High Courts14 Jul 2016Allowed
Mohd. Sattarul Najrul Mulla Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 131 : (2017) ALLMRCri 577 : (2017) 2 MhLJCrl 344
Penal Code, 1860 (IPC) - Section 302, 34
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 769 of 3,658
High Courts13 Jul 2016Dismissed
State Vs Shri Anand Naik
Bombay High Court · (2017) 1 AIRBomRCri 441 : (2017) ALLMRCri 2368 : (2016) 5 MhLJCrl 673
Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 307
High Courts13 Jul 2016Dismissed
Hamida Mistry Adult Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2016) 5 AIRBomR 246
Constitution of India, 1950 — Article 14Mumbai Municipal Corporation Act, 1888 — Section 326A
High Courts13 Jul 2016Dismissed
M/s. Maya Developers Vs Neelam R. Thakkar
Bombay High Court · (2016) 6 BCR 629
Maharashtra Co-operative Societies Act, 1960 - Section 43, Section 44, Section 45, Section 45, Section 79-A, Section 79-A, Section 91(1)
High Courts13 Jul 2016Allowed
Purushottam Devidas Yogi Vs Sub Divisional Officer
Bombay High Court · (2017) 1 ALLMR 824 : (2016) 6 MhLJ 803
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 111Maharashtra Land Revenue Code, 1966 - Section 148, Section 247
High Courts13 Jul 2016Allowed
Sau. Vanita Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 809 : (2016) 6 MhLJ 632
Constitution of India, 1950 - Article 226Maharashtra Land Revenue Code, 1966 - Section 149, Section 37-A
High Courts13 Jul 2016Dismissed
Shankar Dabhade Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 62 : (2017) 3 ALLMR 354 : (2016) 6 BCR 329 : (2016) 6 MhLJ 555
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 150, 31
High Courts13 Jul 2016Partly Allowed
Shambhavi Co-op. Housing Society Ltd. Vs Shri. Shrikrishna Talak
Bombay High Court · (2016) 5 AIRBomR 51 : (2017) 2 ALLMR 611
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Goa Co-operative Societies Act, 2001 — Section 83
High Courts13 Jul 2016Allowed
Mansi Mohan Chandarkar Vs Mohan Vishnu Chandarkar
Bombay High Court · (2016) 5 AIRBomR 39
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts13 Jul 2016Dismissed
Ananta s/o Vishwanath Dhotre Vs The Registrar, Maharashtra Animal
Bombay High Court · (2016) 5 ALLMR 765 : (2016) 6 BCR 659
Constitution of India, 1950 — Article 226
High Courts13 Jul 2016Disposed Off
Ashok Ramling More Vs Union of India
Bombay High Court · (2017) 2 ALLMR 792
Constitution of India, 1950 - Article 226National Highways Act, 1956 - Section 34H(4), Section 3H(3)
High Courts13 Jul 2016Dismissed
Ahmedali Khan Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 36 : (2016) ALLMRCri 3521 : (2016) 3 BomCR(Cri) 688 : (2016) 6 MhLJCrl 154
High Courts13 Jul 2016Disposed Off
Shri Shivaji Education Society Vs Assistant Commissioner of Provident Fund
Bombay High Court · (2016) 150 FLR 1020 : (2016) LabLR 1229
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, 7I
High Courts12 Jul 2016Allowed
Devidas @ Sahadeo Sukhdeo Wankhede Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 51 : (2016) ALLMRCri 4299 : (2016) 3 BomCR(Cri) 626 : (2016) 5 MhLJCrl 437
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Jul 2016Dismissed
Renuka @ Balabai Nivrutti Bhise Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 102 : (2017) ALLMRCri 1520
Penal Code, 1860 (IPC) — Section 302, 34, 452
High Courts12 Jul 2016Allowed
Narendra Ramdas Meshram Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 95 : (2017) ALLMRCri 214
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Jul 2016Dismissed
M/s. William Industries Pvt. Ltd. - Petitioner @HASH Anil Shantaram Shinde and Others
Bombay High Court · (2017) 1 ALLMR 696 : (2016) 6 MhLJ 187
Constitution of India, 1950 - Article 226
High Courts12 Jul 2016Disposed Off
Padma Thakore Vs Dilip Sumanlal Shah
Bombay High Court · (2016) 5 AIRBomR 17 : (2016) 6 BCR 358 : (2016) 4 CivCC 583 : (2016) 6 MhLJ 374
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jul 2016Dismissed
Akhtar Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 839 : (2016) ALLMRCri 3475 : (2016) 3 BomCR(Cri) 705 : (2016) 6 MhLJCrl 323
Criminal Procedure Code, 1973 (CrPC) - Section 154Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 354
High Courts12 Jul 2016Dismissed
Royal Palms (India) Private Limited A Company incorporated under the Companies Act, 1956 having its Registered Office at Survey No.169, C.T.C. No.1627, Aarey Milk Colony, Goregaon (East) Mumbai - 400 065 - Appellant (Orig.Petitioner) @HASH Neeta Jignesh P
Bombay High Court · (2016) 6 MhLJ 214 : (2017) 3 RAJ 131
Arbitration and Conciliation Act, 1996 - Section 34, Section 37