High Courts10 Feb 2016Dismissed
Kamal Construction Company Vs The Union of India and Others
Bombay High Court · (2016) 3 AIRBomR 257
Arbitration Act, 1940 — Section 2(d)Limitation Act, 1963 — Article 55
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 809 of 3,658
High Courts10 Feb 2016Disposed Off
Khubchandani Healthparks Pvt. Ltd. Vs Income Tax Office 6(3)(4) Mumbai and Others
Bombay High Court · (2016) 384 ITR 322
Income Tax Act, 1961 - Section 143(1), Section 148
High Courts10 Feb 2016Allowed
Aditya Developers Vs Nirmal Anand Co-Operative Housing Society Ltd. and Others
Bombay High Court · (2016) 4 AIRBomR 26 : (2016) 5 ALLMR 420 : (2016) 3 CivilLJ 432 : (2016) 3 MhLJ 761 : (2016) 6 RAJ 411
Arbitration and Conciliation Act, 1996 - Section 9Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts10 Feb 2016Disposed Off
Indrabahadur P. Sharma & Others Vs Dy. Collector (Enc) and Competent Authority, Andheri & Others
Bombay High Court · (2016) 4 AIRBomR 410 : (2017) 2 ALLMR 533 : (2017) 3 MhLJ 447
High Courts10 Feb 2016Allowed
Suryakant Shankarrao Gaikwad and Others Vs The State of Maharashtra
Bombay High Court · (2016) 1 AIRBomRCri 826 : (2016) ALLMRCri 1844 : (2016) 3 BomCR(Cri) 767 : (2016) 3 MhLJCrl 682 : (2017) 1 RCRCriminal 769
Prevention of Corruption Act, 1988 - Section 12, Section 13(1)(d), Section 13(2), Section 19, Section 3, Section 4, Section 7
High Courts10 Feb 2016Allowed
Draupada and Others Vs Indubai and Others
Bombay High Court · (2016) 2 AIRBomR 401 : (2017) 1 ALLMR 197 : (2016) 2 BCR 634 : (2016) 3 MhLJ 836
Constitution of India, 1950 - Article 15, Article 39(a)Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 11, Section 16, Section 17, Section 5
High Courts10 Feb 2016Dismissed
Shivaji Tippanna Kamble Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 222 : (2016) ALLMRCri 1256 : (2016) 3 BomCR(Cri) 468
Penal Code, 1860 (IPC) - Section 302, Section 84
High Courts10 Feb 2016Allowed
Balu S/o Sakharam Bhosale Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1700 : (2016) 3 BomCR(Cri) 447 : (2016) 3 MhLJCrl 597
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 395, 397
High Courts10 Feb 2016Dismissed
Babusingh Pokarsingh Rajpurohit Vs The State of Maharashtra and Others
Bombay High Court · (2016) 02 BOM CK 0058
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts10 Feb 2016Allowed
Jagannath S/o Diwanrao Barse and another Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1177 : (2016) 3 BomCR(Cri) 218
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts09 Feb 2016Disposed Off
Commissioner of Income Tax Central-IV Vs Triumph International Finance India Ltd.
Bombay High Court · (2016) 02 BOM CK 0256
Income Tax Act, 1961 - Section 2(24)(x), Section 260-A, Section 36, Section 36(1)(va), Section 36(1)(vii), Section 36(2), Section 36(2)(i), Section 36(i)(vii)
High Courts09 Feb 2016Dismissed
Commissioner of Income Tax-2 Vs Tata Power Co. Ltd.
Bombay High Court · (2016) 02 BOM CK 0255
Income Tax Act, 1961 - Section 244A, Section 260A
High Courts09 Feb 2016Disposed Off
Kalu Vs The State of Maharashtra and Others
Bombay High Court · (2016) 02 BOM CK 0250
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 11
High Courts09 Feb 2016Disposed Off
Sadashiv Bhikaji Pathak and Others Vs Mukund Annaji Pathak and Others
Bombay High Court · (2016) 02 BOM CK 0242
Hindu Succession Act, 1956 - Section 6
High Courts09 Feb 2016Allowed
Atul Chamanlal Mehta Vs Union of India
Bombay High Court · (2016) 334 ELT 437
High Courts09 Feb 2016Allowed
Chandrakant Hanumantrao Sugare Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5013 : (2017) 1 MhLJCrl 407
Prevention of Corruption Act, 1988 - Section 13(l)(d), Section 20, Section 7
High Courts09 Feb 2016Allowed
Ishwarlal Shankarlal Jain Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4255
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Feb 2016Partly Allowed
The Chief Officer, Shirdi Municipal Council Vs The Director, Directorate of Municipal Administration Government Transport Service Building and Others
Bombay High Court · (2016) 3 AIRBomR 235 : (2016) 5 ALLMR 415 : (2016) 4 BCR 825 : (2016) 2 CLR 373 : (2016) 3 MhLJ 340
Constitution of India, 1950 - Article 14, Article 16
High Courts09 Feb 2016Allowed
Pandurang Gangaramji Karhale Vs State of Maharashtra and Others
Bombay High Court · (2016) 5 BCR 682 : (2016) 2 CLR 30 : (2016) 149 FLR 999 : (2016) 4 MhLJ 316
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts09 Feb 2016Dismissed
State of Maharashtra Vs Pandurang
Bombay High Court · (2016) ALLMRCri 4208 : (2017) 1 BomCR(Cri) 200
Penal Code, 1860 (IPC) — Section 354, 376