High Courts05 Apr 2017Dismissed
Nandu Atmaram Wajekar Vs Union of India
Bombay High Court · (2017) 295 CurTR 212 : (2017) 247 Taxman 145
Income Declaration Scheme, 2016 - Section 183Income Tax Act, 1961 - Section 138
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 699 of 3,655
High Courts05 Apr 2017Disposed Off
Rubiks Brand Ltd. Vs Mahesh Vaman Manjreka
Bombay High Court · (2017) 04 BOM CK 0010
High Courts05 Apr 2017Dismissed
State of Maharashtra Vs Ramlal Shriram Gajbhiye
Bombay High Court · (2017) 2 BomCR(Cri) 559
Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 7
High Courts04 Apr 2017Allowed
Abdul Hafeez son of Shaikh Kareem Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0264
Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyIndian Penal Code, 1860, Section 420, Section 468,
High Courts04 Apr 2017
Bhanudas and Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0236
Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 323, Section 341 - Acts done by several persons in furthera
High Courts04 Apr 2017
Ku.Yogita Jagansing Thakur Vs Divisional Caste Scrutiny Committee
Bombay High Court · (2017) 04 BOM CK 0197
High Courts04 Apr 2017
Lotan Budha Chaudhari Vs The State of Maharashtra and another
Bombay High Court · (2017) 04 BOM CK 0193
Code of Criminal Procedure, 1973, Section 294 - No formal proof of certain documentsIndian Penal Code, 1860, Section 376, Section 506 - Punishment
High Courts04 Apr 2017
M/s. Gogte Minerals Vs M/s. Ajay Shivajirao Bhonsle and others
Bombay High Court · (2017) 04 BOM CK 0184
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtEnvironment (Pro
High Courts04 Apr 2017
Mr. Mario Dias Do Rosario, through Power of Attorney Angelina Dias Vs State of Goa, represented by the Mamlatdar of Tiswadi, Panaji Goa
Bombay High Court · (2017) 04 BOM CK 0148
High Courts04 Apr 2017
Prakash Parshuram Mavlankar Vs Haffkine Bio Pharmaceuticals & Anr.
Bombay High Court · (2017) 04 BOM CK 0112
Constitution of India, Article 14, Article 14, Article 16(1), Article 16(1) -Maharashtra Civil Services (Pension) Rules, 1982, Rule 46(1), Rule
High Courts04 Apr 2017
Pratap Bhogilal Vs City Industrial Development Corporation
Bombay High Court · (2017) 04 BOM CK 0107
Maharashtra Regional and Town Planning Act,1966, Section 118, Section 118(2)
High Courts04 Apr 2017Disposed off
Sau. Pratibha Saurab @ Munna Tiwari Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0088
High Courts04 Apr 2017Dismissed
M/s. Siddhi Vinayak Enterprises Vs Union of India
Bombay High Court · (2017) 3 BCR 262
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 127B, Section 127C
High Courts04 Apr 2017Allowed
Vikas Parishad Vs Goa University
Bombay High Court · (2017) 3 AIRBomR 473 : (2017) 3 BCR 253
Constitution of India, 1950 - Article 19(1)(g), Article 226
High Courts04 Apr 2017Disposed Off
Raju Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 2123 : (2017) 2 BomCR(Cri) 313
Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439Maharashtra Control of Organised Crime Act, 1999 - Section 3Penal Code, 1860 (IPC) - Section 364A
High Courts03 Apr 2017
M/s Vicon Packaging Pvt. Vs EDC LTD formally known as
Bombay High Court · (2017) 04 BOM CK 0187
High Courts03 Apr 2017
Mr Lalit Doshi Vs The Union of India and another
Bombay High Court · (2017) 04 BOM CK 0161
Constitution of India, Article 226 - Power of High Courts to Issue certain writsNotaries Rules, 1956, Rule 13(1), Rule 13,
High Courts03 Apr 2017
Mr. Shamshad Mehboob Ali & Anr. Vs Mr. Mohamed Mehboob Ali & Anr.
Bombay High Court · (2017) 04 BOM CK 0143
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts03 Apr 2017
Mustaq Ahmed Presently in Jail Sada, Vasco, & Ors. Vs State of Goa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0132
High Courts03 Apr 2017Allowed
PACE SETTER BUSINESS SOLUTIONS PVT LTD Vs UNION OF INDIA & ORS
Bombay High Court · (2017) 04 BOM CK 0117
Constitution of India, Article 226 - Power of High Courts to Issue certain writsFinance Act, 1994, Section 65(19), Section 72, Secti