COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 66 of 90

High Courts03 Mar 2016Dismissed

Fr. Ralin De Souza Vs Goa Basketball Association and Others

Bombay High Court · (2016) 3 AIRBomR 251 : (2016) 6 BCR 821 : (2016) 4 CivilLJ 592 : (2016) 5 MhLJ 276

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

Read judgment

High Courts03 Mar 2016Allowed

Bharat S/o Piraji Jadhav and another Vs Rajkumar S/o Baliram Suryawanshi and others

Bombay High Court · (2016) AAC 1336 : (2016) 3 ACC 515 : (2017) ACJ 1120 : (2016) 164 AIC 273 : (2016) 3 AIRBomR 241 : (2016) 2 ALLMR 872 : (2016) 2 AnWR 549 : (2016) 3 BCR 685 : (2016) 3 MhLJ 376

Motor Vehicles Act, 1988 — Section 147, 149

Read judgment

High Courts03 Mar 2016Allowed

Gajanan s/o Valmik Chavan Vs State of Maharashtra

Bombay High Court · (2017) 2 ALLMR 106 : (2016) 6 BCR 701 : (2016) 5 MhLJ 550

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Mar 2016Allowed

Chandrashekhar s/o Wasudeo Dalal Vs Vice_Chairman and Joint Commissioner, Scheduled Tribe Certificate Scrutiny Committee, Nagpur and others

Bombay High Court · (2016) 5 ALLMR 64 : (2016) 5 BCR 577 : (2016) 3 MhLJ 225

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Mar 2016Dismissed

Vasant Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 238 : (2016) ALLMRCri 4090 : (2016) 3 MhLJCrl 317

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 324

Read judgment

High Courts02 Mar 2016Allowed

Sarita D/o Yadaorao Bodile Vs Sant Gadge Baba Amravati University

Bombay High Court · (2016) 2 ALLMR 896

Constitution of India, 1950 — Article 14, 226, 227

Read judgment

High Courts02 Mar 2016Dismissed

Pallavi and Others Vs Government of India and Others

Bombay High Court · (2016) 3 AIRBomR 163 : (2016) 4 BCR 399 : (2017) MCR 250

Constitution of India, 1950 - Article 12

Read judgment

High Courts02 Mar 2016Disposed off

Richie Edwin Dias Vs State of Goa and Others

Bombay High Court · (2016) 2 AIRBomRCri 86 : (2016) ALLMRCri 2010 : (2016) 4 BomCR(Cri) 60

Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 279, Section 338

Read judgment

High Courts02 Mar 2016Dismissed

Chitra Vs The State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 683 : (2017) 1 ALLMR 220

Constitution of India, 1950 - Article 226, Article 235

Read judgment

High Courts02 Mar 2016Allowed

Bhaskar Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 ALLMR 855 : (2016) 4 BCR 374

Read judgment

High Courts02 Mar 2016Partly Allowed

Jitendra Manohar Jadhav Vs State of Maharashtra and Ors.

Bombay High Court · (2016) 2 ALLMR 884 : (2016) 2 BCR 606 : (2017) MCR 101 : (2016) 3 MhLJ 418

Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4

Read judgment

High Courts02 Mar 2016Disposed Off

Federal Brands Ltd. Vs Levi Strauss India Pvt. Ltd.

Bombay High Court · (2016) 3 AIRBomR 707 : (2016) 5 ALLMR 534 : (2016) 3 BCR 446 : (2016) 1 MIPR 364 : (2016) 66 PTC 519 : (2016) 6 RAJ 622

Trade Marks Act, 1999 - Section 2(1)(zb), Section 29(1)

Read judgment

High Courts02 Mar 2016Allowed

Hitech Audio Systems Pvt. Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2016) 3 BCR 552 : (2016) 135 SCL 122

Constitution of India, 1950 - Article 14, Article 226

Read judgment

High Courts02 Mar 2016Dismissed

Municipal Corporation of Greater Mumbai Vs Maharashtra Electricity Regulatory Commission and Others

Bombay High Court · (2016) 2 AIRBomR 722 : (2016) 2 BCR 722

Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 125, Section 14, Section 166(2), Section 181, Section 181(2)(t), Section 181(2)(zp), Section 2(17), Section 2(47), Section 42, Section 42(1), Section 42(2), Section 42(3

Read judgment

High Courts02 Mar 2016Dismissed

Saraswati Sopan Tanpure and Others Vs The Superintendent, Zillha Krushi Adhikari and Others

Bombay High Court · (2016) 2 ALLMR 874 : (2016) 5 BCR 550 : (2016) 2 CLR 23 : (2016) 150 FLR 25 : (2017) MCR 298 : (2016) 3 MhLJ 393

Industrial Disputes Act, 1947 - Section 33(C)(2)

Read judgment

High Courts02 Mar 2016Allowed

Hind Finance Industries and Investment Limited Vs Vinayakrao and Others

Bombay High Court · (2016) 2 ALLMR 864 : (2016) 3 BCR 614 : (2016) 2 BCR 814 : (2016) 3 RCRCivil 61

Bombay Money Lenders Act, 1946 - Section 10, Section 5(2), Section 9Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 114, Section 114(e)

Read judgment

High Courts02 Mar 2016Allowed

Anil Laxman Hichami Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 317 : (2017) ALLMRCri 1073 : (2016) 2 BomCR(Cri) 13 : (2016) 5 MhLJCrl 63

Penal Code, 1860 (IPC) - Section 302, Section 307

Read judgment

High Courts02 Mar 2016Dismissed

Shree Sati Travels Pvt. Ltd. Vs Amadeus India Pvt Ltd.

Bombay High Court · (2016) 3 MhLJ 412 : (2016) 5 RAJ 447

Arbitration and Conciliation Act, 1996 — Section 34

Read judgment

High Courts01 Mar 2016Allowed

Shri Joaquim Milagres Joao Fernandes Vs State of Goa and another

Bombay High Court · (2016) ALLMRCri 2028 : (2016) 6 FLT 836 : (2016) 5 MhLJ 74 : (2016) 4 MhLJCrl 799

Goa, Daman and Diu Preservation of Trees Act, 1984 — Section 12-A

Read judgment

High Courts01 Mar 2016Dismissed

Murlidhar Teckchand Gandhi and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 BCR 539

Electricity (Supply) Act, 1948 - Section 49Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 10, Section 11, Section 12, Section 12(7), Section 13, Section 14, Section 14(1), Section 14(c), Section 17 (5),

Read judgment