High Courts27 Jun 2016Dismissed
Devidas S/o Gangaram Mundfhale Vs Malanbai W/o Devidas Mundfhale
Bombay High Court · (2016) 6 MhLJCrl 384
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 397
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 773 of 3,658
High Courts27 Jun 2016Disposed Off
Mr. Tome Carvalho Vs Communidade of Cortalim
Bombay High Court · (2016) 3 BomCR(Cri) 793
Criminal Procedure Code, 1973 (CrPC) - Section 2(wa), 372, 482
High Courts27 Jun 2016Disposed Off
Mrudul Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 923 : (2016) 5 MhLJ 359
High Courts24 Jun 2016Dismissed
Dharmuji Mukund Meshram Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 134
Penal Code, 1860 (IPC) - Section 376
High Courts24 Jun 2016Dismissed
Abhishek s/o Vikram Boke Vs Dr. Ashwinikumar Arvind Deshmukh
Bombay High Court · (2016) AIR(Bombay) 238 : (2016) 5 AIRBomR 169 : (2017) 2 ALLMR 826 : (2017) 1 CivCC 493 : (2017) 1 MhLJ 342
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C
High Courts24 Jun 2016Dismissed
Buwaji Sahadeo Hazare Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 30 : (2016) ALLMRCri 4539 : (2017) 2 BomCR(Cri) 640 : (2016) CriLJ 4849 : (2016) 5 MhLJCrl 653 : (2017) 1 RCRCriminal 359
Constitution of India, 1950 — Article 20(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 300Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4 (10)
High Courts24 Jun 2016Dismissed
Union of India Vs Mr. Vishwas Jaywantrao Bhosale
Bombay High Court · (2016) 6 AIRBomR 63 : (2017) 1 BCR 372 : (2016) LIC 4577 : (2016) 5 MhLJ 828
Constitution of India, 1950 — Article 226
High Courts24 Jun 2016Disposed Off
Vimalbai Supdu Patil Vs The State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 664 : (2017) 1 BCR 207 : (2016) 6 MhLJ 191
High Courts23 Jun 2016Partly Allowed
Sangeeta Raju Shinde Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 61 : (2017) ALLMRCri 1065 : (2016) 4 BomCR(Cri) 252 : (2016) 5 MhLJCrl 730
Penal Code, 1860 (IPC) — Section 307
High Courts23 Jun 2016Allowed
Gurudas Alavani, son of late Vinayak Alavani, major of age, Priest of the Temple of Shree Santhari, one of the Affiliated Temples of Shree Ramnath Devasthan, Ramnathi, Bandora, Ponda-Goa, presently resident of House near Ramnathi Parking, Ramnathi, Bandor
Bombay High Court · (2016) 6 BCR 146
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2-A, Order 39 Rule 3-A
High Courts23 Jun 2016Partly Allowed
Dr. Dilip Amonkar Vs State of Goa
Bombay High Court · (2017) 2 MhLJCrl 565
Goa Childrens Act, 2003 - Section 2(m)(iii), Section 30(1), Section 8(2)Penal Code, 1860 (IPC) - Section 201, Section 304, Section 468, Section 471
High Courts23 Jun 2016Disposed Off
Himmat Shriram Maghade Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3032
Penal Code, 1860 (IPC) - Section 406Prize Chits and Money Circulation Schemes Banning Act, 1978 - Section 3, 4
High Courts23 Jun 2016Disposed Off
Sk. Bashir Sk.Shabhir Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3037 : (2016) 4 BomCR(Cri) 523
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 435, 436
High Courts23 Jun 2016Dismissed
Jyotsna Rasiklal Maniar Vs Bakul Chandulal Mehta
Bombay High Court · (2016) 168 AIC 332 : (2016) 4 MhLJ 842
High Courts22 Jun 2016Dismissed
Sudhakar Vs Lokmanya Tilak Smarak Mandal
Bombay High Court · (2017) 3 ALLMR 290 : (2017) 2 MhLJ 583
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts22 Jun 2016Dismissed
Mr. Imtiyaz Hussain Vs Central Government Delhi
Bombay High Court · (2016) 3 AIRBomRCri 1 : (2017) ALLMRCri 94 : (2016) 4 BomCR(Cri) 417 : (2017) 1 MhLJCrl 484
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts22 Jun 2016Disposed Off
Montana Developers Private Vs Aditya Developers
Bombay High Court · (2017) 3 BCR 236 : (2016) 6 MhLJ 660 : (2017) 3 RAJ 291
Arbitration and Conciliation Act, 1996 - Section 27
High Courts22 Jun 2016Allowed
Foundation Brake Kamgar Sanghatna Vs M/s Foundation Brake Manufacturing Pvt. Ltd.
Bombay High Court · (2017) 2 ALLMR 423 : (2017) 1 BCR 37 : (2016) 6 BCR 756 : (2016) 150 FLR 619 : (2016) LabLR 1158 : (2016) 3 LLJ 696 : (2016) 5 MhLJ 638
Constitution of India, 1950 - Article 226Industrial Employment (Standing Orders) Act, 1946 - Section 6(1)
High Courts21 Jun 2016Dismissed
ICICI Bank Ltd. Vs Babasaheb Dhanpal Gat (Desai) & Ors.
Bombay High Court · (2016) 151 FLR 111 : (2016) LabLR 883 : (2016) 3 LLN 65 : (2016) 4 MhLJ 852 : (2016) 5 SLR 673
Constitution of India, 1950 - Article 226, 227Industrial Disputes (Central) Rules, 1957 - Rule 10B (9), 22
High Courts21 Jun 2016Dismissed
Indrasen Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3029
Penal Code, 1860 (IPC) - Section 304