High Courts15 Feb 2016Disposed Off
MIRC Electronics Ltd. Vs The Oriental Insurance Company Ltd.
Bombay High Court · (2016) 5 AIRBomR 628 : (2016) 3 MhLJ 933 : (2016) 6 RAJ 492
Arbitration and Conciliation Act, 1996 - Section 11
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 73 of 90
High Courts15 Feb 2016Dismissed
Nivrutti & Others Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 584 : (2016) ALLMRCri 2257 : (2017) 1 CriCC 767 : (2016) CriLJ 4141 : (2016) 4 MhLJCrl 100 : (2017) 1 RCRCriminal 522
Prevention of Corruption Act, 1988 - Section 13, 19, 7
High Courts15 Feb 2016Dismissed
JHS Svendgaard Laboratories Ltd. Vs Gillettee India Ltd.
Bombay High Court · (2016) 02 BOM CK 0075
Arbitration and Conciliation Act, 1996 - Section 37, Section 7, Section 9
High Courts15 Feb 2016Dismissed
Anil s/o. Keruba Shejul Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1182 : (2016) 3 BomCR(Cri) 400
Penal Code, 1860 (IPC) — Section 307
High Courts12 Feb 2016Dismissed
Shiva K. Gadekar and Others Vs Ludovigo G. Rodrigues and Others
Bombay High Court · (2016) 02 BOM CK 0238
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts12 Feb 2016Dismissed
Rohidas Harischandra N. Shirodkar and Others Vs Devrai Sagun Bandodkar and Others
Bombay High Court · (2016) 02 BOM CK 0237
High Courts12 Feb 2016Dismissed
Balaji S/o Daulatrao Humbad, Nanded Vs The State of Maharashtra
Bombay High Court · (2016) MCR 1168
Maharashtra Regional and Town Planning Act, 1966 - Section 43, Section 44
High Courts12 Feb 2016Dismissed
State Vs Siluvai Gnanenthira Roche and Others
Bombay High Court · (2016) 2 AIRBomRCri 204 : (2017) ALLMRCri 504 : (2016) 2 BomCR(Cri) 279 : (2016) 4 MhLJCrl 785 : (2016) 5 RCRCriminal 135
Criminal Procedure Code, 1973 (CrPC) - Section 225, Section 227, Section 228, Section 231, Section 231, Section 232, Section 232, Section 233, Section 233, Section 234, Section 234, Section 235, Section 235, Section 237, Section 313, Section 360, Sect
High Courts12 Feb 2016Dismissed
Rajul Ketan Raj Vs Reliance Capital Ltd. and Others
Bombay High Court · (2016) ACD 695 : (2016) 1 AIRBomRCri 755 : (2016) ALLMRCri 1224 : (2016) 2 BomCR(Cri) 741 : (2016) 4 CivilLJ 713 : (2016) 2 MadWNCri 75 : (2016) 5 MhLJ 58 : (2016) 4 MhLJCrl 728 : (2017) 1 NIJ 135
Criminal Procedure Code, 1973 (CrPC) - Section 192, Section 200, Section 202, Section 202(1), Section 262, Section 263, Section 264, Section 265, Section 482General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI)
High Courts12 Feb 2016Dismissed
Asha Vs T.S.K. Reddy and Others
Bombay High Court · (2016) 2 AIRBomRCri 192 : (2016) 5 BCR 686 : (2016) 4 MhLJ 375
Bihar and Orissa Co-operative Societies Act, 1935 - Section 48, Section 6(2)Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227
High Courts12 Feb 2016Partly Allowed
Vitthal Tukaram Kadam and Others Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 198 : (2016) ALLMRCri 1192 : (2016) 2 BomCR(Cri) 583 : (2016) 3 Crimes 252 : (2016) 1 Crimes 540 : (2016) 4 MhLJCrl 577
Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 323, Section 34
High Courts12 Feb 2016Dismissed
Mohd. Sharif Mehboob Badshakhan Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1286 : (2016) 2 BomCR(Cri) 694 : (2016) 1 Crimes 579 : (2016) 4 MhLJCrl 793
Penal Code, 1860 (IPC) - Section 300, Section 301, Section 302, Section 34
High Courts12 Feb 2016Dismissed
Tomas Shamson De Souza Vs Nelly D''Souza and Others
Bombay High Court · (2016) 4 BCR 179 : (2017) 1 CivilLJ 538 : (2016) 5 MhLJ 137
Constitution of India, 1950 - Article 227
High Courts12 Feb 2016Disposed off
Prof. Dr. Balchandra s/o. Nathuji Khandekar Vs The Chief Secretary, Ministry of Personnel, New Delhi and Ors.
Bombay High Court · (2016) 5 ALLMR 227 : (2016) 3 MhLJ 134
Constitution of India, 1950 — Article 226
High Courts11 Feb 2016Dismissed
Sainath Trading Company Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2016) 02 BOM CK 0259
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 115JB, Section 143(3), Section 147, Section 148, Section 14A, Section 234B
High Courts11 Feb 2016Dismissed
Krishna Gopinath Mali Vs The State of Maharashtra
Bombay High Court · (2016) 02 BOM CK 0241
Penal Code, 1860 (IPC) - Section 302, Section 504, Section 506
High Courts11 Feb 2016Dismissed
State of Maharashtra Vs Harischandra s/o Govindrao Kharat
Bombay High Court · (2016) ALLMRCri 4976
Prevention of Corruption Act, 1988 - Section 12, Section 13(2), Section 13(l)(d), Section 7
High Courts11 Feb 2016Allowed
The Commissioner of Income-Tax, Vidarbha Vs Manganese Ore India Limited
Bombay High Court · (2016) 384 ITR 413
Income Tax Act, 1961 - Section 256(1)
High Courts11 Feb 2016Partly Allowed
Mudas Vs State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 797 : (2016) ALLMRCri 1860 : (2016) 2 BomCR(Cri) 543 : (2016) 3 MhLJCrl 111
Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 307
High Courts11 Feb 2016Disposed off
Mukund Vs The State of Maharashtra and Others
Bombay High Court · (2016) 4 ALLMR 862 : (2016) 4 BCR 165 : (2016) 3 MhLJ 280
Constitution of India, 1950 - Article 226