CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court/2015

COURT ARCHIVE

Bombay High Court judgments, 2015

3,391 judgments · page 166 of 170

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts12 Jan 2015Allowed

Sarjerao Rambhau Jadhav Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1030 : (2015) 3 BomCR(Cri) 576

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 392, 457
Read judgment
High Courts12 Jan 2015Allowed

Aihaana Achariya Sharma Vs State of Maharashtra

Bombay High Court · (2015) 2 Crimes 373

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 406, 420, 465, 467, 468
Read judgment
High Courts09 Jan 2015Dismissed

Subhashini Kar Nee Panda Vs Samim Qureshi and Others

Bombay High Court · (2015) 01 BOM CK 0307

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 21 Rule 21Contempt of Courts Act, 1971 - Section 20
Read judgment
High Courts09 Jan 2015

Achyut Vamanrao Atre and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 01 BOM CK 0290

Constitution of India, 1950 - Article 226, 227
Read judgment
High Courts09 Jan 2015Dismissed

Jivan Somarya Thakare Vs Additional Collector and Others

Bombay High Court · (2015) 5 ALLMR 292 : (2016) 1 BomCR 555 : (2015) 3 MhLj 590

Bombay Village Panchayats Act, 1958 - Section 35
Read judgment
High Courts09 Jan 2015Allowed

Uday Madhavrao Patwardhan and Others Vs Sangli, Miraj and Kupwad Municipal Corporation and Others

Bombay High Court · (2015) 01 BOM CK 0216

Maharashtra Regional and Town Planning Act, 1966 - Section 127, 20, 31, 38
Read judgment
High Courts09 Jan 2015

Gaurabai Vs State of Maharashtra and Others

Bombay High Court · (2015) 146 FLR 631 : (2015) 3 MhLj 552

Read judgment
High Courts09 Jan 2015

Commissioner of Income Tax Vs Ratansingh M. Rathod

Bombay High Court · (2015) 371 ITR 135

Read judgment
High Courts09 Jan 2015Dismissed

Bindu Kumar Mehta Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2542 : (2015) 2 BomCR(Cri) 203

Limitation Act, 1963 - Section 14, 5
Read judgment
High Courts09 Jan 2015Allowed

Subodhkumar Manikchand Jain Vs Assistant Engineer

Bombay High Court · (2015) 01 BOM CK 0110

Read judgment
High Courts09 Jan 2015Dismissed

Kalpana Vs Jijamata Mahila Nagri Sahakari Bank Ltd.

Bombay High Court · (2015) ALLMR(Cri) 2507 : (2015) 4 BC 465 : (2015) 2 BomCR(Cri) 248 : (2016) 1 MhLj 349

Criminal Procedure Code, 1973 (CrPC) - Section 313, 482Negotiable Instruments Act, 1881 (NI) - Section 118(a), 139
Read judgment
High Courts09 Jan 2015

Gujarat State Fertilizers Co. Ltd. Vs Tata Motors Ltd.

Bombay High Court · (2015) 3 ABR 421 : (2015) 2 ARBLR 290 : (2015) 2 BomCR 522

Arbitration and Conciliation Act, 1996 - Section 21, 28(a), 31(7), 33, 33(4)Income Tax Act, 1961 - Section 156Limitation Act, 1963 - Section 19(1), 2(j), 23, 24, 3
Read judgment
High Courts09 Jan 2015Allowed

Artson Engineering Ltd. Vs Indian Oil Corporation Ltd.

Bombay High Court · (2015) 4 ARBLR 139 : (2015) 4 BomCR 435

Arbitration and Conciliation Act, 1996 - Section 32, 34, 34(1)(2), 34(2), 34(2)(a)(iv)Companies Act, 1956 - Section 529(A), 530
Read judgment
High Courts09 Jan 2015

Union of India Vs P.M. Wagh

Bombay High Court · (2015) 6 BomCR 627

Read judgment
High Courts09 Jan 2015Dismissed

Om Shiv Constructions Vs Lalitkutir Co-Operative Housing Society Ltd.

Bombay High Court · (2015) 2 ABR 445 : (2016) 1 ALLMR 334 : (2015) 3 ARBLR 472 : (2015) 3 BomCR 71

Arbitration and Conciliation Act, 1996 - Section 31(7), 34, 9
Read judgment
High Courts09 Jan 2015Dismissed

Krishnagangaa Consultants Vs Commissioner under the Workmen''s Compensation Act

Bombay High Court · (2016) 1 ACC 573 : (2016) ACJ 166 : (2015) 5 ALLMR 49 : (2015) 6 BomCR 393 : (2015) 145 FLR 1040 : (2015) 4 MhLj 177

Workmens Compensation Act, 1923 - Section 19, 3, 3(b)(ii)
Read judgment
High Courts09 Jan 2015Dismissed

Miss Catherine Fernandes and Others Vs Nandakumar M. Pai and Others

Bombay High Court · (2015) 01 BOM CK 0044

Read judgment
High Courts09 Jan 2015

Commissioner of Income Tax Vs Manish D. Innani

Bombay High Court · (2015) 274 CTR 193 : (2015) 370 ITR 679

Income Tax Act, 1961 - Section 143(3), 14A, 88E
Read judgment
High Courts09 Jan 2015Allowed

Sayyed Masood Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 871 : (2015) 3 BomCR(Cri) 578

Penal Code, 1860 (IPC) - Section 120B, 406, 420
Read judgment
High Courts08 Jan 2015Disposed Off

Sopan Dhondiba Chavan Vs The State of Maharashtra

Bombay High Court · (2015) 01 BOM CK 0330

Penal Code, 1860 (IPC) - Section 376, 506(1)
Read judgment
Previous1…164165166167168…170Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions