High Courts15 Dec 2015Partly Allowed
Indian Small Scale Paint Association Society Vs State of Maharashtra and Others
Bombay High Court · (2016) 2 ABR 88 : (2016) 2 MhLj 45
Essential Commodities Act, 1955 - Section 3, 3(1), 3(i), 5
COURT ARCHIVE
Bombay High Court judgments, 2015
3,391 judgments · page 3 of 170
High Courts15 Dec 2015Dismissed
The Karad Urban Co-Operative Bank Limited Vs Sunil Laxman Dalvi and Others
Bombay High Court · (2016) ALLMR(Cri) 363
Criminal Procedure Code, 1973 (CrPC) - Section 391Evidence Act, 1872 - Section 40, 41, 42, 43, 44Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts15 Dec 2015Allowed
Laxman Chandar Jadhav Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 742
Penal Code, 1860 (IPC) - Section 302, 323
High Courts15 Dec 2015Dismissed
Tukaram Vs Sayyed Zahurul-Haqu and Others
Bombay High Court · (2015) 12 BOM CK 0063
Limitation Act, 1963 - Section 10, 27Waqf Act, 1995 - Section 107, 54, 83, 83(1), 83(2)
High Courts15 Dec 2015
GSL (India) Ltd. Vs Asset Reconstruction Co. (India) Ltd. and Others
Bombay High Court · (2016) 2 ABR 291 : (2016) 2 BomCR 182
Civil Procedure Code, 1908 (CPC) - Section 16, 16(c), 20, 9Constitution of India, 1950 - Article 226, 227Hindu Marriage Act, 1955 - Section 21
High Courts14 Dec 2015Partly Allowed
P. Ravi Vs Police Inspector, Pernem Police Station and Others
Bombay High Court · (2016) ALLMR(Cri) 338 : (2016) 1 BomCR(Cri) 776
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Goa Childrens Act, 2003 - Section 2, 2(m), 8, 8(2)
High Courts14 Dec 2015Allowed
Manoj Vs Rahemat Bee Mohd. Hasam and Others
Bombay High Court · (2016) ALLMR(Cri) 539 : (2016) 1 BomCR(Cri) 683
Criminal Procedure Code, 1973 (CrPC) - Section 197, 200, 482Penal Code, 1860 (IPC) - Section 326, 34, 380, 457, 504
High Courts11 Dec 2015Dismissed
Santosh Kanta Assoldekar Vs The Official Liquidator of National Auto Accessories Ltd.
Bombay High Court · (2015) 12 BOM CK 0100
Industrial Disputes Act, 1947 - Section 2(a)
High Courts11 Dec 2015Allowed
Municipal Corporation of City of Jalgaon Sardar Vallabbhai Patel Tower Vs Arjundas Khushiram Bajaj
Bombay High Court · (2016) 1 ABR 678
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Maharashtra Rent Control Act, 1999 - Section 3
High Courts11 Dec 2015
Vaijayata Deepak Warke and Others Vs State Election Commission and Others
Bombay High Court · (2016) 1 ABR 692 : (2016) 1 ALLMR 829 : (2016) 2 MhLj 35
Constitution of India, 1950 - Article 226, 227, 243-O
High Courts10 Dec 2015Dismissed
Chindhu Sakharam Palve, Since Deceased By His Heirs Vs Satish S/o Soma Bhole
Bombay High Court · (2016) MCR 1087
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4
High Courts10 Dec 2015
Shahanawaj Shamsuddin Bhadgaonkar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 BomCR(Cri) 733 : (2016) 1 RCR(Criminal) 596
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 107, 108, 109, 111, 428Penal Code, 1860 (IPC) - Section 376, 376(2)(f), 504, 506
High Courts10 Dec 2015Allowed
M.S. Constrotech Pvt. Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2015) 12 BOM CK 0064
High Courts10 Dec 2015Dismissed
Kashinath and Others Vs Osman Baig Sandu Baig and Others
Bombay High Court · (2016) 1 ABR 661 : (2016) 1 BomCR 882
Criminal Procedure Code, 1973 (CrPC) - Section 145Evidence Act, 1872 - Section 101, 102, 59, 61, 62Specific Relief Act, 1963 - Section 16(c), 20, 20(a)(b)
High Courts10 Dec 2015Allowed
Balwant Vs Ahmednagar Municipal Corporation, Ahmednagar
Bombay High Court · (2015) 12 BOM CK 0058
High Courts10 Dec 2015
Minoti Subhash Anand Vs Subhash Manoharlal Anand
Bombay High Court · (2016) 1 ALLMR 408
Civil Procedure Code, 1908 (CPC) - Section 24, 3Constitution of India, 1950 - Article 227Family Courts Act, 1984 - Section 7, 7(1)(c), 7(2)
High Courts10 Dec 2015Disposed Off
Salman Salim Khan Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 1 : (2016) 1 BomCR(Cri) 593 : (2015) 4 Crimes 461
Bombay Prohibition Act, 1949 - Section 129-A, 66(1)(b), 66(i)(b)Criminal Procedure Code, 1973 (CrPC) - Section 161, 162, 164, 225, 226Evidence Act, 1872 - Section 145, 3, 33, 59, 62
High Courts10 Dec 2015Dismissed
Nilkanth Laxman Koli Vs State of Maharashtra
Bombay High Court · (2015) 12 BOM CK 0050
Penal Code, 1860 (IPC) - Section 302, 307
High Courts10 Dec 2015Disposed Off
Amin Warehousing and Others Vs Al Freight International Pvt. Ltd. and Others
Bombay High Court · (2016) ALLMR(Cri) 560
Contract Act, 1872 - Section 65Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts10 Dec 2015
Hussain Siddiqui and Others Vs State of Goa and Others
Bombay High Court · (2016) ALLMR(Cri) 328
Goa Childrens Act, 2003 - Section 8Information Technology Act, 2000 - Section 66Penal Code, 1860 (IPC) - Section 34, 384