High Courts22 Jul 2015
Commissioner of Income Tax-3, Mumbai Vs Fitwell Real Estate Pvt. Ltd.
Bombay High Court · (2015) 07 BOM CK 0366
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 887 of 3,665
High Courts22 Jul 2015Allowed
Santosh Vs Budha
Bombay High Court · (2015) 07 BOM CK 0342
Criminal Procedure Code, 1973 (CrPC) - Section 457Forest Act, 1927 - Section 52
High Courts22 Jul 2015Dismissed
Sant Gadge Baba Shikshan Prasarak Mandal Vs The State of Maharashtra and Others
Bombay High Court · (2015) 07 BOM CK 0329
Constitution of India, 1950 - Article 226
High Courts22 Jul 2015Dismissed
Swati Sarkar Vs Prasanjit Sarkar
Bombay High Court · (2015) 07 BOM CK 0296
Hindu Marriage Act, 1955 - Section 9Penal Code, 1860 (IPC) - Section 323, 341, 379, 384Special Marriage Act, 1954 - Section 22, 27, 27(1)(d), 9
High Courts22 Jul 2015Dismissed
Dattakrupa Construction and Others Vs Shah Velji Karman and Co.
Bombay High Court · (2016) 1 ABR 34 : (2015) 6 ALLMR 622 : (2016) 1 BomCR 839 : (2015) 5 MhLj 840
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 5(11)(c)Maharashtra Rent Control Act, 1999 - Section 7(15), 7(15)(d)
High Courts22 Jul 2015Allowed
Hema Vijay Menon Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 ABR 370 : AIR 2015 Bom 231 : (2015) LabIC 3470
Constitution of India, 1950 - Article 14, 21
High Courts22 Jul 2015Disposed off
Krishna Industries Vs Steel Authority of India Ltd. and Others
Bombay High Court · (2015) 07 BOM CK 0247
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts22 Jul 2015Disposed off
Henkel Chemicals (I) Ltd. Vs Garware Nylons Limited
Bombay High Court · (2016) 1 BomCR 406 : (2015) 128 CLA 445 : (2015) 192 CompCas 204 : (2015) 4 CoMPLJ 293 : (2015) 132 SCL 583
Companies Act, 1956 - Section 108, 531A, 536(2)Contract Act, 1872 - Section 176Transfer of Property Act, 1882 - Section 122, 123
High Courts22 Jul 2015Allowed
Bhagwan Nanaji Lonare and Others Vs Minakshi Bhagwan Lonare
Bombay High Court · (2015) 07 BOM CK 0083
Protection of Women From Domestic Violence Act, 2005 - Section 12, 18, 19, 2(f), 20
High Courts22 Jul 2015Allowed
Pooja and Others Vs Union of India
Bombay High Court · (2015) 07 BOM CK 0069
Evidence Act, 1872 - Section 114Railways Act, 1989 - Section 123(c)(2), 124, 124-A, 68
High Courts21 Jul 2015
Bharat Heavy Electricals Ltd. Vs The State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0374
Central Sales Tax Act, 1956 - Section 5, 5(2), 9
High Courts21 Jul 2015
The Commissioner of Income Tax-8, Mumbai Vs Perfect Thread Mills Pvt. Ltd., Mumbai
Bombay High Court · (2015) 07 BOM CK 0367
Income Tax Act, 1961 - Section 260A, 28(iv), 41(1), 43, 43(1)
High Courts21 Jul 2015Allowed
Shivnath and Others Vs Jyotiram and Others
Bombay High Court · (2015) 07 BOM CK 0330
High Courts21 Jul 2015Allowed
Rambhau Vs Yashoda
Bombay High Court · (2015) 07 BOM CK 0301
Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13[1][ia]Penal Code, 1860 (IPC) - Section 494
High Courts21 Jul 2015Allowed
Gandhi Industrial Corporation Vs The General Manager, India Security Press Nashik Road
Bombay High Court · (2015) 07 BOM CK 0294
Arbitration and Conciliation Act, 1996 - Section 3, 31(7)(d), 34, 34(2)(a), 4
High Courts21 Jul 2015Dismissed
State of Maharashtra Vs Mohammad Mannan Aktar Shaikh and Others
Bombay High Court · (2015) 07 BOM CK 0283
Penal Code, 1860 (IPC) - Section 120-B, 302, 364, 452, 506(2)
High Courts21 Jul 2015Dismissed
Mahima Vs The State of Maharashtra and Others
Bombay High Court · (2015) 4 BomCR(Cri) 542
Criminal Procedure Code, 1973 (CrPC) - Section 207, 439, 439(2)Penal Code, 1860 (IPC) - Section 354(D)(ii), 376(2), 504, 506Protection of Children from Sexual Offences Act, 2012 - Section 3(b)(d), 4, 6
High Courts21 Jul 2015Disposed off
Asset International Vs Universal Computer
Bombay High Court · (2015) 07 BOM CK 0241
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 34
High Courts21 Jul 2015Dismissed
Nanibai and Others Vs Vitthalrao Marotirao Navkhare and Others
Bombay High Court · (2015) 5 ABR 264 : (2015) 6 ALLMR 113 : (2016) 1 BomCR 805 : (2015) 6 MhLj 676
High Courts21 Jul 2015Allowed
Jayshree Vijay Mundaware Vs The Principal/Head Mistress of Ashoka Universal School Chandsi/Wadala and Others
Bombay High Court · (2015) 5 ABR 163 : (2015) 5 ALLMR 531 : (2016) 1 BomCR 350 : (2015) 6 MhLj 792
Constitution of India, 1950 - Article 12, 19(1)(g), 21(A), 21A, 226Right of Children to Free and Compulsory Education Act, 2009 - Section 12, 16, 2(f)