COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 79 of 90

High Courts01 Feb 2016Dismissed

Sanjay Vs The Chief Officer, Municipal Council, Pachora and Others

Bombay High Court · (2016) 2 ALLMR 420 : (2016) 4 BCR 191 : (2016) 2 CLR 378 : (2016) 150 FLR 1014 : (2016) 3 LLJ 350 : (2016) 3 MhLJ 233

Constitution of India, 1950 - Article 32Industrial Disputes Act, 1947 - Section 25-F

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High Courts01 Feb 2016Dismissed

Anilkumar Phoolchand Sanghvi and Others Vs Chandrakant P. Sanghvi and Others

Bombay High Court · (2016) 2 AIRBomR 535 : (2016) 2 BCR 780

Arbitration and Conciliation Act, 1996 - Section 11, Section 12, Section 13, Section 14, Section 16, Section 17, Section 19, Section 2, Section 2 (1)(e), Section 2(1) (e), Section 2(1)(e), Section 20, Section 20(2), Section 20(3), Section 34, Section

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High Courts01 Feb 2016Allowed

Jagat Alloys Private Limited and Others Vs Union of India and Others

Bombay High Court · (2016) 02 BOM CK 0008

Constitution of India, 1950 - Article 226

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High Courts01 Feb 2016Disposed Off

M/s. Hemchand And Company Vs Mumbai Municipal Corporation and Ors

Bombay High Court · (2016) 4 AIRBomR 54 : (2016) 6 ALLMR 651

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High Courts01 Feb 2016Dismissed

The Commissioner of Central Excise and Service Tax Vs Honai Constructions, Post Hantur

Bombay High Court · (2016) 02 BOM CK 0006

Finance Act, 1994 - Section 76, Section 77, Section 78, Section 80

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High Courts01 Feb 2016Dismissed

Director of Income Tax (Exemption) Mumbai Vs G.D. Birla Medical Research and Educational Foundation

Bombay High Court · (2016) 02 BOM CK 0005

Income Tax Act, 1961 - Section 260-A

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High Courts01 Feb 2016Dismissed

Commissioner of Income Tax-11 Vs Kanga and Co.

Bombay High Court · (2016) 02 BOM CK 0004

Income Tax Act, 1961 - Section 260A, Section 260-A

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High Courts01 Feb 2016Allowed

Vijay Vitthal Jadhav Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 4 : (2016) ALLMRCri 1188 : (2016) 2 BomCR(Cri) 337 : (2016) 3 MhLJCrl 397

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300

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High Courts01 Feb 2016Allowed

Jagat Alloys Pvt. Ltd. Vs Union of India

Bombay High Court · (2016) 335 ELT 406

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High Courts01 Feb 2016Allowed

Bhagwan s/o Dnyaneshwar Chaudhari Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 503

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482

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High Courts29 Jan 2016Dismissed

Baijnath Hari Yadav Rajkumar Vs State of Maharashtra

Bombay High Court · (2016) 01 BOM CK 0236

Bombay Police Act, 1951 - Section 135, Section 37(1)Penal Code, 1860 (IPC) - Section 302, Section 34

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High Courts29 Jan 2016Dismissed

Uni Klinger Ltd. Vs Subhash Baburao Kambale and Others

Bombay High Court · (2016) 3 AIRBomR 31 : (2016) 3 CLR 241 : (2016) LIC 2142 : (2016) 6 MhLJ 543

Industrial Disputes Act, 1947 - Section 32, Section 33-C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts29 Jan 2016Dismissed

Ramkrishna Govindrao Dandi and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 ALLMR 406 : (2016) 4 BCR 436 : (2016) 3 MhLJ 268

Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 25, Section 35, Section 72, Section 73, Section 73G, Section 73G(2), Section 78

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High Courts29 Jan 2016Disposed off

Philip J. Vs Ashapura Minechem Ltd. and Others

Bombay High Court · (2016) ACD 709 : (2016) 165 AIC 504 : (2016) 1 AIRBomRCri 604 : (2016) ALLMRCri 1802 : (2016) 3 BankJ 376 : (2017) 2 BC 196 : (2016) 2 BomCR(Cri) 522 : (2016) 2 DCR 753 : (2016) 4 JCC 177 : (2016) 1 MadWNCri 82 : (2016) 4 MhLJ 169 : (2016) 3 MhLJCrl 306 :

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 482Limitation Act, 1963 - Section 14

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High Courts29 Jan 2016Dismissed

Sadashiv Ramchandra Arve Vs Kashinath Virupax Hingmire and Others

Bombay High Court · (2016) 163 AIC 500 : (2016) 3 AIRBomR 131 : (2016) 2 ALLMR 435 : (2016) 5 BCR 614 : (2016) 3 MhLJ 286

Civil Procedure Code, 1908 (CPC) - Section 100

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High Courts29 Jan 2016Dismissed

Ashok Govindrao Sardar Vs The Chief Executive Officer, Zilha Parishad, Amravati Camp and Others

Bombay High Court · (2016) 3 AIRBomR 147 : (2016) 2 ALLMR 413 : (2016) 4 BCR 449 : (2016) 3 MhLJ 292

Constitution of India, 1950 - Article 14, Article 226, Article 227Penal Code, 1860 (IPC) - Section 294, Section 506, Section 509

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High Courts29 Jan 2016Disposed Off

Amritlakshmi Machine Works and Others Vs The Commissioner of Customs (Import), Mumbai

Bombay High Court · (2016) 2 AIRBomRCri 99 : (2016) 2 BCR 481 : (2016) 335 ELT 225

Civil Procedure Code, 1908 (CPC) - Order 33 Rule 1Constitution of India, 1950 - Article 20(2), Article 21Customs Act, 1962 - Section 109, Section 111, Section 111 (f), Section 111(d), Section 111(f), Section 111(m), Section 112, Sect

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High Courts29 Jan 2016Partly Allowed

Corporate Ispat Alloys Ltd. Vs Jayaswal Neco Industries Ltd.

Bombay High Court · (2016) 4 BCR 462 : (2016) 4 MhLJ 385 : (2016) 6 RAJ 764

Arbitration and Conciliation Act, 1996 - Section 31[6], Section 8

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High Courts29 Jan 2016Disposed Off

Ramkrishna Bajaj and Others Vs The Commissioner of Wealth Tax (Vidarbha), Nagpur

Bombay High Court · (2016) 01 BOM CK 0062

Income Tax Act, 1961 - Section 3, Section 3(1)(d)(i), Section 3(1)(f), Section 45, Section 48Wealth Tax Act, 1957 - Section 2, Section 2(e), Section 2(q), Section 4, Section 4(1)(b), Section 4(b), Section 5, Section 7, Section 7(1), Section 7

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High Courts29 Jan 2016Disposed Off

Amisha Girish Ramchandani Vs The Divisional Manager, (Personnel Branch) Mumbai CST and Others

Bombay High Court · (2016) 01 BOM CK 0042

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