High Courts21 Mar 2016Dismissed
Maharashtra Industrial Development Corporation Vs Arun Ganpatrao Shende and others
Bombay High Court · (2016) 3 ALLMR 571 : (2016) 4 MhLJ 510
Maharashtra Industrial Development Corporation Act, 1968 - Section 34
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 794 of 3,658
High Courts21 Mar 2016Dismissed
Mrs. Sneha Sachin Dhuri Vs Sachin Dinanath Dhuri
Bombay High Court · (2016) 4 AIRBomR 397 : (2017) 2 ALLMR 361
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 11
High Courts21 Mar 2016Dismissed
Gajanan Ramrao Lande and Others Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 186 : (2016) ALLMRCri 2168 : (2016) 2 BomCR(Cri) 433 : (2016) 5 MhLJCrl 393
Maharashtra Prevention of Malpractices in Examination Act, 1982 - Section 2(b), Section 7, Section 9Penal Code, 1860 (IPC) - Section 120B, Section 188, Section 420, Section 464, Section 468, Section 471
High Courts18 Mar 2016Dismissed
The Dhulia Motors Owners Cooperative Consumers Stores Limited Vs Kishor Mohanlal Bafna and Others
Bombay High Court · (2016) 03 BOM CK 0218
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 14(2), Section 15, Section 15-ACivil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Section 80Maharashtra Rent Control Act, 1999 - Section 26, Section 3(1)(b)<
High Courts18 Mar 2016Dismissed
Deluxe Cotton Corporation and Others Vs Bank of Baroda
Bombay High Court · (2016) 03 BOM CK 0213
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3-A, Order 41 Rule 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19, Section 20, Section 20(3), Section 21, Section 22, Section 22 (2)(g), Section 31
High Courts18 Mar 2016Disposed off
Dilkush Guno Velip and Others Vs State and Others
Bombay High Court · (2016) 03 BOM CK 0207
Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 145(1), Section 146, Section 146(1)
High Courts18 Mar 2016Disposed off
Sunil B. Bhosale Vs Kamal Organic Chemicals
Bombay High Court · (2016) 03 BOM CK 0205
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts18 Mar 2016Dismissed
Suresh and Others Vs The Union of India and Others
Bombay High Court · (2016) 288 CurTR 203 : (2016) 385 ITR 1
High Courts18 Mar 2016Disposed Off
The Dhulia Motors Owners Cooperative Consumers Stores Limited Dhule Vs Kishor Mohanlal Bafna
Bombay High Court · (2016) MCR 1055
Maharashtra Rent Control Act, 1999 - Section 3(1)(b)
High Courts18 Mar 2016Allowed
Techpac Holdings Ltd. Vs The Dy. Commissioner of Income Tax (OSD-II)
Bombay High Court · (2016) 286 CurTR 412 : (2016) 382 ITR 474
Constitution of India, 1950 - Article 226Income Tax Act, 1922 - Section 34Income Tax Act, 1961 - Section 115WD, Section 139, Section 142, Section 142(1), Section 143, Section 143(2), Section 144, Section 147, Section 148, Section 148
High Courts18 Mar 2016Allowed
Sunil Sitaram Mahajan Vs Suryakant Pandurang Badave and others
Bombay High Court · (2016) 3 ALLMR 565 : (2016) 4 BCR 843 : (2016) 3 MhLJ 373
Maharashtra Co-operative Societies Act, 1960 — Section 154
High Courts18 Mar 2016Disposed Off
Dr. Ramakant Keni Vs The State of Maharashtra and Ors.
Bombay High Court · (2016) 3 RSJ 623 : (2016) 2 SCT 354
High Courts17 Mar 2016Dismissed
Jeevan Niwas Co-Operative Housing Society Ltd. & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2016) 03 BOM CK 0237
Maharashtra Co-operative Societies Act, 1960 — Section 81, 81(5B), 82, 83, 83(1), 83(4), 87, 88, 152
High Courts17 Mar 2016Disposed off
Corporation Bank Vs The General Secretary and another
Bombay High Court · (2016) 2 CLR 160 : (2016) 149 FLR 917 : (2016) LabLR 754
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 17-B
High Courts17 Mar 2016Dismissed
Sharif Vs The State of Maharashtra
Bombay High Court · (2016) 03 BOM CK 0198
Penal Code, 1860 (IPC) - Section 376, Section 506
High Courts17 Mar 2016Disposed off
Prakash Ghasit Dhikkyav and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 265 : (2016) 2 LLJ 351 : (2017) MCR 69
Constitution of India, 1950 - Article 32Industrial Disputes Act, 1947 - Section 25(F), Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28(1), Section 30(2)
High Courts17 Mar 2016Dismissed
Lata Pramod Dave Vs Mode Export Private Limited and Others
Bombay High Court · (2017) ALLMRCri 533 : (2016) 4 BC 317 : (2016) 2 BomCR(Cri) 484 : (2016) 198 CompCas 433 : (2016) 3 DCR 219 : (2016) 3 JCC 157 : (2016) 2 MadWNCri 25 : (2016) 4 MhLJ 202 : (2016) 3 MhLJCrl 237 : (2017) 1 NIJ 57 : (2016) 3 RCRCivil 574 : (2016) 3 RCRCrimin
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141
High Courts17 Mar 2016Dismissed
Chhandupriya @ Priyanka Vs Rahul
Bombay High Court · (2016) 4 AIRBomR 284 : (2017) 2 ALLMR 58
Hindu Marriage Act, 1955 - Section 12(1)(c)
High Courts17 Mar 2016Disposed Off
Shri Shivabassappa I. Kankanwadi & Another Vs Mapusa Urban Co-operative Bank of Goa Ltd. & Others
Bombay High Court · (2016) 3 AIRBomR 501 : (2016) AIRCC 1783
Arbitration and Conciliation Act, 1996 - Section 34, 35Civil Procedure Code, 1908 (CPC) - Section 11Evidence Act, 1872 - Section 115