High Courts21 Oct 2015Partly Allowed
Nagpur Mahila Nagri Sahakari Bank Limited Vs Smita Narhari Khode
Bombay High Court · (2015) 10 BOM CK 0130
Bombay Industrial Relations Act, 1946 - Section 35, 35(5)
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 838 of 3,660
High Courts21 Oct 2015Dismissed
Shivaji Vs Jijabai Prabhakar Alwane and Others
Bombay High Court · (2015) 10 BOM CK 0118
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 1 Rule 10(2), Order 1 Rule 9, Order 21 Rule 101, Order 21 Rule 102Registration Act, 1908 - Section 18Specific Relief Act, 1963 - Section 16(c), 19, 19(2), 19(b), 20
High Courts21 Oct 2015Partly Allowed
Sardar Shikshan Sanstha Deopur Dhule and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 BomCR 210
Constitution of India, 1950 - Article 19, 30, 30(1)
High Courts21 Oct 2015
Avinash and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 BomCR(Cri) 223 : (2016) 1 Crimes 69
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 154, 156, 156(1), 156(3), 173Limitation Act, 1963 - Section 14
High Courts21 Oct 2015Allowed
Ramchandra Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 BomCR(Cri) 262
Criminal Procedure Code, 1973 (CrPC) - Section 165Prevention of Corruption Act, 1988 - Section 12, 13(1)(d), 13(2), 7
High Courts21 Oct 2015Disposed Off
In Re: Magnasound India Ltd. and Ors.
Bombay High Court · (2015) 193 CompCas 326
Contract Act, 1872 - Section 176State Financial Corporations Act, 1951 - Section 29
High Courts20 Oct 2015
Gurudas Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4494
Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 363, 366, 366(a), 366A, 376Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts20 Oct 2015Allowed
Ravindra Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4490
Penal Code, 1860 (IPC) - Section 363, 366, 366(A), 373, 376
High Courts20 Oct 2015Disposed Off
Anand Villa Co-Operative Housing Society Ltd. and Others Vs Parinee Realty Private Limited and Others
Bombay High Court · (2015) 10 BOM CK 0089
Arbitration and Conciliation Act, 1996 - Section 9Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5Maharashtra Apartment Ownership Act, 1970 - Section 3(f)
High Courts20 Oct 2015Disposed Off
The State of Maharashtra Vs Kuber Govindrao More
Bombay High Court · (2015) 10 BOM CK 0016
Constitution of India, 1950 - Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 47, 60, 61, 62
High Courts20 Oct 2015Allowed
M. Ashraf Nagarwala Vs The Chief Officer, Margao Municipal Council and Others
Bombay High Court · (2016) 1 ALLMR 859
High Courts20 Oct 2015Dismissed
Anusaya and Others Vs Surekha Shashikant Sathe and Others
Bombay High Court · (2016) 2 ALLMR 170 : (2016) 1 BomCR 97
High Courts19 Oct 2015
Ramesh Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4471
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34, 376, 392, 506
High Courts19 Oct 2015
Afloat Textiles (India) Ltd. Vs Union of India
Bombay High Court · (2015) 325 ELT 867
Central Excises and Salt Act, 1944 - Section 35
High Courts19 Oct 2015Partly Allowed
Saklecha Steel Industries Pvt. Ltd. and Others Vs Jalna Labour Union and Others
Bombay High Court · (2016) 1 LLJ 56
Industrial Disputes Act, 1947 - Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
High Courts19 Oct 2015Partly Allowed
Maharashtra Rajya Prathamik Shikshak Sangh, Jalgaon Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 730 : (2016) 1 ALLMR 520 : (2016) 1 BomCR 124 : (2016) 2 MhLj 428
Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 - Section 248
High Courts19 Oct 2015Partly Allowed
Manisha Namdevrao Chole Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 BomCR 201
Constitution of India, 1950 - Article 14, 16Land Acquisition Act, 1894 - Section 4Maharashtra Project Affected Persons rehabilitation Act, 1999 - Section 14, 2, 6, 6(b)
High Courts19 Oct 2015
Raj Shipping and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 10 BOM CK 0085
Central Sales Tax Act, 1956 - Section 3, 4, 4(1), 4(2(b)), 4(2)(a)Constitution of India, 1950 - Article 1, 14, 19(1)(g), 2, 246(3)Essential Commodities Act, 1955 - Section 3
High Courts19 Oct 2015
ICICI Bank Ltd. Vs Classic Diamonds (India) Ltd.
Bombay High Court · (2015) 10 BOM CK 0014
High Courts19 Oct 2015
Sanjay Bajirao More and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 ABR 468 : (2016) 1 BomCR 382 : (2015) 6 MhLj 822
Constitution of India, 1950 - Article 342