High Courts31 Jan 2017Disposed Off
Jayesh M. Gandhi Vs Yogendra N. Thakkar
Bombay High Court · (2017) 2 AIRBomRCri 132
Contempt of Courts Act, 1971 - Section 12, Section 2(b)
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 727 of 3,658
High Courts31 Jan 2017Allowed
Malay N. Sanghvi Vs Income Tax Officer
Bombay High Court · (2017) 391 ITR 382
Income Tax Act, 1961 - Section 260, Section 80IA(10), Section 80IB
High Courts31 Jan 2017Dismissed
Zee Sports Limited. Vs Nimbus Media Pte. Ltd.
Bombay High Court · (2017) 3 AIRBomR 495
Arbitration and Conciliation Act, 1996 - Section 11
High Courts30 Jan 2017Allowed
WHITE RAJ RESORTS PVT. LTD. Vs Dr. Shaba Rama Naik Gaonkar @ Chandrakant Rama Naik Gaonkar, & Ors.
Bombay High Court · (2017) 01 BOM CK 0203
High Courts30 Jan 2017
Kavish Vs State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0179
Indian Penal Code, 1860, Section 305, Section 306 - Abetment of suicide of child or insane person - Abetment of Suidde
High Courts30 Jan 2017Allowed
M/s. Shruti Ore Carriers, & Anr. Vs M/s. Synergy Trade Exchange
Bombay High Court · (2017) 01 BOM CK 0171
Arbitration and Conciliation Act, 1996, Section 16, Section 8, Section 7, Section 2(b), Section 7(2) - Competence of arbitral Tribunal to rule o
High Courts30 Jan 2017
Manoj Javeri Stock Broking Pvt.Ltd. Vs Gopika S. Mehta
Bombay High Court · (2017) 01 BOM CK 0168
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts30 Jan 2017Disposed Off
Abdul Majid Babaso Momin Vs Union of India
Bombay High Court · (2017) 2 AIRBomR 400 : (2017) 3 ALLMR 61
Constitution of India, 1950 - Article 14
High Courts30 Jan 2017Disposed Off
Dattatray Salvi Vs Charu Dattatray Salvi
Bombay High Court · (2017) AIR(Bombay) 97 : (2017) 2 AIRBomR 592 : (2017) 3 ALLMR 602 : (2017) 3 MhLJ 101
Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 13B
High Courts27 Jan 2017
Gadge Baba Cooperative Housing Society Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 01 BOM CK 0190
Land Acquisition Act, 1894, Section 54, Section 12(2), Section 18(2)(b) - Appeals in proceedings before Court - Award of Collector when to be final - Reference to Court
High Courts27 Jan 2017Dismissed
Hindustan Organic Chemicals Ltd Vs ICI India Ltd
Bombay High Court · (2017) 01 BOM CK 0186
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 10, Order 7Rule 10, Order 7Rule 11(d),
High Courts27 Jan 2017Disposed off
KISHAN Vs STATE OF MAHARAHSTRA
Bombay High Court · (2017) 01 BOM CK 0178
Code of Criminal Procedure, 1973, Section 482, Section 374, Section 389(1), Section 389 - Saving of inherent powers of High Court - Appeals from convi
High Courts27 Jan 2017Allowed
Shri Gadge Baba Cooperative Housing Society, & Ors. Vs The State of Maharashtra, through Collector, Amravati, & Ors.
Bombay High Court · (2017) 01 BOM CK 0142
Land Acquisition Act, 1894, Section 4, Section 19, Section 18(1), Section 54, Section 12(2), Section 18(2)(b) - Pub
High Courts27 Jan 2017Allowed
Shri Placido Rodrigues, & Anr. Vs Margarida Antonio D"Souza alias Janelin D"Souza, & Ors.
Bombay High Court · (2017) 01 BOM CK 0139
High Courts27 Jan 2017Allowed
Smt. Laxmi Zipro Gaonkar, w/o late Zipro Fato Gaonkar Vs Mr. Dasharath D. Gaonkar, s/o Mr. Dulo Gaonkar, & Ors.
Bombay High Court · (2017) 01 BOM CK 0132
High Courts27 Jan 2017Allowed
Mahatma Phule Krishi Vidyapeeth Rahuri Vs Ahmednagar Zilla Shetmajoor Union Trade Union Centre
Bombay High Court · (2017) 2 AIRBomR 389 : (2017) 3 ALLMR 807 : (2017) 2 CLR 13 : (2017) 153 FLR 445 : (2017) LIC 1255 : (2017) 1 LLJ 596 : (2017) 1 LLN 653
Constitution of India, 1950 - Article 226Industrial Court Regulations, 1975 - Regulation 140Industrial Disputes Act, 1947 - Section 2(k), Section 33C(1)
High Courts27 Jan 2017Allowed
Prema Amarlal Gera Vs Memon Co-operative Bank Ltd.
Bombay High Court · (2017) 2 ArbiLR 354 : (2017) 2 BCR 800
Multi-State Cooperative Societies Act, 2002 - Section 84
High Courts27 Jan 2017Dismissed
Jijabai Vs State of Maharashtra
Bombay High Court · (2017) 4 AIRBomR 370 : (2017) 3 ALLMR 712 : (2017) 3 MhLJ 431
Bombay Village Panchayats Act, 1959 - Section 14(1)(h)Constitution of India, 1950 - Article 226, Article 227
High Courts25 Jan 2017
Cargill Foods India Ltd & Anr Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 01 BOM CK 0199
Prevention of Food Adulteration Act, 1954, Section 2(1), Section 16, Section 10, Section 13, Section 7(1), Section 12
High Courts25 Jan 2017
Cargill Foods India Ltd. and another Vs The State of Maharashtra and others
Bombay High Court · (2017) 01 BOM CK 0198
Prevention of Food Adulteration Act, 1954, Section 2(1), Section 16, Section 7(1), Section 10(1), Section 10(2), Section