High Courts09 Jun 2015Partly Allowed
State of Maharashtra Vs Ambadas Dhondiba Shelar
Bombay High Court · (2015) 06 BOM CK 0190
Industrial Disputes Act, 1947 - Section 2A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 915 of 3,665
High Courts09 Jun 2015Dismissed
Kasturabai and Others Vs Chandrakalabai and Others
Bombay High Court · (2015) 06 BOM CK 0184
High Courts09 Jun 2015
The Commissioner of Income Tax-8 Vs Veco Engineering Ltd.
Bombay High Court · (2015) 06 BOM CK 0179
Income Tax Act, 1961 - Section 260-A, 37, 37(1), 40A, 40A(2) (b)
High Courts09 Jun 2015Dismissed
Shrimant Bapu Barde Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4714 : (2015) 3 BomCR(Cri) 791
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302
High Courts09 Jun 2015
Manoj and Others Vs State Election Commission of Maharashtra and Others
Bombay High Court · (2015) 06 BOM CK 0100
High Courts09 Jun 2015Allowed
Robert Lobo and Others Vs Alwyn Rodrigues and Others
Bombay High Court · (2015) 5 BomCR 630
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts09 Jun 2015
Lata Mohanlal Gandhi Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 BomCR 120 : (2016) 1 MhLj 405
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 29, 29(3), 29(4), 68
High Courts09 Jun 2015Partly Allowed
Sahebrao Khemaji Kale Vs Paras Agro Engineering Work
Bombay High Court · (2015) 147 FLR 947 : (2015) 3 LLJ 368 : (2016) 1 MhLj 70
High Courts09 Jun 2015Allowed
Fayyaz Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3998 : (2015) 3 BomCR(Cri) 455
Constitution of India, 1950 - Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) - Section 107, 107, 108, 108, 109Penal Code, 1860 (IPC) - Section 307
High Courts09 Jun 2015Partly Allowed
Perfeta and Others Vs Dilip Galande and Others
Bombay High Court · (2015) 5 ABR 333 : (2016) 1 ACC 121 : (2015) 5 BomCR 613
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4
High Courts09 Jun 2015Partly Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Ramanlal Patel and Others
Bombay High Court · (2015) 5 ABR 343
High Courts09 Jun 2015Disposed off
Kaberi Mondal Vs BMA Commodities Private Limited
Bombay High Court · (2015) 5 ARBLR 379 : (2015) 5 BomCR 421
Arbitration and Conciliation Act, 1996 - Section 34, 34(2), 34(4)
High Courts09 Jun 2015
Diversey India Private Limited Vs Waverley Private Limited
Bombay High Court · (2015) 06 BOM CK 0086
Arbitration Act, 1940 - Section 30Arbitration and Conciliation Act, 1996 - Section 3, 34, 7, 7(4) (b), 7(4)(b)Evidence Act, 1872 - Section 65A, 65B
High Courts09 Jun 2015
Balasaheb Gurling Todkari and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3464 : (2015) 3 BomCR(Cri) 51
Evidence Act, 1872 - Section 26, 27, 59, 63, 65Penal Code, 1860 (IPC) - Section 120B, 120-B, 149, 201, 302
High Courts09 Jun 2015
Durga Vs Amraoti University
Bombay High Court · (2015) 5 ALLMR 814 : (2015) 6 BomCR 515 : (2015) 5 MhLj 887
Constitution of India, 1950 - Article 14
High Courts09 Jun 2015Allowed
Satish Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3388
Constitution of India, 1950 - Article 21, 22, 22(2), 226Criminal Procedure Code, 1973 (CrPC) - Section 167, 357, 41, 41(1), 41(1)(a)Dowry Prohibition Act, 1961 - Section 3, 4
High Courts09 Jun 2015Disposed off
Star Scale Repairing Centre and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 ABR 481 : (2015) 5 BomCR 596 : (2016) 2 MhLj 244
Legal Metrology Act, 2009 - Section 2(p), 2(v), 23, 23(1), 24Partnership Act, 1932 - Section 4
High Courts09 Jun 2015Allowed
Madhav Bhalchandra Rajurkar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3518 : (2015) 3 BomCR(Cri) 723
Penal Code, 1860 (IPC) - Section 161, 164, 165Prevention of Corruption Act, 1988 - Section 10, 11, 13, 13(1)(d), 13(2)
High Courts09 Jun 2015Dismissed
Prakash Keshao Harshe Vs State of Maharashtra and Others
Bombay High Court · (2015) 06 BOM CK 0066
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
High Courts09 Jun 2015
Sharekhan Limited Vs Santosh Goel
Bombay High Court · (2015) 06 BOM CK 0054
Arbitration and Conciliation Act, 1996 - Section 34