Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 467, 468, 468(1), 469, 473Penal Code, 1860 (IPC) - Section 309, 329, 34, 382, 465

Read judgment

High Courts09 Dec 2015Dismissed

Pralhad Vs The General Manager, The Jalna District Central Co.op. Bank Ltd.

Bombay High Court · (2016) 1 ABR 578

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, 11A

Read judgment

High Courts09 Dec 2015Allowed

Kusum and Others Vs Dharu and Others

Bombay High Court · (2016) ALLMR(Cri) 831 : (2016) 1 BomCR(Cri) 689

Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(4), 397, 397(3)Evidence Act, 1872 - Section 112

Read judgment

High Courts09 Dec 2015

Shantabai Bhimrao Bauchkar and Others Vs Bhimrao Pandu Bauchkar and Others

Bombay High Court · (2016) 1 BomCR(Cri) 286

Criminal Procedure Code, 1973 (CrPC) - Section 125Penal Code, 1860 (IPC) - Section 494

Read judgment

High Courts09 Dec 2015

Avinash Uttam Kadam and Others Vs Hajira Begum Nisar Ahmad and Others

Bombay High Court · (2016) 1 BomCR 548 : (2016) 2 MhLj 59

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97, 100Limitation Act, 1963 - Section 5

Read judgment

High Courts08 Dec 2015Disposed Off

Saint Gobain Sekurit India Ltd. Vs Kuyesh Durjan Yadav and Others

Bombay High Court · (2016) 1 MhLj 822

Constitution of India, 1950 - Article 136, 226, 227Industrial Disputes Act, 1947 - Section 18(1), 2(p)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

Read judgment

High Courts08 Dec 2015Dismissed

Maulana Azad Educational Trust and Others Vs Uzma Khanam Mirza Moin Ullah Baig and Others

Bombay High Court · (2016) 1 ABR 508

Constitution of India, 1950 - Article 226Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, 12, 7Evidence Act, 1872 - Section 111

Read judgment

High Courts08 Dec 2015Dismissed

Premier Road Carriers Limited Vs Siemens Limited

Bombay High Court · (2016) 1 BomCR 578 : (2016) 130 CLA 484 : (2016) 194 CompCas 174

Read judgment

High Courts08 Dec 2015Partly Allowed

Muka Biren Rathod Vs The State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 289

Penal Code, 1860 (IPC) - Section 307, 380, 457, 511

Read judgment

High Courts08 Dec 2015

The Commissioner of Income Tax-I Vs The Akot Ginning and Pressing Factory Ltd.

Bombay High Court · (2015) 12 BOM CK 0033

Income Tax Act, 1922 - Section 14(3)(iv)Income Tax Act, 1961 - Section 143(1), 147, 148, 80P, 80P(2)

Read judgment

High Courts07 Dec 2015Dismissed

Dr. Shaba Rama Naik Gaonkar Vs White Raj Resort Private Ltd.

Bombay High Court · (2017) 2 BCR 204

Civil Procedure Code, 1908 (CPC) - Section 80(2)

Read judgment

High Courts07 Dec 2015Partly Allowed

The Maharashtra State Road Transport Corporation Vs Laxman

Bombay High Court · (2016) 1 ALLMR 414

Read judgment

High Courts07 Dec 2015Dismissed

Ghanshyam D. Katira Vs Sanjay J. Ganatra and Others

Bombay High Court · (2016) 1 BomCR(Cri) 555

Negotiable Instruments Act, 1881 (NI) - Section 138

Read judgment

High Courts07 Dec 2015Dismissed

UTV Motion Pictures and Others Vs Murphy Enterprises and Others

Bombay High Court · (2015) 12 BOM CK 0028

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 16, Order 6 Rule 1, Order 6 Rule 14, Order 6 Rule 17, Order 8 Rule 9Constitution of India, 1950 - Article 227Copyright Act, 1957 - Section 25

Read judgment

High Courts07 Dec 2015Allowed

Zahir Ahmed Saeed Ahmed Mistry and Others Vs The State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 47

Criminal Procedure Code, 1973 (CrPC) - Section 209Penal Code, 1860 (IPC) - Section 114, 120-B, 201, 302, 364

Read judgment

High Courts05 Dec 2015Disposed Off

Digambar S/o Bhagwan Nakate, Osmanabad Vs Janardan S/o Shivappa Nakate, Osmanabad

Bombay High Court · (2016) MCR 541

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 14 Rule 3

Read judgment