COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 753 of 3,658

High Courts21 Sept 2016Allowed

Deepak s/o Shamsundar Sarda Vs Baban s/o Narayanrao Chormare

Bombay High Court · (2017) ALLMRCri 638 : (2017) 2 MhLJCrl 700

Criminal Procedure Code, 1973 (CrPC) - Section 202Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts21 Sept 2016Allowed

Rajdhar Shivdas Koli Vs Sau. Khatubai @ Laxmibai Rajdhar Koli

Bombay High Court · (2017) ALLMRCri 733

Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 7

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High Courts21 Sept 2016Disposed Off

M/s. Mahatma Gandhi Seva Mandir Vs Regional Provident Fund Commissioner

Bombay High Court · (2017) 1 CLR 628 : (2017) 153 FLR 644 : (2017) LabLR 595

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, Section 7A, Section 7Q

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High Courts21 Sept 2016Allowed

L & L Florida Gardens Cooperative Housing Maintenance Society Ltd. Vs Mr. Simon Fernandes

Bombay High Court · (2017) 1 BCR 782

Air (Prevention and control of Pollution) Act, 1981 - Section 31ACivil Procedure Code, 1908 (CPC) - Order 2 Rule 2

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High Courts21 Sept 2016Dismissed

Mr. Balasaheb Madhukar Bende Aged about 42 years, Occ - Nil At Post and Taluka Mangalwedha District Solapur, Maharashtra - Petitioner @HASH The General Manager BEST undertakings BEST Bhavan, Bombay 400 001

Bombay High Court · (2016) 6 ALLMR 536 : (2017) 1 CLR 328 : (2017) 153 FLR 26 : (2016) 4 LLJ 329

Constitution of India, 1950 - Article 227

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High Courts21 Sept 2016Dismissed

Narayan Govindrao Patil, age 43 years, having address at Jeur, Taluka Karmala, Dist. Solapur - Applicant @HASH The Maharashtra Election Commission Mantralaya, Mumbai 400 032

Bombay High Court · (2016) 6 AIRBomR 366

Conduct of Elections Rules, 1961 - Rule 94ARepresentation of the People Act, 1951 - Section 83

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High Courts21 Sept 2016Dismissed

Rashtriya Vij Kamgar Sahakari Patsanstha Limited, Through its Chairman, Plot No.24, Kohinoor Garden, Maliwada, Ahmednagar - Petitioner @HASH Ashok Rambhau Khillare, R/o Suvarnnagar, Kedgaon, Tq. and Dist. Ahmednagar

Bombay High Court · (2016) 151 FLR 672

Constitution of India, 1950 - Article 226

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High Courts21 Sept 2016Disposed Off

Kishan Govind Patil Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 799 : (2016) ALLMRCri 5116 : (2017) 1 BomCR(Cri) 479 : (2016) 6 MhLJCrl 358

Criminal Procedure Code, 1973 (CrPC) - Section 169, Section 319

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High Courts20 Sept 2016Allowed

M/s. Crisna Esvonta Ambo Vs Suryakant Kelu Kavlekar

Bombay High Court · (2017) 2 BCR 332

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 40

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High Courts20 Sept 2016Dismissed

Mrs. Oujilvie Fernandes Vs Mr. Joaquim Maria Salvador Coutinho de Figueiredo

Bombay High Court · (2017) 3 AIRBomR 608 : (2017) 1 BCR 824

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A

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High Courts20 Sept 2016Dismissed

Maroti @ Banaji s/o Anandrao Zalke Age 22 years, Occu. Agri., R/o Gawatwadi, Tq. Hadgaon, District Nanded - Appellant @HASH The State of Maharashtra (Copy to be served through the Public Prosecutor, High Court of Judicature of Bombay, Bench at Aurangabad)

Bombay High Court · (2017) 1 AIRBomRCri 113 : (2016) ALLMRCri 4508 : (2016) 6 MhLJCrl 482

Evidence Act, 1872 - Section 9Penal Code, 1860 (IPC) - Section 366, Section 376(1)

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High Courts20 Sept 2016Allowed

Raghunath Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 796 : (2017) ALLMRCri 860 : (2017) 2 MhLJCrl 688

Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Evidence Act, 1872 - Section 32

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High Courts20 Sept 2016Dismissed

State of Maharashtra Vs Yuvraj Yesaji Jodgan

Bombay High Court · (2016) 3 AIRBomRCri 564 : (2016) ALLMRCri 4424 : (2017) 1 BomCR(Cri) 245

Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)

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High Courts19 Sept 2016Partly Allowed

New India Assurance Co. Ltd. Vs Shri Mono Janu Gaonkar

Bombay High Court · (2017) 2 BCR 48

Income Tax Act, 1961 - Section 145A

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High Courts19 Sept 2016Allowed

M/s. Saint Gobain India Pvt. Ltd, Palghar Vs Secretary,Maharashtra Rajya Mathadi Transport, General Kamgar Union

Bombay High Court · (2017) 1 CLR 944

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 - Section 14, Section 5

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High Courts19 Sept 2016Partly Allowed

Ajitsingh s/o Babusingh Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 642

Criminal Procedure Code, 1973 (CrPC) - Section 227Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts19 Sept 2016Disposed Off

Krishnarao Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 323 : (2017) ALLMRCri 1221

Penal Code, 1860 (IPC) - Section 149, Section 300

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High Courts19 Sept 2016Dismissed

Advance Magazine Publishers Vs M/s. Just Lifestyle Pvt. Ltd.

Bombay High Court · (2017) 1 MIPR 5

Trade Marks Act, 1999 - Section 29(4)

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High Courts19 Sept 2016Dismissed

Federation of Linguistic and Religious Minority Education Institutions Vs State of Maharashtra

Bombay High Court · (2017) 2 ALLMR 706 : (2017) 3 MhLJ 52

Constitution of India, 1950 - Article 226, Article 30Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012 - Section 3, Section 6, Section 7Right of Children to Free and Compulsory Education Act, 2009 - Section 1

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High Courts19 Sept 2016Dismissed

Shaikh Farooq s/o. Shaikh Amir Bagwan, Age43 years, Occu: Business, R/oSabjimandi, Paithan Gate, Aurangabad (Orig. Complainant) - Appellant @HASH Shaikh Rafiq s/o. Shaikh Ayyub, Age41 years, Occ: Business, R/oNear Joshi Hospital, Kokadpura, Sabjimandi, Au

Bombay High Court · (2016) ALLMRCri 4730 : (2017) 1 MhLJ 586 : (2016) 6 MhLJCrl 390 : (2016) 2 NIJ 456

Negotiable Instruments Act, 1881 (NI) - Section 138

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