High Courts03 Aug 2015
Commissioner of Customs (II) Vs Nitin Aminchand Shah
Bombay High Court · (2015) 323 ELT 466
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 881 of 3,665
High Courts01 Aug 2015Dismissed
Atul Nathuram Naiknawade Vs The Secretary, Smt. Bhagiratibai Late High School and Others
Bombay High Court · (2015) 5 ALLMR 359 : (2015) 5 BomCR 305 : (2015) 6 MhLj 258
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 7
High Courts01 Aug 2015
Shree Changdeo Sugar Mills Ltd. and Others Vs Rama Bahurao Gangule and Others
Bombay High Court · (2015) 5 ABR 580 : (2015) LabIC 4142 : (2016) 1 LLJ 239
Industrial Disputes Act, 1947 - Section 2(aaa), 25(b), 25-F, 25-F(a), 25F(b)Payment of Gratuity Act, 1972 - Section 2(s), 4(2)
High Courts01 Aug 2015Allowed
Asha Vs State Election Commission and Others
Bombay High Court · (2015) 08 BOM CK 0055
High Courts31 Jul 2015Disposed Off
Pallavi Sagar Gour Vs State of Maharashtra and Others
Bombay High Court · (2015) 4 BomCR(Cri) 515
Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1)Penal Code, 1860 (IPC) - Section 307, 323, 34, 498-A, 506Protection of Women From Domestic Violence Act, 2005 - Section 12
High Courts31 Jul 2015Disposed Off
Anil Kumar Vs Union of India and Others
Bombay High Court · (2015) 5 ALLMR 528 : (2016) 1 BomCR 824 : (2015) 6 MhLj 596
Armed Forces Tribunals Act, 2007 - Section 3(o)
High Courts31 Jul 2015
Commissioner of Income Tax-II, Mumbai Vs Sri Adhikari Bros.
Bombay High Court · (2015) 07 BOM CK 0372
Income Tax Act, 1961 - Section 147, 154, 154(1A), 263, 35D
High Courts31 Jul 2015
The Commissioner of Income Tax-V, Pune Vs Vaidya Rashmi Kiran
Bombay High Court · (2015) 07 BOM CK 0371
High Courts31 Jul 2015
The Commissioner of Income Tax Central-III, Mumbai Vs Haryana Ship Breakers Ltd.
Bombay High Court · (2015) 07 BOM CK 0370
High Courts31 Jul 2015Dismissed
B.D. Goel Vs Austin M. Gracious and Others
Bombay High Court · (2015) 07 BOM CK 0365
Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 104(3), 161, 173Customs Act, 1962 - Section 105, 108, 135, 135(A), 135-A
High Courts31 Jul 2015Allowed
Kishor Mansaram Bilwal Vs The State of Maharashtra and Others
Bombay High Court · (2015) 07 BOM CK 0337
Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 34, 409
High Courts31 Jul 2015Dismissed
Mahesh Vs State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0318
Penal Code, 1860 (IPC) - Section 302, 304, 324
High Courts31 Jul 2015Allowed
Namdeo Digamber Bitode Vs State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0311
Penal Code, 1860 (IPC) - Section 302, 307, 34, 498-A
High Courts31 Jul 2015Partly Allowed
Western Coalfields Ltd. Vs Progressive Engineering Company
Bombay High Court · (2015) 07 BOM CK 0295
Arbitration Act, 1940 - Section 14(2), 20, 30
High Courts31 Jul 2015Dismissed
Amol Sahebrao Solanke Vs The Tahsildar and Others
Bombay High Court · (2016) 1 ALLMR 527 : (2016) 1 MhLj 189
Constitution of India, 1950 - Article 226, 243K, 243-O, 243-O(b)
High Courts31 Jul 2015Dismissed
Mangal Keshav Jadhav Vs State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 699
Penal Code, 1860 (IPC) - Section 302, 304, 307, 498-A
High Courts31 Jul 2015Dismissed
Sreenivasagopalan Ananthakrishna Vs Meenakshi Tripurari
Bombay High Court · (2015) 5 ALLMR 370 : (2015) 6 BomCR 16 : (2015) 6 MhLj 281
Civil Procedure Code, 1908 (CPC) - Section 151Family Courts Act, 1984 - Section 10(1), 7(1)(a)Guardians and Wards Act, 1890 - Section 12, 12(1), 7
High Courts31 Jul 2015Allowed
Milagrina Araujo and Others Vs Mahesh S. Kambli and Others
Bombay High Court · (2015) 07 BOM CK 0262
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4Motor Vehicles Act, 1988 - Section 166
High Courts31 Jul 2015Dismissed
Twin and Deccan Builders and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 ABR 278 : (2016) 1 BomCR 328
Constitution of India, 1950 - Article 226, 47Maharashtra Housing and Area Development Act, 1976 - Section 93 (5)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 11, 14, 14 (1), 14(1), 17
High Courts31 Jul 2015Disposed off
Pallavi Vs The State of Maharashtra and Others
Bombay High Court · (2015) 07 BOM CK 0254
Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1)Penal Code, 1860 (IPC) - Section 307, 323, 34, 498A, 498-AProtection of Women From Domestic Violence Act, 2005 - Section 12