High Courts19 Jul 2016Disposed Off
Abhijit G. Devroy Vs State of Maharashtra
Bombay High Court · (2016) 4 RCRCriminal 613
Penal Code, 1860 (IPC) — Section 376D
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Bombay High Court judgments
73,158 judgments · page 768 of 3,658
High Courts19 Jul 2016Allowed
Sahebrao Rangrao Bawane Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 133 : (2016) ALLMRCri 5325
Penal Code, 1860 (IPC) - Section 302, 34
High Courts19 Jul 2016Partly Allowed
Syed Asad s/o. Syed Yusuf Vs The State of Maharashtra
Bombay High Court · (2016) 6 BCR 544 : (2016) 3 LLJ 547
Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
High Courts19 Jul 2016Allowed
Vikas s/o Jayram Date Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 97 : (2016) ALLMRCri 3542 : (2016) 4 BomCR(Cri) 78 : (2016) 6 MhLJCrl 177
High Courts18 Jul 2016Allowed
Narendra S/o Vitthalrao Hingane Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 130
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302
High Courts18 Jul 2016Disposed Off
Our Lady of Vailankanni Vs St. Michael''s Church
Bombay High Court · (2016) 5 BCR 454 : (2017) 1 MhLJ 151 : (2016) 5 MhLJ 631
Development Control Regulations for Greater Mumbai, 1991 — Regulation 33(7)Maharashtra Housing and Area Development Act, 1976 — Section 190Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Ma
High Courts18 Jul 2016Allowed
Garden Silk Mills Ltd. Vs Union of India
Bombay High Court · (2016) 338 ELT 670
High Courts18 Jul 2016Dismissed
Principal Commr. of Cus. (General) Vs Ratnadip Shipping Pvt. Ltd.
Bombay High Court · (2016) 339 ELT 63
High Courts18 Jul 2016Allowed
Annarao Govindrao Patil Vs Amit Vilasrao Deshmukh
Bombay High Court · (2016) 5 AIRBomR 121
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 100(2), 123, 77
High Courts18 Jul 2016Allowed
Dr. Selwyn Colaco Vs State of Goa
Bombay High Court · (2017) ALLMRCri 1660 : (2016) 4 BomCR(Cri) 157
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 403, 420
High Courts18 Jul 2016Dismissed
Aannapaa Avdhut Haladvdru Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 13 : (2016) ALLMRCri 3529 : (2016) 3 BomCR(Cri) 668 : (2016) 5 MhLJCrl 708
High Courts18 Jul 2016Partly Allowed
Gunga Natha Patil Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 128 : (2017) ALLMRCri 133
Penal Code, 1860 (IPC) - Section 302, 506(2)
High Courts15 Jul 2016Dismissed
Digambar Vs State of Maharashtra
Bombay High Court · (2016) 6 BCR 740
Constitution of India, 1950 - Article 226
High Courts15 Jul 2016Partly Allowed
Padmanath S/o Gotiram Lande Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 60 : (2017) 2 ALLMR 616
Constitution of India, 1950 — Article 14, 16
High Courts15 Jul 2016Dismissed
Sunil Kisan Bhojane Vs Maharashtra Tourism Development Corporation
Bombay High Court · (2017) 2 ALLMR 191 : (2017) 1 BomCR(Cri) 124 : (2016) 5 MhLJ 695
Maharashtra Tourism Development Corporation Employees Service Regulations — Regulation 5(i), Regulation 9(i)
High Courts15 Jul 2016Disposed Off
Rajaram s/o. Dnyandeo Nakade, Age 45 years, Occu : Nil, R/o. Nakade Wadi, At Post Jat-Deole, Taluka Pathardi, District Ahmednagar - Petitioner @HASH The State of Maharashtra, Through its Secretary, School Education Department, Mantralaya, Mumbai-32 - Resp
Bombay High Court · (2016) 6 ALLMR 218 : (2017) 1 BCR 805
Constitution of India, 1950 - Article 226
High Courts15 Jul 2016Allowed
Noor Islam S/o Sadik Ali Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 85 : (2016) ALLMRCri 3480 : (2016) 3 BomCR(Cri) 656 : (2016) 6 MhLJCrl 210
High Courts14 Jul 2016Allowed
Kritika Nagpal Vs Geojit Financial Services Ltd.
Bombay High Court · (2017) 1 BCR 40
Arbitration and Conciliation Act, 1996 - Section 34National Stock Exchange Regulations - Regulation 3.10(a), Regulation 3.10(b)
High Courts14 Jul 2016Disposed Off
Dr. Deepak s/o Shyamsunder Sane Vs State of Maharashtra
Bombay High Court · (2017) 171 AIC 427 : (2016) 3 AIRBomRCri 107 : (2016) 5 ALLMR 716 : (2017) 1 BCR 156 : (2017) 1 MhLJ 379
Constitution of India, 1950 — Article 226Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 3A, 4Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Se
High Courts14 Jul 2016Dismissed
Mukund Education Society Vs Sant Gadge Baba Amravati University
Bombay High Court · (2016) 5 AIRBomR 173 : (2016) 5 BCR 213 : (2017) 1 MhLJ 396
All India Council for Technical Education (Grant of Approvals for Technical Institutions) Regulations, 2012 — Clause 4.18All India Council for Technical Education Act, 1987 — Section 10