High Courts17 Jun 2016Dismissed
Prithviraj S. Singh Vs The Secretary, School Education Department, Mumbai
Bombay High Court · (2016) 4 AIRBomR 537 : (2016) 6 BCR 154 : (2016) LIC 3671
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 775 of 3,658
High Courts16 Jun 2016Allowed
Sudam s/o. Sampatrao Auti Vs Rupchand s/o. Budhusingh Dhage
Bombay High Court · (2017) 1 AIRBomRCri 706 : (2017) ALLMRCri 2130
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts16 Jun 2016Dismissed
M/s. Madhav Structural Engineers Limited Vs Vice Chairman And Managing
Bombay High Court · (2017) 1 MhLJ 513
Arbitration and Conciliation Act, 1996 - Section 12(14), Section 12(3)(a), Section 15
High Courts16 Jun 2016Dismissed
Kasturba Health Society Vs Regional Provident Fund Commissioner
Bombay High Court · (2017) 3 AIRBomR 237
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(e)
High Courts16 Jun 2016Allowed
Ms. Spring Fresh Drinks Pvt. Ltd. Vs Gani Sons Charitable Trust
Bombay High Court · (2016) 167 AIC 281 : (2017) 1 BCR 672 : (2016) 4 CivilLJ 651 : (2016) 5 MhLJ 400
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 10, Order 7 Rule 10AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts16 Jun 2016Dismissed
Satish S/o Fagulal Gajam Vs Maharashtra State Road Transport
Bombay High Court · (2016) 6 BCR 827 : (2016) 3 CLR 964 : (2016) 3 CLR 685 : (2016) 5 MhLJ 192
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)
High Courts16 Jun 2016Dismissed
Veritas Exports Vs Bank of Baroda
Bombay High Court · (2017) 1 BCR 678 : (2016) 339 ELT 252 : (2017) 1 MhLJ 534
High Courts16 Jun 2016Partly Allowed
Hari Balhim Dhas Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 744 : (2017) ALLMRCri 614 : (2017) 2 MhLJCrl 708
Penal Code, 1860 (IPC) - Section 149, 304, 326
High Courts16 Jun 2016Disposed Off
Mehboob Khan Vs Firoz Qureshi
Bombay High Court · (2016) 4 AIRBomR 705 : (2017) 1 MIPR 199 : (2016) 67 PTC 654 : (2017) 2 RAJ 445
High Courts16 Jun 2016Partly Allowed
Balu Shivdas Dhas Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3090
Penal Code, 1860 (IPC) - Section 326, 34
High Courts16 Jun 2016Dismissed
The Chairman, Bhor Education Society Vs Shri Dattatraya Bajirao Bhilare
Bombay High Court · (2016) 4 BCR 852 : (2016) 4 MhLJ 790
High Courts16 Jun 2016Disposed Off
M/s. MCA Constructions, Mumbai Vs Mrs. Ranjana Rajesh Patil
Bombay High Court · (2016) 4 AIRBomR 497
High Courts16 Jun 2016Dismissed
Ganesh Ramkisan Bairagi Vs Parwatabai
Bombay High Court · (2016) 4 AIRBomR 699 : (2016) 6 MhLJ 393
High Courts15 Jun 2016Dismissed
Dr. Anjana Singh Vs Ms. Metropolis Healthcare Limited
Bombay High Court · (2017) 1 BCR 589 : (2016) 4 CivilLJ 520 : (2016) 5 MhLJ 185 : (2017) 2 RAJ 173
Arbitration and Conciliation Act, 1996 — Section 34
High Courts15 Jun 2016Allowed
B.P.H.E. Society''s Institute of Management Studies Vs The State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 178 : (2016) 6 MhLJ 242
Constitution of India, 1950 — Article 226
High Courts15 Jun 2016Allowed
Subhash Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 560 : (2017) ALLMRCri 121 : (2016) 3 BomCR(Cri) 439 : (2016) 3 Crimes 125 : (2017) 1 MhLJCrl 602
Penal Code, 1860 (IPC) - Section 498A
High Courts15 Jun 2016Disposed Off
Abhijit Govind Katre Vs Mrs. Prachi Abhijit Katre & Anr.
Bombay High Court · (2016) ALLMRCri 3077
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 403, 409, 420, 463, 467
High Courts15 Jun 2016Dismissed
Gajanan Sadashiv Hivarkar Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 353 : (2016) 3 BomCR(Cri) 544
High Courts15 Jun 2016Dismissed
Maharashtra State Road Transport Corporation Vs Shri Tulshiram
Bombay High Court · (2017) 2 ALLMR 412 : (2016) 6 BCR 561 : (2016) 3 CLR 55 : (2017) 152 FLR 1050 : (2016) 4 LLJ 242 : (2016) 4 LLN 617 : (2016) 5 MhLJ 611
Limitation Act, 1963 - Section 5
High Courts14 Jun 2016Dismissed
Meena Vs Additional Commissioner
Bombay High Court · (2017) 1 MhLJ 324
Bombay Village Panchayats Act, 1959 - Section 33(5)