High Courts21 Jul 2016Dismissed
Bhagwan Kisan Wagh Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 158 : (2016) 5 ALLMR 847 : (2017) 2 MhLJ 425
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 767 of 3,658
High Courts21 Jul 2016Dismissed
The State of Maharashtra Vs Jagan Sitru Dondone
Bombay High Court · (2017) 1 ALLMR 857 : (2017) 2 BCR 607 : (2016) 6 MhLJ 229
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts21 Jul 2016Dismissed
Rajendra Tikaram Bagmare Vs The District Deputy Registrar
Bombay High Court · (2016) 5 ALLMR 751
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36(1)
High Courts21 Jul 2016Dismissed
Mohini Naraindas Kamwani Vs Laxman Bhausaheb Kale
Bombay High Court · (2016) 07 BOM CK 0059
Constitution of India, 1950 - Article 226Contempt of Courts Act, 1971 - Section 2(c)
High Courts21 Jul 2016Dismissed
Vidarbha Industries Association (VIA) Nagpur Th: Its Honorary Secretary Rohit M. Agrawal and 13 Others - f1Petitioners @HASH The Union of India: Through Its Secretary Ministry of Coal, New Delhi and Others
Bombay High Court · (2016) 6 ALLMR 284
Constitution of India, 1950 - Article 14, Article 226
High Courts20 Jul 2016Dismissed
Raymond Limited Vs Raymond Pharmaceutical Pvt. Ltd.
Bombay High Court · (2017) 69 PTC 79
Trade Marks Act, 1999 - Section 25, Section 29
High Courts20 Jul 2016Dismissed
Vijaya Ukarda Athor (Athawale) Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 139 : (2016) 5 ALLMR 769 : (2017) 2 MhLJ 302
Constitution of India, 1950 — Article 16
High Courts20 Jul 2016Allowed
Harish Vs Sau. Kiranlata
Bombay High Court · (2016) ALLMRCri 4096 : (2017) 1 BomCR(Cri) 236 : (2016) 3 Crimes 436 : (2016) 5 MhLJCrl 347
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204
High Courts20 Jul 2016Allowed
M/s. Ravindranath GE Medicate Associate Private Limited, a company registered under the Companies Act, 1956 and having its registered office at 439, Cheran Nagarm Perumbakkam, Chennai - 600-100 - Appellant/Applicant @HASH M/s. Clean Coats Private Limited,
Bombay High Court · (2017) 1 ALLMR 830 : (2016) 6 MhLJ 49 : (2017) 2 RAJ 741
Arbitration and Conciliation Act, 1996 - Section 34(3)Limitation Act, 1963 - Section 5Micro, Small and Medium Enterprises Development Act, 2006 - Section 18(2), Section 19
High Courts20 Jul 2016Disposed Off
General Electoral Trust Vs Income Tax Officer, Mumbai
Bombay High Court · (2016) 289 CurTR 284
Income Tax Act, 1961 — Section 147
High Courts20 Jul 2016Disposed Off
Damodar S/o Shamrao Pande Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 822 : (2017) 1 BCR 453 : (2016) 6 MhLJ 254
Maharashtra Co-operative Societies Act, 1960 — Section 73 CA(1)(i)
High Courts20 Jul 2016Dismissed
Smt. Shalini Dilip Gamare Vs Industrial Home for Blind Women
Bombay High Court · (2016) 3 CLR 589 : (2017) 152 FLR 968
Industrial Disputes Act, 1947 — Section 10(1)
High Courts20 Jul 2016Allowed
Community Development Trust Vs Sarva Shramik Sangh
Bombay High Court · (2016) 150 FLR 1012 : (2016) LabLR 1229
Constitution of India, 1950 - Article 226Industrial Employment (Standing Orders) Act, 1946 - Section 4-C, 4-D
High Courts20 Jul 2016Disposed Off
The Bombay Diocesan Trust Association Pvt. Ltd. Vs Employees Provident Fund Organization
Bombay High Court · (2016) 3 CLR 961 : (2016) 151 FLR 418 : (2016) LabLR 1006
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 8F(3)(i)
High Courts20 Jul 2016Dismissed
Tulsidas Trading Pvt. Ltd. Vs Tax Recovery Officer
Bombay High Court · (2016) 288 CurTR 202
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 220(2)
High Courts19 Jul 2016Allowed
Mohammad Munaf Mohammad Hanif Bedre Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 206 : (2016) 6 ALLMR 179 : (2016) 6 BCR 531 : (2016) 5 MhLJ 607
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 Courts19 Jul 2016Dismissed
Kashinath s/o Chaudhari Kirange Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 288
Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2016Dismissed
United Church of Northern India Trust Association, having its registered office at, 19, August Kranti Marg, Mumbai4000007 through its lawful Power of Attorney Mrs. Rachana Singh, aged about 47 years, Occ. Honorary Secretary, Nagpur Diocesan Council and me
Bombay High Court · (2017) 3 ALLMR 282 : (2016) 6 BCR 67 : (2017) 2 MhLJ 747
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 21Constitution of India, 1950 - Article 226
High Courts19 Jul 2016Partly Allowed
Shri. Pradeep Sakharam Mayekar Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 212 : (2017) 1 BCR 101 : (2016) 5 MhLJ 766
Constitution of India, 1950 — Article 226, 309Maharashtra Legislature Secretariat (Recruitment and Condition of Service) Rules, 1973 — Rule 4(a), 6(2)(b)
High Courts19 Jul 2016Allowed
Dinkar Hanumant Dokhe Vs Shri Saibaba Sansthan Vishwastha Vyavastha
Bombay High Court · (2016) 5 ALLMR 853