High Courts05 Oct 2015
Sudam Panduji Ingle Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 4484
Criminal Procedure Code, 1973 (CrPC) - Section 340
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 843 of 3,660
High Courts05 Oct 2015
The Commissioner of Income Tax-8, Mumbai Vs Tara Jewels Exports Pvt. Ltd.
Bombay High Court · (2016) 282 CTR 525 : (2016) 381 ITR 404
Income Tax Act, 1961 - Section 260A, 92A, 92B
High Courts05 Oct 2015Allowed
The State of Maharashtra Vs Suresh Ganesh Jadhav
Bombay High Court · (2015) 4 BomCR(Cri) 775
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, 428
High Courts05 Oct 2015Allowed
Changunabai Sambhaji Gaware Vs Kapus Visheshadnya, Kapus Sanshodhan Kendra and Others
Bombay High Court · (2015) 6 ABR 739 : (2016) 1 ALLMR 542
Limitation Act, 1963 - Section 5Payment of Gratuity Act, 1972 - Section 7, 7(4), 7(7)
High Courts05 Oct 2015Allowed
J.K. Education Society Vs Sunil Uaike and Others
Bombay High Court · (2016) 2 ALLMR 50 : (2016) 1 BomCR 26 : (2015) 147 FLR 1010
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 3(5)
High Courts05 Oct 2015
Om Builders (P) Ltd. Vs Anil Chinubhai Kilachand and Others
Bombay High Court · (2015) 10 BOM CK 0030
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 5Contract Act, 1872 - Section 31, 32, 34, 36, 56Evidence Act, 1872 - Section 32, 32(2), 34, 47, 60
High Courts05 Oct 2015
S.R. Paradkar and Others Vs Aditya Hotels Private Limited and Others
Bombay High Court · (2015) 10 BOM CK 0027
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15A, 2(1), 2(e), 5(3)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 227
High Courts01 Oct 2015Dismissed
Tulip Hotels Pvt. Ltd. and Others Vs Trade Wings Ltd. and Others
Bombay High Court · (2015) 10 BOM CK 0111
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 11(8), 16, 16(1)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), 115
High Courts01 Oct 2015Dismissed
Subhash Vs State of Maharashtra and Others
Bombay High Court · (2015) 10 BOM CK 0102
Constitution of India, 1950 - Article 14Maharashtra Land Revenue Code, 1966 - Section 247, 257, 258, 37
High Courts01 Oct 2015Dismissed
WIKA Instruments India Pvt. Ltd. Vs Swati U. Nowgaonkar
Bombay High Court · (2016) LLR 209 : (2015) 6 MhLj 768
Constitution of India, 1950 - Article 309Contract Act, 1872 - Section 23Industrial Disputes Act, 1947 - Section 10, 10(1)(c), 13, 13(2), 15
High Courts01 Oct 2015
Laxman and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 10 BOM CK 0066
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 195, 195(1)(b)(ii), 195(i)(b)(ii)Penal Code, 1860 (IPC) - Section 34, 405, 406, 415, 420
High Courts01 Oct 2015Disposed Off
Magic Properties Private Limited Vs Raj Pipla Co-operative Housing Society Limited
Bombay High Court · (2015) 10 BOM CK 0043
Arbitration and Conciliation Act, 1996 - Section 17, 9
High Courts01 Oct 2015Allowed
The Union of India Vs Gulam Hussain Muhammad Munir Nalkhande and Others
Bombay High Court · (2015) 6 BomCR 297 : (2015) 6 MhLj 750
Constitution of India, 1950 - Article 227Land Acquisition Act, 1894 - Section 18, 3(b), 3(c), 30, 4
High Courts01 Oct 2015Allowed
Vijaysingh Vs Shri Dhanorkar Adhunik Gram Jeevan Shikshan Prasarak Mandal and Others
Bombay High Court · (2015) 6 BomCR 292
High Courts01 Oct 2015Partly Allowed
Popat Sitaram Godge Vs The Registrar, Amrutwahini Udyog Sheti Va Shikshan Vikas Sansthan and Others
Bombay High Court · (2016) 2 ALLMR 127 : (2015) 6 BomCR 276
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21Limitation Act, 1963 - Section 5
High Courts01 Oct 2015
Tata Capital Financial Services Ltd. and Others Vs Elder Pharmaceuticals Ltd.
Bombay High Court · (2015) 10 BOM CK 0037
High Courts01 Oct 2015Disposed Off
Aslam Shabbir Sheikh Vs The State of Maharashtra
Bombay High Court · (2015) 10 BOM CK 0029
Arms Act, 1959 - Section 25, 3Criminal Procedure Code, 1973 (CrPC) - Section 164Evidence Act, 1872 - Section 27
High Courts01 Oct 2015Dismissed
Ravi Raghu Unawane Vs The State of Maharashtra
Bombay High Court · (2015) 10 BOM CK 0028
Penal Code, 1860 (IPC) - Section 302, 498-A
High Courts01 Oct 2015Allowed
Steel Authority of India Ltd. Vs Nagpur and Wardha District, Mathadi and Unprotected Workers, Labour Board and Others
Bombay High Court · (2016) 1 ABR 179 : (2015) 6 ALLMR 755 : (2016) 1 MhLj 921
High Courts01 Oct 2015
Ravindra Babulal Jain and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 4 BomCR(Cri) 359
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 119, 167, 34, 418, 464Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 2