High Courts07 Mar 2017Disposed Off
Tata Global Beverages Limited Vs Tata Tea employees Union
Bombay High Court · (2017) 3 AIRBomR 243 : (2017) 3 BCR 292 : (2017) LIC 2010
Industrial Disputes Act, 1947 - Section 10, Section 9A
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 714 of 3,658
High Courts07 Mar 2017Disposed Off
Sunil Baburaoji Funde Vs State of Maharashtra
Bombay High Court · (2017) 3 BCR 422
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 73-AAA(3), Section 77-A(1)
High Courts07 Mar 2017Dismissed
Union of India Vs Central Administrative Tribunal
Bombay High Court · (2017) 2 ALLMR 822 : (2017) 3 MhLJ 241
Constitution of India, 1950 - Article 226
High Courts07 Mar 2017Disposed Off
Asha Vs Dr. Panjabrao Deshmukh Krushi Vidyapeeth
Bombay High Court · (2017) 4 AIRBomR 350 : (2017) 2 ALLMR 818
Constitution of India, 1950 - Article 14, Article 226
High Courts07 Mar 2017Disposed Off
Sanjay Vishwasrao Jadhav Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 558 : (2017) 3 MhLJ 147
Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10(1), Section 6Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 - Rule 11
High Courts07 Mar 2017Disposed Off
Shri Alex J. Fernandes Vs State of Goa
Bombay High Court · (2017) 3 BCR 216
Constitution of India, 1950 - Article 14, Article 226Tourism Shack Policy 2016-19 - Clause 2
High Courts07 Mar 2017Allowed
Saraswat Co-operative Bank Ltd. Vs Income Tax officer
Bombay High Court · (2017) 3 BCR 345
Income Tax Act, 1961 - Section 194A(3)(v)(va)
High Courts06 Mar 2017
Bhupesh Tukaram Meshram Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0268
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts06 Mar 2017
R. Anthony Samy Gaunder Vs The Administrator, Communidades of North Zone, & Ors.
Bombay High Court · (2017) 03 BOM CK 0201
High Courts06 Mar 2017Allowed
Suryakant S/o Damodhar Landge, & Ors. Vs The State of Maharashtra, Through Secretary, Home Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 03 BOM CK 0146
Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 468, Section 406, Sec
High Courts06 Mar 2017
Suvarna Shrihari Sane, & Ors. Vs High Court of Judicature at Bombay, through its Registrar General, & Ors.
Bombay High Court · (2017) 03 BOM CK 0145
Constitution of India, Article 226 -Maharashtra Family Court (Recruitment to the Non-Gazetted Posts) Rules, 2002, Rule 4, Rule 7, Rule 5
High Courts06 Mar 2017
The Commissioner of Income Tax Vs B. G. Shirke Construction Technology Pvt. Ltd.
Bombay High Court · (2017) 03 BOM CK 0144
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148,
High Courts06 Mar 2017Disposed off
The National Educational Society, Through its president Mr. Leroy A. Menezes, S/o. Severino Menezes, & Anr. Vs State Registrar, Inspector General of Societies, & Ors.
Bombay High Court · (2017) 03 BOM CK 0142
Societies Registration Act, 1860, Section 12 - Societies enabled to alter, extend, or abridge their purposes
High Courts06 Mar 2017
Yashwantrao Sadashiv Deshmukh Vs Mira Bhayandar Municipal Corporation
Bombay High Court · (2017) 03 BOM CK 0131
Constitution of India, Article 14, Article 226, Article 16 -Maharashtra Municipal Corporations Act,1949, Section 450, Section 448, Section 456, Section 452, Sectio
High Courts06 Mar 2017Allowed
Shrishail Parvati Sahakari Grihanirman Sanstha (Regd.) Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 159 : (2017) 3 BCR 388 : (2017) 3 MhLJ 225
Maharashtra Regional and Town Planning Act, 1966 - Section 127(3)
High Courts06 Mar 2017Dismissed
The Commissioner of Income Tax-I Pune Vs B.G. Shirke Construction Technology Pvt. Ltd.
Bombay High Court · (2017) 293 CurTR 505 : (2017) 246 Taxman 300
Income Tax Act, 1961 - Section 153A, Section 254(1)
High Courts06 Mar 2017Disposed Off
Dadarao S/o Hausaji Dakore Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 146 : (2017) ALLMRCri 1538 : (2017) 2 BomCR(Cri) 590 : (2017) 2 MhLJCrl 705
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 306
High Courts06 Mar 2017Dismissed
Beach Towers Condominium Vs Bombay Dyeing & Manufacturing Company Limited
Bombay High Court · (2017) 3 BCR 219
Limitation Act, 1963 - Section 23
High Courts06 Mar 2017Dismissed
Pramod Laxmikant Upadhya Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 237 : (2017) ALLMRCri 1485 : (2017) 2 BomCR(Cri) 475 : (2017) 2 MhLJCrl 767
Penal Code, 1860 (IPC) - Section 376, Section 392
High Courts06 Mar 2017Disposed Off
Smt. Nilima Mahesh Bhole Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 307 : (2017) 3 BCR 116
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24