High Courts02 Dec 2015Dismissed
Arohi Infrastructure Pvt. Ltd. and Others Vs Tata Capital Financial Services Ltd.
Bombay High Court · (2016) 1 ARBLR 382 : (2016) 1 BomCR 660
Arbitration and Conciliation Act, 1996 - Section 11, 11(4), 11(5), 11(6), 9
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 830 of 3,658
High Courts01 Dec 2015Allowed
Dinkar Bapurao Deokar and Others Vs The State of Maharashtra
Bombay High Court · (2015) 12 BOM CK 0096
Criminal Procedure Code, 1973 (CrPC) - Section 394Prevention of Corruption Act, 1988 - Section 13(2), 19, 3, 7
High Courts01 Dec 2015Allowed
Mahadev Savla Patil Vs The Village Development Officer and Others
Bombay High Court · (2016) ALLMR(Cri) 344 : (2016) 1 BomCR(Cri) 86
Criminal Procedure Code, 1973 (CrPC) - Section 340, 341
High Courts01 Dec 2015Allowed
Sayeed Firoz and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 BomCR(Cri) 270
Bombay Police Act, 1951 - Section 56(b)Constitution of India, 1950 - Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 22
High Courts01 Dec 2015Allowed
Maqbal Ahmed Gulam Mohd. Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 BomCR(Cri) 79
Arms Act, 1959 - Section 25, 3, 4Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120B, 342, 392, 397, 452
High Courts30 Nov 2015Dismissed
Salman Salim Khan Vs The State of Maharashtra
Bombay High Court · (2015) 11 BOM CK 0050
Criminal Procedure Code, 1973 (CrPC) - Section 161, 311, 391Evidence Act, 1872 - Section 33Motor Vehicles Act, 1988 - Section 181, 185, 187, 3
High Courts30 Nov 2015
Shehzadi and Others Vs The Chief Executive Officer, Maharashtra State Board of Wakfs, Aurangabad and Others
Bombay High Court · (2015) 11 BOM CK 0046
Benami Transactions (Prohibition) Act, 1988 - Section 4Civil Procedure Code, 1908 (CPC) - Section 66General Clauses Act, 1897 - Section 6, 6(b)
High Courts30 Nov 2015Dismissed
Appa Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 569 : (2016) 1 BomCR(Cri) 429
Evidence Act, 1872 - Section 114APenal Code, 1860 (IPC) - Section 376, 506
High Courts30 Nov 2015Dismissed
Supermax Personal Care Pvt. Ltd. Vs Vidyut Metallics Pvt. Ltd. and Others
Bombay High Court · (2016) 133 SCL 272
Arbitration and Conciliation Act, 1996 - Section 45, 9
High Courts30 Nov 2015
Ravi Bhauraya Kolule and Others Vs The State of Maharashtra
Bombay High Court · (2016) 1 BomCR(Cri) 435
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 147, 148, 149, 300, 302
High Courts30 Nov 2015Dismissed
Sakharam Gunaji Chavan and Others Vs The State of Maharashtra
Bombay High Court · (2016) 1 BomCR(Cri) 117
Arms Act, 1959 - Section 25Bombay Police Act, 1951 - Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) - Section 161, 313
High Courts27 Nov 2015
Mula Pravara Electric Co-operative Society Ltd. Vs The Maharashtra State Electricity Distribution Company Limited
Bombay High Court · (2016) 1 ALLMR 417
Bombay Co-operative Societies Act, 1925 - Section 54Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6Maharashtra Co-operative Societies Act, 1960 - Section 91
High Courts27 Nov 2015Dismissed
Anandrao Bapuso Patil and Others Vs The State of Maharashtra
Bombay High Court · (2015) 11 BOM CK 0024
Penal Code, 1860 (IPC) - Section 302, 34
High Courts26 Nov 2015Dismissed
Chanda Hinglas Bharati Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 ABR 550
Hindu Marriage Act, 1955 - Section 11, 17, 5, 5(i)Penal Code, 1860 (IPC) - Section 494, 495
High Courts26 Nov 2015Dismissed
Darshan Jayant Builders and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 ABR 310
Constitution of India, 1950 - Article 14, 21, 226, 39(b)Maharashtra Regional and Town Planning Act, 1966 - Section 162, 22(m), 37, 37(1)(AA)
High Courts26 Nov 2015
Beersing Charan Karosiya and Others Vs Tanhabai Pratap Karosiya and Others
Bombay High Court · (2016) 1 ABR 175
Hindu Marriage Act, 1955 - Section 5Succession Act, 1925 - Section 263, 372, 372(3), 373, 381
High Courts26 Nov 2015Partly Allowed
Municipal Council (Nagar Parishad) Vs Vikas Machindra Mane and Others
Bombay High Court · (2016) 1 ABR 417 : (2016) LabIC 748 : (2016) 1 LLJ 493
Constitution of India, 1950 - Article 14, 16, 226, 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 75, 76, 76(1)
High Courts26 Nov 2015
Smita Prakash Chikhale and Others Vs Gajanan Yashwant Khatu
Bombay High Court · (2016) 1 ABR 198
Specific Relief Act, 1963 - Section 6, 9
High Courts26 Nov 2015Allowed
The Oriental Insurance Company Limited Vs Jaibunbi and Others
Bombay High Court · (2016) 1 ALLMR 393
Motor Vehicles Act, 1988 - Section 147, 166
High Courts26 Nov 2015Dismissed
Nirmal Infrastructure Private Limited Vs Aanant Developers Private Limited
Bombay High Court · (2015) 11 BOM CK 0020
Arbitration and Conciliation Act, 1996 - Section 14, 16, 17, 37(2)(b), 9Bombay Stamp Act, 1958 - Section 37Specific Relief Act, 1963 - Section 10, 14, 16, 16(b), 16(b)(c)