High Courts19 Oct 2016Dismissed
Suhas Arun Malve Vs State of Maharashtra
Bombay High Court · (2017) 1 MhLJ 305
Maharashtra Judicial Service Rules, 2008 - Rule 6(7), Rule 8
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 746 of 3,658
High Courts19 Oct 2016Dismissed
Shri Go-Vigyan Anusandhan Kendra Vs State of Maharashtra
Bombay High Court · (2017) 7 FLT 161
Motor Vehicles Act, 1988 - Section 192, Section 39, Section 41Prevention of Cruelty to Animals Act, 1960 - Section 11 (A), Section 11(D), Section 11(E), Section 11(H), Section 11(I)
High Courts18 Oct 2016Allowed
Rakhee Gupta Vs State of Maharashtra
Bombay High Court · (2017) 1 BCR 759 : (2017) 1 MhLJ 268
Electricity Act, 2003 - Section 127Limitation Act, 1963 - Section 29(2)
High Courts18 Oct 2016Allowed
Fortis Hospitals Limited, Bangalore Vs Antonieta Ribeiro E Souza
Bombay High Court · (2016) 6 AIRBomR 528 : (2017) 1 BCR 436
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts18 Oct 2016Dismissed
Rajesh Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1432 : (2017) 1 BomCR(Cri) 719 : (2017) 3 MhLJCrl 321
Criminal Procedure Code, 1973 (CrPC) - Section 468
High Courts18 Oct 2016Allowed
Akole Taluka Education Society''s Industrial Training Institute, Akole, Tq. Akole, Dist. Ahmednagar Through it''s Principal - Petitioner @HASH Asstt. Provident Fund Commissioner, Sub Regional Office (Damges), Employees Provident Fund Organization, P11, Bhav
Bombay High Court · (2016) LabLR 1233
Constitution of India, 1950 - Article 226
High Courts18 Oct 2016Allowed
Sau. Nikita w/o Pushpendra Saini Vs Pushpendra s/o Rakesh Saini
Bombay High Court · (2016) 6 AIRBomR 709
Hindu Marriage Act, 1955 - Section 13(1)(i-a)
High Courts17 Oct 2016Allowed
Jaibhavani Sahakari Sakhar Karkhana Ltd. Vs Baban
Bombay High Court · (2017) 152 FLR 467
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33-C(2)Payment of Gratuity Act, 1972 - Section 7(3-A)
High Courts17 Oct 2016Dismissed
Sandip Ganpatrao Bhadade Vs The Additional Commissioner
Bombay High Court · (2017) 1 AIRBomR 213 : (2017) 1 ALLMR 277 : (2017) 1 MhLJ 79
Bombay Village Panchayats Act, 1959 - Section 14(1)(j-3), Section 14(1)(j-3), Section 184Penal Code, 1860 (IPC) - Section 21
High Courts17 Oct 2016Allowed
Rashami Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 937 : (2017) 2 BomCR(Cri) 319 : (2017) MCR 454
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 420
High Courts17 Oct 2016Disposed Off
Deorao Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 120 : (2017) ALLMRCri 1809 : (2017) 1 BomCR(Cri) 783 : (2016) 6 MhLJCrl 490
Penal Code, 1860 (IPC) - Section 307, Section 323, Section 448
High Courts17 Oct 2016Allowed
Tulshiram s/o Wadguji Kawade Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 843 : (2017) 1 BomCR(Cri) 712 : (2016) 6 MhLJCrl 504
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 306
High Courts15 Oct 2016Dismissed
Mrs. Nirmala Ramswaroop Makkar Vs The Dy. Municipal Commissioner
Bombay High Court · (2017) 2 MhLJ 298
Mumbai Municipal Corporation Act, 1888 - Section 351, Section 488
High Courts15 Oct 2016Dismissed
Mr. Mohd. Zuber Mohd. Yusuf Memon Vs Municipal Corporation
Bombay High Court · (2017) 3 ALLMR 21 : (2017) 2 MhLJ 289
Mumbai Municipal Corporation Act, 1888 - Section 354-A
High Courts15 Oct 2016Disposed Off
Suresh Bhandary Vs Mrs. Sushma Bhandary
Bombay High Court · (2016) 6 AIRBomR 729 : (2016) 6 ALLMR 850 : (2017) 1 BCR 564
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts15 Oct 2016Allowed
Smt. Lalitprabha Krishnaji Ajgaokar Vs Shri Yunus Khan
Bombay High Court · (2017) 1 BCR 179
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9
High Courts15 Oct 2016Disposed Off
Shri. Peter Francis Vs Smt. Candolina Conceicao
Bombay High Court · (2017) 4 AIRBomR 134 : (2016) 6 BCR 727 : (2016) 6 MhLJ 886
Contract Act, 1872 - Section 17Evidence Act, 1872 - Section 111Limitation Act, 1963 - Article 58
High Courts15 Oct 2016Allowed
Superintending Engineer, Mseb, Latur Vs Kishen Laxman Bade
Bombay High Court · (2017) LabLR 102 : (2017) 1 LLJ 462
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 44
High Courts15 Oct 2016Allowed
M/s. Group M. Media India Pvt. Ltd., Mumbai - Petitioner @HASH The Union of India and Others
Bombay High Court · (2016) 289 CurTR 622 : (2016) 388 ITR 594
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 119, Section 143(1), Section 143(1D), Section 143(2), Section 237
High Courts14 Oct 2016Dismissed
Panna Surendra Mehta Vs Purnima Latik Shah
Bombay High Court · (2016) 6 AIRBomR 515 : (2017) 2 ALLMR 278 : (2017) 1 MhLJ 52
Succession Act, 1925 - Section 59, Section 59, Section 63, Section 63