High Courts13 Jan 2016Allowed
Suresh Thakorbhai Waghela Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 567 : (2016) ALLMRCri 4387 : (2017) 1 BomCR(Cri) 218
Penal Code, 1860 (IPC) - Section 306, 498A
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 86 of 90
High Courts13 Jan 2016Dismissed
Mr. Prasad Janardan Kurade Vs Mrs. Nikita Prasad Kurade
Bombay High Court · (2016) ALLMRCri 2300
Protection of Women From Domestic Violence Act, 2005 - Section 28(2)
High Courts13 Jan 2016Allowed
Rohidas A. Naik Vs Central Information Commission and Others
Bombay High Court · (2016) AIR(Bombay) 95 : (2016) 2 AIRBomR 214 : (2016) 337 ELT 352
High Courts13 Jan 2016Allowed
Manisha Prakash Jadhav Vs State of Maharashtra and Others
Bombay High Court · (2016) ALLMRCri 810 : (2016) 2 BomCR(Cri) 450
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 202
High Courts13 Jan 2016Dismissed
Dinkar Murlidhar Anap Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2016) 1 ALLMR 854 : (2016) 4 BCR 342 : (2016) 2 CLR 34 : (2016) 149 FLR 248 : (2016) LabLR 604 : (2016) LabLR 226 : (2016) MCR 452
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts13 Jan 2016Allowed
Ashok Govind Naik and Others Vs Village Panchayat at Marcaim and Others
Bombay High Court · (2016) 2 AIRBomR 199 : (2016) 2 BCR 390
Constitution of India, 1950 - Article 227
High Courts13 Jan 2016Allowed
Chhaya Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 ALLMR 888 : (2016) 4 BCR 313 : (2016) MCR 1038 : (2016) 2 MhLJ 303
High Courts13 Jan 2016Dismissed
P. Bandopadhya and Others Vs Union of India and Others
Bombay High Court · (2016) 3 BCR 829 : (2016) 3 MhLJ 402
Constitution of India, 1950 - Article 12, Article 226
High Courts13 Jan 2016Disposed off
Cyrus Marine Services Vs K.A. Shivaraman and Others
Bombay High Court · (2016) 3 BCR 816
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a)
High Courts13 Jan 2016Dismissed
Shyam Bhiva Jadhav Vs State of Maharashtra and another
Bombay High Court · (2016) ALLMRCri 812 : (2016) 2 BomCR(Cri) 500 : (2016) 4 Crimes 84 : (2016) 2 DMC 766 : (2016) 3 RCRCivil 55 : (2016) 2 RCRCriminal 902
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts13 Jan 2016Dismissed
Pramod Raghupati Joshi Vs The State of Maharashtra and Others
Bombay High Court · (2016) 01 BOM CK 0023
Constitution of India, 1950 - Article 136, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 420, Section 467, Section 506
High Courts13 Jan 2016Disposed Off
Ramchandra Govindrao Kottawar Vs Dorpadabai Appasaheb Dodmani and Ors.
Bombay High Court · (2016) 2 MhLJ 706
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101, 64
High Courts12 Jan 2016Dismissed
The State of Maharashtra Vs Ronald Albert Williams
Bombay High Court · (2016) ALLMRCri 828
Penal Code, 1860 (IPC) - Section 420
High Courts12 Jan 2016Dismissed
The Commissioner of Income Tax, Central-IV, Mumbai Vs Emgee Foils Pvt. Ltd.
Bombay High Court · (2016) 01 BOM CK 0224
Income Tax Act, 1961 - Section 260A, Section 68
High Courts12 Jan 2016Dismissed
Chowgule and Company Private Limited Vs Addl. Commissioner of Income Tax
Bombay High Court · (2016) 01 BOM CK 0214
Income Tax Act, 1961 - Section 32, Section 32(1)
High Courts12 Jan 2016Allowed
Mohammed Nizam @ Iqbal Hidayat Iqbal Ansari Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4368 : (2017) 1 BomCR(Cri) 171
Penal Code, 1860 (IPC) — Section 392
High Courts12 Jan 2016Disposed Off
Nagpur Business Forms Pvt. Ltd. Vs CESTAT
Bombay High Court · (2016) 334 ELT 400
High Courts12 Jan 2016Dismissed
Vedprakash Garg Vs Mohd. Aslam Khan
Bombay High Court · (2016) ALLMRCri 4219 : (2017) 1 BomCR(Cri) 493
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts12 Jan 2016Partly Allowed
Atul Sadanand Dhanawade & Others Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 535 : (2016) ALLMRCri 2266 : (2016) 4 BomCR(Cri) 125 : (2016) 4 MhLJCrl 139
Penal Code, 1860 (IPC) - Section 149, 307, 323, 326
High Courts12 Jan 2016Allowed
Dinesh Ramsevak Prajapati and Others Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 355 : (2016) ALLMRCri 1054 : (2016) 3 BomCR(Cri) 284
Arms Act, 1959 - Section 25(1)(B)(a), Section 3, Section 3(1), Section 39Bombay Police Act, 1951 - Section 135, Section 37Penal Code, 1860 (IPC) - Section 399, Section 402, Section 492