Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 89Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 7 Rule 7, Section 96Contract Act, 1872 - Section 5

Read judgment

High Courts04 Mar 2016Allowed

Ramesh Shanu Gaonkar Vs Director of Sports and Youth Affairs, Government of Goa and Others

Bombay High Court · (2016) 3 AIRBomR 345

Constitution of India, 1950 - Article 14, Article 16(1)

Read judgment

High Courts04 Mar 2016Allowed

Ganesh Pandurang Jadhao and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 AIRBomRCri 924 : (2016) 2 BomCR(Cri) 4 : (2016) CriLJ 2401 : (2017) MCR 55 : (2016) 4 MhLJCrl 661

Food Safety and Standards Act, 2006 - Section 26, Section 3 (1) (A), Section 30, Section 31, Section 38, Section 40, Section 41, Section 42, Section 48, Section 49, Section 55, Section 68, Section 97Penal Code, 1860 (IPC) - Section 188, Secti

Read judgment

High Courts03 Mar 2016Allowed

Village Panchayat at Veling PriolCuncoliem Vs Ashok Raghu Naik

Bombay High Court · (2016) 3 AIRBomR 282 : (2016) 5 ALLMR 278

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Goa Panchayat Raj Act, 1994 — Section 226(2)

Read judgment

High Courts03 Mar 2016Dismissed

Shambabu Lathujisingh Yadav Vs The State of Maharashtra

Bombay High Court · (2016) 162 AIC 299 : (2016) ALLMRCri 4252 : (2016) 2 BomCR(Cri) 16 : (2016) 1 Crimes 683 : (2016) 4 MhLJCrl 158

Penal Code, 1860 (IPC) — Section 307, 34

Read judgment

High Courts03 Mar 2016Partly Allowed

Mahatma Phule Krishi Vidyapeeth Vs Ganpat

Bombay High Court · (2016) 3 AIRBomR 697 : (2016) 4 BCR 790 : (2016) 2 CLR 860 : (2016) 2 LLJ 319

Constitution of India, 1950 - Article 226, Article 227

Read judgment

High Courts03 Mar 2016Disposed Off

Ujwala Wd/o Rupchand Thakre Vs Divisional Controller, Maharashtra State Road Transport Corporation and Another

Bombay High Court · (2016) 2 ALLMR 917 : (2017) 1 BCR 661 : (2016) 2 CLR 607 : (2016) 149 FLR 414 : (2016) 2 LLJ 228 : (2016) 4 MhLJ 379

Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Mar 2016Allowed

Vijesh Chawla Vs Jacob Verghese

Bombay High Court · (2016) 3 ALLMR 585 : (2016) 2 BCR 732 : (2016) 3 MhLJ 432 : (2016) 1 RCRRent 486

Maharashtra Rent Control Act, 1999 — Section 24

Read judgment

High Courts03 Mar 2016Dismissed

Fr. Ralin De Souza Vs Goa Basketball Association and Others

Bombay High Court · (2016) 3 AIRBomR 251 : (2016) 6 BCR 821 : (2016) 4 CivilLJ 592 : (2016) 5 MhLJ 276

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

Read judgment

High Courts03 Mar 2016Allowed

Bharat S/o Piraji Jadhav and another Vs Rajkumar S/o Baliram Suryawanshi and others

Bombay High Court · (2016) AAC 1336 : (2016) 3 ACC 515 : (2017) ACJ 1120 : (2016) 164 AIC 273 : (2016) 3 AIRBomR 241 : (2016) 2 ALLMR 872 : (2016) 2 AnWR 549 : (2016) 3 BCR 685 : (2016) 3 MhLJ 376

Motor Vehicles Act, 1988 — Section 147, 149

Read judgment

High Courts03 Mar 2016Allowed

Gajanan s/o Valmik Chavan Vs State of Maharashtra

Bombay High Court · (2017) 2 ALLMR 106 : (2016) 6 BCR 701 : (2016) 5 MhLJ 550

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Mar 2016Allowed

Chandrashekhar s/o Wasudeo Dalal Vs Vice_Chairman and Joint Commissioner, Scheduled Tribe Certificate Scrutiny Committee, Nagpur and others

Bombay High Court · (2016) 5 ALLMR 64 : (2016) 5 BCR 577 : (2016) 3 MhLJ 225

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Mar 2016Dismissed

Vasant Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 238 : (2016) ALLMRCri 4090 : (2016) 3 MhLJCrl 317

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 324

Read judgment

High Courts02 Mar 2016Allowed

Sarita D/o Yadaorao Bodile Vs Sant Gadge Baba Amravati University

Bombay High Court · (2016) 2 ALLMR 896

Constitution of India, 1950 — Article 14, 226, 227

Read judgment

High Courts02 Mar 2016Dismissed

Pallavi and Others Vs Government of India and Others

Bombay High Court · (2016) 3 AIRBomR 163 : (2016) 4 BCR 399 : (2017) MCR 250

Constitution of India, 1950 - Article 12

Read judgment

High Courts02 Mar 2016Disposed off

Richie Edwin Dias Vs State of Goa and Others

Bombay High Court · (2016) 2 AIRBomRCri 86 : (2016) ALLMRCri 2010 : (2016) 4 BomCR(Cri) 60

Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 279, Section 338

Read judgment

High Courts02 Mar 2016Dismissed

Chitra Vs The State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 683 : (2017) 1 ALLMR 220

Constitution of India, 1950 - Article 226, Article 235

Read judgment