High Courts09 Feb 2017Allowed
Gajanan Sahakari Sakhar Karkhana Ltd Vs M/s Yashsree, Engineering Works
Bombay High Court · (2017) 2 ALLMR 407 : (2017) 3 MhLJ 517
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10
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Bombay High Court judgments
73,156 judgments · page 724 of 3,658
High Courts08 Feb 2017
Anita Manohar Tayade Vs Returning Officer, Amravati Zone No.3, Education Department
Bombay High Court · (2017) 02 BOM CK 0236
Maharashtra Municipal Corporations Act,1949, Section 10(1)(h)
High Courts08 Feb 2017
Kisna Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0215
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts08 Feb 2017Allowed
M/s.Jethmal Mulji Thakkar Vs Maharashtra State Cooperative Marketing Federation Ltd.
Bombay High Court · (2017) 02 BOM CK 0208
Arbitration and Conciliation Act, 1996, Section 21, Section 37, Section 34 - Commencement of arbitral proceedings - Appealable orders - Application for setting aside arbitral awa
High Courts08 Feb 2017
Mrs. Maria Brazinha Fernandes wife of late Shri Antonio Joao Jose Marcel Fernandes Vs State Bank of India, & Ors.
Bombay High Court · (2017) 02 BOM CK 0183
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14(1) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking po
High Courts08 Feb 2017
Raosaheb Pundlikrao Gondane Vs The Election Officer & Ors
Bombay High Court · (2017) 02 BOM CK 0172
Maharashtra Municipal Corporations Act,1949, Section 10(1)(h)
High Courts08 Feb 2017Allowed
Ashok Vitthalrao Chahande Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 847 : (2017) ALLMRCri 1949
Evidence Act, 1872 - Section 3, Section 32Penal Code, 1860 (IPC) - Section 302
High Courts08 Feb 2017Dismissed
Motiram Vs The State of Maharashtra
Bombay High Court · (2017) 2 CLR 319 : (2017) LabLR 423 : (2017) 1 LLJ 759 : (2017) 3 MhLJ 853
Constitution of India, 1950 - Article 226Industrial Disputes (Bombay) Rules, 1957 - Rule 62(4)Industrial Disputes Act, 1947 - Section 18(1), Section 2(p), Section 25
High Courts08 Feb 2017Disposed Off
Sinhcad Technical Education Society Vs Tax Recovery Officer
Bombay High Court · (2017) 293 CurTR 109 : (2017) 246 Taxman 26
Income Tax Act, 1961 - Section 220(6)
High Courts08 Feb 2017Disposed Off
S. Kumar Construction Co. Vs Municipal Corporation of Greater Bombay
Bombay High Court · (2017) 2 ALLMR 291 : (2017) 2 ArbiLR 386 : (2017) 2 BCR 481 : (2017) 2 CTC 1 : (2017) 2 MhLJ 718
High Courts07 Feb 2017Dismissed
HSH Nordbank AG Vs m. v. Dianthe, & Anr.
Bombay High Court · (2017) 02 BOM CK 0220
High Courts07 Feb 2017Allowed
Mr. Dhanpal Tamanna Gulavane Vs L & T Finance Ltd. And ors.
Bombay High Court · (2017) 02 BOM CK 0201
Arbitration and Conciliation Act, 1996, Section 37, Section 34 - Appealable orders - Application for setting aside arbitral award
High Courts07 Feb 2017Allowed
Suryakant Kashinath Bhoir Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 837
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 300, Section 304
High Courts07 Feb 2017Allowed
Shankarrao Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 56
Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 10, Section 7
High Courts07 Feb 2017Dismissed
Shri Mahadeo Naik Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2017) 2 CLR 28 : (2017) LabLR 349
Constitution of India, 1950 - Article 226
High Courts07 Feb 2017Disposed Off
M/s. Polypharma Pvt. Ltd Vs Shri Rangnath S. Iyer
Bombay High Court · (2017) 2 CLR 32 : (2017) 153 FLR 131 : (2017) LabLR 343
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18, Section 33(c)(2)Minimum Wages Act, 1948 - Section 2(h)
High Courts07 Feb 2017Dismissed
Faruk Shah Anwar Shah Vs The State of Maharashtra
Bombay High Court · (2017) 3 MhLJ 210
Bombay Provincial Municipal Corporations Act, 1949 - Section 10(1-D), Section 12, Section 2(29)Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 226, Article 226, Article 227
High Courts07 Feb 2017Dismissed
Commissioner of Income Tax Vs M/s. Arpit Land Pvt. Ltd.
Bombay High Court · (2017) 393 ITR 276
Income Tax Act, 1961 - Section 132, Section 153C
High Courts06 Feb 2017Allowed
Messrs. Haldyn Glass Works Private Limited Vs The Oriental Fire and General Insurance Co. Ltd., & Ors.
Bombay High Court · (2017) 02 BOM CK 0206
High Courts06 Feb 2017Allowed
Mr. Agostinho Pires Son of late Antonio Pires, & Anr. Vs Smt. Olivia D"Souza D/o late Antonio Pires, & Ors.
Bombay High Court · (2017) 02 BOM CK 0203