High Courts20 Apr 2016Partly Allowed
Nitin Vs Maharashtra State Power Generation Company Limited
Bombay High Court · (2016) 3 ALLMR 852 : (2016) 4 MhLJ 694
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 786 of 3,658
High Courts20 Apr 2016Allowed
Institute of Design of Electrical Measuring Instruments Vs Kamgar Utkarsha Sabha
Bombay High Court · (2016) 2 CLR 871 : (2016) 150 FLR 365 : (2016) 3 LLN 325
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(a)
High Courts20 Apr 2016Dismissed
Swati Anil Sawant Vs The Municipal Corporation of Greater Mumbai
Bombay High Court · (2016) 4 AIRBomR 486
High Courts20 Apr 2016Dismissed
Dadaji Vs The State of Maharashtra. Copy to be served through Public Prosecutor, High Court of Judicature at Bombay, Bench at Aurangabad.
Bombay High Court · (2016) 2 AIRBomRCri 462 : (2016) ALLMRCri 2177 : (2016) 2 BomCR(Cri) 696 : (2016) MCR 1048 : (2016) 3 MhLJCrl 743 : (2016) 3 RCRCriminal 741
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts18 Apr 2016Dismissed
Narendra G. Goel Vs State of Maharashtra and Others
Bombay High Court · (2016) ALLMRCri 2199 : (2016) 3 BomCR(Cri) 761 : (2016) 5 MhLJCrl 449
Criminal Procedure Code, 1973 (CrPC) — Section 306
High Courts18 Apr 2016Dismissed
DIT (Exemptions) Vs M/s. Maharashtra Housing and Area Development Authority
Bombay High Court · (2017) 392 ITR 240
Income Tax Act, 1961 - Section 12AA, Section 2(15)
High Courts18 Apr 2016Disposed Off
Ramkrishna P. Kandolkar Vs Peter Paul D''Souza (since deceased)
Bombay High Court · (2017) 3 BCR 271 : (2016) 5 MhLJ 154
Constitution of India, 1950 — Article 226Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2(p)
High Courts18 Apr 2016Disposed Off
M/s. Zodiac Developers Pvt. Ltd. Vs Principal Commissioner of Income Tax 8
Bombay High Court · (2017) 295 CurTR 104 : (2016) 387 ITR 223
Income Tax Act, 1961 — Section 127(2)
High Courts18 Apr 2016Dismissed
Sanchita Sunil Bhadani Vs Principal, Ramrao Adik Institute of Technology
Bombay High Court · (2016) 4 MhLJ 84
High Courts18 Apr 2016Allowed
Vasant Bhagwant Pandav Vs Maharashtra State Road Transport Corporation, The Divisional Controller, Sarjepura, Ahmednagar and Others
Bombay High Court · (2016) AAC 1294 : (2016) 5 AIRBomR 46
Motor Vehicles Act, 1988 — Section 168
High Courts18 Apr 2016Partly Allowed
The Chief Executive Officer, Zilla Parishad, Ahmednagar and another. Vs Bandu Rambhau Chavan
Bombay High Court · (2016) 3 AIRBomR 720 : (2016) 5 ALLMR 237
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts18 Apr 2016Disposed Off
State of Maharashtra Vs Kailash Shiva Rangari
Bombay High Court · (2016) 163 AIC 508 : (2016) AIR(Bombay) 141 : (2016) 3 AIRBomR 742 : (2016) 4 ALLMR 513 : (2016) 4 BCR 1 : (2017) 1 CTC 225 : (2016) 3 KLT 22 : (2016) 3 LawHeraldSC 2151 : (2016) 3 MhLJ 457 : (2016) 3 RCRCivil 96
Constitution of India, 1950 — Article 300A, 31ALand Acquisition Act, 1894 — Section 11, 16, 17, 34, 34, 4, 6
High Courts16 Apr 2016Disposed Off
Pandharinath Vs Chaitanya
Bombay High Court · (2017) MCR 190
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10
High Courts16 Apr 2016Disposed Off
Mrs. Leena R. Phadnis Vs Commissioner of Income Tax-I
Bombay High Court · (2017) 293 CurTR 175 : (2016) 387 ITR 721
Income Tax Act, 1961 — Section 119(2)
High Courts16 Apr 2016Allowed
The Commissioner of Income Tax-12 Vs M/s. Monika India
Bombay High Court · (2016) 286 CurTR 435 : (2016) 386 ITR 617
Income Tax Act, 1961 — Section 37(1), 43B
High Courts16 Apr 2016Disposed Off
The Commissioner of Income Tax, Bombay City-I, Bombay Vs Monica India
Bombay High Court · (2016) 286 CurTR 426 : (2016) 386 ITR 608
Income Tax Act, 1961 — Section 37(1), 43B
High Courts16 Apr 2016Dismissed
Shahrukh Yunus Khan Vs State of Maharashtra and Others
Bombay High Court · (2016) ALLMRCri 3187 : (2016) 2 BomCR(Cri) 728 : (2016) 5 MhLJCrl 523
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)Penal Code, 1860 (IPC) — Section 307
High Courts16 Apr 2016Dismissed
Chaya and other Vs Superintendent of Police and Other
Bombay High Court · (2016) 2 AIRBomRCri 258 : (2016) ALLMRCri 4210 : (2017) 1 BomCR(Cri) 206
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 482
High Courts15 Apr 2016Disposed Off
State Bank of India Vs Rakesh
Bombay High Court · (2016) ALLMRCri 4313 : (2017) 1 BomCR(Cri) 274
Criminal Procedure Code, 1973 (CrPC) — Section 326Negotiable Instruments Act, 1881 (NI) — Section 143
High Courts15 Apr 2016Dismissed
Shri Dwijendra Nath Sen Vs The Chairman-cum-Managing Director, Manganese Ore (India) Limited
Bombay High Court · (2016) 5 MhLJ 642
Civil Procedure Code, 1908 (CPC) — Section 9AConstitution of India, 1950 — Article 311Manganese Ore (India) Limited Employees (Disciplinary) Rules, 1978 — Rule 6