High Courts13 Apr 2015Partly Allowed
Eknath Dattu Patil and Others Vs The State of Maharashtra
Bombay High Court · (2015) 04 BOM CK 0288
Penal Code, 1860 (IPC) - Section 302, 304(II), 307, 323, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 935 of 3,665
High Courts13 Apr 2015Allowed
Ramesh Vs Plantation Officer and Others
Bombay High Court · (2015) 04 BOM CK 0248
Industrial Disputes Act, 1947 - Section 2 (j), 2(oo), 25-F, 25-F(b), 28Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts13 Apr 2015
The Commissioner of Income Tax-8 Vs Lok Housing and Constructions Limited
Bombay High Court · (2015) 04 BOM CK 0246
Income Tax Act, 1961 - Section 139, 139(1), 139(4), 139(5), 142
High Courts13 Apr 2015
Commissioner of Income Tax Vs Indian Rare Earths Ltd.
Bombay High Court · (2015) 374 ITR 104
Income Tax Act, 1961 - Section 142(1), 143(2), 147, 32
High Courts13 Apr 2015
Commissioner of Central Excise, Customs and Service Tax Vs Sun Pharmaceutical Industries Ltd.
Bombay High Court · (2015) 322 ELT 311
High Courts13 Apr 2015
Advance Netways Marketing Pvt. Ltd. Vs Commissioner of Customs
Bombay High Court · (2015) 320 ELT 721 : (2016) 36 GSTR 214
Customs Act, 1962 - Section 108, 129E, 129-E, 28
High Courts13 Apr 2015Allowed
Mahadeorao Vs Nagpur Improvement Trust and Others
Bombay High Court · (2015) 4 ABR 620 : (2015) 6 ALLMR 99 : (2015) 4 BomCR 357 : (2015) 5 MhLj 70
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23A, Order 41 Rule 24, Order 43 Rule 1 (u)
High Courts13 Apr 2015Allowed
Karmaveer Bhaurao Patil and Others Vs Baban Dattu Mole and Others
Bombay High Court · (2015) 4 ALLMR 293 : (2016) 1 BomCR 138 : (2015) 4 MhLj 457
Constitution of India, 1950 - Article 226, 227Maharashtra Co-operative Societies Act, 1960 - Section 101
High Courts13 Apr 2015
Aman Harishkumar Vij Vs Shantabai Anandrao Patil and Others
Bombay High Court · (2015) 3 ALLMR 522
Bombay Court Fees Act, 1959 - Section 6, 6(d), 6(iv)(d), 6(iv)(ha), 6(v)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Specific Relief Act, 1963 - Section 42
High Courts13 Apr 2015
Arun Toshniwal and Others Vs The Dy. Commissioner of Income Tax 1 (3)
Bombay High Court · (2015) 278 CTR 43 : (2015) 375 ITR 270
Income Tax Act, 1961 - Section 143(3), 28(i), 28(va), 28(va)(a), 45(1)
High Courts13 Apr 2015Dismissed
Sau. Kalpana Vs Additional Commissioner, Amravati Division and Others
Bombay High Court · (2015) 6 ALLMR 251
Bombay Village Panchayats Act, 1958 - Section 33, 33(5)
High Courts13 Apr 2015Dismissed
Rajendra Pangam Vs Paresh B. Naik and Others
Bombay High Court · (2015) ALLMR(Cri) 3026 : (2015) 2 BomCR(Cri) 625
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 104Income Tax Act, 1961 - Section 269-SS
High Courts13 Apr 2015Dismissed
Mahesh Vishnupant Kothe Vs Sanjay Channvirappa Hemgaddi and Others
Bombay High Court · (2015) 4 ABR 77 : AIR 2015 Bom 178 : (2015) 3 ALLMR 516 : (2015) 6 BomCR 387 : (2015) 4 MhLj 185
Maharashtra Local Authority Members Disqualification Act, 1986 - Section 3(1)(a), 7
High Courts13 Apr 2015Allowed
Magaswargbiya Lokhit Shikshan Prasarak Mandal and Others Vs Kumar Baliramji Sonkusale and Others
Bombay High Court · (2015) 6 ALLMR 162 : (2016) 1 BomCR 318 : (2015) 5 MhLj 520
Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 6, 9
High Courts13 Apr 2015
Commissioner of Income Tax-1 Vs Indian Rare Earths Ltd.
Bombay High Court · (2015) 375 ITR 276 : (2015) 231 TAXMAN 853
Income Tax Act, 1961 - Section 145, 145A, 145A(a), 32(1)(iii)
High Courts13 Apr 2015
The Commissioner of Income Tax-9 Vs India Advantage Securities Ltd.
Bombay High Court · (2016) 380 ITR 471
Income Tax Act, 1961 - Section 14A
High Courts13 Apr 2015
Vijay Bhujangrao Deshmukh and Others Vs Zilla Parishad, Amravati and Others
Bombay High Court · (2015) 04 BOM CK 0052
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 243-A, 30
High Courts13 Apr 2015Dismissed
Ravindra and Others Vs Divisional Controller, Maharashtra State Road Transport Corporation and Others
Bombay High Court · (2015) 04 BOM CK 0051
Industrial Disputes Act, 1947 - Section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 7
High Courts10 Apr 2015Allowed
Santoshkumar Vs Municipal Corporation of City of Akola and Others
Bombay High Court · (2015) 04 BOM CK 0378
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts10 Apr 2015Dismissed
Rajkumar Rakesh Sahani Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3904
Penal Code, 1860 (IPC) - Section 376(2)(f)