High Courts08 May 2015Disposed off
Ramesh Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 MhLj 389
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 918 of 3,665
High Courts08 May 2015Partly Allowed
Sarika Vs The Chief Executive Officer, Zilla Parishad and Others
Bombay High Court · (2015) 5 ABR 373
High Courts08 May 2015Allowed
Dattatray Vs The Aurangabad Municipal Corporation and Others
Bombay High Court · (2015) 4 ABR 205 : (2015) 6 BomCR 62 : (2015) 4 MhLj 904
Constitution of India, 1950 - Article 14, 300A, 300-AMaharashtra Land Revenue Code, 1966 - Section 247
High Courts08 May 2015Dismissed
Ashok Vs Babasaheb Ambedkar Marathwada University and Others
Bombay High Court · (2016) 1 ALLMR 786 : (2016) 1 MhLj 443
Maharashtra Universities Act, 1994 - Section 28(t)
High Courts08 May 2015Dismissed
Prakash and Others Vs The State of Maharshtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3811 : (2015) 2 BomCR(Cri) 639
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 209, 313Penal Code, 1860 (IPC) - Section 354, 375, 376, 506, 511
High Courts08 May 2015
Arjandas Metal Industries Pvt. Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2015) 324 ELT 381
Central Excises and Salt Act, 1944 - Section 11A(4), 11AC, 14, 35G
High Courts08 May 2015
Star India Private Limited Vs Kaleidoscope Entertainment Private Limited
Bombay High Court · (2015) 5 ARBLR 282 : (2015) 5 BomCR 107
Arbitration and Conciliation Act, 1996 - Section 34Contract Act, 1872 - Section 55, 63, 65, 66, 67
High Courts08 May 2015Dismissed
Saba Chemicals and Others Vs Siddhartha Bhattacharya and Others
Bombay High Court · (2015) 4 BomCR 682
Arbitration and Conciliation Act, 1996 - Section 19, 34, 37, 8Banking Regulation Act, 1949 - Section 22Civil Procedure Code, 1908 (CPC) - Order 34 Rule 34, Order 34 Rule 34, 9
High Courts08 May 2015Dismissed
Nilesh Shivaji Sapkar Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 205 : (2015) 5 BomCR 556 : (2015) 146 FLR 152 : (2015) 3 LLJ 178 : (2015) 2 LLN 632 : (2015) LLR 733 : (2015) 4 MhLj 829
Industrial Disputes Act, 1947 - Section 10, 10(1), 12(4), 12(5), 12(s)Industrial Employment (Standing Orders) Act, 1946 - Section 5(3)
High Courts08 May 2015Disposed off
Tanaji Haribhau Jagdale and Others Vs The State Government of Maharashtra and Others
Bombay High Court · (2015) 4 ABR 192 : (2015) 5 BomCR 471 : (2015) 4 MhLj 758
Constitution of India, 1950 - Article 14Maharashtra Land Revenue Code, 1966 - Section 31Maharashtra Regional and Town Planning Act, 1966 - Section 20, 26, 27, 28, 29
High Courts08 May 2015Disposed off
K.N. Ramchandra Naidu Vs Metro Sales Corporation and Others
Bombay High Court · (2015) ALLMR(Cri) 4719
Criminal Procedure Code, 1973 (CrPC) - Section 91, 91(1)
High Courts08 May 2015Dismissed
Shailesh Vs The Commissioner of Police Nagpur City and Others
Bombay High Court · (2015) ALLMR(Cri) 3042 : (2015) 2 BomCR(Cri) 631
Constitution of India, 1950 - Article 21, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 2(b-1), 3(1)
High Courts08 May 2015Disposed off
Bajaj Auto Ltd. Vs Western Maharashtra Development Corporation Ltd.
Bombay High Court · (2015) 4 ARBLR 470 : (2015) 4 BomCR 499
Arbitration and Conciliation Act, 1996 - Section 28(2), 31(8), 34, 37Companies Act, 1956 - Section 111, 111(14), 111A, 111A(2), 3(1) (iv)Companies Act, 2013 - Section 58, 58(2)
High Courts08 May 2015Disposed off
Sahara Hospitality Limited Vs Hotel Corporation of India Limited
Bombay High Court · (2015) 05 BOM CK 0039
Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts08 May 2015
The Commissioner of Income Tax (TDS) Vs Maharashtra State Electricity Distribution Company Limited
Bombay High Court · (2015) 277 CTR 376 : (2015) 375 ITR 23
Electricity Act, 2003 - Section 131, 2(47), 2(74), 2(76)Income Tax Act, 1961 - Section 147, 192, 194, 194C, 194-I
High Courts08 May 2015
Amarjeetsingh and Others Vs The State of Maharashtra
Bombay High Court · (2015) 2 BomCR(Cri) 670
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, 11, 25, 26, 27Penal Code, 1860 (IPC) - Section 302, 307, 34, 341, 342
High Courts08 May 2015Disposed off
Mahavir Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 MhLj 818
High Courts08 May 2015Allowed
Vinod and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 ALLMR 549 : (2015) 6 MhLj 950
High Courts08 May 2015Allowed
Chandrashekar Vs The State of Maharashtra and Others
Bombay High Court · (2015) 5 ABR 216 : (2015) 6 ALLMR 703 : (2015) 6 BomCR 71 : (2016) 1 MhLj 94
High Courts08 May 2015
R.B. Shreeram Durgaprasad (P) Limited Vs The Commissioner of Income Tax
Bombay High Court · (2015) 233 TAXMAN 209
Finance Act, 1965 - Section 24Income Tax Act, 1922 - Section 11, 34(1)Income Tax Act, 1961 - Section 14(1), 144, 148, 164, 166