High Courts15 Jan 2015Allowed
Rajesh Vs State of Maharashtra
Bombay High Court · (2015) 01 BOM CK 0340
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Bombay High Court judgments, 2015
3,391 judgments · page 162 of 170
High Courts15 Jan 2015Dismissed
State of Maharashtra Vs Vitthal and Others
Bombay High Court · (2015) 01 BOM CK 0339
Arms Act, 1959 - Section 25, 27, 3, 5Penal Code, 1860 (IPC) - Section 120-B, 302, 306
High Courts15 Jan 2015Dismissed
The State of Maharashtra Vs Ravindra
Bombay High Court · (2016) ALLMR(Cri) 305
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 399, 402
High Courts15 Jan 2015Allowed
Ramkishan Mukundrao Chaudhary Vs Swami Ramanand Teerth Marathwada University, Vishnupuri, Nanded
Bombay High Court · (2015) 5 MhLj 510
Constitution of India, 1950 - Article 226Maharashtra Universities Act, 1994 - Section 25(2)(m), 37(2)(b), 42, 43
High Courts15 Jan 2015
Commissioner of Central Excise Vs Essel Propack Ltd.
Bombay High Court · (2015) 51 GST 753
High Courts15 Jan 2015Dismissed
Vijayanand Vs Prerna
Bombay High Court · (2015) ALLMR(Cri) 2544
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 125, 127, 161
High Courts15 Jan 2015Allowed
Sanjay Yashwant Kandpile Vs Kandpile Theaters and Others
Bombay High Court · (2015) 01 BOM CK 0298
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a)
High Courts15 Jan 2015Partly Allowed
Kisan Seva Private Market Gangapur Vs The State of Maharashtra and Others
Bombay High Court · (2015) 01 BOM CK 0287
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 52-B (2), 57
High Courts15 Jan 2015Allowed
Khaja Mohiuddin Sk. Azam and Others Vs Waheeda Begum and Others
Bombay High Court · (2015) 01 BOM CK 0285
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Specific Relief Act, 1963 - Section 34
High Courts15 Jan 2015Dismissed
State of Maharashtra Vs Chandrabhagabai Uttamrao Ingole and Others
Bombay High Court · (2015) ALLMR(Cri) 2584
Criminal Procedure Code, 1973 (CrPC) - Section 378Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 34, 406, 418, 420
High Courts15 Jan 2015Disposed off
Paras Clearing and Forwarding Agencies Pvt. Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2273 : (2015) 4 BC 296
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts15 Jan 2015Dismissed
Libaraj Vs The State of Maharashtra and Others
Bombay High Court · (2015) 01 BOM CK 0251
High Courts15 Jan 2015Allowed
Western Coalfields Ltd. and Others Vs Labour Enforcement Officer (Central) and Others
Bombay High Court · (2015) ALLMR(Cri) 1599 : (2015) 146 FLR 824 : (2015) LLR 1248
Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, 23, 3
High Courts15 Jan 2015Allowed
Industrial and Labour Court Employees'' Association Vs State of Maharashtra and Others
Bombay High Court · (2015) 145 FLR 295
Bombay Industrial Relations Act, 1946 - Section 84, 85, 9Constitution of India, 1950 - Article 226, 233, 233(2), 234, 235General Clauses Act, 1897 - Section 3(17)
High Courts15 Jan 2015Allowed
Mohammed Rashid Kunju Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2138
Criminal Procedure Code, 1973 (CrPC) - Section 173(2)(i)Customs Act, 1962 - Section 108Penal Code, 1860 (IPC) - Section 120-B, 489-B, 489C, 489-C
High Courts15 Jan 2015Dismissed
State of Maharashtra Vs Bhimrao Nagnath Sutakar and Others
Bombay High Court · (2015) ALLMR(Cri) 2170
Penal Code, 1860 (IPC) - Section 28, 34, 420, 489C, 489D
High Courts15 Jan 2015Dismissed
State of Maharashtra Vs Shripati Pandurang Patil and Others
Bombay High Court · (2015) ALLMR(Cri) 895 : (2015) 2 BomCR(Cri) 310
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 324
High Courts15 Jan 2015
Naju Humanyun Mulla Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 870 : (2015) 4 BomCR(Cri) 394
Foreigners Act, 1946 - Section 14APenal Code, 1860 (IPC) - Section 224
High Courts15 Jan 2015Allowed
Pundalik Vishwanath Kale Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 852 : (2015) 3 BomCR(Cri) 566
Penal Code, 1860 (IPC) - Section 306, 498-A
High Courts15 Jan 2015
Surajkumar Satyabrath Pal Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1365
Criminal Procedure Code, 1973 (CrPC) - Section 161, 209Penal Code, 1860 (IPC) - Section 341, 349, 350, 351, 354