High Courts05 Dec 2014
Khare and Tarkunde Infrastructure Private Limited Vs The State of Maharashtra
Bombay High Court · (2015) 1 ABR 818 : (2015) 2 ALLMR 550 : (2015) 6 BomCR 746 : (2015) 3 MhLj 668
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 11 of 148
High Courts05 Dec 2014
Vithal Kapuskar Vs State of Goa
Bombay High Court · (2015) ALLMR(Cri) 1535 : (2015) 1 BomCR(Cri) 478
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 120B, 307, 323, 324, 326
High Courts05 Dec 2014
Sadashivrao Mandalik Kagal Taluka Sahakari Sakhar Karkhana Limited Vs The Commissioner of Sugar
Bombay High Court · (2015) 4 ALLMR 204 : (2015) 1 BomCR 237
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 29B(1)
High Courts05 Dec 2014
The Commissioner of Income Tax Vs Sulzer India Limited
Bombay High Court · (2015) 273 CTR 400 : (2014) 369 ITR 717
Bombay Sales Tax Act, 1959 — Section 38, 38(4)Income Tax Act, 1961 — Section 260A, 28, 28(iv), 36, 36(1)(iii)
High Courts05 Dec 2014
Shrirang Namdeo Chandanshive Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 754
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts05 Dec 2014
Manish Dosal Barot Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1787 : (2015) 2 BomCR(Cri) 160
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 239Income Tax Act, 1961 — Section 44AA
High Courts05 Dec 2014
Telepathy Inc. Vs Directi Interest Solutions Pvt. Ltd.
Bombay High Court · (2014) 12 BOM CK 0041
Arbitration and Conciliation Act, 1996 — Section 25, 34, 9
High Courts05 Dec 2014
Aawas Builders Vs Ajit Pathare
Bombay High Court · (2014) 12 BOM CK 0036
Arbitration and Conciliation Act, 1996 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 138Mumbai Municipal Corporation Act, 1888 — Section 342
High Courts04 Dec 2014
Bhatia Industries and Infrastructure Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2015) 82 VST 122
Central Sales Tax Act, 1956 - Section 5Maharashtra Value Added Tax Act, 2002 - Section 16 30 30(2) 32 50
High Courts04 Dec 2014Dismissed
Suresh Champatrao Chincholkar Vs Magan Sangrahalaya Samiti
Bombay High Court · (2015) 3 MhLj 744
Civil Procedure Code, 1908 (CPC) - Section 100 — Transfer of Property Act, 1882 - Section 106
High Courts04 Dec 2014Partly Allowed
Ganapati Laxman Waghmode and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1605
Bombay Police Act, 1951 - Section 135, 37(1) — Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 34
High Courts04 Dec 2014Allowed
Ashraf Mohammad Calcattawala and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1778
Bombay Police Act, 1951 - Section 135, 37(1)(3) — Criminal Procedure Code, 1973 (CrPC) - Section 320, 482 — Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 320 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(10), 3(1)(x)
High Courts04 Dec 2014
Sofia Coutinho e Paes and Others Vs Honourable Minister for Municipality and Others
Bombay High Court · (2015) 1 BomCR 375 : (2015) 2 MhLj 268
Delhi Municipal Corporation Act, 1957 — Section 343, 347-A, 347-B, 347-D
High Courts04 Dec 2014
Kumar Rama Gowda Vs State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 227
High Courts04 Dec 2014
Sangappa Virappa Tenginakai Vs The State of Goa
Bombay High Court · (2015) ALLMR(Cri) 738 : (2015) 3 BomCR(Cri) 328
High Courts04 Dec 2014
Sanjay Lakhe Patil Vs Haribhau Bagade
Bombay High Court · (2015) 3 ABR 591
Constitution of India, 1950 — Article 105, 105(3), 121, 122, 122(1)
High Courts04 Dec 2014
Hussain Bi Shaikh Vs Mormugao Municipal Council Martires Dias Vs The Chief Officer Nivedita Hamilpurkar Vs State of Goa Sofia Coutinho e Paes Vs The Honourable Minister for Municipality
Bombay High Court · (2015) 1 ALLMR 21
Goa, Daman and Diu Municipalities Act, 1968 — Section 184, 184B, 184D
High Courts04 Dec 2014
Chandravati Sagun Ghadi Vs Anil Chopdekar
Bombay High Court · (2015) 2 ABR 110 : (2015) 1 BomCR 777
Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Dec 2014
Sachin Bhimrao Suryawanshi Vs The State of Maharashtra
Bombay High Court · (2015) 1 ALLMR 14 : (2015) 4 BomCR 140 : (2015) 1 MhLj 922
Constitution of India, 1950 — Article 226, 233(2)