High Courts10 Oct 2016Dismissed
Commissioner of Central Excise Vs Thermax Ltd.
Bombay High Court · (2016) 342 ELT 197
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 748 of 3,658
High Courts07 Oct 2016Allowed
Esdee Paints Ltd. Vs Sarva Shramik Sangh
Bombay High Court · (2017) 1 ALLMR 253 : (2017) 1 CLR 623 : (2017) 152 FLR 963 : (2017) LabLR 554 : (2017) 1 MhLJ 189
Constitution of India, 1950 - Article 226, Article 311
High Courts07 Oct 2016Partly Allowed
Municipal Council, Gangapur Vs The Central Provident Fund Commissioner
Bombay High Court · (2017) 2 CLR 340 : (2017) 152 FLR 1056 : (2017) LabLR 17
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7B
High Courts07 Oct 2016Allowed
M/s. Nirlac Chemicals Vs Haffkine Bio-Pharmaceutical Corporation Ltd.
Bombay High Court · (2016) 6 AIRBomR 440
Constitution of India, 1950 - Article 14, Article 14, Article 226, Article 226
High Courts07 Oct 2016Dismissed
A Vs B
Bombay High Court · (2017) 1 AIRBomR 124 : (2017) 3 ALLMR 200
Hindu Marriage Act, 1955 - Section 10, Section 13(1)(ia), Section 13(1)(ib)
High Courts07 Oct 2016Disposed Off
Jindal Drugs Pvt. Ltd. Vs Union Of India
Bombay High Court · (2016) 342 ELT 17
High Courts07 Oct 2016Dismissed
Shri Ganesh Sahakari Sakhar Karkhana Limited Vs Somath Balaji Darandale
Bombay High Court · (2017) 152 FLR 231
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 7(3-A)
High Courts06 Oct 2016Allowed
United India Insurance Co. Ltd. Vs Shri Jagdish Madhukar Patil
Bombay High Court · (2017) 3 ALLMR 612 : (2017) 153 FLR 249 : (2017) 2 MhLJ 470
Employees Compensation Act, 1923 - Section 4
High Courts06 Oct 2016Disposed Off
Dhanvanti Premsagar Seth Vs Municipal Corporation of Gr. Mumbai
Bombay High Court · (2017) 3 ALLMR 13 : (2017) 1 MhLJ 206
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Mumbai Municipal Corporation Act, 1888 - Section 351
High Courts06 Oct 2016Allowed
The Incharge Deputy Commissioner Vs Renuka Ramdas Sherla
Bombay High Court · (2017) 1 CLR 108 : (2017) 1 MhLJ 804
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts06 Oct 2016Allowed
Maharashtra Industrial Development Corporation Vs Savita Vishnu Naik
Bombay High Court · (2017) 1 MhLJ 419
Bombay Government Premises (Eviction) Act, 1955 - Section 4Maharashtra Regional and Town Planning Act, 1966 - Section 40(1)(a), Section 53
High Courts06 Oct 2016Dismissed
Mohammed Ishak Kasim Ali Shaikh Vs Municipal Corporation of Gr. Mumbai
Bombay High Court · (2016) 6 ALLMR 530 : (2017) 3 BCR 597 : (2017) 1 MhLJ 402
Bombay Municipal Corporation Act, 1881 - Section 33(2), Section 9Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance
High Courts06 Oct 2016Dismissed
Chetan Constructions Vs The State of Maharashtra
Bombay High Court · (2017) MCR 394 : (2017) 2 MhLJ 862
Apartment Act, 1973 - Section 3(f)Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 151
High Courts06 Oct 2016Allowed
Santosh Vs State of Maharashtra
Bombay High Court · (2016) 4 RCRCriminal 619
Criminal Procedure Code, 1973 (CrPC) — Section 437Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 2016Dismissed
The State of Maharashtra Vs Vithal Baliram Bhoja
Bombay High Court · (2016) 3 AIRBomRCri 666 : (2016) ALLMRCri 5097 : (2016) 4 BomCR(Cri) 370 : (2017) MCR 387 : (2016) 6 MhLJCrl 761
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504, 506
High Courts06 Oct 2016Dismissed
United India Insurance Co. Ltd. Vs Smt. Naseembee Sayyed Kattimiya
Bombay High Court · (2016) 4 TAC 673
Motor Vehicles Act, 1988 - Section 168, Section 173
High Courts05 Oct 2016Partly Allowed
The Secretary, John Wilson Education Society Vs Sanjay Premanand Athavale
Bombay High Court · (2017) 2 ALLMR 719 : (2017) 2 MhLJ 121
Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Sales, 1981 - Rule 36(2)(b)
High Courts05 Oct 2016Dismissed
Veljiben Vs Kanaiyalal Purshottamdas Shah
Bombay High Court · (2017) 2 BCR 581 : (2017) 1 MhLJ 335 : (2017) 1 RentLR 60
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97Transfer of Property Act, 1882 - Section 52
High Courts05 Oct 2016Dismissed
Bhushan Vijay Rane Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 81 : (2017) ALLMRCri 2066
Constitution of India, 1950 - Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3, Section 8
High Courts05 Oct 2016Disposed Off
Madhukar s/o Bhagurao Haral Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 119
Criminal Procedure Code, 1973 (CrPC) - Section 360Penal Code, 1860 (IPC) - Section 332