High Courts18 Mar 2016Allowed
Sunil Sitaram Mahajan Vs Suryakant Pandurang Badave and others
Bombay High Court · (2016) 3 ALLMR 565 : (2016) 4 BCR 843 : (2016) 3 MhLJ 373
Maharashtra Co-operative Societies Act, 1960 — Section 154
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 60 of 90
High Courts18 Mar 2016Disposed Off
Dr. Ramakant Keni Vs The State of Maharashtra and Ors.
Bombay High Court · (2016) 3 RSJ 623 : (2016) 2 SCT 354
High Courts17 Mar 2016Dismissed
Jeevan Niwas Co-Operative Housing Society Ltd. & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2016) 03 BOM CK 0237
Maharashtra Co-operative Societies Act, 1960 — Section 81, 81(5B), 82, 83, 83(1), 83(4), 87, 88, 152
High Courts17 Mar 2016Disposed off
Corporation Bank Vs The General Secretary and another
Bombay High Court · (2016) 2 CLR 160 : (2016) 149 FLR 917 : (2016) LabLR 754
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 17-B
High Courts17 Mar 2016Dismissed
Sharif Vs The State of Maharashtra
Bombay High Court · (2016) 03 BOM CK 0198
Penal Code, 1860 (IPC) - Section 376, Section 506
High Courts17 Mar 2016Disposed off
Prakash Ghasit Dhikkyav and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 265 : (2016) 2 LLJ 351 : (2017) MCR 69
Constitution of India, 1950 - Article 32Industrial Disputes Act, 1947 - Section 25(F), Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28(1), Section 30(2)
High Courts17 Mar 2016Dismissed
Lata Pramod Dave Vs Mode Export Private Limited and Others
Bombay High Court · (2017) ALLMRCri 533 : (2016) 4 BC 317 : (2016) 2 BomCR(Cri) 484 : (2016) 198 CompCas 433 : (2016) 3 DCR 219 : (2016) 3 JCC 157 : (2016) 2 MadWNCri 25 : (2016) 4 MhLJ 202 : (2016) 3 MhLJCrl 237 : (2017) 1 NIJ 57 : (2016) 3 RCRCivil 574 : (2016) 3 RCRCrimin
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141
High Courts17 Mar 2016Dismissed
Chhandupriya @ Priyanka Vs Rahul
Bombay High Court · (2016) 4 AIRBomR 284 : (2017) 2 ALLMR 58
Hindu Marriage Act, 1955 - Section 12(1)(c)
High Courts17 Mar 2016Disposed Off
Shri Shivabassappa I. Kankanwadi & Another Vs Mapusa Urban Co-operative Bank of Goa Ltd. & Others
Bombay High Court · (2016) 3 AIRBomR 501 : (2016) AIRCC 1783
Arbitration and Conciliation Act, 1996 - Section 34, 35Civil Procedure Code, 1908 (CPC) - Section 11Evidence Act, 1872 - Section 115
High Courts17 Mar 2016Dismissed
Mohd.Sharif S/o. Latifur Rehman Shaikh @ Bilal Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 214 : (2016) ALLMRCri 3263 : (2016) 4 BomCR(Cri) 348 : (2016) 3 MhLJCrl 313
Penal Code, 1860 (IPC) — Section 376
High Courts17 Mar 2016Dismissed
ICICI Lombard General Insurance Vs Mathurabai Devendra Wankhede and Others
Bombay High Court · (2016) AAC 1087 : (2016) 3 ALLMR 367 : (2016) 5 BCR 558 : (2016) 4 MhLJ 104
Motor Vehicles Act, 1988 — Section 147, 163A
High Courts17 Mar 2016Allowed
Mayank Jaigopal Gupta Vs Mrs. Neha Mayank Gupta
Bombay High Court · (2016) 3 AIRBomR 655
Family Courts Act, 1984 — Section 13
High Courts17 Mar 2016Disposed off
Khandelwal Laboratories Pvt. Ltd. Vs Deputy Commissioner of Income-Tax- 6(3)(2) and Ors.
Bombay High Court · (2016) 285 CurTR 178 : (2016) 383 ITR 485
Income Tax Act, 1961 — Section 156, 226(3)
High Courts17 Mar 2016Disposed off
Piramal Fund Management Pvt. Ltd. Vs Deputy Commissioner of Income Tax Mumbai & Ors.
Bombay High Court · (2016) 285 CurTR 175
Income Tax Act, 1961 — Section 220(6)
High Courts16 Mar 2016Dismissed
Shubhangi Sharad Gondhali Vs Sonali Santosh More and Others
Bombay High Court · (2016) 03 BOM CK 0197
Bombay Village Panchayats Act, 1958 - Section 39, Section 39(1), Section 39(1)(i), Section 39(3)Constitution of India, 1950 - Article 227
High Courts16 Mar 2016Allowed
Ankit Bhagwaticharan Verma Vs Vinita Ankit Verma
Bombay High Court · (2016) 5 ALLMR 412 : (2016) 4 BCR 860 : (2016) 3 MhLJ 543
High Courts16 Mar 2016Allowed
Dhanraj s/o Anandrao Mohod Aged about 86 years, Occ. Business and others Vs The State of Maharashtra, Through P.S.O.P.S. Karanja, Dist. Wardha and others
Bombay High Court · (2016) 2 AIRBomRCri 87 : (2016) ALLMRCri 2208 : (2016) 2 BomCR(Cri) 492 : (2016) 4 MhLJCrl 208
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Mar 2016Disposed Off
Commissioner of Sales Tax Vs Klip Nail Care
Bombay High Court · (2016) 03 BOM CK 0204
Bombay Sales Tax Act, 1959 - Section 19, Section 2, Section 2(11), Section 2(19), Section 2(25), Section 22, Section 3, Section 33, Section 33(1), Section 33(3), Section 33(5), Section 33(6), Section 36(3)(b)Transfer of Property Act, 1882 - S
High Courts15 Mar 2016Dismissed
State of Maharashtra Vs Jhony Jaylal Wadhwani
Bombay High Court · (2016) 3 AIRBomRCri 110
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts15 Mar 2016Dismissed
Engineering Workers Association Vs Radium Creation Ltd. and Others
Bombay High Court · (2016) 3 AIRBomR 297 : (2016) 5 BCR 830 : (2016) 2 CLR 875 : (2016) 2 LLJ 375 : (2016) 3 MhLJ 547
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 18(1), Section 2(p)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 13(2), Section 28,