COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 888 of 3,665

High Courts21 Jul 2015Allowed

Purushottam Vasant Joshi Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 665 : (2015) 4 BomCR(Cri) 564

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7

High Courts21 Jul 2015

Parvatibai and Others Vs The Honourable Minister (Revenue) and Others

Bombay High Court · (2016) 2 BomCR 165 : (2016) 1 MhLj 345

Constitution of India, 1950 - Article 14Maharashtra Land Revenue Code, 1966 - Section 161(3), 20, 20(2), 247, 248

High Courts21 Jul 2015Dismissed

Deepak Bhimraj Kamble Vs Kirloskar Oil Engines Ltd.

Bombay High Court · (2016) 1 ABR 501

Employees State Insurance Act, 1948 - Section 73

High Courts21 Jul 2015Dismissed

Narayan Waingankar and Others Vs Archdiocese of Goa and Daman Pacopatriaral Religious Institution

Bombay High Court · (2015) 07 BOM CK 0108

Specific Relief Act, 1963 - Section 38

High Courts21 Jul 2015Allowed

Gandhi Industrial Corporation Vs The General Manager

Bombay High Court · (2015) 07 BOM CK 0097

Arbitration and Conciliation Act, 1996 - Section 3, 31(7) (d), 34, 34(2)(a), 4

High Courts21 Jul 2015Dismissed

Seven Islands Shipping Ltd. Vs Indian Oil Corporation

Bombay High Court · (2015) 07 BOM CK 0089

Arbitration and Conciliation Act, 1996 - Section 31(7)(a), 31(8), 34Interest Act, 1978 - Section 3(b)

High Courts21 Jul 2015

Godrej Industries Ltd. Vs B.S. Singh

Bombay High Court · (2015) 377 ITR 1 : (2015) 235 TAXMAN 25

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 10(33), 115JA, 115JB, 143(3), 147

High Courts21 Jul 2015Dismissed

Ganesh Vs Rekha

Bombay High Court · (2015) 07 BOM CK 0078

Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 13[1][ia], 9Penal Code, 1860 (IPC) - Section 323, 494

High Courts21 Jul 2015Allowed

Sachin Prakash Paralkar Vs Sai Shikshan Sanstha Washim and Others

Bombay High Court · (2015) 07 BOM CK 0075

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 2(7)

High Courts21 Jul 2015Dismissed

Raju Vs The State of Maharashtra

Bombay High Court · (2015) 07 BOM CK 0068

Criminal Procedure Code, 1973 (CrPC) - Section 313, 391Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, 307

High Courts21 Jul 2015Disposed off

Jijabai Bhagvat Bhosale Vs Shobha Phoolchand Varma and Others

Bombay High Court · (2015) 07 BOM CK 0055

Motor Vehicles Act, 1988 - Section 170

High Courts20 Jul 2015Disposed Off

Sau. Usha Vishnu Akolkar, Ahmednagar Vs The State of Maharashtra

Bombay High Court · (2016) MCR 773

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 111(4), Section 72(2)(4)

High Courts20 Jul 2015Disposed Off

Sudha Sudindra Mathur Vs State of Maharashtra and Others

Bombay High Court · (2015) 4 BomCR(Cri) 562

Criminal Procedure Code, 1973 (CrPC) - Section 102, 482Penal Code, 1860 (IPC) - Section 34, 420

High Courts20 Jul 2015

Shri Anjani Trade Exim Pvt. Ltd. Vs Union of India

Bombay High Court · (2015) 324 ELT 148

High Courts20 Jul 2015

Commissioner of Service Tax Vs Shah Coal Pvt. Ltd.

Bombay High Court · (2015) 52 GST 687 : (2015) 39 STR 946

Finance Act, 1994 - Section 65(105)(j), 65(25)

High Courts20 Jul 2015

Commissioner of Income Tax-6 Vs ICICI Prudential Insurance Co. Ltd.

Bombay High Court · (2015) 07 BOM CK 0350

Income Tax Act, 1961 - Section 10, 10(34), 115B, 14A, 260A

High Courts20 Jul 2015Allowed

Sau. Usha Vishnu Akolkar Vs The State of Maharashtra and Others

Bombay High Court · (2015) 07 BOM CK 0333

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 111, 111(4), 118, 72, 72(1)

High Courts20 Jul 2015

Reliance Industries Ltd. Vs Commissioner of Income Tax and Others

Bombay High Court · (2015) 279 CTR 128 : (2015) 377 ITR 74 : (2015) 233 TAXMAN 307

Income Tax Act, 1961 - Section 143(1A), 156, 194, 2(7), 200

High Courts20 Jul 2015

Vikram Saboo and Others Vs SICOM Ltd.

Bombay High Court · (2015) 07 BOM CK 0240

Civil Procedure Code, 1908 (CPC) - Section 2(14), 2(2), 34Presidency Towns Insolvency Act, 1909 - Section 9, 9(2), 9(5)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 17, 18, 2(h), 34, 34(2)

High Courts20 Jul 2015

Muzhir Ahmed Itbar Khan and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 4 BomCR(Cri) 558

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 405, 406, 498A