High Courts14 Aug 2015Dismissed
Pandurang and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 442
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 872 of 3,665
High Courts14 Aug 2015Disposed off
Dr. Vikhe Patil Foundation''s Vikhe Patil Memorial School Pune and Others Vs Union of India and Others
Bombay High Court · (2015) 6 ABR 53 : (2016) 1 ESC 95
Constitution of India, 1950 - Article 14, 162, 19(1)(g), 19(6), 21ARight of Children to Free and Compulsory Education Act, 2009 - Section 10, 11, 12, 12 [1] [c], 12(1)
High Courts14 Aug 2015
Ramdeo and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0122
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 162, 235(1)Evidence Act, 1872 - Section 106, 118, 142, 143, 145
High Courts14 Aug 2015Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs Vaibhava Ulhas Kubal and Others
Bombay High Court · (2015) 08 BOM CK 0121
Motor Vehicles Act, 1988 - Section 149, 149(2), 170, 170(b), 173
High Courts14 Aug 2015Disposed off
Madhuri Praful Patil Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 370 : (2016) 1 ALLMR 210 : (2015) 5 MhLj 945
Constitution of India, 1950 - Article 226
High Courts14 Aug 2015Partly Allowed
Deogiri Nagari Sahakari Bank Ltd. and Others Vs Ravindra Balakrishna Deshpande
Bombay High Court · (2015) 08 BOM CK 0106
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(s)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 3(5)
High Courts14 Aug 2015Disposed off
Nagesh Madavi and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0099
High Courts14 Aug 2015Allowed
Rashtriya Mazdoor Manch Vs Messers Ellora Paper Mills Limited and Others
Bombay High Court · (2015) 08 BOM CK 0095
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 10(1), 12(5), 19(2), 28, 9AMinimum Wages Act, 1948 - Section 3, 5
High Courts14 Aug 2015Allowed
Baby and Others Vs Amin and Others
Bombay High Court · (2015) 6 ABR 275 : (2016) 1 ALLMR 30 : (2016) 1 MhLj 777
Motor Vehicles Act, 1988 - Section 140
High Courts14 Aug 2015Partly Allowed
Mahendra Keshav Patil Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0088
Arms Act, 1959 - Section 25, 3Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Maharashtra Control of Organised Crime Act, 1999 - Section 21, 21(2)(b)
High Courts13 Aug 2015Disposed Off
Sushilabai Bacharaj Rathi, Jalna Vs Gulab Mehboob Jalna
Bombay High Court · (2016) MCR 597
Administration of Evacuee Property Act, 1950 - Section 11(1), Section 7AWaqf Act, 1995 - Section 107
High Courts13 Aug 2015Allowed
Shoukat Allabaksh Bagwan and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 MhLj 865
Land Acquisition Act, 1894 - Section 6Maharashtra Regional and Town Planning Act, 1966 - Section 126(1)(c), 127
High Courts13 Aug 2015Allowed
Shrihari Eknath Suryavanshi Vs The State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0253
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, 307
High Courts13 Aug 2015Dismissed
Bharatsing Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 ALLMR 618
Land Acquisition Act, 1894 - Section 11, 18, 26, 28A, 28-A
High Courts13 Aug 2015Dismissed
Kamal Narayan Kanojia and Others Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0201
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 34, 392, 394, 450
High Courts13 Aug 2015Dismissed
The General Secretary Vs Nagnath Ganpat Khandave
Bombay High Court · (2015) 08 BOM CK 0182
Constitution of India, 1950 - Article 226
High Courts13 Aug 2015Disposed off
Nestle India Limited Vs The Food Safety and Standards Authority of India and Others
Bombay High Court · (2015) 6 ABR 74
Constitution of India, 1950 - Article 12, 14, 143(1), 16, 19Drugs and Cosmetics Act, 1940 - Section 3Food Safety And Standards Act, 2006 - Section 10(5), 16, 16(1), 16(2), 16(5)
High Courts13 Aug 2015Disposed off
P.N. Writer and Co. Pvt. Ltd. Vs Mesuka Engineering Co. Pvt. Ltd.
Bombay High Court · (2015) 08 BOM CK 0173
Arbitration and Conciliation Act, 1996 - Section 33, 34
High Courts13 Aug 2015Dismissed
Punj Lloyd Ltd. Vs Bharat Petroleum Corporation Ltd.
Bombay High Court · (2015) 08 BOM CK 0136
Arbitration and Conciliation Act, 1996 - Section 34Finance Act, 2005 - Section 88
High Courts13 Aug 2015
Prashant Raj Vs Arunabh Kumar and Others
Bombay High Court · (2015) 5 ABR 594 : (2016) 1 BomCR 446
Contract Act, 1872 - Section 62, 70