High Courts30 Oct 2014
Dinesh Wamanrao Dhawale Vs Collector, Amravati
Bombay High Court · (2014) 10 BOM CK 0022
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,021 of 3,665
High Courts30 Oct 2014
Kamlabai Vs The State of Maharashtra The State of Maharashtra Vs Kamlabai
Bombay High Court · (2014) 10 BOM CK 0011
Land Acquisition Act, 1894 — Section 18, 4
High Courts30 Oct 2014
Ku Kalpana Vs The Director, Maharashtra State Examination Board
Bombay High Court · (2015) 3 MhLj 257
High Courts29 Oct 2014Dismissed
Shafique Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1537
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 302, 307, 324, 332, 333
High Courts29 Oct 2014
Slum Rehabilitation Authority Vs Deputy Director of Income Tax (Exemption) and Others
Bombay High Court · (2015) 275 CTR 40
Income Tax Act, 1961 — Section 11, 12A, 156, 2(15), 220(6)
High Courts29 Oct 2014
Pandharinath Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 225
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(I)
High Courts29 Oct 2014
Infoquest Infotech Pvt. Ltd. Vs Union of India
Bombay High Court · (2015) 316 ELT 633
Constitution of India, 1950 — Article 14, 226Special Economic Zones Act, 2005 — Section 15
High Courts29 Oct 2014
Supreme Mega Construction LLP Vs Symphony Co-operative Housing Society Limited and Others
Bombay High Court · (2015) 2 ALLMR 1 : (2015) 2 MhLj 776
Arbitration and Conciliation Act, 1996 — Section 16, 2(1)(h), 34, 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 9Constitution of India, 1950 — Article 227
High Courts29 Oct 2014
Supreme Megha Constructions LLP and Others Vs Symphony Co-operative Housing Society Ltd. & Ajay Wadhwa and Others
Bombay High Court · (2015) 2 BomCR 90
Arbitration and Conciliation Act, 1996 — Section 16, 2(1)(h), 34, 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 9Constitution of India, 1950 — Article 227, 24, 25
High Courts29 Oct 2014
Gopalrao Ambadasrao Borikar Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 874 : (2016) 1 BomCR(Cri) 215
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 345, 482Penal Code, 1860 (IPC) — Section 193
High Courts29 Oct 2014
Sanjay Prabhakar Bhosale Vs The Additional Commissioner
Bombay High Court · (2015) 6 ALLMR 317 : (2015) 6 BomCR 547 : (2015) 3 KCCR 2173 : (2015) 2 MhLj 229
Companies Act, 1956 — Section 267Criminal Procedure Code, 1973 (CrPC) — Section 255(2), 374, 389, 389(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Oct 2014
Commissioner of Income Tax Vs Sonata Software Ltd.
Bombay High Court · (2014) 10 BOM CK 0078
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10A, 147, 195, 40(a)
High Courts29 Oct 2014
National Insurance Co. Ltd. Vs Jayashri
Bombay High Court · (2015) 2 ACC 17
Motor Vehicles Act, 1988 — Section 166, 3, 5, 96
High Courts29 Oct 2014
Ismat Jahan Vs The Municipal Commissioner Narayan Haribhau Girdhar Vs City of Nagpur Municipal Corporation Ramesh Nagorao Guddhe Vs State of Maharashtra
Bombay High Court · (2015) 1 ABR 156 : (2015) 1 BomCR 214 : (2015) 3 MhLj 105
Constitution of India, 1950 — Article 14
High Courts29 Oct 2014
Mumbai Metropolitan Region Development Authority Vs The Deputy Director of Income Tax
Bombay High Court · (2015) 273 CTR 317
Constitution of India, 1950 — Article 289Income Tax Act, 1961 — Section 11, 2(15), 220(6)Maharashtra Regional and Town Planning Act, 1966 — Section 40
High Courts29 Oct 2014
Ajay Wadhwa Vs Symphony Co-operative Housing Society Limited
Bombay High Court · (2014) 10 BOM CK 0009
Arbitration and Conciliation Act, 1996 — Section 16, 2(1)(h), 34, 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 9Constitution of India, 1950 — Article 227
High Courts28 Oct 2014Dismissed
Ramesh Babulal Chaudhari Vs State of Maharashtra
Bombay High Court · (2015) MCR 304
High Courts28 Oct 2014Disposed Off
Sow. Anusayabai Vs State of Maharashtra
Bombay High Court · (2015) MCR 33
High Courts28 Oct 2014Dismissed
Raju Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2780
Penal Code, 1860 (IPC) - Section 302 376 376(f) 377
High Courts28 Oct 2014Dismissed
Rupesh Lahuji Nitnaware Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2278
Penal Code, 1860 (IPC) - Section 164, 302, 323, 324, 326