COURT ARCHIVE

Bombay High Court judgments, 2015

3,391 judgments · page 9 of 170

High Courts30 Oct 2015Dismissed

SCOD 18 Networking Pvt. Ltd. and Others Vs Ministry of Information & Broadcasting and Others

Bombay High Court · (2015) 10 BOM CK 0170

Aircraft Act, 1934 - Section 5Cable Television Networks (Regulation) Act, 1995 - Section 10, 10A, 2, 2(c), 2(h)Constitution of India, 1950 - Article 19, 19(1), 19(1)(a), 19(1)(d), 19(2)

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High Courts30 Oct 2015

Vinod D. Gangwal Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 BomCR(Cri) 376

Constitution of India, 1950 - Article 17, 226, 366Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 193, 2(g), 202, 209Information Technology Act, 2000 - Section 66A, 66B

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High Courts30 Oct 2015Allowed

Tejrao Bajirao Mhaske Vs Damodhar Narayan Sawale and Others

Bombay High Court · (2015) 10 BOM CK 0163

Bombay Money Lenders Act, 1946 - Section 10Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 8AACriminal Procedure Code, 1973 (CrPC) - Section 107

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High Courts30 Oct 2015Dismissed

National Insurance Co. Ltd. Vs Gangadhar Gendrao Patankar and Others

Bombay High Court · (2015) 10 BOM CK 0162

General Clauses Act, 1897 - Section 27Motor Vehicles Act, 1988 - Section 147, 147(4), 173

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High Courts30 Oct 2015Allowed

Bharmana Ramu Patil and Others Vs Devappa Ranoji Sutar and Others

Bombay High Court · (2015) 10 BOM CK 0156

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High Courts30 Oct 2015Dismissed

Desmond Lawrence Gudinho Vs Trevor Joseph Harold D''Silva and Others

Bombay High Court · (2015) 10 BOM CK 0155

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32G, 4, 64, 70(b), 74Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Constitution of India, 1950 - Article 227

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High Courts30 Oct 2015

Balasaheb Deoram Ghumare and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 10 BOM CK 0154

Maharashtra Water Resources Regulatory Authority Act, 2005 - Section 11, 11(c), 26

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High Courts30 Oct 2015

Harish Textile Engrs. Ltd. Vs Dy. Commissioner of Income Tax

Bombay High Court · (2015) 379 ITR 160 : (2016) 236 TAXMAN 420

Income Tax Act, 1961 - Section 132, 158B(b), 158BC, 158BC(c), 260A

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High Courts30 Oct 2015Dismissed

Chandrakala and Others Vs Marathwada Medical Research and Rural Development Institution Ltd.

Bombay High Court · (2016) 1 ALLMR 350 : (2016) 1 MhLj 892

Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, 10(1)Industrial Disputes Act, 1947 - Section 2(i), 2(k), 2(z), 28, 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 26, 27, 28, 28(1), 32

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High Courts30 Oct 2015

The Commissioner of Sales Tax Vs Jai Hind Industries Limited

Bombay High Court · (2016) 88 VST 22

Central Sales Tax Act, 1956 - Section 14, 15, 2

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High Courts30 Oct 2015Dismissed

Manguesh Rajaram Wagle and Others Vs Suresh D. Naik and Others

Bombay High Court · (2015) 10 BOM CK 0139

Constitution of India, 1950 - Article 227

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High Courts30 Oct 2015Dismissed

Abhijit Kishor Patil and Others Vs The Union of India and Others

Bombay High Court · (2015) 10 BOM CK 0137

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High Courts30 Oct 2015Partly Allowed

Badalsingh and Others Vs Divisional Caste Certificate Scrutiny Committee No. 3 and Others

Bombay High Court · (2015) 6 ABR 655 : (2016) 1 MhLj 77

Constitution of India, 1950 - Article 341, 342

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High Courts30 Oct 2015Dismissed

Ferani Hotels Pvt. Ltd. Vs The State Information Commissioner and Others

Bombay High Court · (2016) 2 ALLMR 26

Constitution of India, 1950 - Article 226Copyright Act, 1957 - Section 2(1)(c), 52(1)(f)Right to Information Act, 2005 - Section 11, 11(1), 19(1), 19(3), 2

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High Courts30 Oct 2015Disposed Off

Indian Oil Corporation Ltd. Vs Artson Engineering Ltd.

Bombay High Court · (2015) 10 BOM CK 0128

Arbitration and Conciliation Act, 1996 - Section 11(6), 21, 31(3), 31(7)(a), 34Civil Procedure Code, 1908 (CPC) - Order 41 Rule 24

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High Courts29 Oct 2015Dismissed

Rajaram Mahadu Dahatonde and Others Vs Babu Mahadu Dahatonde and Others

Bombay High Court · (2016) 2 ALLMR 326

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32-MCivil Procedure Code, 1908 (CPC) - Order 22 Rule 4, Order 22 Rule 4(iv), Order 23 Rule 1, Order 23 Rule 1(3), Order 6 Rule 17Limitation Act, 1963 - Section 5

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High Courts29 Oct 2015Dismissed