High Courts24 Sept 2014
Zandu Chemicals Ltd. Vs Union of India
Bombay High Court · (2015) 315 ELT 520
Central Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,031 of 3,665
High Courts24 Sept 2014
Kisan Radhaji Gajare Vs Bhalchandra Shreedhar Sakutkar
Bombay High Court · (2014) 09 BOM CK 0204
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts24 Sept 2014
The Commissioner of Sales Tax Maharashtra State Vs Page Point Service (P) Ltd.
Bombay High Court · (2015) 37 STR 938 : (2014) 76 VST 540
Bombay Sales Tax Act, 1959 — Section 2(29), 2(p), 33, 36(3)(b)Constitution of India, 1950 — Article 366
High Courts24 Sept 2014Allowed
State of Maharashtra Vs Satish Purushottam Aushal
Bombay High Court · (2014) 4 BomCR(Cri) 323
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Evidence Act, 1872 — Section 102, 106, 11, 27Penal Code, 1860 (IPC) — Section 201, 302, 304-B, 34, 498-A
High Courts24 Sept 2014Dismissed
Mrunal Uday Mithari Vs Directorate of Medical Education and Research
Bombay High Court · (2014) 09 BOM CK 0164
High Courts24 Sept 2014Allowed
Mina Srinivasan Krishnan Vs Arun Bhaskar Adarkar
Bombay High Court · (2014) 6 ABR 738
Constitution of India, 1950 — Article 136Maharashtra Rent Control Act, 1999 — Section 7(15)Societies Registration Act, 1860 — Section 6(3)
High Courts24 Sept 2014
Ultra Merchandise and Retails Limited Vs In Entertainment India Limited
Bombay High Court · (2014) 6 ABR 239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 13, Order 1 Rule 9, Order 14 Rule 14, Order 14 Rule 5
High Courts23 Sept 2014Allowed
Madhoor Buildwell Pvt. Ltd. and Others Vs Nashik Municipal Corporation and Others
Bombay High Court · (2015) 2 ALLMR 665 : (2015) 6 BomCR 414 : (2015) 3 MhLj 941
Constitution of India, 1950 - Article 226, 300A — Land Acquisition Act, 1894 - Section 6 — Maharashtra Regional and Town Planning Act, 1966 - Section 125, 126, 126, 126(1), 126(2)
High Courts23 Sept 2014
Gangubai Baban Kadam Vs Vidya Vijay Joshi
Bombay High Court · (2015) 5 ALLMR 238 : (2015) 6 BomCR 138 : (2015) 2 MhLj 444
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 2 Rule 2, Order 6 Rule 17Transfer of Property Act, 1882 — Section 52
High Courts23 Sept 2014Allowed
Vansada Agriculturels Pvt. Ltd. Vs Nashik Municipal Corporation
Bombay High Court · (2015) 2 ALLMR 31 : (2014) 6 MhLj 350
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126, 126(1), 126(2)
High Courts23 Sept 2014
Ajit Kalyanrao Nigde Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0168
Maharashtra Regional and Town Planning Act, 1966 — Section 51(1), 53, 53(1), 53(3)
High Courts23 Sept 2014Partly Allowed
Sanjay Wamanrao Bodke Vs Padmini Nandkumar Nair
Bombay High Court · (2015) 2 ALLMR 46 : (2015) 2 MhLj 846
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 21, Order 11 Rule 8
High Courts23 Sept 2014Dismissed
Ambaji Narsing Mali Vs The State of Maharashtra
Bombay High Court · (2015) 2 ALLMR 774 : (2014) 6 MhLj 325
Constitution of India, 1950 — Article 226, 32Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 20, 20(1)
High Courts23 Sept 2014
Farhat Co-op. Housing Society Ltd. Vs Malkani Enterprises Hasham Esa Dathawala Vs Farhat Co-op. Housing Society Ltd.
Bombay High Court · (2015) 3 BomCR 587 : (2014) 6 MhLj 358
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 345, 347Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 11(1), 11(3), 12A
High Courts23 Sept 2014
Prime Mineral Exports Pvt. Ltd. Vs Commissioner of Customs
Bombay High Court · (2015) 320 ELT 499 : (2016) 36 GSTR 55
Customs Act, 1962 — Section 12, 129(5), 129D, 130, 130(1)
High Courts23 Sept 2014
Subhash Laxmanrao Kadam Vs Vasudevan Sankara Nair
Bombay High Court · (2014) 4 BomCR(Cri) 364
Penal Code, 1860 (IPC) — Section 34, 406, 420, 464, 467
High Courts23 Sept 2014Allowed
Ranjeet Suryakant Mohite Vs The Union of India
Bombay High Court · (2015) 2 ALLMR 55 : (2015) 6 BomCR 609 : (2014) 6 MhLj 395
Constitution of India, 1950 — Article 12, 19, 25
High Courts23 Sept 2014Allowed
Meena Mohanlal Chauhan Vs Nashik Municipal Corporation
Bombay High Court · (2014) 6 ABR 760 : (2015) 1 ALLMR 265 : (2015) 2 MhLj 315
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126, 126(1), 126(2)
High Courts23 Sept 2014
Adarsha Dnyan Prakash Shikshan Sanstha Vs Education Officer (Secondary) Ku. Padma Vs Adarsha Dnyan Prakash Shikshan Sanstha
Bombay High Court · (2014) 6 ABR 610 : (2015) 2 ALLMR 24 : (2015) 2 MhLj 891
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 9
High Courts23 Sept 2014
Ravindra Dashrath More Vs Rangrao Vitoba Pawar
Bombay High Court · (2015) 1 ACC 200 : (2015) ACJ 2403 : (2015) 4 ALLMR 154 : (2015) 2 AnWR 490 : (2014) 6 MhLj 625