High Courts07 Apr 2016Dismissed
Sadanand Puthran Vs United India Insurance Co. Ltd.
Bombay High Court · (2016) 3 CLR 74 : (2016) 4 MhLJ 743
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 789 of 3,658
High Courts06 Apr 2016Dismissed
Babar Manohar Sonyabapu Vs President, Yashwantrao Chavan Shikshan Prasarak Mandal and Others
Bombay High Court · (2016) 3 AIRBomR 536 : (2016) 5 ALLMR 10 : (2016) 2 LLN 375 : (2016) 3 MhLJ 948
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 &
High Courts06 Apr 2016Disposed Off
Association of College and University Superannuated Teachers, (Maharashtra) Vs Union of India, through its under Secretary, Ministry of Finance, Department of Education, New Delhi and Others
Bombay High Court · (2016) 6 BCR 460 : (2016) 2 LLN 369 : (2017) MCR 137
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 129-A(1), 129-A(2)
High Courts06 Apr 2016Dismissed
Narayan Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3917
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227
High Courts06 Apr 2016Dismissed
Oriental Insurance Co. Ltd. Vs Sharad
Bombay High Court · (2016) AAC 1733 : (2017) 2 ACC 481 : (2016) 4 AIRBomR 305 : (2017) 2 ALLMR 72
Motor Vehicles Act, 1988 - Section 166
High Courts06 Apr 2016Dismissed
Prabhakar Waktuji Sapate Vs Narayan Baburao Dhakate
Bombay High Court · (2016) 4 MhLJ 866
High Courts06 Apr 2016Dismissed
Ahmednagar Municipal Corporation Ahmednagar, Through its Commissioner Vs Malan Kisan Asmar and Others
Bombay High Court · (2016) 3 AIRBomR 762 : (2016) LIC 2525 : (2017) MCR 376
Constitution of India, 1950 — Article 14, 16
High Courts05 Apr 2016Dismissed
The State of Maharashtra, Through Police Inspector, Anti Corruption Bureau, Dhule Vs Vishwas Bhaurao Bhoi and other
Bombay High Court · (2016) 2 AIRBomRCri 306 : (2016) ALLMRCri 3672 : (2016) 2 BomCR(Cri) 776 : (2016) 5 MhLJCrl 293 : (2016) 3 RCRCriminal 719
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Corruption Act, 1988 — Section 13, 20, 7
High Courts05 Apr 2016Allowed
Anil Balu Kamble Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 285 : (2016) ALLMRCri 4897
Penal Code, 1860 (IPC) — Section 376, 506
High Courts05 Apr 2016Disposed Off
Namdeo Sukdeo Saptale Vs Chairman, Kai Ramchandra Patil Shikshan Sanstha, Kunikonur and Others
Bombay High Court · (2016) 3 ALLMR 828 : (2016) 3 MhLJ 827
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2(1)(k), 28, 6
High Courts05 Apr 2016Disposed Off
Commissioner of Income Tax Vs M/s. West Gujarat Expressway Ltd.
Bombay High Court · (2017) 390 ITR 398
Income Tax Act, 1961 - Section 32Income Tax Rules, 1962 - Rule 5
High Courts05 Apr 2016Allowed
M/s. Mour Marbles Industries Pvt. Ltd. Vs Bank of India
Bombay High Court · (2016) 5 AIRBomR 351
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts05 Apr 2016Allowed
Shri Gajanan Govind Dhumatker Vs State of Goa
Bombay High Court · (2016) 5 ALLMR 346
Constitution of India, 1950 — Article 226Notaries Rules, 1956 — Rule 13
High Courts05 Apr 2016Dismissed
Mr. Sanjaya Dikshit Vs State Bank of India
Bombay High Court · (2016) 5 BCR 164
Constitution of India, 1950 — Article 226, 311
High Courts05 Apr 2016Partly Allowed
Mahendra S/o. Digamber Deshmukh, Aged about 35 years, R/o. Laghuvetan Colony, District : Amravati (Presently at District Prison, Paithan) - Appellant @HASH The State of Maharashtra, through Anti-Corruption Bureau, Amravati
Bombay High Court · (2016) ALLMRCri 4748
Criminal Procedure Code, 1973 (CrPC) - Section 427(2)Penal Code, 1860 (IPC) - Section 120B, Section 465, Section 477A
High Courts05 Apr 2016Dismissed
Commissioner of Income Tax Vs Neon Solutions Pvt. Ltd.
Bombay High Court · (2016) 387 ITR 667
Income Tax Act, 1961 — Section 145(1)
High Courts05 Apr 2016Dismissed
Subhash Jina Kamble Vs Dena Bank
Bombay High Court · (2016) 3 ALLMR 840 : (2016) 4 MhLJ 607
Constitution of India, 1950 - Article 226
High Courts05 Apr 2016Allowed
Varsha Santosh Birajdar and Others Vs Sujata Ashok Pokharkar and another
Bombay High Court · (2016) 3 ACC 561 : (2017) ACJ 119 : (2016) 3 ALLMR 362 : (2016) 6 BCR 110 : (2016) 149 FLR 989 : (2016) 3 LLJ 600 : (2017) MCR 179 : (2016) 4 MhLJ 213 : (2016) 2 TAC 799
Employees Compensation Act, 1923 — Section 4(l)
High Courts05 Apr 2016Allowed
Shri Kashinath Naik Vs State of Goa, through Public Prosecutor and another
Bombay High Court · (2016) 2 AIRBomRCri 190
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Apr 2016Dismissed
Sagar Prakash Bhosale Vs The Commissioner of Police, Solapur and Others
Bombay High Court · (2016) 2 AIRBomRCri 179 : (2016) ALLMRCri 3238 : (2016) 2 BomCR(Cri) 289 : (2016) 5 MhLJCrl 555
Criminal Procedure Code, 1973 (CrPC) - Section 110, Section 117Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3(1)Penal Code, 1860 (IPC) - Section 34