High Courts14 Oct 2014
Rajat Pharmachem Limited Vs Vidhya Pharmachem Pvt. Limited
Bombay High Court · (2015) 3 ABR 303
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,023 of 3,665
High Courts14 Oct 2014
Madansingh Hirasingh Bhakuni Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1011 : (2015) 3 BomCR(Cri) 401
Arms Act, 1959 — Section 24, 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 34, 354 A, 364 A, 364-A
High Courts14 Oct 2014
Balu Karbhari Dhikale and Others Vs Kisan Deoram Jadhav and Others
Bombay High Court · (2014) 10 BOM CK 0151
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 62
High Courts14 Oct 2014
Dilip Babruvhan Giri Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 636 : (2015) 2 BomCR(Cri) 803 : (2016) 1 Crimes 176
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(B), 304-B, 34, 406
High Courts14 Oct 2014
Marwadi Samshan Hanuman Mandir Vs Lakhanlal and Others
Bombay High Court · (2014) 10 BOM CK 0143
Bombay Public Trusts Act, 1950 — Section 2(10), 2(10)(e), 50, 51, 72Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 41, 42, 43, 44, 45Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 7 Rule 11, 9 (A), 92
High Courts14 Oct 2014
Ganesh Narayan Kindre Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 456 : (2015) 3 BomCR(Cri) 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 364
High Courts14 Oct 2014
Kiran Anandrao Pawar and Others Vs Chief General Manager, IRB Kolhapur Integrated Road Development Company Pvt. Ltd. and Others
Bombay High Court · (2014) 10 BOM CK 0128
Bombay Motor Vehicles Tax Act, 1958 — Section 20, 20(1A), 20(1-A)(a), 20(1-A)(i), 20(1-A)(ii)Bombay Provincial Municipal Corporations Act, 1949 — Section 73, 79Constitution of India, 1950 — Article 14, 19, 21, 226, 265
High Courts14 Oct 2014
Arun Narayanrao Marathe Vs Varsha Arun Marathe
Bombay High Court · (2014) 6 ABR 535 : (2015) 6 BomCR 211 : (2015) 6 BomCR 135
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Hindu Marriage Act, 1955 — Section 11, 13, 13(1A)(ii), 23, 23(1)
High Courts14 Oct 2014
Lupin Ltd. Vs State of Maharashtra Wockhardt Limited Vs Aurangabad Municipal Corporation
Bombay High Court · (2015) 3 ABR 616 : (2015) 6 BomCR 466 : (2015) 2 MhLj 690
Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 406, 406(1), 406(6), 473
High Courts14 Oct 2014
Shah Investments, Financials, Developments and Consultants Pvt. Ltd. Vs The State of Maharashtra
Bombay High Court · (2014) 10 BOM CK 0107
Constitution of India, 1950 — Article 14, 19, 226
High Courts14 Oct 2014
The Commissioner of Income tax (Central) Vs Ghatge Patil Transports Ltd.
Bombay High Court · (2014) 368 ITR 749 : (2015) 228 TAXMAN 340
Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 2(24)(x)
High Courts14 Oct 2014
State Bank of India Vs The Central Government Industrial Tribunal Cum Labour Court
Bombay High Court · (2015) 144 FLR 1054 : (2015) 1 LLN 85
Industrial Disputes Act, 1947 — Section 11A
High Courts14 Oct 2014
Indira Sawant Vs Vijayendra Umakant Sheth
Bombay High Court · (2015) 2 ACC 450 : (2015) 1 BomCR 31
Motor Vehicles Act, 1988 — Section 173
High Courts14 Oct 2014
Veena Vs The Chairman
Bombay High Court · (2014) 6 ABR 820 : (2015) 6 ALLMR 642 : (2015) 4 MhLj 824
Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001 — Section 16, 18, 2(1)(c), 3, 4Transfer of Property Act, 1882 — Section 52
High Courts14 Oct 2014
Textile Kamgar Sanghatana Vs Hon''ble Member
Bombay High Court · (2015) 145 FLR 635 : (2015) 1 LLN 317
Bombay Industrial Relations Act, 1946 — Section 2(33), 27A, 27A, 28, 28(4)
High Courts14 Oct 2014
Manoj Vs Committee For Scrutiny and Verification Of Tribe Claim
Bombay High Court · (2014) 10 BOM CK 0052
High Courts14 Oct 2014
Arun Vs Varsha
Bombay High Court · (2015) 5 ALLMR 211 : (2015) 2 MhLj 400
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Hindu Marriage Act, 1955 — Section 11, 13, 13(1A)(ii), 23, 23(1)
High Courts14 Oct 2014
Cyrus Keki Balsara Vs Jasmine K. Gandhi Jasmine K. Gandhi Vs State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 57
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Evidence Act, 1872 — Section 30
High Courts14 Oct 2014
Om Prakash Puri Vs Nandita Puri
Bombay High Court · (2014) 6 ABR 721 : (2015) 1 ALLMR 273 : (2015) 2 BomCR 735 : (2015) 2 DMC 607 : (2014) 6 MhLj 645
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 23Hindu Marriage Act, 1955 — Section 24
High Courts14 Oct 2014
Indirabai Narayan Bivalkar Vs The State of Maharashtra
Bombay High Court · (2015) 4 ALLMR 77
Bombay Court of Wards Act, 1905 — Section 13(i), 14(c)(1), 14c(i)Bombay Personal Inams Abolition Act, 1952 — Section 10, 13, 14, 17, 17(1)Civil Procedure Code, 1908 (CPC) — Section 53