COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,006 of 3,665

High Courts09 Dec 2014Partly Allowed

Hindurao Rajaram Kathare and Others Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1495

Criminal Procedure Code, 1973 (CrPC) - Section 162, 313 — Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 300

High Courts09 Dec 2014

Mangla International Pvt. Ltd. and Others Vs Next Media Works Ltd.

Bombay High Court · (2014) 12 BOM CK 0220

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 37Limitation Act, 1963 — Section 10, 11, 12, 13, 14

High Courts09 Dec 2014

The Additional Commissioner of Sale Tax Vs Ashok Leyland Ltd.

Bombay High Court · (2014) 12 BOM CK 0207

High Courts09 Dec 2014

Hetal Naren Thakore Vs State of Maharashtra and Others

Bombay High Court · (2015) 1 BomCR(Cri) 772

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts09 Dec 2014

Maharashtra Small Scale Industries Development Corporation Vs Saurabh Agrawal

Bombay High Court · (2014) 12 BOM CK 0147

Right to Information Act, 2005 — Section 18, 18(2), 18(3), 20, 20(2)

High Courts09 Dec 2014

Land Acquisition Officer Vs Joao Francisco Euclides Barreto

Bombay High Court · (2014) 12 BOM CK 0096

Land Acquisition Act, 1894 — Section 18, 4(1)

High Courts09 Dec 2014

Dnyaneshwar Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 470 : (2015) 1 BomCR(Cri) 709

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 376

High Courts09 Dec 2014

Chandrakant Baburao Gondhali Vs Dy. Director of Social Welfare

Bombay High Court · (2015) 1 ALLMR 27 : (2015) 1 MhLj 911

High Courts09 Dec 2014

Vasant V. Bugde Vs Vasant Raghunath Joshi

Bombay High Court · (2015) 1 ABR 632 : (2015) 2 ACC 219 : (2016) ACJ 298 : (2016) 1 AKR 298 : (2015) 2 AnWR 940 : (2015) 2 BomCR 326

Motor Vehicles Act, 1988 — Section 10(3), 14, 140, 147, 149

High Courts09 Dec 2014

Kavita Krishnamurthy Vs K.N. Krishnamurthy

Bombay High Court · (2015) 1 ABR 827 : (2015) 2 ALLMR 807 : (2015) 4 BomCR 352 : (2015) 3 DMC 420 : (2015) 1 MhLj 941

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11

High Courts09 Dec 2014

Thirumalai Chemicals Ltd. Vs The Union of India

Bombay High Court · (2014) 12 BOM CK 0012

Foreign Exchange Regulation Act, 1973 — Section 3, 50

High Courts09 Dec 2014

Sunder Gounder Vs State of Goa

Bombay High Court · (2015) ALLMR(Cri) 698 : (2015) 1 BomCR(Cri) 341

Penal Code, 1860 (IPC) — Section 302, 307, 498A, 498A

High Courts08 Dec 2014

JSK Industries Pvt. Ltd. Vs Union of India

Bombay High Court · (2015) 317 ELT 671 : (2015) 34 GSTR 118

Central Excises and Salt Act, 1944 - Section 11, 11A, 11AA, 11AC, 31 — Constitution of India, 1950 - Article 226 — Customs Act, 1962 - Section 127B

High Courts08 Dec 2014

Bhilaji Bandu Sutar and Lohar Vs Rangarao Shankar Sutar

Bombay High Court · (2015) 1 ABR 768 : (2015) 2 ALLMR 354 : (2015) 2 MhLj 410

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 22Evidence Act, 1872 — Section 35Hindu Succession Act, 1956 — Section 17, 22

High Courts08 Dec 2014

Hindalco Industries Limited Vs The Union of India

Bombay High Court · (2015) 315 ELT 10

Central Excise Tariff Act, 1985 — Section 2(d)Central Excises and Salt Act, 1944 — Section 2, 2(d), 2(f), 3Constitution of India, 1950 — Article 141, 226

High Courts08 Dec 2014

Milind Vs State of Maharashtra

Bombay High Court · (2015) 1 ALLMR 8 : (2015) 3 BomCR 389 : (2015) 3 MhLj 34

Constitution of India, 1950 — Article 243T

High Courts08 Dec 2014

Ramesh Jijeba Lahane Vs The State of Maharashtra The State of Maharashtra Vs Ramesh Jijeba Lahane

Bombay High Court · (2015) ALLMR(Cri) 3835 : (2015) 1 BomCR(Cri) 493

Criminal Procedure Code, 1973 (CrPC) — Section 169, 174, 313, 366Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts08 Dec 2014

J.M. Mhatre Infra Private Limited Vs Union of India

Bombay High Court · (2015) 2 BC 648 : (2015) 2 BomCR 54

Constitution of India, 1950 — Article 226

High Courts08 Dec 2014

Mukesh Nanji Gala Vs Heritage Enterprises

Bombay High Court · (2015) 1 ABR 738 : (2015) 2 ARBLR 219 : (2015) 2 BomCR 123 : (2015) 5 MhLj 620

Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14

High Courts08 Dec 2014

Swaran Salaria and Associates Vs Himalayan Heli Service Pvt. Ltd.

Bombay High Court · (2015) 2 ALLMR 843 : (2015) 3 BomCR 266 : (2015) 3 MhLj 863

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Contract Act, 1872 — Section 10