High Courts16 Nov 2016Disposed Off
"X" Vs "Y"
Bombay High Court · (2017) 1 AIRBomR 205
Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 26
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 743 of 3,658
High Courts16 Nov 2016Allowed
Jagdish Kothu Gajbhiye Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 729 : (2017) 1 BomCR(Cri) 692 : (2016) 6 MhLJCrl 606
Penal Code, 1860 (IPC) - Section 302
High Courts16 Nov 2016Disposed Off
Dattu Vs Range Forest Officer
Bombay High Court · (2017) 7 FLT 71
Bombay Forest Rules, 1942 - Rule 35, Rule 41, Rule 66, Rule 78, Rule 88(1)Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 379, Section 395
High Courts16 Nov 2016Allowed
Gautam Laxman Wankhede Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 254 : (2016) ALLMRCri 5163 : (2017) 2 BomCR(Cri) 256 : (2017) 1 MhLJCrl 464
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302
High Courts15 Nov 2016Allowed
Parmanand Builders Pvt. Ltd. Vs Commissioner of Income-Tax
Bombay High Court · (2017) 292 CurTR 382 : (2017) 390 ITR 40
Income Tax Act, 1961 - Section 254
High Courts15 Nov 2016Allowed
Maharashtra State Electricity Distribution Company Limited Vs M/s. Deltron Electronics
Bombay High Court · (2017) 1 ALLMR 158 : (2017) 1 BCR 163 : (2017) 2 MhLJ 605
Arbitration and Conciliation Act, 1996 - Section 18(2), Section 43, Section 7(1)Limitation Act, 1963 - Section 3Micro, Small and Medium Enterprises Development Act, 2006 - Section 18(3)
High Courts15 Nov 2016Allowed
Dipak S/o Chandrasing Kolhekar Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 458 : (2017) ALLMRCri 1804 : (2016) 6 MhLJCrl 470
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302
High Courts15 Nov 2016Dismissed
Ashok Gangaram Gade age 45 yrs, Occ. Labour, R/o Takrala, Taluka Himayatnagar, District Nanded - Petitioner @HASH Pushpa@ Shantabai Ashok Gade age 27 yrs, Occ. Labour, R/o Pota, Tq. Himayatnagar, Dist Nanded
Bombay High Court · (2017) 1 AIRBomRCri 499 : (2016) 4 Crimes 602 : (2017) 1 DMC 695
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts15 Nov 2016Dismissed
Subhash s/o Chindhuji Moharle Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5189 : (2017) 2 MhLJCrl 92
Penal Code, 1860 (IPC) - Section 302, Section 34, Section 342
High Courts27 Oct 2016Allowed
Santosh alias Santaram S/o Bhivsan Rahane Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 631 : (2017) ALLMRCri 2346 : (2017) 1 BomCR(Cri) 495
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 306, Section 498A
High Courts27 Oct 2016Dismissed
Vidarbha Irrigation Development Corporation Vs Santosh Janba Warghane
Bombay High Court · (2017) 2 MhLJ 432
Civil Procedure Code, 1908 (CPC) - Section 96Land Acquisition Act, 1894 - Section 4, Section 54Vidharbha Irrigation Development Corporation Act, 1997 - Section 19(2)(a), Section 26
High Courts27 Oct 2016Allowed
Kishore Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 560 : (2017) 2 BomCR(Cri) 128 : (2017) MCR 345
Evidence Act, 1872 - Section 113(A), Section 32Penal Code, 1860 (IPC) - Section 306, Section 498A
High Courts27 Oct 2016Allowed
Balu Shivram Adsul Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 474 : (2017) 2 BomCR(Cri) 23
Penal Code, 1860 (IPC) - Section 107, Section 306, Section 306, Section 498A
High Courts27 Oct 2016Allowed
Balwant Chatrabhuj Thakkar Vs Commissioner, Municipal Corporation of Great Mumbai
Bombay High Court · (2017) 1 ALLMR 189 : (2017) 2 MhLJ 601
Mumbai Municipal Corporation Act, 1888 - Section 105A(b), Section 105B(2), Section 3(x)
High Courts27 Oct 2016Allowed
Aakash s/o. Ravindra Devke Vs Brihanmumbai Mahanagarpalika
Bombay High Court · (2017) 1 ALLMR 154 : (2017) 2 MhLJ 667
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 Courts27 Oct 2016Allowed
Dharmil Anil Bodani Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 97 : (2017) ALLMRCri 1228 : (2017) 1 BomCR(Cri) 662 : (2016) 6 MhLJCrl 572
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 169
High Courts27 Oct 2016Dismissed
Commissioner of Customs Vs Rajinder Nirula
Bombay High Court · (2017) 346 ELT 9
High Courts27 Oct 2016Dismissed
Jean Nusly Duggan Vs Dr. Feroze Homi Duggan
Bombay High Court · (2017) 1 HLR 238
Succession Act, 1925 - Section 278, Section 59
High Courts27 Oct 2016Dismissed
M/s. Himax Developers Pvt. Ltd., Mumbai Vs Shri Jagannath Yashwant Deshmukh
Bombay High Court · (2016) 6 AIRBomR 818
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts27 Oct 2016Allowed
Purushottam s/o Shivdas Chaudhari Vs Narayan s/o Shivdas Chaudhari
Bombay High Court · (2016) 6 AIRBomR 739 : (2017) 2 MhLJ 694
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)