High Courts08 May 2014
Tata Starbucks Limited Vs Union of India and Others
Bombay High Court · (2015) 1 Crimes 489
Food Safety and Standards Act, 2006 — Section 22, 91, 93
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,081 of 3,665
High Courts08 May 2014
The State of Maharashtra Vs Sadashiv Jetappa Kamble
Bombay High Court · (2014) 05 BOM CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 162, 215, 235(2), 309, 309(2)Evidence Act, 1872 — Section 106, 24, 24, 25, 25Penal Code, 1860 (IPC) — Section 201, 302, 306, 307, 326
High Courts08 May 2014
The State of Maharashtra and Others Vs Sadashiv Jetappa Kamble and Others
Bombay High Court · (2014) 05 BOM CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 162, 215, 235(2), 309, 309(2)Evidence Act, 1872 — Section 106, 24, 24, 25, 25Penal Code, 1860 (IPC) — Section 201, 302, 306, 307, 326
High Courts08 May 2014
Madgavkars Salvage and Towage Company Pvt. Limited Vs United India Insurance Company Limited
Bombay High Court · (2014) 4 ALLMR 379 : (2014) 7 BomCR 396
Marine Insurance Act, 1963 — Section 2(e), 55, 56, 57, 60
High Courts08 May 2014
In Re: Godrej Industries Limited
Bombay High Court · (2014) 7 BomCR 464 : (2014) 120 CLA 62 : (2014) 184 CompCas 441 : (2014) 3 CoMPLJ 500
Companies Act, 1956 — Section 110, 192A, 391, 394Companies Act, 2013 — Section 103, 110, 110(1)(a), 110(1)(b), 2(65)
High Courts08 May 2014Dismissed
Zircon Venture Co-operative Housing Society Ltd. Vs M/s. Zircon Ventures and Others
Bombay High Court · (2014) 4 ABR 284 : (2014) 4 ALLMR 580 : (2014) 5 BomCR 158 : (2014) 4 MhLj 481
Constitution of India, 1950 — Article 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 3, 7, 7A
High Courts08 May 2014Disposed Off
Shrenik Jayantilal Jain and Neena Shrenik Jain Vs The State of Maharashtra
Bombay High Court · (2014) 05 BOM CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 309, 309(2), 437, 438, 438(1)
High Courts08 May 2014
The Additional Commissioner of Sales Tax Vs M/s. Kirloskar Copeland Ltd.
Bombay High Court · (2014) 71 VST 300
Bombay Sales Tax Act, 1959 — Section 2, 2(28)Central Sales Tax Act, 1956 — Section 2, 2(h), 4
High Courts08 May 2014Allowed
Vijay Sudhakar Patil Vs Sau. Asha Vijay Patil
Bombay High Court · (2014) ALLMR(Cri) 3873 : (2014) ALLMR(Cri) 3873 : (2014) 3 BomCR(Cri) 206
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407, 482Hindu Marriage Act, 1955 — Section 13(B) (4), 9Penal Code, 1860 (IPC) — Section 498A
High Courts08 May 2014Allowed
Quazi Syed Salahuddin Vs The State of Maharashtra and Shaikh Nazim
Bombay High Court · (2014) 3 BomCR(Cri) 75
Criminal Procedure Code, 1973 (CrPC) — Section 254, 264, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 May 2014Dismissed
Dilipkumar Bherumal Kucheriya Vs Subhashchandra Nemichand Kucheriya and Others
Bombay High Court · (2014) 4 ABR 416 : (2014) 6 ALLMR 1 : (2015) 4 BomCR 828 : (2015) 1 MhLj 289
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 11Limitation Act, 1963 — Section 27
High Courts08 May 2014
Debashu Services Private Limited Vs Dy. Commissioner of Income Tax, Asst. Commissioner of Income Tax and Joint Commissioner of Income Tax
Bombay High Court · (2014) 270 CTR 36
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139(D), 143(1), 143(3), 147
High Courts08 May 2014
In Re : Wadala Commodities Ltd.
Bombay High Court · (2014) 121 CLA 186 : (2014) 125 SCL 337
Companies Act, 1956 — Section 192A, 391, 394Companies Act, 2013 — Section 103, 110, 110(1)(6), 110(1)(a), 2(65)
High Courts08 May 2014Dismissed
Mangla Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2400
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 106, 201, 302, 34
High Courts08 May 2014
Maharashtra State Electricity Board Vs The Union of India Union of India Vs The Maharashtra State Electricity Board
Bombay High Court · (2014) 05 BOM CK 0015
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78(b)
High Courts08 May 2014
Sheeba Kuries Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 36 STR 506
High Courts08 May 2014
Nitco Limited Vs Commissioner of C. Ex.
Bombay High Court · (2014) 35 STR 475
Central Excises and Salt Act, 1944 — Section 35G
High Courts07 May 2014
Commissioner of Income Tax Vs Mangalore Refineries and Petrochemicals Ltd.
Bombay High Court · (2014) 225 TAXMAN 58
Income Tax Act, 1961 — Section 195, 201(1), 201(1A), 44B
High Courts07 May 2014Allowed
Mahesh Bhimraj Jadhav Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 250 : (2014) 3 BomCR(Cri) 316
Penal Code, 1860 (IPC) — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 5(J)(2), 6
High Courts07 May 2014Allowed
Anil Barmu Patil Vs State of Goa
Bombay High Court · (2014) 5 ABR 533 : (2014) 4 ALLMR 791 : (2014) 7 BomCR 596 : (2015) 144 FLR 276 : (2014) 3 LLN 635 : (2014) 6 MhLj 148
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25J(1)