High Courts07 Dec 2016Allowed
M/s. Mahendra Realtors and Infrastructure Pvt. Ltd. Vs Municipal Commissioner
Bombay High Court · (2017) 1 AIRBomR 307 : (2017) 1 ALLMR 568 : (2017) 2 BC 250 : (2017) 2 BCR 96
Constitution of India, 1950 - Article 14
COURT ARCHIVE
Bombay High Court judgments, 2016
2,269 judgments · page 6 of 114
High Courts07 Dec 2016Allowed
Mohan @ Bapu s/o Khushal Pendam Vs State Of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 122 : (2017) ALLMRCri 393 : (2017) 1 BomCR(Cri) 546 : (2017) 1 MhLJCrl 149
Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts07 Dec 2016Dismissed
Kirloskar Brothers Limited Vs The Micro and Small Enterprises Facilitation Council
Bombay High Court · (2017) 1 MhLJ 808
Micro, Small and Medium Enterprises Development Act, 2006 - Section 18(3)
High Courts06 Dec 2016Dismissed
Kasam Alisha Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 241 : (2017) ALLMRCri 1100 : (2017) 1 BomCR(Cri) 441 : (2017) 1 MhLJCrl 71
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts06 Dec 2016Disposed Off
S.K. Virdi Vs Union of India
Bombay High Court · (2017) 1 ALLMR 591 : (2017) 2 MhLJ 558
High Courts06 Dec 2016Dismissed
M/s. Sonu Textiles Vs Punjab National Bank
Bombay High Court · (2017) 172 AIC 491 : (2017) 1 MhLJ 634
Debts Recovery Tribunal (Procedure) Rules, 1993 - Rule 12(6)Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 17, Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security
High Courts06 Dec 2016Dismissed
Shushrusha Heart Care Centre and Specialty Center Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 131 : (2017) 1 BCR 220
Contract Act, 1872 - Section 17(1)
High Courts06 Dec 2016Disposed Off
Mandev Tubes Pvt. Ltd. Vs Kalpesh R Jain
Bombay High Court · (2017) 2 BCR 180 : (2017) 69 PTC 165
Designs Act, 2000 - Section 10, Section 11
High Courts06 Dec 2016Disposed Off
Venkatrao Vs Hardeepsing Z. Padda
Bombay High Court · (2017) 1 NIJ 537
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts05 Dec 2016Dismissed
Sonu Rambabu Varma Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 718
Penal Code, 1860 (IPC) - Section 323, Section 363, Section 376(2)(f)
High Courts05 Dec 2016Dismissed
Dr. Kishor Chimasaheb Nimbalkar Vs State of Maharashtra
Bombay High Court · (2017) 2 BC 67 : (2017) 2 MhLJ 645 : (2017) 1 NIJ 798
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 14
High Courts05 Dec 2016Allowed
Madan Gangaram Kokate Vs State of Maharashtra
Bombay High Court · (2017) 1 BomCR(Cri) 531 : (2017) 1 MhLJCrl 799
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A, Section 506
High Courts05 Dec 2016Allowed
Sudhakar Mangesh Patil Vs P.K. Anna Patil Janta Sahakari Bank Ltd.
Bombay High Court · (2017) 1 ALLMR 533 : (2017) 1 BCR 535 : (2017) 1 CLR 422 : (2017) MCR 360 : (2017) 3 MhLJ 165
Maharashtra Co-operative Societies Act, 1960 - Section 107Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
High Courts05 Dec 2016Allowed
Mr. Anil Ambashankar Joshi Vs Mrs. Reena Anil Joshi
Bombay High Court · (2017) ALLMRCri 338 : (2017) 1 BomCR(Cri) 779 : (2016) 6 MhLJCrl 597
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4 (1)Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 126Family Courts Act, 1984 - Section 10
High Courts05 Dec 2016Allowed
The Dhule Municipal Corporation Vs Laxmi Fattesing Vasave
Bombay High Court · (2017) 1 BCR 795
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Schedule 4 Item 9
High Courts05 Dec 2016Dismissed
Commr. of C. Ex., Mumbai-II Vs Hindustan Petroleum Corporation Ltd.
Bombay High Court · (2017) 347 ELT 229
High Courts05 Dec 2016Allowed
Commissioner of C. Ex. Vs Indian Oil Corporation Ltd.
Bombay High Court · (2017) 346 ELT 529
High Courts05 Dec 2016Allowed
Dayaram Bhondu Koche Vs State of Maharashtra
Bombay High Court · (2017) 171 AIC 411 : (2017) AIR(Bombay) 52 : (2017) 1 AIRBomR 441 : (2017) 2 BCR 12 : (2017) 1 MhLJ 487 : (2017) 1 RCRCivil 767
High Courts05 Dec 2016Dismissed
Namco Industries Pvt. Ltd. Vs Union of India
Bombay High Court · (2017) 345 ELT 602
High Courts02 Dec 2016Dismissed
Ashok s/o Ankalu Jangam Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 823
Criminal Procedure Code, 1973 (CrPC) - Section 277, Section 278Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300, Section 302