High Courts07 Sept 2015Allowed
Janardhan Ramaji Vs State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0131
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 860 of 3,665
High Courts07 Sept 2015Allowed
Rahul Ramesh Burte and Others Vs The State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0105
Arms Act, 1959 - Section 25, 4Bombay Police Act, 1951 - Section 135, 37Criminal Procedure Code, 1973 (CrPC) - Section 110, 294, 313, 374
High Courts07 Sept 2015Dismissed
Zee News Ltd. Vs Sonika Tiwari and Others
Bombay High Court · (2016) 2 BomCR 268 : (2016) 148 FLR 436 : (2016) LLR 328
Industrial Disputes Act, 1947 - Section 25FMaternity Benefits Act, 1961 - Section 10, 12, 6, 8, 9
High Courts07 Sept 2015Dismissed
Sejal Sushant Naik and Others Vs Nikhil Madhukar Sadhale and Others
Bombay High Court · (2015) 6 ALLMR 387
High Courts07 Sept 2015Dismissed
Yespal Keval Singh Chandi and Others Vs Union of India and Others
Bombay High Court · (2016) 2 ALLMR 146 : (2015) 6 BomCR 373
Constitution of India, 1950 - Article 226
High Courts07 Sept 2015Allowed
Deepak Bapurao Yedage Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4453
Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 105, 302, 307, 324, 452
High Courts07 Sept 2015Dismissed
Shruti Ranjan Chike and Others Vs MGM College of Engineering and Technology and Others
Bombay High Court · (2015) 09 BOM CK 0046
Constitution of India, 1950 - Article 226
High Courts07 Sept 2015Dismissed
Life Insurance Corporation of India Vs Alexander Pothen and Others
Bombay High Court · (2015) 09 BOM CK 0043
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 2 Rule 2, Order 41 Rule 22, Order 41 Rule 23, Order 41 Rule 33Constitution of India, 1950 - Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 15, 2(e)
High Courts04 Sept 2015
Assistant Commissioner of Income Tax Vs Kamlakar Moghe
Bombay High Court · (2015) 378 ITR 561 : (2016) 236 TAXMAN 439
Income Tax Act, 1961 - Section 260A, 48(1), 48(i), 49, 54EC
High Courts04 Sept 2015Allowed
The Training Manager, Zonal Training Centre, Punjab National Bank and Others Vs Meerabai and Others
Bombay High Court · (2015) 09 BOM CK 0275
High Courts04 Sept 2015Disposed Off
Jaya Sagade Vs State of Maharashtra
Bombay High Court · (2016) 1 ALLMR 115 : (2015) 5 BomCR 633 : (2016) 1 DMC 446 : (2016) 1 MhLj 947
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 1-A, 89Constitution of India, 1950 - Article 14, 15(3), 19, 21Family Courts Act, 1984 - Section 6, 9
High Courts04 Sept 2015Dismissed
Bharatiya Rashtriya Shikshan Sanstha Lohara and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 09 BOM CK 0195
High Courts04 Sept 2015Dismissed
Bandu and Others Vs Maroti and Others
Bombay High Court · (2015) 09 BOM CK 0194
Civil Procedure Code, 1908 (CPC) - Section 100Contract Act, 1872 - Section 15, 46Specific Relief Act, 1963 - Section 15
High Courts04 Sept 2015Allowed
Raghunath Vs State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0181
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 376, 506
High Courts04 Sept 2015Allowed
Kishor Kakumal Keswani and Others Vs Pushpa Mangharam Galani and Others
Bombay High Court · (2015) 09 BOM CK 0101
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 245(2), 397, 397(1), 399, 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts04 Sept 2015Dismissed
Jai Neptune Co-operative Housing Society Limited Vs Lotus Logistics and Developers Pvt. Ltd. and Others
Bombay High Court · (2015) 6 ARBLR 232 : (2015) 6 BomCR 106
Arbitration and Conciliation Act, 1996 - Section 9Maharashtra Regional and Town Planning Act, 1966 - Section 19
High Courts04 Sept 2015Dismissed
Nanda and Others Vs Chhotubhai Kasambhai Inamdar
Bombay High Court · (2015) 6 ABR 23 : (2016) 2 ALLMR 162 : (2015) 5 BomCR 674
Civil Procedure Code, 1908 (CPC) - Section 100Transfer of Property Act, 1882 - Section 58(c)
High Courts04 Sept 2015Disposed off
Aditya Birla Finance Limited Vs Carnet Elias Fernandes and Others
Bombay High Court · (2016) 1 ABR 722 : (2015) 6 ARBLR 293 : (2015) 5 BomCR 649
Arbitration and Conciliation Act, 1996 - Section 12, 17, 36, 8, 9Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts04 Sept 2015Dismissed
The Village Panchayat of Betqui-Candola Vs Goan Paradise and Others
Bombay High Court · (2015) 09 BOM CK 0056
Goa Panchayat Raj Act, 1994 - Section 47, 47-B, 66(2), 66(7)Water (Prevention and Control of Pollution) Act, 1974 - Section 25
High Courts04 Sept 2015Partly Allowed
Fatima Gomes Furtado and Others Vs Indirabai Vinayak Lotlikar and Others
Bombay High Court · (2016) 2 ALLMR 142
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 26, Order 26 Rule 9