High Courts17 Jan 2017Dismissed
Commissioner of Income Tax Vs Institute Management Committee of Industrial Training Institute
Bombay High Court · (2017) 293 CurTR 167 : (2017) 393 ITR 161
Income Tax Act, 1961 - Section 13AA(3)
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 731 of 3,658
High Courts17 Jan 2017Dismissed
Vinod Pralhadrao Farkade Vs M/s. Ceekay Daikin Limited
Bombay High Court · (2017) 4 AIRBomR 362 : (2017) 2 BCR 686 : (2017) 153 FLR 436 : (2017) LabLR 322 : (2017) 1 LLJ 562
High Courts16 Jan 2017
Manohar s/o Vasudeorao Salve Vs The Dean Government Ayurved Rugnalaya & Ors.
Bombay High Court · (2017) 01 BOM CK 0169
High Courts16 Jan 2017Allowed
Vidyut Corporation Vs MCI Securities Pvt Ltd, & Ors.
Bombay High Court · (2017) 01 BOM CK 0123
High Courts16 Jan 2017Disposed Off
Estate Investments Company Pvt. Ltd. Vs M/s. New Haven Pvt. Ltd.
Bombay High Court · (2017) 4 AIRBomR 259 : (2017) 2 BCR 148
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Section 9A, Section 9A
High Courts16 Jan 2017Allowed
Raju son of Durgaprasad Gupta Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 587 : (2017) ALLMRCri 798 : (2017) 2 BomCR(Cri) 361 : (2017) 2 MhLJCrl 95
Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 302
High Courts16 Jan 2017Disposed Off
The Commissioner of Income Tax-1 Vs M/s. Green Infra Limited
Bombay High Court · (2017) 292 CurTR 233 : (2017) 392 ITR 7
Income Tax Act, 1961 - Section 28(i), Section 56, Section 68
High Courts16 Jan 2017Disposed Off
Jagannath Vs State of Maharashtra
Bombay High Court · (2017) 3 MhLJ 50
Constitution of India, 1950 - Article 226Maharashtra Fire Prevention and Life Safety Measures Act, 2006 - Section 21(3)(a)(viii), Section 30
High Courts13 Jan 2017
Neeraj Subhash Mehta Vs State Of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0206
Indian Penal Code, 1860 — Section 34, 107, 306, 498AEvidence Act, 1872 — Section 106, 113A
High Courts13 Jan 2017Allowed
Radha Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 492 : (2017) ALLMRCri 2142 : (2017) 2 BomCR(Cri) 152 : (2017) 1 MhLJCrl 537
Evidence Act, 1872 - Section 145, Section 24, Section 27Penal Code, 1860 (IPC) - Section 300
High Courts13 Jan 2017Dismissed
Ravindra Vs Executive Engineer, Maharashtra State Electricity Distribution Company Limited
Bombay High Court · (2017) 2 AIRBomR 30 : (2017) 1 CLR 1010 : (2017) LIC 1123 : (2017) 3 MhLJ 902
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
High Courts13 Jan 2017Dismissed
Chetan Navnitlal Shah Vs Fizzah Navnitlal Shah
Bombay High Court · (2017) 2 BCR 636
Civil Procedure Code, 1908 (CPC) - Section 151, Section 9A
High Courts13 Jan 2017Dismissed
Sau. Saroj Vs Shri Harish
Bombay High Court · (2017) 3 ALLMR 813 : (2017) 2 CivCC 385 : (2017) 2 MhLJ 536
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
High Courts13 Jan 2017Dismissed
Land Acquisition Officer, P.W.D. Vs Shri Jerry
Bombay High Court · (2017) 3 ALLMR 277 : (2017) 2 MhLJ 570
Land Acquisition Act, 1894 - Section 154, Section 18, Section 23
High Courts13 Jan 2017Dismissed
Radhika Vs Directorate of Technical Education
Bombay High Court · (2017) 2 MhLJ 754
High Courts12 Jan 2017Allowed
Foundation Brake Kamgar Sanghatna Vs M/s Foundation Brake Manufacturing Private Limited
Bombay High Court · (2017) 01 BOM CK 0191
Code of Civil Procedure, 1908, Section 100 - Second appealIndustrial Employment (Standing Orders) Act, 1946, Section 6 - AppealsEmployees State Insu
High Courts12 Jan 2017
Suresh Pandurang Sonkusare Vs The State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0128
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 7, Section 13(2),
High Courts12 Jan 2017Dismissed
M/s Raipur Alloys and Steel Limited Vs M/s Environmental Engineers Incorporation
Bombay High Court · (2017) 2 AIRBomR 1 : (2017) 3 BCR 852 : (2017) 2 MhLJ 615
Arbitration and Conciliation Act, 1996 - Section 34
High Courts12 Jan 2017Allowed
Sangeeta Shrikant Pingale Vs Shrikant Shankar Pingale
Bombay High Court · (2017) 2 AIRBomR 272
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 9Family Courts Act, 1984 - Section 10
High Courts12 Jan 2017Dismissed
Raju Shankarrao Dhakate Vs Chief Executive Officer, Bhandara Urban Cooperative Bank Ltd
Bombay High Court · (2017) 2 AIRBomR 829 : (2017) 3 ALLMR 244 : (2017) 2 MhLJ 642
Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 226