High Courts21 Nov 2016Dismissed
Vip Industries Ltd. Vs Union of India
Bombay High Court · (2017) 347 ELT 22
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 742 of 3,658
High Courts21 Nov 2016Dismissed
Ashfaque s/o Mushtaq Ahmad Vs Smt. Farzana w/o Ashfaque Ahmad
Bombay High Court · (2016) ALLMRCri 5142 : (2017) 1 MhLJCrl 595
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts18 Nov 2016Dismissed
Bombay Dyeing and Manufacturing Co.Ltd., Mumbai Vs I.R. Enterprises
Bombay High Court · (2017) 2 AIRBomR 553
Arbitration and Conciliation Act, 1996 - Section 34
High Courts18 Nov 2016Disposed Off
Gangadhar s/o Kishanrao Metewad Vs State of Maharashtra
Bombay High Court · (2017) 1 BomCR(Cri) 8 : (2017) 1 MhLJCrl 269
Criminal Procedure Code, 1973 (CrPC) - Section 309Evidence Act, 1872 - Section 137
High Courts18 Nov 2016Partly Allowed
Zilla Parishad, Aurangabad Vs The State of Maharashtra
Bombay High Court · (2017) 4 AIRBomR 45 : (2017) 3 ALLMR 122 : (2017) MCR 484 : (2017) 2 MhLJ 837
High Courts18 Nov 2016Partly Allowed
Divakar Bhairavnath Yadav Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 277 : (2017) ALLMRCri 941
Penal Code, 1860 (IPC) - Section 307, Section 326, Section 506(II), Section 509
High Courts18 Nov 2016Dismissed
Naeem Abdulla Khan Vs The Commissioner of Police Mumbai
Bombay High Court · (2017) 2 AIRBomRCri 668 : (2017) ALLMRCri 952 : (2017) 1 BomCR(Cri) 250 : (2016) 6 MhLJCrl 642
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3(1)
High Courts18 Nov 2016Dismissed
Uttam Daulat Baviskar Vs Amitabh Roy Choudhary
Bombay High Court · (2017) 2 AIRBomRCri 300 : (2017) ALLMRCri 1051 : (2017) 3 MhLJCrl 161
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 197Judges (Protection) Act, 1985 - Section 2
High Courts18 Nov 2016Dismissed
Rasiklal Manikchand Dhariwal Vs Kishore Wadhwani
Bombay High Court · (2017) 2 AIRBomR 462 : (2017) 69 PTC 175
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts18 Nov 2016Disposed Off
Balasaheb Vs State of Maharashtra
Bombay High Court · (2017) 7 FLT 153
Criminal Procedure Code, 1973 (CrPC) - Section 457Maharashtra Animal Preservation Act, 1976 - Section 5-A, Section 5-BPrevention of Cruelty to Animals Act, 1960 - Section 11
High Courts18 Nov 2016Disposed Off
Keshav Narher Wani Vs Motilal Ragho Sutar
Bombay High Court · (2016) ALLMRCri 5178 : (2017) 2 MhLJCrl 610 : (2017) 1 MhLJCrl 597
Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 379, Section 427, Section 448, Section 504, Section 506
High Courts18 Nov 2016Disposed Off
Sangita W/o Sanjay Gaikwad Vs Sanjay Sukhdeo Gaikwad
Bombay High Court · (2016) ALLMRCri 5168 : (2017) 1 MhLJCrl 556
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts17 Nov 2016Dismissed
Lt. Col. Jitendra Ramchandra Manerikar Vs Union of India
Bombay High Court · (2017) 1 AIRBomR 191
Army Act, 1950 - Section 192Constitution of India, 1950 - Article 226
High Courts17 Nov 2016Dismissed
Shri Sanjay Jairam Shinde Vs Shri Jairam Sony Shinde
Bombay High Court · (2017) AIR(Bombay) 22 : (2017) 1 AIRBomR 187 : (2017) 3 ALLMR 166 : (2017) 2 CivCC 280
Limitation Act, 1963 - Article 64Specific Relief Act, 1963 - Section 6
High Courts17 Nov 2016Partly Allowed
City & Industrial Development Corporation, Aurangabad Vs Bhausaheb s/o Abasaheb Hiwale
Bombay High Court · (2017) 1 AIRBomRCri 78
Criminal Procedure Code, 1973 (CrPC) - Section 91(2)Penal Code, 1860 (IPC) - Section 34, Section 409, Section 420, Section 461, Section 464, Section 465, Section 471
High Courts17 Nov 2016Partly Allowed
Maroti Laxmanrao Sariyam Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 750 : (2017) ALLMRCri 1392 : (2017) 1 BomCR(Cri) 808 : (2016) 6 MhLJCrl 518
Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts16 Nov 2016Allowed
Vishnu Vs Indira Gandhi National Open University
Bombay High Court · (2017) 3 AIRBomR 191 : (2017) 1 MhLJ 632
High Courts16 Nov 2016Dismissed
Narendra Vs Bank of Baroda
Bombay High Court · (2017) 3 AIRBomR 14 : (2017) 1 ALLMR 612 : (2017) 1 MhLJ 622
Bank of Baroda Officers Employees (Discipline and Appeal) Regulations, 1976 - Regulation 6Constitution of India, 1950 - Article 14, Article 16
High Courts16 Nov 2016Dismissed
Lalitprabha Bhatt Vs Goswami Kalyanraiji Maharaj
Bombay High Court · (2017) 1 AIRBomR 418 : (2017) 3 ALLMR 529
High Courts16 Nov 2016Allowed
Devidas Vs Gangubai
Bombay High Court · (2017) 1 ALLMR 147 : (2017) 1 BomCR(Cri) 23 : (2017) 1 MhLJ 225
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Limitation Act, 1963 - Section 5Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 111