High Courts06 May 2016Allowed
Vishvash Machhinder Saptal Vs State of Union Territory
Bombay High Court · (2016) ALLMRCri 3282 : (2016) 3 BomCR(Cri) 273 : (2016) 3 MhLJCrl 634
Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 780 of 3,658
High Courts06 May 2016Partly Allowed
Majhar Nashir Shaikh Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 473 : (2017) ALLMRCri 109 : (2016) 3 BomCR(Cri) 45 : (2017) 1 MhLJCrl 436
Maharashtra Control of Organised Crime Act, 1999 - Section 3(1)Penal Code, 1860 (IPC) - Section 364A, 397
High Courts06 May 2016Allowed
Trajano D''Mello Vs State of Goa
Bombay High Court · (2016) 4 AIRBomR 66 : (2016) 6 ALLMR 581 : (2016) 5 BCR 146
Constitution of India, 1950 - Article 226
High Courts06 May 2016Disposed Off
Common Citizen of India (Common Man) Vs Hon''ble High Court Judicature of Bombay
Bombay High Court · (2016) 4 AIRBomR 297 : (2016) 4 BCR 316 : (2016) 4 MhLJ 28
Civil Procedure Code, 1908 (CPC) - Section 114Constitution of India, 1950 - Article 226
High Courts06 May 2016Allowed
Tanaji Dattu Bajbalkar Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 403 : (2016) 3 BomCR(Cri) 241
Penal Code, 1860 (IPC) - Section 300, 302
High Courts06 May 2016Allowed
M/s N. J. Nayudu & Company Vs Employees State Insurance Corporation
Bombay High Court · (2016) 4 AIRBomR 154 : (2017) 1 ALLMR 783
Employees State Insurance Act, 1948 - Section 45A, 82
High Courts06 May 2016Disposed Off
Agnelo John Bosco Savio Fernandes Vs Maria Beatriz de Souza
Bombay High Court · (2016) 4 BCR 221 : (2016) 3 DMC 241 : (2017) 1 RCRCivil 179
Guardians and Wards Act, 1890 - Section 9
High Courts06 May 2016Allowed
Mohan Babli Ransing Vs State of Maharashtra through its Secretary, Tribal Development Department Mantralaya and others
Bombay High Court · (2016) 3 ALLMR 837 : (2016) 5 BCR 426 : (2016) 4 MhLJ 50
Constitution of India, 1950 - Article 226
High Courts06 May 2016Dismissed
Indorama Synthetics (I) Limited Vs State of Maharashtra Through the Public Prosecutor, to be served at Public Prosecutor, High Court, Mumbai
Bombay High Court · (2016) ALLMRCri 3458 : (2016) 3 BomCR(Cri) 130 : (2016) 198 CompCas 46 : (2017) 1 CompLJ 70 : (2016) 2 MadWNCri 61 : (2016) 4 MhLJ 249 : (2016) 3 MhLJCrl 437 : (2016) 136 SCL 70
Companies Act, 1956 - Section 446(1)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts06 May 2016Allowed
Karansing s/o Kachrusing Kakas Vs State of Maharashtra
Bombay High Court · (2016) 4 BCR 674
High Courts06 May 2016Disposed Off
Santosh Vs The State of Maharashtra
Bombay High Court · (2016) 4 BCR 697
High Courts05 May 2016Dismissed
Nehru Nagar Soubhagya Cooperative Housing Society Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomR 163
Maharashtra Regional and Town Planning Act, 1966 - Section 152
High Courts05 May 2016Disposed Off
Partur Advocate Bar Association Vs State of Maharashtra Through it''s Principal Secretary, Law and Judiciary Department
Bombay High Court · (2016) AIR(Bombay) 196 : (2016) 4 AIRBomR 312 : (2016) 4 BCR 288 : (2016) 4 MhLJ 498
Bombay Civil Courts Act, 1869 - Section 19, 23Constitution of India, 1950 - Article 235
High Courts05 May 2016Dismissed
Neel Electro Techniques and others Vs Neelkanth Power Solutions and others
Bombay High Court · (2016) AIR(Bombay) 205 : (2016) 4 AIRBomR 345 : (2016) 2 MIPR 381 : (2017) 1 RAJ 548
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 29
High Courts05 May 2016Disposed Off
M/s Umedmal Bhikulal Vs Saibaba Trading Company
Bombay High Court · (2017) ALLMRCri 1077 : (2016) 3 BomCR(Cri) 283 : (2016) 3 DCR 38 : (2016) 5 MhLJCrl 476 : (2016) 2 NIJ 712
Criminal Procedure Code, 1973 (CrPC) - Section 203
High Courts05 May 2016Dismissed
Santosh Namdeo Bhukan Vs State of Maharashtra (Home Ministry)
Bombay High Court · (2017) 1 AIRBomRCri 404 : (2016) 3 BomCR(Cri) 165 : (2016) 4 MhLJCrl 83
Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 4(13)Prisons Act, 1894 - Section 59
High Courts05 May 2016Dismissed
Food Corporation of India Vs Brihanmumbai Mahanagar Palika
Bombay High Court · (2016) 4 AIRBomR 164
Constitution of India, 1950 - Article 226, 285Mumbai Municipal Corporation Act, 1888 - Section 146
High Courts05 May 2016Dismissed
Shri Kailash Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 593 : (2016) 3 BomCR(Cri) 225 : (2016) 3 Crimes 97 : (2016) 2 DCR 727 : (2016) 4 MhLJCrl 555
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts05 May 2016Partly Allowed
National Insurance Company Ltd. Vs National Insurance Company Ltd.
Bombay High Court · (2016) 4 AIRBomR 382 : (2017) 2 ALLMR 387 : (2017) 3 MhLJ 725
Motor Vehicles Act, 1988 - Section 166
High Courts05 May 2016Dismissed
Virendra Vs State of Maharashtra, through Police Station Officer, Police Station Ajni, Nagpur & Another
Bombay High Court · (2016) ALLMRCri 2601 : (2016) 3 BomCR(Cri) 175 : (2016) 4 MhLJCrl 632
Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 173Maharashtra Control of Organised Crime Act, 1999 - Section 3Penal Code, 1860 (IPC) - Section 143, 144, 147, 148, 149, 294, 307, 427