High Courts13 Apr 2016Dismissed
Director of Income-Tax (Exemptions) Vs Lala Lajpatri Memorial Trust
Bombay High Court · (2016) 383 ITR 345
Income Tax Act, 1961 — Section 11(4A), 2(15)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 787 of 3,658
High Courts13 Apr 2016Allowed
Bajaj Auto Ltd. Vs State Government of Maharashtra
Bombay High Court · (2017) MCR 104
Bombay Village Act, 1958 - Section 125, Section 176(2)
High Courts13 Apr 2016Dismissed
Yoseph Keru Pandit Vs V.B. Pimpale
Bombay High Court · (2017) MCR 210
Industrial Disputes Act, 1947 - Section 2(oo)(bb), Section 25(N), Section 25(O)
High Courts13 Apr 2016Disposed Off
Dow Chemical International Pvt. Ltd. Vs Union of India
Bombay High Court · (2017) 346 ELT 239
High Courts13 Apr 2016Dismissed
Sau. Suwarna Prashant Mhaiskar Vs Prashant Chandramani Mhaiskar
Bombay High Court · (2016) ALLMRCri 4031 : (2016) 4 BomCR(Cri) 836
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Apr 2016Partly Allowed
State of Maharashtra Vs Pralhad Raghuji Sonwane
Bombay High Court · (2016) ALLMRCri 3937 : (2016) 4 BomCR(Cri) 642
Forest Act, 1927 — Section 26(1)(d), 26(1)(e), 26(1)(f)
High Courts13 Apr 2016Dismissed
Kum. Nehashree Dnyaneshwar Sonkusare Vs State of Maharashtra
Bombay High Court · (2016) 5 BCR 644 : (2016) 4 MhLJ 467
Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 - Rule 11, 12
High Courts13 Apr 2016Partly Allowed
Manikgarh Cement, a division of Century Textiles and Industries Limited Vs State of Maharashtra and others
Bombay High Court · (2016) 166 AIC 371 : (2016) 3 ALLMR 858 : (2016) 6 BCR 147 : (2016) 4 MhLJ 611
Central Motor Vehicles Rules, 1989 - Rule 2(ca)Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Dismissed
Pravin P. Wategaonkar Vs The Central Bureau of Investigation and another
Bombay High Court · (2016) ALLMRCri 2216 : (2016) 2 BomCR(Cri) 781 : (2016) 5 MhLJCrl 679
Bombay High Court (Appellate Side) Rules, 1960 — Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Apr 2016Disposed Off
Pradudhan Sugriv Kamble Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 136
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 376(1)
High Courts12 Apr 2016Dismissed
Commissioner of Income Tax Vs M/s. Reuters India Pvt. Ltd.
Bombay High Court · (2016) 288 CurTR 714
Income Tax Act, 1961 — Section 92C
High Courts12 Apr 2016Dismissed
Abdul Sattar Haji Usman Vs The Archbishop of Bombay
Bombay High Court · (2017) 2 ALLMR 260 : (2016) 6 BCR 416 : (2016) 5 MhLJ 659
Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 42Specific Relief Act, 1963 — Section 34
High Courts12 Apr 2016Disposed Off
Eros International Media Limited Vs Telemax Links India Pvt. Ltd.
Bombay High Court · (2016) 6 ArbiLR 121 : (2016) 6 BCR 321 : (2017) 3 RAJ 607
Arbitration and Conciliation Act, 1996 - Section 8
High Courts12 Apr 2016Partly Allowed
Vandana Vs Gundappa
Bombay High Court · (2016) AAC 1409 : (2016) 5 ALLMR 250
Motor Vehicles Act, 1988 - Section 168
High Courts12 Apr 2016Allowed
Poona Christian Medical Association Vs Prabhakar
Bombay High Court · (2016) 4 AIRBomR 191 : (2017) 1 ALLMR 826 : (2017) 3 MhLJ 190 : (2016) 6 SLR 126
Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Disposed Off
Rashmi Haresh Tawari Vs State of Maharashtra, through its Secretary, Social Welfare Department, Mantralaya, Mumbai and others
Bombay High Court · (2016) 3 ALLMR 844 : (2016) 6 BCR 108 : (2016) 4 MhLJ 403
Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Dismissed
Inesh Dasarya Gavit Vs State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 127 : (2017) 2 ALLMR 166
Constitution of India, 1950 - Article 16, 226
High Courts12 Apr 2016Allowed
United India Insurance Co Ltd. Chenni and another Vs Savita Tatyarao Bhosale and another
Bombay High Court · (2016) AAC 1385
Motor Vehicles Act, 1988 — Section 168
High Courts11 Apr 2016Dismissed
Rajesh S/o. Ratan Karmavat, Aged about 45 years, Occupation : Labour, R/o. Shankarpura, Bhavanjipura, Tah. Hindoli, District : Bundi, State of Rajasthan Vs State of Maharashtra, Police Station Officer, P.S.Wani, Tq. Wani, District : Yavatmal
Bombay High Court · (2016) 2 AIRBomRCri 302 : (2016) ALLMRCri 3913
Constitution of India, 1950 — Article 226Immoral Traffic (Prevention) Act, 1956 — Section 17
High Courts11 Apr 2016Dismissed
Yogesh and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomRCri 367 : (2017) ALLMRCri 186
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420