High Courts13 Jul 2015
Kundan Harichandra Dhule and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3658
Arms Act, 1959 - Section 25, 4Penal Code, 1860 (IPC) - Section 120-B, 143, 147, 148, 149
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 894 of 3,665
High Courts13 Jul 2015
Top Security Ltd. Vs Commissioner of Central Excise and Service Tax
Bombay High Court · (2015) 39 STR 964
Central Excises and Salt Act, 1944 - Section 35FFinance Act, 1994 - Section 83, 86
High Courts13 Jul 2015
R.W. Promotions P. Ltd. Vs Assistant Commissioner of Income Tax 9(3)
Bombay High Court · (2015) 07 BOM CK 0040
Income Tax Act, 1961 - Section 143(1), 143(3), 147, 148, 260A
High Courts13 Jul 2015
R.W. Promotions P. Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2015) 281 CTR 200 : (2015) 376 ITR 342
Income Tax Act, 1961 - Section 143(1), 143(3), 147, 148, 260A
High Courts10 Jul 2015Allowed
Hiralal and Others Vs LIDCOM and Others
Bombay High Court · (2015) 07 BOM CK 0332
High Courts10 Jul 2015Dismissed
Amit Jayawant Jain and Others Vs The Union of India and Others
Bombay High Court · (2015) 07 BOM CK 0324
Constitution of India, 1950 - Article 226
High Courts10 Jul 2015Allowed
Gajanan Vs The State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0323
Penal Code, 1860 (IPC) - Section 302, 307, 498-A
High Courts10 Jul 2015Allowed
Arjun Kashinath Badade Vs Director General and Others
Bombay High Court · (2015) 3 LLN 331 : (2015) 6 MhLj 401
High Courts10 Jul 2015
Sohail Ismail Haji Noor Mohammed and Others Vs Ismail Haji Noor Mohd. and Others
Bombay High Court · (2015) 07 BOM CK 0232
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 14, Order 14 Rule 2, 91
High Courts10 Jul 2015Disposed off
The Commissioner, Dhule Municipal Corporation and Others Vs Pramila Ramdas Wagh and Others
Bombay High Court · (2016) 1 ABR 45 : (2016) LabIC 524 : (2015) 3 LLJ 579 : (2015) 3 LLN 609
Industrial Disputes Act, 1947 - Section 13
High Courts10 Jul 2015Dismissed
Mahadev Kondiba Jagtap Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4742 : (2016) 1 BomCR(Cri) 469
Criminal Procedure Code, 1973 (CrPC) - Section 209Penal Code, 1860 (IPC) - Section 228-A, 313, 376, 504, 506
High Courts10 Jul 2015
Maharashtra Academy of Engineering and Educational Research and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 150
Constitution of India, 1950 - Article 226, 300AContract Act, 1872 - Section 33General Clauses Act, 1897 - Section 21
High Courts10 Jul 2015Dismissed
Eloff Hansson (India) Pvt. Ltd. Vs Rahul I. Kadri and Others
Bombay High Court · (2015) 4 ABR 817 : (2015) 6 ALLMR 633 : (2016) 2 BomCR 451 : (2016) 1 MhLj 429 : (2015) 2 RCR(Rent) 498
Customs Act, 1962 - Section 25Income Tax Act, 1961 - Section 2(22A), 2(23A)Maharashtra Rent Control Act, 1999 - Section 3(1)(b)
High Courts10 Jul 2015Dismissed
Ravee B. Botalje and Others Vs Shree Krishan Sai Development Corporation and Others
Bombay High Court · (2015) 07 BOM CK 0180
Arbitration and Conciliation Act, 1996 - Section 9Constitution of India, 1950 - Article 226
High Courts10 Jul 2015Allowed
Preeti Mulji Sondarwa and Others Vs The Controller of Examinations, University of Mumbai and Others
Bombay High Court · (2015) 4 ABR 772 : (2015) 5 ALLMR 513 : (2016) 1 BomCR 337 : (2015) 6 MhLj 611
Constitution of India, 1950 - Article 226
High Courts10 Jul 2015Dismissed
Shripat Barku Bhagat Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4748 : (2015) 3 BomCR(Cri) 738
Penal Code, 1860 (IPC) - Section 300, 307
High Courts10 Jul 2015Dismissed
Ramchandar''s Coaching Institute Pvt. Ltd. and Others Vs Rakesh Ramchandar Nanda
Bombay High Court · (2015) 128 CLA 236 : (2015) 192 CompCas 1 : (2016) 1 CompLJ 361 : (2015) 147 FLR 53 : (2015) 132 SCL 694
Civil Procedure Code, 1908 (CPC) - Section 92Companies Act, 1956 - Section 397, 398, 402Industrial Disputes Act, 1947 - Section 33-C(2)
High Courts10 Jul 2015
Dharampal Lalchand Chug and Others Vs Commissioner of Central Excise
Bombay High Court · (2015) 323 ELT 753
Central Excises and Salt Act, 1944 - Section 11A, 11-A, 11A(1), 11A(2B), 11A(3)(ii)(C)Constitution of India, 1950 - Article 19(1)(g)Customs Act, 1962 - Section 125, 125(2), 28
High Courts10 Jul 2015
Glorio Rosario Furtado and Others Vs The Cathedral Chapter of The Archdiocese of Goa and Daman and Others
Bombay High Court · (2016) 2 ALLMR 102
Civil Procedure Code, 1908 (CPC) - Section 47
High Courts10 Jul 2015Allowed
Bhanudas Dnyanoba Girigosawi and Others Vs The State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 596
Criminal Procedure Code, 1973 (CrPC) - Section 51(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(C), 41, 42, 43, 49