High Courts17 Nov 2014
Kasturi Commodities Pvt. Ltd. Vs Union of India
Bombay High Court · (2014) 11 BOM CK 0052
Customs Act, 1962 — Section 12Customs Tariff Act, 1975 — Section 3(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,015 of 3,665
High Courts17 Nov 2014
The Stock Holding Corporation of India Ltd. Vs N.C. Tewari
Bombay High Court · (2015) 274 CTR 16 : (2015) 373 ITR 282 : (2015) 229 TAXMAN 512
Income Tax Act, 1961 — Section 140A, 143, 143(3), 156, 195(2)
High Courts17 Nov 2014
Shrinivas Guramkondu Vs The State of Goa
Bombay High Court · (2015) ALLMR(Cri) 1003 : (2015) 3 BomCR(Cri) 647
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(1), 246, 313, 428Penal Code, 1860 (IPC) — Section 189, 307, 34, 353, 506
High Courts17 Nov 2014
Venunath Vs Limbabai
Bombay High Court · (2015) 1 ABR 341
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 46, 55Limitation Act, 1963 — Section 3
High Courts17 Nov 2014
Nago Hari Zangte Vs State of Maharashtra
Bombay High Court · (2015) 5 ALLMR 279 : (2015) 6 BomCR 351 : (2015) 3 MhLj 381
Limitation Act, 1963 — Section 5Maharashtra Land Revenue Code, 1966 — Section 143(4), 143(5), 247
High Courts15 Nov 2014
The Principal, Shree Ayurved Mahavidyalaya Vs Premchand and Others
Bombay High Court · (2015) 2 ALLMR 794
Constitution of India, 1950 - Article 226, 227 — Industrial Disputes Act, 1947 - Section 33C(2) — Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9(1) — Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 30(3), 44 — Maharashtra Universities Act, 1994 - Section 59
High Courts15 Nov 2014
Balaji Pressure Vessels Ltd. Vs Bharat Petroleum Corporation Ltd.
Bombay High Court · (2014) 11 BOM CK 0107
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 15
High Courts15 Nov 2014
Radha Krishna Gaonkar Vs Hari Redkar
Bombay High Court · (2014) 11 BOM CK 0095
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Transfer of Property Act, 1882 — Section 53A
High Courts14 Nov 2014
Pradeep Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2386
Constitution of India, 1950 - Article 227 — Penal Code, 1860 (IPC) - Section 201, 302, 450
High Courts14 Nov 2014Allowed
Jafar Amir Khan Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1480
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Evidence Act, 1872 - Section 114A, 53, 54 — Penal Code, 1860 (IPC) - Section 34, 376
High Courts14 Nov 2014Dismissed
Omprakash Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2289
Criminal Procedure Code, 1973 (CrPC) - Section 1(b)(i), 1(b)(ii), 195 — Penal Code, 1860 (IPC) - Section 172, 173, 174, 175, 176
High Courts14 Nov 2014
Sicom Ltd. Vs Indrajeet Arya and Others
Bombay High Court · (2015) 2 ALLMR 330 : (2015) 4 BC 163 : (2015) 3 MhLj 444
Civil Procedure Code, 1908 (CPC) — Section 34Companies Act, 1956 — Section 434Evidence Act, 1872 — Section 85
High Courts14 Nov 2014
Prakash Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 ALLMR 180 : (2015) 6 BomCR 732 : (2015) 2 MhLj 150
Constitution of India, 1950 — Article 21
High Courts14 Nov 2014
Commissioner of Income Tax-5 Vs Cadbury India Ltd.
Bombay High Court · (2015) 229 TAXMAN 5
Income Tax Act, 1961 — Section 1, 2, 35DDA, 37, 44AB
High Courts14 Nov 2014
Kamlabai Suresh Khadse Vs Tukaram Rajaram Ingole and Others
Bombay High Court · (2015) 5 ALLMR 131 : (2015) 6 BomCR 581 : (2015) 2 MhLj 93
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Nov 2014
Sampatrao Vs Shamrao
Bombay High Court · (2014) 11 BOM CK 0104
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 9
High Courts14 Nov 2014
Walter D''souza Vs Anita D''souza
Bombay High Court · (2015) 2 ABR 90
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 18 Rule 3AEvidence Act, 1872 — Section 3, 63, 64, 65, 68Stamp Act, 1899 — Section 36
High Courts14 Nov 2014
Sunflag Iron and Steel Company Ltd. Vs State Information Commission
Bombay High Court · (2015) 1 ABR 152 : AIR 2015 Bom 38 : (2015) 4 MhLj 673 : (2015) 1 RCR(Civil) 798
Right to Information Act, 2005 — Section 11, 11(1), 11(3), 19(4), 8
High Courts14 Nov 2014
Sanjeet Shukla Vs State of Maharashtra
Bombay High Court · (2015) 2 BomCR 267
Constitution of India, 1950 — Article 10, 123, 123(2), 14, 15Maharashtra State Commission for Backward Classes Act, 2005 — Section 15, 9(2)
High Courts14 Nov 2014
The Bicholim Urban Co-operative Bank Ltd. Vs Anil Madhusudan Sawant
Bombay High Court · (2015) ALLMR(Cri) 1532
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138