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Bombay High Court judgments

73,158 judgments · page 785 of 3,658

High Courts22 Apr 2016Disposed Off

Phulora Printers Vs Ankush Sitaram Sawant

Bombay High Court · (2016) 2 CLR 444 : (2016) 150 FLR 249 : (2016) LabLR 903 : (2016) 3 LLJ 490

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

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High Courts22 Apr 2016Allowed

M/s. Shilpa Re-Rollers Pvt. Ltd. Vs Employees State Insurance Corporation

Bombay High Court · (2016) 4 AIRBomR 159 : (2017) 1 ALLMR 776 : (2016) 6 BCR 472 : (2016) 150 FLR 430 : (2016) LabLR 789 : (2016) 2 LLJ 677 : (2016) 3 LLN 586 : (2016) 5 MhLJ 704

Employees State Insurance Act, 1948 — Section 45-A, 77(1-A), 82

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High Courts22 Apr 2016Allowed

Firoza Fazal Shaikh Vs The State of Maharashtra, At the instance of Begumpura Police Station, Dist. Aurangabad.

Bombay High Court · (2016) 2 AIRBomRCri 304 : (2016) ALLMRCri 2172 : (2016) 3 BomCR(Cri) 128 : (2017) MCR 206 : (2016) 5 MhLJCrl 333

Criminal Procedure Code, 1973 (CrPC) — Section 329

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High Courts21 Apr 2016Dismissed

The State of Maharashtra Vs Radhabai Sadashiv Gunjal

Bombay High Court · (2017) ALLMRCri 857

Criminal Procedure Code, 1973 (CrPC) - Section 155, Section 378Treasure Trove Act, 1878 - Section 20, Section 20, Section 21, Section 4

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High Courts21 Apr 2016Dismissed

Bakaram Rama Gavit Vs Rajendra Magan Sonar

Bombay High Court · (2017) 1 AIRBomR 121 : (2017) 2 ALLMR 182

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32-O

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High Courts21 Apr 2016Dismissed

Parshwanath Infra Tech Pvt. Ltd. Vs Maharashtra Industrial Development Corporation

Bombay High Court · (2016) 5 BCR 143

Constitution of India, 1950 — Article 226Maharashtra Industrial Development Act, 1961 — Section 14 & 39

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High Courts21 Apr 2016Dismissed

The State of Maharashtra, Through P.S.O. Umarkhed - Appellant @HASH Rajeshwar S/o. Govindrao Sangewar, Aged about 43 years, R/o. Nanded, Datta Nagar, Nanded

Bombay High Court · (2016) ALLMRCri 4836

Penal Code, 1860 (IPC) - Section 323, Section 498A

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High Courts21 Apr 2016Disposed Off

XYZ Films LLC Vs UTV Motion Pictures/UTV Software Communications Ltd.

Bombay High Court · (2016) 3 MIPR 59 : (2016) 67 PTC 81 : (2017) 1 RAJ 203

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High Courts20 Apr 2016Partly Allowed

Khadi Gramodyog Emporium Gandhi Sagar, Nagpur, by its Secretary and Manager Vs Deputy Regional Director Incharge, Employees State Insurance Corporation, ESIC Bhavan, Ganeshpeth, Nagpur.

Bombay High Court · (2016) 3 ALLMR 846 : (2016) 2 CLR 664 : (2016) 149 FLR 997 : (2016) LabLR 659 : (2016) 2 LLJ 746 : (2016) 4 MhLJ 631

Employees State Insurance Act, 1948 — Section 2(22)

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High Courts20 Apr 2016Dismissed

Amaya Infrastructure P. LTD. Vs Income-Tax and Others

Bombay High Court · (2016) 288 CurTR 340 : (2016) 383 ITR 498

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

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High Courts20 Apr 2016Allowed

Jaddasingh Antarlal Nat Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomRCri 368 : (2016) ALLMRCri 4878

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 380, 457, 511

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High Courts20 Apr 2016Allowed

Annarao @ Pintu Baburao Patil, Age: 30 years, Occu: Agriculturist, R/o. Village Shegaon, Taluka Akkalkot, District Solapur Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomRCri 353 : (2016) ALLMRCri 4891

Constitution of India, 1950 — Article 226, 227Maharashtra Police Act, 1951 — Section 56

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High Courts20 Apr 2016Dismissed

Gill and Company Pvt. Ltd., Mumbai Vs Patodia Ginning Factory, Malegaon

Bombay High Court · (2016) 3 MhLJ 890 : (2016) 6 RAJ 422

Arbitration and Conciliation Act, 1996 — Section 7 (4)(a), 7(5)

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High Courts20 Apr 2016Dismissed

Dilip s/o Narsingrao Sonawane Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 666 : (2016) 5 MhLJCrl 217

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302

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High Courts20 Apr 2016Allowed

Dr. Mrs. Gurmeet Vs Chandrashekhar

Bombay High Court · (2017) 3 ALLMR 607 : (2017) 2 MhLJ 942

Motor Vehicles Act, 1988 - Section 166

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High Courts20 Apr 2016Allowed

Dnyaneshwar @ Dinesh Waman Bhosale Vs State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 128 : (2016) 6 BCR 151

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 152, 154, 22(2), 23

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High Courts20 Apr 2016Partly Allowed

Sameer Khan son of Zaheer Khan, aged about 33 years, resident of New Town, besides Matoshri Complex, Chandni Chowk, Badnera, Tq. and Distt. Amravati - Applicant @HASH Maher Afroz wife of Sameer Khan, aged about 29 years - Non-Applicant

Bombay High Court · (2016) ALLMRCri 4746

Criminal Procedure Code, 1973 (CrPC) - Section 125Protection of Women From Domestic Violence Act, 2005 - Section 20

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High Courts20 Apr 2016Dismissed

Nitin Baliram Kharatmol - Applicant @HASH The State of Maharashtra

Bombay High Court · (2016) 4 BomCR(Cri) 449 : (2016) 5 MhLJCrl 445

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 468, Section 469, Section 482Motor Vehicles Act, 1988 - Section 314

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High Courts20 Apr 2016Partly Allowed

Sau. Padma Alias Vaishali Dhammapal Ghanbahaddur Vs Dhammapal Tejrao Ghanbahaddur

Bombay High Court · (2016) ALLMRCri 4356

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts20 Apr 2016Partly Allowed

Atmaram Vs Prakash

Bombay High Court · (2016) AAC 1445 : (2016) 5 ALLMR 247

Employees Compensation Act, 1923 - Section 3, 4A(3)

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