COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 776 of 3,658

High Courts14 Jun 2016Partly Allowed

Shri Nilkanth s/o Gulabrao Nihul, Aged 46 years, Occupation - Service, Resident of 171, Empress Mill Cooperative Housing Society, Shrinagar, Nagpur - Petitioner @HASH State of Maharashtra, through Secretary to Department of Environment, Mantralaya, Mumbai

Bombay High Court · (2017) 1 ALLMR 543 : (2016) 6 BCR 477 : (2016) 6 MhLJ 108

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High Courts14 Jun 2016Disposed Off

Shri Sachin Yeshwant Pokre Vs Shri Jayprakash M. Jadhav

Bombay High Court · (2016) ALLMRCri 3050 : (2016) 3 BomCR(Cri) 593 : (2016) 5 MhLJ 23 : (2016) 5 MhLJCrl 32 : (2016) 3 RCRCivil 611

Bombay Police Act, 1951 — Section 55, 56, 57, 60

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High Courts14 Jun 2016Allowed

Ashok Vs State of Maharashtra

Bombay High Court · (2016) 4 ALLMR 391 : (2016) 4 BCR 489

Constitution of India, 1950 - Article 226

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High Courts14 Jun 2016Dismissed

Shri Poornanad Saraswati Co-op. Housing Society Limited Vs Divisional Joint Registrar (Appeal) Mumbai

Bombay High Court · (2016) 4 AIRBomR 478

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High Courts14 Jun 2016Disposed Off

Somnath Gangadhar Karale Vs The State of Maharashtra

Bombay High Court · (2016) 4 AIRBomR 724 : (2016) 5 BCR 185

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High Courts13 Jun 2016Disposed Off

Shaikh Irfan Shaikh Usman Vs Ziaunnisabi Shaikh Irfan

Bombay High Court · (2017) 1 AIRBomRCri 828

Criminal Procedure Code, 1973 (CrPC) - Section 125Evidence Act, 1872 - Section 2

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High Courts13 Jun 2016Dismissed

Ms. Shirdi Country Inns Pvt. Ltd. Vs Ms. Suvidha Engineers India Pvt. Ltd.

Bombay High Court · (2016) 4 CivilLJ 466 : (2016) 5 MhLJ 152 : (2017) 2 RAJ 37

Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts13 Jun 2016Partly Allowed

Shrirang s/o Baburao Dhakate, Aged about 39 years, resident of Armori, District : Gadchiroli - Petitioner @HASH The State of Maharashtra, Through its Secretary, Tribal Development Department, Mantralaya, Mumbai-32

Bombay High Court · (2016) 6 BCR 525 : (2016) 6 MhLJ 146

Constitution of India, 1950 - Article 14, Article 226

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High Courts13 Jun 2016Allowed

Tyresoles India Pvt. Ltd. Vs Union of India

Bombay High Court · (2016) 340 ELT 73

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High Courts13 Jun 2016Partly Allowed

Shri. Arvind Shreenivas Bobde Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 16

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4

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High Courts13 Jun 2016Dismissed

Nazir Ahmad Sange Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 721 : (2016) ALLMRCri 4523 : (2017) 2 BomCR(Cri) 250 : (2016) CriLJ 3696 : (2016) 6 MhLJCrl 496

Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 36A(4)

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High Courts13 Jun 2016Dismissed

Gangadhar @ Baburao Nagorao Ambhore Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 752 : (2017) ALLMRCri 155 : (2017) 2 MhLJCrl 471

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 300

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High Courts13 Jun 2016Dismissed

M/s. Bennet Coleman & Co. Ltd. Vs Mumbai Mazdoor Sabha

Bombay High Court · (2016) 3 CLR 362 : (2016) 150 FLR 1022 : (2016) LabLR 905 : (2016) 3 LLJ 330 : (2016) 3 LLN 57 : (2016) 4 MhLJ 811

Industrial Disputes Act, 1947 - Section 9A

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High Courts13 Jun 2016Dismissed

Mohan S/o Appa Ghongade Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 709 : (2017) ALLMRCri 662 : (2016) 3 BomCR(Cri) 813

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 323, 34

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High Courts13 Jun 2016Dismissed

United India Insurance Company Ltd. Vs Smt. Parubai Vinayak Katake (Since deceased deleted)

Bombay High Court · (2016) 4 ACC 278 : (2017) ACJ 869 : (2016) 4 BCR 759 : (2016) 4 MhLJ 796 : (2016) 3 TAC 353 : (2016) 2 TNMAC 272

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High Courts13 Jun 2016Allowed

Dhirendra Kumar Pannalal Dixit Vs Visvesvaraya National Institute of Technology, Nagpur

Bombay High Court · (2016) 4 AIRBomR 531 : (2016) LIC 3588 : (2016) 5 MhLJ 878

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High Courts10 Jun 2016Dismissed

Dilip Govindrao Thakre Vs Rekha Dilip Thakre

Bombay High Court · (2017) 2 AIRBomR 688

Hindu Marriage Act, 1955 - Section 9

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High Courts10 Jun 2016Partly Allowed

Sonya @ Sonba Chandrabhan Watkar Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 111 : (2017) ALLMRCri 232 : (2017) 2 MhLJCrl 543

Penal Code, 1860 (IPC) — Section 302

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High Courts10 Jun 2016Allowed

Ashok Vs Gajanan

Bombay High Court · (2016) 168 AIC 337 : (2017) 2 ALLMR 109 : (2016) 4 CivCC 297 : (2016) 5 MhLJ 619

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts10 Jun 2016Dismissed

Manohar Chand Pinjari Vs Sultana w/o Manohar Pinjari

Bombay High Court · (2017) ALLMRCri 137 : (2016) 3 BomCR(Cri) 686 : (2017) 1 RCRCivil 353 : (2017) 1 RCRCriminal 170

Criminal Procedure Code, 1973 (CrPC) - Section 125

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