High Courts14 Oct 2016Dismissed
Shri Vithal Waman Shelke Vs High Court of Bombay
Bombay High Court · (2016) 6 ALLMR 895 : (2017) 1 MhLJ 367
Maharashtra Judicial Service Rules, 2008 - Rule 7
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 747 of 3,658
High Courts14 Oct 2016Allowed
Ashok s/o Dadarao Sable, Age-26 years, Occu:Agri., R/o-Hivra (Khurd), Tq-Majalgaon, Dist-Beed (At present Appellant is in jail) (Ori. Accused No. 1) - Appellant @HASH The State of Maharashtra (Prosecution)
Bombay High Court · (2016) 3 AIRBomRCri 746 : (2017) ALLMRCri 282 : (2016) 4 BomCR(Cri) 314 : (2016) 4 Crimes 553 : (2016) 3 DMC 835 : (2016) 6 MhLJCrl 618
Penal Code, 1860 (IPC) - Section 302, Section 498A
High Courts14 Oct 2016Allowed
Jaya Talakhsi Chheda Age : 52 years, Occ.:Housewife, Residing at Room No. 126/3518, Pang Nagar, Vishal Housing Society, Ghatkopar (E), Mumbai (At presently in Nashik Central Prison, Nashik) (Orig. Accused) - Petitioner @HASH The State of Maharashtra (At t
Bombay High Court · (2017) 1 AIRBomRCri 88 : (2016) 4 BomCR(Cri) 330 : (2016) 6 MhLJCrl 328
Constitution of India, 1950 - Article 226, Article 227Penal Code, 1860 (IPC) - Section 224
High Courts14 Oct 2016Dismissed
Commissioner Of C. Ex., Nagpur-II Vs Larsen and Toubro Ltd.
Bombay High Court · (2016) 342 ELT 169
High Courts14 Oct 2016Disposed Off
Herbertsons Ltd. Vs Crag Martin Distillery
Bombay High Court · (2017) 1 AIRBomR 385 : (2016) 6 BCR 693 : (2016) 6 MhLJ 909 : (2017) 2 RAJ 692
Designs Act, 2000 - Section 15(1)(b), Section 19, Section 22(1)(c), Section 22(2)(b), Section 22(2)(b), Section 22(2)(b)Specific Relief Act, 1963 - Section 38
High Courts14 Oct 2016Dismissed
Shri. Chandrakant Gopikishan Dayama Vs Secretary to Hon''ble Governor of Maharashtra
Bombay High Court · (2016) 6 MhLJ 826
Constitution of India, 1950 - Article 226
High Courts13 Oct 2016Dismissed
Harsha Pradeep Patil Vs Sayankabai Ragho Patil
Bombay High Court · (2017) 1 BCR 86 : (2017) 1 ICC 859
Bombay Court Fees Act, 1959 - Section 6(vii)
High Courts13 Oct 2016Dismissed
Mr. Rajendra Bakhle Vs Mr. Kishore Nadkarni
Bombay High Court · (2016) 6 AIRBomR 625
Arbitration and Conciliation Act, 1996 - Section 34
High Courts13 Oct 2016Allowed
Sushila Mahadeo Chaudhari Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 10 : (2017) ALLMRCri 864
Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts13 Oct 2016Disposed Off
Cavelossim Villagers Forum Vs The State of Goa
Bombay High Court · (2017) 2 AIRBomR 648 : (2017) 3 ALLMR 70 : (2017) 1 BCR 170
Constitution of India, 1950 - Article 21, Article 226, Article 227
High Courts13 Oct 2016Allowed
Selva Raju Nadar Vs Mr. Mariano Mesquita
Bombay High Court · (2017) 1 BCR 116
Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 38, Section 39
High Courts13 Oct 2016Allowed
Kamlesh s/o Harivallabh Mehta Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 7 : (2017) ALLMRCri 2249 : (2017) 2 BomCR(Cri) 146
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 202Penal Code, 1860 (IPC) - Section 405, Section 406
High Courts13 Oct 2016Allowed
Prabhakar Govindrao Lekurwale Vs Sou. Anita @ Mona
Bombay High Court · (2017) 1 AIRBomR 93
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts13 Oct 2016Disposed Off
Bombay Suburban Electric Supply Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2016) 389 ITR 273
Income Tax Act, 1961 - Section 256(1), Section 35B(1-A)
High Courts13 Oct 2016Dismissed
Asif Yusuf Patel Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 951 : (2017) ALLMRCri 381 : (2017) 2 MhLJCrl 122
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 46(2)
High Courts13 Oct 2016Disposed Off
M/s. Candolim Developers Pvt. Ltd. Vs Mr. Pravin Grover
Bombay High Court · (2017) 2 ALLMR 117 : (2017) 3 MhLJ 373
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d), Section 9Companies Act, 1956 - Section 10GB
High Courts10 Oct 2016Dismissed
Shri Manojkumar Ramakant Naik Gaonkar Vs Shri Paresh Ramakant Naik Gaonkar
Bombay High Court · (2017) 1 BCR 83
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Portuguese Civil Procedure Code, 1867 - Article 1565
High Courts10 Oct 2016Dismissed
The Gram Panchayat Office Vs Ramdas Asaram Kalhapure
Bombay High Court · (2017) 1 CLR 103
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts10 Oct 2016Dismissed
Madhukar s/o. Baburao B. Savle Vs Smt. Nanda Madhukar Yene
Bombay High Court · (2016) 6 ALLMR 889 : (2017) 1 CivCC 515 : (2017) 1 MhLJ 425
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 6
High Courts10 Oct 2016Allowed
Antonio Xavier Gomes Pereira Vs State of Goa
Bombay High Court · (2017) 1 AIRBomRCri 305 : (2017) ALLMRCri 485 : (2016) 4 BomCR(Cri) 599 : (2017) 2 MhLJCrl 253
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 339, Section 341