High Courts27 Nov 2014
Asian Natural Resources (I) Ltd. Vs Vitol S.A.
Bombay High Court · (2014) 11 BOM CK 0115
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,011 of 3,665
High Courts27 Nov 2014
Parvatibai Vs Hareshwar
Bombay High Court · (2015) 1 ABR 330 : (2015) 6 BomCR 757 : (2015) 3 MhLj 81
Civil Procedure Code, 1908 (CPC) — Section 115, 144Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 105
High Courts27 Nov 2014
International Flavours and Fragrances India Ltd. Vs State of Maharashtra The Commissioner of Sales Tax Vs S.H. Kelkar and Company Ltd.
Bombay High Court · (2015) 2 ABR 84 : (2015) 79 VST 108
High Courts27 Nov 2014
Sangita C. Thakur Vs Dnyansagar Education Society
Bombay High Court · (2015) 3 ALLMR 130 : (2014) 4 LLN 614
Limitation Act, 1963 — Section 5
High Courts27 Nov 2014
Obi Okoroafor Vs The State of Goa
Bombay High Court · (2015) ALLMR(Cri) 662 : (2015) 2 BomCR(Cri) 710
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 391, 428Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 342, 343, 376, 376(1), 376(2)
High Courts27 Nov 2014
State Vs Baloo Kumar Singh
Bombay High Court · (2015) ALLMR(Cri) 984 : (2015) 3 BomCR(Cri) 690
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 342, 376, 506(ii)
High Courts26 Nov 2014
Kantilal Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1832
Motor Vehicles Act, 1988 - Section 192, 66 — Penal Code, 1860 (IPC) - Section 279
High Courts26 Nov 2014
Satelite Developers Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 2 ABR 173 : (2015) 3 ALLMR 781
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 35, 35(1), 35(3), 35(4), 35(5)Maharashtra Private Forests (Acquisition) Act, 1975 — Section 2(c-i), 2(f)(ii), 2(f)(iii)
High Courts26 Nov 2014
Sonia Raman Sabharwal Vs Ashok Rochiram Asrani
Bombay High Court · (2015) 1 ABR 322 : (2015) 1 BomCR 880
Succession Act, 1925 — Section 120, 121, 122, 123, 124
High Courts26 Nov 2014
Deepak Nivrutti Rede Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 135
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 304I, 304II
High Courts26 Nov 2014
Chalisgaon Education Society Vs The State of Maharashtra
Bombay High Court · (2015) 4 BomCR 645
Central Vigilance Commission Act, 2003 — Section 3(3)Constitution of India, 1950 — Article 137, 14, 21Right to Information Act, 2005 — Section 11, 12(5), 15, 15(5), 18
High Courts26 Nov 2014
Shirish Suresh Thatte Vs The State of Maharashtra
Bombay High Court · (2015) 1 ABR 420
High Courts26 Nov 2014
Asma Amin Siddiqui Vs Maharashtra University of Health Science
Bombay High Court · (2015) 2 ALLMR 813 : (2015) 1 MhLj 740
Evidence Act, 1872 — Section 115
High Courts25 Nov 2014Partly Allowed
Sanjay Suganchand Kasliwal Vs Jugalkishor Chhaganlal Tapadia and Others
Bombay High Court · (2015) 4 ABR 427 : (2015) 5 ALLMR 101 : (2015) 3 MhLj 121
Arbitration and Conciliation Act, 1996 - Section 11, 16, 2(1)(e), 2(e), 34 — Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17 — Constitution of India, 1950 - Article 226, 227
High Courts25 Nov 2014
Suvarna Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1122 : (2015) 3 BomCR(Cri) 802
Constitution of India, 1950 — Article 226
High Courts25 Nov 2014
Shradha Shipping Co. Pvt. Ltd. Vs Adhithri Trading Company
Bombay High Court · (2016) 1 BomCR(Cri) 63 : (2015) 4 Crimes 319
Companies Act, 1956 — Section 193, 194, 195, 287, 287(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65B
High Courts25 Nov 2014
Vaishali Balasaheb Chavan Vs The Additional Collector
Bombay High Court · (2015) 5 ALLMR 232 : (2015) 4 MhLj 278
Bombay Village Panchayats Act, 1958 — Section 35(2), 35(3), 44
High Courts25 Nov 2014
Ramniwas Bansilal Lakhotiya Vs Sunil Pannalal Agrawal
Bombay High Court · (2015) 1 ABR 427 : (2015) 3 MhLj 283
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(1), Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6ASpecific Relief Act, 1963 — Section 16(c), 22, 22(1), 22(2)
High Courts25 Nov 2014
Shraddha Sharma Vs Culture Machine Media Pvt. Ltd.
Bombay High Court · (2014) 11 BOM CK 0001
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts24 Nov 2014Disposed Off
Secretary, Pimpalner Education Society Vs Mahendra Somnath Kothawade
Bombay High Court · (2015) MCR 158