High Courts16 Feb 2016Disposed Off
Rohm and Hass (India) Pvt. Ltd. Vs Union of India
Bombay High Court · (2016) 335 ELT 395
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 807 of 3,658
High Courts16 Feb 2016Dismissed
The Commissioner of Income Tax-8 Vs M/s Narmina Trade Investment Pvt. Ltd.
Bombay High Court · (2016) 388 ITR 243
Income Tax Act, 1961 — Section 2(22)(e)
High Courts16 Feb 2016Partly Allowed
The Chief Executive Officer, Zilla Parishad and Others Vs Anita Sitaram Mali and Others
Bombay High Court · (2016) 3 AIRBomR 48 : (2016) 5 ALLMR 259 : (2016) 3 BCR 692 : (2016) 1 CLR 1081 : (2016) 149 FLR 649 : (2016) LabLR 378 : (2016) LIC 2179 : (2016) 2 LLJ 106 : (2016) 2 LLN 595 : (2016) 3 MhLJ 317
Industrial Disputes Act, 1947 - Section 25-F
High Courts16 Feb 2016Dismissed
Mayank Vs Neha Malhotra (Kohli)
Bombay High Court · (2016) 2 AIRBomR 810 : (2016) 6 BCR 37 : (2016) 3 CivCC 537 : (2017) 1 CivilLJ 66 : (2016) 3 DMC 652 : (2017) 1 HLR 294 : (2016) 4 MhLJ 340 : (2017) 2 RCRCivil 1036
Evidence Act, 1872 - Section 101, Section 102, Section 103, Section 104, Section 58Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 12, Section 12[1] [c], Section 12[1][c], Section 12[2][a], Section 12[2][a][ii]
High Courts16 Feb 2016Dismissed
Mahesh Kumar Agarwal Vs Union of India and Others
Bombay High Court · (2016) 2 AIRBomR 488 : (2016) 4 BCR 66 : (2016) 1 CLR 992 : (2016) 3 MhLJ 387
Constitution of India, 1950 - Article 21, Article 226
High Courts16 Feb 2016Dismissed
Johnson Matthey Chemicals India Pvt. Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 418 : (2016) 3 BCR 295
Central Sales Tax Act, 1956 - Section 13(4), Section 18A, Section 2, Section 2(b), Section 2(d), Section 2(e), Section 2(g), Section 2(g)(ii), Section 2(h), Section 22(1)(b), Section 22(1B), Section 26, Section 3, Section 4, Section 4(1), Section 5, S
High Courts16 Feb 2016Allowed
Purushottam Kashinath Kulkarni and others Vs The State of Maharashtra and others
Bombay High Court · (2016) 5 ALLMR 410 : (2016) 3 BCR 594 : (2016) 3 MhLJ 300
Constitution of India, 1950 — Article 226
High Courts16 Feb 2016Allowed
Vyankat s/o Baburao Kailwad Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1663 : (2016) 3 BomCR(Cri) 393 : (2016) 3 MhLJCrl 578
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts15 Feb 2016Allowed
Mr. Chandrakant Desai, Presently Lodged At Sub Jail Sada, Vasco Goa Vs State of Goa, Through Smt. Maria R.E. D''souza, Police Inspector and Anr
Bombay High Court · (2016) 2 AIRBomRCri 279 : (2016) ALLMRCri 4247
Criminal Procedure Code, 1973 (CrPC) — Section 461Motor Vehicles Act, 1988 — Section 185, 202, 203
High Courts15 Feb 2016Disposed Off
Manisha Naik Dessai(Prisoner No.06/13), major of age, currently lodged at the Sub Jail Sada at Vasco, Goa - Petitioner @HASH State of Goa, through the Chief Secretary of Home Dept. Alto, Porvorim, Bardez Goa
Bombay High Court · (2016) ALLMRCri 4845
Prisons Act, 1894 - Section 59
High Courts15 Feb 2016Disposed Off
MIRC Electronics Ltd. Vs The Oriental Insurance Company Ltd.
Bombay High Court · (2016) 5 AIRBomR 628 : (2016) 3 MhLJ 933 : (2016) 6 RAJ 492
Arbitration and Conciliation Act, 1996 - Section 11
High Courts15 Feb 2016Dismissed
Nivrutti & Others Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 584 : (2016) ALLMRCri 2257 : (2017) 1 CriCC 767 : (2016) CriLJ 4141 : (2016) 4 MhLJCrl 100 : (2017) 1 RCRCriminal 522
Prevention of Corruption Act, 1988 - Section 13, 19, 7
High Courts15 Feb 2016Dismissed
JHS Svendgaard Laboratories Ltd. Vs Gillettee India Ltd.
Bombay High Court · (2016) 02 BOM CK 0075
Arbitration and Conciliation Act, 1996 - Section 37, Section 7, Section 9
High Courts15 Feb 2016Dismissed
Anil s/o. Keruba Shejul Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1182 : (2016) 3 BomCR(Cri) 400
Penal Code, 1860 (IPC) — Section 307
High Courts12 Feb 2016Dismissed
Shiva K. Gadekar and Others Vs Ludovigo G. Rodrigues and Others
Bombay High Court · (2016) 02 BOM CK 0238
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts12 Feb 2016Dismissed
Rohidas Harischandra N. Shirodkar and Others Vs Devrai Sagun Bandodkar and Others
Bombay High Court · (2016) 02 BOM CK 0237
High Courts12 Feb 2016Dismissed
Balaji S/o Daulatrao Humbad, Nanded Vs The State of Maharashtra
Bombay High Court · (2016) MCR 1168
Maharashtra Regional and Town Planning Act, 1966 - Section 43, Section 44
High Courts12 Feb 2016Dismissed
State Vs Siluvai Gnanenthira Roche and Others
Bombay High Court · (2016) 2 AIRBomRCri 204 : (2017) ALLMRCri 504 : (2016) 2 BomCR(Cri) 279 : (2016) 4 MhLJCrl 785 : (2016) 5 RCRCriminal 135
Criminal Procedure Code, 1973 (CrPC) - Section 225, Section 227, Section 228, Section 231, Section 231, Section 232, Section 232, Section 233, Section 233, Section 234, Section 234, Section 235, Section 235, Section 237, Section 313, Section 360, Sect
High Courts12 Feb 2016Dismissed
Rajul Ketan Raj Vs Reliance Capital Ltd. and Others
Bombay High Court · (2016) ACD 695 : (2016) 1 AIRBomRCri 755 : (2016) ALLMRCri 1224 : (2016) 2 BomCR(Cri) 741 : (2016) 4 CivilLJ 713 : (2016) 2 MadWNCri 75 : (2016) 5 MhLJ 58 : (2016) 4 MhLJCrl 728 : (2017) 1 NIJ 135
Criminal Procedure Code, 1973 (CrPC) - Section 192, Section 200, Section 202, Section 202(1), Section 262, Section 263, Section 264, Section 265, Section 482General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI)