COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 793 of 3,658

High Courts28 Mar 2016Dismissed

Tanaji @ Tillya Dinkar Walgude, R/o. Margasni, Tal.Velha, Dist. Pune - Applicant @HASH The State of Maharashtra, through Velha Police Station, Pune Rural

Bombay High Court · (2017) 1 AIRBomRCri 43 : (2017) ALLMRCri 46 : (2016) 4 BomCR(Cri) 361 : (2016) 5 MhLJCrl 233

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109, Section 34, Section 386, Section 387, Section 447, Section 506

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High Courts28 Mar 2016Disposed Off

Maharashtra State Electricity Distribution Co. Ltd. Vs M/s. Adani Enterprises Ltd. and others

Bombay High Court · (2016) 162 AIC 301

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Electricity Act, 2003 - Section 86(1)(f)

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High Courts28 Mar 2016Dismissed

Afzal Khan and Others Vs Mehboob Ayub Khan and Others

Bombay High Court · (2017) 200 CompCas 519 : (2016) 135 SCL 145

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High Courts28 Mar 2016Dismissed

Datamatics Global Services Limited Vs Royal Datamatics Private Limited

Bombay High Court · (2016) 3 AIRBomR 514 : (2016) 5 ALLMR 279 : (2016) 6 MhLJ 249 : (2016) 2 MIPR 1 : (2016) 66 PTC 52 : (2016) 6 RAJ 102

Trade Marks Act, 1999 - Section 45

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High Courts23 Mar 2016Dismissed

Reid and Taylor (I) Limited and Others Vs L and T Finance Limited

Bombay High Court · (2016) 03 BOM CK 0219

Arbitration and Conciliation Act, 1996 - Section 21, Section 34Bombay Stamp Act, 1958 - Section 19

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High Courts23 Mar 2016Disposed off

The State of Maharashtra and Others Vs Harichand Bhasu Rathod

Bombay High Court · (2016) 03 BOM CK 0215

Land Acquisition Act, 1894 - Section 18, Section 28, Section 4, Section 6

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High Courts23 Mar 2016Dismissed

Shri Letellier Shollet Gusmao Paulo Roncon Pereira and Others Vs Iona Eremita Roncon Pereira and Others

Bombay High Court · (2016) 03 BOM CK 0211

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High Courts23 Mar 2016Disposed Off

Jitendra Singh Rajendra Singh Kushwaha and Others Vs Suresh Rajendra Singh Kushwaha

Bombay High Court · (2016) 03 BOM CK 0206

Evidence Act, 1872 - Section 114, Section 67, Section 68Penal Code, 1860 (IPC) - Section 325Succession Act, 1925 - Section 63, Section 63(c)

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High Courts23 Mar 2016Dismissed

Shri Namdev Bhagwanrao Ghule, Parbhani Vs The State of Maharashtra

Bombay High Court · (2016) MCR 1132

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 11, Section 15, Section 44

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High Courts23 Mar 2016Dismissed

Bablu Namdev Navratne Vs Khimji Jaisa Sanda Krishna Enterprises and Others

Bombay High Court · (2016) 3 MhLJ 858 : (2016) 6 RAJ 505

Arbitration and Conciliation Act, 1996 - Section 10, Section 11, Section 11 (4), Section 11(2), Section 11(3), Section 11(4), Section 11(5), Section 11(6)Partnership Act, 1932 - Section 24

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High Courts23 Mar 2016Dismissed

Bombay Forgings Ltd. Vs Messers Manilal and Son

Bombay High Court · (2016) 4 AIRBomR 428

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High Courts22 Mar 2016Partly Allowed

Shivaram and Others Vs Sou. Vrundavani and Others

Bombay High Court · (2016) 03 BOM CK 0214

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17

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High Courts22 Mar 2016Partly Allowed

Shankarrao Bhagwantrao Patil and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 443 : (2017) MCR 538

Land Acquisition Act, 1894 - Section 11 (1), Section 18, Section 23 (1), Section 34, Section 4, Section 4 (1)

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High Courts22 Mar 2016Disposed off

Shri Kshetra Mahableshwar Devasthan Trust and Others Vs Government of Maharashtra and Others

Bombay High Court · (2016) 163 AIC 520 : (2016) 3 BCR 524 : (2016) 4 MhLJ 217

Civil Procedure Code, 1908 (CPC) - Section 100, Section 80Forest Act, 1927 - Section 26Maharashtra Private Forests (Acquisition) Act, 1975 - Section 2(ci), Section 2(f), Section 3

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High Courts22 Mar 2016Disposed Off

ICICI Bank Limited and Others Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2016) 03 BOM CK 0201

Constitution of India, 1950 - Article 226, Article 227Mumbai Municipal Corporation Act, 1888 - Section 328, Section 328A, Section 328-A

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High Courts22 Mar 2016Dismissed

Trimurti Balak Mandir Shikshan Sanstha and Others Vs Vithabai Bhikan Desale and Others

Bombay High Court · (2016) 3 AIRBomR 367 : (2017) 2 BCR 672 : (2017) MCR 6 : (2017) 1 MhLJ 90

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 9(4)(a)

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High Courts22 Mar 2016Dismissed

State Bank of India and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 386

Banking Regulation Act, 1949 - Section 5, Section 5(b), Section 6, Section 6(2)Bombay Stamp Act, 1958 - Section 10, Section 10(3), Section 10A, Section 10B, Section 10C, Section 10D, Section 10-D, Section 10D(1), Section 11, Section 12, Secti

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High Courts21 Mar 2016Allowed

Nathuram Gopal Padvekar Vs The District Magistrate, Ratnagiri and Others

Bombay High Court · (2016) ALLMRCri 2210 : (2016) 6 MhLJCrl 376

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts21 Mar 2016Dismissed

M/s. G.S. Fertilisers Pvt. Ltd. Vs M/s. Dhanlaxmi Engineering Enterprises

Bombay High Court · (2016) ALLMRCri 3995 : (2016) 4 BomCR(Cri) 824

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420

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High Courts21 Mar 2016Disposed Off

Shankar Vs Sainath

Bombay High Court · (2016) 3 ALLMR 575 : (2016) 4 MhLJ 430

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A, Order 43 Rule 2A, 104(1)(h)

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