COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 57 of 90

High Courts31 Mar 2016Disposed Off

The Chief Controlling Revenue Authority and Others Vs Reliance Industries Limited and Others

Bombay High Court · (2016) AIR(Bombay) 108 : (2016) 3 AIRBomR 667 : (2016) 3 ALLMR 248 : (2016) 3 BCR 728 : (2016) 198 CompCas 259 : (2017) 1 CompLJ 283 : (2016) 3 KantLJ 534 : (2016) 2 KLT 95 : (2016) 3 MhLJ 436 : (2016) 3 RCRCivil 793 : (2016) 136 SCL 437

Banking Regulation Act, 1949 - Section 44AConstitution of India, 1950 - Article 248, Article 254Information Technology Act, 2000 - Section 11, Section 2(g), Section 2(i), Section 2(l), Section 2(t), Section 3

High Courts31 Mar 2016Dismissed

The Commissioner of Income Tax Vs M/s. Air Cargo Agents Association of India

Bombay High Court · (2016) 286 CurTR 340

Income Tax Act, 1961 — Section 4

High Courts31 Mar 2016Allowed

Vinod s/o Savalaram Kanadkhedkar, Age : 46 years, Occu.: Government Service, At present working as Clerk with the Office of Collector, Nanded, R/o : 84, ''Tukai'', Kousalya Nagar, Dhanegaon, Nanded Vs The State of Maharashtra, through Police S

Bombay High Court · (2016) 2 AIRBomRCri 157 : (2016) ALLMRCri 3697 : (2016) 2 BomCR(Cri) 678 : (2016) MCR 1124 : (2016) 4 MhLJCrl 570 : (2016) 3 RCRCriminal 744

Prevention of Corruption Act, 1988 — Section 13(2), 19, 7

High Courts30 Mar 2016Disposed Off

Devidas Laxman Pithe Vs State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 527 : (2016) 3 ALLMR 373 : (2016) 5 BCR 574 : (2016) 3 MhLJ 855

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6

High Courts30 Mar 2016Dismissed

Mr. Nicky Simoes, S/o Shri Thomas Simoes, Major of age, R/o House No. 1420-A, Rangalli, Betul, Velim, Salcete, Goa Vs Mrs. Minguelia Rebello, 30 years of age, R/o H. No. 1420-A, Rangalli, Betul, Velim, Salcete, Goa. At present residing at H.

Bombay High Court · (2016) 2 AIRBomRCri 284 : (2016) ALLMRCri 5064

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts30 Mar 2016Disposed Off

Sau. Ashwini @ Rani Youraj Akurde - Applicant @HASH The State of Maharashtra and another

Bombay High Court · (2017) ALLMRCri 1514 : (2016) 4 BomCR(Cri) 456 : (2016) 5 MhLJCrl 398

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307

High Courts30 Mar 2016Allowed

Shaikh Yusuf S/o Shaikh Gafoor, Aged about 40 Yrs., Occu. Business, R/o Baghicha Plot, Gordives, Hiwarkhed, Tq. Telhara, Distt. Akola - Applicant @HASH The State of Maharashtra, through P.S.O., P.S. Hiwarkhed, Tq. Telhara, Distt. Akola - Non-Applicant

Bombay High Court · (2016) ALLMRCri 4755

Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457, Section 482Prevention of Cruelty to Animals Act, 1960 - Section 11

High Courts30 Mar 2016Allowed

State of Maharashtra Vs Kishor Babarao Milmile

Bombay High Court · (2016) ALLMRCri 4981 : (2016) 6 MhLJCrl 797

Criminal Procedure Code, 1973 (CrPC) - Section 216Dowry Prohibition Act, 1961 - Section 2Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498A

High Courts30 Mar 2016Disposed Off

Asha Vs The President, District Selection Committee/Collector and Others

Bombay High Court · (2016) 3 AIRBomR 376

Constitution of India, 1950 - Article 14, Article 15(3), Article 16, Article 16(1), Article 16(4), Article 226Representation of the People Act, 1951 - Section 54 (4)

High Courts30 Mar 2016Dismissed

Shri Narayan M. Morajkar Vs Asst. Registrar of Co-operative Societies, Goa & Another

Bombay High Court · (2016) 3 AIRBomR 519

Civil Procedure Code, 1908 (CPC) - Section 60

High Courts30 Mar 2016Allowed

Rameshwar Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 333 : (2016) ALLMRCri 3864 : (2016) 2 BomCR(Cri) 766 : (2016) 4 MhLJCrl 127

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

High Courts30 Mar 2016Allowed

Ramnath @ Sameer Verekar Vs State, Through Panaji Police Station.

Bombay High Court · (2016) 2 AIRBomRCri 67 : (2016) ALLMRCri 5033 : (2017) 2 MhLJCrl 597

Criminal Procedure Code, 1973 (CrPC) — Section 452

High Courts29 Mar 2016Dismissed

Mohamed Farid Jafer Shaikh Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 2190 : (2016) 4 BomCR(Cri) 61 : (2016) 5 MhLJCrl 685

Penal Code, 1860 (IPC) — Section 34, 342, 363, 376(2)(f), 452

High Courts29 Mar 2016Disposed Off

Wind World (India) Limited and Others Vs Enercon GmbH and Others

Bombay High Court · (2016) 03 BOM CK 0209

Arbitration and Conciliation Act, 1996 - Section 17, Section 19, Section 19(3), Section 27, Section 37, Section 5Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5, Order 39 Rule 39Limited Liability Partnership Act, 2008 - Section 3<

High Courts29 Mar 2016Allowed

Antonio Teodoro Marques Vs Eleuterio Socorro Marques alias Socorro El. Marques

Bombay High Court · (2016) 5 BCR 83

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226

High Courts29 Mar 2016Dismissed

Gajanan Vs Deepashri Gajanan Mandekar

Bombay High Court · (2016) ALLMRCri 4176

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

High Courts29 Mar 2016Disposed Off

Mr. Edmund Liley Vs Additional Commissioner of Customs

Bombay High Court · (2016) 5 BCR 486

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125

High Courts29 Mar 2016Partly Allowed

Shreeji Construction Vs State of Maharashtra and Others

Bombay High Court · (2016) 5 ALLMR 579 : (2016) 4 BCR 783 : (2016) 3 MhLJ 822

Constitution of India, 1950 - Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 33, Section 35, Section 38

High Courts29 Mar 2016Dismissed

Prime Spirits Vs Master Blender Private Limited

Bombay High Court · (2016) 2 MIPR 7

Copyright Act, 1957 - Section 17, Section 18, Section 19Trade and Merchandise Marks Act, 1958 - Section 12(3)

High Courts29 Mar 2016Partly Allowed

Balaji Vs State of Maharashtra and others

Bombay High Court · (2016) 4 AIRBomR 56 : (2016) 3 ALLMR 568 : (2017) MCR 525

Constitution of India, 1950 - Article 226