COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 808 of 3,658

High Courts12 Feb 2016Dismissed

Asha Vs T.S.K. Reddy and Others

Bombay High Court · (2016) 2 AIRBomRCri 192 : (2016) 5 BCR 686 : (2016) 4 MhLJ 375

Bihar and Orissa Co-operative Societies Act, 1935 - Section 48, Section 6(2)Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227

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High Courts12 Feb 2016Partly Allowed

Vitthal Tukaram Kadam and Others Vs The State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 198 : (2016) ALLMRCri 1192 : (2016) 2 BomCR(Cri) 583 : (2016) 3 Crimes 252 : (2016) 1 Crimes 540 : (2016) 4 MhLJCrl 577

Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 323, Section 34

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High Courts12 Feb 2016Dismissed

Mohd. Sharif Mehboob Badshakhan Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1286 : (2016) 2 BomCR(Cri) 694 : (2016) 1 Crimes 579 : (2016) 4 MhLJCrl 793

Penal Code, 1860 (IPC) - Section 300, Section 301, Section 302, Section 34

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High Courts12 Feb 2016Dismissed

Tomas Shamson De Souza Vs Nelly D''Souza and Others

Bombay High Court · (2016) 4 BCR 179 : (2017) 1 CivilLJ 538 : (2016) 5 MhLJ 137

Constitution of India, 1950 - Article 227

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High Courts12 Feb 2016Disposed off

Prof. Dr. Balchandra s/o. Nathuji Khandekar Vs The Chief Secretary, Ministry of Personnel, New Delhi and Ors.

Bombay High Court · (2016) 5 ALLMR 227 : (2016) 3 MhLJ 134

Constitution of India, 1950 — Article 226

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High Courts11 Feb 2016Dismissed

Sainath Trading Company Pvt. Ltd. Vs Assistant Commissioner of Income Tax

Bombay High Court · (2016) 02 BOM CK 0259

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 115JB, Section 143(3), Section 147, Section 148, Section 14A, Section 234B

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High Courts11 Feb 2016Dismissed

Krishna Gopinath Mali Vs The State of Maharashtra

Bombay High Court · (2016) 02 BOM CK 0241

Penal Code, 1860 (IPC) - Section 302, Section 504, Section 506

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High Courts11 Feb 2016Dismissed

State of Maharashtra Vs Harischandra s/o Govindrao Kharat

Bombay High Court · (2016) ALLMRCri 4976

Prevention of Corruption Act, 1988 - Section 12, Section 13(2), Section 13(l)(d), Section 7

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High Courts11 Feb 2016Allowed

The Commissioner of Income-Tax, Vidarbha Vs Manganese Ore India Limited

Bombay High Court · (2016) 384 ITR 413

Income Tax Act, 1961 - Section 256(1)

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High Courts11 Feb 2016Partly Allowed

Mudas Vs State of Maharashtra

Bombay High Court · (2016) 1 AIRBomRCri 797 : (2016) ALLMRCri 1860 : (2016) 2 BomCR(Cri) 543 : (2016) 3 MhLJCrl 111

Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 307

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High Courts11 Feb 2016Disposed off

Mukund Vs The State of Maharashtra and Others

Bombay High Court · (2016) 4 ALLMR 862 : (2016) 4 BCR 165 : (2016) 3 MhLJ 280

Constitution of India, 1950 - Article 226

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High Courts11 Feb 2016Allowed

Mahendra Builders Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomR 377 : (2017) 1 ALLMR 293 : (2016) 2 BCR 818

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 47, Section 53, Section 53 (1)

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High Courts11 Feb 2016Dismissed

Krishna Gopinath Mali Vs State of Maharashtra

Bombay High Court · (2016) 1 Crimes 542

Penal Code, 1860 (IPC) - Section 302, Section 504, Section 506

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High Courts11 Feb 2016Dismissed

Jaikumar Kailas Gedam Vs The State of Maharashtra

Bombay High Court · (2016) 1 AIRBomRCri 850 : (2016) ALLMRCri 3492 : (2016) 2 BomCR(Cri) 704 : (2016) 4 MhLJCrl 550

Penal Code, 1860 (IPC) - Section 376, Section 376(2)(f), Section 377

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High Courts11 Feb 2016Dismissed

Andrew Rego Vs Juliet Lopes

Bombay High Court · (2016) 02 BOM CK 0083

Constitution of India, 1950 - Article 20, Article 227, Article 29, Article 30, Article 32Hindu Marriage Act, 1955 - Section 24

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High Courts11 Feb 2016Dismissed

Chandrakant Vishram Chavan Vs Union of India and Others

Bombay High Court · (2016) 02 BOM CK 0076

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 136

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High Courts11 Feb 2016Allowed

Sudhakar s/o Kashinath Wani Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 1675 : (2016) 3 BomCR(Cri) 380 : (2016) 3 MhLJCrl 588

Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts11 Feb 2016Dismissed

Mohan Krishnaroa Gunjal Vs Prabhakar Purshottam Joshi

Bombay High Court · (2016) 02 BOM CK 0059

Civil Procedure Code, 1908 (CPC) - Order 21 Rule XXI, Section 115, Section 144Limitation Act, 1963 - Section 5

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High Courts10 Feb 2016Dismissed

The Superintending Engineer, Nagpur Irrigation Circle, Command Area Development Authority and another Vs Waman Raghoba Shende and Others

Bombay High Court · (2016) 2 CLR 1 : (2016) 149 FLR 921 : (2016) 3 LLN 78 : (2016) 4 MhLJ 725

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts10 Feb 2016Allowed

Padmatai Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomR 730 : (2016) 6 BCR 94 : (2016) 4 MhLJ 306

Constitution of India, 1950 - Article 226, Article 243(Q), Article 243(W), Article 243Q, Article 243-QMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 1, Section 3, Section 3(2), Section 341(A), Sect

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