High Courts01 Apr 2016Dismissed
Luis Caetano Guilherme e Melo Vs The State of Goa
Bombay High Court · (2016) 04 BOM CK 0007
Arbitration and Conciliation Act, 1996 - Section 16, Section 34, Section 34(2)(b), Section 34(3)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 791 of 3,658
High Courts01 Apr 2016Allowed
Deepak Laxminarayan Verma Vs The State of Maharashtra through Govt. Pleader High Court, Criminal appellate Jurisdiction, Bombay and other
Bombay High Court · (2016) 2 AIRBomRCri 286 : (2016) ALLMRCri 4846
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Apr 2016Dismissed
Sidhharth Madhukar Meshram Vs Suchitra Sidhharth Meshram and Others
Bombay High Court · (2016) 2 AIRBomRCri 318 : (2016) ALLMRCri 3320 : (2016) 4 BomCR(Cri) 800
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Apr 2016Allowed
Mary Pereira, & Others Vs Anant Mahadev Vengurlekar alias Babi Vengurlekar (deceased) & Others
Bombay High Court · (2016) 3 AIRBomR 518
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts01 Apr 2016Dismissed
Union of India and anr. Vs V.R. Tripathi
Bombay High Court · (2016) 3 AIRBomR 529 : (2016) 5 ALLMR 28 : (2016) 6 BCR 464 : (2016) 150 FLR 232 : (2016) 3 MhLJ 913 : (2017) 3 SCT 139
High Courts01 Apr 2016Partly Allowed
Executive Engineer, Kukadi Project Land Development Division No.2 Vs Pandharinath Bhau Tarte
Bombay High Court · (2016) 4 AIRBomR 47 : (2016) 6 ALLMR 599
Industrial Disputes Act, 1947 - Section 25F
High Courts01 Apr 2016Dismissed
Ravindra s/o Ambadas Pansare Vs City and Industrial Development Corporation of Maharashtra Ltd.
Bombay High Court · (2016) 5 BCR 794
Constitution of India, 1950 — Article 14, 16, 226
High Courts31 Mar 2016Dismissed
Aishwarya V. Jain Vs Maharashtra State Board of Technical Board and Others
Bombay High Court · (2016) 3 AIRBomR 523 : (2016) 5 ALLMR 229 : (2016) 6 BCR 721 : (2016) 5 MhLJ 176
Constitution of India, 1950 - Article 142, Article 226
High Courts31 Mar 2016Dismissed
Raheja Universal Pvt. Limited Vs B.E. Billimoria and Co. Limited
Bombay High Court · (2016) 3 AIRBomR 637 : (2016) 5 ALLMR 583 : (2016) 6 BCR 759 : (2016) 4 CivilLJ 814 : (2016) 5 MhLJ 229 : (2017) 1 RAJ 156
Arbitration and Conciliation Act, 1996 - Section 27, Section 34, Section 37Contract Act, 1872 - Section 47, Section 63, Section 73, Section 74
High Courts31 Mar 2016Disposed Off
Rajendra Popat Waghmare and others Vs State of Maharashtra
Bombay High Court · (2016) 3 ALLMR 562 : (2016) 6 BCR 615 : (2017) MCR 559 : (2016) 4 MhLJ 475
Civil Procedure Code, 1908 (CPC) - Section 100Maharashtra Land Revenue Code, 1966 - Section 50(3)
High Courts31 Mar 2016Dismissed
Nikita Garg & Others Vs Vile Parle Kelwani Mandal Through the Secretary & Others
Bombay High Court · (2016) 3 AIRBomR 450
Maharashtra Universities Act, 1994 - Section 53
High Courts31 Mar 2016Disposed Off
The Chief Controlling Revenue Authority and Others Vs Reliance Industries Limited and Others
Bombay High Court · (2016) AIR(Bombay) 108 : (2016) 3 AIRBomR 667 : (2016) 3 ALLMR 248 : (2016) 3 BCR 728 : (2016) 198 CompCas 259 : (2017) 1 CompLJ 283 : (2016) 3 KantLJ 534 : (2016) 2 KLT 95 : (2016) 3 MhLJ 436 : (2016) 3 RCRCivil 793 : (2016) 136 SCL 437
Banking Regulation Act, 1949 - Section 44AConstitution of India, 1950 - Article 248, Article 254Information Technology Act, 2000 - Section 11, Section 2(g), Section 2(i), Section 2(l), Section 2(t), Section 3
High Courts31 Mar 2016Dismissed
The Commissioner of Income Tax Vs M/s. Air Cargo Agents Association of India
Bombay High Court · (2016) 286 CurTR 340
Income Tax Act, 1961 — Section 4
High Courts31 Mar 2016Allowed
Vinod s/o Savalaram Kanadkhedkar, Age : 46 years, Occu.: Government Service, At present working as Clerk with the Office of Collector, Nanded, R/o : 84, ''Tukai'', Kousalya Nagar, Dhanegaon, Nanded Vs The State of Maharashtra, through Police S
Bombay High Court · (2016) 2 AIRBomRCri 157 : (2016) ALLMRCri 3697 : (2016) 2 BomCR(Cri) 678 : (2016) MCR 1124 : (2016) 4 MhLJCrl 570 : (2016) 3 RCRCriminal 744
Prevention of Corruption Act, 1988 — Section 13(2), 19, 7
High Courts30 Mar 2016Disposed Off
Devidas Laxman Pithe Vs State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 527 : (2016) 3 ALLMR 373 : (2016) 5 BCR 574 : (2016) 3 MhLJ 855
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 6
High Courts30 Mar 2016Dismissed
Mr. Nicky Simoes, S/o Shri Thomas Simoes, Major of age, R/o House No. 1420-A, Rangalli, Betul, Velim, Salcete, Goa Vs Mrs. Minguelia Rebello, 30 years of age, R/o H. No. 1420-A, Rangalli, Betul, Velim, Salcete, Goa. At present residing at H.
Bombay High Court · (2016) 2 AIRBomRCri 284 : (2016) ALLMRCri 5064
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Mar 2016Disposed Off
Sau. Ashwini @ Rani Youraj Akurde - Applicant @HASH The State of Maharashtra and another
Bombay High Court · (2017) ALLMRCri 1514 : (2016) 4 BomCR(Cri) 456 : (2016) 5 MhLJCrl 398
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307
High Courts30 Mar 2016Allowed
Shaikh Yusuf S/o Shaikh Gafoor, Aged about 40 Yrs., Occu. Business, R/o Baghicha Plot, Gordives, Hiwarkhed, Tq. Telhara, Distt. Akola - Applicant @HASH The State of Maharashtra, through P.S.O., P.S. Hiwarkhed, Tq. Telhara, Distt. Akola - Non-Applicant
Bombay High Court · (2016) ALLMRCri 4755
Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457, Section 482Prevention of Cruelty to Animals Act, 1960 - Section 11
High Courts30 Mar 2016Allowed
State of Maharashtra Vs Kishor Babarao Milmile
Bombay High Court · (2016) ALLMRCri 4981 : (2016) 6 MhLJCrl 797
Criminal Procedure Code, 1973 (CrPC) - Section 216Dowry Prohibition Act, 1961 - Section 2Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498A
High Courts30 Mar 2016Disposed Off
Asha Vs The President, District Selection Committee/Collector and Others
Bombay High Court · (2016) 3 AIRBomR 376
Constitution of India, 1950 - Article 14, Article 15(3), Article 16, Article 16(1), Article 16(4), Article 226Representation of the People Act, 1951 - Section 54 (4)