High Courts18 Feb 2016Dismissed
Commissioner of Income-Tax-3 Vs M/s. Parrys (Eastern) Pvt. Ltd.
Bombay High Court · (2016) 384 ITR 264
Income Tax Act, 1961 - Section 50, 74
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 71 of 90
High Courts18 Feb 2016Partly Allowed
Jalinder Ranganath Lahare and Others Vs Indian Seamless and Metal Tubes Ltd. and Others
Bombay High Court · (2016) 4 BCR 69 : (2016) 2 CLR 334 : (2016) 149 FLR 149 : (2016) LabLR 599 : (2016) LabLR 549 : (2016) 2 LLJ 160 : (2016) 4 MhLJ 36
Contract Labour (Regulation and Abolition) Act, 1970 - Section 10Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 32
High Courts18 Feb 2016Partly Allowed
Jahed Ilahi Khan Pathan Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 493 : (2017) 2 ALLMR 186 : (2016) 3 BCR 123 : (2016) 5 MhLJ 574
High Courts18 Feb 2016Allowed
Shrikant Madhav Karve Vs The Secretary (Parivahan IV) Ministry of Home Affairs, Government of India and Others
Bombay High Court · (2016) 2 AIRBomR 548 : (2016) 2 AnWR 416 : (2016) 3 BCR 91
Criminal Procedure Code, 1973 (CrPC) - Section 94Motor Vehicles Act, 1988 - Section 110, Section 174, Section 192, Section 2, Section 213, Section 39, Section 56, Section 59, Section 60
High Courts18 Feb 2016Allowed
Shivaji s/o Kishanrao Chinchane Vs Jagdish s/o Rajeshwarrao Choudhary
Bombay High Court · (2016) ALLMRCri 1693 : (2017) 1 BC 284 : (2016) 3 BomCR(Cri) 509 : (2016) 3 CivCC 689 : (2017) 1 DCR 311 : (2016) 4 MhLJ 262 : (2016) 3 MhLJCrl 426 : (2016) 2 NIJ 758 : (2016) 5 RCRCriminal 679
Negotiable Instruments Act, 1881 (NI) — Section 118(a), 139
High Courts17 Feb 2016Dismissed
Jawahar Dwarkadas Kabra Vs Jalna Education Society and Others
Bombay High Court · (2016) 02 BOM CK 0248
High Courts17 Feb 2016Allowed
Sushila and Others Vs The State of Maharashtra
Bombay High Court · (2016) 02 BOM CK 0243
Civil Procedure Code, 1908 (CPC) - Section 9Evidence Act, 1872 - Section 107, Section 108Specific Relief Act, 1963 - Section 34
High Courts17 Feb 2016Partly Allowed
Rajendra Suryakant More Vs Fixolite Wires and Cables Pvt. Ltd. and Others
Bombay High Court · (2016) 5 ALLMR 517 : (2016) 5 BCR 609 : (2016) 3 MhLJ 584 : (2016) 2 RCRRent 185
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Section 100Maharashtra Rent Control Act, 1999 - Section 16(1)(f), Section 22, Section 22(1), Section 22(2), Section 33
High Courts17 Feb 2016Allowed
Gopinath Naik Vs State and Others
Bombay High Court · (2016) 2 AIRBomRCri 237 : (2016) ALLMRCri 4246
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 279, Section 338
High Courts17 Feb 2016Dismissed
Raghunath S. Dixit and Others Vs Surendranath B. Burad and Others
Bombay High Court · (2016) 5 ALLMR 522 : (2016) 4 BCR 345 : (2016) 3 MhLJ 720 : (2016) 2 RCRRent 188
High Courts17 Feb 2016Dismissed
Mangesh Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 794 : (2016) 4 BCR 369 : (2016) 5 MhLJ 544
High Courts17 Feb 2016Dismissed
Omprakash Vs The State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 778 : (2016) ALLMRCri 3337 : (2016) 4 BomCR(Cri) 387 : (2016) 3 MhLJCrl 275
Criminal Procedure Code, 1973 (CrPC) - Section 293Penal Code, 1860 (IPC) - Section 302, Section 506
High Courts17 Feb 2016Partly Allowed
Namdeo Vs The State of Maharashtra and Others
Bombay High Court · (2016) 4 ALLMR 868 : (2016) 4 BCR 419 : (2016) 3 MhLJ 327
High Courts17 Feb 2016Dismissed
Joel Avelino Noronha and Others Vs Francisco Xavier and Others
Bombay High Court · (2016) 3 BCR 382 : (2016) 5 MhLJ 203 : (2016) 2 RCRRent 191
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 - Section 22(4), Section 32, Section 32(1), Section 32(4)
High Courts17 Feb 2016Allowed
Abha Dastane-Rao and Others Vs Prabhakar Deolankar and Others
Bombay High Court · (2016) 2 AIRBomR 596 : (2016) AIRCC 1390 : (2016) 3 BCR 421 : (2016) 2 HLR 545
Succession Act, 1925 - Section 192, Section 263, Section 301, Section 368
High Courts17 Feb 2016Partly Allowed
Gopaldas Kumandas Ved Vs Ghevarchand G. Chordiya
Bombay High Court · (2016) 02 BOM CK 0103
High Courts17 Feb 2016Allowed
Subramanya Cotton Ginning Industries and Others Vs Ruchi World Wide Ltd.
Bombay High Court · (2016) 02 BOM CK 0097
Arbitration and Conciliation Act, 1996 - Section 2(1)(e), Section 34, Section 37, Section 9Limitation Act, 1963 - Section 14
High Courts17 Feb 2016Disposed off
Ganesh Murlidhar Chaudhari Vs The State of Maharashtra and Others
Bombay High Court · (2017) 1 ALLMR 729 : (2016) 4 BCR 465 : (2016) 5 MhLJ 700
High Courts17 Feb 2016Dismissed
Uday Shivram Patane Vs Vijayrao Kondiram Borawake, Dashrath Tukaram Dandile, Ramchandra Laxman Abdagire, The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1689 : (2016) 2 BomCR(Cri) 589 : (2016) 3 MhLJCrl 380
Penal Code, 1860 (IPC) — Section 309, 403, 406, 418, 468, 477
High Courts17 Feb 2016Dismissed
Satish Shrikrishna Solanke Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1209 : (2016) 3 BomCR(Cri) 443
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302