High Courts22 Dec 2014
Tosha Kurade Vs Public Prosecutor, High Court of Bombay and Others
Bombay High Court · (2015) ALLMR(Cri) 299 : (2015) 1 BomCR(Cri) 468
Penal Code, 1860 (IPC) — Section 34, 353, 448, 504, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,000 of 3,665
High Courts22 Dec 2014
Crompton Greaves Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2015) 275 CTR 49
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115J, 115JA, 139, 139(1), 139(5)
High Courts22 Dec 2014
The Couriers Association of India Vs The Union of India
Bombay High Court · (2015) 317 ELT 688
Constitution of India, 1950 — Article 14, 19(1)(g), 226Customs Act, 1962 — Section 146, 146(1), 157
High Courts22 Dec 2014
The State of Maharashtra Vs Rangnath Dagadu Shinde
Bombay High Court · (2015) ALLMR(Cri) 4396 : (2015) 1 BomCR(Cri) 571
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 3(i)(xi)
High Courts22 Dec 2014
The State of Maharashtra Vs Shaikh Sinkandar Isamoddin
Bombay High Court · (2015) 1 BomCR(Cri) 348
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 304B, 306, 498A, 498A
High Courts22 Dec 2014
The State of Maharashtra Vs Sanjay Sheshrao Suryawanshi
Bombay High Court · (2015) ALLMR(Cri) 1927 : (2015) 1 BomCR(Cri) 451
Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 101, 106, 113B, 113B, 114Penal Code, 1860 (IPC) — Section 30, 302, 304B, 304B, 306
High Courts22 Dec 2014
The State of Maharashtra Vs Madhukar Baliram Survase
Bombay High Court · (2015) 1 BomCR(Cri) 563
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 452, 498A
High Courts22 Dec 2014
Sanjay Vs State of Maharashtra
Bombay High Court · (2015) 1 ABR 638 : (2015) 3 BomCR 357
Civil Procedure Code, 1908 (CPC) — Section 141, 20, 20(a)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307
High Courts22 Dec 2014
Chandrakant Gangaram Sinai Singbal Vs Gopinath Soiru Porob
Bombay High Court · (2015) 1 ABR 694 : (2015) 2 BomCR 216
Evidence Act, 1872 — Section 110Goa, Daman and Diu Land Revenue Code, 1968 — Section 100, 106
High Courts20 Dec 2014
Commissioner of Sales Tax, Maharashtra State and Others Vs Berar Metal Processing Industries Pvt. Ltd. and Others
Bombay High Court · (2015) 79 VST 302
High Courts20 Dec 2014Allowed
Tata Teleservices Ltd. Vs Union of India
Bombay High Court · (2015) 320 ELT 65
Constitution of India, 1950 - Article 226
High Courts20 Dec 2014
Rajendra Antharam Tijoriwala and Gujrathi Vs Takhatmal Shrivallabh Charitable Trust and Others
Bombay High Court · (2015) 6 BomCR 543 : (2015) 2 MhLj 179
Limitation Act, 1963 — Section 14
High Courts20 Dec 2014
In Re: Akola Oil Industries Limited
Bombay High Court · (2015) 4 ALLMR 894
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85Companies Act, 1956 — Section 457(2A)
High Courts20 Dec 2014
Oil and Natural Gas Corporation Ltd. Vs Dolphin Drilling Ltd.
Bombay High Court · (2014) 12 BOM CK 0129
Arbitration and Conciliation Act, 1996 — Section 24, 28, 31, 31(3), 31(7)Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
High Courts20 Dec 2014
Lal Zenda Coal Mines Mazdoor Union Vs Western Coalfields Limited
Bombay High Court · (2015) 2 ABR 168 : (2015) 3 ALLMR 225 : (2015) 3 BomCR 413 : (2015) 144 FLR 475
Constitution (Eighty-Sixth Amendment) Act, 2002 — Section 4Constitution of India, 1950 — Article 14, 51APayment of Wages Act, 1936 — Section 7(2)(p), 7(2)(p)
High Courts20 Dec 2014
Tukai Devi Trust Vs Nivrutti P. Mujumle
Bombay High Court · (2015) 1 ABR 616 : (2015) 2 ALLMR 377 : (2015) 2 BomCR 803
Bombay Public Trusts Act, 1950 — Section 41D, 41DCriminal Procedure Code, 1973 (CrPC) — Section 211
High Courts19 Dec 2014Dismissed
Surajpal Vs State of Maharashtra
Bombay High Court · (2015) 4 MhLJCrl 296
High Courts19 Dec 2014Disposed Off
Rajesh Madhukar Pandit Vs Nashik Municipal Corporation
Bombay High Court · (2015) 5 FLT 140
High Courts19 Dec 2014
The Commissioner of Income Tax Vs Tata Petrodyne Ltd.
Bombay High Court · (2014) 12 BOM CK 0195
Companies Act, 1956 — Section 211(3A), 211(3C), 25, 43AIncome Tax Act, 1961 — Section 115JB, 143(1), 179, 2(18), 2(18)(b)
High Courts19 Dec 2014
Shivaji Ganpatrao Harale Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 304
Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 226