High Courts26 Aug 2016Disposed Off
XXX Vs YYY
Bombay High Court · (2016) 4 RCRCivil 843
Civil Procedure Code, 1908 (CPC) — Section 35Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia), 23(1)(b), 23(1)(b)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 760 of 3,658
High Courts26 Aug 2016Partly Allowed
Bhagwan s/o Wamanrao Vanway Vs Ramchandra s/o Bhagwan Vanway
Bombay High Court · (2016) 3 AIRBomRCri 416
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Aug 2016Dismissed
Sheshrao Motiram Jadhav Vs Division Controller, MSRTC
Bombay High Court · (2016) 3 CLR 958 : (2017) 152 FLR 960 : (2017) 1 LLJ 253
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, Section 30, Section 44
High Courts26 Aug 2016Dismissed
Raju Pavalas Pakhre Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 638 : (2017) ALLMRCri 271
Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2016Allowed
Wallace Flour Mills Co. Ltd. Vs C.I.T.
Bombay High Court · (2016) 289 CurTR 444
Income Tax Act, 1961 — Section 37(1)
High Courts26 Aug 2016Partly Allowed
Prakash s/o Motiram Rathod Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 821
Constitution of India, 1950 — Article 16, 226
High Courts25 Aug 2016Dismissed
Shahnawaz Nurul Hassan Khan Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 539 : (2016) ALLMRCri 4692 : (2016) 4 BomCR(Cri) 191 : (2016) 5 MhLJCrl 493
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 307, 324
High Courts25 Aug 2016Disposed Off
Padma w/o. Satish Deshmukh, Vs Vaishali w/o. Krishna Kusumar
Bombay High Court · (2016) 5 AIRBomR 767 : (2016) 6 ALLMR 687 : (2016) 6 MhLJ 919
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2016Dismissed
Kalpana Kamlesh Patadia Vs Sitaram Kunthe
Bombay High Court · (2016) 5 ALLMR 889 : (2016) 6 MhLJ 573
Contempt of Courts Act, 1971 — Section 2
High Courts25 Aug 2016Dismissed
Union of India Vs Saradhi Ramanand Rao
Bombay High Court · (2016) 5 ALLMR 892 : (2016) 6 MhLJ 828
Constitution of India, 1950 — Article 226
High Courts24 Aug 2016Disposed Off
Yakinali Nasirali Shaikh Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1116 : (2017) 3 MhLJCrl 112
Constitution of India, 1950 - Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 19
High Courts24 Aug 2016Dismissed
Dr. Mahendra Kumar Modi and Another - Appellants @HASH Gujarat State Fertilizers and Chemicals Ltd.
Bombay High Court · (2016) 6 AIRBomR 270 : (2017) 1 ALLMR 593 : (2017) 3 MhLJ 114
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts24 Aug 2016Dismissed
JM. Financial Asset Reconstruction Company Pvt. Ltd. Vs Board of Trustees
Bombay High Court · (2017) 1 ALLMR 733 : (2017) 3 MhLJ 194 : (2016) 138 SCL 8
High Courts24 Aug 2016Disposed Off
Maharashtra State Electricity Distribution Company Ltd. Vs Anil Soma Thakur
Bombay High Court · (2016) 151 FLR 423
Constitution of India, 1950 — Article 226
High Courts24 Aug 2016Allowed
Mrs. Banu Shaikh Vs State of Goa
Bombay High Court · (2017) 1 AIRBomR 400 : (2017) 1 ALLMR 875 : (2016) 5 MhLJ 909
Central Civil Service (Pension) Rules, 1972 — Rule 54(7)(a)(i)Central Civil Services (Conduct) Rules, 1964 — Rule 21Portuguese Civil Procedure Code, 1867 — Article 1058, 1072, 1073
High Courts24 Aug 2016Disposed Off
M/s. Zodiac Developers Pvt. Ltd. Mumbai, Vs M/s Krishna Developers Mumbai
Bombay High Court · (2016) 5 AIRBomR 827 : (2017) 1 ALLMR 749 : (2017) 1 MhLJ 166
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Aug 2016Allowed
Neeta Kashinath Sawarkar Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 368 : (2016) 5 MhLJ 959
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6
High Courts24 Aug 2016Dismissed
M/s K.K. Vidyut Vs Union of India
Bombay High Court · (2016) 6 ALLMR 21 : (2016) 5 BCR 702 : (2016) 6 MhLJ 806 : (2017) 3 RAJ 374
Constitution of India, 1950 — Article 14, 226
High Courts23 Aug 2016Dismissed
Vishwanath Gopinath Borude Vs Pandharinath Gopinath Borude
Bombay High Court · (2017) 2 MhLJ 75
Constitution of India, 1950 - Article 226Hyderabad Tenancy and Agricultural Lands Act, 1950 - Section 38(6), Section 40
High Courts23 Aug 2016Dismissed
M/s. Punjab Chemicals and Crop Protection Ltd. - Petitioner @HASH Hindustan Antibiotics Limited and Others
Bombay High Court · (2016) 6 AIRBomR 41 : (2016) 6 ALLMR 247 : (2017) 1 RCRRent 146
Constitution of India, 1950 - Article 226, Article 227Maharashtra Rent Control Act, 1999 - Section 7(9)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4(1), Section 5, Section 9