COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 798 of 3,658

High Courts08 Mar 2016Dismissed

Harvestdeal Securities Ltd. Vs Punjab National Bank

Bombay High Court · (2016) ACD 920 : (2016) AIR(Bombay) 97 : (2016) 3 AIRBomR 657 : (2016) 6 ALLMR 265 : (2016) 3 BankJ 212 : (2016) 3 BC 245 : (2016) 3 BCR 540 : (2016) 2 DRTC 209 : (2016) 4 MhLJ 273 : (2016) 6 RAJ 202

Arbitration and Conciliation Act, 1996 - Section 8, Section 8(1)Constitution of India, 1950 - Article 226, Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19, Section 22

High Courts08 Mar 2016Dismissed

Ashwatha Developers and Others Vs Shree Vardhaman Stanakvasi Jain Shravak Sangh-Dadar and Others

Bombay High Court · (2016) 4 AIRBomR 1

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39Maharashtra Regional and Town Planning Act, 1966 - Section 2(2), Section 26(1), Section 31 (6), Section 39, Section 42, Section 46, Section 50, Section 51, S

High Courts08 Mar 2016Dismissed

Rajesh Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 683 : (2016) ALLMRCri 1750 : (2016) 3 BomCR(Cri) 800 : (2016) 3 MhLJCrl 431 : (2017) 2 RCRCriminal 27

Evidence Act, 1872 - Section 3Prevention of Corruption Act, 1988 - Section 13(2), Section 13(i)(d), Section 7

High Courts08 Mar 2016Allowed

Shriman Rajesh Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5141 : (2017) 1 MhLJCrl 608

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482

High Courts08 Mar 2016Allowed

Vinod Haridas Meshram Vs D.I.G. Prison

Bombay High Court · (2016) ALLMRCri 4974 : (2016) 6 MhLJCrl 796

Penal Code, 1860 (IPC) - Section 304Prisons Act, 1894 - Section 59

High Courts08 Mar 2016Dismissed

Ms. Mahabanoo Navroz Kotwal Vs Ms. Piloo Fali Bomanji

Bombay High Court · (2016) 5 BCR 723

Succession Act, 1925 — Section 59, 61

High Courts08 Mar 2016Allowed

Jaya Vs Dilip

Bombay High Court · (2016) ALLMRCri 4431

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts08 Mar 2016Disposed Off

Rameshwar Vs State of Maharashtra

Bombay High Court · (2016) 4 MhLJ 393

Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 - Rule 6(10)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 32, 33, 47

High Courts08 Mar 2016Dismissed

Mangaldas Onkardas Rathi Vs Gopal Pralhadrao Tratak

Bombay High Court · (2016) 2 AnWR 322

Motor Vehicles Act, 1988 — Section 166

High Courts08 Mar 2016Dismissed

Commissioner of Income Tax-3, Mumbai Vs General Atlantic Private Ltd.

Bombay High Court · (2016) 287 CurTR 97 : (2016) 384 ITR 271

Income Tax Act, 1961 - Section 92C

High Courts08 Mar 2016Allowed

Jawansingh Ramsingh Gaud and Others Vs The State of Maharashtra

Bombay High Court · (2016) 3 AICLR 748 : (2016) 2 AIRBomRCri 148 : (2016) ALLMRCri 3295 : (2016) 2 BomCR(Cri) 421 : (2016) CriLJ 2526 : (2016) 5 MhLJCrl 481 : (2016) 5 RCRCriminal 268

Penal Code, 1860 (IPC) - Section 114, Section 420Prevention of Corruption Act, 1988 - Section 12, Section 13(1)(d), Section 13(2), Section 19, Section 20, Section 3, Section 7

High Courts08 Mar 2016Allowed

Moreshwar and Others Vs The State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 91 : (2017) ALLMRCri 906 : (2016) 3 MhLJCrl 354

Criminal Procedure Code, 1973 (CrPC) - Section 174Evidence Act, 1872 - Section 27, Section 3, Section 30Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302, Section 34

High Courts08 Mar 2016Dismissed

Rehmaniya Urdu Education Society Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 ALLMR 869

Maharashtra Self-financed Schools (Establishment and Regulation) Act, 2012 - Section 4, Section 4(1), Section 6

High Courts08 Mar 2016Dismissed

Jawedkhan and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 AIRBomRCri 932 : (2016) 2 BomCR(Cri) 19 : (2017) MCR 20 : (2016) 4 MhLJCrl 586

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), Section 313, Section 354(3)Penal Code, 1860 (IPC) - Section 109, Section 201, Section 212, Section 302, Section 376, Section 392, Section 394, Section 397, Section 411, Section 412, Secti

High Courts08 Mar 2016Dismissed

Rajesh s/o Sakharam Mhaske Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 683 : (2016) ALLMRCri 1750 : (2016) 3 BomCR(Cri) 800 : (2016) 3 MhLJCrl 431 : (2017) 2 RCRCriminal 27

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts08 Mar 2016Dismissed

Shailesh J. Padh Vs Assistant Charity Commissioner, Gr. Mumbai and others

Bombay High Court · (2016) 3 MhLJ 427

Maharashtra Public Trusts Act, 1950 — Section 2(10)(e), 22, 50-A

High Courts07 Mar 2016Dismissed

Janu Bendu Wagh Vs The State of Maharashtra Through Jawhar Police Station

Bombay High Court · (2016) 2 AIRBomRCri 274 : (2016) ALLMRCri 4373 : (2017) 1 BomCR(Cri) 286

Penal Code, 1860 (IPC) — Section 302, 326

High Courts07 Mar 2016Dismissed

Sahebrao Gulabrao Dhamale, since deceased through legal heirs and Others Vs The Special Land Acquisition Officer No. 1, Panshet befitted area Pune and Others

Bombay High Court · (2016) 3 AIRBomR 349 : (2016) AIRCC 1627 : (2016) 4 ALLMR 171 : (2016) 5 BCR 508 : (2016) 3 MhLJ 364

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28A, 4, 6

High Courts07 Mar 2016Partly Allowed

Vishwambhar Ramji Gaikwad Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5037 : (2017) 1 MhLJCrl 469

Penal Code, 1860 (IPC) - Section 149, Section 300, Section 302, Section 304, Section 323

High Courts07 Mar 2016Allowed

Anil Tryambak Kohade Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5036 : (2017) 1 MhLJCrl 672

Criminal Procedure Code, 1973 (CrPC) - Section 482