High Courts10 Jun 2015Allowed
Poona Christian Medical Association (Jalna Mission Hospital) Vs Sanjay Kamuwel Pakhare
Bombay High Court · (2015) 06 BOM CK 0188
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 914 of 3,665
High Courts10 Jun 2015Dismissed
Chandmal Nagraj Bafna and Others Vs Uttamrao Fakirrao Deshmukh
Bombay High Court · (2015) 06 BOM CK 0183
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 31Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Contract Act, 1872 - Section 31, 55
High Courts10 Jun 2015
The Commissioner of Income Tax-II Vs Gajanan Agro Farms
Bombay High Court · (2015) 06 BOM CK 0178
Income Tax Act, 1961 - Section 2(1A), 260-A
High Courts10 Jun 2015Allowed
Ramesh Namdeo Undre and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 06 BOM CK 0119
Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts10 Jun 2015Allowed
Gopal Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 142
Penal Code, 1860 (IPC) - Section 376
High Courts10 Jun 2015Dismissed
Suresh Kashinath Sane Vs Vasant Pandurang Raj and Others
Bombay High Court · (2015) 06 BOM CK 0114
Civil Procedure Code, 1908 (CPC) - Section 115Specific Relief Act, 1963 - Section 6, 6(4)
High Courts10 Jun 2015Dismissed
Dnyandeo and Others Vs Raskaur and Others
Bombay High Court · (2015) 06 BOM CK 0105
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 125, 2(12), 2(2), 89Civil Procedure Code, 1908 (CPC) - Section 47
High Courts10 Jun 2015Allowed
Arjun Gopa Rathod Vs Vasant Shivramji Shinde and Others
Bombay High Court · (2015) 6 ALLMR 129 : (2015) 6 BomCR 51 : (2015) 5 MhLj 820
High Courts10 Jun 2015Dismissed
Hotel Paras Garden and Others Vs Central Bank of India and Others
Bombay High Court · (2015) 4 ABR 375
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 19, Order 21 Rule 22, Order 21 Rule 54(1A), Order 21 Rule 54[1-A], Order 21 Rule 66[2]Constitution of India, 1950 - Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19[22], 20, 25, 28, 29
High Courts10 Jun 2015Dismissed
Ranjana Vishwanath Shahane Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 MhLj 862
Constitution of India, 1950 - Article 136
High Courts10 Jun 2015Allowed
Arjun Puna Soni Vs The State of Maharashtra
Bombay High Court · (2015) 3 BomCR(Cri) 763
Penal Code, 1860 (IPC) - Section 302
High Courts09 Jun 2015Allowed
Tukaram Iccharam Patil and Others Vs The State of Maharashtra
Bombay High Court · (2015) 06 BOM CK 0317
Prevention of Corruption Act, 1988 - Section 12, 13(1)(d)(i), 13(1)(d)(i)(ii), 13(2), 7
High Courts09 Jun 2015Allowed
Manik and Others Vs The State of Maharashtra
Bombay High Court · (2015) 06 BOM CK 0316
Prevention of Corruption Act, 1988 - Section 12, 13(1)(d), 13(2), 7
High Courts09 Jun 2015
Kalpataru Properties Pvt. Ltd. Vs Kalpataru Buildtech Corp. Ltd. and Others
Bombay High Court · (2016) 1 ABR 715
Trade Marks Act, 1999 - Section 12, 28, 34
High Courts09 Jun 2015Partly Allowed
Marotisa and Others Vs State of Maharashtra
Bombay High Court · (2015) 6 MhLj 256
Land Acquisition Act, 1894 - Section 11, 4, 4(1), 6, 9
High Courts09 Jun 2015Disposed Off
Graca Beatriz Fernandes Vs State of Goa and Others
Bombay High Court · (2015) 3 BomCR(Cri) 675
Citizenship Act, 1955 - Section 3(1)(c), 5(4), 9(2)
High Courts09 Jun 2015Allowed
Sunita Shrimant Shinde and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3604
Penal Code, 1860 (IPC) - Section 302, 307, 34, 448, 452
High Courts09 Jun 2015
Commissioner of Income Tax-4 Vs Prime Broking Co. (I) Ltd.
Bombay High Court · (2015) 06 BOM CK 0277
Income Tax Act, 1961 - Section 195, 260-A, 40 (a)(ia), 40(a)(ia)
High Courts09 Jun 2015
Rajesh H. Arora and Others Vs Union of India and Others
Bombay High Court · (2015) 323 ELT 278
Central Excises and Salt Act, 1944 - Section 35B, 35C, 35G, 35LIncome Tax Act, 1922 - Section 31, 33, 33(4), 66
High Courts09 Jun 2015Allowed
Avinash Anna Chougule Vs Kashibai Ishwara Done and Others
Bombay High Court · (2015) 06 BOM CK 0225
Civil Procedure Code, 1908 (CPC) - Section 100, 100(5), 96Evidence Act, 1872 - Section 90