COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,009 of 3,665

High Courts03 Dec 2014

Artist Tree Pvt. Ltd. Vs Central Board of Direct Taxes

Bombay High Court · (2015) 273 CTR 14 : (2014) 369 ITR 691 : (2015) 228 TAXMAN 108

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2)(b), 139, 139(1), 139(4)

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High Courts02 Dec 2014

Yasinkhan Masumkhan Multani Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 1467

Bombay Police Act, 1951 - Section 56, 59 — Constitution of India, 1950 - Article 226

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High Courts02 Dec 2014

Agrawal Construction Vs Commissioner of Central Excise & Service Tax and Others

Bombay High Court · (2015) 1 BomCR 424 : (2015) 2 MhLj 273 : (2015) 38 STR 16

Arbitration Act, 1940 — Section 16, 30Arbitration and Conciliation Act, 1996 — Section 34Finance Act, 1994 — Section 85(3-A)

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High Courts02 Dec 2014

Ambika Mahila Matsyavyavasayik Sahakari Sanstha Ltd. Vs The State of Maharashtra

Bombay High Court · (2015) 1 ABR 761 : (2015) 3 ALLMR 230 : (2015) 6 BomCR 458 : (2015) 3 MhLj 690

Constitution of India, 1950 — Article 226, 233, 234, 247, 323AMaharashtra Co-operative Societies Act, 1960 — Section 105, 11, 12, 13, 14

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High Courts02 Dec 2014

Sahebrao Vithoba Pawar Vs The Municipal Commissioner, Thane Municipal Corporation, Thane City

Bombay High Court · (2015) 1 ABR 704 : (2015) 4 ALLMR 327

Bombay Police Act, 1951 — Section 33(wa)Constitution of India, 1950 — Article 14, 19, 226, 227Maharashtra Fire Prevention and Life Safety Measures Act, 2006 — Section 10, 10(2), 3, 3(1), 3(2)

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High Courts02 Dec 2014

Special Land Acquisition Officer Vs Prabhakar G.N. Gaunkar

Bombay High Court · (2015) 1 BomCR 849

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

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High Courts02 Dec 2014

Devendra Vs The State of Maharashtra

Bombay High Court · (2015) 1 BomCR(Cri) 735

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34

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High Courts02 Dec 2014

North Western Karnataka Road Transport Corporation Vs Neelima Surendra Pagui

Bombay High Court · (2015) 4 ABR 797 : (2015) 2 ACC 507 : (2015) 1 BomCR 314

Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts02 Dec 2014

Satyabhash Yeshwant Salgaonkar Vs Ravindra Madhukar Sawant

Bombay High Court · (2015) 2 BomCR(Cri) 165

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 34, 500, 501

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High Courts02 Dec 2014

Goa Industrial Development Corporation Vs Maria Tereza N. Quadros e Cruz Carvotta

Bombay High Court · (2015) 1 ABR 591 : (2015) 2 BomCR 37

Land Acquisition Act, 1894 — Section 18, 4

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High Courts01 Dec 2014

Vaidehi Akash Housing Pvt. Ltd. Vs New D.N. Nagar Co-op. Housing Society Union Ltd. and Others

Bombay High Court · (2015) 3 ABR 270

Maharashtra Co-operative Societies Act, 1960 - Section 78, 78(1), 79A, 9, 91 — Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 10, 2(c), 3, 4, 8

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High Courts01 Dec 2014

Laxman Kalu Bachhav and Others Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 860 : (2015) 3 BomCR(Cri) 516

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452

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High Courts01 Dec 2014

Kunal Impex Vs State of Maharashtra and Others

Bombay High Court · (2015) 1 BomCR(Cri) 472

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142(a)

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High Courts01 Dec 2014

Somaskandaraja Vasanthan Vs Union of India and Others

Bombay High Court · (2015) ALLMR(Cri) 680 : (2015) 3 BomCR(Cri) 463

Criminal Procedure Code, 1973 (CrPC) — Section 67Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(1)(c), 21(c), 29, 35, 42

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High Courts01 Dec 2014

Anita Purushottam Hiranandani Vs Dwarka Revchand Hiranandani and Others

Bombay High Court · (2014) 12 BOM CK 0189

Contempt of Courts Act, 1971 — Section 15(1)(b), 2(c)

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High Courts01 Dec 2014

Laxman Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2673

Prevention of Corruption Act, 1988 — Section 13(2), 19, 20, 7

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High Courts01 Dec 2014

Milind Ramchandra Gharat Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2377 : (2015) 1 BomCR(Cri) 724

Penal Code, 1860 (IPC) — Section 302, 307, 354, 452

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High Courts01 Dec 2014

Prasad Gas Agency Vs Bharat Petrolium Corporation Limited

Bombay High Court · (2015) 4 BomCR 570

Arbitration and Conciliation Act, 1996 — Section 34Specific Relief Act, 1963 — Section 14, 14(1)

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High Courts01 Dec 2014

Essel Infraprojects Limited Vs Devendra Prakash Mishra

Bombay High Court · (2015) 1 ABR 482 : (2015) 1 BomCR 340

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Penal Code, 1860 (IPC) — Section 120(B), 34, 420, 499, 500Representation of the People Act, 1951 — Section 83(1)

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High Courts01 Dec 2014

Girish Vs Ambadas

Bombay High Court · (2015) 1 ALLMR 16 : (2015) 1 BomCR 416 : (2015) 1 MhLj 916

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 6 Rule 17

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