High Courts10 Aug 2015Allowed
Nirmaladevi Ramkrupal Kori and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0101
Penal Code, 1860 (IPC) - Section 302, 307, 34, 498-A
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 876 of 3,665
High Courts10 Aug 2015Dismissed
Nana Bhikoba Nagade Vs Yamunabai Dattoba Taware and Others
Bombay High Court · (2015) 08 BOM CK 0089
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(1)(b), 13(1)(g), 13(1)(hhh), 13(2)Constitution of India, 1950 - Article 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 22
High Courts10 Aug 2015Dismissed
Nilesha Vs Bhushan Bhimrao Deshmukh
Bombay High Court · (2015) 08 BOM CK 0080
Family Courts Act, 1984 - Section 14
High Courts10 Aug 2015
Pramod Somnath Bhavsar Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0058
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7
High Courts07 Aug 2015Allowed
Cochlea Pune Vs The Charity Commissioner and Others
Bombay High Court · (2015) 08 BOM CK 0321
Bombay Public Trusts Act, 1950 - Section 41A, 41AAConstitution of India, 1950 - Article 226
High Courts07 Aug 2015Disposed Off
Antonio DA Silva Technical High School and Junior College and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 MhLj 399
Constitution of India, 1950 - Article 30(1)
High Courts07 Aug 2015
Commissioner of Income Tax Vs Vishwendra B. Panwar
Bombay High Court · (2015) 08 BOM CK 0314
High Courts07 Aug 2015
M.G. Saraf Vs Joint Commissioner of Income Tax
Bombay High Court · (2015) 08 BOM CK 0305
High Courts07 Aug 2015Disposed off
Kisan Babu Wadekar Vs State of Maharashtra and Others
Bombay High Court · (2015) 08 BOM CK 0252
Land Acquisition Act, 1894 - Section 4Maharashtra Project Affected Persons rehabilitation Act, 1999 - Section 14
High Courts07 Aug 2015Allowed
Indira Rani Ugrasen Vs Vijaya B. Desai and Others
Bombay High Court · (2015) 08 BOM CK 0207
Bombay General Clauses Act, 1904 - Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 11(1), 12(2), 12(3)Civil Procedure Code, 1908 (CPC) - Order 5 Rule 5, Order 5 Rule 9(5), 115
High Courts07 Aug 2015Dismissed
Manoj and Others Vs The Collector and Others
Bombay High Court · (2015) 08 BOM CK 0202
Maharashtra Local Authority Members Disqualification Act, 1986 - Section 3, 3(1)(a), 7
High Courts07 Aug 2015Allowed
Vivek Narendrakumar Choure and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 4164
Criminal Procedure Code, 1973 (CrPC) - Section 154, 156(3), 482Penal Code, 1860 (IPC) - Section 34, 341, 389, 420, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 2(2)(v), 3(1)(viii), 3(1)(x), 3(2)(v), 3(8)(x)
High Courts07 Aug 2015Dismissed
Helcino Aleixo Fernandes Vs Milind Madhukar Bhende
Bombay High Court · (2015) 08 BOM CK 0178
Criminal Procedure Code, 1973 (CrPC) - Section 177, 326(3), 461Negotiable Instruments Act, 1881 (NI) - Section 138, 143, 145(2)
High Courts07 Aug 2015Allowed
Sulekhabai Yeshwantrao Chowghule and Others Vs Vahid Jahangir and Others
Bombay High Court · (2015) CriLJ 4824 : (2016) 1 RCR(Criminal) 514
Bankers Books Evidence Act, 1891 - Section 2(8)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) - Section 313
High Courts07 Aug 2015
Pushpalata Sohanlal Sharma Vs Brij Madanlal Sharma and Others
Bombay High Court · (2015) 5 ABR 550
Evidence Act, 1872 - Section 1, 101, 103, 106, 110Limitation Act, 1963 - Section 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4, 5
High Courts07 Aug 2015Dismissed
Dy. Collector and SDO and Others Vs Confraria Igreza de Cortalim
Bombay High Court · (2015) 08 BOM CK 0146
Land Acquisition Act, 1894 - Section 18, 4, 6
High Courts07 Aug 2015Dismissed
Mohammed Rafic Vs Mario H. Fernandes and Others
Bombay High Court · (2015) 08 BOM CK 0132
Criminal Procedure Code, 1973 (CrPC) - Section 357, 386, 386(1), 421, 421(1)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts07 Aug 2015Dismissed
Trimurti Exports and Others Vs Modelama Exports Limited
Bombay High Court · (2015) 6 ABR 1
Arbitration and Conciliation Act, 1996 - Section 28(2), 28(3), 34, 37, 9Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1(3)Contract Act, 1872 - Section 62, 65
High Courts07 Aug 2015
Ganesh Metal Industries Vs Skyline Automation Private Limited and Others
Bombay High Court · (2015) 08 BOM CK 0064
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(a), 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 17, 34, 35
High Courts07 Aug 2015Allowed
Bhaskar Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0054