COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 796 of 3,658

High Courts14 Mar 2016Disposed Off

Vidyaben Mafatlal Parikh Vs Smt. Nirat Krishnadeo Gupta

Bombay High Court · (2016) 5 BCR 631

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 40

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High Courts14 Mar 2016Dismissed

Kishor L. Purohit Vs Prem Saxena and another

Bombay High Court · (2016) ACD 492 : (2016) 2 AIRBomRCri 801 : (2017) ALLMRCri 148 : (2017) 2 BC 709 : (2017) 1 MhLJCrl 797

Negotiable Instruments Act, 1881 (NI) - Section 138, 139

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High Courts14 Mar 2016Allowed

Minguelino D''costa Vs State of Goa and Others

Bombay High Court · (2016) 2 AIRBomRCri 88 : (2016) ALLMRCri 5052 : (2017) 1 MhLJCrl 432

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts14 Mar 2016Dismissed

Rashid Vs The Commissioner of Police, Mumbai and Others

Bombay High Court · (2016) 2 AIRBomRCri 172 : (2016) ALLMRCri 2204 : (2016) 4 BomCR(Cri) 83 : (2016) 3 MhLJCrl 288

Constitution of India, 1950 - Article 22(5), Article 226, Article 32Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3

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High Courts14 Mar 2016Dismissed

Abhaykumar Krishna Kamat Vs Rajnish Udaykar

Bombay High Court · (2016) ACD 396 : (2016) ALLMRCri 1747 : (2016) 3 BomCR(Cri) 493

Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts11 Mar 2016Allowed

Dr. Narender Omprakash Bansal, Mumbai Vs The Additional Chief Secretary, Medical Education and Drugs Department, Government of Maharashtra, Mumbai and Others

Bombay High Court · (2016) 3 AIRBomR 154 : (2016) 4 ALLMR 168 : (2017) 1 BCR 153 : (2016) LIC 3377 : (2016) 3 MhLJ 490

Constitution of India, 1950 — Article 226, 309, 311Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10

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High Courts11 Mar 2016Allowed

Manohar and Others Vs Ramesh and Others

Bombay High Court · (2016) 03 BOM CK 0203

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 2 Rule 2 (2), Order 2 Rule 2 (3), Order 2 Rule 2(3), Order 23 Rule 1

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High Courts11 Mar 2016Allowed

Royal Carrier and Courier Pvt. Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2016) 03 BOM CK 0196

Bombay Motor Vehicles (Taxation of Passengers) Act, 1958 - Section 3Bombay Motor Vehicles Tax Act, 1958 - Section 3Constitution of India, 1950 - Article 162, Article 256, Article 265, Article 73

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High Courts11 Mar 2016Dismissed

Jorge Alexandre Cruz Lourenco Vs Lucas Fernandes and Others

Bombay High Court · (2016) 03 BOM CK 0195

Constitution of India, 1950 - Article 227Transfer of Property Act, 1882 - Section 108

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High Courts11 Mar 2016Allowed

Fakir S/o Lala Shaikh, Latur Vs The State of Maharashtra

Bombay High Court · (2016) MCR 1053

Constitution of India, 1950 - Article 226

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High Courts11 Mar 2016Allowed

Janab Pir Sultashah Sadar Bhandari Mutawalli and Others Vs Sau. Shamshadbi Adam Shaikh and Others

Bombay High Court · (2016) 3 BCR 454 : (2017) MCR 463

Bombay Personal Inams Abolition Act, 1952 - Section 3Bombay Public Trusts Act, 1950 - Section 47Waqf Act, 1995 - Section 3 (f), Section 3(1), Section 3(a), Section 54

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High Courts11 Mar 2016Dismissed

Hameed Jaffar Ahmed Ibrabim Mandeel Vs Farhat Mehdi Mandil and Others

Bombay High Court · (2016) 164 AIC 288 : (2016) 5 ALLMR 720 : (2016) 5 BCR 807 : (2016) 3 CivilLJ 568 : (2016) 3 MhLJ 483

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High Courts11 Mar 2016Allowed

Mallappa Shivling Nandani Vs Bhushan Prakash Risbud and Others

Bombay High Court · (2016) 3 ICC 321 : (2016) 3 MhLJ 618

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Section 100, Section 47Registration Act, 1908 - Section 50Specific Relief Act, 1963 - Se

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High Courts11 Mar 2016Disposed Off

The Maharashtra State Co-operative Agricultural and Rural Development Bank Ltd. Vs Gangaram Jairam Jamdar and Others

Bombay High Court · (2016) 3 AIRBomR 351 : (2016) AIRCC 1630 : (2016) MCR 1140

Andhra Pradesh Co-operative Societies Act, 1964 - Section 61, Section 62, Section 62 (4), Section 62(4)Bombay Co-operative Societies Act, 1925 - Section 54, Section 54 (1)Bombay Industrial Relations Act, 1946 - Section 2(4), Section

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High Courts11 Mar 2016Disposed Off

Anil and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 51 : (2016) 3 ALLMR 314 : (2016) 3 BCR 481 : (2016) 2 MhLJ 708

Bombay Provincial Municipal Corporations Act, 1949 - Section 5(b)Constitution of India, 1950 - Article 173, Article 190(3), Article 191, Article 192, Article 192(1), Article 193, Article 226, Article 227, Article 243 (2G), Article 243-P, Arti

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High Courts11 Mar 2016Dismissed

Harsh Mander Vs Amit Anilchandra Shah and Others

Bombay High Court · (2016) 2 AIRBomRCri 162 : (2016) ALLMRCri 3219 : (2016) 2 BomCR(Cri) 595

Arms Act, 1959 - Section 25(1)Constitution of India, 1950 - Article 32Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 319, Section 320, Section 321, Section 397, Section 397(2), Section 401, Section 482, Section 483, Sect

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High Courts11 Mar 2016Dismissed

Essel Propack Ltd. Vs Essel Kitchenware Ltd. and Others

Bombay High Court · (2016) 3 BCR 466 : (2016) 1 MIPR 344 : (2016) 66 PTC 173 : (2016) 6 RAJ 211

Civil Procedure Code, 1908 (CPC) - Section 10Trade Marks Act, 1999 - Section 11(6), Section 11(7), Section 11(8), Section 12, Section 124, Section 2(zg), Section 28(3), Section 29

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High Courts10 Mar 2016Partly Allowed