High Courts07 Apr 2015
Nivi Trading Limited Vs Union of India and Others
Bombay High Court · (2015) 278 CTR 219 : (2015) 375 ITR 308
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 115JB, 142, 142(1), 143, 143(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 940 of 3,665
High Courts07 Apr 2015Dismissed
Union of India Vs Bright Power Project (I) Pvt. Ltd.
Bombay High Court · (2015) 6 ARBLR 428 : (2015) 5 BomCR 58 : (2015) 4 MhLj 668
Arbitration and Conciliation Act, 1996 - Section 28, 34, 34(2)(b)Contract Act, 1872 - Section 55, 56, 73
High Courts07 Apr 2015
The Commissioner of Income Tax-8 Vs Shantivijay Jewels Ltd.
Bombay High Court · (2015) 281 CTR 570 : (2015) 374 ITR 520 : (2015) 231 TAXMAN 627
Income Tax Act, 1961 - Section 10A, 139, 260A, 288, 32Special Economic Zones Act, 2005 - Section 2
High Courts07 Apr 2015
Sujinath Sudhanshukumar Banerjee Vs Opadama Motilal Kotecha and Others
Bombay High Court · (2015) 3 BomCR 314
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 9 Rule 7Companies Act, 1956 - Section 446(1)Constitution of India, 1950 - Article 137, 226, 227
High Courts07 Apr 2015Dismissed
Texmaco Limited Vs Daulat Shetkari Sahakari Sakhar Karkhana Limited
Bombay High Court · (2015) 04 BOM CK 0032
Civil Procedure Code, 1908 (CPC) - Section 10
High Courts07 Apr 2015Disposed off
Kisan Veer Satara Sahakari Sakhar Karkhana Ltd. Vs Ministry for Cooperation and Others
Bombay High Court · (2015) 04 BOM CK 0027
Maharashtra Co-operative Societies Act, 1960 - Section 35, 79A, 91, 91(1)
High Courts07 Apr 2015Dismissed
Kishan Surajmal Gehlot Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4160
Penal Code, 1860 (IPC) - Section 376
High Courts06 Apr 2015
Veena Dilip Gorey and Others Vs Prafulla Gopalrao Waghmare
Bombay High Court · (2015) 5 BomCR 469
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 1, Order 32 Rule 2, 151
High Courts06 Apr 2015
Dnyanoba and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3435
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 498-A, 504, 506
High Courts06 Apr 2015Allowed
State of Maharashtra Vs Ashok Munna Rai
Bombay High Court · (2015) 04 BOM CK 0320
Criminal Procedure Code, 1973 (CrPC) - Section 340Evidence Act, 1872 - Section 45Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7, 7A
High Courts06 Apr 2015Dismissed
Vishwanath Vs Additional Collector and Others
Bombay High Court · (2015) 04 BOM CK 0254
High Courts06 Apr 2015Dismissed
Gramin Shikshan Prasarak Mandal and Others Vs Laxman Shyamrao Parate and Others
Bombay High Court · (2015) 5 ABR 174 : (2015) 3 ALLMR 503 : (2015) 6 BomCR 126 : (2015) LabIC 3627 : (2015) 5 MhLj 450
High Courts06 Apr 2015Disposed off
Union of India Vs Airwide Express Cargo and Others
Bombay High Court · (2015) 6 ARBLR 57 : (2015) 5 MhLj 57
Arbitration and Conciliation Act, 1996 - Section 34
High Courts06 Apr 2015Dismissed
Bajirao and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 3 BomCR(Cri) 190 : (2015) 4 RCR(Criminal) 232
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 149, 323, 324, 34, 503Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 2(1)(f), 3, 3(1)(g), 3(1)(r), 3(1)(s)
High Courts06 Apr 2015
Prakash P. Surve and Others Vs Saffron Developers and Others
Bombay High Court · (2015) 04 BOM CK 0138
Arbitration and Conciliation Act, 1996 - Section 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 5(11)(c)(i)
High Courts06 Apr 2015Dismissed
EDC Limited Vs GKB Opthalmics Ltd. and Others
Bombay High Court · (2015) 3 ABR 671 : (2015) 4 BomCR 712 : (2015) 128 CLA 79 : (2015) 191 CompCas 262
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Companies Act, 1956 - Section 77, 77AState Financial Corporations Act, 1951 - Section 29
High Courts06 Apr 2015Dismissed
The Airport Director Vs Ramesh Shankarrao Nandgave
Bombay High Court · (2015) 04 BOM CK 0053
Industrial Disputes Act, 1947 - Section 17-B
High Courts06 Apr 2015Allowed
Ramdas Vs The State of Maharashtra
Bombay High Court · (2015) 04 BOM CK 0048
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 114Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7
High Courts06 Apr 2015
Commissioner of Income Tax Vs Forest Development Corporation of Maharashtra Ltd.
Bombay High Court · (2015) 374 ITR 538
Income Tax Act, 1961 - Section 263