High Courts04 Mar 2015Allowed
Matoshri Laxmibai Bahu-uddeshiya Sanstha and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0338
Maharashtra Universities Act, 1994 - Section 82, 82[5]
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 960 of 3,665
High Courts04 Mar 2015Allowed
Matoshri Laxmibai Bahu-uddeshiya Sanstha, Rahati Taluka and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0337
Maharashtra Universities Act, 1994 - Section 82, 82[5]
High Courts04 Mar 2015Dismissed
Dinanath Parmeshwar Sahani Vs The State of Maharashtra
Bombay High Court · (2015) 03 BOM CK 0336
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
High Courts04 Mar 2015Dismissed
Sakina Yusuf Khan Vs State of Maharashtra
Bombay High Court · (2015) 03 BOM CK 0335
Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
High Courts04 Mar 2015Allowed
Sudhanwa C. Bodas Vs SNDT Women''s University and Others
Bombay High Court · (2015) 03 BOM CK 0321
High Courts04 Mar 2015Disposed off
Succorina Pereira and Others Vs Maria Savia Barreto and Others
Bombay High Court · (2015) 5 ALLMR 80 : (2015) 6 MhLj 255
High Courts04 Mar 2015Dismissed
Deccen Do-op. Textiles Industries Ltd. Vs Union of India
Bombay High Court · (2015) 320 ELT 759
Constitution of India, 1950 - Article 226
High Courts04 Mar 2015Allowed
Rajkumar Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2202
Arms Act, 1959 - Section 18Penal Code, 1860 (IPC) - Section 384, 385, 504, 506
High Courts04 Mar 2015
Commissioner of Customs Vs Great Lakes Dredge and Dock Co.
Bombay High Court · (2015) 320 ELT 286
Customs Act, 1962 - Section 27
High Courts04 Mar 2015
Indokem Ltd. Vs Union of India
Bombay High Court · (2015) 38 STR 464
Finance Act, 1994 - Section 70, 72, 73, 73(a), 73A
High Courts04 Mar 2015Allowed
Vasudeo and Others Vs The Sub Divisional Officer/Sub Divisional Magistrate
Bombay High Court · (2015) ALLMR(Cri) 4765 : (2015) 2 BomCR(Cri) 387
Constitution of India, 1950 - Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) - Section 133, 133(1), 134, 135, 136Penal Code, 1860 (IPC) - Section 188
High Courts04 Mar 2015Dismissed
The Grampanchayat and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 03 BOM CK 0189
Constitution of India, 1950 - Article 243G
High Courts04 Mar 2015Dismissed
Sushil Kumar Saxena Vs Mohammad Sami Ahmed and Others
Bombay High Court · (2015) 03 BOM CK 0185
Negotiable Instruments Act, 1881 (NI) - Section 138, 145, 145(1), 145(2)
High Courts04 Mar 2015
CEAT Limited Vs The Commissioner of Central Excise
Bombay High Court · (2015) 321 ELT 122
Additional Duties of Excise (Goods of Special Importance) Act, 1957 - Section 3Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39Constitution of India, 1950 - Article 141
High Courts04 Mar 2015Partly Allowed
Baburao Keshav Tayade Vs District Selection Committee and Others
Bombay High Court · (2015) 03 BOM CK 0102
High Courts04 Mar 2015Dismissed
Krishnabhagwan Rajaram Sharma Vs Tata Motors Finance Ltd.
Bombay High Court · (2015) 03 BOM CK 0094
Arbitration and Conciliation Act, 1996 - Section 12(3), 13(2), 17, 18, 19Civil Procedure Code, 1908 (CPC) - Order 8 Rule 10, Order 9 Rule 9General Clauses Act, 1897 - Section 27
High Courts04 Mar 2015Dismissed
Ashok Chavan Vs Central Bureau of Investigation, Anti-Corruption Branch and Others
Bombay High Court · (2015) ALLMR(Cri) 2974 : (2015) 2 BomCR(Cri) 140
Constitution of India, 1950 - Article 32Criminal Procedure Code, 1973 (CrPC) - Section 169, 173(8), 197, 362Penal Code, 1860 (IPC) - Section 420, 468, 471
High Courts04 Mar 2015
Visakha Petroleum Products Pvt. Ltd. Vs B.L. Bansal and Others
Bombay High Court · (2015) 03 BOM CK 0091
Arbitration and Conciliation Act, 1996 - Section 12, 13, 16, 34, 34(2)(a)(v)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, 89Contract Act, 1872 - Section 23, 25(3), 28, 28(a), 28(b)
High Courts04 Mar 2015Disposed off
Arun Dattatraya Narake and Others Vs Authorized Officer, Kolhapur District Central Co-op. Bank Ltd. and Others
Bombay High Court · (2015) 4 ABR 14 : (2015) 4 ALLMR 388 : (2015) 4 MhLj 740
Constitution of India, 1950 - Article 226, 227Maharashtra Co-operative Societies Act, 1960 - Section 105, 110(A), 152, 67, 73(C)(A)(iii)
High Courts04 Mar 2015Dismissed
Amrut Yeshwant Mate Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ALLMR 832 : (2015) 4 BomCR 577
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2(i), 2(i)(v), 2(o), 47