High Courts14 Feb 2017Allowed
Akola Janata Commercial Co Op Bank Ltd. Akola Vs Prema Satish Purohit
Bombay High Court · (2017) 2 AIRBomR 831
Civil Procedure Code, 1908 (CPC) - Section 6
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 116 of 131
High Courts14 Feb 2017Dismissed
Principal Commissioner of Income Tax Vs Income Tax Settlement Commission
Bombay High Court · (2017) 292 CurTR 363
Income Tax Act, 1961 - Section 245C, Section 245D, Section 245H, Section 271D, Section 271E, Section 37, Section 40
High Courts14 Feb 2017Disposed Off
IDFC Bank Limited Vs M/s. Ruchi Soya Industries Limited
Bombay High Court · (2017) 2 AIRBomR 514 : (2017) 201 CompCas 114
Companies Act, 1956 - Section 433(e), Section 434, Section 539
High Courts14 Feb 2017Dismissed
MIDC Vs Murar Ramchandra Ghatge (deceased)
Bombay High Court · (2017) 153 FLR 240
Payment of Gratuity Act, 1972 - Section 2(e), Section 4(6)(b)(i), Section 7(3A)
High Courts14 Feb 2017Dismissed
Director of Income Tax (Exemption) Vs The North Indian Association
Bombay High Court · (2017) 293 CurTR 169 : (2017) 393 ITR 206 : (2017) 246 Taxman 318
Income Tax Act, 1961 - Section 12AA(3)
High Courts14 Feb 2017Dismissed
Sanjay Vs State Co-operative Election Authority
Bombay High Court · (2017) 3 MhLJ 284
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 27(3A)Maharashtra Co-operative Societies Election to Committee Rules, 2014 - Rule 6(2)
High Courts14 Feb 2017Allowed
Hanumant Vs Devidas
Bombay High Court · (2017) 3 MhLJ 262
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3 (5)Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 5
High Courts13 Feb 2017
Akash Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0237
Indian Penal Code, 1860, Section 302, Section 34, Section 324 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causin
High Courts13 Feb 2017
Commissioner of Income Tax-2 Vs M/s. Seaprincess Hotels and Properties Pvt.Ltd.
Bombay High Court · (2017) 02 BOM CK 0227
Income Tax Act, 1961, Section 31, Section 31, Section 31, Section 31, Section 30, Section 30,
High Courts13 Feb 2017Allowed
Dnyandeo Vithal Salke, & Ors. Vs Dagdu Kadar Inamdar
Bombay High Court · (2017) 02 BOM CK 0226
Code of Civil Procedure, 1908, Order 26Rule 9
High Courts13 Feb 2017Allowed
Dr. Ganesh s/o Balkrishna Belokar, & Ors. Vs The Maharashtra University of Health Sciences, through its Registrar, & Ors.
Bombay High Court · (2017) 02 BOM CK 0225
High Courts13 Feb 2017Dismissed
Jalgaon Jillha Urban Cooperative Banks Association Ltd. Vs The State of Maharashtra Through Chief Secretary, Mantralaya, & Ors.
Bombay High Court · (2017) 02 BOM CK 0218
Constitution of India, Article 226, Article 227, Article 19(1)(a) - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts13 Feb 2017
Kum. Ujwala L. Parab Vs The Sarpanch
Bombay High Court · (2017) 02 BOM CK 0214
High Courts13 Feb 2017Allowed
Mrs. Sneha Anant Thaly alias Sneha Anish Ansari, alias Sneha Thali Vs Public Prosecutor, of Hon"ble High Court, Panaji,Goa, & Ors.
Bombay High Court · (2017) 02 BOM CK 0188
Registration of Births and Deaths Act, 2005, Section 13(3)
High Courts13 Feb 2017
Parmeshwar s/o. Mahadeo Fulkar Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0180
Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts13 Feb 2017
Premier Ltd., & Anr. Vs The Union of India through the Secretary, Department of Revenue, Ministry of Finance, Government of India, & Ors.
Bombay High Court · (2017) 02 BOM CK 0176
High Courts13 Feb 2017Dismissed
Rama s/o. Kishor Shahakar Vs State of Maharashtra, through Deputy Inspector General of Prison, Nagpur, & Anr.
Bombay High Court · (2017) 02 BOM CK 0175
High Courts13 Feb 2017
Sachin Vishvanath Naik Vs Additional Collector-I & Ors
Bombay High Court · (2017) 02 BOM CK 0168
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts13 Feb 2017
The Commissioner of Central Excise & Ors Vs M/s. Vansum Industries & Anr
Bombay High Court · (2017) 02 BOM CK 0149
High Courts13 Feb 2017Dismissed
Bharat Vishnuprasad Agrawal Vs Girdhar Chiranjivalal Agrawal
Bombay High Court · (2017) 1 AIRBomRCri 860 : (2017) ALLMRCri 1846 : (2017) 2 MhLJCrl 366
Criminal Procedure Code, 1973 (CrPC) - Section 468, Section 469Penal Code, 1860 (IPC) - Section 417