High Courts13 Dec 2016Disposed Off
Milton Plastics Ltd. Vs Union of India
Bombay High Court · (2017) 347 ELT 258
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 738 of 3,658
High Courts09 Dec 2016Partly Allowed
Mohd. Khalid Vaidul Rehman Shaikh @ Raju Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 923
Penal Code, 1860 (IPC) - Section 300
High Courts09 Dec 2016Allowed
Agricultural Produce Marketing Committee, Anjangaon Surji Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomR 641 : (2017) 2 BCR 187 : (2017) 2 MhLJ 409
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 12, Section 52B
High Courts09 Dec 2016Dismissed
Heena Dharia Vs Kokilaben K. Nayak
Bombay High Court · (2017) 2 BCR 65
Advocates Act, 1961 - Section 30Limitation Act, 1963 - Article 58
High Courts09 Dec 2016Allowed
Balasaheb Dagadu Yeole Vs Sangamner Taluka Vikas Pratishthan Bhairavnath Madhyamik Vidyalaya
Bombay High Court · (2017) 1 AIRBomR 798 : (2017) 2 BCR 557 : (2017) LIC 962
Industrial Disputes Act, 1947 - Section 10, Section 12Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts09 Dec 2016Dismissed
Shri Popat Pandharinath Sutar Vs Member of Bar Association
Bombay High Court · (2017) 1 MhLJ 833
Constitution of India, 1950 - Article 226
High Courts09 Dec 2016Allowed
Vinay @ Mukka s/o Chawariya Vs Divisional Commissioner, Nagpur Division
Bombay High Court · (2017) ALLMRCri 10 : (2017) 1 MhLJCrl 199
Constitution of India, 1950 - Article 19Maharashtra Police Act, 1951 - Section 55, Section 56
High Courts09 Dec 2016Disposed Off
Anant H. Ulahalkar Vs Chief Election Commissioner
Bombay High Court · (2017) 1 AIRBomR 327 : (2017) 1 ALLMR 1 : (2017) 1 BCR 230 : (2017) 1 ESC 483 : (2017) 1 MhLJ 431
Bombay High Court (Appellate Side) Rules, 1960 - Rule 7Constitution of India, 1950 - Article 243VMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 9A, Section 9A
High Courts08 Dec 2016Allowed
Abdul Wasif Abdul Latif Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 634 : (2017) 2 MhLJ 356
Maharashtra Land Revenue Code, 1966 - Section 47(8), Section 48(7)
High Courts08 Dec 2016Dismissed
Sunita Chandrakant Kalekar Vs The Zilla Parishad, Kolhapur
Bombay High Court · (2017) 1 ALLMR 559 : (2017) 1 MhLJ 629
Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 - Rule 3
High Courts08 Dec 2016Dismissed
Sonwane Arjun Patil Bua Vs Adarsh Shikshan Sanstha
Bombay High Court · (2017) 1 ALLMR 566 : (2017) 3 MhLJ 107
Constitution of India, 1950 - Article 226, Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 9
High Courts08 Dec 2016Partly Allowed
The President, Mahatma Phule Education Society, Parbhani Vs Babu Nagappa Phulari
Bombay High Court · (2017) 1 AIRBomR 654 : (2017) 3 ALLMR 717
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts08 Dec 2016Dismissed
Dr. Udaysingh S/o Mansingh Patil Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 23 : (2017) 2 BomCR(Cri) 393 : (2017) 2 MhLJ 232 : (2017) 1 MhLJCrl 196
Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 23, Section 28, Section 29, Section 4(3), Section 5, Section 6
High Courts08 Dec 2016Dismissed
Suresh S/o Kawaduji Yenodkar Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 217
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 45(1)
High Courts07 Dec 2016Allowed
Sukhdeo Pandurang Bawankule Vs Vasant Eknath Bawankule
Bombay High Court · (2017) 1 ALLMR 555
Specific Relief Act, 1963 - Section 39
High Courts07 Dec 2016Disposed Off
Mohd. Azan Aslam Butt Vs The Divisional Commissioner, Nashik Division, Nashik
Bombay High Court · (2017) 1 AIRBomRCri 761
Constitution of India, 1950 - Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 3, Rule 4Prisons Act, 1894 - Section 59
High Courts07 Dec 2016Allowed
Hanumant Sahebrao Patil Vs The Additional Commissioner Nasik
Bombay High Court · (2017) 1 AIRBomR 557 : (2017) 3 ALLMR 209
Bombay Village Panchayats Act, 1959 - Section 14Evidence Act, 1872 - Section 35
High Courts07 Dec 2016Dismissed
M/s. Jeevan Investment and Finance Pvt. Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (2017) 291 CurTR 241
Income Tax Act, 1961 - Section 263
High Courts07 Dec 2016Allowed
M/s. Mahendra Realtors and Infrastructure Pvt. Ltd. Vs Municipal Commissioner
Bombay High Court · (2017) 1 AIRBomR 307 : (2017) 1 ALLMR 568 : (2017) 2 BC 250 : (2017) 2 BCR 96
Constitution of India, 1950 - Article 14
High Courts06 Dec 2016Disposed Off
S.K. Virdi Vs Union of India
Bombay High Court · (2017) 1 ALLMR 591 : (2017) 2 MhLJ 558