COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 905 of 3,665

High Courts25 Jun 2015Allowed

Rahul Ambadas Jadhav Vs The Commissioner of Police and Others

Bombay High Court · (2016) ALLMR(Cri) 376 : (2015) 4 BomCR(Cri) 57

Constitution of India, 1950 - Article 22, 22(5), 226Criminal Procedure Code, 1973 (CrPC) - Section 110, 117Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3, 5A

Read judgment

High Courts25 Jun 2015Partly Allowed

The Chief Executive Officer Vs Maharu Kautik Patil and Others

Bombay High Court · (2015) 4 ALLMR 837 : (2016) 148 FLR 105 : (2015) LLR 1236 : (2016) 2 MhLj 99

Read judgment

High Courts25 Jun 2015Dismissed

Nabhakumar Vs Abhishek Krishna and Others

Bombay High Court · (2016) 1 MhLj 173

Contempt of Courts Act, 1971 - Section 2(b)

Read judgment

High Courts25 Jun 2015Allowed

Mangalbai Jaspalsinh Bayas Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 MhLj 331

Industrial Disputes Act, 1947 - Section 2(j), 2(s)

Read judgment

High Courts24 Jun 2015

Bajaj Auto Limited and Others Vs Union of India and Others

Bombay High Court · (2016) 41 STR 384

Central Excises and Salt Act, 1944 - Section 35-G, 35-H, 35-L

Read judgment

High Courts24 Jun 2015Dismissed

Aurangabad Advertising Association and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 06 BOM CK 0321

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

Read judgment

High Courts24 Jun 2015Allowed

Sanjay Sadhu Hatkar Vs The State of Maharashtra and Others

Bombay High Court · (2015) 06 BOM CK 0320

Penal Code, 1860 (IPC) - Section 34, 363, 366, 366(b), 375

Read judgment

High Courts24 Jun 2015

Commissioner of Income Tax-7 Vs Sandoz Pvt. Ltd.

Bombay High Court · (2015) 06 BOM CK 0282

Income Tax Act, 1961 - Section 10B, 14A, 260-A, 40(a)(i)

Read judgment

High Courts24 Jun 2015Dismissed

Union of India and Others Vs Anandrao Shankarrao

Bombay High Court · (2015) 06 BOM CK 0241

Read judgment

High Courts24 Jun 2015Disposed off

The Jal Ratan Deep Co-operative Housing Society Limited Vs Kumar Builders Mumbai Realty Private Limited

Bombay High Court · (2015) 06 BOM CK 0238

Arbitration and Conciliation Act, 1996 - Section 9Specific Relief Act, 1963 - Section 14

Read judgment

High Courts24 Jun 2015

Meera Ajit Doshi Vs Chanda Achyut Vaze

Bombay High Court · (2016) 1 ABR 448

Read judgment

High Courts24 Jun 2015Allowed

Pradeep Kashiram Kadam Vs K.A. Verghese and Others

Bombay High Court · (2015) 4 BomCR(Cri) 681

Contract Act, 1872 - Section 17, 18, 19, 54Negotiable Instruments Act, 1881 (NI) - Section 138Transfer of Property Act, 1882 - Section 52

Read judgment

High Courts24 Jun 2015Partly Allowed

Union of India and Others Vs Prakash Kasiram Vyavahare

Bombay High Court · (2015) 06 BOM CK 0218

Penal Code, 1860 (IPC) - Section 409, 477

Read judgment

High Courts24 Jun 2015

Hindustan Petroleum Corporation Limited and Others Vs Shantabai and Others

Bombay High Court · (2015) 06 BOM CK 0195

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 - Section 5(1), 5(2), 7 (3)Constitution of India, 1950 - Article 14, 31-C

Read judgment

High Courts24 Jun 2015Dismissed

Pralhad Vs The State of Maharashtra and Others

Bombay High Court · (2015) 06 BOM CK 0194

Penal Code, 1860 (IPC) - Section 166, 167, 182, 426, 427

Read judgment

High Courts24 Jun 2015Partly Allowed

The Zonal Manager, The Maharashtra State Cooperative Cotton Growers Marketing Federation Ltd. Vs Ramkisan Jaiswal

Bombay High Court · (2015) 06 BOM CK 0186

Read judgment

High Courts24 Jun 2015Allowed

Ramesh Radkabhai Vartha Vs Babubhai Mahadubhai Raut

Bombay High Court · (2015) 4 ALLMR 860

Contract Act, 1872 - Section 16

Read judgment

High Courts24 Jun 2015Dismissed

Indchemie Health Specialties Pvt. Ltd. Vs Intas Pharmaceuticals Ltd. and Others

Bombay High Court · (2015) 4 ABR 803 : (2015) 6 BomCR 202 : (2015) 6 MhLj 324 : (2015) 63 PTC 391

Read judgment

High Courts24 Jun 2015Partly Allowed

Shirish Pandharinath Joshi and Others Vs The General Manager and Others

Bombay High Court · (2016) 2 MhLj 158

Industrial Disputes Act, 1947 - Section 18, 18(1), 2(p), 2(s)

Read judgment

High Courts23 Jun 2015Allowed

Ananda Baban Kokate and Others Vs The State of Maharashtra

Bombay High Court · (2015) 06 BOM CK 0319

Penal Code, 1860 (IPC) - Section 306, 386, 498-A

Read judgment