High Courts30 Apr 2015Allowed
Kalavati Gulabrao Lihitkar Vs Bapurao
Bombay High Court · (2015) 04 BOM CK 0054
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 125Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(u)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 924 of 3,665
High Courts30 Apr 2015Dismissed
Omkar Vs Nagpur Shahar Vinkar Koshti Samaj and Others
Bombay High Court · (2015) 04 BOM CK 0050
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 23 Rule 3, Order 23 Rule 3-B, 151, 47Maharashtra Rent Control Act, 1999 - Section 15, 15(3)
High Courts30 Apr 2015Partly Allowed
Baburao Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4646
Penal Code, 1860 (IPC) - Section 300, 302, 304, 304-I, 34
High Courts30 Apr 2015Allowed
Vishnu Barkya Tumbada Vs The State of Maharashtra
Bombay High Court · (2015) 04 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) - Section 294Penal Code, 1860 (IPC) - Section 302
High Courts29 Apr 2015
Kumar Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 4211
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 498-A, 504, 506
High Courts29 Apr 2015Dismissed
The State of Maharashtra Vs Hardeepsing Karnalsingh Dhanova and Others
Bombay High Court · (2015) ALLMR(Cri) 4197
Penal Code, 1860 (IPC) - Section 323, 34, 498-A, 504, 506
High Courts29 Apr 2015Allowed
Kashinath Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3896
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Penal Code, 1860 (IPC) - Section 166, 192, 201, 218, 34
High Courts29 Apr 2015
Director of Income Tax Vs B4U International Holdings Limited
Bombay High Court · (2015) 277 CTR 213 : (2015) 374 ITR 453 : (2015) 231 TAXMAN 858
Income Tax Act, 1961 - Section 195, 260-A, 40(a)(i), 9, 9(1)(i)
High Courts29 Apr 2015Dismissed
Jayabharat Automobiles Limited Vs B.R. International
Bombay High Court · (2015) 04 BOM CK 0233
Arbitration and Conciliation Act, 1996 - Section 34Companies Act, 1956 - Section 434
High Courts29 Apr 2015
Director of Income Tax (IT)-I Vs A.P. Moller Maersk A/S.
Bombay High Court · (2015) 278 CTR 139 : (2015) 374 ITR 497 : (2015) 232 TAXMAN 564
Income Tax Act, 1961 - Section 115A, 44B, 9, 90(1)
High Courts29 Apr 2015Disposed off
Vilas Arjun Patil and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3050 : (2015) 2 BomCR(Cri) 702 : (2015) CriLJ 3111 : (2015) 4 Crimes 157 : (2015) 4 RCR(Criminal) 366
Child Marriage Restraint Act, 1929 - Section 10, 5, 6, 8Criminal Procedure Code, 1973 (CrPC) - Section 10(2), 218, 465Penal Code, 1860 (IPC) - Section 302, 34, 363, 366, 376
High Courts29 Apr 2015Disposed off
Ujwal Narayanrao Chirde and Others Vs Union of India and Others
Bombay High Court · (2015) 4 ALLMR 806 : (2015) 5 BomCR 62 : (2015) 5 MhLj 217
High Courts29 Apr 2015Disposed off
Arif Usman Kapadia and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 6 ALLMR 842 : (2015) 5 BomCR 126
Constitution of India, 1950 - Article 14, 19, 21, 226, 29Criminal Procedure Code, 1973 (CrPC) - Section 167Food Safety And Standards Act, 2006 - Section 62
High Courts29 Apr 2015Allowed
Anjali Wines and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 MhLj 341
Bombay Prohibition Act, 1949 - Section 142, 142 (1), 142(1), 34, 54
High Courts29 Apr 2015Allowed
Gunwant Vs The State of Maharashtra and Others
Bombay High Court · (2015) 04 BOM CK 0055
Land Acquisition Act, 1894 - Section 18, 4, 54
High Courts29 Apr 2015
Director of Income Tax (IT) Vs Ingram Micro (India) Exports Pte. Ltd.
Bombay High Court · (2015) 234 TAXMAN 464
Income Tax Act, 1961 - Section 132(1), 153-A, 153-C
High Courts29 Apr 2015
Commissioner of Income Tax-I Vs Life Insurance Corporation of India
Bombay High Court · (2015) 04 BOM CK 0041
Income Tax Act, 1961 - Section 10(23AAB), 115-O, 44
High Courts29 Apr 2015Disposed off
Madhavlal N. Pittie Vs Shekhar N. Shetty and Others
Bombay High Court · (2015) 04 BOM CK 0028
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A, Order 39 Rule 2A, Order 43 Rule 1
High Courts28 Apr 2015
Godrej Industries Ltd. Vs Deputy Commissioner of Income Tax and Others
Bombay High Court · (2015) 281 CTR 372
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 115JB, 139, 142(1), 143(2), 143(3)
High Courts28 Apr 2015
Dream Yachts Pvt. Ltd. Vs Union of India
Bombay High Court · (2015) 322 ELT 271