High Courts28 Oct 2015Dismissed
State of Maharashtra Vs Sanjiv Bhimrao Kamble and Others
Bombay High Court · (2015) 10 BOM CK 0157
Penal Code, 1860 (IPC) - Section 34, 498-A
COURT ARCHIVE
Bombay High Court judgments, 2015
3,391 judgments · page 11 of 170
High Courts28 Oct 2015
Sumeet Appliances Pvt. Ltd. Vs Dilip Kumar Jain and Others
Bombay High Court · (2015) 10 BOM CK 0149
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, 151Copyright Act, 1957 - Section 63Trade Marks Act, 1999 - Section 33
High Courts28 Oct 2015Allowed
Vasant Vithal Gawand Vs Shantaram Tukaram Gawand and Others
Bombay High Court · (2015) 6 ABR 798 : (2016) 2 ALLMR 235 : (2016) 1 MhLj 89
High Courts28 Oct 2015Dismissed
Kishan Lal Bishnoi and Others Vs The Authorised Officer and Others
Bombay High Court · (2015) 10 BOM CK 0114
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 16, 17, 19(3), 6, 8Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(1), 13(2), 13(4), 14
High Courts28 Oct 2015
Dhimant Hiralal Thakar Vs The Commissioner of Income Tax B.C. II
Bombay High Court · (2016) 282 CTR 87 : (2016) 380 ITR 275 : (2016) 236 TAXMAN 181
Income Tax Act, 1961 - Section 143(3), 256(1), 30, 31, 32
High Courts27 Oct 2015Disposed Off
Jayshree D/o Gangadhar Padalwar Aurangabad Vs The State of Maharashtra
Bombay High Court · (2016) MCR 444
Constitution of India, 1950 - Article 226
High Courts27 Oct 2015Dismissed
Uttamrao Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 324 : (2016) ALLMRCri 2954 : (2016) 4 BomCR(Cri) 810 : (2016) MCR 834 : (2015) 46 RCRCriminal 125 : (2017) 2 RCRCriminal 129
Prevention of Corruption Act, 1988 - Section 13(2)(1)(d), Section 19(3), Section 7
High Courts27 Oct 2015Allowed
Hemant Tukaram Karande Vs State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 522
Criminal Procedure Code, 1973 (CrPC) - Section 161, 311, 313Penal Code, 1860 (IPC) - Section 341, 354, 376
High Courts27 Oct 2015Dismissed
Suhas Dattatray Panchal and Others Vs State of Maharashtra
Bombay High Court · (2015) 10 BOM CK 0148
Bombay Police Act, 1951 - Section 135, 37Criminal Procedure Code, 1973 (CrPC) - Section 154, 209, 313Penal Code, 1860 (IPC) - Section 120(B), 120-B, 143, 144, 147
High Courts27 Oct 2015
Vaibhav Basantkumar Shukla and Others Vs Lorna Cordeiro and Others
Bombay High Court · (2015) 10 BOM CK 0146
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11(a), Order 7 Rule 11(d)
High Courts27 Oct 2015Dismissed
Swami Vivekanand Shikshan Sanstha, Itkheda and Others Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2016) 2 ALLMR 100
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts27 Oct 2015Allowed
Jain Social Group, Nashik and Others Vs Jain Social Groups International Federation and Others
Bombay High Court · (2015) 10 BOM CK 0109
Arbitration and Conciliation Act, 1996 - Section 34
High Courts27 Oct 2015Allowed
Sanjay Vs The State of Maharashtra
Bombay High Court · (2016) 1 BomCR(Cri) 249
Penal Code, 1860 (IPC) - Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012 - Section 3, 4
High Courts27 Oct 2015Dismissed
Alka Chandewar Vs Shamshul Ishrar Khan
Bombay High Court · (2016) 1 ARBLR 488 : (2016) 1 MhLj 52
Arbitration Act, 1940 - Section 43Arbitration and Conciliation Act, 1996 - Section 16, 17, 18, 19, 2(d)Constitution of India, 1950 - Article 226, 227
High Courts27 Oct 2015
B.E. Billimoria & Co. Ltd. Vs Raheja Universal Private Ltd.
Bombay High Court · (2016) 1 ABR 424
Arbitration and Conciliation Act, 1996 - Section 34Contract Act, 1872 - Section 27, 73
High Courts27 Oct 2015Dismissed
Jignesh Shah and Others Vs Shapoorji Pallonji & Co. Ltd. and Others
Bombay High Court · (2016) 1 BomCR 591
High Courts27 Oct 2015Dismissed
Rajeshmukar Kunjbihaari Dwivedi Vs State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 783
Bombay Police Act, 1951 - Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) - Section 209, 313Evidence Act, 1872 - Section 27
High Courts27 Oct 2015Allowed
Shashikant Sitaram Masdekar and Others Vs The State of Maharashtra
Bombay High Court · (2016) 1 BomCR(Cri) 421
Prevention of Corruption Act, 1988 - Section 12, 13(1)(d), 13(2), 19, 7
High Courts26 Oct 2015Dismissed
R.K. Verma Vs Krishna Texoport Industries Ltd.
Bombay High Court · (2016) 5 MhLJCrl 599
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141