COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 53 of 90

High Courts12 Apr 2016Dismissed

Abdul Sattar Haji Usman Vs The Archbishop of Bombay

Bombay High Court · (2017) 2 ALLMR 260 : (2016) 6 BCR 416 : (2016) 5 MhLJ 659

Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 42Specific Relief Act, 1963 — Section 34

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High Courts12 Apr 2016Disposed Off

Eros International Media Limited Vs Telemax Links India Pvt. Ltd.

Bombay High Court · (2016) 6 ArbiLR 121 : (2016) 6 BCR 321 : (2017) 3 RAJ 607

Arbitration and Conciliation Act, 1996 - Section 8

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High Courts12 Apr 2016Partly Allowed

Vandana Vs Gundappa

Bombay High Court · (2016) AAC 1409 : (2016) 5 ALLMR 250

Motor Vehicles Act, 1988 - Section 168

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High Courts12 Apr 2016Allowed

Poona Christian Medical Association Vs Prabhakar

Bombay High Court · (2016) 4 AIRBomR 191 : (2017) 1 ALLMR 826 : (2017) 3 MhLJ 190 : (2016) 6 SLR 126

Constitution of India, 1950 - Article 226

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High Courts12 Apr 2016Disposed Off

Rashmi Haresh Tawari Vs State of Maharashtra, through its Secretary, Social Welfare Department, Mantralaya, Mumbai and others

Bombay High Court · (2016) 3 ALLMR 844 : (2016) 6 BCR 108 : (2016) 4 MhLJ 403

Constitution of India, 1950 - Article 226

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High Courts12 Apr 2016Dismissed

Inesh Dasarya Gavit Vs State of Maharashtra

Bombay High Court · (2016) 4 AIRBomR 127 : (2017) 2 ALLMR 166

Constitution of India, 1950 - Article 16, 226

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High Courts12 Apr 2016Allowed

United India Insurance Co Ltd. Chenni and another Vs Savita Tatyarao Bhosale and another

Bombay High Court · (2016) AAC 1385

Motor Vehicles Act, 1988 — Section 168

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High Courts11 Apr 2016Dismissed

Rajesh S/o. Ratan Karmavat, Aged about 45 years, Occupation : Labour, R/o. Shankarpura, Bhavanjipura, Tah. Hindoli, District : Bundi, State of Rajasthan Vs State of Maharashtra, Police Station Officer, P.S.Wani, Tq. Wani, District : Yavatmal

Bombay High Court · (2016) 2 AIRBomRCri 302 : (2016) ALLMRCri 3913

Constitution of India, 1950 — Article 226Immoral Traffic (Prevention) Act, 1956 — Section 17

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High Courts11 Apr 2016Dismissed

Yogesh and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomRCri 367 : (2017) ALLMRCri 186

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts11 Apr 2016Dismissed

International Foodstuffs Co. LLC. Vs Parle Products Pvt. Ltd. and another

Bombay High Court · (2017) 1 BCR 455 : (2016) 2 MIPR 34 : (2016) 66 PTC 529 : (2016) 6 RAJ 713

Trade Marks Act, 1999 — Section 17, 47, 57

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High Courts11 Apr 2016Disposed Off

Jayaram Dattatraya Patil Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 179

Penal Code, 1860 (IPC) - Section 376, Section 417

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High Courts11 Apr 2016Allowed

Goodrich Fairwell Exporters Vs Union of India

Bombay High Court · (2016) 336 ELT 601

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High Courts11 Apr 2016Allowed

Jawahar Vs Rajendra

Bombay High Court · (2016) ALLMRCri 3960

Criminal Procedure Code, 1973 (CrPC) — Section 91

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High Courts11 Apr 2016Dismissed

Anant Mahadeo Pimple Vs Bai Jerbai Wadia Hospital For Children and 4 Others

Bombay High Court · (2016) 2 CLR 660

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 44

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High Courts11 Apr 2016Partly Allowed

Antar Bharti Ashram Vs State of Maharashtra, through its Secretary, Urban Development Department & Others

Bombay High Court · (2016) 3 AIRBomR 640

Maharashtra Regional and Town Planning Act, 1966 - Section 127Urban Land (Ceiling and Regulation) Act, 1976 - Section 20

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High Courts11 Apr 2016Partly Allowed

Shaikh Sheru Shaikh Hamza Vs Dnyanoba Angadrao Shirsat

Bombay High Court · (2016) AAC 1421 : (2017) ACJ 776

Motor Vehicles Act, 1988 - Section 147, 149

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High Courts07 Apr 2016Dismissed

The State of Maharashtra through Sou. Mandakini w/o Dharmraj Waghmare R/o Pangaon, Tq. Kallam, District Osmanabad Vs Shahaji Bajirao Waghmare, Age 23 years, Occu. Agri., R/o Pangaon, Tq. Kallam, District Osmanabad

Bombay High Court · (2016) 2 AIRBomRCri 300 : (2016) ALLMRCri 5095

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 324, 341, 452, 504, 506

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High Courts07 Apr 2016Allowed

Gyanraj Potiraj Nadar Vs State of Maharashtra and other

Bombay High Court · (2016) 2 AIRBomRCri 277 : (2016) ALLMRCri 4894

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363

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High Courts07 Apr 2016Dismissed

Ms. Dosti Corporation Vs Sea Flama Co-operative Housing Society Limited

Bombay High Court · (2016) 5 BCR 512 : (2016) 5 MhLJ 102

Maharashtra Housing (Regulation Development) Act, 2012 — Section 56Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11

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High Courts07 Apr 2016Allowed

Prakash S/o. Murlidhar Bhishikar, Aged about 70 years, Occupation : Retired, Resident of Plot No.260, "Parmanand", West High Court Road, Nagpur - Applicant @HASH State of Maharashtra, through Deputy Superintendent of Police, Anti Corruption Bureau, Buldan

Bombay High Court · (2016) ALLMRCri 4758

Criminal Procedure Code, 1973 (CrPC) - Section 227

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