High Courts01 Dec 2014
ANS Pvt. Ltd. Vs Jayesh R. Ajmera
Bombay High Court · (2014) 12 BOM CK 0063
Arbitration and Conciliation Act, 1996 — Section 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,010 of 3,665
High Courts01 Dec 2014
The State of Maharashtra Vs Subhash Dhondiram Mane
Bombay High Court · (2015) 4 BomCR 563 : (2015) 4 MhLj 791
Administrative Tribunals Act, 1985 — Section 20(1)Constitution of India, 1950 — Article 226
High Courts28 Nov 2014Allowed
Poonam and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2722
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109 143 3 307 31
High Courts28 Nov 2014
Additional Commissioner of Sales Tax Vat-III Vs Jonson and Jonson Ltd. and Others
Bombay High Court · (2015) 79 VST 478
Bombay Sales Tax Act, 1959 - Section 39 — Limitation Act, 1963 - Section 10, 10, 11, 12, 12
High Courts28 Nov 2014
Sushant Sushil Ghosh Vs Madhumita Sushant Ghosh
Bombay High Court · (2014) 11 BOM CK 0120
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 418, 419, 420, 463, 464
High Courts28 Nov 2014
State of Goa Vs Imtiyaz
Bombay High Court · (2014) 11 BOM CK 0112
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts28 Nov 2014
Balasaheb Barku Kolhe Vs Jagdish Tryambakrao Mandlik
Bombay High Court · (2015) ALLMR(Cri) 1797 : (2015) 3 BC 509 : (2015) 4 BomCR(Cri) 448 : (2015) 2 MhLj 56
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 233(3), 243(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Nov 2014
Land Acquisition Officer Vs Maria Jose Correia De Mendes e Cruz
Bombay High Court · (2014) 11 BOM CK 0003
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts28 Nov 2014
Captain Terence James Verma Vs Raymond Limited
Bombay High Court · (2014) 11 BOM CK 0002
Penal Code, 1860 (IPC) — Section 418, 420
High Courts27 Nov 2014Dismissed
State of Maharashtra Vs Shantaram Ramakant Taitwale
Bombay High Court · (2015) ALLMR(Cri) 1923
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7
High Courts27 Nov 2014Dismissed
Principal, Mungsaji Maharaj Mahavidyalaya and Others Vs Tulshiram Januji Raut
Bombay High Court · (2015) 6 ALLMR 579 : (2015) 6 BomCR 663 : (2015) 2 MhLj 531
Constitution of India, 1950 - Article 136, 226, 227 — Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28 — Penal Code, 1860 (IPC) - Section 34, 380
High Courts27 Nov 2014Allowed
Saji and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1979
Penal Code, 1860 (IPC) - Section 120B, 34, 387, 452, 506
High Courts27 Nov 2014
Cajy Fernandes Vs State of Goa and Others
Bombay High Court · (2015) ALLMR(Cri) 1113 : (2015) 3 BomCR(Cri) 477
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts27 Nov 2014
Sunil Jhamlal Bhave Vs Central Bureau of Investigation
Bombay High Court · (2015) ALLMR(Cri) 1090 : (2015) 3 BomCR(Cri) 697
Penal Code, 1860 (IPC) — Section 120-B, 420, 467, 471, 477-APrevention of Corruption Act, 1988 — Section 13[1][d], 3[2]
High Courts27 Nov 2014
Vallabh K. Varak Vs Surendra Naik
Bombay High Court · (2015) ALLMR(Cri) 734 : (2015) 3 BomCR(Cri) 211 : (2015) 4 RCR(Civil) 517 : (2015) 4 RCR(Criminal) 195
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Nov 2014
Sharad Shankarrao Chavan Vs State of Maharashtra and Others
Bombay High Court · (2014) 11 BOM CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 397(3), 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3[1][ix]
High Courts27 Nov 2014
Commissioner of Income Tax Vs Hermes Developers
Bombay High Court · (2015) 274 CTR 113 : (2015) 370 ITR 38
Income Tax Act, 1961 — Section 143(3), 147, 260A, 80-IB, 80-IB(10)
High Courts27 Nov 2014
Monica Vs The Hon''ble High Court of Mumbai
Bombay High Court · (2015) 2 ALLMR 310 : (2015) 2 MhLj 761
Constitution of India, 1950 — Article 226, 233(2)
High Courts27 Nov 2014
Conros Steels Pvt. Ltd. Vs Lu Qin (Hong Kong) Company Ltd.
Bombay High Court · (2015) 2 ABR 1 : AIR 2015 Bom 106 : (2015) 1 ALLMR 871 : (2015) 1 ARBLR 463 : (2015) 2 BomCR 1 : (2015) 1 CTC 1 : (2015) 1 MhLj 434 : (2015) 3 RCR(Civil) 242
Arbitration Act, 1940 — Section 2(c), 34, 39, 39(1)Arbitration and Conciliation Act, 1996 — Section 11, 16, 17, 2, 2(1)(a)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 104, 96
High Courts27 Nov 2014
Mahesh Ramnath Sonawane Vs The Union of India
Bombay High Court · (2014) 11 BOM CK 0117
Cinematograph Act, 1952 — Section 5ADrugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 2(b), 3, 4Penal Code, 1860 (IPC) — Section 292, 79