High Courts28 Apr 2015Partly Allowed
Ashok Maruti Dhamnase Vs State of Maharashtra and Others
Bombay High Court · (2015) 04 BOM CK 0280
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 925 of 3,665
High Courts28 Apr 2015
Vinyl Chemicals India Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 86 VST 414
High Courts28 Apr 2015Disposed off
National Insurance Company Limited Vs Manohar and Others
Bombay High Court · (2015) 04 BOM CK 0250
Motor Vehicles Act, 1988 - Section 166, 173
High Courts28 Apr 2015Allowed
State of Maharashtra Vs Firoz
Bombay High Court · (2015) ALLMR(Cri) 3437
Criminal Procedure Code, 1973 (CrPC) - Section 10, 7, 9General Clauses Act, 1897 - Section 26Maharashtra Control of Organised Crime Act, 1999 - Section 12, 2(1)(d), 2(1)(e), 2(d), 2(e)
High Courts28 Apr 2015Disposed off
ADM Agro Industries Latur and Vaizag Pvt. Ltd. Vs Food Safety and Standards Authority of India, Ministry of Health and Family, Welfare and Others
Bombay High Court · (2015) 04 BOM CK 0234
Food Safety And Standards Act, 2006 - Section 22, 23, 26(1), 26(2)(ii), 30
High Courts28 Apr 2015Partly Allowed
Shri Vilasrao Deshmukh Shikshan Prasarak Va Bahuuddeshiya Sanstha and Others Vs The Hon''ble Member, School Tribunal and Others
Bombay High Court · (2015) 04 BOM CK 0224
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts28 Apr 2015Dismissed
Oil and Natural Gas Corporation Ltd. Vs Jindal Drilling and Industries Limited
Bombay High Court · (2015) 04 BOM CK 0212
Arbitration and Conciliation Act, 1996 - Section 16, 34, 37
High Courts28 Apr 2015
Greatship (India) Ltd. Vs Commissioner of Service Tax and Others
Bombay High Court · (2015) 39 STR 754 : (2015) 82 VST 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 29(2)Civil Procedure Code, 1908 (CPC) - Section 115Electricity Act, 2003 - Section 14, 20
High Courts28 Apr 2015Disposed off
Uran Education Society and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 5 ABR 539 : (2015) 4 ALLMR 820 : (2015) 5 BomCR 95 : (2015) 4 MhLj 920
Constitution of India, 1950 - Article 14, 19(1)(g), 21, 21A, 226Right of Children to Free and Compulsory Education Act, 2009 - Section 10, 11, 12, 12(1), 12(1)(b)
High Courts28 Apr 2015Dismissed
Bhagat Kalicharan Makhijani and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 4 ALLMR 869
All India Council for Technical Education Act, 1987 - Section 10Constitution of India, 1950 - Article 14, 226, 32Indian Medical Council Act, 1956 - Section 33
High Courts28 Apr 2015Allowed
The Principal, Industrial Training Institute and Others Vs Anant Nivrutti Bhure
Bombay High Court · (2015) 146 FLR 409 : (2015) LLR 649
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(C), 17-B, 2 (oo), 2(oo), 25F
High Courts28 Apr 2015Disposed off
Syed Mateen and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 1 MhLj 321
Constitution of India, 1950 - Article 30(1)
High Courts28 Apr 2015Allowed
Pandurang Ramchandra Ghorpade Vs Vijay Gopala Lohar and Others
Bombay High Court · (2015) ALLMR(Cri) 4806 : (2016) 1 Crimes 16 : (2016) 2 MhLj 29
Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 420
High Courts28 Apr 2015
D.S. Solanki Vs The Maharashtra Sales Tax Tribunal and Others
Bombay High Court · (2015) 04 BOM CK 0034
High Courts28 Apr 2015Disposed off
Vasant S. Gala Vs State of Maharashtra and Others
Bombay High Court · (2015) 2 BomCR(Cri) 816
Negotiable Instruments Act, 1881 (NI) - Section 138, 145(1), 145(2)
High Courts28 Apr 2015Disposed off
Damanciano Fernandes and Others Vs Theresa Vaz and Others
Bombay High Court · (2015) 04 BOM CK 0003
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts27 Apr 2015Dismissed
The State of Maharashtra Vs Chand Beg
Bombay High Court · (2015) ALLMR(Cri) 3865
Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)(d), 19(1)(c), 7(1)(c), 9(1)(c)
High Courts27 Apr 2015
Ayush Nirmal Pugaliya Vs State of Maharashtra
Bombay High Court · (2015) 3 BomCR(Cri) 816
Criminal Procedure Code, 1973 (CrPC) - Section 391(1)
High Courts27 Apr 2015Allowed
Ravindra Kakadia Atkari, Thane Vs General Manager, Best Undertaking, Mumbai
Bombay High Court · (2015) 146 FLR 1028
High Courts27 Apr 2015Dismissed
Dilip Kashinath Kshirsagar Vs The State of Maharashtra
Bombay High Court · (2015) 04 BOM CK 0286
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302