High Courts23 Feb 2016Allowed
Jamunabai Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4266
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 70 of 90
High Courts23 Feb 2016Dismissed
Narendra Vs Tulsabai and Others
Bombay High Court · (2016) 3 AIRBomR 128
High Courts23 Feb 2016Allowed
Dinesh Vs Collector, Nagpur District Collector Office
Bombay High Court · (2016) ALLMRCri 4177
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts23 Feb 2016Allowed
Shri Digambar Jain Dharma and Samaj Vikas Trust and others Vs Sub Divisional Officer, Malkapur and others
Bombay High Court · (2016) 3 ALLMR 583 : (2017) 1 BCR 625 : (2016) 4 MhLJ 441
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 120, 129(b), 43(8)Constitution of India, 1950 - Article 226
High Courts23 Feb 2016Dismissed
Dumya alias Lakhan alias Inamdar Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 2011 : (2016) 4 BomCR(Cri) 129 : (2016) 3 MhLJCrl 608
Maharashtra Control of Organised Crime Act, 1999 — Section 3Penal Code, 1860 (IPC) — Section 120B, 307, 326, 395
High Courts23 Feb 2016Dismissed
In Re: Lav Chadha and Others
Bombay High Court · (2016) 02 BOM CK 0077
Penal Code, 1860 (IPC) - Section 421, Section 422, Section 423, Section 424Presidency Towns Insolvency Act, 1909 - Section 38, Section 39, Section 39(2)State Financial Corporations Act, 1951 - Section 29
High Courts22 Feb 2016Allowed
Principal Commr. of C. Ex. & Cus., Daman Vs Omnitex Industries (I) Ltd.
Bombay High Court · (2016) 334 ELT 639
High Courts22 Feb 2016Disposed Off
Ashok Patel Vs Commissioner of Central Excise, Mumbai-II
Bombay High Court · (2016) 334 ELT 10
High Courts22 Feb 2016Allowed
Pandurang Ramchandra Jadhav Vs Union of India
Bombay High Court · (2016) 336 ELT 643
High Courts22 Feb 2016Dismissed
Sheikh Lal Hiraji Bagwan and Others Vs Buldana Urban Coop. Credit Society
Bombay High Court · (2016) ALLMRCri 1252 : (2016) 3 BomCR(Cri) 481
Negotiable Instruments Act, 1881 (NI) - Section 118(a), Section 138
High Courts22 Feb 2016Dismissed
Chandrashekhar Vs Balkrishna and Others
Bombay High Court · (2016) 2 AIRBomR 719 : (2016) 4 BCR 63 : (2016) 4 MhLJ 389
Civil Procedure Code Amendment Act, 1999 - Section 13, Section 16, Section 7Civil Procedure Code Amendment Act, 2002 - Section 16, Section 16(1)Civil Procedure Code, 1908 (CPC) - Order 20 Rule 1, Order 6 Rule 15, Order 6 Rule 17, Ord
High Courts22 Feb 2016Allowed
The Principal Commissioner of Central Excise and Customs Vs Omnitex Industriex (India) Limited
Bombay High Court · (2016) 02 BOM CK 0102
Central Excises and Salt Act, 1944 - Section 35-G, Section 35-G(2)(a), Section 35-G(2-A), Section 36(b)Limitation Act, 1963 - Section 14, Section 5
High Courts22 Feb 2016Partly Allowed
Chandramani son of Marotrao Pantavne Vs Shashikala wife of Brijlal Bisen
Bombay High Court · (2016) 3 ALLMR 139 : (2016) 5 BCR 573
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts22 Feb 2016Disposed Off
Subhash @ Sopan s/o Prahlad Gavanade Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1697 : (2016) 3 BomCR(Cri) 270
Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Feb 2016Dismissed
Jaywant Vamanrao Kadu (Patil), The Managing Director, Sangli Dist. Coop. Bank Ltd. Sangli Vs Bank Employees Union Kolhapur & Ors.
Bombay High Court · (2016) 1 CLR 1067
Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 468Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48
High Courts22 Feb 2016Allowed
Soham Shah Vs Indian Film Company Limited and another
Bombay High Court · (2016) 5 ALLMR 555 : (2016) 5 BCR 182 : (2016) 3 MhLJ 476 : (2016) 5 RAJ 748
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(9), 2(1)(f)
High Courts18 Feb 2016Dismissed
Uday Ashok Dahanukar Vs Amulya Avinash Dahanukar and Other
Bombay High Court · (2016) 2 AIRBomRCri 283 : (2017) ALLMRCri 187 : (2017) 1 MhLJCrl 796
Penal Code, 1860 (IPC) — Section 120B, 409
High Courts18 Feb 2016Dismissed
Ashok Son of Mahadeo Sakharkar, Aged about 54 years, Occupation : Police Inspector, Police Station, Bhadrawati, (suspended), Resident of Plot No.45, Shrinagar, Manewada Road, Nagpur, Tahsil and District : Nagpur - Petitioner @HASH The Deputy Superintenden
Bombay High Court · (2016) ALLMRCri 4584
Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 178
High Courts18 Feb 2016Disposed Off
International Air Transport Association - Petitioner @HASH Deputy Commissioner of Income Tax and Others
Bombay High Court · (2016) 290 CurTR 46
Income Tax Act, 1961 - Section 143(3), Section 144C
High Courts18 Feb 2016Dismissed
Mahesh Zangoji Ghotekar Vs Prayas Sakhare and Others
Bombay High Court · (2016) 166 AIC 384 : (2016) 3 AIRBomR 714 : (2016) 3 BCR 824 : (2016) 4 MhLJ 134
Specific Relief Act, 1963 - Section 6, Section 6(1), Section 9