High Courts22 Mar 2016Partly Allowed
Shivaram and Others Vs Sou. Vrundavani and Others
Bombay High Court · (2016) 03 BOM CK 0214
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 59 of 90
High Courts22 Mar 2016Partly Allowed
Shankarrao Bhagwantrao Patil and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 443 : (2017) MCR 538
Land Acquisition Act, 1894 - Section 11 (1), Section 18, Section 23 (1), Section 34, Section 4, Section 4 (1)
High Courts22 Mar 2016Disposed off
Shri Kshetra Mahableshwar Devasthan Trust and Others Vs Government of Maharashtra and Others
Bombay High Court · (2016) 163 AIC 520 : (2016) 3 BCR 524 : (2016) 4 MhLJ 217
Civil Procedure Code, 1908 (CPC) - Section 100, Section 80Forest Act, 1927 - Section 26Maharashtra Private Forests (Acquisition) Act, 1975 - Section 2(ci), Section 2(f), Section 3
High Courts22 Mar 2016Disposed Off
ICICI Bank Limited and Others Vs The Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2016) 03 BOM CK 0201
Constitution of India, 1950 - Article 226, Article 227Mumbai Municipal Corporation Act, 1888 - Section 328, Section 328A, Section 328-A
High Courts22 Mar 2016Dismissed
Trimurti Balak Mandir Shikshan Sanstha and Others Vs Vithabai Bhikan Desale and Others
Bombay High Court · (2016) 3 AIRBomR 367 : (2017) 2 BCR 672 : (2017) MCR 6 : (2017) 1 MhLJ 90
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 9(4)(a)
High Courts22 Mar 2016Dismissed
State Bank of India and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 386
Banking Regulation Act, 1949 - Section 5, Section 5(b), Section 6, Section 6(2)Bombay Stamp Act, 1958 - Section 10, Section 10(3), Section 10A, Section 10B, Section 10C, Section 10D, Section 10-D, Section 10D(1), Section 11, Section 12, Secti
High Courts21 Mar 2016Allowed
Nathuram Gopal Padvekar Vs The District Magistrate, Ratnagiri and Others
Bombay High Court · (2016) ALLMRCri 2210 : (2016) 6 MhLJCrl 376
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts21 Mar 2016Dismissed
M/s. G.S. Fertilisers Pvt. Ltd. Vs M/s. Dhanlaxmi Engineering Enterprises
Bombay High Court · (2016) ALLMRCri 3995 : (2016) 4 BomCR(Cri) 824
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts21 Mar 2016Disposed Off
Shankar Vs Sainath
Bombay High Court · (2016) 3 ALLMR 575 : (2016) 4 MhLJ 430
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A, Order 43 Rule 2A, 104(1)(h)
High Courts21 Mar 2016Dismissed
Maharashtra Industrial Development Corporation Vs Arun Ganpatrao Shende and others
Bombay High Court · (2016) 3 ALLMR 571 : (2016) 4 MhLJ 510
Maharashtra Industrial Development Corporation Act, 1968 - Section 34
High Courts21 Mar 2016Dismissed
Mrs. Sneha Sachin Dhuri Vs Sachin Dinanath Dhuri
Bombay High Court · (2016) 4 AIRBomR 397 : (2017) 2 ALLMR 361
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 11
High Courts21 Mar 2016Dismissed
Gajanan Ramrao Lande and Others Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 186 : (2016) ALLMRCri 2168 : (2016) 2 BomCR(Cri) 433 : (2016) 5 MhLJCrl 393
Maharashtra Prevention of Malpractices in Examination Act, 1982 - Section 2(b), Section 7, Section 9Penal Code, 1860 (IPC) - Section 120B, Section 188, Section 420, Section 464, Section 468, Section 471
High Courts18 Mar 2016Dismissed
The Dhulia Motors Owners Cooperative Consumers Stores Limited Vs Kishor Mohanlal Bafna and Others
Bombay High Court · (2016) 03 BOM CK 0218
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 14(2), Section 15, Section 15-ACivil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Section 80Maharashtra Rent Control Act, 1999 - Section 26, Section 3(1)(b)<
High Courts18 Mar 2016Dismissed
Deluxe Cotton Corporation and Others Vs Bank of Baroda
Bombay High Court · (2016) 03 BOM CK 0213
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3-A, Order 41 Rule 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19, Section 20, Section 20(3), Section 21, Section 22, Section 22 (2)(g), Section 31
High Courts18 Mar 2016Disposed off
Dilkush Guno Velip and Others Vs State and Others
Bombay High Court · (2016) 03 BOM CK 0207
Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 145(1), Section 146, Section 146(1)
High Courts18 Mar 2016Disposed off
Sunil B. Bhosale Vs Kamal Organic Chemicals
Bombay High Court · (2016) 03 BOM CK 0205
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts18 Mar 2016Dismissed
Suresh and Others Vs The Union of India and Others
Bombay High Court · (2016) 288 CurTR 203 : (2016) 385 ITR 1
High Courts18 Mar 2016Disposed Off
The Dhulia Motors Owners Cooperative Consumers Stores Limited Dhule Vs Kishor Mohanlal Bafna
Bombay High Court · (2016) MCR 1055
Maharashtra Rent Control Act, 1999 - Section 3(1)(b)
High Courts18 Mar 2016Allowed
Techpac Holdings Ltd. Vs The Dy. Commissioner of Income Tax (OSD-II)
Bombay High Court · (2016) 286 CurTR 412 : (2016) 382 ITR 474
Constitution of India, 1950 - Article 226Income Tax Act, 1922 - Section 34Income Tax Act, 1961 - Section 115WD, Section 139, Section 142, Section 142(1), Section 143, Section 143(2), Section 144, Section 147, Section 148, Section 148