High Courts02 Sept 2015Allowed
Malini Murlidhar Nair and Others Vs Rajan Handa and Others
Bombay High Court · (2015) 6 ALLMR 397
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 17, Order 6 Rule 14A (8), Order 6 Rule 14A(8)
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 863 of 3,665
High Courts02 Sept 2015Partly Allowed
The Divisional Controller, Maharashtra State Road Transport Corporation Vs Abdul Karim Saifansab Javalge
Bombay High Court · (2016) 1 ABR 655 : (2015) 6 ALLMR 835 : (2015) 5 BomCR 551 : (2016) 1 MhLj 916
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 32, 4, 42, 44, 5
High Courts02 Sept 2015Dismissed
Akbar Intijarul Ansari Vs State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0047
Penal Code, 1860 (IPC) - Section 300, 302, 304-I, 304-II, 506
High Courts01 Sept 2015
Sunil Agnihotri Productions Vs Union of India and Others
Bombay High Court · (2015) 09 BOM CK 0302
Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 73A, 87
High Courts01 Sept 2015Dismissed
Bisan Vs The State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0289
Evidence Act, 1872 - Section 106, 27, 8Penal Code, 1860 (IPC) - Section 302
High Courts01 Sept 2015Partly Allowed
Rameshwar Balabhau Mangale Vs State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0288
Penal Code, 1860 (IPC) - Section 300, 302, 304, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(2)(v)
High Courts01 Sept 2015Dismissed
Damco India Pvt. Ltd. Vs Union of India
Bombay High Court · (2015) 40 STR 216
Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 65(105)(zzb)
High Courts01 Sept 2015Disposed Off
Sita Shripad Narvekar and Others Vs Auduth Timblo
Bombay High Court · (2015) 09 BOM CK 0224
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), 12
High Courts01 Sept 2015Partly Allowed
Limbaji and Others Vs The State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0212
Criminal Procedure Code, 1973 (CrPC) - Section 428Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, 34, 498-A
High Courts01 Sept 2015Partly Allowed
Kalawatibai Vs The State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0211
Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 302, 304
High Courts01 Sept 2015
Shankar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 09 BOM CK 0205
Penal Code, 1860 (IPC) - Section 120-B, 307, 34, 342
High Courts01 Sept 2015Dismissed
Sanjay Chintaman Patil Vs Puna and Others
Bombay High Court · (2015) 09 BOM CK 0204
Penal Code, 1860 (IPC) - Section 201, 302
High Courts01 Sept 2015Allowed
Duryodhan Vs The Managing Director, Maharashtra State Electricity Board and Others
Bombay High Court · (2015) 09 BOM CK 0188
High Courts01 Sept 2015Partly Allowed
Santosh Parasram Rathod Vs The State of Maharashtra
Bombay High Court · (2015) 09 BOM CK 0162
Penal Code, 1860 (IPC) - Section 302, 304, 320, 326
High Courts01 Sept 2015
Babloo and Others Vs State of Maharshtra
Bombay High Court · (2015) 09 BOM CK 0155
Penal Code, 1860 (IPC) - Section 34, 363, 366-A, 376
High Courts01 Sept 2015Allowed
Ramkrishna Bhaskar Prabhudesai Vs Mrinal Sushil Prabhudesai and Others
Bombay High Court · (2015) 09 BOM CK 0108
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 21 Rule 32(1), Order 39 Rule 2A, 2(14), 36Constitution of India, 1950 - Article 226, 227
High Courts01 Sept 2015
Essel Propack Limited Vs Essel Kitchenware Limited and Others
Bombay High Court · (2015) 09 BOM CK 0107
Civil Procedure Code, 1908 (CPC) - Section 20Copyright Act, 1957 - Section 62, 62(2)Evidence Act, 1872 - Section 106
High Courts01 Sept 2015Partly Allowed
Balaji Vishwanath Mane Vs The State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 1
Penal Code, 1860 (IPC) - Section 300, 302, 304
High Courts01 Sept 2015Dismissed
State of Maharashtra and Others Vs Sandeep Laxman Tirukhe and Others
Bombay High Court · (2015) 4 BomCR(Cri) 4
Criminal Procedure Code, 1973 (CrPC) - Section 378(1)(3)Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 302, 304-B, 306, 34, 498-A
High Courts01 Sept 2015
Vadilal Dairy International Ltd. Vs The State of Maharashtra
Bombay High Court · (2015) 52 GST 563 : (2015) 85 VST 295
Bombay Sales Tax Act, 1959 - Section 41