COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 782 of 3,658

High Courts02 May 2016Disposed Off

Smt. Asha Pralhad Karle Vs Sarpanch, Grampanchayat Valan Taluka Rahuri, Ahmednagar

Bombay High Court · (2016) AAC 1696 : (2017) 2 ACC 413 : (2016) 4 AIRBomR 123 : (2017) 2 ALLMR 97 : (2017) 3 MhLJ 368

Employees Compensation Act, 1923 - Section 4

High Courts02 May 2016Allowed

Smt. Suman Namdeo Barde, Vs Shri. Raosaheb Vasantrao Jadhav

Bombay High Court · (2016) 5 AIRBomR 639

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 36, 36A

High Courts02 May 2016Disposed Off

Forum for Fairness in Education An NGO Vs Union of India and Others

Bombay High Court · (2016) 4 BCR 391

Constitution of India, 1950 - Article 226Protection of Child Rights Act, 2005 - Section 17

High Courts02 May 2016Allowed

Bajaj allianz General Insurance Co. Ltd. Vs Annasaheb

Bombay High Court · (2016) AAC 1702 : (2016) 4 AIRBomR 41 : (2016) 6 ALLMR 634 : (2016) 4 BCR 21

Motor Vehicles Act, 1988 - Section 149

High Courts02 May 2016Allowed

United India Insurance Co. Vs Khudbuddin Sumsherali Inamdar

Bombay High Court · (2016) 3 ACC 360 : (2016) 2 AnWR 355 : (2016) 3 BCR 800 : (2016) 4 TAC 115

Civil Procedure Code, 1908 (CPC) - Section 11Motor Vehicles Act, 1988 - Section 166

High Courts02 May 2016Dismissed

M/s. Pankaj Dyes & Chemicals Ltd Vs M/s. Taco Hendrickson Suspensions Pvt. Ltd

Bombay High Court · (2016) 5 MhLJ 726 : (2017) 2 RAJ 368

Arbitration and Conciliation Act, 1996 — Section 34

High Courts29 Apr 2016Disposed Off

Jolly Brothers Pvt. Ltd. Vs Surendra Nath Jolly

Bombay High Court · (2016) 4 CivilLJ 537 : (2016) 5 MhLJ 250 : (2017) 2 RAJ 286

Arbitration and Conciliation Act, 1996 — Section 2(1)(h), 31(5), 34(3)

High Courts29 Apr 2016Dismissed

Central Board of Trustees, EPF Vs M/s. Nutan Pushpak Premises Co-op. Society Ltd.

Bombay High Court · (2016) 2 CLR 892 : (2016) 150 FLR 163 : (2016) LabLR 1019

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 16

High Courts29 Apr 2016Dismissed

Pandit @ Baban Chimaji Bhutekar Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5113 : (2016) 3 BomCR(Cri) 127 : (2016) 4 MhLJ 243 : (2016) 3 MhLJCrl 491

Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 18, 28

High Courts29 Apr 2016Disposed Off

Shalini Harpalsingh Dugal and Others - Applicants @HASH State of Maharashtra and Another

Bombay High Court · (2016) 4 BomCR(Cri) 435 : (2016) 5 MhLJCrl 542

Criminal Procedure Code, 1973 (CrPC) - Section 188, Section 482Penal Code, 1860 (IPC) - Section 323, Section 326, Section 34, Section 342, Section 4, Section 506

High Courts29 Apr 2016Dismissed

Farzana and others Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2016) 4 ACC 191 : (2016) 3 ALLMR 870 : (2016) 4 BCR 807 : (2016) 4 MhLJ 602 : (2017) 1 TAC 288

Motor Vehicles Act, 1988 - Section 166, 173

High Courts29 Apr 2016Disposed Off

M/s Radhesham Laxminarayan and Co. Vs Kashmirilal and other

Bombay High Court · (2016) ACD 483 : (2016) 2 AIRBomRCri 785 : (2016) ALLMRCri 4278 : (2017) 1 BC 236 : (2016) 2 BomCR(Cri) 734 : (2017) 1 DCR 294 : (2016) 2 MadWNCri 49 : (2017) MCR 84 : (2016) 5 MhLJ 927 : (2016) 5 MhLJCrl 224 : (2017) 1 NIJ 395 : (2016) 3 RCRCriminal 499

Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts29 Apr 2016Disposed Off

Shri Vijay Waman Deshmukh Vs Pune Municipal Corporation

Bombay High Court · (2016) 4 MhLJ 917

High Courts28 Apr 2016

Vijaya Ganesh Gajre Vs Commissioner Of Police Pune And Ors

Bombay High Court · (2016) 04 BOM CK 0233

Maharashtra Prevention Of Dangerous Activities Of Slumlords Bootleggers Drug Offenders Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 3(2)Constitution Of India, 1950 — Article 22

High Courts28 Apr 2016Dismissed

Shilpa W/o Sunil Khillare Vs State of Maharashtra

Bombay High Court · (2016) 5 MhLJCrl 386

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 11, Section 17,

High Courts28 Apr 2016Dismissed

Bandopant Kishanrao Pathak, Age: 59 years, Occu: Nil, R/o. Behind Prasad Hospital, Dhanubai Plot, Parbhani - Petitioner @HASH The State of Maharashtra, Town Planning and Municipal Administration Department, Mantralaya, Mumbai

Bombay High Court · (2016) 6 BCR 317 : (2017) MCR 184

Constitution of India, 1950 - Article 226

High Courts28 Apr 2016Dismissed

Smt. Umme Habiba Begum Vs Jamil Ahamad Khan, Abdul Hamid Khan & Another

Bombay High Court · (2016) ALLMRCri 2636

Criminal Procedure Code, 1973 (CrPC) - Section 227, 397Penal Code, 1860 (IPC) - Section 34, 498A, 504, 506

High Courts28 Apr 2016Dismissed

The Central Board of Trustees Vs M/s. Hotel Leelaventure Ltd.

Bombay High Court · (2016) 3 ALLMR 875 : (2016) 2 CLR 889 : (2016) 150 FLR 160 : (2016) LabLR 1017 : (2016) 4 MhLJ 623

Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, 7Q

High Courts28 Apr 2016Dismissed

Nanasaheb Eknath Suryawanshi Punyai Nagar Vs Pune District Central Co-op. Bank Ltd.

Bombay High Court · (2016) 3 ALLMR 849 : (2016) 3 CLR 62 : (2016) 150 FLR 245 : (2016) 4 MhLJ 615

Constitution of India, 1950 - Article 226

High Courts28 Apr 2016Dismissed

Sharad Devaram Shelake Vs State of Maharashtra (Home Ministry)

Bombay High Court · (2017) 1 AIRBomRCri 33 : (2016) ALLMRCri 4128 : (2016) 3 BomCR(Cri) 180 : (2016) 4 MhLJ 228 : (2016) 3 MhLJCrl 748 : (2016) 5 RCRCriminal 824

Indian Penal Code, 1860 — Section 302, 364, 392, 393, 394, 395, 396, 397, 398, 399, 400, 401, 402Prisons Act, 1894 — Section 3, 3(5A), 3(5B), 28, 48A, 59, 59(5)Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(1), 4(4), 4(10), 4(13), 4(17), 4(18), 4(19), 6, 17