High Courts23 Jan 2017Allowed
CENTRAL BOARD OF TRUSTEES & ORS. Vs GOLDLINE PHARMACEUTICALS PVT LTD & ANR.
Bombay High Court · (2017) 01 BOM CK 0197
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 729 of 3,658
High Courts23 Jan 2017
Commissioner of Income Tax, Mumbai Vs M/s. Lever India Exports Ltd.
Bombay High Court · (2017) 01 BOM CK 0195
Income Tax Act, 1960, Section 37, Section 260A, Section 92C
High Courts23 Jan 2017
Deepak Vs The State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0194
Indian Penal Code, 1860, Section 376, Section 506 - Punishment for rape - Punishment for criminal ,intimidationProtection Of Children From Sexual Offences Act, 2012,
High Courts23 Jan 2017
Godrej & Boyce Manufacturing Co. Ltd. Vs Union of India & Ors.
Bombay High Court · (2017) 01 BOM CK 0188
High Courts23 Jan 2017
Employees State Insurance Corporation Vs M/s. Anand Bhandar
Bombay High Court · (2017) 01 BOM CK 0182
Employees State Insurance Act, 1948, Section 75, Section 82, Section 75(1), Section 45-A - Matters to be decided by Employees Insurance Court - Appeal -
High Courts23 Jan 2017Dismissed
Mrs. Asha S. Shikhare & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 01 BOM CK 0159
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPublic Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 15,
High Courts23 Jan 2017Allowed
Mrs. Joanita Gonsalves, w/o late Mr. Joao Tedorio Gonsalves Vs Smt. Antoneta D''Costa e Gonsalves, w/o Mr. Robert Alvares Gonsalves, & Ors.
Bombay High Court · (2017) 01 BOM CK 0154
High Courts23 Jan 2017Allowed
Rampyare Ram Hiraman Prasad Vs Usha Prasad Rampyare Ram Hiraman
Bombay High Court · (2017) 01 BOM CK 0149
Code of Civil Procedure, 1908, Order 9Rule 13, Order 41Rule 23A -Hindu Marriage Act, 1955, Section 13(1)(i)(IA) - Divorce
High Courts23 Jan 2017Dismissed
Shri Naguesh Priolkar Vs The Manager (Personnel & Administrative
Bombay High Court · (2017) 01 BOM CK 0141
Industrial Disputes Act, 1947, Section 2(s) - Definitions
High Courts23 Jan 2017Allowed
Central Board of Trustees, Employees Provident Fund Organization Vs M/s Goldline Pharmaceuticals Pvt. Ltd.
Bombay High Court · (2017) 2 CLR 335 : (2017) 152 FLR 1021
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B
High Courts23 Jan 2017Dismissed
Commissioner of Income Tax Vs M/s. Lever India Exports Ltd.
Bombay High Court · (2017) 292 CurTR 393 : (2017) 246 Taxman 133
Income Tax Act, 1961 - Section 37, Section 92CIncome Tax Rules, 1962 - Rule 10B(1)(e)
High Courts23 Jan 2017Dismissed
Shri Raju Vs The Divisional Commissioner
Bombay High Court · (2017) 2 MhLJ 901
Maharashtra Zilla Parishads and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 1996 - Rule 6
High Courts23 Jan 2017Dismissed
Pravin Vs Vice Chairman & Managing Director, Maharashtra State Road Transport Corporation, Central Office
Bombay High Court · (2017) 2 MhLJ 860
Constitution of India, 1950 - Article 226
High Courts23 Jan 2017Allowed
Rajendra Karbhari Kale Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 824 : (2017) 2 BomCR(Cri) 138 : (2017) 1 MhLJCrl 479
Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b)Penal Code, 1860 (IPC) - Section 120B, Section 143, Section 147, Section 148, Section 307, Section 353, Section 379
High Courts22 Jan 2017Allowed
Vishal Nitinkumar Kondhia Vs Jahnvi Vishal Kondhia
Bombay High Court · (2017) 01 BOM CK 0205
Code of Civil Procedure, 1908, Order 6Rule 17, Section 9A -Hindu Marriage Act, 1955, Section 23, Section 13-B - D
High Courts20 Jan 2017
Wasudeo, s/o Mahadeo Masurkar, & Ors. Vs Ashok, s/o Motiramji Admane, & Ors.
Bombay High Court · (2017) 01 BOM CK 0204
Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,
High Courts20 Jan 2017Allowed
Gautam Vs Sau. Ragini
Bombay High Court · (2017) 01 BOM CK 0189
Code of Criminal Procedure, 1973 — Section 482, Section 125Family Courts Act, 1984 — Section 26Protection of Women from Domestic Violence Act, 2005 — Section 20, 2(f)
High Courts20 Jan 2017
Rashmi Infrastructure Developers Ltd Vs Income Tax Settlement Commission and 3 Ors
Bombay High Court · (2017) 01 BOM CK 0148
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsIncome Tax Act, 1961,
High Courts20 Jan 2017Partly Allowed
Pragati Credit Co-operative Society Ltd. Vs Suresh
Bombay High Court · (2017) ACD 361 : (2017) 1 NIJ 219
Contract Act, 1872 - Section 25(3)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 Jan 2017Dismissed
Smt. Vijaya Arvind Kurne Vs Smt. Jyoti Pramod Nigudkar
Bombay High Court · (2017) 3 ALLMR 192 : (2017) 3 MhLJ 286
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 9(10)(a)