COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 969 of 3,665

High Courts18 Feb 2015Partly Allowed

Mukund Iron Staff Association Co-op. Housing Society Ltd. Vs Vasant Ramchandra Patil and Others

Bombay High Court · (2016) 1 BomCR 167 : (2015) 4 MhLj 855

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 18 Rule 17A, 151Specific Relief Act, 1963 - Section 16(c)

High Courts18 Feb 2015Allowed

Shankar and Others Vs Ishaq and Others

Bombay High Court · (2015) ALLMR(Cri) 2204 : (2015) 4 BomCR(Cri) 639

Penal Code, 1860 (IPC) - Section 147, 148, 149, 324, 326

High Courts18 Feb 2015

Commissioner of Income Tax Vs Sham L. Chellaram

Bombay High Court · (2015) 275 CTR 245 : (2015) 373 ITR 292

Income Tax Act, 1922 - Section 16(3)(a)(iii)Income Tax Act, 1961 - Section 115C, 115E, 2, 2(24), 2(24)(vi)

High Courts17 Feb 2015Disposed Off

Pradeep Govind Revaskar and Others Vs The State of Maharashtra

Bombay High Court · (2015) 02 BOM CK 0354

Criminal Procedure Code, 1973 (CrPC) - Section 162Penal Code, 1860 (IPC) - Section 304-B, 306, 34, 498A

High Courts17 Feb 2015Allowed

Atul Dnyaneshwar Kharade Vs Adarsh Nagari Sahakari Patsanstha Ltd. and Others

Bombay High Court · (2015) 5 ALLMR 851 : (2015) 6 MhLj 938

Maharashtra Co-operative Societies Act, 1960 - Section 101

High Courts17 Feb 2015

Rajkumar Baban Muthe and Others Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4234

Evidence Act, 1872 - Section 106, 113-A, 113-B, 114Penal Code, 1860 (IPC) - Section 304-B, 306, 34, 498-A

High Courts17 Feb 2015Dismissed

Alimiya Umar Chougule and Others Vs Ministry of Co-Operation and De-Addiction Activities and Others

Bombay High Court · (2015) 4 MhLj 215

Maharashtra Co-operative Societies Act, 1960 - Section 154, 77-A, 77-A(f)

High Courts17 Feb 2015Dismissed

Maharashtra State Electricity Board Vs Pratik Conductors Pvt. Ltd. and Others

Bombay High Court · (2015) 02 BOM CK 0288

Arbitration and Conciliation Act, 1996 - Section 62, 62(3), 65, 66, 67Micro, Small and Medium Enterprises Development Act, 2006 - Section 15, 15, 16, 16, 17, 17

High Courts17 Feb 2015Dismissed

Ashok Shankar Khalase Vs State of Maharashtra

Bombay High Court · (2015) 02 BOM CK 0284

Arms Act, 1959 - Section 27(1)Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 302

High Courts17 Feb 2015Dismissed

Manjitsingh Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2649

Penal Code, 1860 (IPC) - Section 201, 302

High Courts17 Feb 2015Dismissed

Gajanan Balaso Khadke Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2165

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304(B), 304B, 306, 34

High Courts17 Feb 2015Dismissed

Durgawati Ramkaran Morya and Others Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2115

Arms Act, 1959 - Section 25, 4Evidence Act, 1872 - Section 106, 27Penal Code, 1860 (IPC) - Section 300, 302, 304, 34

High Courts17 Feb 2015Allowed

Chanda Birju Garunge Vs The State of Maharashtra and Others

Bombay High Court · (2015) 4 BomCR(Cri) 219

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 8Constitution of India, 1950 - Article 22, 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 12, 3, 8

High Courts17 Feb 2015Dismissed

Sanjay Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1678 : (2015) 2 BomCR(Cri) 233

Criminal Procedure Code, 1973 (CrPC) - Section 2(h), 311-A, 313Identification of Prisoners Act, 1920 - Section 2(a), 3, 4, 5Penal Code, 1860 (IPC) - Section 396, 397, 412

High Courts17 Feb 2015

N.K. Metals Vs Asst. Commissioner of Sales Tax and Others

Bombay High Court · (2015) 02 BOM CK 0177

Constitution of India, 1950 - Article 226

High Courts17 Feb 2015Dismissed

Jamboo Kumar Jain and Others Vs Tata Capital Financial Services Limited and Others

Bombay High Court · (2015) 3 BomCR 571

Arbitration and Conciliation Act, 1996 - Section 16, 3(1)(a), 34, 34(2)(a)(iii), 9Negotiable Instruments Act, 1881 (NI) - Section 138, 141

High Courts17 Feb 2015Dismissed

Executive Engineer Works Division VII (NH) Vs Ravindra S. Kenkre and Others

Bombay High Court · (2015) 6 ALLMR 208 : (2015) 3 BomCR 630

Land Acquisition Act, 1894 - Section 18, 4, 4 (1), 4(1)

High Courts17 Feb 2015Dismissed

Ishtaque Ali Sayyad Ali Vs Maharashtra State Wakf Board and Others

Bombay High Court · (2015) 3 ABR 138 : (2015) 3 BomCR 633 : (2015) 3 MhLj 456

Waqf Act, 1995 - Section 54, 56, 83, 83(1), 83(2)

High Courts17 Feb 2015Dismissed

Anil Vs Jashrath and Others

Bombay High Court · (2015) 2 ABR 587 : (2015) 4 ALLMR 168 : (2015) 3 BomCR 684 : (2015) 3 MhLj 700 : (2015) 2 RCR(Rent) 83

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(1)(k), 5

High Courts17 Feb 2015Allowed

Vinod Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 4843