High Courts12 Jul 2016Dismissed
P.S. Patkar Vs Central Administrative Tribunal
Bombay High Court · (2016) 4 ALLMR 833 : (2016) 6 MhLJ 537
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 770 of 3,658
High Courts12 Jul 2016Allowed
Raju s/o Mahesh Dhruv Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 123 : (2017) ALLMRCri 496 : (2017) 2 MhLJCrl 299
Penal Code, 1860 (IPC) - Section 201, 300, 302
High Courts11 Jul 2016Dismissed
Shri Gorakh Baban Kankate Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 320
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts11 Jul 2016Disposed Off
Empire India Multitrade Pvt. Ltd. Vs Union of India
Bombay High Court · (2016) 340 ELT 128
High Courts11 Jul 2016Disposed Off
Orient Trade International Fze Vs Union of India
Bombay High Court · (2016) 339 ELT 570
High Courts11 Jul 2016Dismissed
Shri. Girish B. Rai Vs Kalindi K. Rai
Bombay High Court · (2016) 5 AIRBomR 55 : (2017) 2 ALLMR 605 : (2017) 3 MhLJ 478
Constitution of India, 1950 — Article 114Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3(2)
High Courts11 Jul 2016Dismissed
Nalanda Magasvargiya Majoor Sahakari Sanstha Maryadit, Akola a Cooperative Society bearing registration no. 1057, through its President Shri Deepak Rupaji Naik, Aged 60 years, resident of Akot file, Akola, Tahsil and District Akola - Petitioner @HASH The
Bombay High Court · (2016) 6 ALLMR 215 : (2017) 2 MhLJ 924
Constitution of India, 1950 - Article 226
High Courts11 Jul 2016Allowed
Syed Amin Syed Nabi Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 42 : (2017) ALLMRCri 245 : (2017) 2 MhLJCrl 115
Penal Code, 1860 (IPC) — Section 302
High Courts11 Jul 2016Disposed Off
The Central Board of Trustees Vs Maharashtra State Handloom Corporation Ltd
Bombay High Court · (2017) 1 CLR 906 : (2016) 150 FLR 1010 : (2016) LabLR 1230
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, 7I, 7Q
High Courts11 Jul 2016Dismissed
Mr. Prashant Pandit Salve Vs Mrs. Suvarna Prashant Salve
Bombay High Court · (2016) ALLMRCri 3548 : (2016) 4 BomCR(Cri) 107 : (2016) 5 MhLJCrl 737
High Courts08 Jul 2016Dismissed
Saderaj Baba Nagraj Baba Kapate @ Anupam Padmakar Bodade Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 57 : (2016) ALLMRCri 3487 : (2016) 4 BomCR(Cri) 120 : (2016) 5 MhLJCrl 536
High Courts08 Jul 2016Dismissed
Ku. Seema Hiralal Pawar Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 894 : (2016) 6 BCR 824 : (2016) 5 MhLJ 341
High Courts07 Jul 2016Partly Allowed
M/s. Mana Constructions Vs Agricultural Produce Market Committee, Katol
Bombay High Court · (2016) 5 AIRBomR 129 : (2017) 3 ALLMR 255 : (2016) 5 BCR 131
Constitution of India, 1950 — Article 14
High Courts07 Jul 2016Disposed Off
DDN SFA Ltd. Vs Union of India
Bombay High Court · (2016) 338 ELT 349
High Courts07 Jul 2016Allowed
Dinesh Bhondulal Baisware Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3517 : (2016) 4 BomCR(Cri) 149
High Courts07 Jul 2016Allowed
Alhad R. Vaidya Vs The State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 827
High Courts07 Jul 2016Allowed
Shrikant Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 855 : (2017) 1 BCR 502 : (2016) 5 MhLJ 382
High Courts07 Jul 2016Allowed
M/s. Resources International Vs John Fillipe Costa
Bombay High Court · (2016) 4 ALLMR 921 : (2016) 6 BCR 817 : (2016) 4 CivilLJ 412 : (2016) 5 MhLJ 339
High Courts05 Jul 2016Partly Allowed
Mangesh S/o. Vasant Ajmire Vs Pradeepkumar Bansilal Mohta
Bombay High Court · (2016) 6 BCR 819 : (2016) 5 MhLJ 476 : (2017) 1 RCRRent 190
Bombay Civil Courts Act, 1869 — Section 24, 28Civil Procedure Code, 1908 (CPC) — Section 21(2)Maharashtra Rent Control Act, 1999 — Section 33(1)(b), 34