High Courts28 Jul 2016Dismissed
Sharad Shantilal Chheda Vs Concord Builders
Bombay High Court · (2017) 2 ALLMR 251 : (2017) 3 MhLJ 917
Limitation Act, 1963 - Article 65, Article 65, Section 58Specific Relief Act, 1963 - Section 6, Section 6
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 766 of 3,658
High Courts28 Jul 2016Dismissed
State of Maharashtra Vs Mandabai Ashok Sawant
Bombay High Court · (2016) ALLMRCri 4065 : (2016) 4 BomCR(Cri) 442 : (2016) 5 MhLJCrl 300
Penal Code, 1860 (IPC) — Section 409
High Courts27 Jul 2016Dismissed
The State of Maharashtra Vs Shri Ravindranath Kautik Mohite
Bombay High Court · (2017) 1 ALLMR 547 : (2017) 1 BCR 550 : (2016) 6 MhLJ 440
Constitution of India, 1950 — Article 226, 227
High Courts26 Jul 2016Allowed
Commissioner of Income Vs M/s. Hindustan Unilever Ltd.
Bombay High Court · (2017) 394 ITR 73
Income Tax Act, 1961 - Section 10a, Section 10b, Section 80IB, Section 80IC, Section 92, Section 92c
High Courts26 Jul 2016Partly Allowed
Mrs. Maria de Lourdes Filomena Figueiredo de Albuquerque Vs Ministry of Environment
Bombay High Court · (2016) 5 AIRBomR 202
Environment (Protection) Act, 1986 — Section 10, 2 Mines And Minerals (Development And Regulation) Act, 1957, 5 Forests (Conservation) Act, 1980
High Courts26 Jul 2016Partly Allowed
Corporation Limited (HDFC Ltd.)Nagpur Vs The District Magistrate, Washim
Bombay High Court · (2016) 167 AIC 297 : (2016) 4 BC 597 : (2017) 1 DRTC 377 : (2016) 5 MhLJ 100
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14
High Courts26 Jul 2016Allowed
Someshwar s/o Baburao Kuthe Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 545
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts26 Jul 2016Partly Allowed
Principal, Shrikrishna Adhyapak Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 817 : (2016) 6 MhLJ 437
High Courts26 Jul 2016Allowed
Mrs. Farida Aslam Khan Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 139 : (2016) ALLMRCri 4121 : (2017) 1 BomCR(Cri) 402 : (2016) 5 MhLJCrl 245
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts25 Jul 2016Disposed Off
Ajit Sonbhau Gawade Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 428
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 376, 506
High Courts25 Jul 2016Allowed
Shri Hrishikesh Vasantrao Kumbhar Vs The Zilla Parishad
Bombay High Court · (2016) 3 CLR 354 : (2017) 1 MhLJ 103 : (2016) 5 MhLJ 554
Constitution of India, 1950 — Article 226
High Courts25 Jul 2016Dismissed
State of Maharashtra Vs Deepak Parshuram Patil
Bombay High Court · (2016) 3 AIRBomRCri 867 : (2016) ALLMRCri 4100 : (2017) 1 BomCR(Cri) 525 : (2017) CriLJ 819 : (2016) 5 MhLJCrl 197
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307, 325
High Courts25 Jul 2016Allowed
Balasaheb Ganpati Jadhav Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 307 : (2016) ALLMRCri 3964 : (2016) 4 BomCR(Cri) 321 : (2016) 5 MhLJCrl 173
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts22 Jul 2016Dismissed
Gajanan Chindhuji Atram Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 376 : (2016) ALLMRCri 5267 : (2017) 2 BomCR(Cri) 49
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts22 Jul 2016Dismissed
Shridhar s/o Bajirao Pawar Vs Bajirao s/o Dhondiba Pawar
Bombay High Court · (2016) 5 AIRBomR 243 : (2016) 6 ALLMR 280
High Courts22 Jul 2016Disposed Off
Nilkanth s/o Pandurang Wath Age 56 years, Occupation : Cultivator - Petitioner @HASH Amarkanth s/o Pandurang Wath, (Dead) Through Legal Heirs (i) and (ii) (i) Kaushalyabai wd/o Amarkanth Wath, Aged 50 years, Occupation : Household, R/o Subhash Ward, Dewha
Bombay High Court · (2017) 169 AIC 717 : (2017) 1 ALLMR 819 : (2016) 6 MhLJ 46
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1, Section 6AConstitution of India, 1950 - Article 226
High Courts22 Jul 2016Allowed
Mrs. Kunda Santosh Kerkar Vs Hon''ble Speaker, Goa Legislative Assembly
Bombay High Court · (2017) 2 ALLMR 491 : (2016) 5 MhLJ 593
Constitution of India, 1950 — Article 14, 226
High Courts22 Jul 2016Disposed Off
Marico Industries Ltd. Vs Goa State Agricultural Marketing Board, Goa
Bombay High Court · (2017) 1 AIRBomR 315 : (2017) 3 ALLMR 96 : (2017) 1 BCR 694 : (2016) 5 MhLJ 789
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31
High Courts22 Jul 2016Dismissed
Vipul Agarwal Vs Central Bureau of Investigation, SCB, Mumbai
Bombay High Court · (2016) 3 AIRBomRCri 201 : (2017) ALLMRCri 349 : (2017) 2 MhLJCrl 153
Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 120B, 201, 302
High Courts21 Jul 2016Dismissed
Sharda Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 726
Constitution of India, 1950 - Article 226Maharashtra Police Rules (Manual), 1999 - Rule 78(6)