COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 77 of 90

High Courts05 Feb 2016Dismissed

MRB Roadconst. Pvt. Ltd. Vs Rupee Co-Op. Bank Ltd.

Bombay High Court · (2016) 2 AIRBomR 256 : (2017) 1 ALLMR 209 : (2016) 1 BankJ 670 : (2016) 4 BC 1 : (2016) 4 BCR 170 : (2016) 3 CivilLJ 442 : (2016) 3 DCR 518 : (2017) 1 DRTC 567 : (2016) 3 MhLJ 589 : (2016) 2 NIJ 220 : (2016) 134 SCL 426

Maharashtra Co-operative Societies Act, 1960 - Section 101Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 17, Section 18, Section 2, Section 2(g)Securitisation and Reconstruction of Financial Assets and

High Courts05 Feb 2016Partly Allowed

Ram Gangadharan Vs State of Goa and Others

Bombay High Court · (2016) 02 BOM CK 0100

High Courts05 Feb 2016Dismissed

Sociedade De Formento Industrial Ltd. Vs Gurudas G. Pai

Bombay High Court · (2016) 02 BOM CK 0081

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 - Section 22, Section 23, Section 9

High Courts05 Feb 2016Dismissed

Asgar Ali Mohd. Mumtaz Mansuri Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1221 : (2016) 2 BomCR(Cri) 305 : (2016) 3 MhLJCrl 93

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300

High Courts04 Feb 2016Dismissed

Damodar Dharma Bandodkar and Others Vs Caetano Alberto Fernandes and Others

Bombay High Court · (2016) 02 BOM CK 0048

Civil Procedure Code, 1908 (CPC) - Section 100

High Courts04 Feb 2016Dismissed

The Commissioner of Income Tax-8 - Appellant @HASH M/s. Goldstar Jewellery Design Pvt. Ltd.

Bombay High Court · (2016) 388 ITR 510

Income Tax Rules, 1962 - Rule 10B

High Courts04 Feb 2016Dismissed

Sachin Food Processor Vs Shri. Sanjay T. Pathak (Kulkarni)

Bombay High Court · (2016) ALLMRCri 1717 : (2017) 1 BC 489 : (2016) 2 BomCR(Cri) 343 : (2016) 3 CivCC 654 : (2017) 1 DCR 519 : (2016) 4 MhLJ 245 : (2016) 3 MhLJCrl 528 : (2016) 2 NIJ 590

Negotiable Instruments Act, 1881 (NI) — Section 118(a), 139

High Courts04 Feb 2016Dismissed

Krishnarao Hampanna Lokray and Others Vs Patvekar Hotels Private Limited

Bombay High Court · (2016) 168 AIC 344 : (2016) 2 AIRBomR 467 : (2016) AIRCC 1375 : (2016) 2 BCR 671 : (2016) 5 MhLJ 648

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 20

High Courts04 Feb 2016Allowed

Manohar Vs Gopal Dhavan and Others

Bombay High Court · (2016) 2 AIRBomR 485 : (2016) 2 BCR 668 : (2016) 4 MhLJ 336

Mines and Minerals (Development and Regulation) Act, 1957 - Section 4, Section 6(1)

High Courts04 Feb 2016Partly Allowed

Yogiraj s/o Pralhad Ghule Aged about 19 years, R/o Kakadshivni Tah. Karanja (Lad) Dist. Washim - Appellant @HASH The State of Maharashtra Through PSO Karanja (Lad) Dist. Washim

Bombay High Court · (2016) ALLMRCri 4715

Penal Code, 1860 (IPC) - Section 376

High Courts04 Feb 2016Dismissed

Michael Das Dores De Mendonca Vs Vito Gomes

Bombay High Court · (2016) ALLMRCri 4430

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 354

High Courts04 Feb 2016Dismissed

Unity Infraprojects Limited Vs L. & T. Finance Limited

Bombay High Court · (2016) 2 BCR 395

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1

High Courts04 Feb 2016Dismissed

Rui Ferreira Vs The Police Inspector and Others

Bombay High Court · (2016) 2 AIRBomRCri 7 : (2016) ALLMRCri 4742

Criminal Procedure Code, 1973 (CrPC) - Section 153, Section 153(3), Section 156(3), Section 200, Section 202, Section 482Penal Code, 1860 (IPC) - Section 404, Section 406, Section 420

High Courts04 Feb 2016Disposed Off

Maharashtra Industrial Development Corporation Vs Bhagatdasi and Others

Bombay High Court · (2016) 2 AIRBomR 271 : (2016) 2 ALLMR 397 : (2016) 4 BCR 434 : (2016) 3 MhLJ 252

Land Acquisition Act, 1894 - Section 18, Section 24, Section 4Maharashtra Industrial Development Act, 1961 - Section 32(2), Section 34

High Courts04 Feb 2016Partly Allowed

Yogiraj Vs The State of Maharashtra

Bombay High Court · (2016) 02 BOM CK 0038

Penal Code, 1860 (IPC) - Section 354, Section 375, Section 376

High Courts04 Feb 2016Dismissed

State of Maharashtra Vs Gunwantrao Bhaurao Deshmukh

Bombay High Court · (2016) ALLMRCri 5114 : (2017) 2 MhLJCrl 675

Prevention of Corruption Act, 1988 - Section 5(l)(a), Section 5(l)(e)

High Courts03 Feb 2016Allowed

Madhukar Vs State of Maharashtra Through Anti corruption Bureau, Wardha

Bombay High Court · (2016) ALLMRCri 2279

Prevention of Corruption Act, 1988 - Section 13, 19, 7

High Courts03 Feb 2016Dismissed

Mother India Logistics and Minerals Pvt. Ltd. and Others Vs L and T Finance Ltd. and Others

Bombay High Court · (2016) 2 BCR 386

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 37, Order 21 Rule 40, Order 21 Rule 41, Order 21 Rule 46(b), Section 51, Section 51(e), Section 58

High Courts03 Feb 2016Allowed

Machindra S/o Bhanudas Jadhav, Aged 21 years, Occupation : Labourer, resident of Asegaon, Taluka Gangapur, District : Aurangabad - Appellant (Orig. Accused) @HASH The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4714

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2k

High Courts03 Feb 2016Allowed

Vibhag Niyantrak and Others Vs Kamalakar Harishchandra Somwanshi and Others

Bombay High Court · (2016) 2 AIRBomR 497 : (2016) 2 BCR 798 : (2016) 3 CLR 256

Industrial Disputes Act, 1947 - Section 18, Section 2(b), Section 2(p)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 11, Section 24, Section 24(1), Section 24(2), Section 25, Section 25(1