High Courts30 Mar 2015Partly Allowed
Rukhminidevi Mandalik Prathamik Vidya Mandir and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0155
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 944 of 3,665
High Courts30 Mar 2015
Suresh Vs State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0037
High Courts30 Mar 2015
Pandharinath Narayan Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2222 : (2015) 2 BomCR(Cri) 358 : (2016) CriLJ 146
Bombay Police Act, 1951 - Section 21, 22Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 154(3), 156(3), 190
High Courts30 Mar 2015
Commissioner of Income Tax Vs Nitish Rameshchandra Chordia and Others
Bombay High Court · (2015) 374 ITR 531 : (2015) 231 TAXMAN 724
General Clauses Act, 1897 - Section 11Income Tax Act, 1961 - Section 132, 142(1), 2(14), 2(14)(iii), 2(14)(iii)(b)Land Acquisition Act, 1894 - Section 4, 6
High Courts30 Mar 2015
Commissioner of Income Tax and Others Vs Nitish Rameshchandra Chordia and Others
Bombay High Court · (2015) 03 BOM CK 0022
General Clauses Act, 1897 - Section 11Income Tax Act, 1961 - Section 132, 142(1), 2(14), 2(14)(iii), 2(14)(iii)(b)Land Acquisition Act, 1894 - Section 4, 6
High Courts27 Mar 2015Partly Allowed
Suresh Vs District Co-operative Election Officer
Bombay High Court · (2015) MCR 804
High Courts27 Mar 2015
C.A. A. Siddharth Vs Institute of Chartered Accountants of India
Bombay High Court · (2015) 322 ELT 620
High Courts27 Mar 2015Dismissed
Omkar Pratap Kulkarni and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 4 BomCR 547
High Courts27 Mar 2015
Commissioner of Income Tax-12 Vs Jayant H. Modi
Bombay High Court · (2015) 232 TAXMAN 337
Income Tax Act, 1961 - Section 2(22)(e), 2(22)(e)(ii)
High Courts27 Mar 2015Dismissed
Vithoba Ningappa Talwar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2755
Penal Code, 1860 (IPC) - Section 302, 324
High Courts27 Mar 2015Disposed off
Arvind Kashinath Kadole and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0286
Criminal Procedure Code, 1973 (CrPC) - Section 482Hindu Marriage Act, 1955 - Section 9Penal Code, 1860 (IPC) - Section 34, 498-A
High Courts27 Mar 2015Dismissed
Suresh Baburao Yadav Vs Sangita Ashok Walunj and Others
Bombay High Court · (2015) 03 BOM CK 0282
High Courts27 Mar 2015Allowed
Filomena Fernandes and Others Vs Alban Colaco and Others
Bombay High Court · (2016) 1 ALLMR 920 : (2016) 2 MhLj 434
Motor Vehicles Act, 1988 - Section 166
High Courts27 Mar 2015Dismissed
Vilas Sarjerao Kadam Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2191
Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 300, 302, 304, 326
High Courts27 Mar 2015Allowed
Suresh Vs District Co-operative Election and Others
Bombay High Court · (2015) 03 BOM CK 0231
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 11, 13, 13(1), 22, 35
High Courts27 Mar 2015Dismissed
Bhagwandas Auto Finance Ltd. Vs Tata Motors Finance Ltd.
Bombay High Court · (2015) 03 BOM CK 0225
Arbitration and Conciliation Act, 1996 - Section 11, 17, 2(1)(e), 20, 34
High Courts27 Mar 2015
Commissioner of Central Excise Vs Sunrise Zinc Ltd.
Bombay High Court · (2015) 322 ELT 198
Central Excises and Salt Act, 1944 - Section 11A, 11AC, 35G
High Courts27 Mar 2015
Alliance Space Pvt. Ltd. Vs The Income Tax Officer and Others
Bombay High Court · (2015) 375 ITR 473
Income Tax Act, 1961 - Section 133(6), 143(1), 143(3), 147, 148
High Courts27 Mar 2015
Tata Teleservices (Maharashtra) Ltd. Vs Union of India
Bombay High Court · (2015) 320 ELT 741
High Courts27 Mar 2015
Shashikant Bhurya Kokani Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2208 : (2015) 2 BomCR(Cri) 701
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 149