COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 921 of 3,665

High Courts06 May 2015Disposed off

Veena Nalin Merchant and Others Vs Laljee Godhoo and Co. and Others

Bombay High Court · (2015) 4 ARBLR 49 : (2015) 3 BomCR 778

Arbitration and Conciliation Act, 1996 - Section 33, 34Partnership Act, 1932 - Section 42, 48, 48(1)Trade Marks Act, 1999 - Section 107, 12 (3), 17, 17(1)(vii), 18

High Courts06 May 2015Dismissed

Harish Ramesh Pulekar Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 3133 : (2015) 2 BomCR(Cri) 790

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), 313Penal Code, 1860 (IPC) - Section 302

High Courts06 May 2015Dismissed

Royal Palms (India) Private Limited Vs Neeta Jignesh Parikh

Bombay High Court · (2015) 4 ARBLR 239 : (2015) 4 BomCR 153

Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 11 Rule 11Companies Act, 1956 - Section 433, 434

High Courts06 May 2015

Union of India Vs Vinay Agarwal

Bombay High Court · (2015) 05 BOM CK 0045

Arbitration and Conciliation Act, 1996 - Section 28(3), 29, 31, 31(7), 31(7)(a)

High Courts06 May 2015Dismissed

Raj Dadarkar and Associates Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2015) 4 ABR 99 : (2015) 5 BomCR 532

Constitution of India, 1950 - Article 226Mumbai Municipal Corporation Act, 1888 - Section 143, 143(1)(b), 146, 162(2), 217

High Courts06 May 2015Allowed

Basawraj and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 05 BOM CK 0035

Constitution of India, 1950 - Article 154(1), 226, 243K, 243-K, 324Maharashtra Co-operative Societies Act, 1960 - Section 11, 157, 166, 166(4), 22

High Courts06 May 2015

Salman Salim Khan Vs State of Maharashtra

Bombay High Court · (2015) 05 BOM CK 0031

Penal Code, 1860 (IPC) - Section 304, 337, 338

High Courts06 May 2015

State of Maharashtra Vs Dnyaneshwar and Others

Bombay High Court · (2015) 2 BomCR(Cri) 602

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313Penal Code, 1860 (IPC) - Section 143, 147, 149, 302, 307

High Courts06 May 2015

Capgemini India Pvt. Ltd. Vs Asst. Commissioner of Income Tax

Bombay High Court · (2015) 280 CTR 352 : (2015) 232 TAXMAN 149

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 10A, 142(1), 143(3), 144C(1), 144C(13)

High Courts06 May 2015Allowed

Laximan Gauns and Others Vs Deepu P. Kuncolienkar and Others

Bombay High Court · (2015) 5 ABR 257 : (2015) 6 ALLMR 700 : (2016) 2 MhLj 102

High Courts06 May 2015Dismissed

Nanda Vs The Executive Engineer, Public Works Department and Others

Bombay High Court · (2015) 05 BOM CK 0010

Industrial Disputes Act, 1947 - Section 25-F, 25-H

High Courts06 May 2015Dismissed

Association of Engineering Workers Vs The State of Maharashtra and Others

Bombay High Court · (2015) 147 FLR 793

Industrial Disputes Act, 1947 - Section 2(p), 25(FF), 25-O(1), 25-O(5), 9A

High Courts05 May 2015Disposed Off

Pawan Vs Tarachand and Others

Bombay High Court · (2015) ALLMR(Cri) 4154

Criminal Procedure Code, 1973 (CrPC) - Section 357Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts05 May 2015Disposed Off

Nilkantha Prabhakar Wagle Vs The State of Maharashtra and Others

Bombay High Court · (2015) 05 BOM CK 0118

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25(B)(2), 25-B(2)

High Courts05 May 2015Dismissed

The State of Maharashtra and Others Vs Maheboobbi

Bombay High Court · (2015) 05 BOM CK 0117

Land Acquisition Act, 1894 - Section 12(2), 17(3-A), 23(1A), 23(1-A), 23(2)

High Courts05 May 2015

The State of Maharashtra Vs Balasaheb Dashrath Shep and Others

Bombay High Court · (2015) ALLMR(Cri) 3629

Criminal Procedure Code, 1973 (CrPC) - Section 378(1)(3), 390Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307

High Courts05 May 2015

Shekhar Narayan Shetty Vs Madhavlal Pittie and Others

Bombay High Court · (2016) 1 ALLMR 780 : (2015) 5 BomCR 68 : (2015) 4 MhLj 687

Civil Procedure Code, 1908 (CPC) - Section 98Government of India Act, 1915 - Section 108Presidency Small Cause Courts Act, 1882 - Section 11, 5

High Courts05 May 2015

Subhiksha Trading Services Ltd. and Others Vs Azim Premji

Bombay High Court · (2015) 4 ABR 269

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 29 Rule 1, Order 6 Rule 14Companies Act, 1956 - Section 291

High Courts05 May 2015

West Coast Paper Mills Ltd. Vs Deputy Commissioner of Customs

Bombay High Court · (2015) 321 ELT 616

High Courts05 May 2015

The Commissioner of Income Tax Vs Dr. Beck and Co. (India)

Bombay High Court · (2015) 05 BOM CK 0096

Income Tax Act, 1961 - Section 256(1), 35B