High Courts05 Mar 2015Allowed
Swati Prashant Madame and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2578
Penal Code, 1860 (IPC) - Section 294, 34, 354, 354-A (1), 354-A(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 959 of 3,665
High Courts05 Mar 2015
Gopinath Manohar Wadi and Others Vs The Union of India and Others
Bombay High Court · (2015) 03 BOM CK 0350
Income Tax Act, 1961 - Section 132, 132A, 133A, 139, 142
High Courts05 Mar 2015Disposed off
Vasantrao and Others Vs Aurangabad Municipal Corporation and Others
Bombay High Court · (2015) 03 BOM CK 0348
Bombay Provincial Municipal Corporations Act, 1949 - Section 129A, 3Maharashtra Regional and Town Planning Act, 1966 - Section 154, 37
High Courts05 Mar 2015Disposed off
Madhukar Vs Marathwada Agricultural University and Others
Bombay High Court · (2015) 03 BOM CK 0293
Constitution of India, 1950 - Article 14, 16, 21, 226, 227Industrial Disputes Act, 1947 - Section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 30, 32
High Courts05 Mar 2015Allowed
Manohar Ganpatrao Kapsikar Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2513
Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 109, 120B, 409, 420Prevention of Corruption Act, 1988 - Section 10, 11, 13, 13(1)(c)(d), 13(2)
High Courts05 Mar 2015
Zulhkar Jeewanjee Moriswala and Others Vs Deputy Commissioner of Income Tax (TDS) and Others
Bombay High Court · (2015) 375 ITR 148
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 200, 234A, 234B, 234C
High Courts05 Mar 2015
Hyva (India) P. Ltd. Vs Union of India and Others
Bombay High Court · (2015) 33 GSTR 291
Central Excises and Salt Act, 1944 - Section 2, 2(f), 3, 3(1), 3(i)Constitution of India, 1950 - Article 14, 19(1)(g), 246(1), 248, 248(2)Finance Act, 1994 - Section 64(3), 65(19)(v), 65(41), 65(41)(g), 65(41)(j)
High Courts05 Mar 2015Dismissed
State of Maharashtra Vs Kumar Bhimrao Kolekar and Others
Bombay High Court · (2015) ALLMR(Cri) 2383
Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 341
High Courts05 Mar 2015
Pravina Ramji and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 4 ALLMR 6 : (2016) 1 BomCR 89 : (2015) 4 MhLj 649
Maharashtra Co-operative Societies Act, 1960 - Section 152, 154, 26, 35, 83
High Courts05 Mar 2015Dismissed
Rameshchandra Ramchandra Golecha and Others Vs Dy. Registrar (Money Lenders) and Dy. Registrar Cooperative Societies Tal. Akola and Others
Bombay High Court · (2015) 5 MhLj 495
Bombay Money Lenders Act, 1946 - Section 13(A), 13(B)
High Courts05 Mar 2015Dismissed
State of Maharashtra Vs Sahebrao Laxman Dahiwal
Bombay High Court · (2015) 2 BomCR(Cri) 306
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts05 Mar 2015
Allauddin Vs State of Maharashtra and Others
Bombay High Court · (2015) 3 ALLMR 354 : (2015) 2 BomCR 512 : (2015) 6 MhLj 865
Limitation Act, 1963 - Section 5Maharashtra Industrial Development Act, 1961 - Section 34(1)
High Courts05 Mar 2015Dismissed
Ramnivas Ganpatlal Sharma and Others Vs Shakuntalabai Bansilal Sharma and Others
Bombay High Court · (2015) 4 ABR 107 : (2015) 3 ALLMR 368 : (2015) 2 BomCR 555 : (2015) 6 MhLj 932
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Guardians and Wards Act, 1890 - Section 9
High Courts05 Mar 2015
Anjuman-E-Taleem and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 4 ALLMR 19 : (2015) 2 BomCR 726 : (2015) 3 MhLj 98
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(3), 9
High Courts05 Mar 2015
Raymond Limited Vs The Commissioner, Central Excise and Customs
Bombay High Court · (2015) 322 ELT 469
Additional Duties of Excise (Goods of Special Importance) Act, 1957 - Section 3, 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 - Section 3, 3(3)Central Excises and Salt Act, 1944 - Section 1, 11A, 14, 2, 2(a)
High Courts05 Mar 2015
Campaign against Manual Scavenging and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0040
Bombay Land Revenue Code, 1879 - Section 37Constitution of India, 1950 - Article 14, 19, 21, 25, 26Maharashtra Land Revenue Code, 1966 - Section 20
High Courts05 Mar 2015Dismissed
Vikas Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2988 : (2015) 2 BomCR(Cri) 439
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, 114Prevention of Corruption Act, 1988 - Section 10, 11, 13, 13(1)(d), 13(2)
High Courts04 Mar 2015Dismissed
Gram Panchayat, Khatwani Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 MhLj 339
Bombay Village Panchayats Act, 1958 - Section 4, 4(2), 4(b)Constitution of India, 1950 - Article 243-GPanchayats (Extension to Scheduled Areas) Act, 1996 - Section 4, 4(b)
High Courts04 Mar 2015Allowed
Amol Bhagwat Gaikwad and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3535
Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 332, 34, 37, 396
High Courts04 Mar 2015Disposed off
Kalpana and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0351
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 3A