High Courts25 Jan 2016Disposed off
JSW Steel Limited and Others Vs Union of India and Others
Bombay High Court · (2016) 54 GST 21
Constitution of India, 1950 - Article 14, Article 226
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 816 of 3,658
High Courts22 Jan 2016Allowed
Govind Anand Karvande Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5003 : (2017) 2 BomCR(Cri) 528 : (2017) 1 MhLJCrl 125
Prevention of Corruption Act, 1988 - Section 13(l)(d), Section 7
High Courts22 Jan 2016Disposed Off
Heniriqueta D''Souza Vs Mangesh D. Mishal and Others
Bombay High Court · (2016) 3 BCR 459
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 - Section 2(n), Section 2(p), Section 29, Section 3, Section 8A
High Courts22 Jan 2016Dismissed
The New India Assurance Company Ltd. Vs Ravikant Padmakar Tarekar and Others
Bombay High Court · (2016) AAC 1337 : (2016) 3 AIRBomR 242 : (2016) 2 ALLMR 399 : (2016) 4 BCR 372 : (2016) 3 MhLJ 246
High Courts22 Jan 2016Allowed
Mayfair Co-operative Housing Society Ltd. Vs Francisco Carmo Fernandes and Others
Bombay High Court · (2016) 2 BCR 342
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 2Maharashtra Co-operative Societies Act, 1960 - Section 101, Section 137, Section 152, Section 152 A, Section 154, Section 156, Section 43, Section 44,
High Courts22 Jan 2016Dismissed
Chandrashekhar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 819 : (2016) 4 ALLMR 886 : (2016) 2 BCR 291 : (2016) MCR 477 : (2016) 2 MhLJ 818
High Courts22 Jan 2016Dismissed
The Executive Engineer, Works Division XVIII (Roads) P.W.D. Vs Ulhas Gopinath Raikar
Bombay High Court · (2016) 2 BCR 831
Land Acquisition Act, 1894 - Section 18, Section 4(1), Section 6
High Courts22 Jan 2016Disposed Off
Cineyug Worldwide Vs The Union of India and Others
Bombay High Court · (2016) 54 GST 91
Central Excises and Salt Act, 1944 - Section 14, Section 32E, Section 32F(1), Section 32F(5)Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 31, Section 32, Section 65(105)(zu), Section 65(40), Section 65(41), Sec
High Courts22 Jan 2016Partly Allowed
State of Goa and Others Vs Saunsthana Gokarna Partagale
Bombay High Court · (2016) 01 BOM CK 0049
Civil Procedure Code, 1908 (CPC) - Section 80Maharashtra Land Revenue Code, 1966 - Section 14
High Courts22 Jan 2016Partly Allowed
Atmaram Xembu Poi Palondicar and Others Vs Xencora Anant Verlekar and Others
Bombay High Court · (2016) 01 BOM CK 0044
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 43Specific Relief Act, 1963 - Section 34
High Courts22 Jan 2016Dismissed
Sanghmitra and Others Vs Ganpat
Bombay High Court · (2016) 01 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts22 Jan 2016Dismissed
Uttam Manulal Kale Vs The State of Maharashtra and Others
Bombay High Court · (2016) 01 BOM CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts22 Jan 2016Allowed
Sangappa V. Tenginakai (major), S/o Veerappa Tenginakai, R/o Kamaracazana, H. No. 8, Mapusa, Bardez, Goa Vs The State, through the P.P. At High Court Building, Altinho, Panaji
Bombay High Court · (2016) 1 BomCR(Cri) 687
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts22 Jan 2016Allowed
Mr. Vijaykumar Fadke Vs M/s Counto Automobiles Pvt. Ltd.
Bombay High Court · (2016) ALLMRCri 4816 : (2016) 1 BomCR(Cri) 677
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 65
High Courts21 Jan 2016Dismissed
"X" Vs "Y"
Bombay High Court · (2016) 3 AIRBomR 122
Hindu Marriage Act, 1955 — Section 13 (1)(ia)
High Courts21 Jan 2016Dismissed
Chandar Armogam Nayakar Vs State of Maharashtra
Bombay High Court · (2016) 01 BOM CK 0234
Penal Code, 1860 (IPC) - Section 302, Section 450
High Courts21 Jan 2016Dismissed
Vijal Marine Services Vs Commissioner of Cus. & C. Ex., Goa
Bombay High Court · (2016) 337 ELT 335
High Courts21 Jan 2016Allowed
Bal @ Rajvardhan Vitthalrao Nimbalkar Vs Divisional Commissioner
Bombay High Court · (2016) ALLMRCri 3994 : (2016) 4 BomCR(Cri) 830
Maharashtra Police Act, 1951 — Section 56(1)(a)
High Courts21 Jan 2016Allowed
Kiran Ramrao Shinde Vs Sub-Divisional Magistrate
Bombay High Court · (2016) ALLMRCri 4223 : (2016) ALLMRCri 3915 : (2016) 4 BomCR(Cri) 847
Maharashtra Police Act, 1951 — Section 57, 57A
High Courts21 Jan 2016Allowed
Hirabai and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 3 AIRBomR 136 : (2016) 3 BCR 33 : (2016) 4 MhLJ 283
Maharashtra Regional and Town Planning Act, 1966 - Section 127, Section 127(1), Section 26, Section 37(1), Section 38