High Courts06 Aug 2015Allowed
Abdul Malik Nabi Ahmed Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0102
Arms Act, 1959 - Section 25, 4Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 878 of 3,665
High Courts06 Aug 2015Dismissed
State of Maharashtra Vs Amir Sk. Abdulla and Others
Bombay High Court · (2015) 08 BOM CK 0069
Penal Code, 1860 (IPC) - Section 114, 147, 148, 302, 307
High Courts06 Aug 2015Allowed
Usha Uddhav Chanphane Vs Uddhav Chirkut Chanphane
Bombay High Court · (2015) 4 BomCR(Cri) 273
Criminal Procedure Code, 1973 (CrPC) - Section 125, 397, 482
High Courts06 Aug 2015
State of Maharashtra and Others Vs Surendrakumar Mohanlal Malhotra and Others
Bombay High Court · (2015) 08 BOM CK 0011
Penal Code, 1860 (IPC) - Section 409, 467, 471, 477-A
High Courts05 Aug 2015Allowed
Walmik Limbaji Kande Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4190
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7
High Courts05 Aug 2015
The Commissioner of Income Tax-V Vs Pudumjee Pulp & Paper Mills Ltd.
Bombay High Court · (2015) 235 TAXMAN 451
Income Tax Act, 1961 - Section 260-A, 28, 36, 36(1)(vi), 36(1)(vii)
High Courts05 Aug 2015
The Commissioner of Income Tax-24 Vs Amrutlal B. Shah
Bombay High Court · (2015) 08 BOM CK 0302
Income Tax Act, 1961 - Section 2(14), 2(14)(iii), 260-A
High Courts05 Aug 2015
Pune District Cantonment Wine Merchants Association and Others Vs The Commissioner State Excise and Others
Bombay High Court · (2015) 08 BOM CK 0281
Constitution of India, 1950 - Article 14, 226
High Courts05 Aug 2015Allowed
Manojkumar Sandipan Ugale Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4582
Penal Code, 1860 (IPC) - Section 341, 376, 506
High Courts05 Aug 2015Dismissed
Dolly and Others Vs Arvind
Bombay High Court · (2015) 08 BOM CK 0218
Criminal Procedure Code, 1973 (CrPC) - Section 125, 354Hindu Adoptions and Maintenance Act, 1956 - Section 18, 20Penal Code, 1860 (IPC) - Section 498A
High Courts05 Aug 2015Dismissed
Prakash Arun Apte Vs Narendra Co-operative Housing Society Limited and Others
Bombay High Court · (2015) 5 ABR 696 : (2015) 5 ALLMR 363 : (2015) 6 BomCR 195 : (2015) 6 MhLj 373
Constitution of India, 1950 - Article 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 11, 11(1), 2, 6Urban Land (Ceiling and Regulation) Act, 1976 - Section 20, 6
High Courts05 Aug 2015Disposed off
Sundarabai Govind Dhuri and Others Vs The Investigation Officer and Others
Bombay High Court · (2015) 08 BOM CK 0152
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173, 482Penal Code, 1860 (IPC) - Section 28, 420, 489E, 489-E
High Courts05 Aug 2015Dismissed
Nandakumar Sharad Parab Vs Nhanu Sahadeo Savant and Others
Bombay High Court · (2015) 5 ABR 498 : (2015) 5 ALLMR 350 : (2016) 1 BomCR 819 : (2015) 5 MhLj 929
Constitution of India, 1950 - Article 227
High Courts05 Aug 2015Allowed
Satyapal and Others Vs State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0079
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307, 323, 326, 34
High Courts05 Aug 2015Partly Allowed
Shakeel Mastan Pathan Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4590
Penal Code, 1860 (IPC) - Section 376, 376(2)(f), 377, 506, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(2)(v)
High Courts05 Aug 2015Partly Allowed
Dadasaheb Balaram Jadhav Vs The State of Maharashtra
Bombay High Court · (2015) 08 BOM CK 0009
Penal Code, 1860 (IPC) - Section 120B, 302, 316, 34
High Courts04 Aug 2015Partly Allowed
Ambreen Akhoon Vs Aditya Arun Paudwal
Bombay High Court · (2015) 3 AIRBomRCri 481 : (2015) 6 ALLMR 616 : (2015) 6 BCR 163 : (2016) CriLJ 141 : (2016) 3 DMC 12 : (2015) 6 MhLJ 455 : (2015) 51 RCRCivil 911 : (2017) 3 RCRCriminal 357
Family Courts Act, 1984 - Section 7(2)Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 2(q), Section 26
High Courts04 Aug 2015
Vijay Khairatilal Bhatia Vs Bhagirath Chandulal Arya and Others
Bombay High Court · (2015) 4 BomCR(Cri) 509
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141
High Courts04 Aug 2015
Anurag Kashyap Vs Union of India
Bombay High Court · (2015) 52 GST 215 : (2015) 40 STR 653
Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 87(b)