High Courts05 Nov 2014
Rakesh Vilas Jadhav Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 70
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,019 of 3,665
High Courts05 Nov 2014
Herald Publications Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2015) 274 CTR 102 : (2015) 229 TAXMAN 103
Income Tax Act, 1922 — Section 14(3)(v)Income Tax Act, 1961 — Section 132, 139, 143, 158(B)(b), 158(BB)(1)(d)
High Courts05 Nov 2014
Kannan Vishwanath Vs SICOM Limited
Bombay High Court · (2014) 6 BomCR 716
Contract Act, 1872 — Section 2, 23, 65
High Courts05 Nov 2014
Amar Nagar (SRA) Sah. Gruhanirman Sanstha Vs Vikas Narayan Raikar
Bombay High Court · (2014) 6 ABR 726 : AIR 2015 Bom 31 : (2015) 2 ALLMR 49 : (2015) 2 ARBLR 210 : (2014) 6 BomCR 525 : (2015) 3 MhLj 113
Arbitration and Conciliation Act, 1996 — Section 17, 37Specific Relief Act, 1963 — Section 41(e)
High Courts05 Nov 2014
Vishnu Gangaram Sonawane Vs Chief Executive Officer
Bombay High Court · (2015) 2 ALLMR 363 : (2015) 146 FLR 176 : (2015) 3 MhLj 41
Constitution of India, 1950 — Article 300A
High Courts05 Nov 2014
Aravind Shankar Manegaonkar (Priprietor) Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 613
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276
High Courts05 Nov 2014
The State of Maharashtra Vs Ramrao Yadaorao Nandurkar
Bombay High Court · (2015) 5 ALLMR 122 : (2015) 1 BomCR 206 : (2015) 145 FLR 643 : (2015) 2 MhLj 189
High Courts05 Nov 2014
Pranita Vs The Additional Collector
Bombay High Court · (2014) 11 BOM CK 0046
Bombay General Clauses Act, 1904 — Section 10, 11General Clauses Act, 1897 — Section 9Representation of the People Act, 1951 — Section 81
High Courts05 Nov 2014
Rajendra Vs Nitin Babarao Kadam
Bombay High Court · (2015) 5 ALLMR 296 : (2015) 3 MhLj 595
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9
High Courts05 Nov 2014
Prabhakar Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 700
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 18, 19, 2(d), 20, 20
High Courts05 Nov 2014
Prabodh K. Mehta Vs Charuben K. Mehta
Bombay High Court · (2015) 4 ALLMR 724 : (2014) 6 BomCR 784
Constitution of India, 1950 — Article 261, 372, 47Criminal Procedure Code, 1973 (CrPC) — Section 310, 311, 368, 4(o), 8Evidence Act, 1872 — Section 35, 42, 43, 57, 74
High Courts05 Nov 2014
Jagdish Amritlal Karia Vs The Bombay Municipal Corporation
Bombay High Court · (2015) 1 ABR 83 : (2015) 3 ALLMR 176 : (2014) 6 BomCR 485
Mumbai Municipal Corporation Act, 1888 — Section 143, 146, 146, 146(1), 146(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(i)
High Courts03 Nov 2014Dismissed
Rafiq Ahmad Abdul Razzak Vs Mohammad Sardar Mohammad Umar, LR''s Mohammad Shafi Mohammad
Bombay High Court · (2015) MCR 579
High Courts03 Nov 2014Allowed
Riddisiddhi Bullions Ltd. Vs Union of India
Bombay High Court · (2015) 319 ELT 662
Foreign Trade (Development and Regulation) Act, 1992 - Section 9
High Courts03 Nov 2014Dismissed
State of Maharashtra Vs Prakash Shrinivas Ghalsasi and Others
Bombay High Court · (2015) ALLMR(Cri) 1319
Evidence Act, 1872 - Section 27 — Penal Code, 1860 (IPC) - Section 34, 406
High Courts03 Nov 2014
Rafiq Ahmad Abdul Razzak Vs Mohammad Sardar Mohammad Umar
Bombay High Court · (2014) 11 BOM CK 0084
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Nov 2014
Sunil Gupta Vs Union of India
Bombay High Court · (2015) 315 ELT 167
Constitution of India, 1950 — Article 14, 19, 21, 226Customs Act, 1962 — Section 1(4), 108, 111(d), 135, 135A
High Courts31 Oct 2014Allowed
Anil Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ALLMR 839 : (2015) 2 MhLj 675
Land Acquisition Act, 1894 - Section 18, 23, 23(1-A), 28, 4
High Courts31 Oct 2014
In Re: Anil C. Gandhi
Bombay High Court · (2014) 10 BOM CK 0119
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Transfer of Property Act, 1882 — Section 54
High Courts31 Oct 2014
Sagar Construction Company Vs Manoharlal Kishorilal Gupta HUF
Bombay High Court · (2014) 10 BOM CK 0118
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 2A