Bombay High Court Judgments

High Courts19 Sept 2016Dismissed

M/s. Dabhol Educational Society, Through its President, Mr. Shaban Amir Bamne and Others - Petitioners @HASH The State of Maharashtra, Through the Secretary, Dept. of Primary Education and Sports and Others

Bombay High Court · (2016) 6 AIRBomR 227 : (2017) 1 ALLMR 92 : (2017) 2 MhLJ 586

Constitution of India, 1950 - Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 18, Section 19

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High Courts19 Sept 2016Allowed

Commissioner Of C. Ex., Pune-II Vs Daimler Chrysler India Pvt. Ltd.

Bombay High Court · (2016) 342 ELT 28

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High Courts19 Sept 2016Dismissed

Suresh Atmaram Indore Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5171 : (2016) 6 MhLJCrl 184

Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 300

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High Courts19 Sept 2016Partly Allowed

Vijay s/o. Nagu Kamble Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 529 : (2017) ALLMRCri 89 : (2016) 4 BomCR(Cri) 413 : (2016) 6 MhLJCrl 592

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts19 Sept 2016Allowed

Deepak Fertilisers and Petrochemicals Vs Union of India

Bombay High Court · (2016) 341 ELT 3

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High Courts19 Sept 2016Disposed Off

Tulsiram Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4391 : (2017) 1 BomCR(Cri) 508

Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506Probation of Offenders Act, 1958 — Section 4

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High Courts19 Sept 2016Allowed

Dr. Dashrath Bhande Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4394 : (2017) 1 BomCR(Cri) 179 : (2016) 6 MhLJCrl 110

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306

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High Courts19 Sept 2016Disposed Off

R. Shridhar, Regional Manager Prabhat Agri Bio-Tech Ltd. Vs State Department of Agriculture

Bombay High Court · (2016) ALLMRCri 4409 : (2017) 1 BomCR(Cri) 518

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Seeds Act, 1966 — Section 19(a), 7(b)Seeds Rules, 1968 — Rule 10, 7, 8

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High Courts19 Sept 2016Partly Allowed

M/s Ashmit Motors Private Limited, 145/2A, Near Hotel Chaitanya Classic, Bolhegaon Phata, Manmad Road, Nagapur, Ahmednagar through its Director Harish Lalchand Nayyar age 30 years, Occ. Business - Petitioner @HASH The Assistant Provident Fund Commissioner

Bombay High Court · (2017) 1 CLR 41 : (2017) 152 FLR 459 : (2017) LabLR 10 : (2017) LIC 1234 : (2016) 4 LLJ 315 : (2017) 1 MhLJ 885

Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, Section 7B, Section 7I

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High Courts19 Sept 2016Disposed Off

High Court on its own Motion Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 575 : (2016) 4 CriCC 678 : (2017) CriLJ 218 : (2016) 4 RCRCivil 508 : (2016) 4 RCRCriminal 417

Medical Termination of Pregnancy Act, 1971 - Section 3, 4, 5

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High Courts16 Sept 2016Allowed

Managing Director Solapur Zilla Sahakari Dudh Utpadak Sangh Vs Vilas Satyavan More

Bombay High Court · (2017) 1 CLR 915

Industrial Disputes Act, 1947 - Section 33C(2)

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High Courts16 Sept 2016Allowed

Ramdas s/o Shrihari Munjekar Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 647

Criminal Procedure Code, 1973 (CrPC) - Section 91

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High Courts16 Sept 2016Dismissed

Shaikh Shahnoor s/o Sk. Abdul Rehman Vs Safiyabee w/o Sk. Shahnoor

Bombay High Court · (2017) ALLMRCri 649

Criminal Procedure Code, 1973 (CrPC) - Section 125

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High Courts16 Sept 2016Allowed

Bal Mandir Sanstha Vs Deputy Charity Commissioner, Nagpur

Bombay High Court · (2017) 1 ALLMR 369 : (2017) 3 MhLJ 113

Bombay Public Trusts Act, 1950 - Section 51Constitution of India, 1950 - Article 226

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High Courts16 Sept 2016Dismissed

Shirur Nagar Parishad Taluka Vs R.B. Gaikwad

Bombay High Court · (2017) 2 ALLMR 698 : (2017) 1 CLR 947 : (2017) 1 MhLJ 244

Constitution of India, 1950 - Article 226

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High Courts16 Sept 2016Disposed Off

Indian Coffee Workers Co-op. Society Ltd. Vs Albert s/o Tavid

Bombay High Court · (2016) 6 ALLMR 551 : (2017) 1 CLR 167 : (2016) 151 FLR 1015 : (2017) 1 LLN 364 : (2017) 2 MhLJ 903

Industrial Disputes Act, 1947 - Section 2(b)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Schedule IV Item 9

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High Courts16 Sept 2016Dismissed

Ambedkarite Party Vs State of Maharashtra

Bombay High Court · (2017) 3 ALLMR 588 : (2017) 2 MhLJ 575

Bombay Provincial Municipal Corporations Act, 1949 - Section 21Constitution of India, 1950 - Article 243RMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 14(2)

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High Courts16 Sept 2016Allowed