COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 956 of 3,665

High Courts12 Mar 2015

Yash Society Vs Chief Commissioner of Income Tax and Others

Bombay High Court · (2015) 275 CTR 510 : (2015) 375 ITR 152

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 10, 10(22), 10(22A), 10(22-A), 10(23) (via)

Read judgment

High Courts11 Mar 2015Dismissed

Angrezsing Vs The State of Maharashtra

Bombay High Court · (2015) 03 BOM CK 0413

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 42, 43, 50, 50(1)

Read judgment

High Courts11 Mar 2015Dismissed

Baban Vs Abdul Hafiz

Bombay High Court · (2016) 1 ALLMR 718 : (2015) 4 MhLj 608

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 12(2)Maharashtra Rent Control Act, 1999 - Section 15, 15(2)Transfer of Property Act, 1882 - Section 106, 106(1), 106(4)

Read judgment

High Courts11 Mar 2015

Commissioner of Central Excise Vs Bright Brothers Ltd.

Bombay High Court · (2015) 322 ELT 110

Central Excises and Salt Act, 1944 - Section 11A(2), 11AC

Read judgment

High Courts11 Mar 2015Allowed

Sukdev Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2735

Penal Code, 1860 (IPC) - Section 34, 435Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(iii)

Read judgment

High Courts11 Mar 2015Partly Allowed

Salimuddin Vs The State of Maharashtra and Others

Bombay High Court · (2015) 03 BOM CK 0284

Penal Code, 1860 (IPC) - Section 307

Read judgment

High Courts11 Mar 2015Dismissed

Alvi Chaush Vs Saleha Begum and Others

Bombay High Court · (2015) ALLMR(Cri) 2707 : (2015) 3 DMC 866

Read judgment

High Courts11 Mar 2015

Director of Income Tax (International Taxation) Vs Citibank N.A.

Bombay High Court · (2015) 377 ITR 69

Income Tax Act, 1961 - Section 260A, 37, 37(1), 37(4), 40(a)(i)

Read judgment

High Courts11 Mar 2015Allowed

Ashok Shamrao Chavan and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 2 BomCR(Cri) 566

Penal Code, 1860 (IPC) - Section 34, 498-A

Read judgment

High Courts11 Mar 2015Allowed

Jaysing Nayrana Bidgar Vs The State of Maharashtra

Bombay High Court · (2015) 4 BomCR(Cri) 181

Maharashtra Co-operative Societies Act, 1960 - Section 23(1)Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7

Read judgment

High Courts11 Mar 2015Allowed

Swati Sunil Nimbolkar and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 03 BOM CK 0213

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 315, 34

Read judgment

High Courts11 Mar 2015

Kishan and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2220

Criminal Procedure Code, 1973 (CrPC) - Section 202Penal Code, 1860 (IPC) - Section 141, 147, 148, 149, 323

Read judgment

High Courts11 Mar 2015

Commissioner of Income Tax Vs J.R. Diamonds Pvt. Ltd.

Bombay High Court · (2015) 03 BOM CK 0139

Income Tax Act, 1961 - Section 260A

Read judgment

High Courts11 Mar 2015Partly Allowed

Lodha Properties Development Private Limited Vs Kedia Holdings Private Limited and Others

Bombay High Court · (2015) 4 ALLMR 366 : (2015) 5 BomCR 231 : (2015) 3 MhLj 61

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10

Read judgment

High Courts11 Mar 2015

Punjab and Maharashtra Co-op. Bank Ltd. Vs Puri International (P) Limited

Bombay High Court · (2015) 03 BOM CK 0108

Arbitration and Conciliation Act, 1996 - Section 34Contract Act, 1872 - Section 145Multi-State Cooperative Societies Act, 2002 - Section 84

Read judgment

High Courts11 Mar 2015

Zacarias Mendes Vs Milton Olumpia Marques and Others

Bombay High Court · (2015) 4 ABR 263 : (2015) 4 ALLMR 665

Constitution of India, 1950 - Article 136, 142, 226, 32

Read judgment

High Courts11 Mar 2015Partly Allowed

Sgn. Ldn. A.P. Fernandes Vs Annette Blunt Finch and Others

Bombay High Court · (2015) 5 ALLMR 823 : (2015) 6 MhLj 717

Read judgment

High Courts11 Mar 2015Allowed

Iqbaluddin Ziauddin Pirzade Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2298 : (2015) 2 BomCR(Cri) 464

Bombay Police Act, 1951 - Section 56 (1) (b), 56 [1] [b], 59Constitution of India, 1950 - Article 227

Read judgment

High Courts11 Mar 2015Dismissed

Javs Engineering (India) Ltd. Vs Bank of Baroda

Bombay High Court · (2015) 5 ABR 127 : (2015) 4 BomCR 392

Constitution of India, 1950 - Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 13(4), 14, 17

Read judgment

High Courts10 Mar 2015

Auto India Vs Commissioner of Sales Tax and Others

Bombay High Court · (2015) 85 VST 277

Bombay Sales Tax Act, 1959 - Section 14, 33(3), 33(5), 41, 8

Read judgment