COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 74 of 90

High Courts11 Feb 2016Allowed

Mahendra Builders Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomR 377 : (2017) 1 ALLMR 293 : (2016) 2 BCR 818

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 47, Section 53, Section 53 (1)

Read judgment

High Courts11 Feb 2016Dismissed

Krishna Gopinath Mali Vs State of Maharashtra

Bombay High Court · (2016) 1 Crimes 542

Penal Code, 1860 (IPC) - Section 302, Section 504, Section 506

Read judgment

High Courts11 Feb 2016Dismissed

Jaikumar Kailas Gedam Vs The State of Maharashtra

Bombay High Court · (2016) 1 AIRBomRCri 850 : (2016) ALLMRCri 3492 : (2016) 2 BomCR(Cri) 704 : (2016) 4 MhLJCrl 550

Penal Code, 1860 (IPC) - Section 376, Section 376(2)(f), Section 377

Read judgment

High Courts11 Feb 2016Dismissed

Andrew Rego Vs Juliet Lopes

Bombay High Court · (2016) 02 BOM CK 0083

Constitution of India, 1950 - Article 20, Article 227, Article 29, Article 30, Article 32Hindu Marriage Act, 1955 - Section 24

Read judgment

High Courts11 Feb 2016Dismissed

Chandrakant Vishram Chavan Vs Union of India and Others

Bombay High Court · (2016) 02 BOM CK 0076

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 136

Read judgment

High Courts11 Feb 2016Allowed

Sudhakar s/o Kashinath Wani Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1675 : (2016) 3 BomCR(Cri) 380 : (2016) 3 MhLJCrl 588

Penal Code, 1860 (IPC) — Section 306, 498A

Read judgment

High Courts11 Feb 2016Dismissed

Mohan Krishnaroa Gunjal Vs Prabhakar Purshottam Joshi

Bombay High Court · (2016) 02 BOM CK 0059

Civil Procedure Code, 1908 (CPC) - Order 21 Rule XXI, Section 115, Section 144Limitation Act, 1963 - Section 5

Read judgment

High Courts10 Feb 2016Dismissed

The Superintending Engineer, Nagpur Irrigation Circle, Command Area Development Authority and another Vs Waman Raghoba Shende and Others

Bombay High Court · (2016) 2 CLR 1 : (2016) 149 FLR 921 : (2016) 3 LLN 78 : (2016) 4 MhLJ 725

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts10 Feb 2016Allowed

Padmatai Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomR 730 : (2016) 6 BCR 94 : (2016) 4 MhLJ 306

Constitution of India, 1950 - Article 226, Article 243(Q), Article 243(W), Article 243Q, Article 243-QMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 1, Section 3, Section 3(2), Section 341(A), Sect

Read judgment

High Courts10 Feb 2016Dismissed

Kamal Construction Company Vs The Union of India and Others

Bombay High Court · (2016) 3 AIRBomR 257

Arbitration Act, 1940 — Section 2(d)Limitation Act, 1963 — Article 55

Read judgment

High Courts10 Feb 2016Disposed Off

Khubchandani Healthparks Pvt. Ltd. Vs Income Tax Office 6(3)(4) Mumbai and Others

Bombay High Court · (2016) 384 ITR 322

Income Tax Act, 1961 - Section 143(1), Section 148

Read judgment

High Courts10 Feb 2016Allowed

Aditya Developers Vs Nirmal Anand Co-Operative Housing Society Ltd. and Others

Bombay High Court · (2016) 4 AIRBomR 26 : (2016) 5 ALLMR 420 : (2016) 3 CivilLJ 432 : (2016) 3 MhLJ 761 : (2016) 6 RAJ 411

Arbitration and Conciliation Act, 1996 - Section 9Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1

Read judgment

High Courts10 Feb 2016Disposed Off

Indrabahadur P. Sharma & Others Vs Dy. Collector (Enc) and Competent Authority, Andheri & Others

Bombay High Court · (2016) 4 AIRBomR 410 : (2017) 2 ALLMR 533 : (2017) 3 MhLJ 447

Read judgment

High Courts10 Feb 2016Allowed

Suryakant Shankarrao Gaikwad and Others Vs The State of Maharashtra

Bombay High Court · (2016) 1 AIRBomRCri 826 : (2016) ALLMRCri 1844 : (2016) 3 BomCR(Cri) 767 : (2016) 3 MhLJCrl 682 : (2017) 1 RCRCriminal 769

Prevention of Corruption Act, 1988 - Section 12, Section 13(1)(d), Section 13(2), Section 19, Section 3, Section 4, Section 7

Read judgment

High Courts10 Feb 2016Allowed

Draupada and Others Vs Indubai and Others

Bombay High Court · (2016) 2 AIRBomR 401 : (2017) 1 ALLMR 197 : (2016) 2 BCR 634 : (2016) 3 MhLJ 836

Constitution of India, 1950 - Article 15, Article 39(a)Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 11, Section 16, Section 17, Section 5

Read judgment

High Courts10 Feb 2016Dismissed

Shivaji Tippanna Kamble Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 222 : (2016) ALLMRCri 1256 : (2016) 3 BomCR(Cri) 468

Penal Code, 1860 (IPC) - Section 302, Section 84

Read judgment

High Courts10 Feb 2016Allowed

Balu S/o Sakharam Bhosale Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1700 : (2016) 3 BomCR(Cri) 447 : (2016) 3 MhLJCrl 597

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 395, 397

Read judgment

High Courts10 Feb 2016Dismissed

Babusingh Pokarsingh Rajpurohit Vs The State of Maharashtra and Others

Bombay High Court · (2016) 02 BOM CK 0058

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

Read judgment

High Courts10 Feb 2016Allowed

Jagannath S/o Diwanrao Barse and another Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1177 : (2016) 3 BomCR(Cri) 218

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

Read judgment

High Courts09 Feb 2016Disposed Off

Commissioner of Income Tax Central-IV Vs Triumph International Finance India Ltd.

Bombay High Court · (2016) 02 BOM CK 0256

Income Tax Act, 1961 - Section 2(24)(x), Section 260-A, Section 36, Section 36(1)(va), Section 36(1)(vii), Section 36(2), Section 36(2)(i), Section 36(i)(vii)

Read judgment