COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 804 of 3,658

High Courts24 Feb 2016partly Allowed

The Secretary, Krishi Vigyan Kendra Vs Ghansham

Bombay High Court · (2016) 3 BCR 433 : (2016) 2 CLR 594 : (2016) 149 FLR 417 : (2016) MCR 1097 : (2016) 3 MhLJ 512

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 20, Section 23, Section 28, Section 30, Section 30(1)(b), Section 32Payment of Gratuity Act, 1972 - Section 1, Section 1(3)(b), Section 1(3)

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High Courts24 Feb 2016Disposed Off

Ila Rohit Sanghvi and Others Vs Pankaj Champaklal Gandhi and Others

Bombay High Court · (2016) 3 BCR 388 : (2016) 5 MhLJ 799

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97Income Tax Act, 1961 - Section 143(1), Section 143(1)(a)Presidency Towns Insolvency Act, 1909 - Section 55

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High Courts24 Feb 2016Disposed off

HDFC Ergo General Insurance Co. Ltd. Vs Rangrao Naval Patil and Others

Bombay High Court · (2016) AAC 1331 : (2016) 2 ACC 865 : (2017) ACJ 366 : (2016) 3 AIRBomR 283 : (2016) 3 BCR 409 : (2017) MCR 155 : (2016) 2 TAC 244

Motor Vehicles Act, 1988 - Section 147, Section 147 (1)

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High Courts24 Feb 2016Disposed Off

Arun Baban Sawant Vs Surekha Keru Pimparkar

Bombay High Court · (2016) 4 AIRBomR 419

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High Courts24 Feb 2016Allowed

Arun Atmaram Patil and Others Vs Sandhya Arun Patil and Others

Bombay High Court · (2016) 2 AICLR 415 : (2016) ALLMRCri 4183 : (2016) 2 BomCR(Cri) 268 : (2016) 3 MhLJCrl 350 : (2016) 2 RCRCivil 324 : (2016) 2 RCRCriminal 336

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 320 (8)Dowry Prohibition Act, 1961 - Section 3, Section 4Hindu Marriage Act, 1955 - Section 9

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High Courts24 Feb 2016Partly Allowed

Siddheshwar Urban Co-Op. Bank Ltd. Vs Ganesh and Others

Bombay High Court · (2016) 02 BOM CK 0104

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts24 Feb 2016Allowed

Nurallah Kamruddin Veljee Vs Vishwambhar Kashinath Palekar

Bombay High Court · (2016) 02 BOM CK 0080

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14, Order 7 Rule 14(3), Section 151, Section 153

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High Courts23 Feb 2016Dismissed

The Union of India and Others Vs Komal Ashok Sakharkar and Others

Bombay High Court · (2016) 3 BCR 836 : (2016) 3 MhLJ 354

Administrative Tribunals Act, 1985 - Section 14

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High Courts23 Feb 2016Allowed

Vidarbha Maharogi Seva Mandal Vs The Member, Maharashtra Revenue Tribunal and Others

Bombay High Court · (2016) 3 AIRBomR 615 : (2016) AIRCC 1821 : (2017) 1 BCR 593 : (2016) 4 MhLJ 645

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 21, Section 36(1), Section 36(2), Section 42, Section 43, Section 43(14-A), Section 46, Section 46(1), Section 49A(1)Constitution of India, 1950 - Article 227

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High Courts23 Feb 2016Dismissed

Leelabai wd/o Tulshiram Ingole Vs Sau. Kamlabai w/o Motiram Budh

Bombay High Court · (2016) 5 ALLMR 17

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 13

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High Courts23 Feb 2016Dismissed

Commissioner of Income Tax Vs M/s. Tech. Mahindra Ltd.

Bombay High Court · (2016) 289 CurTR 454

Income Tax Act, 1961 — Section 244A, 90

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High Courts23 Feb 2016Allowed

Jamunabai Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4266

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts23 Feb 2016Dismissed

Narendra Vs Tulsabai and Others

Bombay High Court · (2016) 3 AIRBomR 128

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High Courts23 Feb 2016Allowed

Dinesh Vs Collector, Nagpur District Collector Office

Bombay High Court · (2016) ALLMRCri 4177

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 457

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High Courts23 Feb 2016Allowed

Shri Digambar Jain Dharma and Samaj Vikas Trust and others Vs Sub Divisional Officer, Malkapur and others

Bombay High Court · (2016) 3 ALLMR 583 : (2017) 1 BCR 625 : (2016) 4 MhLJ 441

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 120, 129(b), 43(8)Constitution of India, 1950 - Article 226

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High Courts23 Feb 2016Dismissed

Dumya alias Lakhan alias Inamdar Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 2011 : (2016) 4 BomCR(Cri) 129 : (2016) 3 MhLJCrl 608

Maharashtra Control of Organised Crime Act, 1999 — Section 3Penal Code, 1860 (IPC) — Section 120B, 307, 326, 395

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High Courts23 Feb 2016Dismissed

In Re: Lav Chadha and Others

Bombay High Court · (2016) 02 BOM CK 0077

Penal Code, 1860 (IPC) - Section 421, Section 422, Section 423, Section 424Presidency Towns Insolvency Act, 1909 - Section 38, Section 39, Section 39(2)State Financial Corporations Act, 1951 - Section 29

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High Courts22 Feb 2016Allowed

Principal Commr. of C. Ex. & Cus., Daman Vs Omnitex Industries (I) Ltd.

Bombay High Court · (2016) 334 ELT 639

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High Courts22 Feb 2016Disposed Off

Ashok Patel Vs Commissioner of Central Excise, Mumbai-II

Bombay High Court · (2016) 334 ELT 10

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High Courts22 Feb 2016Allowed

Pandurang Ramchandra Jadhav Vs Union of India

Bombay High Court · (2016) 336 ELT 643

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