High Courts27 Sept 2016Allowed
Mr. Niklesh Anil Rodrigues Vs Mrs. Rachelle Anne Ornillo Montero
Bombay High Court · (2016) 6 AIRBomR 631 : (2017) AIRCC 307 : (2017) 1 DMC 614
Special Marriage Act, 1954 - Section 31
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 751 of 3,658
High Courts27 Sept 2016Dismissed
Durga Bearing Vs Mrs. Suryakala Prabhulal Shah
Bombay High Court · (2017) 1 CivCC 374 : (2016) 6 MhLJ 905
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts27 Sept 2016Dismissed
Arun Jakson James Vs Brihan Mumbai Municipal
Bombay High Court · (2017) 2 ALLMR 690 : (2016) 6 MhLJ 839
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9, Order 39 Rule 1, Order 39 Rule 2Mumbai Municipal Corporation Act, 1888 - Section 354
High Courts27 Sept 2016Dismissed
Gulam Sadeq s/o. Gulam Subhani Farooqi Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 670 : (2017) ALLMRCri 772
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Sept 2016Allowed
Santosh S/o Uttamrao Gomsale Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 633 : (2017) ALLMRCri 989 : (2017) CriLJ 213 : (2017) 3 MhLJCrl 213
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts26 Sept 2016Dismissed
Pratap Mehta Vs Municipal Corporation of Gr. Mumbai
Bombay High Court · (2017) 2 MhLJ 359
Mumbai Municipal Corporation Act, 1888 - Section 354
High Courts26 Sept 2016Allowed
M/s. Shakti Bioscience Ltd. Vs M/s. Mody Chemi Pharma Pvt. Ltd.
Bombay High Court · (2016) 6 ALLMR 833 : (2017) 1 ICC 534 : (2017) 1 MhLJ 493
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4
High Courts26 Sept 2016Allowed
Shri Ashok s/o Wasudeorao Marchettiwar Vs Arun s/o Wasudeorao Marchettiwar
Bombay High Court · (2017) 171 AIC 423 : (2016) 6 ALLMR 541 : (2017) 1 BCR 176 : (2017) 1 CivCC 438 : (2017) 1 MhLJ 414
Benami Transactions (Prohibition) Act, 1988 - Section 4Specific Relief Act, 1963 - Section 6
High Courts26 Sept 2016Allowed
M/s. Pravi Auto Swing Pvt. Ltd. Vs Ashok Kisan More
Bombay High Court · (2016) 6 ALLMR 526 : (2017) 1 CLR 940 : (2017) 152 FLR 853 : (2017) 1 MhLJ 383
High Courts26 Sept 2016Dismissed
Arjun Balkrishna Sonavane Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 869 : (2017) 2 BomCR(Cri) 142 : (2016) 6 MhLJCrl 316
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3(1)
High Courts26 Sept 2016Allowed
Limbaji s/o Ranghnath Salgar Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 266 : (2017) ALLMRCri 673 : (2017) 2 BomCR(Cri) 382 : (2016) 6 MhLJCrl 531
Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 302
High Courts26 Sept 2016Dismissed
Association of Engineering Workers, Through its General Secretary, Shri Sanjay S. Kolwankar, R/o Shri Sai Datta Krupa, Janata Society, Building No. 5, R.N. Narkar Marg, Ghatkopar (E), Mumbai 400077 - Petitioner @HASH Compton Greaves Ltd., CM-3, L.T. Motor
Bombay High Court · (2016) 6 AIRBomR 246 : (2017) 1 CLR 313 : (2017) LIC 507 : (2016) 4 LLN 598 : (2017) 1 MhLJ 896
Constitution of India, 1950 - Article 226Prevention of Unfair Labour Practices Act, 1972 - Section 13, Section 5
High Courts26 Sept 2016Disposed Off
Colour Flair Powder Coating P. Ltd. Vs Commr. Of Cus. and C. Ex., Nashik
Bombay High Court · (2016) 342 ELT 111
High Courts26 Sept 2016Disposed Off
Gandhar Oil Refinery (I) Ltd. Vs Commissioner Of Customs (Import)
Bombay High Court · (2016) 342 ELT 31
High Courts26 Sept 2016Disposed Off
Shaikh Mukhtyar S/o Mustafa Shaikh Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 691 : (2017) ALLMRCri 268
Constitution of India, 1950 — Article 226Maharashtra Police Act, 1951 — Section 56(1)(a)
High Courts26 Sept 2016Dismissed
Suresh Arvind Shephard Vs Maharashtra State Electricity Distribution Company
Bombay High Court · (2017) 1 ALLMR 327 : (2017) 3 BCR 474 : (2017) 152 FLR 456 : (2016) 6 MhLJ 283
Industrial Disputes Act, 1947 — Section 33(3), 33C(2)
High Courts25 Sept 2016Allowed
Ravindra Vishwanath Lande Vs Dnyandeo Pandhari Dabhade
Bombay High Court · (2016) 09 BOM CK 0219
Specific Relief Act, 1963 — Section 16
High Courts25 Sept 2016Dismissed
Cabcom Cables Limited And Ors Vs SBI Global Factors Limited
Bombay High Court · (2016) 09 BOM CK 0218
Arbitration And Conciliation Act, 1996 — Section 11(8), 34Arbitration And Conciliation (Amendment) Act, 2019 — Section 87Arbitration And Conciliation (Amendment) Act, 2015 — Section 26
High Courts25 Sept 2016Disposed Of
Uttam Shivdas Jankar And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2016) 09 BOM CK 0217
Maharashtra Schedules Castes, De-Notified Tribes (Vimukt Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 13, 17(11)(i), 17, 17(7)Code Of Civil Procedure, 1908 — Order 18 Rule 4