High Courts15 Sept 2014
Cadila Healthcare Ltd. Vs Union of India
Bombay High Court · (2015) 320 ELT 287
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,035 of 3,665
High Courts15 Sept 2014
The Commissioner of Central Excise Vs Tech Mahindra Limited
Bombay High Court · (2015) 1 BomCR 263 : (2015) 37 STR 180
High Courts15 Sept 2014Dismissed
Usha Shrikant Rege Vs Gauri Gajanan Rege
Bombay High Court · (2014) 6 ABR 142 : (2016) 1 ALLMR 801 : (2014) 6 MhLj 781
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Evidence Act, 1872 — Section 57, 58, 60, 68, 69Succession Act, 1925 — Section 63, 63(c)
High Courts15 Sept 2014Disposed Off
Vitol S.A. Vs Bhatia International Limited
Bombay High Court · (2015) 1 BomCR 100
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(b)(ii), 47, 47, 47(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(b), 44AForeign Exchange Management Act, 1999 — Section 3, 8
High Courts15 Sept 2014
Sangeeta Prashant Khopkar Vs Prashant Mohan Khopkar
Bombay High Court · (2014) 09 BOM CK 0158
Hindu Marriage Act, 1955 — Section 10(ii), 13(1)(ia), 25, 27, 9
High Courts15 Sept 2014
Gulab Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 158
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 113(A), 113-A, 114Penal Code, 1860 (IPC) — Section 107, 306, 34, 498(A), 498-A
High Courts15 Sept 2014
Photoquip India Limited Vs Delhi Photo Store
Bombay High Court · (2015) 6 ABR 210 : (2014) 3 MIPR 149 : (2014) 60 PTC 563
Companies Act, 1956 — Section 41, 617Copyright Act, 1957 — Section 13, 13(1)(a), 14, 14(c), 15Designs Act, 2000 — Section 2(d)
High Courts15 Sept 2014
Tech Mahindra Limited Vs The Commissioner of Central Excise
Bombay High Court · (2014) 203 ECR 279 : (2014) 48 GST 327 : (2014) 36 STR 241 : (2015) 78 VST 135
Central Excises and Salt Act, 1944 — Section 11B, 35GFinance Act, 1994 — Section 64, 65, 65(105), 66, 66A
High Courts15 Sept 2014Disposed Off
ITM Trust Vs Educate India Society
Bombay High Court · (2014) 60 PTC 344
Trade and Merchandise Marks Act, 1958 — Section 12(3)Trade Marks Act, 1999 — Section 12
High Courts15 Sept 2014
National Project Construction Corporation Ltd. Vs State of Maharashtra
Bombay High Court · (2015) 1 ABR 239 : (2015) 1 BomCR 22
Contract Act, 1872 — Section 39Maharashtra Industrial Development Act, 1961 — Section 14, 15, 31, 39, 40(1A)
High Courts15 Sept 2014
Amrishchandra Agarwal Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4)
High Courts15 Sept 2014
Narsi Dularam Suthar (Kularia) Vs Commissioner of Central Excise
Bombay High Court · (2014) 310 ELT 30
High Courts15 Sept 2014
General Mills India (P.) Ltd. Vs Union of India
Bombay High Court · (2015) 322 ELT 95 : (2014) 48 GST 311
Constitution of India, 1950 — Article 226
High Courts12 Sept 2014Dismissed
Mangal Chandrakant Tarde Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 2014Partly Allowed
The New Indian Assurance Co. Ltd. Vs Sharada D. Devidas
Bombay High Court · (2014) 09 BOM CK 0171
Motor Vehicles Act, 1988 — Section 173
High Courts12 Sept 2014Dismissed
Deputy Collector and SDO Vs R.M.S. Khandeparkar
Bombay High Court · (2014) 09 BOM CK 0118
Land Acquisition Act, 1894 — Section 18, 4
High Courts12 Sept 2014Dismissed
Deepak Natwarlal Parekh Vs Tejas Natwarlal Parekh
Bombay High Court · (2015) 1 ALLMR 790 : (2015) 1 BomCR 180
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 21(2)Presidency Small Cause Courts Act, 1882 — Section 14(1)(i)Suits Valuation Act, 1887 — Section 11
High Courts12 Sept 2014
Arvind Shamji Chheda Vs The Commissioner of Income Tax
Bombay High Court · (2014) 368 ITR 368
Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 14, 15, 29, 32, 37
High Courts12 Sept 2014
The Commissioner of Income Tax Vs LIC Housing Finance Ltd.
Bombay High Court · (2014) 272 CTR 10 : (2014) 3 ITR 458
Income Tax Act, 1961 — Section 263, 36, 36(1), 36(1)(vii), 36(1)(viii)
High Courts12 Sept 2014Allowed
Harichand Vs The State of Maharashtra
Bombay High Court · (2015) 6 ALLMR 572 : (2015) 2 MhLj 786