High Courts09 Feb 2016Dismissed
Commissioner of Income Tax-2 Vs Tata Power Co. Ltd.
Bombay High Court · (2016) 02 BOM CK 0255
Income Tax Act, 1961 - Section 244A, Section 260A
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 75 of 90
High Courts09 Feb 2016Disposed Off
Kalu Vs The State of Maharashtra and Others
Bombay High Court · (2016) 02 BOM CK 0250
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 11
High Courts09 Feb 2016Disposed Off
Sadashiv Bhikaji Pathak and Others Vs Mukund Annaji Pathak and Others
Bombay High Court · (2016) 02 BOM CK 0242
Hindu Succession Act, 1956 - Section 6
High Courts09 Feb 2016Allowed
Atul Chamanlal Mehta Vs Union of India
Bombay High Court · (2016) 334 ELT 437
High Courts09 Feb 2016Allowed
Chandrakant Hanumantrao Sugare Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5013 : (2017) 1 MhLJCrl 407
Prevention of Corruption Act, 1988 - Section 13(l)(d), Section 20, Section 7
High Courts09 Feb 2016Allowed
Ishwarlal Shankarlal Jain Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4255
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Feb 2016Partly Allowed
The Chief Officer, Shirdi Municipal Council Vs The Director, Directorate of Municipal Administration Government Transport Service Building and Others
Bombay High Court · (2016) 3 AIRBomR 235 : (2016) 5 ALLMR 415 : (2016) 4 BCR 825 : (2016) 2 CLR 373 : (2016) 3 MhLJ 340
Constitution of India, 1950 - Article 14, Article 16
High Courts09 Feb 2016Allowed
Pandurang Gangaramji Karhale Vs State of Maharashtra and Others
Bombay High Court · (2016) 5 BCR 682 : (2016) 2 CLR 30 : (2016) 149 FLR 999 : (2016) 4 MhLJ 316
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts09 Feb 2016Dismissed
State of Maharashtra Vs Pandurang
Bombay High Court · (2016) ALLMRCri 4208 : (2017) 1 BomCR(Cri) 200
Penal Code, 1860 (IPC) — Section 354, 376
High Courts09 Feb 2016Allowed
Nanded District Central Co-Operative Bank Vs Yadav
Bombay High Court · (2016) 2 CLR 27 : (2016) 150 FLR 59 : (2016) MCR 1110 : (2016) 4 MhLJ 270
High Courts09 Feb 2016Dismissed
Commissioner of Income Tax-18 Vs Hiralal Doshi
Bombay High Court · (2016) 383 ITR 19
Income Tax Act, 1961 - Section 10(38), Section 143(3), Section 260A, Section 271(1) (c), Section 271(1)(c)
High Courts09 Feb 2016Dismissed
Aditya Dhananjay Phadte and Others Vs State of Goa and Others
Bombay High Court · (2016) 2 AIRBomR 744 : (2016) 5 BCR 690
Constitution of India, 1950 - Article 14, Article 226
High Courts09 Feb 2016Allowed
Ganpat D. Kulthe Vs Hasansaheb Miyalal Mushrif
Bombay High Court · (2016) 2 AIRBomR 490 : (2016) 4 MhLJ 42
Civil Procedure Code, 1908 (CPC) - Section 24, Section 24(1)(b)(i)Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts09 Feb 2016Dismissed
Vishnu Hari Khopkar Vs The State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 738 : (2016) ALLMRCri 1772 : (2016) 2 BomCR(Cri) 284 : (2016) 4 MhLJCrl 26
Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts09 Feb 2016Disposed off
Rajinder Kumar Malhotra Vs Paresh Biharilal Vyas and Others
Bombay High Court · (2016) 1 AIRBomRCri 678 : (2017) 3 ALLMR 129 : (2016) 2 BCR 678
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2(A), Order 39 Rule 2-AConstitution of India, 1950 - Article 136, Article 215Contempt of Courts Act, 1971 - Section 12, Section 12 (5), Section 12(3), Section 12(4), Section 12(5), Sec
High Courts09 Feb 2016Allowed
Babasaheb s/o. Balabhau More Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 732 : (2016) ALLMRCri 2120 : (2016) 4 BomCR(Cri) 141
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts09 Feb 2016Partly Allowed
Dashrath Aba More Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 581 : (2016) ALLMRCri 2018 : (2016) 3 MhLJCrl 761
Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts09 Feb 2016Disposed Off
Shri Babu J. Upardekar of major age, Indian National, resident of C/o Assistant Garrison Engineer E/M-I, GE(NW), Opposite KV No. 2, Vasco-da-Gama-Goa Vs Returning Officer, Cooperative Societies Election Cell, South Goa District, Margao Goa @
Bombay High Court · (2016) 3 BCR 437
Goa Co-operative Societies Act, 2001 — Section 61
High Courts08 Feb 2016Disposed Off
The Commissioner of Central Excise, Pune-I and Others Vs Mahindra Navistar Automotives and Others
Bombay High Court · (2016) 02 BOM CK 0257
Central Excises and Salt Act, 1944 - Section 35C(2A)
High Courts08 Feb 2016Disposed Off
Aramex India Private Limited Vs Union of India and Others
Bombay High Court · (2016) 02 BOM CK 0254
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 157