Bombay High Court Judgments

Criminal Procedure Code, 1973 (CrPC) - Section 153, Section 153(3), Section 156(3), Section 200, Section 202, Section 482Penal Code, 1860 (IPC) - Section 404, Section 406, Section 420

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High Courts04 Feb 2016Disposed Off

Maharashtra Industrial Development Corporation Vs Bhagatdasi and Others

Bombay High Court · (2016) 2 AIRBomR 271 : (2016) 2 ALLMR 397 : (2016) 4 BCR 434 : (2016) 3 MhLJ 252

Land Acquisition Act, 1894 - Section 18, Section 24, Section 4Maharashtra Industrial Development Act, 1961 - Section 32(2), Section 34

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High Courts04 Feb 2016Partly Allowed

Yogiraj Vs The State of Maharashtra

Bombay High Court · (2016) 02 BOM CK 0038

Penal Code, 1860 (IPC) - Section 354, Section 375, Section 376

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High Courts04 Feb 2016Dismissed

State of Maharashtra Vs Gunwantrao Bhaurao Deshmukh

Bombay High Court · (2016) ALLMRCri 5114 : (2017) 2 MhLJCrl 675

Prevention of Corruption Act, 1988 - Section 5(l)(a), Section 5(l)(e)

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High Courts03 Feb 2016Allowed

Madhukar Vs State of Maharashtra Through Anti corruption Bureau, Wardha

Bombay High Court · (2016) ALLMRCri 2279

Prevention of Corruption Act, 1988 - Section 13, 19, 7

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High Courts03 Feb 2016Dismissed

Mother India Logistics and Minerals Pvt. Ltd. and Others Vs L and T Finance Ltd. and Others

Bombay High Court · (2016) 2 BCR 386

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 37, Order 21 Rule 40, Order 21 Rule 41, Order 21 Rule 46(b), Section 51, Section 51(e), Section 58

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High Courts03 Feb 2016Allowed

Machindra S/o Bhanudas Jadhav, Aged 21 years, Occupation : Labourer, resident of Asegaon, Taluka Gangapur, District : Aurangabad - Appellant (Orig. Accused) @HASH The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4714

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2k

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High Courts03 Feb 2016Allowed

Vibhag Niyantrak and Others Vs Kamalakar Harishchandra Somwanshi and Others

Bombay High Court · (2016) 2 AIRBomR 497 : (2016) 2 BCR 798 : (2016) 3 CLR 256

Industrial Disputes Act, 1947 - Section 18, Section 2(b), Section 2(p)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 11, Section 24, Section 24(1), Section 24(2), Section 25, Section 25(1

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High Courts03 Feb 2016Allowed

Bhimrao and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 02 BOM CK 0032

Constitution of India, 1950 - Article 16, Article 226, Article 39(d)

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High Courts03 Feb 2016Partly Allowed

Sujit Bhurandas Borkar Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 2029 : (2016) 4 BomCR(Cri) 759

Penal Code, 1860 (IPC) - Section 361, Section 363, Section 366, Section 376

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High Courts03 Feb 2016Disposed Off

Meenakshi Prashant Kshirsagar Vs Prashant Tukaram Kshirsagar and Others

Bombay High Court · (2016) 2 AIRBomR 215 : (2016) 2 ALLMR 401 : (2016) 2 BCR 259 : (2016) 2 CivCC 681 : (2016) 2 DMC 365 : (2016) 3 MhLJ 260 : (2016) 3 RCRCivil 420

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High Courts02 Feb 2016Disposed Off

Krutika Ritesh Arya Vs Ritesh Laxman Arya

Bombay High Court · (2016) 164 AIC 284 : (2016) 5 ALLMR 37 : (2016) 2 BCR 664 : (2016) 3 CivilLJ 227 : (2016) 3 MhLJ 494

Civil Procedure Code, 1908 (CPC) - Section 24, Section 25Hindu Marriage Act, 1955 - Section 13(1)(i-a)

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High Courts02 Feb 2016Dismissed

The Commissioner of Income Tax-6 Vs Grasim Industries Ltd.

Bombay High Court · (2016) 02 BOM CK 0026

Income Tax Act, 1961 - Section 115 (W)(2), Section 115(WD), Section 115WB, Section 260-A, Section 37(3A)

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High Courts02 Feb 2016Disposed off

Bharati Walia Vs Krishan Mamlal Kapoor and Others

Bombay High Court · (2016) ACD 447 : (2016) 2 AIRBomRCri 861 : (2016) ALLMRCri 4750

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139

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High Courts02 Feb 2016Dismissed

Anandeya Zinc Oxides Pvt. Ltd. Vs Union of India

Bombay High Court · (2016) 337 ELT 354

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High Courts02 Feb 2016Partly Allowed

Vasant Vs Govindrao Upasrao Naik and Others

Bombay High Court · (2017) 2 AICLR 136 : (2016) 3 AIRBomRCri 346 : (2016) ALLMRCri 1728 : (2016) 2 BomCR(Cri) 569 : (2017) 1 CriCC 107 : (2016) 3 DMC 534 : (2017) 1 HLR 169 : (2016) 4 MhLJCrl 264 : (2016) 3 RCRCivil 585 : (2016) 3 RCRCriminal 423

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 125 (1) (d), Section 125 (1)(d), Section 125(1), Section 125(1) (d), Section 125(1)(d), Section 126, Section 126(1), Section 2(y)General Clauses Act, 1897 - Section 13(1)Pen

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High Courts02 Feb 2016Allowed

Maharashtra State Power Generation Co. Ltd. Vs Sheshrao Baliram Ingole and Others

Bombay High Court · (2016) 2 AIRBomR 681 : (2016) AIRCC 1437 : (2016) 4 BCR 594 : (2016) 3 MhLJ 786

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 13, Article 14, Article 19, Article 226, Article 30(1-A), Article 300A, Article 300-A, Article 31, Article 31-A, Article 31-A(1), Article 32Karna

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