High Courts22 Dec 2016Dismissed
Ranjit Baburao Awhad Vs Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (2017) 152 FLR 848 : (2017) LabLR 210
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments
73,157 judgments · page 736 of 3,658
High Courts22 Dec 2016Disposed Off
Mr. Satish Banwarilal Sharma Vs Union Territory Of Diu, Daman Dadra Nagar Haveli
Bombay High Court · (2017) 1 AIRBomRCri 385 : (2017) ALLMRCri 406 : (2017) 1 BomCR(Cri) 698 : (2016) 6 MhLJCrl 766
Constitution of India, 1950 - Article 14, Article 21
High Courts22 Dec 2016Dismissed
Village Panchayat of Collem Vs Madhukar Y. Mordekar
Bombay High Court · (2017) 2 AIRBomR 712 : (2017) 2 BCR 25 : (2017) 1 MhLJ 915
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 41 Rule 33Land Acquisition Act, 1894 - Section 18, Section 23
High Courts22 Dec 2016Disposed Off
Mrs. Manisha P. Chhadva Vs Smt. Khairunissa Bilawala
Bombay High Court · (2017) 2 ALLMR 811 : (2017) 3 BCR 76 : (2017) 3 MhLJ 633
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 12, Section 12(3)Transfer of Property Act, 1882 - Section 106
High Courts21 Dec 2016Allowed
Rajender Amirchand Sujanyal Vs State of Maharashtra Public Health Department
Bombay High Court · (2017) 1 AIRBomRCri 631 : (2017) ALLMRCri 1851
Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 17(2), Section 28, Section 30, Section 4
High Courts21 Dec 2016Allowed
Dalpat Vs Additional Commissioner, Amravati Division, Amravati
Bombay High Court · (2017) 3 ALLMR 110 : (2017) 2 MhLJ 266
Bombay Village Panchayats Act, 1959 - Section 14(1)(j-1)Haryana Panchayati Raj Act, 1994 - Section 175(1)(q)
High Courts21 Dec 2016Allowed
Bhagwat Vs Laxman
Bombay High Court · (2017) 1 ACC 872 : (2017) 1 TAC 337
Motor Vehicles Act, 1988 - Section 166, Section 168
High Courts21 Dec 2016Disposed Off
Mr. Cyrone Fernandes Vs State of Goa
Bombay High Court · (2017) ALLMRCri 16 : (2017) 1 BomCR(Cri) 823
High Courts21 Dec 2016Disposed Off
Anil Prabhakar Tadkalkar Vs State of Maharashtra
Bombay High Court · (2017) AAC 570 : (2017) 1 AIRBomR 766 : (2017) 2 BCR 192
Maharashtra Motor Vehicles Rules, 1989 - Rule 251, Rule 254, Rule 263Motor Vehicles Act, 1988 - Section 140, Section 163A, Section 166
High Courts20 Dec 2016Dismissed
Nanded Zilla Dekhrekh Sahakari Sanstha Maryadit Vs Narhar Pralhadrao Kulkarni
Bombay High Court · (2017) 2 AIRBomR 292 : (2017) 3 ALLMR 827 : (2017) 2 BCR 142 : (2017) 152 FLR 635 : (2017) LIC 1190
Payment of Gratuity Act, 1972 - Section 7(7)
High Courts20 Dec 2016Partly Allowed
Sangita Bai Vs Commissioner, Aurangabad Municipal Corporation
Bombay High Court · (2017) 152 FLR 643 : (2017) LabLR 395
Industrial Disputes Act, 1947 - Section 2(k), Section 2A
High Courts20 Dec 2016Partly Allowed
Dr. Sunil Kiran Noothi, Vs Union of India
Bombay High Court · (2017) 2 AIRBomR 109 : (2017) 2 BCR 642
Maharashtra Medical Council Act, 1965 - Section 2(d)
High Courts20 Dec 2016Allowed
Ranjitji s/o Gambhirji Thakur Vs State Of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 273 : (2017) ALLMRCri 432 : (2017) 2 BomCR(Cri) 366 : (2017) 1 MhLJCrl 163
Railway Protection Force Act, 1957 - Section 11, Section 12
High Courts20 Dec 2016Allowed
Rajesh Motilal Chandan Vs Vice Chairman and Joint Commissioner
Bombay High Court · (2017) 3 MhLJ 122
Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Cas
High Courts20 Dec 2016Allowed
United India Insurance Co. Ltd. Vs Laila Ayyub Sayyad
Bombay High Court · (2017) 1 ACC 33 : (2017) 1 TAC 348
Motor Vehicles Act, 1988 - Section 147, Section 149, Section 149(1)
High Courts19 Dec 2016Dismissed
M/s. CMS Info Systems Limited Vs Union of India
Bombay High Court · (2017) 2 AIRBomR 241 : (2017) 61 GST 33
Constitution of India, 1950 - Article 14Customs Act, 1962 - Section 26, Section 27
High Courts19 Dec 2016Allowed
Subhash Tikaram Jadhav Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 668 : (2017) ALLMRCri 2240
Evidence Act, 1872 - Section 32, Section 8Penal Code, 1860 (IPC) - Section 300, Section 304
High Courts19 Dec 2016Allowed
Bapu alias Suhas Vs Divisional Commissioner
Bombay High Court · (2017) 2 BomCR(Cri) 526 : (2017) MCR 555 : (2017) 1 MhLJCrl 259
Maharashtra Police Act, 1951 - Section 55, Section 56
High Courts19 Dec 2016Dismissed
Shirpur Shetkari Sahakari Sakhar Karkhana Ltd T Vs Regional Provident Fund Commissioner II Nasik
Bombay High Court · (2017) 2 AIRBomR 228 : (2017) 3 ALLMR 537 : (2017) 2 CLR 53 : (2017) 152 FLR 842 : (2017) LabLR 205 : (2017) LIC 1128
Constitution of India, 1950 - Article 226, Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7I, Section 7O
High Courts19 Dec 2016Allowed
Deepak s/o Dattu Suryawanshi Vs Commissioner of Police Pune City
Bombay High Court · (2017) 1 AIRBomRCri 400 : (2017) ALLMRCri 416 : (2017) 1 BomCR(Cri) 588 : (2017) 1 MhLJCrl 201
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3(2)