COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 891 of 3,665

High Courts16 Jul 2015Dismissed

Datta S. Nadkarni Vs Salvador Fernandes and Others

Bombay High Court · (2015) 07 BOM CK 0225

Evidence Act, 1872 - Section 114General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139, 142(b)

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High Courts16 Jul 2015Disposed off

A.S.N. Agri Genetics Private Limited Vs Basant Agro Tech (I) Limited

Bombay High Court · (2015) 5 ABR 620

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 2, Order 17 Rule 1

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High Courts16 Jul 2015Dismissed

Haneef Gulam Rasool Makrani and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 3349 : (2015) 3 BomCR(Cri) 769

Arms Act, 1959 - Section 4Bombay Police Act, 1951 - Section 135, 37 [1] [3], 37(1)(3)Criminal Procedure Code, 1973 (CrPC) - Section 209

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High Courts16 Jul 2015Dismissed

Kotak Mahindra Bank Ltd. Vs Trupti Sanjay Mehta and Others

Bombay High Court · (2015) 5 ABR 81 : (2015) 131 SCL 699

Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1Companies Act, 1956 - Section 4AConstitution of India, 1950 - Article 226

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High Courts16 Jul 2015

Sridhar Sundararajan Vs Ultramarine and Pigments Limited and Others

Bombay High Court · (2015) 128 CLA 435 : (2015) 192 CompCas 355 : (2016) 1 CompLJ 182 : (2015) 131 SCL 787

Companies Act, 1956 - Section 198, 267, 269, 269(2), 310Companies Act, 2013 - Section 196, 196(3), 196(3)(a), 197, 267(a)

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High Courts16 Jul 2015Dismissed

Abdul Rashid Abdul Latif Musalman Vs Zilla Parishad, Jalgaon and Others

Bombay High Court · (2015) 6 ALLMR 149 : (2015) 6 BomCR 408 : (2016) 148 FLR 250 : (2015) 6 MhLj 248

Central Reserve Police Force Act, 1949 - Section 12Constitution of India, 1950 - Article 311(2)(b)Penal Code, 1860 (IPC) - Section 147, 149, 307, 323, 324

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High Courts16 Jul 2015Partly Allowed

Jaison Dias Vs Ramesh Ramchandra Pawar and Others

Bombay High Court · (2015) 5 ABR 364 : (2016) 1 ALLMR 45

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11 (a), Order 7 Rule 11(a)General Clauses Act, 1897 - Section 3(2)Goa, Daman and Diu Land Revenue Code, 1968 - Section 106

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High Courts16 Jul 2015Disposed off

Wairagade Engineering Corporation Vs Hiren Aluminum Ltd. and Others

Bombay High Court · (2016) ALLMR(Cri) 502

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120-B, 415

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High Courts16 Jul 2015Dismissed

Rajeshri Arun Munghate Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 ABR 659 : (2015) 6 BomCR 323 : (2015) 6 MhLj 785

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 13, 13(1)(d)

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High Courts16 Jul 2015Dismissed

Vividh Pharmaceuticals Pvt. Ltd. Vs Nilopher Nadir Reporter

Bombay High Court · (2015) 07 BOM CK 0074

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(2)

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High Courts16 Jul 2015Allowed

Shankar Chandu Khavdiya Vs The State of Maharashtra

Bombay High Court · (2015) 07 BOM CK 0012

Penal Code, 1860 (IPC) - Section 376

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High Courts15 Jul 2015Dismissed

Umesh Jagnu Sarjare Vs The State of Maharashtra

Bombay High Court · (2015) 07 BOM CK 0391

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302

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High Courts15 Jul 2015

Prem Daulatram Ahuja and Others Vs Deputy Commissioner, Land Acquisition and Administration Office, Pune Municipal Corporation and Others

Bombay High Court · (2015) 07 BOM CK 0362

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 23, 4(1), 52Maharashtra Regional and Town Planning Act, 1966 - Section 126

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High Courts15 Jul 2015Dismissed

Salim Abdul Razzak Beg Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2934

Constitution of India, 1950 - Article 226

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High Courts15 Jul 2015Allowed

Shweta Vs Rajesh

Bombay High Court · (2015) 07 BOM CK 0316

Hindu Marriage Act, 1955 - Section 23

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High Courts15 Jul 2015

Rashtriya Mill Mazdoor Sangh Vs Presiding Officer and Others

Bombay High Court · (2015) 07 BOM CK 0308

Industrial Disputes Act, 1947 - Section 25-O, 25-O(1), 25-O(3), 25-O(5), 38

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High Courts15 Jul 2015

Ajay R. Dhoot Vs The Deputy Commissioner of Income Tax

Bombay High Court · (2015) 376 ITR 347 : (2015) 234 TAXMAN 351

Income Tax Act, 1961 - Section 132, 132(5), 260A, 69A

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High Courts15 Jul 2015

Lanvin Synthetics Private Ltd. Vs Union of India

Bombay High Court · (2015) 322 ELT 429

Constitution of India, 1950 - Article 14, 19(1)(g), 226, 265, 300A

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High Courts15 Jul 2015

eXEGESIS Infotech (india) Pvt. Ltd. and Others Vs Medimanage Insurance Broking Pvt. Ltd.

Bombay High Court · (2016) 2 BomCR 303 : (2015) 3 MIPR 49 : (2015) 63 PTC 612

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High Courts15 Jul 2015Dismissed

Ibrahim Abdul Khalique Vs Director of Town Planning, Maharashtra State and Others

Bombay High Court · (2015) 6 ALLMR 79

Bombay Provincial Municipal Corporations Act, 1949 - Section 68, 77, 78Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 52

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