High Courts13 Feb 2015Allowed
Rajan Kantilal Vora and Others Vs Pelican Paints Limited and Others
Bombay High Court · (2015) 02 BOM CK 0357
Criminal Procedure Code, 1973 (CrPC) - Section 161, 162
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 971 of 3,665
High Courts13 Feb 2015
Aslam A. Khan and Others Vs The Divisional Joint Registrar, Co-operative Societies and Others
Bombay High Court · (2015) 5 ALLMR 856 : (2015) 6 MhLj 714
Maharashtra Co-operative Societies Act, 1960 - Section 105, 11, 12, 13, 14
High Courts13 Feb 2015Allowed
Dada Hari Keshavrao Choure and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 3493
Criminal Procedure Code, 1973 (CrPC) - Section 195, 465, 468, 468(3)(c), 471Penal Code, 1860 (IPC) - Section 166, 193, 202, 217, 218
High Courts13 Feb 2015Disposed off
Securities and Exchange Board of India Vs Arun Kumar Agrawal
Bombay High Court · (2015) 131 SCL 673
Constitution of India, 1950 - Article 136, 226, 227Right to Information Act, 2005 - Section 8(1)(j), 8(2)
High Courts13 Feb 2015Partly Allowed
Hamidulla Abdulgani Shaikh and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2617
Bombay Police Act, 1951 - Section 135, 34Penal Code, 1860 (IPC) - Section 302, 307, 323, 324, 34
High Courts13 Feb 2015Disposed off
The Municipal Corporation of Greater Mumbai Vs Ganesh Narayan Vaze and Others
Bombay High Court · (2015) 02 BOM CK 0282
Constitution of India, 1950 - Article 226, 227Payment of Gratuity Act, 1972 - Section 14, 4, 7, 7(1), 7(2)Penal Code, 1860 (IPC) - Section 193, 196, 228
High Courts13 Feb 2015Allowed
Balasaheb Dhondiram Nikam Vs Joint Registrar, Co-Operative Societies and Others
Bombay High Court · (2015) 3 ABR 370 : (2015) 5 ALLMR 692 : (2015) 3 MhLj 482
Maharashtra Co-operative Societies Act, 1960 - Section 101, 154
High Courts13 Feb 2015Allowed
Parvatibai Vs Pramod Tukaram Kondilkar and Others
Bombay High Court · (2015) 2 ABR 688 : (2015) 6 ALLMR 192 : (2015) 3 BomCR 264 : (2015) 3 MhLj 665
Bombay Village Panchayats Act, 1958 - Section 17, 35, 35 (3-C)
High Courts13 Feb 2015
Vijay Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1889
Criminal Procedure Code, 1973 (CrPC) - Section 482Indian Medical Council Act, 1956 - Section 15(3)Penal Code, 1860 (IPC) - Section 304-A
High Courts13 Feb 2015Allowed
Amjad Abdul Jabbar Bubere Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2143
Penal Code, 1860 (IPC) - Section 148, 149, 302, 323, 326
High Courts13 Feb 2015Allowed
Ashiyabegum and Others Vs Khayyum and Others
Bombay High Court · (2015) ALLMR(Cri) 1868 : (2015) 4 BomCR(Cri) 334 : (2015) 3 DMC 432
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts13 Feb 2015Dismissed
Kashinath Balu Gaonkar Vs Sunita Krishnajirao Dessai and Others
Bombay High Court · (2015) 2 BomCR(Cri) 54 : (2015) 2 BomCR(Cri) 411
Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139
High Courts13 Feb 2015
Somerset Place Co-operative Housing Society Ltd. Vs Income Tax Officer 16(2)(1)
Bombay High Court · (2015) 279 CTR 146 : (2015) 374 ITR 307
Constitution of India, 1950 - Article 141Income Tax Act, 1961 - Section 256(1), 256(2), 260A, 264(1), 33ALimitation Act, 1963 - Section 5
High Courts13 Feb 2015
Mahanagar Telephone Nigam Ltd. Vs Asco Engineering
Bombay High Court · (2016) 1 ALLMR 789 : (2015) 6 ARBLR 153 : (2016) 1 BomCR 702 : (2015) 4 MhLj 883
Arbitration and Conciliation Act, 1996 - Section 31 (7) (a), 31(7)(a), 34Contract Act, 1872 - Section 73
High Courts13 Feb 2015Allowed
Padmaja Rao Vs Vijaylaxmi Rajesh Nevrekar
Bombay High Court · (2015) ALLMR(Cri) 3619
High Courts13 Feb 2015Dismissed
Manjulabai Govind Dhumal Vs The Collector and Others
Bombay High Court · (2015) 4 ABR 684 : (2015) 4 ALLMR 361 : (2015) 3 BomCR 462 : (2015) 3 MhLj 565
Bombay Village Panchayats Act, 1958 - Section 29, 29(1), 29(3)
High Courts13 Feb 2015Dismissed
Fleet Fastners Private Limited and Others Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2015) 6 ALLMR 35 : (2015) 3 BomCR 476
Constitution of India, 1950 - Article 226, 227Mumbai Municipal Corporation Act, 1888 - Section 217, 217(2)
High Courts13 Feb 2015Allowed
Horilal Shriram Jaiswar of Mumbai Vs State of Maharashtra and Others
Bombay High Court · (2015) 3 ABR 93 : (2015) 4 ALLMR 558 : (2015) 3 BomCR 726 : (2015) 5 MhLj 571
Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10
High Courts13 Feb 2015
Rekha Umesh Shetty Vs Commissioner of Customs and Others
Bombay High Court · (2015) 323 ELT 574
Customs Act, 1962 - Section 147
High Courts12 Feb 2015
Commissioner of Service Tax-I Vs Ambe International
Bombay High Court · (2015) 52 GST 513 : (2015) 40 STR 441
Central Excises and Salt Act, 1944 - Section 35BFinance Act, 1994 - Section 73, 83, 83A, 84, 85