High Courts01 Sept 2016Dismissed
Anna s/o Asaram Pakhare Vs Alkabai w/o Anna Pakhare
Bombay High Court · (2017) ALLMRCri 651
Criminal Procedure Code, 1973 (CrPC) - Section 127
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Bombay High Court judgments
73,158 judgments · page 758 of 3,658
High Courts01 Sept 2016Dismissed
Ashwin Bhagwandas Choksey Vs Appropriate Authorities
Bombay High Court · (2017) 392 ITR 394
Constitution of India, 1950 - Article 226
High Courts01 Sept 2016Dismissed
Sanjay @ Shripad s/o Devidas Bhalerao Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 684
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts01 Sept 2016Dismissed
Jagjitsingh s/o Dilipsingh Chiragia Vs Satyanarayan s/o Mathuraprasad Agrawal
Bombay High Court · (2017) ALLMRCri 637
Bombay Municipal Corporation Act, 1949 - Section 398
High Courts01 Sept 2016Dismissed
Raosaheb s/o Yashwant Tambe Vs Smt. Thakubai Raosaheb Tambe
Bombay High Court · (2017) ALLMRCri 493 : (2017) 2 MhLJCrl 311
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts01 Sept 2016Dismissed
IFFCO TOKIO General Insurance Co. Ltd. Vs Mr. Kevin Fernandes
Bombay High Court · (2017) AAC 1493 : (2016) 4 ACC 918 : (2017) 3 AIRBomR 623 : (2017) 1 BCR 413
Motor Vehicles Act, 1988 - Section 149(2), Section 170
High Courts01 Sept 2016Allowed
Shivaji S/o Shrirang Bhise Vs Balasaheb S/o Annasaheb Malge
Bombay High Court · (2017) ALLMRCri 759
Criminal Procedure Code, 1973 (CrPC) - Section 202Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 427, Section 447
High Courts01 Sept 2016Dismissed
State of Maharashtra Vs Mukesh S/o. Yogiraj Dongarge New Nanded
Bombay High Court · (2017) 1 AIRBomRCri 291
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts01 Sept 2016Partly Allowed
Manisha W/o. Ravindra Humbe Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 286 : (2017) ALLMRCri 1215
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts01 Sept 2016Dismissed
Yuvraj Vs Haji Naim Kha Siddiq Kha
Bombay High Court · (2017) 1 MhLJ 729
Maharashtra Local Authority Members Disqualification Act, 1986 - Section 3(1)(b)Maharashtra Local Authority Members Disqualification Rules, 1987 - Rule 3
High Courts01 Sept 2016Allowed
M/s. Satish Motors Limited Vs Shri Syed Ashrafali Syed Maqsadali
Bombay High Court · (2016) 6 ALLMR 501 : (2017) 1 CLR 288 : (2016) 151 FLR 1003 : (2016) 4 LLJ 141 : (2017) 1 MhLJ 194
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts01 Sept 2016Dismissed
Perfetti Van Melle India Pvt. Ltd., A Registered Company under the Companies Act, having its Registered Office at : D-62, Defence Colony, New Delhi 110 024 Through its Senior Executive(Legal) Shri Anand Devraj Tiwari, Age: 29 years - Applicant @HASH The S
Bombay High Court · (2016) ALLMRCri 4913
Copyright Act, 1957 - Section 51, Section 63Criminal Procedure Code, 1973 (CrPC) - Section 239Trade and Merchandise Marks Act, 1958 - Section 77, Section 78, Section 79
High Courts01 Sept 2016Dismissed
Pralhad Bhikaji Bargaje Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 347 : (2016) 6 ALLMR 721 : (2017) 3 BCR 304 : (2016) 6 MhLJ 900
Bombay Village Panchayats (Gramsabha Meetings) Rules, 1959 - Rule 3Bombay Village Panchayats Act, 1959 - Section 7(1)
High Courts01 Sept 2016Allowed
Kirtibai Vs Ashok
Bombay High Court · (2016) ALLMRCri 4381 : (2017) 1 BomCR(Cri) 458
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 34, 406, 418, 420
High Courts01 Sept 2016Dismissed
Mangesh Balkrushnaji Deshmukh Vs Shri Vinayak Shikshan Sanstha
Bombay High Court · (2016) 5 ALLMR 901 : (2016) 6 BCR 13
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts01 Sept 2016Dismissed
Deepak Khubchand Bajaj Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 552 : (2016) 4 BomCR(Cri) 210 : (2016) 6 MhLJCrl 63
Constitution of India, 1950 — Article 168, 201, 467, 471, 420Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Corruption Act, 1988 — Section 13(1)(b), 13(1)(c), 13(2)
High Courts31 Aug 2016Disposed Off
Kishor K. Mehta Vs Justice J.N. Patel (Retd.)
Bombay High Court · (2017) 1 ALLMR 618 : (2017) 3 MhLJ 171
High Courts31 Aug 2016Dismissed
Shri Sambhaji Shivaji Mali Vs The Honourable Vice Chancellor Shivaji University Kolhapur
Bombay High Court · (2017) 1 AIRBomR 445 : (2017) 2 BCR 243
Constitution of India, 1950 - Article 226, Article 227Maharashtra Universities Act, 1994 - Section 196, Section 4, Section 9
High Courts31 Aug 2016Dismissed
Vasant Shikshan Prasarak Mandal Vs State of Maharashtra
Bombay High Court · (2017) 2 BCR 783 : (2017) 1 MhLJ 67
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(1)
High Courts31 Aug 2016Dismissed
Dashrath Ramlal Garandwal Vs Ahmednagar Forgings Limited
Bombay High Court · (2017) LabLR 99 : (2016) 4 LLJ 121 : (2017) 1 MhLJ 255
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A