High Courts08 Dec 2014
Deepak Chhabria Vs Supreme Indosaigon Associates
Bombay High Court · (2015) 1 ALLMR 30 : (2015) 4 BomCR 79 : (2015) 1 MhLj 896
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,007 of 3,665
High Courts08 Dec 2014
Jagannath Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 788 : (2015) 1 BomCR(Cri) 787
Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 326
High Courts08 Dec 2014
Hariram Vensimal Bharwani Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 746
Criminal Procedure Code, 1973 (CrPC) - Section 2(w) 2(x) 249 256 259Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 379 420 427 447
High Courts05 Dec 2014Dismissed
Vasant Annarao Bhosle Vs State of Maharashtra
Bombay High Court · (2015) 2 BomCR(Cri) 86
Criminal Procedure Code, 1973 (CrPC) - Section 452, 456, 457 — Essential Commodities (Amendment) Act, 1974 - Section 4 — Essential Commodities Act, 1955 - Section 14, 3, 6-A, 6-A(3), 6-E
High Courts05 Dec 2014
Narendra Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 487 : (2015) 3 BomCR(Cri) 253 : (2016) 1 Crimes 186 : (2015) 4 RCR(Criminal) 877
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts05 Dec 2014
UHDE India Private Limited Vs The Union of India
Bombay High Court · (2014) 12 BOM CK 0115
High Courts05 Dec 2014
Nirmal Bang Commodities Pvt. Ltd. Vs S. Geetha
Bombay High Court · (2014) 12 BOM CK 0107
High Courts05 Dec 2014
Yashwant Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 743
Penal Code, 1860 (IPC) — Section 143, 149, 323, 341, 354
High Courts05 Dec 2014
Khare and Tarkunde Infrastructure Private Limited Vs The State of Maharashtra
Bombay High Court · (2015) 1 ABR 818 : (2015) 2 ALLMR 550 : (2015) 6 BomCR 746 : (2015) 3 MhLj 668
Constitution of India, 1950 — Article 226
High Courts05 Dec 2014
Vithal Kapuskar Vs State of Goa
Bombay High Court · (2015) ALLMR(Cri) 1535 : (2015) 1 BomCR(Cri) 478
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 120B, 307, 323, 324, 326
High Courts05 Dec 2014
Sadashivrao Mandalik Kagal Taluka Sahakari Sakhar Karkhana Limited Vs The Commissioner of Sugar
Bombay High Court · (2015) 4 ALLMR 204 : (2015) 1 BomCR 237
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 29B(1)
High Courts05 Dec 2014
The Commissioner of Income Tax Vs Sulzer India Limited
Bombay High Court · (2015) 273 CTR 400 : (2014) 369 ITR 717
Bombay Sales Tax Act, 1959 — Section 38, 38(4)Income Tax Act, 1961 — Section 260A, 28, 28(iv), 36, 36(1)(iii)
High Courts05 Dec 2014
Shrirang Namdeo Chandanshive Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 754
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts05 Dec 2014
Manish Dosal Barot Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1787 : (2015) 2 BomCR(Cri) 160
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 239Income Tax Act, 1961 — Section 44AA
High Courts05 Dec 2014
Telepathy Inc. Vs Directi Interest Solutions Pvt. Ltd.
Bombay High Court · (2014) 12 BOM CK 0041
Arbitration and Conciliation Act, 1996 — Section 25, 34, 9
High Courts05 Dec 2014
Aawas Builders Vs Ajit Pathare
Bombay High Court · (2014) 12 BOM CK 0036
Arbitration and Conciliation Act, 1996 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 138Mumbai Municipal Corporation Act, 1888 — Section 342
High Courts04 Dec 2014
Bhatia Industries and Infrastructure Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2015) 82 VST 122
Central Sales Tax Act, 1956 - Section 5Maharashtra Value Added Tax Act, 2002 - Section 16 30 30(2) 32 50
High Courts04 Dec 2014Dismissed
Suresh Champatrao Chincholkar Vs Magan Sangrahalaya Samiti
Bombay High Court · (2015) 3 MhLj 744
Civil Procedure Code, 1908 (CPC) - Section 100 — Transfer of Property Act, 1882 - Section 106
High Courts04 Dec 2014Partly Allowed
Ganapati Laxman Waghmode and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1605
Bombay Police Act, 1951 - Section 135, 37(1) — Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 34
High Courts04 Dec 2014Allowed
Ashraf Mohammad Calcattawala and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1778
Bombay Police Act, 1951 - Section 135, 37(1)(3) — Criminal Procedure Code, 1973 (CrPC) - Section 320, 482 — Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 320 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(10), 3(1)(x)