High Courts17 Dec 2014Dismissed
Appaso Shankar Aadsule Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1488
Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,002 of 3,665
High Courts17 Dec 2014
State of Maharashtra and Others Vs Yuvraj Kashinath Sable and Others
Bombay High Court · (2015) 1 BomCR(Cri) 371
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 235, 273, 306Evidence Act, 1872 — Section 101, 106, 114, 133, 141
High Courts17 Dec 2014
Commissioner of Income Tax-11 Vs Bina Indrakumar
Bombay High Court · (2015) 370 ITR 552
Income Tax Act, 1961 — Section 263
High Courts17 Dec 2014
Naaptol Online Shopping Pvt. Ltd. Vs State Of Maharashtra and Ors
Bombay High Court · (2014) 12 BOM CK 0160
High Courts17 Dec 2014
Commissioner of Income Tax - 2 Vs Bobcards Ltd.
Bombay High Court · (2014) 12 BOM CK 0159
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Banking Regulation Act, 1949 — Section 5
High Courts17 Dec 2014
Ashok Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 7
Penal Code, 1860 (IPC) — Section 201, 34, 406, 408, 409
High Courts17 Dec 2014
State Bank of India Vs The Deputy Commissioner of Income Tax
Bombay High Court · (2015) 274 CTR 118 : (2015) 370 ITR 438
Income Tax Act, 1961 — Section 254(2), 260A, 263, 36(1)(viia)
High Courts17 Dec 2014
Gram Dev Laxmi Narayan Vs Ganesh Arjun Velip
Bombay High Court · (2015) 3 ABR 725 : (2015) 2 BomCR 237
Land Acquisition Act, 1894 — Section 11, 30
High Courts17 Dec 2014
Radhakrishna Carriers Pvt. Ltd. Vs Pelhar Automobiles
Bombay High Court · (2015) 2 ALLMR 383 : (2015) 3 BC 22 : (2015) 4 BomCR 56 : (2015) 1 MhLj 947
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4
High Courts17 Dec 2014
Sonia Kunwar Singh Bedi Vs Kunwar Singh Bedi
Bombay High Court · (2015) 1 ABR 697 : (2015) 2 ALLMR 707 : (2015) 3 BomCR 350 : (2015) 2 DMC 680 : (2015) 1 MhLj 954
Constitution of India, 1950 — Article 14Family Courts Act, 1984 — Section 19, 19(1), 19(3), 20, 7Hindu Marriage Act, 1955 — Section 13, 25, 26, 28, 28(4)
High Courts17 Dec 2014
Anil Motiram Kalyankar Vs Shree Jogeshwar Mahadev Mandir Trust
Bombay High Court · (2015) 2 MhLj 221
Bombay Public Trusts Act, 1950 — Section 72(4)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Dec 2014
BMA Commodities Pvt. Ltd. Vs Kaberi Mondal Kaberi Mondal Vs BMA Commodities Pvt. Ltd.
Bombay High Court · (2015) 2 ARBLR 81 : (2015) 2 BomCR 457
Arbitration Act, 1940 - Section 15 16 19(2) 34 34(1)
High Courts17 Dec 2014
State of Maharashtra Vs Padmashri Shriram Bainade
Bombay High Court · (2015) 1 ABR 498 : (2015) 4 ALLMR 336 : (2015) 3 BomCR 443 : (2015) LabIC 897 : (2015) 1 LLN 619 : (2015) 2 MhLj 679
Constitution of India, 1950 - Article 14 226Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 10 10(2) 10(3) 3 4
High Courts17 Dec 2014
Peninsula Petroleum Ltd. Vs Bunkers on Board the Vessel, M.V. Geowave Commander
Bombay High Court · (2016) 1 ALLMR 625 : (2015) 3 BomCR 693
High Courts17 Dec 2014
Vodafone India Ltd. Vs The Union of India
Bombay High Court · (2014) 12 BOM CK 0010
Income Tax Act, 1961 — Section 143(3), 220(6), 245, 263, 68
High Courts16 Dec 2014
Lawson Tours and Travels (India) P. Ltd. Vs Dy. Director, DGCEI, Zonal Unit
Bombay High Court · (2015) 317 ELT 248
Constitution of India, 1950 — Article 226
High Courts16 Dec 2014
Vishal and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 301
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 363, 366, 376(D)Protection of Children from Sexual Offences Act, 2012 — Section 29
High Courts16 Dec 2014
Ajanta Pharma Ltd. Vs Asst. Commissioner of Income Tax and Others
Bombay High Court · (2014) 12 BOM CK 0192
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 149(1)(a), 15(1)
High Courts16 Dec 2014
Ramesh Bhartu and Others Vs State of Goa and Others
Bombay High Court · (2015) ALLMR(Cri) 282 : (2015) 1 BomCR(Cri) 561
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 120B, 120-B, 307, 323, 324
High Courts16 Dec 2014
S.J. Kamble Vs The New India Assurance Co. Ltd.
Bombay High Court · (2015) 3 ALLMR 548 : (2015) 3 BomCR 584