COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 54 of 90

High Courts07 Apr 2016Dismissed

Unitech Texmech Private Limited Vs ATE Enterprises Private Limited

Bombay High Court · (2017) 3 ALLMR 170 : (2016) 6 BCR 672 : (2016) 5 MhLJ 580 : (2017) 2 RAJ 408

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts07 Apr 2016Allowed

Pratap Pednekar Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 3912

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts07 Apr 2016Allowed

Ramesh Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4358 : (2017) 1 BomCR(Cri) 777

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 109, 120B, 34, 465, 466, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts07 Apr 2016Disposed Off

Maharashtra Hybrid Seeds Company Ltd. Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4360 : (2017) 1 BomCR(Cri) 229

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts07 Apr 2016Allowed

Ashok Rambhaji Tupe Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2016) 4 AIRBomR 58 : (2016) 6 ALLMR 630

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 30(2)

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High Courts07 Apr 2016Partly Allowed

Cholamandalam MS General Insurance Company Limited. Vs Sanjay

Bombay High Court · (2016) AAC 1412 : (2016) 5 ALLMR 223

Motor Vehicles Act, 1988 - Section 147, 149, 168

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High Courts07 Apr 2016Allowed

Nitesh Shashikant Khobragade Vs Anil Marotrao Khobragade

Bombay High Court · (2016) 4 AIRBomR 452 : (2016) 3 ALLMR 821 : (2016) 5 BCR 799 : (2017) 1 HLR 195 : (2016) 4 MhLJ 432

Succession Act, 1925 - Section 213, 295, 299, 57(6)

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High Courts07 Apr 2016Allowed

Manohar Vs Zilla Parishad, Wardha

Bombay High Court · (2016) 4 AIRBomR 44 : (2016) 6 ALLMR 627 : (2016) 5 SLR 727

Constitution of India, 1950 - Article 309, 311Maharashtra Civil Services (Pension) Rules, 1982 - Rule 27(b)

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High Courts07 Apr 2016Disposed Off

Dr. Ashok Trivikram Wagle Vs Estate Manager-5, Mumbai H. & A. Board, Griha Nirman Bhavan, Bandra (East), Mumbai 400051

Bombay High Court · (2016) 4 BCR 127 : (2016) 4 MhLJ 69

Constitution of India, 1950 - Article 226Maharashtra Housing and Area Development Act, 1977 - Section 2(27), 2(4), 66

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High Courts07 Apr 2016Dismissed

Sadanand Puthran Vs United India Insurance Co. Ltd.

Bombay High Court · (2016) 3 CLR 74 : (2016) 4 MhLJ 743

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High Courts06 Apr 2016Dismissed

Babar Manohar Sonyabapu Vs President, Yashwantrao Chavan Shikshan Prasarak Mandal and Others

Bombay High Court · (2016) 3 AIRBomR 536 : (2016) 5 ALLMR 10 : (2016) 2 LLN 375 : (2016) 3 MhLJ 948

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 &

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High Courts06 Apr 2016Disposed Off