High Courts10 Mar 2015
Vijaykumar Dwarkadas Sharma Vs Damodar Ramkrushna Kowale and Others
Bombay High Court · (2015) ALLMR(Cri) 3889
Bombay Money Lenders Act, 1946 - Section 13B, 35A, 35-AEvidence Act, 1872 - Section 40, 41, 42, 43
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 957 of 3,665
High Courts10 Mar 2015Disposed off
Kalpana Rajendra Kumawat and Others Vs Vilas Dattu Fulwari and Others
Bombay High Court · (2015) 146 FLR 830 : (2015) 146 FLR 1022 : (2015) LLR 882
Motor Vehicles Act, 1988 - Section 166Workmens Compensation Act, 1923 - Section 22, 4A
High Courts10 Mar 2015Allowed
Rahul Ganesh Davhale and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0283
High Courts10 Mar 2015Allowed
Ravindra Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2525
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts10 Mar 2015
Jawaharlal Nehru Port Trust Vs D.B.C. Ports Logistics
Bombay High Court · (2015) 321 ELT 568
High Courts10 Mar 2015
Director of Income Tax (Exemption) Vs Bombay Panjrapole Trust
Bombay High Court · (2015) 232 TAXMAN 821
Income Tax Act, 1961 - Section 11, 115BBC, 260A
High Courts10 Mar 2015
Commissioner of Central Excise Vs Hindustan Coca Cola Beverages Pvt. Ltd.
Bombay High Court · (2015) 39 STR 360
High Courts10 Mar 2015
Commissioner of Central Excise Vs Tanschem Limited
Bombay High Court · (2015) 322 ELT 87
Central Excises and Salt Act, 1944 - Section 3
High Courts10 Mar 2015Allowed
Sayyed Noor Vs Sayyed Minya and Others
Bombay High Court · (2015) 3 ABR 300 : (2015) 3 ALLMR 360 : (2015) 3 BomCR 556 : (2015) 6 MhLj 910
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 4, Order 7 Rule 11
High Courts10 Mar 2015Allowed
Naran Lala Pvt. Ltd. Vs Ion Exchange (India) Ltd.
Bombay High Court · (2015) 4 ALLMR 1 : (2015) 3 BomCR 733 : (2015) 3 MhLj 167
Arbitration and Conciliation Act, 1996 - Section 11, 11(12)(b), 2(e)Civil Procedure Code, 1908 (CPC) - Order 37 Rule 2, Order 7 Rule 10, 115, 15, 151Contract Act, 1872 - Section 23, 28
High Courts10 Mar 2015Allowed
Vinod Hinigorani Vs The Securities and Exchange Board of India and Others
Bombay High Court · (2015) 127 CLA 23 : (2015) 190 CompCas 160 : (2015) 4 CoMPLJ 122 : (2015) 278 CTR 232 : (2015) 130 SCL 355 : (2015) 230 TAXMAN 251
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 37, 61Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 222, 222(1)(c), 227, 228A, 229
High Courts10 Mar 2015Allowed
Johnson and Johnson Employees'' Union Vs The Commissioner, Employees Provident Fund Organisation and Others
Bombay High Court · (2015) 5 ABR 469 : (2015) 6 ALLMR 244 : (2015) 3 BomCR 738 : (2015) 145 FLR 815 : (2015) LabIC 4110 : (2015) LLR 813 : (2015) 4 MhLj 912
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14, 17B, 17-BIndustrial Disputes Act, 1947 - Section 25-FF
High Courts10 Mar 2015Partly Allowed
Anil Govind Naik Vs State of Goa and Others
Bombay High Court · (2015) 5 ABR 501 : (2015) 3 BomCR 817
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 173(8)
High Courts10 Mar 2015Allowed
Rajesh Jatihusain Ansari Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4266 : (2015) 4 BomCR(Cri) 146
Penal Code, 1860 (IPC) - Section 328, 379
High Courts10 Mar 2015Partly Allowed
Sanjay Vitthal Pachaghare Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3408 : (2015) 2 BomCR(Cri) 418
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428, 464Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, 304-B, 306, 34, 498-A
High Courts10 Mar 2015Dismissed
Rahul Gandhi Vs Rajesh Mahadev Kunte and Others
Bombay High Court · (2015) 2 BomCR(Cri) 273
Criminal Procedure Code, 1973 (CrPC) - Section 202, 482Penal Code, 1860 (IPC) - Section 499, 500
High Courts10 Mar 2015Dismissed
Sumer Builders Pvt. Ltd. Vs Narendra Gorani
Bombay High Court · (2015) 3 ABR 116 : (2015) 4 CoMPLJ 398
Arbitration and Conciliation Act, 1996 - Section 11, 5, 9Civil Procedure Code, 1908 (CPC) - Section 120, 16, 17, 20Specific Relief Act, 1963 - Section 22
High Courts09 Mar 2015
Commissioner of Customs Vs Cummins India Ltd.
Bombay High Court · (2015) 321 ELT 575
Constitution of India, 1950 - Article 226
High Courts09 Mar 2015Dismissed
Abdul Razak Faujdarkhan and Others Vs Sharada R. Adyanthaya and Others
Bombay High Court · (2015) 03 BOM CK 0309
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15, 15(4), 15A, 15-A, 5 (4A)Civil Procedure Code, 1908 (CPC) - Section 115
High Courts09 Mar 2015
Galvanotek Industries Private Limited Vs Coventry Spring and Engineering Company Private Ltd. and Others
Bombay High Court · (2015) 03 BOM CK 0306
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2, 2(ha)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 17, 18, 18(1)