High Courts18 Dec 2014
Special Land Acquisition (MPT) Vs Communidade of Chicalim
Bombay High Court · (2015) 2 BomCR 176
Land Acquisition Act, 1894 — Section 18, 4
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 5 of 148
High Courts18 Dec 2014
The Commissioner of Income Tax Vs Darbhanga Mansion CHS Ltd.
Bombay High Court · (2015) 273 CTR 473 : (2015) 370 ITR 443
Constitution of India, 1950 — Article 43A
High Courts18 Dec 2014
Sunita Vs The State of Maharashtra
Bombay High Court · (2015) 3 BomCR 704 : (2015) 5 MhLj 435
Bombay Village Panchayats Act, 1958 — Section 10, 14, 14(1), 15, 15AConstitution of India, 1950 — Article 226, 243O(b), 329, 329(b)Representation of the People Act, 1951 — Section 36
High Courts18 Dec 2014
Severn Trent Water Purification Inc. Vs Capital Controls India Private Limited
Bombay High Court · (2015) 6 BomCR 772
Companies Act, 1956 — Section 433, 433(e), 433(f), 434, 434(1)(a)
High Courts18 Dec 2014
Sayeeda Gulamrasul Sayed Vs State of Maharashtra
Bombay High Court · (2015) 2 ALLMR 388 : (2015) 3 BomCR 409 : (2015) 1 MhLj 936
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3G, 4
High Courts18 Dec 2014
Bharat Kantilal Dalal Vs Girdharlal Nathubhai Dalal
Bombay High Court · (2015) 3 ALLMR 299 : (2015) 5 BomCR 574
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34, 37Contract Act, 1872 — Section 23
High Courts18 Dec 2014
Mrinal M. Lolieyekar Vs Rajesh J. Devidas
Bombay High Court · (2015) 4 BomCR 582
Motor Vehicles Act, 1988 — Section 140
High Courts18 Dec 2014
MIDC Industries Association Vs The State of Maharashtra
Bombay High Court · (2015) 4 ABR 533 : (2015) 3 ALLMR 571 : (2015) 6 BomCR 362 : (2015) 3 MhLj 477
Constitution of India, 1950 — Article 14
High Courts18 Dec 2014
The Divisional Manager, New India Assurance Company Limited Vs Vandana
Bombay High Court · (2015) 4 BomCR 588
Motor Vehicles Act, 1988 — Section 15, 166, 3
High Courts17 Dec 2014Dismissed
Appaso Shankar Aadsule Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1488
Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 302
High Courts17 Dec 2014
State of Maharashtra and Others Vs Yuvraj Kashinath Sable and Others
Bombay High Court · (2015) 1 BomCR(Cri) 371
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 235, 273, 306Evidence Act, 1872 — Section 101, 106, 114, 133, 141
High Courts17 Dec 2014
Commissioner of Income Tax-11 Vs Bina Indrakumar
Bombay High Court · (2015) 370 ITR 552
Income Tax Act, 1961 — Section 263
High Courts17 Dec 2014
Naaptol Online Shopping Pvt. Ltd. Vs State Of Maharashtra and Ors
Bombay High Court · (2014) 12 BOM CK 0160
High Courts17 Dec 2014
Commissioner of Income Tax - 2 Vs Bobcards Ltd.
Bombay High Court · (2014) 12 BOM CK 0159
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Banking Regulation Act, 1949 — Section 5
High Courts17 Dec 2014
Ashok Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 7
Penal Code, 1860 (IPC) — Section 201, 34, 406, 408, 409
High Courts17 Dec 2014
State Bank of India Vs The Deputy Commissioner of Income Tax
Bombay High Court · (2015) 274 CTR 118 : (2015) 370 ITR 438
Income Tax Act, 1961 — Section 254(2), 260A, 263, 36(1)(viia)
High Courts17 Dec 2014
Gram Dev Laxmi Narayan Vs Ganesh Arjun Velip
Bombay High Court · (2015) 3 ABR 725 : (2015) 2 BomCR 237
Land Acquisition Act, 1894 — Section 11, 30
High Courts17 Dec 2014
Radhakrishna Carriers Pvt. Ltd. Vs Pelhar Automobiles
Bombay High Court · (2015) 2 ALLMR 383 : (2015) 3 BC 22 : (2015) 4 BomCR 56 : (2015) 1 MhLj 947
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4
High Courts17 Dec 2014
Sonia Kunwar Singh Bedi Vs Kunwar Singh Bedi
Bombay High Court · (2015) 1 ABR 697 : (2015) 2 ALLMR 707 : (2015) 3 BomCR 350 : (2015) 2 DMC 680 : (2015) 1 MhLj 954
Constitution of India, 1950 — Article 14Family Courts Act, 1984 — Section 19, 19(1), 19(3), 20, 7Hindu Marriage Act, 1955 — Section 13, 25, 26, 28, 28(4)
High Courts17 Dec 2014
Anil Motiram Kalyankar Vs Shree Jogeshwar Mahadev Mandir Trust
Bombay High Court · (2015) 2 MhLj 221
Bombay Public Trusts Act, 1950 — Section 72(4)Civil Procedure Code, 1908 (CPC) — Section 100