High Courts10 Aug 2016Allowed
Fanindrakumar Laxman Baghele Vs Zilla Parishad, Bhandara
Bombay High Court · (2017) 1 ALLMR 633 : (2017) 1 BCR 433 : (2016) 6 MhLJ 246
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 763 of 3,658
High Courts10 Aug 2016Allowed
Ramchandra Gangaram Sangole, Vs Shri Prakash Eknath Choudhari
Bombay High Court · (2016) 5 AIRBomR 561
High Courts10 Aug 2016Partly Allowed
Vikrant @ Vikki s/o Kashinath Khandare Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 902 : (2016) ALLMRCri 4604 : (2016) 4 BomCR(Cri) 86 : (2016) 6 MhLJCrl 657
Penal Code, 1860 (IPC) — Section 149, 306, 452
High Courts09 Aug 2016Partly Allowed
M/s Evergreen Engineering Company Pvt. Ltd. Vs Employees Provident Fund
Bombay High Court · (2016) 151 FLR 674 : (2016) LabLR 1096
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q
High Courts09 Aug 2016Dismissed
Cipla Limited Vs The Assistant Commissioner of Income Tax
Bombay High Court · (2016) 6 BCR 607 : (2016) 290 CurTR 387 : (2016) 387 ITR 52
Income Tax Rules, 1962 — Rule 4
High Courts09 Aug 2016Partly Allowed
Gangaram Nathu Satpute Vs Ahmednagar Merchants Cooperative Bank Ltd.
Bombay High Court · (2017) 3 ALLMR 19 : (2016) LabLR 1156
Constitution of India, 1950 — Article 226
High Courts09 Aug 2016Dismissed
Sachin s/o Vyankatrao Thosare Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 649 : (2017) ALLMRCri 256 : (2017) 2 MhLJCrl 372
Penal Code, 1860 (IPC) — Section 201, 203, 302
High Courts09 Aug 2016Dismissed
Board of Trustees of Port Vs Tukaram R. Katkar
Bombay High Court · (2016) 3 CLR 596 : (2017) 152 FLR 647
Industrial Disputes Act, 1947 — Section 10(1)
High Courts09 Aug 2016Dismissed
Ambadas s/o Dattatraya Rahinj, Vs Exide Industries Limited, Ahmednagar
Bombay High Court · (2016) 5 AIRBomR 545 : (2017) 1 CLR 603 : (2017) 152 FLR 780 : (2016) 4 LLJ 413
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2)Trade Unions Act, 1926 — Section 26
High Courts08 Aug 2016Dismissed
Paramjitsingh @ Kake Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1079 : (2016) 6 MhLJCrl 131
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts08 Aug 2016Dismissed
Malojirao B. Bhosale Vs The State of Maharashtra
Bombay High Court · (2016) 5 ALLMR 364 : (2016) 5 MhLJ 722
Constitution of India, 1950 — Article 226, 227
High Courts08 Aug 2016Partly Allowed
State of Maharashtra Vs Shripati Rama Kanase
Bombay High Court · (2016) 3 AIRBomRCri 279 : (2017) ALLMRCri 553 : (2016) 4 BomCR(Cri) 215 : (2016) 5 MhLJCrl 130
Criminal Procedure Code, 1973 (CrPC) — Section 374(1), 377Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 2016Dismissed
Dinesh s/o Nanhaku Rathor Age: 31 Yrs., occu. Press Operator R/o House No. 24, Vadgaon (Ko) Tq. and Dist. Aurangabad - Appellant @HASH The Manager, Varad Industries, Plot No.31, MIDC, Waluj, Aurangabad, District Aurangabad
Bombay High Court · (2016) 151 FLR 675 : (2017) LabLR 444 : (2017) LabLR 80
Employees State Insurance Act, 1948 - Section 53
High Courts08 Aug 2016Dismissed
High-G Transmissions Pvt. Ltd., Mumbai Vs Maharashtra State Road Development Corporation Ltd., Mumbai
Bombay High Court · (2016) 5 AIRBomR 590 : (2016) 6 BCR 584
Constitution of India, 1950 — Article 14, 226
High Courts08 Aug 2016Partly Allowed
Smt. Anjali Ashok Samarth, Vs The Education Officer, (Secondary), Zilla Parishad, Nagpur
Bombay High Court · (2016) 5 AIRBomR 637
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5
High Courts08 Aug 2016Dismissed
M/s. Komal Construction, Aurangabad Vs The State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 568 : (2017) 1 ALLMR 636 : (2017) 1 BCR 88 : (2016) 6 MhLJ 400 : (2017) 3 RAJ 169
Constitution of India, 1950 — Article 14
High Courts08 Aug 2016Allowed
Tahnee Heights Co-Op. Housing Society Ltd. Vs Union of India
Bombay High Court · (2016) 339 ELT 356
High Courts08 Aug 2016Dismissed
The Commissioner of Income Tax-6 - Appellant @HASH M/s. Merck Ltd.,
Bombay High Court · (2016) 290 CurTR 226 : (2016) 389 ITR 70
Income Tax Act, 1961 - Section 260A
High Courts05 Aug 2016Allowed
Smt. Manda Purushottam Zatte Vs Chandrakumar Parasmalji Chordiya
Bombay High Court · (2017) 1 BCR 126
Specific Relief Act, 1963 - Section 41(h)Transfer of Property Act, 1882 - Section 53A
High Courts05 Aug 2016Dismissed
M/s. Shree Parshwa Heights Vs Smt. Nirmala Dhandukhlal Thakkar
Bombay High Court · (2016) 5 AIRBomR 370 : (2016) AIRCC 2994 : (2016) 5 BCR 326
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7, 7-A