COURT ARCHIVE

Bombay High Court judgments, 2015

3,391 judgments · page 5 of 170

High Courts05 Dec 2015Partly Allowed

Vidarbha Taxpayers Association (VTA) and Others Vs State of Maharashtra, Urban Development Department and Others

Bombay High Court · (2015) 12 BOM CK 0059

Maharashtra Fire Prevention and Life Safety Measures Act, 2006 - Section 1, 10, 11, 12, 13

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High Courts05 Dec 2015Dismissed

The Managing Director, Parner Taluka Sahakari Sakhar Karkhana Limited Vs Popat Mahipati Borkar

Bombay High Court · (2015) 12 BOM CK 0035

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44

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High Courts05 Dec 2015

Nanded Waghala City Municipal Corporation Vs Keroji Sitaram Dasare

Bombay High Court · (2016) 1 BomCR 584

Constitution of India, 1950 - Article 311, 311(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 30(2), 48(1)

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High Courts05 Dec 2015Allowed

Mario Cotta Pereira Vs State of Goa and Others

Bombay High Court · (2016) 1 ABR 685

Defence of India Act, 1962 - Section 29

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High Courts05 Dec 2015

Ashabai and Others Vs Baban and Others

Bombay High Court · (2016) 1 ABR 490 : (2016) 2 BomCR 91

Motor Vehicles Act, 1988 - Section 158, 163A, 166, 173(1), 95(1)(b)(i)

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High Courts04 Dec 2015Dismissed

Ramchandra Yeshwant Desai and Others Vs Krishna Sitaram Desai and Others

Bombay High Court · (2016) 1 ABR 526 : (2016) 2 BomCR 275 : (2016) 2 MhLj 120

Bombay Land Revenue Code, 1879 - Section 89Civil Procedure Code, 1908 (CPC) - Section 100Maharashtra Land Revenue Code, 1966 - Section 88, 89

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High Courts04 Dec 2015Dismissed

Deepak Vs Dy. Director (R) & Member Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee and Others

Bombay High Court · (2016) 1 BomCR 571 : (2016) 1 MhLj 625

Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 141, 142, 226, 32

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High Courts03 Dec 2015

Sandip Baliram Sandbhor and Others Vs Pimpri Chinchwad Municipal Corporation and Others

Bombay High Court · (2016) 2 ABR 56 : (2016) 2 ALLMR 54

Bombay Provincial Municipal Corporations Act, 1949 - Section 66Constitution of India, 1950 - Article 14, 141, 142, 16, 226Factories Act, 1948 - Section 2

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High Courts03 Dec 2015Allowed

Shrikrishna Marotrao Thawkar Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 552 : (2016) 1 BomCR(Cri) 567

Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 306, 498-A

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High Courts03 Dec 2015

Suresh Ramchandra Palande and Others Vs The Government of Maharashtra and Others

Bombay High Court · (2016) 1 ABR 604 : (2016) 2 ALLMR 212

Maharashtra Water Resources Regulatory Authority Act, 2005 - Section 10, 11, 11(c), 12, 3

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High Courts03 Dec 2015Disposed Off

Mahadeo Kashiba Waghmode and Others Vs Kallappa Shidlinga Waghmode and Others

Bombay High Court · (2016) 1 ABR 593 : (2016) 1 ALLMR 404

Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 110

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High Courts03 Dec 2015Allowed

Tapadiya Construction Ltd. Vs Sanjay Suganchand Kasliwal and Others

Bombay High Court · (2016) 1 ARBLR 399 : (2016) 1 BomCR 598

Arbitration Act, 1940 - Section 20, 8(2)Arbitration and Conciliation Act, 1996 - Section 11, 2(1)(b), 2(e), 21, 34Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39

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High Courts03 Dec 2015Dismissed

Suresh Devidas Choudhari and Others Vs Additional Collector, Washim Tah. & Dist. Washim and Others

Bombay High Court · (2015) 12 BOM CK 0031

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High Courts03 Dec 2015Dismissed

Bharati Rajesh Bhave Vs Vijay Shankar Bhave and Others

Bombay High Court · (2016) 1 BomCR 541 : (2016) 1 MhLj 751

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High Courts03 Dec 2015

Osmanabad District Swatantra Sainik Samiti and Others Vs Jagannath Pandurang Kshirsagar and Others

Bombay High Court · (2016) 1 ALLMR 422

Constitution of India, 1950 - Article 136

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High Courts03 Dec 2015Disposed Off

Eitzen Bulk Vs Ashapura Minechem Ltd.

Bombay High Court · (2016) 1 BomCR 466

Arbitration and Conciliation Act, 1996 - Section 34, 42, 44, 45, 46Merchant Shipping Act, 1958 - Section 406Sick Industrial Companies (Special Provisions) Act, 1985 - Section 22

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High Courts02 Dec 2015