High Courts02 Dec 2016Disposed Off
Suresh Manilal Mehta Vs Varsha Bhadresh Joshi
Bombay High Court · (2017) 1 AIRBomR 487 : (2017) 2 BCR 439
Succession Act, 1925 - Section 59, Section 63
COURT ARCHIVE
Bombay High Court judgments, 2016
2,269 judgments · page 7 of 114
High Courts02 Dec 2016Partly Allowed
Shri Shivaji B. Dessai Vs Shri Vithoba Babuso Adel
Bombay High Court · (2017) 2 BCR 552 : (2017) 2 MhLJ 382
Goa, Daman and Diu Public Health Act, 1985 - Section 110, Section 94-B
High Courts02 Dec 2016Dismissed
Vishwas Nathu Sase Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 132 : (2017) ALLMRCri 974 : (2017) 1 BomCR(Cri) 510 : (2017) 1 MhLJCrl 130
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 313Evidence Act, 1872 - Section 3, Section 8Penal Code, 1860 (IPC) - Section 302
High Courts02 Dec 2016Dismissed
Lawrence Christopher Vs Meena Judith Pinto
Bombay High Court · (2017) 2 BCR 587
Evidence Act, 1872 - Section 3, Section 61
High Courts02 Dec 2016Dismissed
Sanjivani Gramin Shikshan Sanstha Vs Dipesh Bhaurao Pardeshi
Bombay High Court · (2017) MCR 438
Constitution of India, 1950 - Article 226
High Courts02 Dec 2016Disposed Off
Shilpa w/o Dinesh Pardeshi Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomR 281 : (2017) 1 BCR 269
Constitution of India, 1950 - Article 226, Article 243ZG, Article 243ZGMaharashtra Municipalities (Direct election to the Post of President) Rules, 2016 - Rule 3
High Courts02 Dec 2016Dismissed
Kamlu Mahadu Bhande Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 144 : (2017) ALLMRCri 2261
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
High Courts02 Dec 2016Partly Allowed
Sukhdev @ Bapu Namdev Daghale Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 270
Penal Code, 1860 (IPC) - Section 302
High Courts02 Dec 2016Disposed Off
Mr. Deepak Shah Vs M/s. Shah Builders
Bombay High Court · (2017) 3 AIRBomR 577 : (2017) 2 ALLMR 207 : (2017) 3 BCR 829 : (2017) 1 MhLJ 767
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 8
High Courts01 Dec 2016Allowed
Mumbai Port Trust Non SC/ST Employees Association Vs The Board of Trustees of Mumbai Port Trust
Bombay High Court · (2017) 1 AIRBomR 560 : (2017) 2 BCR 415
Constitution of India, 1950 - Article 141, Article 16 (4-A), Article 226Major Port Trusts Act, 1963 - Section 122, Section 123
High Courts01 Dec 2016Dismissed
Prakash Suryakant Lad Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 138 : (2017) ALLMRCri 926 : (2017) 1 BomCR(Cri) 532 : (2016) 6 MhLJCrl 754
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 299, Section 302
High Courts01 Dec 2016Disposed Off
Asset Reconstruction Company Vs Florita Buildcon Private Limited
Bombay High Court · (2017) AIR(Bombay) 25 : (2017) 1 AIRBomR 245 : (2017) 1 BC 342 : (2017) 1 BCR 4 : (2017) 1 DCR 456 : (2017) 1 DRTC 526 : (2017) 1 NIJ 812
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 17Transfer of Property Act, 1882 - Section 55
High Courts01 Dec 2016Disposed Off
Shri Shivram Dodanna Shetty Aged 54 years, Occupation : Service, Residing at Building No. 40, Sumrite Co-Op. Society, Room No. 2, Sector-7, New Panvel, Dist. Raigad. - Appellant @HASH Sou. Sharmila Shivram Shetty Aged 31 years, Occupation : Service,Residi
Bombay High Court · (2017) 172 AIC 496 : (2017) AIR(Bombay) 1 : (2017) 1 AIRBomR 221 : (2017) 1 ALLMR 48 : (2017) 1 BCR 308 : (2017) 1 CivCC 598 : (2016) 6 CTC 772 : (2017) 1 DMC 46 : (2017) 1 ESC 385 : (2017) 1 ESC 58 : (2017) 1 MhLJ 281 : (2017) 1 RCRCivil 17
Family Courts Act, 1984 - Section 19(1), Section 20Hindu Marriage Act, 1955 - Section 28(4)
High Courts01 Dec 2016Allowed
Dadasaheb Uttam Purnale Vs Bebi Dadasaheb Purnale
Bombay High Court · (2017) 1 DMC 106 : (2017) 2 RCRCriminal 868
Criminal Procedure Code, 1973 (CrPC) - Section 125Penal Code, 1860 (IPC) - Section 498A
High Courts01 Dec 2016Disposed Off
Shakti Yezdani Vs Shri Jayanand Jayant Salgaonkar
Bombay High Court · (2017) 1 AIRBomR 263 : (2017) 1 BCR 319 : (2017) 200 CompCas 143 : (2017) 139 SCL 432
Companies Act, 1956 - Section 109ASuccession Act, 1925 - Section 384
High Courts30 Nov 2016Disposed Off
Shri Chidambar Ramesh Chanekar Vs Shri Navanand Ramesh Chanekar
Bombay High Court · (2017) 2 ALLMR 728 : (2017) 1 BCR 432 : (2017) 1 MhLJ 205
Civil Procedure Code, 1908 (CPC) - Order 20-A Rule 1
High Courts30 Nov 2016Disposed Off
Seven Star Satellite Private Limited - Petitioner @HASH Union of India through Ministry of Information and Broadcasting
Bombay High Court · (2016) 11 BOM CK 0024
Cable Television Networks (Regulation) Act, 1995 - Section 20
High Courts30 Nov 2016Dismissed
Eskays Construction Pvt. Ltd. Vs Soma Papers & Industries Ltd.
Bombay High Court · (2017) AIR(Bombay) 10 : (2017) 1 BC 461 : (2017) 1 DCR 502 : (2017) 1 DRTC 551 : (2017) 1 KerLJ 14
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 90Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17, Section 18Security Interest (Enforcement) Rules, 2002 -
High Courts29 Nov 2016Allowed
Shri Kalgonda Balgonda Patil Vs Shri Sidgonda Subhane Patil
Bombay High Court · (2017) 2 AIRBomR 469
Specific Relief Act, 1963 - Section 16(c)Transfer of Property Act, 1882 - Section 58(c)
High Courts29 Nov 2016Dismissed
Manoj Vs Arvind
Bombay High Court · (2017) 3 AIRBomR 659 : (2017) 3 ALLMR 678 : (2017) 2 MhLJ 849
Land Acquisition Act, 1894 - Section 11, Section 4, Section 6