High Courts13 Mar 2015
Eknath Ramji Pawar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0291
Land Acquisition Act, 1894 - Section 11, 18, 23, 23(2), 28
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 954 of 3,665
High Courts13 Mar 2015
Commissioner of Central Excise Vs Phenoweld Polymers Pvt. Ltd.
Bombay High Court · (2015) 322 ELT 117
High Courts13 Mar 2015
Commissioner of Customs (Export) Vs Reliance Industries Ltd.
Bombay High Court · (2015) 322 ELT 121
Customs Act, 1962 - Section 84(3)
High Courts13 Mar 2015Dismissed
The Indian Performing Right Society Ltd. (IPRS) and Others Vs Union of India and Others
Bombay High Court · (2015) 03 BOM CK 0255
Constitution of India, 1950 - Article 227Copyright Act, 1957 - Section 2(ffd), 33, 33, 33(4), 33(5)
High Courts13 Mar 2015Disposed off
Jennifer Mascarenhas and Others Vs Jose Antonio Domnic Dias and Others
Bombay High Court · (2016) 1 ABR 94 : (2015) 5 ALLMR 745 : (2015) 6 MhLj 680
Civil Procedure Code, 1908 (CPC) - Section 104Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 38
High Courts13 Mar 2015Dismissed
Meenal Nigam Vs Ravi Kalsi
Bombay High Court · (2016) 1 ALLMR 89 : (2015) 3 BomCR 826 : (2015) 2 MhLj 764
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 1, Order 12 Rule 6Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 58
High Courts13 Mar 2015Partly Allowed
Hotel Satkar and Others Vs Krishnanath Nanu Chavdikar and Others
Bombay High Court · (2015) 4 ABR 3 : AIR 2015 Bom 167
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12(ba), Order 20 Rule 20(12)(ba)Partnership Act, 1932 - Section 69, 69(2)Transfer of Property Act, 1882 - Section 107, 108, 108(q), 111, 111(a)
High Courts13 Mar 2015Partly Allowed
Ku. Alka and Others Vs Joint Director and Vice Chairman, Scheduled Tribe Caste Certificate Scrutiny Committee and Others
Bombay High Court · (2015) 4 ABR 304 : (2015) 5 ALLMR 33 : (2015) 3 BomCR 656 : (2015) 4 MhLj 251
Constitution of India, 1950 - Article 141, 142, 226
High Courts13 Mar 2015
Masterbaker Marketing Ltd. Vs Noshir Mohsin Chinwalla
Bombay High Court · (2015) 3 ABR 228 : (2015) 4 ALLMR 686 : (2015) 3 BomCR 604 : (2015) 5 MhLj 727
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 22, Order 21 Rule 22(b), 11, 13, 13(b)
High Courts13 Mar 2015Dismissed
National Insurance Company Limited Vs Opera Clothing
Bombay High Court · (2015) 03 BOM CK 0117
Arbitration and Conciliation Act, 1996 - Section 11, 31(7)(a), 34Contract Act, 1872 - Section 14, 15, 8
High Courts13 Mar 2015
University of Pune Vs State of Maharashtra and Others
Bombay High Court · (2015) 3 ABR 251 : (2015) 4 ALLMR 284 : (2015) 2 ESC 1133 : (2015) 3 MhLj 359
Maharashtra Universities Act, 1994 - Section 14, 14(8), 54(4)Right to Information Act, 2005 - Section 14(8), 18, 18(1), 18(1)(f), 18(8)
High Courts13 Mar 2015Allowed
Ratan Pundlik Salunkhe and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0114
Penal Code, 1860 (IPC) - Section 107, 108, 306, 34
High Courts13 Mar 2015Dismissed
MSRT Corporation Vs Navketan Properties Pvt. Ltd.
Bombay High Court · (2015) 03 BOM CK 0083
Arbitration and Conciliation Act, 1996 - Section 34Contract Act, 1872 - Section 73Specific Relief Act, 1963 - Section 20, 21
High Courts13 Mar 2015Allowed
Mahesh Parsram Matta Vs State of Goa and Others
Bombay High Court · (2015) ALLMR(Cri) 3116 : (2015) 2 BomCR(Cri) 447
Constitution of India, 1950 - Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) - Section 34, 403, 409, 420, 465
High Courts13 Mar 2015Allowed
Santosh Laximan Fadte Vs Nitish Suryakant Kavlekar and Others
Bombay High Court · (2015) ALLMR(Cri) 4212 : (2015) 2 BomCR(Cri) 483
Contract Act, 1872 - Section 65Criminal Procedure Code, 1973 (CrPC) - Section 313, 390Negotiable Instruments Act, 1881 (NI) - Section 138, 139, 98
High Courts13 Mar 2015
Raghunath Bapu Nangare Vs Jai Shivrai Shikshan Prasarak Mandal and Others
Bombay High Court · (2015) 3 ABR 825 : (2015) 5 ALLMR 14 : (2016) 1 BomCR 236 : (2015) LabIC 2711 : (2015) 4 MhLj 220
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 16, 4, 4(2), 4A, 9
High Courts13 Mar 2015Dismissed
Globsport India Private Limited Vs Mayfair Housing Private Limited
Bombay High Court · (2015) 4 BomCR 304
Arbitration and Conciliation Act, 1996 - Section 16, 34Presidency Small Cause Courts Act, 1882 - Section 26, 41
High Courts13 Mar 2015Dismissed
Prakash Kanhayalal Kankaria Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2312 : (2015) 2 BomCR(Cri) 295
Bombay Entertainments Duty Act, 1923 - Section 4, 5[A]Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120-B, 147, 148, 149, 323
High Courts12 Mar 2015
Laxman Hashya Gondhali and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4418
Penal Code, 1860 (IPC) - Section 300, 302, 304, 304(1), 304(I)
High Courts12 Mar 2015Dismissed
The State of Maharashtra Vs Babarao Balaji Shinde and Others
Bombay High Court · (2015) 03 BOM CK 0414
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 306, 34, 498-A