High Courts22 Feb 2016Dismissed
Sheikh Lal Hiraji Bagwan and Others Vs Buldana Urban Coop. Credit Society
Bombay High Court · (2016) ALLMRCri 1252 : (2016) 3 BomCR(Cri) 481
Negotiable Instruments Act, 1881 (NI) - Section 118(a), Section 138
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 805 of 3,658
High Courts22 Feb 2016Dismissed
Chandrashekhar Vs Balkrishna and Others
Bombay High Court · (2016) 2 AIRBomR 719 : (2016) 4 BCR 63 : (2016) 4 MhLJ 389
Civil Procedure Code Amendment Act, 1999 - Section 13, Section 16, Section 7Civil Procedure Code Amendment Act, 2002 - Section 16, Section 16(1)Civil Procedure Code, 1908 (CPC) - Order 20 Rule 1, Order 6 Rule 15, Order 6 Rule 17, Ord
High Courts22 Feb 2016Allowed
The Principal Commissioner of Central Excise and Customs Vs Omnitex Industriex (India) Limited
Bombay High Court · (2016) 02 BOM CK 0102
Central Excises and Salt Act, 1944 - Section 35-G, Section 35-G(2)(a), Section 35-G(2-A), Section 36(b)Limitation Act, 1963 - Section 14, Section 5
High Courts22 Feb 2016Partly Allowed
Chandramani son of Marotrao Pantavne Vs Shashikala wife of Brijlal Bisen
Bombay High Court · (2016) 3 ALLMR 139 : (2016) 5 BCR 573
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts22 Feb 2016Disposed Off
Subhash @ Sopan s/o Prahlad Gavanade Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1697 : (2016) 3 BomCR(Cri) 270
Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Feb 2016Dismissed
Jaywant Vamanrao Kadu (Patil), The Managing Director, Sangli Dist. Coop. Bank Ltd. Sangli Vs Bank Employees Union Kolhapur & Ors.
Bombay High Court · (2016) 1 CLR 1067
Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 468Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48
High Courts22 Feb 2016Allowed
Soham Shah Vs Indian Film Company Limited and another
Bombay High Court · (2016) 5 ALLMR 555 : (2016) 5 BCR 182 : (2016) 3 MhLJ 476 : (2016) 5 RAJ 748
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(9), 2(1)(f)
High Courts18 Feb 2016Dismissed
Uday Ashok Dahanukar Vs Amulya Avinash Dahanukar and Other
Bombay High Court · (2016) 2 AIRBomRCri 283 : (2017) ALLMRCri 187 : (2017) 1 MhLJCrl 796
Penal Code, 1860 (IPC) — Section 120B, 409
High Courts18 Feb 2016Dismissed
Ashok Son of Mahadeo Sakharkar, Aged about 54 years, Occupation : Police Inspector, Police Station, Bhadrawati, (suspended), Resident of Plot No.45, Shrinagar, Manewada Road, Nagpur, Tahsil and District : Nagpur - Petitioner @HASH The Deputy Superintenden
Bombay High Court · (2016) ALLMRCri 4584
Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 178
High Courts18 Feb 2016Disposed Off
International Air Transport Association - Petitioner @HASH Deputy Commissioner of Income Tax and Others
Bombay High Court · (2016) 290 CurTR 46
Income Tax Act, 1961 - Section 143(3), Section 144C
High Courts18 Feb 2016Dismissed
Mahesh Zangoji Ghotekar Vs Prayas Sakhare and Others
Bombay High Court · (2016) 166 AIC 384 : (2016) 3 AIRBomR 714 : (2016) 3 BCR 824 : (2016) 4 MhLJ 134
Specific Relief Act, 1963 - Section 6, Section 6(1), Section 9
High Courts18 Feb 2016Dismissed
Commissioner of Income-Tax-3 Vs M/s. Parrys (Eastern) Pvt. Ltd.
Bombay High Court · (2016) 384 ITR 264
Income Tax Act, 1961 - Section 50, 74
High Courts18 Feb 2016Partly Allowed
Jalinder Ranganath Lahare and Others Vs Indian Seamless and Metal Tubes Ltd. and Others
Bombay High Court · (2016) 4 BCR 69 : (2016) 2 CLR 334 : (2016) 149 FLR 149 : (2016) LabLR 599 : (2016) LabLR 549 : (2016) 2 LLJ 160 : (2016) 4 MhLJ 36
Contract Labour (Regulation and Abolition) Act, 1970 - Section 10Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 32
High Courts18 Feb 2016Partly Allowed
Jahed Ilahi Khan Pathan Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 493 : (2017) 2 ALLMR 186 : (2016) 3 BCR 123 : (2016) 5 MhLJ 574
High Courts18 Feb 2016Allowed
Shrikant Madhav Karve Vs The Secretary (Parivahan IV) Ministry of Home Affairs, Government of India and Others
Bombay High Court · (2016) 2 AIRBomR 548 : (2016) 2 AnWR 416 : (2016) 3 BCR 91
Criminal Procedure Code, 1973 (CrPC) - Section 94Motor Vehicles Act, 1988 - Section 110, Section 174, Section 192, Section 2, Section 213, Section 39, Section 56, Section 59, Section 60
High Courts18 Feb 2016Allowed
Shivaji s/o Kishanrao Chinchane Vs Jagdish s/o Rajeshwarrao Choudhary
Bombay High Court · (2016) ALLMRCri 1693 : (2017) 1 BC 284 : (2016) 3 BomCR(Cri) 509 : (2016) 3 CivCC 689 : (2017) 1 DCR 311 : (2016) 4 MhLJ 262 : (2016) 3 MhLJCrl 426 : (2016) 2 NIJ 758 : (2016) 5 RCRCriminal 679
Negotiable Instruments Act, 1881 (NI) — Section 118(a), 139
High Courts17 Feb 2016Dismissed
Jawahar Dwarkadas Kabra Vs Jalna Education Society and Others
Bombay High Court · (2016) 02 BOM CK 0248
High Courts17 Feb 2016Allowed
Sushila and Others Vs The State of Maharashtra
Bombay High Court · (2016) 02 BOM CK 0243
Civil Procedure Code, 1908 (CPC) - Section 9Evidence Act, 1872 - Section 107, Section 108Specific Relief Act, 1963 - Section 34
High Courts17 Feb 2016Partly Allowed
Rajendra Suryakant More Vs Fixolite Wires and Cables Pvt. Ltd. and Others
Bombay High Court · (2016) 5 ALLMR 517 : (2016) 5 BCR 609 : (2016) 3 MhLJ 584 : (2016) 2 RCRRent 185
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Section 100Maharashtra Rent Control Act, 1999 - Section 16(1)(f), Section 22, Section 22(1), Section 22(2), Section 33
High Courts17 Feb 2016Allowed
Gopinath Naik Vs State and Others
Bombay High Court · (2016) 2 AIRBomRCri 237 : (2016) ALLMRCri 4246
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 279, Section 338