High Courts20 Jan 2016Allowed
Bhaskar Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 560 : (2016) ALLMRCri 4871
Prevention of Corruption Act, 1988 - Section 13(1)(d), 7
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 83 of 90
High Courts20 Jan 2016Dismissed
Maruti Gangaram Sonawane and others Vs State of Maharashtra and another
Bombay High Court · (2016) 4 MhLJ 68
High Courts20 Jan 2016Disposed Off
Foundry Visionmongers Ltd. Vs Ankur Sudhir Sachdev and Others
Bombay High Court · (2016) 65 PTC 388 : (2016) 5 RAJ 28
High Courts20 Jan 2016Dismissed
Hema Myer Sood Vs The Executive Engineer, Works Division XIII and Others
Bombay High Court · (2016) 2 BCR 407
Constitution of India, 1950 - Article 226, Article 227Goa Ground Water Regulation Act, 2002 - Section 20, Section 6(2)
High Courts20 Jan 2016Dismissed
The State of Maharashtra Vs Ravi
Bombay High Court · (2016) 1 AIRBomRCri 876 : (2016) ALLMRCri 3703 : (2016) 2 BomCR(Cri) 346 : (2016) MCR 490 : (2016) 5 MhLJCrl 88
Criminal Procedure Code, 1973 (CrPC) - Section 235(2), Section 313, Section 354(3)Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 363, Section 376, Section 377
High Courts20 Jan 2016Partly Allowed
Bharat Devdan Salvi and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 AIRBomRCri 626 : (2016) ALLMRCri 1239 : (2016) 1 BomCR(Cri) 781 : (2016) 3 MhLJCrl 416
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 41, Section 41(1)(b)(ii), Section 41A, Section 482Dowry Prohibition Act, 1961 - Section 4
High Courts20 Jan 2016Dismissed
Shakil Ahmad Jalaluddin Shaikh Vs Vahida Shakil Shaikh and Anr.
Bombay High Court · (2016) 2 AIRBomRCri 314 : (2016) ALLMRCri 1278 : (2016) 3 BomCR(Cri) 540
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Jan 2016Allowed
Eknath Vs State of Maharashtra
Bombay High Court · (2016) 01 BOM CK 0026
Penal Code, 1860 (IPC) - Section 307, Section 308
High Courts19 Jan 2016Dismissed
The Commissioner of Income Tax 6 Vs Goodlas Nerolac Paints Ltd.
Bombay High Court · (2016) 284 CurTR 266 : (2016) 386 ITR 108
Income Tax Act, 1961 - Section 14A, Section 260A, Section 260-A
High Courts19 Jan 2016Dismissed
The Commissioner of Income Tax-9, Mumbai Vs Russan Pharma Ltd.
Bombay High Court · (2016) 01 BOM CK 0222
Income Tax Act, 1961 - Section 10A, Section 260-A
High Courts19 Jan 2016Dismissed
Rohil Zinc Limited Vs The State of Maharashtra and Others
Bombay High Court · (2016) 01 BOM CK 0219
Bombay Sales Tax Act, 1959 - Section 33(2), Section 36(3)(b), Section 6(3), Section 8B
High Courts19 Jan 2016Disposed Off
C.C., C.E. and S.T., Panaji Vs Automobile Corporation of Goa Ltd.
Bombay High Court · (2016) 335 ELT 208
High Courts19 Jan 2016Partly Allowed
Anappa Maruti Kurade Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 512 : (2016) ALLMRCri 5018 : (2017) 2 BomCR(Cri) 493 : (2017) 1 MhLJCrl 422
Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304B, 498A
High Courts19 Jan 2016Dismissed
Raghupati Ramkrishna Bhandari Vs Ram Daryanani
Bombay High Court · (2016) 4 BCR 61
High Courts19 Jan 2016Allowed
Anuradha Anant Shitkande and Others Vs The State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 620 : (2016) ALLMRCri 2302 : (2016) 2 BomCR(Cri) 168 : (2016) 4 MhLJCrl 623 : (2016) 5 RCRCriminal 151
Prevention of Corruption Act, 1988 - Section 12, Section 13, Section 13(2), Section 19, Section 3, Section 7
High Courts19 Jan 2016Allowed
Harish Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 AIRBomRCri 897 : (2016) ALLMRCri 3731 : (2016) 2 BomCR(Cri) 85 : (2016) 3 MhLJCrl 493
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 202(1), Section 204, Section 482<
High Courts19 Jan 2016Dismissed
Antonio Braganza and Others Vs Antoneto John D''souza and Others
Bombay High Court · (2016) 2 BCR 399
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts19 Jan 2016Disposed Off
Nilkanth and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 AIRBomRCri 889 : (2017) ALLMRCri 234 : (2016) 2 BomCR(Cri) 118 : (2016) 3 MhLJCrl 334
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27
High Courts19 Jan 2016Disposed off
Akole Taluka Education Society and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 322 : (2017) 1 ALLMR 405
Constitution of India, 1950 - Article 136, Article 14, Article 16, Article 226
High Courts19 Jan 2016Dismissed
Indur Kartar Chhugani Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 AIRBomRCri 581 : (2016) ALLMRCri 3371 : (2016) 1 BomCR(Cri) 718 : (2017) 1 DRTC 69 : (2016) 4 MhLJ 563 : (2016) 4 MhLJCrl 57
Constitution of India, 1950 - Article 14, Article 300AMaharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 - Section 1, Section 10, Section 11, Section 2, Section 2(d), Section 3, Section 4, Section 4(1), Secti