High Courts29 Jul 2015Partly Allowed
Rajbahaddur Jiyaram Yadav Vs Prakash and Others
Bombay High Court · (2016) 1 ABR 631 : (2016) 1 ALLMR 550
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 884 of 3,665
High Courts29 Jul 2015Partly Allowed
Navin Khimji Reshamwala Vs The State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0100
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 300, 302, 304, 498A
High Courts29 Jul 2015Disposed off
Mewalal Hiralal Shah Vs Kalyan - Dombivali Municipal Corporation and Others
Bombay High Court · (2015) 07 BOM CK 0092
Constitution of India, 1950 - Article 226, 300-AMaharashtra Rent Control Act, 1999 - Section 50
High Courts29 Jul 2015Partly Allowed
Shivaji Gruha Nirman Sahakari Sanstha Maryadit and Others Vs Jagnath Ramlalji Jugele and Others
Bombay High Court · (2015) 07 BOM CK 0071
Maharashtra Co-operative Societies Act, 1960 - Section 94Specific Relief Act, 1963 - Section 20
High Courts29 Jul 2015Disposed off
Navinchandra Gopal Shimpi and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 07 BOM CK 0056
High Courts28 Jul 2015Dismissed
M/s kirloskar Oil Engines Ltd, Ahmednagar Vs Satish Dattatraya Gosavi, Ahmednagar
Bombay High Court · (2016) MCR 80
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28(1), Section 30(2)
High Courts28 Jul 2015
The Pharmaceuticals Products of India Ltd. Vs The Maharashtra Sales Tax Tribunal and Others
Bombay High Court · (2015) 07 BOM CK 0378
Constitution of India, 1950 - Article 226
High Courts28 Jul 2015
The Addl. Commissioner of Sales Tax, Vat-II, Mumbai Vs Agarwal Containers Pvt. Ltd.
Bombay High Court · (2015) 85 VST 260
High Courts28 Jul 2015
Chhatariya Dehydrates Exports Vs Commissioner of Income Tax-25
Bombay High Court · (2015) 07 BOM CK 0368
Income Tax Act, 1961 - Section 10A, 10B, 260A
High Courts28 Jul 2015Allowed
Vidarbha Kabaddi Association and Others Vs The Amateur Kabaddi Federation of India and Others
Bombay High Court · (2015) 07 BOM CK 0307
Arbitration and Conciliation Act, 1996 - Section 11, 11(12), 11(6), 12, 13
High Courts28 Jul 2015Dismissed
Jency Leocadia Costa e Pereira and Others Vs Aleixinho Fernandes and Others
Bombay High Court · (2016) 1 ABR 641 : (2015) 6 ALLMR 888 : (2016) 1 MhLj 449
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Goa, Daman and Diu Agricultural Tenancy Act, 1964 - Section 58(2), 8AGoa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 - Section 15, 16, 2(f), 24, 25
High Courts28 Jul 2015Dismissed
Bharamgouda Adgouda Patil and Others Vs Sanjay Founders Pvt. Ltd. and Others
Bombay High Court · (2015) 129 CLA 319
Companies Act, 1956 - Section 108, 10F, 111, 397, 398
High Courts28 Jul 2015Dismissed
Kirloskar Oil Engines Ltd. Vs Satish Dattatraya Gosavi
Bombay High Court · (2015) 07 BOM CK 0265
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28(1), 30(2)
High Courts28 Jul 2015Dismissed
Selvaraj Johnson Rodrigo Vs C.B.I. (ACB) and Others
Bombay High Court · (2015) 4 BomCR(Cri) 731
Criminal Procedure Code, 1973 (CrPC) - Section 173(2)(i), 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7
High Courts28 Jul 2015
Hindustan Petroleum Corporation Limited Vs Offshore Infrastructure Limited
Bombay High Court · (2015) 6 MhLj 287
Arbitration and Conciliation Act, 1996 - Section 31(7)(a), 34
High Courts28 Jul 2015Allowed
Pernod Ricard India P. Ltd. Vs Union of India and Others
Bombay High Court · (2015) 5 ABR 285 : (2016) 1 BomCR 433 : (2016) 332 ELT 52
Drugs and Cosmetics Act, 1940 - Section 3Food Safety And Standards Act, 2006 - Section 16(2), 19, 22, 3, 3(1)(k)
High Courts28 Jul 2015Dismissed
Niwas Keshav Raut Vs The State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 397
Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 294, 294(1)Penal Code, 1860 (IPC) - Section 306, 498-A
High Courts28 Jul 2015Dismissed
State of Maharashtra Vs Tatya Maruti Phalke and Others
Bombay High Court · (2015) 07 BOM CK 0085
Criminal Procedure Code, 1973 (CrPC) - Section 378(1)Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 6
High Courts28 Jul 2015Dismissed
Vasant Vs Pushpa
Bombay High Court · (2015) 07 BOM CK 0076
Constitution of India, 1950 - Article 142Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts28 Jul 2015Dismissed
Kaycan Kaderbhai Nagree Vs Jayant S. Kumar and Others
Bombay High Court · (2015) 4 BomCR(Cri) 278
Negotiable Instruments Act, 1881 (NI) - Section 138, 141