High Courts09 Feb 2016Allowed
Nanded District Central Co-Operative Bank Vs Yadav
Bombay High Court · (2016) 2 CLR 27 : (2016) 150 FLR 59 : (2016) MCR 1110 : (2016) 4 MhLJ 270
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 810 of 3,658
High Courts09 Feb 2016Dismissed
Commissioner of Income Tax-18 Vs Hiralal Doshi
Bombay High Court · (2016) 383 ITR 19
Income Tax Act, 1961 - Section 10(38), Section 143(3), Section 260A, Section 271(1) (c), Section 271(1)(c)
High Courts09 Feb 2016Dismissed
Aditya Dhananjay Phadte and Others Vs State of Goa and Others
Bombay High Court · (2016) 2 AIRBomR 744 : (2016) 5 BCR 690
Constitution of India, 1950 - Article 14, Article 226
High Courts09 Feb 2016Allowed
Ganpat D. Kulthe Vs Hasansaheb Miyalal Mushrif
Bombay High Court · (2016) 2 AIRBomR 490 : (2016) 4 MhLJ 42
Civil Procedure Code, 1908 (CPC) - Section 24, Section 24(1)(b)(i)Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts09 Feb 2016Dismissed
Vishnu Hari Khopkar Vs The State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 738 : (2016) ALLMRCri 1772 : (2016) 2 BomCR(Cri) 284 : (2016) 4 MhLJCrl 26
Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts09 Feb 2016Disposed off
Rajinder Kumar Malhotra Vs Paresh Biharilal Vyas and Others
Bombay High Court · (2016) 1 AIRBomRCri 678 : (2017) 3 ALLMR 129 : (2016) 2 BCR 678
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2(A), Order 39 Rule 2-AConstitution of India, 1950 - Article 136, Article 215Contempt of Courts Act, 1971 - Section 12, Section 12 (5), Section 12(3), Section 12(4), Section 12(5), Sec
High Courts09 Feb 2016Allowed
Babasaheb s/o. Balabhau More Vs The State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 732 : (2016) ALLMRCri 2120 : (2016) 4 BomCR(Cri) 141
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts09 Feb 2016Partly Allowed
Dashrath Aba More Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 581 : (2016) ALLMRCri 2018 : (2016) 3 MhLJCrl 761
Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts09 Feb 2016Disposed Off
Shri Babu J. Upardekar of major age, Indian National, resident of C/o Assistant Garrison Engineer E/M-I, GE(NW), Opposite KV No. 2, Vasco-da-Gama-Goa Vs Returning Officer, Cooperative Societies Election Cell, South Goa District, Margao Goa @
Bombay High Court · (2016) 3 BCR 437
Goa Co-operative Societies Act, 2001 — Section 61
High Courts08 Feb 2016Disposed Off
The Commissioner of Central Excise, Pune-I and Others Vs Mahindra Navistar Automotives and Others
Bombay High Court · (2016) 02 BOM CK 0257
Central Excises and Salt Act, 1944 - Section 35C(2A)
High Courts08 Feb 2016Disposed Off
Aramex India Private Limited Vs Union of India and Others
Bombay High Court · (2016) 02 BOM CK 0254
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 157
High Courts08 Feb 2016Disposed Off
The Commissioner of Income Tax Vs Union Bank of India
Bombay High Court · (2016) 02 BOM CK 0253
Income Tax Act, 1961 - Section 143(3), Section 260A, Section 36(1)(viia), Section 43(D)
High Courts08 Feb 2016Disposed Off
Arun Vishwanath Kamble Vs Satish Siddharth Chavan
Bombay High Court · (2017) 2 AIRBomR 557
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts08 Feb 2016Allowed
Sudha Facility Management Service, A Partnership Firm duly registered under Indian Partnership Act, through its Managing Partner Mr. Ashish Naik, aged 25 years, married, businessman, Resident of H.No.366, Adarsh Colony Carmbolim, Tiswadi, Goa - Petitioner
Bombay High Court · (2017) 1 ALLMR 797 : (2016) 6 MhLJ 96
Constitution of India, 1950 - Article 226
High Courts08 Feb 2016Dismissed
The Commissioner of Income Tax-9 Mumbai Vs Apollo Finvest (I) Ltd.
Bombay High Court · (2016) 382 ITR 33
Income Tax Act, 1961 - Section 260-A
High Courts08 Feb 2016Allowed
Swami Samarth Agencies and Others Vs Mauli Chemicals Industries
Bombay High Court · (2016) 2 AIRBomR 736 : (2016) 6 MhLJ 587 : (2016) 1 MIPR 329 : (2017) 3 RAJ 25
Trade Marks Act, 1999 - Section 134(2), Section 2(h), Section 21, Section 27, Section 27(1), Section 28, Section 28(1), Section 29, Section 29(1), Section 29(2)
High Courts08 Feb 2016Allowed
The TJSB Sahakari Bank Ltd. Vs B.D. Sampat and Others
Bombay High Court · (2016) ACD 706 : (2016) 165 AIC 517 : (2016) 1 AIRBomRCri 660 : (2016) ALLMRCri 2262 : (2016) 2 BomCR(Cri) 551 : (2016) 3 DCR 41 : (2016) 1 MadWNCri 59 : (2016) 4 MhLJ 130 : (2016) 3 MhLJCrl 145 : (2016) 2 NIJ 783
Criminal Procedure Code, 1973 (CrPC) - Section 254, Section 255, Section 256Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts08 Feb 2016Disposed off
Sridhar Sundararajan Vs Ultramarine and Pigments Limited and Others
Bombay High Court · (2016) 2 AIRBomR 273 : (2016) 4 BCR 182 : (2016) 195 CompCas 1 : (2016) 3 CompLJ 248 : (2016) 229 DLT 307 : (2016) 4 MhLJ 590 : (2016) 134 SCL 465
General Clauses Act, 1897 - Section 6(c)
High Courts08 Feb 2016Dismissed
Sudha Facility Management Service Vs The Managing Director, Kadamba Transport Corporation Ltd. and Others
Bombay High Court · (2016) 02 BOM CK 0101
Constitution of India, 1950 - Article 226, Article 227
High Courts08 Feb 2016Dismissed
Kashinath and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 6 BCR 86 : (2016) 6 FLT 698 : (2016) 4 MhLJ 363
Constitution of India, 1950 - Article 226Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 - Section 2, Section 3, Section 4, Section 4(3), Section 4(5), Section 4(6), Section 6