High Courts11 Aug 2015Allowed
The New India Assurance Company Limited Vs Pramod and Others
Bombay High Court · (2016) 1 ALLMR 69 : (2015) 6 MhLj 810
Motor Vehicles Act, 1988 - Section 140
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 875 of 3,665
High Courts11 Aug 2015Dismissed
Urmi Deepak Kadia Vs State of Maharashtra
Bombay High Court · (2015) 6 ALLMR 814 : (2015) 6 BomCR 354 : (2015) 6 MhLj 462 : (2016) 1 RCR(Rent) 3
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15, 5(11)Constitution of India, 1950 - Article 226, 254, 254(1), 254(2)Hindu Succession Act, 1956 - Section 4, 4(1)(b)
High Courts11 Aug 2015Partly Allowed
The Manager, Maharashtra Krushi Udyog Vikas Mahamandal Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0119
Industrial Disputes Act, 1947 - Section 10, 10(1), 10(1)(d), 10(4), 10(5)
High Courts11 Aug 2015
Sandvik Asia Limited Vs The Deputy Commissioner of Income Tax and Others
Bombay High Court · (2015) 281 CTR 61 : (2015) 378 ITR 114
Income Tax Act, 1961 - Section 260-AMaharashtra Housing and Area Development Act, 1976 - Section 41Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, 10(1), 10(3), 20, 3
High Courts11 Aug 2015
Ratan Chandra Debnath Vs The Admiral Superintendent and Others
Bombay High Court · (2015) 08 BOM CK 0085
High Courts11 Aug 2015Allowed
Kondiba Vs The State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0070
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 144T, 2 (19) (a), 26, 26(1)
High Courts11 Aug 2015Dismissed
Ankur Ashok Thorat Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0033
Penal Code, 1860 (IPC) - Section 302
High Courts11 Aug 2015Disposed off
The New India Assurance Company Limited Vs Rajni Harshwardhan Sharma and Others
Bombay High Court · (2015) 08 BOM CK 0008
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Income Tax Act, 1961 - Section 192 (1), 201(1A)Motor Vehicles Act, 1988 - Section 140, 166, 170, 171
High Courts10 Aug 2015Allowed
Ravindra Narayan Joshi and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4563
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 120(B), 161, 165(A), 34Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19(3)(a), 20, 7
High Courts10 Aug 2015
The Commissioner of Income Tax-8 Vs Solix Technologies Pvt. Ltd.
Bombay High Court · (2015) 08 BOM CK 0313
High Courts10 Aug 2015Allowed
Maharashtra Hybrid Seeds Company Ltd. and Others Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0232
Essential Commodities Act, 1955 - Section 11Maharashtra Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2009 - Section 13, 15, 2, 3, 4Penal Code, 1860 (IPC) - Section 406, 420
High Courts10 Aug 2015Dismissed
Damodar Pratapram Jangid Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 82
Penal Code, 1860 (IPC) - Section 376, 506Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts10 Aug 2015Dismissed
The Secretary, Niti Niketan Shikshan Sanstha and Others Vs Vaishali Ramdas Thote and Others
Bombay High Court · (2016) 2 ALLMR 371
High Courts10 Aug 2015
Jagati Publications Ltd. Vs The President, Income Tax Appellate Tribunal and Others
Bombay High Court · (2015) 279 CTR 271 : (2015) 377 ITR 31 : (2015) 234 TAXMAN 527
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 195Income Tax Act, 1961 - Section 115(j), 131, 143(3), 193, 225(3)
High Courts10 Aug 2015Allowed
People''s Education Society Registered under the Societies Act, 1860 and Others Vs Mansing S. Moray and Others
Bombay High Court · (2015) 6 BomCR 786
Bombay Public Trusts Act, 1950 - Section 2, 2 (10), 2(10), 22, 70Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 100
High Courts10 Aug 2015Dismissed
Dipak Digambar Naik and Others Vs Bank of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 200 : (2016) AIR (Bom) 1 : (2016) 1 ALLMR 76 : (2015) 6 BomCR 402 : (2015) 5 MhLj 798 : (2015) 132 SCL 182
Civil Procedure Code, 1908 (CPC) - Order 34 Rule 1Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 14
High Courts10 Aug 2015Dismissed
Valpoi Valley Botanicals Pvt. Ltd. Vs Anil Ashok Jaware
Bombay High Court · (2015) ALLMR(Cri) 4789
Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 138, 142
High Courts10 Aug 2015
Standard Chartered Bank Vs ICICI Lombard General Insurance Company Ltd.
Bombay High Court · (2015) 08 BOM CK 0109
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(2)Limitation Act, 1963 - Section 21, 21(1)Specific Relief Act, 1963 - Section 21, 21(1), 21(5)
High Courts10 Aug 2015Dismissed
Vijay Jayant Tejale Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0104
Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 147, 148, 149, 307, 326