High Courts30 Mar 2016Dismissed
Shri Narayan M. Morajkar Vs Asst. Registrar of Co-operative Societies, Goa & Another
Bombay High Court · (2016) 3 AIRBomR 519
Civil Procedure Code, 1908 (CPC) - Section 60
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 792 of 3,658
High Courts30 Mar 2016Allowed
Rameshwar Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 333 : (2016) ALLMRCri 3864 : (2016) 2 BomCR(Cri) 766 : (2016) 4 MhLJCrl 127
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 2016Allowed
Ramnath @ Sameer Verekar Vs State, Through Panaji Police Station.
Bombay High Court · (2016) 2 AIRBomRCri 67 : (2016) ALLMRCri 5033 : (2017) 2 MhLJCrl 597
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts29 Mar 2016Dismissed
Mohamed Farid Jafer Shaikh Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 2190 : (2016) 4 BomCR(Cri) 61 : (2016) 5 MhLJCrl 685
Penal Code, 1860 (IPC) — Section 34, 342, 363, 376(2)(f), 452
High Courts29 Mar 2016Disposed Off
Wind World (India) Limited and Others Vs Enercon GmbH and Others
Bombay High Court · (2016) 03 BOM CK 0209
Arbitration and Conciliation Act, 1996 - Section 17, Section 19, Section 19(3), Section 27, Section 37, Section 5Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5, Order 39 Rule 39Limited Liability Partnership Act, 2008 - Section 3<
High Courts29 Mar 2016Allowed
Antonio Teodoro Marques Vs Eleuterio Socorro Marques alias Socorro El. Marques
Bombay High Court · (2016) 5 BCR 83
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts29 Mar 2016Dismissed
Gajanan Vs Deepashri Gajanan Mandekar
Bombay High Court · (2016) ALLMRCri 4176
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts29 Mar 2016Disposed Off
Mr. Edmund Liley Vs Additional Commissioner of Customs
Bombay High Court · (2016) 5 BCR 486
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125
High Courts29 Mar 2016Partly Allowed
Shreeji Construction Vs State of Maharashtra and Others
Bombay High Court · (2016) 5 ALLMR 579 : (2016) 4 BCR 783 : (2016) 3 MhLJ 822
Constitution of India, 1950 - Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 33, Section 35, Section 38
High Courts29 Mar 2016Dismissed
Prime Spirits Vs Master Blender Private Limited
Bombay High Court · (2016) 2 MIPR 7
Copyright Act, 1957 - Section 17, Section 18, Section 19Trade and Merchandise Marks Act, 1958 - Section 12(3)
High Courts29 Mar 2016Partly Allowed
Balaji Vs State of Maharashtra and others
Bombay High Court · (2016) 4 AIRBomR 56 : (2016) 3 ALLMR 568 : (2017) MCR 525
Constitution of India, 1950 - Article 226
High Courts29 Mar 2016Allowed
United India Insurance Co. Ltd. Vs Ashok and Anr.
Bombay High Court · (2016) AAC 1266 : (2016) 4 ACC 439 : (2016) 4 AIRBomR 766 : (2016) 3 ALLMR 572 : (2017) 1 BCR 655 : (2016) 149 FLR 411 : (2016) LabLR 496 : (2016) 2 LLJ 542 : (2016) 4 MhLJ 464 : (2016) 3 TAC 31
Employees Compensation Act, 1923 — Section 2(1)(n), 30
High Courts28 Mar 2016Dismissed
S.P. Rajkumar Vs Central Bureau of Investigation, S.C.B., Mumbai and Others
Bombay High Court · (2016) 2 AIRBomRCri 294 : (2016) ALLMRCri 3267 : (2016) 4 BomCR(Cri) 407 : (2016) 5 MhLJCrl 460
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5), 193, 306, 319
High Courts28 Mar 2016Disposed Off
Gufic Private Limited and another Vs Vasu Healthcare Private Limited.
Bombay High Court · (2016) 2 MIPR 15
Trade Marks Act, 1999 — Section 35
High Courts28 Mar 2016Allowed
Sunil Vs State of Maharashtra, Through the P.S.O. Police Station Chandrapur City, Tahsil and District. Chandrapur.
Bombay High Court · (2016) 2 AIRBomRCri 232 : (2016) ALLMRCri 2212 : (2016) 2 BomCR(Cri) 683 : (2016) 4 MhLJCrl 150
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Mar 2016Allowed
Ramesh Someshwarrao Tayde and other Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 281 : (2016) ALLMRCri 5049 : (2017) 1 MhLJCrl 509
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts28 Mar 2016Dismissed
Sajid and Others Vs The State Election Commission, Maharashtra State and Others
Bombay High Court · (2016) 3 AIRBomR 546 : (2017) MCR 1
Constitution of India, 1950 - Article 226
High Courts28 Mar 2016Dismissed
Ghattamaneni Srinivasa Rao S/o. Murali Krishna, Inspector of Police C/o Mutkur Police Station, Muthukur, Nellore District, Andhra Pradesh-524344 - Applicant @HASH The State C.B.I. S.Cm.B., Mumbai
Bombay High Court · (2016) 4 BomCR(Cri) 464 : (2016) 5 MhLJCrl 642
Criminal Procedure Code, 1973 (CrPC) - Section 397
High Courts28 Mar 2016Allowed
Larsen and Toubro Ltd. Vs Union of India
Bombay High Court · (2016) 335 ELT 215
High Courts28 Mar 2016Dismissed
Commissioner of Income Tax-3, Mumbai Vs M/s. Thyssen Krupp Industries India Pvt. Ltd.
Bombay High Court · (2016) 385 ITR 612
Income Tax Act, 1961 - Section 92