High Courts27 Jan 2016Dismissed
Pralhad Vs State of Maharashtra
Bombay High Court · (2016) 1 Crimes 463 : (2016) 1 RCRCriminal 932
Penal Code, 1860 (IPC) - Section 34, Section 408, Section 409
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 815 of 3,658
High Courts27 Jan 2016Allowed
Shri Sisupalan K. Vallikalayil and Others Vs Union of India.
Bombay High Court · (2016) ACJ 2751 : (2016) 165 AIC 510 : (2016) 3 AIRBomR 125 : (2016) 4 BCR 353 : (2016) 4 MhLJ 154
Bombay Municipal Corporation Act, 1949 — Article 13Railway Claims Tribunal Act, 1987 — Section 13(1-A), 16(1), 23Railways Act, 1989 — Section 124A
High Courts27 Jan 2016Allowed
Al Barr Finance House Ltd. Vs Income Tax Officer and Others
Bombay High Court · (2016) 01 BOM CK 0229
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 119, Section 119(2)(b), Section 143(1), Section 154
High Courts27 Jan 2016Dismissed
The Commissioner of Income Tax-15 Vs Sai Shraddha Construction
Bombay High Court · (2016) 01 BOM CK 0228
Income Tax Act, 1961 - Section 260A, Section 80IB(10)
High Courts27 Jan 2016Disposed Off
Punit Construction Co. Vs Union of India and Others
Bombay High Court · (2016) 01 BOM CK 0216
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 264, Section 264(4)
High Courts27 Jan 2016Disposed Off
MSPL Gases Ltd. Vs The Deputy Commissioner of Income Tax-1(2)(2) and Others
Bombay High Court · (2016) 01 BOM CK 0215
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 143(3), Section 147, Section 148, Section 264
High Courts27 Jan 2016Partly Allowed
Shalikram Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5046 : (2016) 3 MhLJCrl 652
Penal Code, 1860 (IPC) - Section 307, Section 324
High Courts27 Jan 2016Disposed Off
Uday Singh Deshraj Rajput Vs Film Craft Production (India) Pvt. Ltd.
Bombay High Court · (2016) 6 BCR 557
Bombay High Court (Original Side) Rules, 1980 - Rule 986Civil Procedure Code, 1908 (CPC) - Section 149
High Courts27 Jan 2016Allowed
Ashok Sopan Kalaskar Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3961 : (2016) 4 BomCR(Cri) 644
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306
High Courts27 Jan 2016Dismissed
Farida Imram Chamundi Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomRCri 265 : (2016) ALLMRCri 2285 : (2016) 2 BomCR(Cri) 316 : (2016) 4 MhLJCrl 257
Constitution of India, 1950 - Article 21, Article 22, Article 226
High Courts27 Jan 2016Disposed Off
Mahesh V. Amesur Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 AIRBomRCri 643 : (2016) ALLMRCri 1793 : (2016) 2 BomCR(Cri) 272 : (2016) 3 MhLJCrl 568
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3, Section 3(1)(i)Constitution of India, 1950 - Article 21, Article 22, Article 22 (5), Article 22(5), Article 226Customs Act, 1962 - Section
High Courts27 Jan 2016Allowed
Mr. Tika Bahadur Bhandari Vs State of Goa
Bombay High Court · (2016) ALLMRCri 4820 : (2016) 1 BomCR(Cri) 694
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 302, 392
High Courts25 Jan 2016Allowed
Sau. Laxmibai Nilkanth Vabhitkar Vs State of Maharashtra through Land Acquisition Officer
Bombay High Court · (2016) 3 AIRBomR 40 : (2016) 4 BCR 28 : (2016) 4 MhLJ 176
Land Acquisition Act, 1894 — Section 12(2), 18(2)(a)(b)
High Courts25 Jan 2016Disposed Off
Diageo India Private Limited Vs The Union of India and Others
Bombay High Court · (2016) 01 BOM CK 0231
Customs Act, 1962 - Section 129(E)
High Courts25 Jan 2016Dismissed
The Commissioner of Income Tax - V, Pune Vs Behr India Ltd.
Bombay High Court · (2016) 01 BOM CK 0225
Income Tax Act, 1961 - Section 10B, Section 260A, Section 41(1)
High Courts25 Jan 2016Dismissed
Commissioner of Income Tax-V Vs Behr India Ltd.
Bombay High Court · (2016) 389 ITR 419
Income Tax Act, 1961 - Section 10B, Section 253, Section 41(1)
High Courts25 Jan 2016Disposed Off
Diageo India Pvt. Ltd. Vs Union of India
Bombay High Court · (2016) 334 ELT 425
High Courts25 Jan 2016Allowed
Santoshkumar Ghisulal Jaju Vs The State of Maharashtra and Others
Bombay High Court · (2016) ALLMRCri 1283 : (2016) 3 BomCR(Cri) 487 : (2016) MCR 875 : (2016) 5 MhLJCrl 603
Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 195(1)(a), Section 195(1)(b) (ii), Section 200, Section 202Penal Code, 1860 (IPC) - Section 172, Section 173, Section 174, Section 175, Section 176, Section 177, Section 178, Section
High Courts25 Jan 2016Dismissed
Dadasaheb Haribha Mane Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1206 : (2016) 3 BomCR(Cri) 459
Penal Code, 1860 (IPC) - Section 306, Section 498A
High Courts25 Jan 2016Dismissed
Pawan Vs The State of Maharashtra and Others
Bombay High Court · (2016) 4 AIRBomR 35 : (2016) 5 ALLMR 20 : (2016) 2 BCR 353 : (2016) MCR 1013 : (2016) 3 MhLJ 499
Constitution of India, 1950 - Article 14, Article 16Succession Act, 1925 - Section 372, Section 383