High Courts24 Nov 2015Partly Allowed
Dadajee Dhackjee & Co. Ltd. Vs Neelam V. Rajani and Others
Bombay High Court · (2016) 1 ALLMR 426
Civil Procedure Code, 1908 (CPC) - Section 151, 24Presidency Small Cause Courts Act, 1882 - Section 10
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 833 of 3,660
High Courts23 Nov 2015Dismissed
Reena Sanjay Minz and Others Vs Jigna Jay Kantawala
Bombay High Court · (2016) 1 ALLMR 401
High Courts23 Nov 2015
Digamber Vs Kamla and Others
Bombay High Court · (2016) 1 ABR 277
Transfer of Property Act, 1882 - Section 106, 129
High Courts23 Nov 2015
Maharashtra Krishna Vally Development Corporation Vs S.D. Shinde & Company Engineers & Contractors and Others
Bombay High Court · (2016) 1 ABR 283
Arbitration Act, 1940 - Section 14(2), 2(a), 30, 33Arbitration and Conciliation Act, 1996 - Section 11
High Courts23 Nov 2015Allowed
Suhas D. Anvekar Vs Durgadas Lotlikar
Bombay High Court · (2016) 1 BomCR 17
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts21 Nov 2015Dismissed
Ganesh Kisandas Lashkare Vs Mahabirprasad Chaurasia
Bombay High Court · (2015) 11 BOM CK 0044
Constitution of India, 1950 - Article 227Maharashtra Rent Control Act, 1999 - Section 11, 11(1), 34, 34(1), 34(1)(b)
High Courts21 Nov 2015Allowed
Subhash Vs The State of Maharashtra
Bombay High Court · (2015) 11 BOM CK 0041
Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 354, 354-A, 376Protection of Children from Sexual Offences Act, 2012 - Section 10, 9
High Courts21 Nov 2015
7 Star Distilleries Vs Kopargaon Sahakari Sakhar Karkhana Limited and Others
Bombay High Court · (2015) 11 BOM CK 0036
Copyright Act, 1957 - Section 17, 18, 2(d)(iii), 48, 51Evidence Act, 1872 - Section 32, 42, 43
High Courts21 Nov 2015Partly Allowed
Caetano Pereira and Others Vs Simon Pereira and Others
Bombay High Court · (2016) 1 BomCR 272
High Courts21 Nov 2015Dismissed
Gold Touch Real Estate Private Limited and Others Vs Suresh and Others
Bombay High Court · (2016) 1 ABR 232
Contract Act, 1872 - Section 17, 29, 49, 50, 61Land Acquisition Act, 1894 - Section 4Maharashtra Co-operative Societies Act, 1960 - Section 164
High Courts21 Nov 2015
Central India Institute of Medical Sciences Vs Union of India and Others
Bombay High Court · (2015) 11 BOM CK 0016
Income Tax Act, 1961 - Section 10[21], 10[22], 139(1), 2[17], 20[23C]
High Courts21 Nov 2015Allowed
Maharashtra Industrial Development Corporation Vs Prabhakar Nanaji Diwase and Others
Bombay High Court · (2015) 11 BOM CK 0015
Land Acquisition Act, 1894 - Section 18, 23, 24, 4, 6Maharashtra Industrial Development Act, 1961 - Section 23, 24, 25, 32, 32(1)
High Courts21 Nov 2015
Purushottam Dattulal Paldiwal and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 ABR 210
Land Acquisition Act, 1894 - Section 18, 23, 23(2), 36, 4Maharashtra Regional and Town Planning Act, 1966 - Section 126, 31
High Courts21 Nov 2015
Pimpri Chinchwad new Town Development Authority, Nigadi and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 ABR 224 : (2016) 1 BomCR 686
Land Acquisition Act, 1894 - Section 11, 16, 3, 36, 4Maharashtra Regional and Town Planning Act, 1966 - Section 113Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts20 Nov 2015Dismissed
Sanjay Gajanan Chivate Vs Ramesh Yadu Kadam and Others
Bombay High Court · (2016) 1 BomCR(Cri) 495 : (2016) CriLJ 814
Criminal Procedure Code, 1973 (CrPC) - Section 161, 162, 2(h), 294, 313Evidence Act, 1872 - Section 25, 60Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 17, 17(4)(C), 17(A), 17(c), 19(4)
High Courts20 Nov 2015Partly Allowed
Balgonda Daulata Patil and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 BomCR(Cri) 482
Criminal Procedure Code, 1973 (CrPC) - Section 209, 294Penal Code, 1860 (IPC) - Section 120B, 120-B, 201, 302, 304
High Courts20 Nov 2015Allowed
Faim and Others Vs The State of Maharashtra
Bombay High Court · (2016) 1 BomCR(Cri) 459
Evidence Act, 1872 - Section 27, 59, 63, 65, 65APenal Code, 1860 (IPC) - Section 120B, 302
High Courts19 Nov 2015
Happy Home Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 ALLMR 374 : (2016) 2 BomCR 462
Constitution of India, 1950 - Article 14, 243-ZH(b), 43-BMaharashtra Co-operative Societies Act, 1960 - Section 1, 2, 2(19), 2(20), 2(27)
High Courts19 Nov 2015Allowed
Makhanlal Vs The State of Maharashtra
Bombay High Court · (2015) 11 BOM CK 0012
High Courts19 Nov 2015Allowed
Saraswati Rajnikant Mayekar Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 ALLMR 390 : (2016) 1 BomCR 749 : (2016) 1 MhLj 66