High Courts12 Dec 2014
Amrutanjan Limited Vs Shamrock International Limited
Bombay High Court · (2014) 12 BOM CK 0219
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 55
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,004 of 3,665
High Courts12 Dec 2014
Commissioner of Income Tax-IV Vs Symantee Software India (P) Ltd.
Bombay High Court · (2014) 12 BOM CK 0190
Income Tax Act, 1961 — Section 10A, 10B, 139, 288, 32Special Economic Zones Act, 2005 — Section 2
High Courts12 Dec 2014
Rahul Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2770
Criminal Procedure Code, 1973 (CrPC) — Section 203Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ix), 3(1)(x), 4
High Courts12 Dec 2014
Santosh Popat Chavan Vs Sulochana Rajiv
Bombay High Court · (2016) 1 ABR 379 : (2016) AIR (Bom) 29 : (2015) 5 ALLMR 604
Constitution of India, 1950 — Article 13, 14, 141, 15(3), 39(e)Evidence Act, 1872 — Section 107, 108Hindu Succession Act, 1956 — Section 14, 14(1), 14[1], 3(3), 6
High Courts12 Dec 2014
President, Jijamata Shikshan Prasarak Mandal and Others Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2015) 5 ALLMR 139 : (2015) 6 BomCR 798 : (2015) 2 MhLj 199
High Courts12 Dec 2014
State of Maharashtra Vs Suraj Pal
Bombay High Court · (2015) 1 BomCR(Cri) 576
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 41, 41(1)(b), 41A, 439, 439(1)Evidence Act, 1872 — Section 25
High Courts12 Dec 2014
State Vs Mahanand Naik
Bombay High Court · (2015) ALLMR(Cri) 13
Criminal Procedure Code, 1973 (CrPC) - Section 311Penal Code, 1860 (IPC) - Section 302 392
High Courts12 Dec 2014
Shalimar Transport and Carting Contractor Vs The State of Maharashtra
Bombay High Court · (2015) 1 ABR 473 : (2015) 1 ALLMR 773 : (2015) 2 BC 603 : (2015) 2 BomCR 170
Contract Act, 1872 — Section 6
High Courts12 Dec 2014
Shivashankar Swami Vs The Municipal Corporation of Greater
Bombay High Court · (2015) 1 ALLMR 24 : (2015) 4 BomCR 606 : (2015) 1 MhLj 968
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, Order 41 Rule 17, Order 47 Rule 1Mumbai Municipal Corporation Act, 1888 — Section 354A
High Courts12 Dec 2014
Darius Rutton Kavasmaneck Vs Gharda Chemicals Limited
Bombay High Court · (2015) 1 ABR 596 : (2015) 2 BomCR 100 : (2015) 127 CLA 468 : (2015) 191 CompCas 52
Arbitration and Conciliation Act, 1996 — Section 56(2), 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies Act, 1956 — Section 25, 397, 398
High Courts12 Dec 2014
Ambadas Kalidas Panchal Vs Pradeep Baswani Appa Badbudri
Bombay High Court · (2015) ALLMR(Cri) 9 : (2015) 2 BomCR(Cri) 153
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 399, 399(2), 400, 401Penal Code, 1860 (IPC) — Section 323, 324, 34, 389, 504
High Courts12 Dec 2014
Sandeep Inderchand Gandhi Vs The State of Maharashtra
Bombay High Court · (2015) 1 ABR 752 : (2015) 2 ALLMR 628 : (2015) 3 BomCR 339 : (2015) 3 MhLj 925
Constitution of India, 1950 — Article 14, 265Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 105, 113, 113, 113, 114
High Courts12 Dec 2014
Sau. Leelabai Sureshrao Bawane Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3099
Criminal Procedure Code, 1973 (CrPC) — Section 149, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 223
High Courts11 Dec 2014
Babulal K. Shah Vs The New India Assurance Company Ltd.
Bombay High Court · (2014) 12 BOM CK 0202
Constitution of India, 1950 — Article 226, 227Insurance Act, 1938 — Section 64-UInsurance Regulatory and Development Authority Act, 1999 — Section 14
High Courts11 Dec 2014
Pralhad Kisan Kawale Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 433 : (2015) 3 BomCR(Cri) 152 : (2015) 4 RCR(Criminal) 872
Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 20, 7
High Courts11 Dec 2014
Maharashtra Rajya Veej Vitaran Company Vs Manoj Abarao Deshmukh
Bombay High Court · (2015) 5 ALLMR 62 : (2015) 3 BomCR 403 : (2015) 3 MhLj 459
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 111(a), 116
High Courts11 Dec 2014
Mukhyadhikari Vs Vishal Vijay Amrutrao
Bombay High Court · (2015) 6 BomCR 529 : (2015) 5 MhLj 75
Constitution of India, 1950 - Article 309Industrial Disputes Act, 1947 - Section 25(B) 25B
High Courts11 Dec 2014
Ramakant Vs The Union of India Vilas Vs Hindustan Petroleum Corporation Ltd.
Bombay High Court · (2015) 1 ABR 546 : (2015) 1 ALLMR 33 : (2015) 2 MhLj 716
Constitution of India, 1950 — Article 12, 14, 19(1)(g)Maharashtra Regional and Town Planning Act, 1966 — Section 127
High Courts11 Dec 2014
Balaji Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 438 : (2015) 1 BomCR(Cri) 676
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 3, 35Penal Code, 1860 (IPC) — Section 361, 363, 366A, 375, 376
High Courts11 Dec 2014
Ravindra Harshad Parmar Vs Dimple Ravindra Parmar
Bombay High Court · (2015) 1 ABR 454 : (2015) 3 ALLMR 149 : (2015) 2 BomCR 312 : (2015) 2 DMC 84 : (2015) 2 MhLj 821
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, 151, 9Family Courts Act, 1984 — Section 10(1), 10(3)Hindu Marriage Act, 1955 — Section 1, 1(2), 1(ii), 12, 13(1)(ia)