High Courts08 Jul 2015Partly Allowed
Dulandhar Vs State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 705
Penal Code, 1860 (IPC) - Section 354, 376, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 897 of 3,665
High Courts08 Jul 2015
The Commissioner of Income Tax-II Vs SMC Rohit J.V.
Bombay High Court · (2015) 07 BOM CK 0039
Income Tax Act, 1961 - Section 194C(2), 2(31), 260-A, 40 (a)(ia), 40(a)(ia)
High Courts08 Jul 2015
The Commissioner of Income Tax-9 Vs Vijayjyot Seats Pvt. Ltd.
Bombay High Court · (2015) 07 BOM CK 0038
Income Tax Act, 1961 - Section 260-A, 271 (1)(c), 271(1)(c), 50, 50C
High Courts08 Jul 2015
Sakharam Ashruba Sanap Vs Chatrapati Rajarshi Sahu Urban Co-operative Bank Limited
Bombay High Court · (2015) 5 ABR 694
High Courts08 Jul 2015Allowed
Anil Tukaram Patil and Others Vs The State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 302, 323, 34, 504, 506
High Courts07 Jul 2015
The Commissioner of Income Tax-13 Vs Dushayant Development Corporation
Bombay High Court · (2015) 07 BOM CK 0349
Income Tax Act, 1961 - Section 260A, 271(1)(c), 273B, 80IB, 80IB(10)
High Courts07 Jul 2015
Commissioner of Income Tax-2 Vs Tata Power Company Ltd.
Bombay High Court · (2015) 07 BOM CK 0348
Income Tax Act, 1961 - Section 244A, 260A
High Courts07 Jul 2015Dismissed
Keshav Ramchandra Gobare and Others Vs Sukharaj Pratapchand Jain
Bombay High Court · (2015) 07 BOM CK 0306
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(1)(l), 13(2)
High Courts07 Jul 2015
Jahir Mohammed Shaikh and Others Vs State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 694
Penal Code, 1860 (IPC) - Section 300, 302, 304, 323, 34
High Courts07 Jul 2015Allowed
Dattatraya Havanna Vanjare and Others Vs The State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 165
Criminal Procedure Code, 1973 (CrPC) - Section 174, 313Penal Code, 1860 (IPC) - Section 304B, 306, 34, 498A
High Courts07 Jul 2015Allowed
Arshadali Shaikh Usmanali Shaikh Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3329
Penal Code, 1860 (IPC) - Section 341, 392
High Courts07 Jul 2015Allowed
Atul Hasmukhrai Doshi and Others Vs Mumbai Building Repairs and Reconstruction Board and Others
Bombay High Court · (2015) 6 MhLj 471
Constitution of India, 1950 - Article 226Maharashtra Rent Control Act, 1999 - Section 23, 26, 29, 56
High Courts07 Jul 2015Partly Allowed
Sangli Urban Co-Operative Bank Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2015) 5 ABR 339 : (2015) 6 ALLMR 629 : (2016) 1 BomCR 725 : (2015) 5 MhLj 242
High Courts07 Jul 2015
Janglu Vs Neeraj Relators Private Limited
Bombay High Court · (2015) 07 BOM CK 0182
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 17, Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20(1-A)
High Courts07 Jul 2015Allowed
Baban Rajaram Jagtap Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4802
Criminal Procedure Code, 1973 (CrPC) - Section 164Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 307, 498-A, 506
High Courts07 Jul 2015Disposed off
Rajkumar Santoshi Vs DMS Films Pvt. Ltd. and Others
Bombay High Court · (2015) 07 BOM CK 0079
Arbitration and Conciliation Act, 1996 - Section 8Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4
High Courts07 Jul 2015Allowed
Mahendra and Others Vs State of Maharashtra
Bombay High Court · (2015) 07 BOM CK 0065
Criminal Procedure Code, 1973 (CrPC) - Section 374Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302, 34, 394
High Courts07 Jul 2015Partly Allowed
Uttam Vs The State of Maharashtra and Others
Bombay High Court · (2015) 07 BOM CK 0046
High Courts07 Jul 2015
Shivaji Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4680 : (2015) 3 BomCR(Cri) 664
Penal Code, 1860 (IPC) - Section 300, 302, 304, 307, 504
High Courts07 Jul 2015
Tedco Exports Pvt. Ltd. Vs Suleman Chambers Co-operative Housing Society Ltd. and Others
Bombay High Court · (2015) 4 ABR 753 : (2016) 1 BomCR 866 : (2015) 6 MhLj 138
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 9 Rule 9Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 23