High Courts17 Dec 2014
BMA Commodities Pvt. Ltd. Vs Kaberi Mondal Kaberi Mondal Vs BMA Commodities Pvt. Ltd.
Bombay High Court · (2015) 2 ARBLR 81 : (2015) 2 BomCR 457
Arbitration Act, 1940 - Section 15 16 19(2) 34 34(1)
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 6 of 148
High Courts17 Dec 2014
State of Maharashtra Vs Padmashri Shriram Bainade
Bombay High Court · (2015) 1 ABR 498 : (2015) 4 ALLMR 336 : (2015) 3 BomCR 443 : (2015) LabIC 897 : (2015) 1 LLN 619 : (2015) 2 MhLj 679
Constitution of India, 1950 - Article 14 226Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 10 10(2) 10(3) 3 4
High Courts17 Dec 2014
Peninsula Petroleum Ltd. Vs Bunkers on Board the Vessel, M.V. Geowave Commander
Bombay High Court · (2016) 1 ALLMR 625 : (2015) 3 BomCR 693
High Courts17 Dec 2014
Rashmi Housing Private Limited Vs Pan India Infraprojects Private Limited
Bombay High Court · (2015) 2 ARBLR 265 : (2015) 2 BomCR 697
Arbitration Act, 1940 - Section 30Arbitration and Conciliation Act, 1996 - Section 19 34Civil Procedure Code, 1908 (CPC) - Order 3 Rule 3
High Courts17 Dec 2014
Vodafone India Ltd. Vs The Union of India
Bombay High Court · (2014) 12 BOM CK 0010
Income Tax Act, 1961 — Section 143(3), 220(6), 245, 263, 68
High Courts16 Dec 2014
Lawson Tours and Travels (India) P. Ltd. Vs Dy. Director, DGCEI, Zonal Unit
Bombay High Court · (2015) 317 ELT 248
Constitution of India, 1950 — Article 226
High Courts16 Dec 2014
Vishal and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 301
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 363, 366, 376(D)Protection of Children from Sexual Offences Act, 2012 — Section 29
High Courts16 Dec 2014
Ajanta Pharma Ltd. Vs Asst. Commissioner of Income Tax and Others
Bombay High Court · (2014) 12 BOM CK 0192
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 149(1)(a), 15(1)
High Courts16 Dec 2014
Ramesh Bhartu and Others Vs State of Goa and Others
Bombay High Court · (2015) ALLMR(Cri) 282 : (2015) 1 BomCR(Cri) 561
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 120B, 120-B, 307, 323, 324
High Courts16 Dec 2014
S.J. Kamble Vs The New India Assurance Co. Ltd.
Bombay High Court · (2015) 3 ALLMR 548 : (2015) 3 BomCR 584
High Courts16 Dec 2014
Mirzban Darabshaw Surti Vs Cedric Vaz
Bombay High Court · (2015) 1 ABR 512 : (2015) 3 BomCR 380 : (2015) 2 MhLj 184
Succession Act, 1925 — Section 187, 188
High Courts16 Dec 2014
Namdeo Vs Scheduled Tribe Caste Certificate Scrutiny Committee
Bombay High Court · (2015) 1 ABR 506 : (2015) 2 ALLMR 370 : (2015) 3 BomCR 374 : (2015) 2 MhLj 707
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 15, 2(a), 2(k), 3, 4
High Courts16 Dec 2014
Bajaj Allianz General Insurance Co. Ltd. Vs Ashwita Arvind Poll
Bombay High Court · (2015) 2 BomCR 359
Motor Vehicles Act, 1988 - Section 11 140 149 149(2) 149(2)(a)(ii)
High Courts16 Dec 2014
Smita Conductors Ltd. Vs The State of Maharashtra
Bombay High Court · (2015) 317 ELT 426
Central Sales Tax Act, 1956 — Section 6AConstitution of India, 1950 — Article 226
High Courts16 Dec 2014
Virtuous Finance Ltd. Vs The Deputy Commissioner of Income Tax, Central Circle 32
Bombay High Court · (2014) 12 BOM CK 0011
Income Tax Act, 1961 — Section 10, 115O, 115O(1), 115O(5), 139
High Courts15 Dec 2014Partly Allowed
Tukaram Vs State of Maharashtra
Bombay High Court · (2015) MCR 362
High Courts15 Dec 2014Disposed off
Kashi Babuli Chari Vs Sheetal Shivram Chari and Others
Bombay High Court · (2015) 4 BomCR 610
High Courts15 Dec 2014Disposed off
Cummins India Ltd. Vs Union of India
Bombay High Court · (2015) 320 ELT 382
Constitution of India, 1950 - Article 226 — Customs Act, 1962 - Section 128-A, 129DD
High Courts15 Dec 2014
Pani Haq Samiti and Others Vs Brihan Mumbai Municipal Corporation and Others
Bombay High Court · (2014) 12 BOM CK 0167
Constitution of India, 1950 — Article 12, 21, 22Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3(Y), 3X, 3ZMumbai Municipal Corporation Act, 1888 — Section 342, 347, 351, 352, 352A