High Courts03 Feb 2016Allowed
Bhimrao and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 02 BOM CK 0032
Constitution of India, 1950 - Article 16, Article 226, Article 39(d)
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 78 of 90
High Courts03 Feb 2016Partly Allowed
Sujit Bhurandas Borkar Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 2029 : (2016) 4 BomCR(Cri) 759
Penal Code, 1860 (IPC) - Section 361, Section 363, Section 366, Section 376
High Courts03 Feb 2016Disposed Off
Meenakshi Prashant Kshirsagar Vs Prashant Tukaram Kshirsagar and Others
Bombay High Court · (2016) 2 AIRBomR 215 : (2016) 2 ALLMR 401 : (2016) 2 BCR 259 : (2016) 2 CivCC 681 : (2016) 2 DMC 365 : (2016) 3 MhLJ 260 : (2016) 3 RCRCivil 420
High Courts02 Feb 2016Disposed Off
Krutika Ritesh Arya Vs Ritesh Laxman Arya
Bombay High Court · (2016) 164 AIC 284 : (2016) 5 ALLMR 37 : (2016) 2 BCR 664 : (2016) 3 CivilLJ 227 : (2016) 3 MhLJ 494
Civil Procedure Code, 1908 (CPC) - Section 24, Section 25Hindu Marriage Act, 1955 - Section 13(1)(i-a)
High Courts02 Feb 2016Dismissed
The Commissioner of Income Tax-6 Vs Grasim Industries Ltd.
Bombay High Court · (2016) 02 BOM CK 0026
Income Tax Act, 1961 - Section 115 (W)(2), Section 115(WD), Section 115WB, Section 260-A, Section 37(3A)
High Courts02 Feb 2016Disposed off
Bharati Walia Vs Krishan Mamlal Kapoor and Others
Bombay High Court · (2016) ACD 447 : (2016) 2 AIRBomRCri 861 : (2016) ALLMRCri 4750
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts02 Feb 2016Dismissed
Anandeya Zinc Oxides Pvt. Ltd. Vs Union of India
Bombay High Court · (2016) 337 ELT 354
High Courts02 Feb 2016Partly Allowed
Vasant Vs Govindrao Upasrao Naik and Others
Bombay High Court · (2017) 2 AICLR 136 : (2016) 3 AIRBomRCri 346 : (2016) ALLMRCri 1728 : (2016) 2 BomCR(Cri) 569 : (2017) 1 CriCC 107 : (2016) 3 DMC 534 : (2017) 1 HLR 169 : (2016) 4 MhLJCrl 264 : (2016) 3 RCRCivil 585 : (2016) 3 RCRCriminal 423
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 125 (1) (d), Section 125 (1)(d), Section 125(1), Section 125(1) (d), Section 125(1)(d), Section 126, Section 126(1), Section 2(y)General Clauses Act, 1897 - Section 13(1)Pen
High Courts02 Feb 2016Allowed
Maharashtra State Power Generation Co. Ltd. Vs Sheshrao Baliram Ingole and Others
Bombay High Court · (2016) 2 AIRBomR 681 : (2016) AIRCC 1437 : (2016) 4 BCR 594 : (2016) 3 MhLJ 786
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 13, Article 14, Article 19, Article 226, Article 30(1-A), Article 300A, Article 300-A, Article 31, Article 31-A, Article 31-A(1), Article 32Karna
High Courts02 Feb 2016Dismissed
Moreno Rebello and Others Vs State
Bombay High Court · (2016) 1 AIRBomRCri 594 : (2016) ALLMRCri 3248 : (2016) 4 BomCR(Cri) 337
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 227, Section 228Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 394, Section 427, Section 452, Section 504, Section 506(ii), Section 509
High Courts02 Feb 2016Dismissed
Parameshwaran Subramani and Others Vs State
Bombay High Court · (2016) 1 AIRBomRCri 840 : (2016) ALLMRCri 3211 : (2016) 1 BomCR(Cri) 661 : (2016) 5 RCRCriminal 171
Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 227, Section 228Penal Code, 1860 (IPC) - Section 120-BPrevention of Corruption Act, 1988 - Section 10, Section 11, Section 12, Section 13, Section 15, Section 19, Section 7<
High Courts02 Feb 2016Disposed Off
Gannon Dunkerley and Co. Ltd. Vs Commissioner of Service Tax, Mumbai-I
Bombay High Court · (2016) 41 STR 889
Central Excises and Salt Act, 1944 - Section 14
High Courts02 Feb 2016Dismissed
Anandeya Zinc Oxides Pvt. Ltd. Vs The Union of India and Others
Bombay High Court · (2016) 02 BOM CK 0018
Customs Act, 1962 - Section 128, Section 129DD, Section 65, Section 75Foreign Trade (Development and Regulation) Act, 1992 - Section 5
High Courts01 Feb 2016Dismissed
Mohammed Irshad Kamal Hasan Shaikh Vs The State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 656 : (2016) ALLMRCri 3799 : (2016) 1 BomCR(Cri) 678 : (2016) 3 MhLJCrl 269
Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 333
High Courts01 Feb 2016Dismissed
Aakash @ Golu S/o Shailendra Dhargawe Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 194 : (2016) ALLMRCri 4994 : (2017) 2 BomCR(Cri) 386 : (2016) 3 MhLJCrl 292
Penal Code, 1860 (IPC) - Section 302
High Courts01 Feb 2016Dismissed
The Commissioner of Income Tax Vs Reliance Industries Ltd.
Bombay High Court · (2016) 382 ITR 574
Income Tax Act, 1961 - Section 115JB, Section 143(3), Section 147, Section 148, Section 250, Section 260A, Section 80IA
High Courts01 Feb 2016Partly Allowed
Srikant Srimandhar Miraje Vs State of Maharashtra and another.
Bombay High Court · (2016) ACD 450 : (2016) 2 AIRBomRCri 859 : (2016) ALLMRCri 5086 : (2017) 1 MhLJCrl 513
Negotiable Instruments Act, 1881 (NI) — Section 138(a)
High Courts01 Feb 2016Allowed
Balvant Mohan Badve Vs Ahmednagar Municipal Corporation, Ahmednagar
Bombay High Court · (2016) 2 ALLMR 377 : (2016) 2 BCR 249 : (2016) 1 CLR 998 : (2016) 149 FLR 145 : (2016) LabLR 305 : (2016) 1 LLN 304 : (2016) 3 MhLJ 62
Payment of Gratuity Act, 1972 - Section 2A, Section 2-A, Section 4
High Courts01 Feb 2016Allowed
Mahadu Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 264 : (2016) 2 ALLMR 389 : (2016) 2 BCR 255 : (2016) 3 MhLJ 255
High Courts01 Feb 2016Dismissed
Mohd. Ismail Gulam Shaikh Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2016) 2 AIRBomR 477 : (2016) AIRCC 1380 : (2016) 2 ALLMR 381 : (2016) 3 BCR 397 : (2016) 2 CivCC 731 : (2016) 3 MhLJ 247
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1Maharashtra Regional and Town Planning Act, 1966 - Section 52, Section 55, Section 55(1), Section 55(2)Mumbai Municipal Corporation Act, 1888 - Section 381