COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 87 of 90

High Courts12 Jan 2016Allowed

Mohan Khemlo Bandekar Vs The Additional Collector-II and Others

Bombay High Court · (2016) 1 ALLMR 892 : (2016) 2 BCR 365 : (2016) 2 MhLJ 296

Goa, Daman and Diu Mamlatdars Court Act, 1966 - Section 22, Section 22(3), Section 4Limitation Act, 1963 - Section 14(2), Section 2(b), Section 2(h)

High Courts12 Jan 2016Dismissed

Ganesh N. Salunkhe Vs Nizampur Vibhag Shikshan Prasarak Mandal and Others

Bombay High Court · (2016) 1 ALLMR 896 : (2016) 2 MhLJ 240

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 20Constitution of India, 1950 - Article 227

High Courts12 Jan 2016Dismissed

Zipru Namdeo Chavan since deceased through his legal heirs Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 628 : (2016) ALLMRCri 1264 : (2016) 3 BomCR(Cri) 474 : (2016) 5 RCRCriminal 674

Prevention of Corruption Act, 1947 — Section 5

High Courts12 Jan 2016Dismissed

State of Maharashtra Vs G.H. Khatri and Co. and Others

Bombay High Court · (2016) 01 BOM CK 0022

Arbitration and Conciliation Act, 1996 - Section 34

High Courts11 Jan 2016Allowed

Britt Worldwide India Private Limited Vs The Union of India

Bombay High Court · (2016) 41 STR 793

High Courts11 Jan 2016Dismissed

Commissioner of Customs (Preventive) Vs Nylex Traders

Bombay High Court · (2016) 332 ELT 399

High Courts11 Jan 2016Disposed Off

Prasad Enterprises Vs Union of India

Bombay High Court · (2016) 332 ELT 398

High Courts11 Jan 2016Allowed

Afloat Textile (India) Ltd. Vs Union of India

Bombay High Court · (2016) 332 ELT 769

High Courts11 Jan 2016Allowed

K-Lifestyle and Industries Ltd. Vs Union of India

Bombay High Court · (2016) 332 ELT 392

High Courts11 Jan 2016Disposed Off

Ganpati Annu Magdum and Others Vs Sou. Radhabai Ganpati Magdum and Others

Bombay High Court · (2016) ALLMRCri 803 : (2016) 2 BomCR(Cri) 442 : (2016) 4 CivCC 539 : (2016) 3 RCRCivil 59 : (2016) 3 RCRCriminal 109

Criminal Procedure Code, 1973 (CrPC) - Section 125

High Courts11 Jan 2016Allowed

Saraswati and Others Vs Chandrabhan and Others

Bombay High Court · (2016) 2 AIRBomR 787 : (2017) 1 HLR 5 : (2016) 3 HLR 100 : (2016) 6 MhLJ 668

Evidence Act, 1872 - Section 101, Section 3, Section 60Hindu Adoptions and Maintenance Act, 1956 - Section 10(iv), Section 3(a), Section 4

High Courts11 Jan 2016Dismissed

P.M. Ruikar Trust Yavatmal and Others Vs Punjaram and Others

Bombay High Court · (2016) 2 AIRBomR 459 : (2016) 2 BCR 369 : (2016) 2 MhLJ 783

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 22(ii)

High Courts11 Jan 2016Allowed

Prakash D. Kate Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1289 : (2016) 1 BomCR(Cri) 581 : (2016) 3 MhLJCrl 366

Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498, Section 498A

High Courts11 Jan 2016Dismissed

Teodorico Ludovico Camilo Fernandes and Others Vs Walter Antonio Otao Fernandes and Others

Bombay High Court · (2016) 1 ALLMR 903

Constitution of India, 1950 - Article 227

High Courts11 Jan 2016Allowed

BGC International Pvt. Ltd. and Others Vs Shree Mallikarjun Shipping Office and Others

Bombay High Court · (2016) 161 AIC 426 : (2016) 1 ALLMR 900 : (2016) 3 BCR 786 : (2016) 2 CivCC 429 : (2016) 2 MhLJ 318

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14

High Courts11 Jan 2016Dismissed

Mercedes Benz India Pvt. Ltd. Vs Commissioner of C. Ex.

Bombay High Court · (2016) 41 STR 577

Central Excise Tariff Act, 1985 - Section 3, Section 4

High Courts08 Jan 2016Disposed Off

The Commissioner of Income Tax, Bombay City-I Vs Sunny Sounds P. Ltd.

Bombay High Court · (2016) 01 BOM CK 0233

Income Tax Act, 1961 - Section 12A, Section 256, Section 256(1), Section 256(2), Section 260A, Section 268A, Section 268A(1)

High Courts08 Jan 2016Disposed Off

Commissioner of Income Tax Vs Sunny Sounds (P) Ltd.

Bombay High Court · (2016) 283 CurTR 158 : (2016) 381 ITR 443

Income Tax Act, 1961 - Section 12A, Section 256, Section 256(1), Section 256(2), Section 260A, Section 268A, Section 268A(1)

High Courts08 Jan 2016Allowed

Patel Engineering Co. Ltd. Vs B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. and Others

Bombay High Court · (2016) 3 ArbiLR 162 : (2016) 3 BCR 128 : (2017) 1 RAJ 54

Arbitration and Conciliation Act, 1996 - Section 11, Section 11(6), Section 16, Section 23, Section 23(3), Section 33, Section 34Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1

High Courts08 Jan 2016Disposed Off

Ms. Naginadevi Jamunaprasad Yadav Vs Manojkumar Baburam Yadav

Bombay High Court · (2016) ALLMRCri 2297

Penal Code, 1860 (IPC) - Section 354A, 354B, 354C, 354D, 354E, 366, 380, 506