High Courts07 Sept 2016Allowed
M/s. Force Motors Limited Vs Mr. Subhash Simratmal Gugale
Bombay High Court · (2016) 151 FLR 1012
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 757 of 3,658
High Courts07 Sept 2016Dismissed
Rayat Shikshan Sanstha, Satara Vs Appa Bhimrao Pol
Bombay High Court · (2016) 6 ALLMR 232 : (2016) 5 BCR 752
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts07 Sept 2016Allowed
Parvatibai Tanu Shivgan Vs Shri Dhondu Sakharam Gurav
Bombay High Court · (2016) 6 ALLMR 16 : (2016) 5 BCR 744
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65
High Courts07 Sept 2016Disposed Off
Pinnya Alias Ajinath Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4432 : (2017) 1 BomCR(Cri) 214
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 354
High Courts06 Sept 2016Allowed
Pradeep Manikrao Chikte Vs Deputy Director Vocational Education and Training
Bombay High Court · (2016) 6 ALLMR 730 : (2017) 2 MhLJ 462
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28Penal Code, 1860 (IPC) - Section 143, Section 427
High Courts06 Sept 2016Dismissed
Kim Chemicals Ltd. Vs Union of India
Bombay High Court · (2017) 346 ELT 94
High Courts06 Sept 2016Disposed Off
USMS Saffron Co. Inc. Vs Union of India
Bombay High Court · (2017) 346 ELT 582
High Courts06 Sept 2016Partly Allowed
Divisional Controller, Maharashtra State Road Transportation Corporation, Division Office Camp, Amravati - Petitioner @HASH Baban s/o Sonasa Khandare President of Consumer Society, Anjangaon Surji, District. Amravati
Bombay High Court · (2016) 6 ALLMR 14
Constitution of India, 1950 - Article 226Consumer Protection Act, 1986 - Section 15
High Courts06 Sept 2016Dismissed
Bhatia Industries and Infrastructure Limited, having its registered office at Plot No. 4, 6th Avenue, Harington Road, Chetpet, Chennai - 31 - Appellant @HASH Asian Natural Resources (India) Limited (formerly Bhatia International Limited), a company incorp
Bombay High Court · (2016) 6 AIRBomR 132 : (2017) 201 CompCas 46 : (2016) 138 SCL 282
Civil Procedure Code, 1908 (CPC) - Section 46
High Courts06 Sept 2016Dismissed
Mr. Oveash Mohsin Kadiwala - Appellant/Applicant @HASH Mr. A. Rahim Haroon Malkani and Others
Bombay High Court · (2016) 6 ALLMR 166
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 43 Rule 1
High Courts06 Sept 2016Allowed
Sau. Chandabai w/o Dadarao Kale, age 49 years, occupation - Scrap Business, Tq. and Dist. - Amravati - Petitioner @HASH State of Maharashtra, through Home Department (Special), Mantralaya, Madam Cama Road, Mumbai 400032
Bombay High Court · (2017) 1 AIRBomRCri 22 : (2016) ALLMRCri 4797
Persons and Video Pirates Act, 1981 - Section 3(3)
High Courts02 Sept 2016Dismissed
Shankar Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 676 : (2017) 2 MhLJ 368
Bombay Village Panchayats Act, 1959 - Section 10-1A
High Courts02 Sept 2016Allowed
Nishikant s/o Ashok Kalanke Vs Pankaja w/o Nishikant Kalanke
Bombay High Court · (2017) ALLMRCri 678
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Penal Code, 1860 (IPC) - Section 107, Section 34, Section 406, Section 494
High Courts02 Sept 2016Allowed
Ramesh s/o Shankar Mahajan Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 641
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Penal Code, 1860 (IPC) - Section 494
High Courts02 Sept 2016Allowed
Balbhim Vs Competent Authority
Bombay High Court · (2017) 2 ALLMR 717 : (2017) 1 MhLJ 279
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3National Highways Act, 1956 - Section 3-H(4)
High Courts02 Sept 2016Allowed
Amol s/o. Sureshrao Potbhare Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 736
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A
High Courts02 Sept 2016Disposed Off
Mr. Manoj Pransukhlal Sagar Vs Indian Oil Corporation Ltd.
Bombay High Court · (2016) 6 AIRBomR 293 : (2016) 6 ALLMR 568 : (2016) 5 BCR 707
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 2(h)
High Courts02 Sept 2016Disposed Off
Sachin Shripati Patil Vs State of Maharashtra
Bombay High Court · (2016) 6 ALLMR 499 : (2016) 5 BCR 802
Constitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Denotified Tribes (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate
High Courts02 Sept 2016Dismissed
Ahmednagar Vijay Rajendra Kachi Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 558 : (2016) 4 BomCR(Cri) 404
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts02 Sept 2016Allowed
Purushottam Raghunath Kulkarni Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 504 : (2016) ALLMRCri 4516 : (2016) 4 BomCR(Cri) 10 : (2016) 4 CriCC 542 : (2016) 3 Crimes 430 : (2016) 6 MhLJCrl 475
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)