High Courts23 Mar 2015Allowed
Bank of India Vs The Registrar and Others
Bombay High Court · (2015) 4 BC 407 : (2016) 2 BomCR 449 : (2015) 3 MhLj 271
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 949 of 3,665
High Courts23 Mar 2015Allowed
State Vs Shailesh and Others
Bombay High Court · (2015) 03 BOM CK 0143
Penal Code, 1860 (IPC) - Section 300, 302, 304-II, 34
High Courts23 Mar 2015Allowed
State of Maharashtra and Others Vs Indira General Kamagar Sanghatana and Others
Bombay High Court · (2015) 5 ALLMR 578 : (2015) 147 FLR 974 : (2015) 6 MhLj 658
Industrial Disputes Act, 1947 - Section 25F, 25G
High Courts23 Mar 2015Disposed off
Rahul Guruprasad Mishra Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2499 : (2015) 3 BomCR(Cri) 127 : (2015) 4 RCR(Criminal) 230
Penal Code, 1860 (IPC) - Section 397
High Courts23 Mar 2015
Rajnikant B. Vora Vs Fincruise Credit Services Pvt. Ltd.
Bombay High Court · (2015) 6 ALLMR 211 : (2015) 6 MhLj 515
Arbitration and Conciliation Act, 1996 - Section 12, 16, 24, 24 (2), 24 (3)
High Courts23 Mar 2015Disposed off
Assistant Commissioner of Customs Vs Deepak Bajaj
Bombay High Court · (2015) 322 ELT 240 : (2015) 4 SCT 48
Criminal Procedure Code, 1973 (CrPC) - Section 155, 155(2)Customs Act, 1962 - Section 135
High Courts23 Mar 2015
Parwan Constructions Pvt. Ltd. and Others Vs Ranjitsingh Linga and Others
Bombay High Court · (2016) 1 ALLMR 252
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(1), Order 23 Rule 1(3)(b), Order 23 Rule 2, Order 23 Rule 3(b), Order 23 Rule 4Limitation Act, 1963 - Section 14(3)Transfer of Property Act, 1882 - Section 3
High Courts21 Mar 2015Disposed Of
KINETIC ENGINEERING LTD. THROUGH ITS AUTHORIZED A.G.M. (HR AND ADMN) SHASHIKANT SHIVANAND GULVE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2015) 03 BOM CK 0427
Maharashtra Municipal Councils Nagar Panchayats and Industrial Townships Act, 1965 — Section 123, 124, 169(ii), 170, 170(c)(i)
High Courts20 Mar 2015
Ganesh and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0339
Land Acquisition Act, 1894 - Section 4(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 26, 26(1), 26(2)
High Courts20 Mar 2015Disposed off
Central Bank of India Vs Anil Puranmal Bansal and Others
Bombay High Court · (2015) 03 BOM CK 0331
Bombay Public Trusts Act, 1950 - Section 22, 56A, 56A(1), 80Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 6 Rule 6, Order 7 Rule 1, Order 7 Rule 7, 9Constitution of India, 1950 - Article 226, 227
High Courts20 Mar 2015
Vimal R. Ambani Vs The Deputy Commissioner of Income Tax and Others
Bombay High Court · (2015) 03 BOM CK 0326
Income Tax Act, 1961 - Section 143(3), 22, 23, 23(1), 23(1)(a)
High Courts20 Mar 2015
Vimal R. Ambani Vs Deputy Commissioner of Income Tax
Bombay High Court · (2015) 375 ITR 66 : (2015) 234 TAXMAN 518
Income Tax Act, 1961 - Section 143(3), 22, 23, 23(1), 23(1)(a)
High Courts20 Mar 2015
Bapu Supadu Thorat Vs The State of Maharashtra
Bombay High Court · (2015) 03 BOM CK 0316
Constitution of India, 1950 - Article 14, 19, 26(a)University Grants Commission Act, 1956 - Section 16, 17, 3
High Courts20 Mar 2015
Sukhdeo Ramratanji Malani and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0303
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 - Section 12, 21(2), 27, 37, 45-A
High Courts20 Mar 2015Dismissed
Premnath Vs Baburao and Others
Bombay High Court · (2015) 03 BOM CK 0289
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120B, 302, 34
High Courts20 Mar 2015Dismissed
Vishal Nandkumar Dhadvad and Others Vs Central Bank of India and Others
Bombay High Court · (2015) 5 ALLMR 581 : (2015) 5 MhLj 152
High Courts20 Mar 2015Allowed
Sapremsing Madhavrao Patil Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 ALLMR 563 : (2016) 1 BomCR 739 : (2015) 3 MhLj 522
High Courts20 Mar 2015
Shriram Education Society Vs Shivaji University and Others
Bombay High Court · (2015) 5 ALLMR 74 : (2015) 5 BomCR 138 : (2015) 3 MhLj 475
Maharashtra Universities Act, 1994 - Section 29, 30, 79(3)
High Courts20 Mar 2015Dismissed
Nirmal Dewan Vs Anand Shroff and Others
Bombay High Court · (2015) 03 BOM CK 0193
Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 Mar 2015
Ashok Mahadu Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3167 : (2015) 2 BomCR(Cri) 416
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 313, 323, 34, 406, 420