High Courts10 Mar 2016Allowed
Basudev Baburam Yadav Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 583 : (2017) ALLMRCri 2359
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 366, Section 376(2)(g)
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Bombay High Court judgments
73,158 judgments · page 797 of 3,658
High Courts10 Mar 2016Partly Allowed
Deelip Uttamrao Bhosale Vs Secretary
Bombay High Court · (2017) 2 BCR 651
Constitution of India, 1950 - Article 226
High Courts10 Mar 2016Dismissed
Ku. Anjali Hanumansingh Dange Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 144 : (2017) 2 ALLMR 834
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 Courts10 Mar 2016Allowed
Dilip Trimbak Alve and Others Vs The Chief Officer, Margao Municipal Council and Others
Bombay High Court · (2016) 3 AIRBomR 339 : (2016) 5 ALLMR 527 : (2017) 3 BCR 242 : (2016) 5 MhLJ 168
Constitution of India, 1950 - Article 227
High Courts10 Mar 2016Allowed
Amardeep Singh Chudha and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomRCri 69 : (2016) ALLMRCri 2195 : (2016) 2 BomCR(Cri) 476 : (2016) 3 MhLJCrl 329
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 46(1), Section 482Penal Code, 1860 (IPC) - Section 204, Section 294, Section 34
High Courts10 Mar 2016Disposed off
Subhash and Others Vs Vinod Nivratti Kamble and Others
Bombay High Court · (2016) 2 AIRBomRCri 76 : (2016) 2 CLR 906 : (2016) 2 LLJ 362
Bombay Industrial Relations Act, 1946 - Section 85Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 245, Section 245(2), Section 482
High Courts09 Mar 2016Dismissed
Neelkanth Devansh Developers Private Limited Vs Urban Infrastructure Venture Capital Limited
Bombay High Court · (2016) 195 CompCas 236
Arbitration and Conciliation Act, 1996 - Section 11
High Courts09 Mar 2016Allowed
United India Insurance Co. Ltd. and Others Vs Meena Balkrushna Khandagale and Others
Bombay High Court · (2016) 03 BOM CK 0191
Constitution of India, 1950 - Article 142Motor Vehicles Act, 1988 - Section 147, Section 149 (4), Section 166, Section 184, Section 192, Section 2 (14), Section 66 (1)Penal Code, 1860 (IPC) - Section 279, Section 304-A, Section 427
High Courts09 Mar 2016Partly Allowed
Seema Vs Manganese Ore India Ltd.
Bombay High Court · (2016) 03 BOM CK 0190
High Courts09 Mar 2016Allowed
Prabha P. Shenai Vs Ispat Industries Ltd.
Bombay High Court · (2016) 03 BOM CK 0189
Advocates Act, 1961 - Section 29, Section 30, Section 32, Section 33Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3Criminal Procedure Code, 1973 (CrPC) - Section 2(q), Section 303
High Courts09 Mar 2016Partly Allowed
Shridhar Vs The State of Maharashtra and Others
Bombay High Court · (2016) 03 BOM CK 0188
High Courts09 Mar 2016Partly Allowed
Shabbir @ Noor Ahmed Munshi Vs Police Inspector, Porvorim
Bombay High Court · (2017) ALLMRCri 747
Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts09 Mar 2016Dismissed
United India Insurance Co. Ltd. Vs Meena Balkrushna Khandagale
Bombay High Court · (2016) 4 ACC 173 : (2016) 5 ALLMR 48 : (2016) 2 AnWR 556 : (2017) MCR 368 : (2016) 3 TAC 605
Motor Vehicles Act, 1988 — Section 147, 149, 192, 66(1)
High Courts09 Mar 2016Partly Allowed
Seema wd/o Mohammad Arif Vs Manganese Ore India Ltd.
Bombay High Court · (2016) 5 ALLMR 1
Constitution of India, 1950 — Article 226, 227
High Courts09 Mar 2016Allowed
Gajanan Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 225 : (2016) ALLMRCri 4919 : (2016) 2 BomCR(Cri) 496 : (2016) 3 MhLJCrl 324
Penal Code, 1860 (IPC) - Section 302, Section 307, Section 498-A
High Courts09 Mar 2016Allowed
Vijay Sanghavi Vs The State of Maharashtra and Others
Bombay High Court · (2016) ACD 399 : (2016) ALLMRCri 2181 : (2017) 2 BC 228 : (2016) 4 BomCR(Cri) 117 : (2016) 3 CivCC 736 : (2016) 3 DCR 25 : (2016) 4 MhLJ 223 : (2016) 3 MhLJCrl 265 : (2016) 2 NIJ 637 : (2016) 3 RCRCivil 681 : (2016) 3 RCRCriminal 474
Criminal Procedure Code, 1973 (CrPC) - Section 256Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts09 Mar 2016Partly Allowed
Seema Raju Pol Vs Bharat Petroleum Corporation Ltd. and Others
Bombay High Court · (2016) 2 ALLMR 887 : (2016) 5 BCR 569 : (2017) MCR 95 : (2016) 3 MhLJ 471
High Courts09 Mar 2016Dismissed
Shashikant s/o Bapurao Pande Vs Mahatama Mungsaji Adiwasi Shikshan Sanstha and others
Bombay High Court · (2016) 3 AIRBomR 156 : (2016) 2 ALLMR 877 : (2016) 5 BCR 511 : (2016) LabLR 498 : (2016) LIC 3379 : (2016) 3 MhLJ 401
Maharashtra Employees of Primary Schools (Conditions of Service) Rules, 1981 — Rule 41
High Courts08 Mar 2016Disposed Off
Mahavir Prasad Jangid Vs ECGC Limited
Bombay High Court · (2016) 03 BOM CK 0208
Arbitration and Conciliation Act, 1996 - Section 11, Section 21, Section 34, Section 37, Section 43(2)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 1
High Courts08 Mar 2016Disposed Off
Mahabanoo Navroz Kotwal Vs Piloo Fali Bomanji and Others
Bombay High Court · (2016) 03 BOM CK 0194
Succession Act, 1925 - Section 59, Section 61, Section 63(c)