COURT ARCHIVE

Bombay High Court judgments

73,287 judgments · page 864 of 3,665

High Courts01 Sept 2015Dismissed

Kunda Vs Mathurabai and Others

Bombay High Court · (2015) 6 ABR 508 : (2016) 2 ALLMR 203 : (2015) 6 BomCR 332

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31, Order 7 Rule 11Contract Act, 1872 - Section 46, 55Evidence Act, 1872 - Section 32(3)

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High Courts01 Sept 2015Dismissed

Ashok Hanumanta Kajeri Vs The State

Bombay High Court · (2016) 1 BomCR(Cri) 141

Bombay Police Act, 1951 - Section 135, 37(i)(a)Penal Code, 1860 (IPC) - Section 302

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High Courts01 Sept 2015

Abdul Rehmankhan Fakir Mohamed Vs Afzal Khan and Others

Bombay High Court · (2015) 09 BOM CK 0037

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15, 15(1)Contract Act, 1872 - Section 10, 23, 65

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High Courts01 Sept 2015Dismissed

Dwarkabai and Others Vs Deputy Van Saurakshak Vanvibhag, Amravati and Others

Bombay High Court · (2016) 148 FLR 617 : (2016) 148 FLR 409 : (2015) 4 LLJ 240 : (2015) 4 LLN 344 : (2016) 2 MhLj 446

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts31 Aug 2015

S2 Infotech (P.) Ltd. Vs Union of India

Bombay High Court · (2015) 52 GST 698

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High Courts31 Aug 2015Dismissed

Ganpat Vs State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0327

Penal Code, 1860 (IPC) - Section 307

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High Courts31 Aug 2015Disposed Off

Murlidhar Musal Yadav Vs The State of Maharashtra and Others

Bombay High Court · (2015) 08 BOM CK 0323

Criminal Procedure Code, 1973 (CrPC) - Section 144, 145, 145(6)

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High Courts31 Aug 2015

Rakhoh Industries Pvt. Ltd. Vs Union of India

Bombay High Court · (2015) 324 ELT 89 : (2016) 36 GSTR 480

Central Excises and Salt Act, 1944 - Section 11A(4)Constitution of India, 1950 - Article 226

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High Courts31 Aug 2015Partly Allowed

Shakti Madhukar Rathod and Others Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0275

Penal Code, 1860 (IPC) - Section 302, 304(B), 34, 498(A)

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High Courts31 Aug 2015Dismissed

Sampat Dagdu Sandhbour and Others Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0240

Criminal Procedure Code, 1973 (CrPC) - Section 155(2)Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 302, 323, 34

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High Courts31 Aug 2015Dismissed

Rajaram Naik Vs The State of Goa and Others

Bombay High Court · (2015) 5 ABR 773 : (2016) 1 ALLMR 5 : (2016) 2 BomCR 378 : (2016) 1 MhLj 770

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 17

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High Courts31 Aug 2015Disposed off

Lokhandwala Construction Industries Pvt. Ltd. and Others Vs Lokhandwala Infrastructure Pvt. Ltd. and Others

Bombay High Court · (2015) 6 ALLMR 253 : (2016) 1 MhLj 221

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High Courts31 Aug 2015Partly Allowed

Balasaheb and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 5 ABR 662

Constitution of India, 1950 - Article 243(z)(a), 243-Q, 243-U

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High Courts31 Aug 2015

Sesa Sterlite Limited Vs BLR Logistiks (I) Ltd.

Bombay High Court · (2015) 08 BOM CK 0052

Arbitration and Conciliation Act, 1996 - Section 8, 8(1), 8(2)

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High Courts31 Aug 2015

Ajay Singh Sandhu Vs Union of India

Bombay High Court · (2015) 324 ELT 275

Customs Act, 1962 - Section 127B, 28

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High Courts28 Aug 2015Dismissed

Vilasrao Shripatrao Patil Vs Pratapsingh Ranojirao Desai and Others

Bombay High Court · (2015) 08 BOM CK 0320

Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts28 Aug 2015

The State of Mahabharata and Others Vs Rustom Burzor Joshi and Others

Bombay High Court · (2015) 08 BOM CK 0286

Land Acquisition Act, 1894 - Section 11, 18, 23, 23(1-A), 23(2)

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High Courts28 Aug 2015

Jotun India Pvt. Ltd. Vs M.V. Kamal XXIX and Others

Bombay High Court · (2015) 08 BOM CK 0285

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High Courts28 Aug 2015Dismissed

Kishor T. Naik Salgaokar and Others Vs Ashok Tukaram Naik Salgaokar and Others

Bombay High Court · (2015) 08 BOM CK 0264

Arbitration and Conciliation Act, 1996 - Section 34

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High Courts28 Aug 2015Partly Allowed

Pramod and Others Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0263

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120B, 120-B, 302, 304, 34

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