High Courts30 Sept 2016Allowed
Vishnu Sukhdev Ghanvat Vs The Collector, Ahmednagar
Bombay High Court · (2017) 1 MhLJ 811
Bombay Mamlatdars Courts Act, 1906 - Section 19, Section 5(3)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 750 of 3,658
High Courts30 Sept 2016Disposed Off
Rahul Uttam Suryavanshi, Age : 30 yrs., Occ : Business, Residing at Theur Road, New Power House, Taluka Haveli, District Pune, Also at D-702, La Salette, Hadapsar, Mumdhwa Road, Hadapsar, Pune 411036 - Appellant (Orig. Defendant) @HASH Sunil Manikchand Ka
Bombay High Court · (2016) 6 AIRBomR 319 : (2016) 6 ALLMR 513 : (2017) 1 MhLJ 315 : (2016) 68 PTC 207 : (2017) 3 RAJ 633
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 29
High Courts30 Sept 2016Allowed
State of Maharashtra Through The Director, Vocational Education and Training, Nasik Division, Nasik-Agra Road, Nasik - Petitioner @HASH Rajendra Kashinath Darandale, Age major, Occ. Nil, R/o Sonai, Tq. Nevasa, District Ahmednagar
Bombay High Court · (2016) 151 FLR 880
Industrial Employment (Standing Orders) Act, 1946 - Section 4-C
High Courts29 Sept 2016Allowed
Mahesh Singh Bisht Vs Canara Bank
Bombay High Court · (2017) 2 ALLMR 426 : (2017) 1 MhLJ 132
Constitution of India, 1950 - Article 226
High Courts29 Sept 2016Allowed
Nine Media & Information Services Ltd., Mumbai Vs Hero Honda Motors Ltd., New Delhi
Bombay High Court · (2016) 6 AIRBomR 466 : (2017) 1 MhLJ 566
High Courts29 Sept 2016Dismissed
Dipak Development Corporation Vs Veena Vithaldas Sampat
Bombay High Court · (2016) 6 ALLMR 641 : (2017) 1 MhLJ 619
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1
High Courts29 Sept 2016Dismissed
Rajmal Namdeo Bhagwat Vs State of Maharashtra
Bombay High Court · (2016) 6 ALLMR 564
Bombay Village Panchayats Act, 1958 - Section 10(1A), Section 11
High Courts29 Sept 2016Disposed Off
Sheila Rajan Vs Union of India
Bombay High Court · (2017) 1 MhLJ 408
Administrative Tribunals Act, 1985 - Section 14Constitution of India, 1950 - Article 226
High Courts29 Sept 2016Allowed
Mr. T. Chandramouli Vs Police Inspector, Vasco Police Station
Bombay High Court · (2017) 1 AIRBomRCri 746 : (2017) ALLMRCri 17 : (2017) 1 MhLJCrl 282
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 417, Section 420
High Courts29 Sept 2016Dismissed
Michael Mascarenhas, Age-56 years, Occ.-Business, Having Business Address, Supreme Industrial Packaging Gala Nos. 7 and 8, Chandu Studio Compound, Kalina Kurla Road, Kalina Santacruz East, Mumbai - 400 029 - Appellant @HASH Brihan Mumbai Municipal Corpora
Bombay High Court · (2016) 6 ALLMR 171 : (2017) 2 MhLJ 336
Constitution of India, 1950 - Article 226Mumbai Municipal Corporation Act, 1888 - Section 351
High Courts28 Sept 2016Allowed
Shivaji Appasaheb Shejul Vs The District Deputy Registrar Co-operative Societies
Bombay High Court · (2017) 3 AIRBomR 229 : (2016) 6 ALLMR 719 : (2017) 1 MhLJ 832
Maharashtra Co-operative Societies Act, 1960 - Section 26(1)
High Courts28 Sept 2016Allowed
D.R. Salgaoncar Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 91 : (2017) ALLMRCri 874 : (2017) 2 MhLJCrl 684
Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482
High Courts28 Sept 2016Disposed Off
Central India Ayush Drugs Manufacturers Association, c/o. Shree Baidyanath Ayurved Pvt Ltd., Great Nag Road, Nagpur 440009 through Shri Vijay Kumar Sharma Honorary Secretary - Petitioner @HASH State of Maharashtra through its Secretary, Department of Reve
Bombay High Court · (2016) AIR(Bombay) 261 : (2016) 6 AIRBomR 240 : (2017) 7 FLT 100 : (2017) 1 MhLJ 526
Biological Diversity Act, 2002 - Section 52ABiological Diversity Rules, 2004 - Rule 17Constitution of India, 1950 - Article 226
High Courts28 Sept 2016Dismissed
Ravi Jagatrao Ingle Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 879 : (2017) ALLMRCri 482
Criminal Procedure Code, 1973 (CrPC) - Section 438Wild Life (Protection) Act, 1972 - Section 51
High Courts27 Sept 2016Dismissed
Manoj Vasantrao Jagtap Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 679 : (2016) 6 MhLJCrl 348
Criminal Procedure Code, 1973 (CrPC) - Section 438Wild Life (Protection) Act, 1972 - Section 39(3)(a)(b)(c), Section 44(1)(b), Section 48(a), Section 49, Section 49B(1)(b), Section 50(9), Section 51, Section 9
High Courts27 Sept 2016Allowed
Maharashtra Adiwasi Mana Jamat Mitra Mandal, Nagpur Vs State of Maharashtra
Bombay High Court · (2016) 6 AIRBomR 454 : (2017) 2 ALLMR 371 : (2017) 1 MhLJ 227
Constitution of India, 1950 - Article 226, Article 366
High Courts27 Sept 2016Dismissed
Yogeshwari Shikshan Sanstha Vs Sujata Prakash Ansarwadkar
Bombay High Court · (2017) 1 MhLJ 868
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 2(7), Section 9
High Courts27 Sept 2016Dismissed
Reggie Fernandes Vs The Police Inspector, Mapusa Police Station
Bombay High Court · (2017) 1 AIRBomRCri 445 : (2017) ALLMRCri 1411 : (2016) 5 MhLJCrl 750
Criminal Procedure Code, 1973 (CrPC) - Section 145Penal Code, 1860 (IPC) - Section 34, Section 427, Section 447, Section 506
High Courts27 Sept 2016Allowed
State Bank of India Vs EDC Ltd.
Bombay High Court · (2017) ALLMRCri 290
Criminal Procedure Code, 1973 (CrPC) - Section 83
High Courts27 Sept 2016Dismissed
Solapur District Central Cooperative Bank Employees Union, Solapur, i.e. The Solapur Zilla Madhyavarti Sahakari Bank Karmachari Sanghatana; Solapur (Representative and Recognised Union) Through General Secretary, Bhausaheb Sandipan More, Solapur Zilla Mad
Bombay High Court · (2016) 6 AIRBomR 258 : (2017) 2 CLR 39
Constitution of India, 1950 - Article 226Maharashtra Trade Unions Regulations, 1927 - Regulation 17, Regulation 18Trade Unions Act, 1926 - Section 10, Section 6