COURT ARCHIVE

Bombay High Court judgments, 2016

2,269 judgments · page 9 of 114

High Courts23 Nov 2016Allowed

Mahadeo Gopala Ghogare Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 350 : (2017) 2 ALLMR 729 : (2017) 2 BCR 111 : (2017) 2 MhLJ 350

Bombay Village Panchayats Act, 1959 - Section 29(3), Section 29(4)Constitution of India, 1950 - Article 226

High Courts23 Nov 2016Disposed Off

Divisional Controller Vs Govind Sambhaji Hanumante

Bombay High Court · (2017) 3 AIRBomR 614 : (2017) 3 ALLMR 39 : (2017) 2 BCR 177 : (2017) 153 FLR 250 : (2017) MCR 550 : (2017) 2 MhLJ 49

Payment of Gratuity (Central) Rules, 1972 - Rule 7(2)(b)

High Courts23 Nov 2016Disposed Off

M/s. Coronation Agro Industries Ltd. Vs Deputy Commissioner of Income-Tax

Bombay High Court · (2017) 390 ITR 464

Income Tax Act, 1961 - Section 147, Section 148

High Courts23 Nov 2016Dismissed

Narendra Vasudeo Amodkar Vs Union of India

Bombay High Court · (2016) 4 ACC 890

Railways Act, 1989 - Section 123(c)(2), Section 124A

High Courts23 Nov 2016Dismissed

Shridhar Madhav Kulkarni Vs Mazgaon Dock Ltd.

Bombay High Court · (2017) 1 CLR 208

Constitution of India, 1950 - Article 226

High Courts23 Nov 2016Disposed Off

Metropolitan Infrahousing Pvt. Ltd., Vs Official Liquidator

Bombay High Court · (2017) 200 CompCas 125 : (2017) 140 SCL 24

Companies (Court) Rules, 1959 - Rule 154, Rule 179Companies Act, 1956 - Section 445(3), Section 529A

High Courts23 Nov 2016Disposed Off

Khan Imran Khan Umar Vs Gulshan Shikshan Prasarak Mandal

Bombay High Court · (2017) 1 BCR 819 : (2017) 2 MhLJ 277

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 36(2)(a)

High Courts23 Nov 2016Dismissed

Shankar S/o Subhash Rakhunde Vs Smt. Archana W/o Shankar Rakhude

Bombay High Court · (2016) ALLMRCri 5057 : (2017) 1 MhLJCrl 428

Criminal Procedure Code, 1973 (CrPC) - Section 125

High Courts23 Nov 2016Dismissed

Vinod K. Bhagat Vs Tax Recovery Officer

Bombay High Court · (2016) 11 BOM CK 0007

Constitution of India, 1950 - Article 226

High Courts22 Nov 2016Partly Allowed

Manisha Vs Sant Kavi Mahipati Maharaj Devsthan Trust

Bombay High Court · (2017) 3 ALLMR 324 : (2017) MCR 424 : (2017) 2 MhLJ 657

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 9

High Courts22 Nov 2016Dismissed

Mohan Madhavrao Khapke Vs Ahmednagar Municipal Corporation

Bombay High Court · (2017) 3 AIRBomR 461 : (2017) 1 BCR 856 : (2017) MCR 419

Maharashtra Civil Services (Pension) Rules, 1982 - Rule 130(l)(c)

High Courts22 Nov 2016Disposed Off

Ravindra Bhimrao Patil Vs The Executive Director

Bombay High Court · (2017) 3 AIRBomR 600 : (2017) 3 ALLMR 270 : (2017) 1 BCR 838 : (2017) 2 MhLJ 648

High Courts22 Nov 2016Partly Allowed

Shri Amitkumar Nanasaheb Bhosale Vs State of Maharashtra

Bombay High Court · (2017) 2 BCR 108 : (2017) 1 MhLJ 800

Bombay Village Panchayats Act, 1958 - Section 39(1), Section 39(2)

High Courts22 Nov 2016Allowed

Popat Vs Shankar

Bombay High Court · (2017) 1 TAC 384

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

High Courts22 Nov 2016Dismissed

Mahadeo S/o Sukhdeo Udan Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5169 : (2017) 1 MhLJCrl 593

Criminal Procedure Code, 1973 (CrPC) - Section 300Penal Code, 1860 (IPC) - Section 109, Section 494

High Courts22 Nov 2016Dismissed

Adhyatma Bandhu Gupta Vs Aurangabad Municipal Corporation

Bombay High Court · (2016) ALLMRCri 5159 : (2017) 1 MhLJCrl 547

Bombay Provincial Municipal Corporations Act, 1949 - Section 398, Section 481Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 420, Section 468

High Courts22 Nov 2016Disposed Off

M/s. Sonoma Management Partners Pvt. Ltd. Vs Bank of Maharashtra

Bombay High Court · (2017) 1 BC 187 : (2017) 1 DCR 276 : (2017) 1 DRTC 643 : (2017) 1 NIJ 664 : (2017) 139 SCL 461

Bombay Sales Tax Act, 1959 - Section 19(4), Section 38(4), Section 38(5), Section 38CConstitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFA

High Courts22 Nov 2016Allowed

Smt. Poonam Vs Manish

Bombay High Court · (2017) 3 MhLJ 422

Civil Procedure Code, 1908 (CPC) - Section 24

High Courts21 Nov 2016Partly Allowed

Baba Pandit Ghodake Vs Pargaon Sudrik Vividh Karyakari Seva Sahakari Society Ltd.

Bombay High Court · (2017) 3 ALLMR 626 : (2017) 2 BCR 54 : (2017) 2 MhLJ 755

Model Standing Orders - Order 25(3), Order 25(4)

High Courts21 Nov 2016Disposed Off

Vijaya Bank through Gen. Manager Vs Prithvi Bricks and Mortar Pvt. Ltd

Bombay High Court · (2017) 2 MhLJ 341

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14, Section 17(4-A)