COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 880 of 3,665

High Courts04 Aug 2015Allowed

Sandeep Janaji Konde Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0001

Criminal Procedure Code, 1973 (CrPC) - Section 169Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 323, 34, 376, 420, 504

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High Courts03 Aug 2015Disposed Off

Sunil Mahadev Patil Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0324

Criminal Procedure Code, 1973 (CrPC) - Section 164, 439Penal Code, 1860 (IPC) - Section 361, 363, 366A, 375, 376Protection of Children from Sexual Offences Act, 2012 - Section 3, 4, 5, 6

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High Courts03 Aug 2015

Commissioner of Income Tax Vs Haware Engineers & Builders Pvt. Ltd.

Bombay High Court · (2015) 08 BOM CK 0304

Income Tax Act, 1961 - Section 80IB(10)

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High Courts03 Aug 2015

Tahnee Heights Co-op. Housing Society Ltd. Vs Union of India

Bombay High Court · (2015) 52 GST 230

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High Courts03 Aug 2015Dismissed

Bhupesh Rathod Vs Dayashankar Prasad Chaurasia and Others

Bombay High Court · (2015) 3 BomCR(Cri) 595 : (2016) 133 SCL 42

Negotiable Instruments Act, 1881 (NI) - Section 138, 142

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High Courts03 Aug 2015Disposed Off

Rajani Ratilal Sarnot and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 08 BOM CK 0280

Bombay Land Requisition Act, 1948 - Section 7, 9, 9(1)Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 4, 4(1), 9

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High Courts03 Aug 2015

Fairy Footwear Vs Union of India

Bombay High Court · (2015) 323 ELT 469

Customs Act, 1962 - Section 108

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High Courts03 Aug 2015

S2 Infotech Pvt. Ltd. Vs Union of India

Bombay High Court · (2015) 323 ELT 464 : (2015) 52 GST 224 : (2015) 40 STR 10

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High Courts03 Aug 2015Allowed

Suresh Janardan Mhatre and Others Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0208

Evidence Act, 1872 - Section 157, 27Penal Code, 1860 (IPC) - Section 120-B, 302, 34, 352, 506 (2)

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High Courts03 Aug 2015Allowed

Jeevan Pandurang Bhegade (In Jail) Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4145

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2(iii)(b), 2(iii)(c), 20(b) (ii)(C), 27(b)(ii)(C), 50

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High Courts03 Aug 2015

Lata Ramesh More Vs Ramesh Dinkar More and Others

Bombay High Court · (2015) 08 BOM CK 0198

Criminal Procedure Code, 1973 (CrPC) - Section 378, 378(1), 378(1)(a), 378(1)(b), 378(2)

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High Courts03 Aug 2015Allowed

KPL International Limited Vs API Industries Private Limited

Bombay High Court · (2016) 1 ALLMR 342 : (2016) 1 BomCR 378 : (2016) 1 MhLj 549

Arbitration Act, 1940 - Section 2(1)(e), 9Civil Procedure Code, 1908 (CPC) - Section 120, 16, 17, 20

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High Courts03 Aug 2015Dismissed

Jarnail Singh and Others Vs Maharashtra State Electricity Transmission Co. Ltd. and Others

Bombay High Court · (2015) 5 ABR 455 : (2015) AIR (Bom) 283 : (2015) 6 BomCR 484

Constitution of India, 1950 - Article 14, 19, 19(1)(g), 21, 300AElectricity Act, 2003 - Section 14, 164, 176(2), 38, 67Penal Code, 1860 (IPC) - Section 188

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High Courts03 Aug 2015Allowed