CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 840 of 3,660

High Courts13 Oct 2015Disposed Off

Hamid Abdulgani Pansare Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 ALLMR 158 : (2016) 2 BomCR 222 : (2015) 6 MhLj 883

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, 18
Read judgment
High Courts13 Oct 2015Disposed Off

DBS Bank Ltd. Vs Innoventive Industries Ltd.

Bombay High Court · (2016) 1 BomCR 397

Bombay General Clauses Act, 1904 - Section 21Bombay Relief Undertakings (Special Provisions) Act, 1958 - Section 3, 4Civil Procedure Code, 1908 (CPC) - Section 10, 40, 42
Read judgment
High Courts13 Oct 2015

Sideralba S.P.A. Vs Shree Precoated Steels Ltd.

Bombay High Court · (2015) 10 BOM CK 0063

Arbitration (Protocol and Convention) Act, 1937 - Section 7(1)Arbitration and Conciliation Act, 1996 - Section 2(b)(ii), 28(1)(a), 34, 34(2)(b)(ii), 44Foreign Awards (Recognition and Enforcement) Act, 1961 - Section 7(1)(b)(ii)
Read judgment
High Courts12 Oct 2015Dismissed

The State of Maharashtra Vs Shatrughna Baban Meshram

Bombay High Court · (2015) 4 BomCR(Cri) 744

Constitution of India, 1950 - Article 1, 14, 19, 19(2), 2Criminal Procedure Code, 1973 (CrPC) - Section 129, 235(2), 354(3), 37, 43Penal Code, 1860 (IPC) - Section 302, 376, 376(1)(2)(f)(m), 376-A
Read judgment