High Courts11 Apr 2016Dismissed
International Foodstuffs Co. LLC. Vs Parle Products Pvt. Ltd. and another
Bombay High Court · (2017) 1 BCR 455 : (2016) 2 MIPR 34 : (2016) 66 PTC 529 : (2016) 6 RAJ 713
Trade Marks Act, 1999 — Section 17, 47, 57
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 788 of 3,658
High Courts11 Apr 2016Disposed Off
Jayaram Dattatraya Patil Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 179
Penal Code, 1860 (IPC) - Section 376, Section 417
High Courts11 Apr 2016Allowed
Goodrich Fairwell Exporters Vs Union of India
Bombay High Court · (2016) 336 ELT 601
High Courts11 Apr 2016Allowed
Jawahar Vs Rajendra
Bombay High Court · (2016) ALLMRCri 3960
Criminal Procedure Code, 1973 (CrPC) — Section 91
High Courts11 Apr 2016Dismissed
Anant Mahadeo Pimple Vs Bai Jerbai Wadia Hospital For Children and 4 Others
Bombay High Court · (2016) 2 CLR 660
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 44
High Courts11 Apr 2016Partly Allowed
Antar Bharti Ashram Vs State of Maharashtra, through its Secretary, Urban Development Department & Others
Bombay High Court · (2016) 3 AIRBomR 640
Maharashtra Regional and Town Planning Act, 1966 - Section 127Urban Land (Ceiling and Regulation) Act, 1976 - Section 20
High Courts11 Apr 2016Partly Allowed
Shaikh Sheru Shaikh Hamza Vs Dnyanoba Angadrao Shirsat
Bombay High Court · (2016) AAC 1421 : (2017) ACJ 776
Motor Vehicles Act, 1988 - Section 147, 149
High Courts07 Apr 2016Dismissed
The State of Maharashtra through Sou. Mandakini w/o Dharmraj Waghmare R/o Pangaon, Tq. Kallam, District Osmanabad Vs Shahaji Bajirao Waghmare, Age 23 years, Occu. Agri., R/o Pangaon, Tq. Kallam, District Osmanabad
Bombay High Court · (2016) 2 AIRBomRCri 300 : (2016) ALLMRCri 5095
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 324, 341, 452, 504, 506
High Courts07 Apr 2016Allowed
Gyanraj Potiraj Nadar Vs State of Maharashtra and other
Bombay High Court · (2016) 2 AIRBomRCri 277 : (2016) ALLMRCri 4894
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363
High Courts07 Apr 2016Dismissed
Ms. Dosti Corporation Vs Sea Flama Co-operative Housing Society Limited
Bombay High Court · (2016) 5 BCR 512 : (2016) 5 MhLJ 102
Maharashtra Housing (Regulation Development) Act, 2012 — Section 56Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11
High Courts07 Apr 2016Allowed
Prakash S/o. Murlidhar Bhishikar, Aged about 70 years, Occupation : Retired, Resident of Plot No.260, "Parmanand", West High Court Road, Nagpur - Applicant @HASH State of Maharashtra, through Deputy Superintendent of Police, Anti Corruption Bureau, Buldan
Bombay High Court · (2016) ALLMRCri 4758
Criminal Procedure Code, 1973 (CrPC) - Section 227
High Courts07 Apr 2016Dismissed
Unitech Texmech Private Limited Vs ATE Enterprises Private Limited
Bombay High Court · (2017) 3 ALLMR 170 : (2016) 6 BCR 672 : (2016) 5 MhLJ 580 : (2017) 2 RAJ 408
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9
High Courts07 Apr 2016Allowed
Pratap Pednekar Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3912
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts07 Apr 2016Allowed
Ramesh Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4358 : (2017) 1 BomCR(Cri) 777
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 109, 120B, 34, 465, 466, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts07 Apr 2016Disposed Off
Maharashtra Hybrid Seeds Company Ltd. Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4360 : (2017) 1 BomCR(Cri) 229
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts07 Apr 2016Allowed
Ashok Rambhaji Tupe Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2016) 4 AIRBomR 58 : (2016) 6 ALLMR 630
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 30(2)
High Courts07 Apr 2016Partly Allowed
Cholamandalam MS General Insurance Company Limited. Vs Sanjay
Bombay High Court · (2016) AAC 1412 : (2016) 5 ALLMR 223
Motor Vehicles Act, 1988 - Section 147, 149, 168
High Courts07 Apr 2016Allowed
Nitesh Shashikant Khobragade Vs Anil Marotrao Khobragade
Bombay High Court · (2016) 4 AIRBomR 452 : (2016) 3 ALLMR 821 : (2016) 5 BCR 799 : (2017) 1 HLR 195 : (2016) 4 MhLJ 432
Succession Act, 1925 - Section 213, 295, 299, 57(6)
High Courts07 Apr 2016Allowed
Manohar Vs Zilla Parishad, Wardha
Bombay High Court · (2016) 4 AIRBomR 44 : (2016) 6 ALLMR 627 : (2016) 5 SLR 727
Constitution of India, 1950 - Article 309, 311Maharashtra Civil Services (Pension) Rules, 1982 - Rule 27(b)
High Courts07 Apr 2016Disposed Off
Dr. Ashok Trivikram Wagle Vs Estate Manager-5, Mumbai H. & A. Board, Griha Nirman Bhavan, Bandra (East), Mumbai 400051
Bombay High Court · (2016) 4 BCR 127 : (2016) 4 MhLJ 69
Constitution of India, 1950 - Article 226Maharashtra Housing and Area Development Act, 1977 - Section 2(27), 2(4), 66