High Courts22 Jan 2016Dismissed
Uttam Manulal Kale Vs The State of Maharashtra and Others
Bombay High Court · (2016) 01 BOM CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 82 of 90
High Courts22 Jan 2016Allowed
Sangappa V. Tenginakai (major), S/o Veerappa Tenginakai, R/o Kamaracazana, H. No. 8, Mapusa, Bardez, Goa Vs The State, through the P.P. At High Court Building, Altinho, Panaji
Bombay High Court · (2016) 1 BomCR(Cri) 687
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts22 Jan 2016Allowed
Mr. Vijaykumar Fadke Vs M/s Counto Automobiles Pvt. Ltd.
Bombay High Court · (2016) ALLMRCri 4816 : (2016) 1 BomCR(Cri) 677
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 65
High Courts21 Jan 2016Dismissed
"X" Vs "Y"
Bombay High Court · (2016) 3 AIRBomR 122
Hindu Marriage Act, 1955 — Section 13 (1)(ia)
High Courts21 Jan 2016Dismissed
Chandar Armogam Nayakar Vs State of Maharashtra
Bombay High Court · (2016) 01 BOM CK 0234
Penal Code, 1860 (IPC) - Section 302, Section 450
High Courts21 Jan 2016Dismissed
Vijal Marine Services Vs Commissioner of Cus. & C. Ex., Goa
Bombay High Court · (2016) 337 ELT 335
High Courts21 Jan 2016Allowed
Bal @ Rajvardhan Vitthalrao Nimbalkar Vs Divisional Commissioner
Bombay High Court · (2016) ALLMRCri 3994 : (2016) 4 BomCR(Cri) 830
Maharashtra Police Act, 1951 — Section 56(1)(a)
High Courts21 Jan 2016Allowed
Kiran Ramrao Shinde Vs Sub-Divisional Magistrate
Bombay High Court · (2016) ALLMRCri 4223 : (2016) ALLMRCri 3915 : (2016) 4 BomCR(Cri) 847
Maharashtra Police Act, 1951 — Section 57, 57A
High Courts21 Jan 2016Allowed
Hirabai and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 136 : (2016) 3 BCR 33 : (2016) 4 MhLJ 283
Maharashtra Regional and Town Planning Act, 1966 - Section 127, Section 127(1), Section 26, Section 37(1), Section 38
High Courts21 Jan 2016Allowed
Bhimrao Savala Gaikwad Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 545 : (2016) ALLMRCri 4153 : (2016) 4 BomCR(Cri) 710 : (2017) 2 RCRCriminal 245
Prevention of Corruption Act, 1988 - Section 13(1)(d), 20, 7
High Courts21 Jan 2016Dismissed
Anil Vaijnath Arbad Vs The Divisional Traffic Superintendent M.S.R.T.C. and Others
Bombay High Court · (2016) 5 ALLMR 502 : (2016) 3 BCR 860 : (2016) 1 CLR 1002 : (2016) LabLR 607 : (2016) 1 LLJ 613 : (2016) MCR 707
Constitution of India, 1950 - Article 234, Article 311(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, Section 4, Section 42, Section 5, Section 6, Section 7Penal Code, 1860
High Courts21 Jan 2016Dismissed
Sharma Realty P. Ltd. and Others Vs Vinod Muktinath Sharma
Bombay High Court · (2016) 2 ALLMR 427 : (2016) 4 BCR 413 : (2016) 194 CompCas 438 : (2017) 2 CompLJ 162 : (2016) 3 MhLJ 304
Foreign Exchange Management Act, 1999 - Section 35
High Courts21 Jan 2016Dismissed
Sonabai Harchand Gurav Vs Zilla Parishad, Nandurbar and Others
Bombay High Court · (2016) 3 AIRBomR 291 : (2016) 4 BCR 121 : (2016) 2 CLR 599 : (2016) 150 FLR 869 : (2016) 1 LLJ 605 : (2016) 1 LLN 322 : (2016) MCR 465
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts21 Jan 2016Allowed
X Husband Vs Y Wife
Bombay High Court · (2016) 3 AIRBomR 1 : (2016) 2 BCR 36 : (2017) 1 CivilLJ 354 : (2016) 3 DMC 478 : (2016) MCR 512
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 1(4)(b), Order 23 Rule 23Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 340Hindu Marriage Act, 1955 - Section 13, Section 13(1), Section 13(1)(i-a), Secti
High Courts21 Jan 2016Dismissed
Narayan Anant Dalvi and Others Vs Shivdas Bhartu and Others
Bombay High Court · (2016) 2 ACC 945 : (2016) 4 BCR 25 : (2016) 2 TAC 663 : (2016) 1 TNMAC 366
Motor Vehicles Act, 1988 - Section 166
High Courts20 Jan 2016Disposed Off
Vinod R. Jadhav Vs Income Tax Settlement Commission and Others
Bombay High Court · (2016) 01 BOM CK 0230
Income Tax Act, 1961 - Section 245(D) (6B), Section 245(D)(6B), Section 245B(3), Section 245D(4), Section 245D(6B)
High Courts20 Jan 2016Disposed Off
Vinod R. Jadhav Vs Income Tax Settlement Commission
Bombay High Court · (2016) 290 CurTR 674
Income Tax Act, 1961 - Section 245D(6B)
High Courts20 Jan 2016Dismissed
Laxmi Ishwar More Vs State of Maharashtra and Others
Bombay High Court · (2016) 168 AIC 330 : (2016) 3 AIRBomR 42 : (2016) 3 BCR 690 : (2016) 4 MhLJ 535
Registration Act, 1908 - Section 34, Section 34(3), Section 35, Section 71, Section 72, Section 73, Section 74, Section 75, Section 76, Section 77
High Courts20 Jan 2016Dismissed
Vijaykumar Santokchand Zambad Vs State of Maharashtra
Bombay High Court · (2016) 3 BCR 374 : (2016) 4 MhLJ 92
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 8(1)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 41 Rule 33Constitution of India, 1950 - Article 142, Article 226
High Courts20 Jan 2016Allowed
Sou. Seema @ Sumitra Pargonda Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 563 : (2016) ALLMRCri 4376 : (2017) 1 BomCR(Cri) 232
Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 306, 498A