High Courts22 Sept 2014
Business India Vs Joint Commissioner of Income Tax
Bombay High Court · (2015) 370 ITR 154 : (2015) 229 TAXMAN 289
Income Tax Act, 1961 — Section 143(3), 147, 148, 151(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,032 of 3,665
High Courts22 Sept 2014
Tadano India Pvt. Ltd. Vs Union of India
Bombay High Court · (2015) 315 ELT 485
High Courts22 Sept 2014Allowed
Vinayak Kesarkar Vs State
Bombay High Court · (2014) 4 BomCR(Cri) 814
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts22 Sept 2014Dismissed
Koustubh Kamlakar Mench Vs Maharashtra Public Service Commission
Bombay High Court · (2015) 1 ABR 23 : (2015) 1 ALLMR 554 : (2015) 4 BomCR 474 : (2015) 2 ESC 1075 : (2014) 6 MhLj 343
High Courts22 Sept 2014
Bombay Rayon Fashions Limited Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 257, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 2014
Narayan Pandharinath Mahaskar Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 590
Penal Code, 1860 (IPC) — Section 300, 302, 302, 303, 304
High Courts22 Sept 2014
Binddadin Ramasray Varma Vs Ramsajivansingh B. Singh
Bombay High Court · (2015) 4 ACC 25 : (2015) ACJ 1273 : (2015) 2 ALLMR 138 : (2015) 144 FLR 85 : (2015) 1 LLJ 199 : (2014) 4 LLN 69 : (2014) 6 MhLj 309
Employees Compensation Act, 1923 — Section 3, 4(1)(b), 4A, 4A(3), 4A(3)
High Courts22 Sept 2014Dismissed
Narendra Singh Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 54 : (2014) 4 BomCR(Cri) 836
Arms Act, 1959 — Section 25, 3, 4Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 227, 228
High Courts22 Sept 2014Dismissed
Rakesh S. Kathotia Vs Milton Global Ltd.
Bombay High Court · (2014) 09 BOM CK 0018
Arbitration and Conciliation Act, 1996 — Section 45, 8, 9
High Courts19 Sept 2014
Saraswatibai Vs Pratibhatai
Bombay High Court · (2014) 09 BOM CK 0207
Arbitration and Conciliation Act, 1996 — Section 37(5)Limitation Act, 1963 — Section 14, 14(1)Maharashtra Co-operative Societies Act, 1960 — Section 2(24), 3, 91, 96
High Courts19 Sept 2014
Sanjay Ramchandra Shrikande Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145(2)
High Courts19 Sept 2014Dismissed
Conservator of Forest Vs Vinayak M. Fotto
Bombay High Court · (2015) 6 ALLMR 294 : (2014) 6 BomCR 353
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Sept 2014Allowed
Damodar Pednekar Vs Umakant Naik
Bombay High Court · (2015) 1 ACC 439 : (2014) 6 BomCR 362
Motor Vehicles Act, 1988 — Section 128, 140, 173Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts19 Sept 2014
Shivanand Vassudev Salgaocar Vs Dattaraj Vassudev Salgaoncar
Bombay High Court · (2014) 09 BOM CK 0167
Arbitration and Conciliation Act, 1996 — Section 11, 16, 45Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1956 — Section 391, 392, 393, 394
High Courts19 Sept 2014
The Commissioner of Income Tax Vs Happy Home Enterprises
Bombay High Court · (2014) 271 CTR 524 : (2015) 372 ITR 1
Finance Act, 1955 — Section 16Income Tax Act, 1922 — Section 24(2), 24(2)(iii)Income Tax Act, 1961 — Section 132, 143(3), 153A, 260A, 80-IA
High Courts19 Sept 2014Disposed Off
Naveen Shanker Lokure Vs Nascimento Milgares Pereira
Bombay High Court · (2014) 09 BOM CK 0073
High Courts19 Sept 2014
Rajendra Dada Zargad Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1516
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts19 Sept 2014
Thakurjee Deosthan Vs Viran
Bombay High Court · (2015) 3 ABR 504 : (2015) 6 ALLMR 671 : (2015) 6 BomCR 802 : (2015) 2 MhLj 728
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts19 Sept 2014
Herlander Coelho Pereira Vs Jaganath V. Naik
Bombay High Court · (2014) 6 BomCR 384
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 14, 18C, 18H
High Courts18 Sept 2014Dismissed
Balaji Vs Rajanna Narsing Dudlawar and Others
Bombay High Court · (2015) ALLMR(Cri) 1470
Penal Code, 1860 (IPC) - Section 304B, 34, 498A