High Courts11 Feb 2015Allowed
Vilas and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3376 : (2015) 2 BomCR(Cri) 91
Penal Code, 1860 (IPC) - Section 302, 32, 34, 498A, 498-A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 974 of 3,665
High Courts11 Feb 2015
Ramesh Jairamdas Jaising Vs Bansi Jairamdas Jaising and Others
Bombay High Court · (2015) 6 ALLMR 352 : (2015) 3 BomCR 451 : (2015) 5 MhLj 255
Constitution of India, 1950 - Article 129, 215Contempt of Courts Act, 1971 - Section 15, 22Penal Code, 1860 (IPC) - Section 1(2), 63, 64, 65, 66
High Courts10 Feb 2015
Mariano Mesquita and Others Vs Selva Raju Nadar and Others
Bombay High Court · (2015) 5 ALLMR 669 : (2015) 6 MhLj 940
High Courts10 Feb 2015Allowed
Sangita Sudhir Mhaske Vs Sudhir Bhausaheb Mhaske and Others
Bombay High Court · (2015) ALLMR(Cri) 2570
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts10 Feb 2015Dismissed
State of Maharashtra Vs Balasaheb Dnyaneshwar Murtadak and Others
Bombay High Court · (2015) ALLMR(Cri) 4757
Evidence Act, 1872 - Section 113(b)Penal Code, 1860 (IPC) - Section 302, 304B, 34, 498APrevention of Insults to National Honour Act, 1971 - Section 2
High Courts10 Feb 2015Dismissed
Yoseph Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2558
Penal Code, 1860 (IPC) - Section 302, 307, 34, 498-A
High Courts10 Feb 2015Dismissed
Dagadu Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1882
Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7
High Courts10 Feb 2015Disposed off
Raviuday Construction Co. Vs Bhaktiyog Co-operative Housing Society Ltd.
Bombay High Court · (2015) 02 BOM CK 0161
Arbitration and Conciliation Act, 1996 - Section 34, 34(3), 34(4), 68(3), 69(7)Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, 105(2)Criminal Procedure Code, 1973 (CrPC) - Section 309(2)
High Courts10 Feb 2015
Gharda Chemicals Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2015) 79 VST 533
Bombay Sales Tax Act, 1959 - Section 13, 14, 41Constitution of India, 1950 - Article 14, 226Income Tax Act, 1961 - Section 35
High Courts10 Feb 2015Allowed
Manohar and Others Vs Goma and Others
Bombay High Court · (2015) 4 MhLj 643
Civil Procedure Code, 1908 (CPC) - Section 100Contract Act, 1872 - Section 46Specific Relief Act, 1963 - Section 16(c)
High Courts10 Feb 2015
Mukesh K. Patel and Others Vs Daman Municipal Council and Others
Bombay High Court · (2015) 5 ALLMR 732 : (2015) 4 BomCR 377 : (2015) 3 MhLj 52
High Courts10 Feb 2015
Seemaben Vs Motibhai K. Patel Manguben
Bombay High Court · (2015) 4 ABR 730 : (2015) 3 ARBLR 294 : (2015) 3 BomCR 288
Arbitration and Conciliation Act, 1996 - Section 11, 12, 13, 17, 34Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 90
High Courts10 Feb 2015Allowed
Vivekanand Jawali and Others Vs State of Goa and Others
Bombay High Court · (2015) ALLMR(Cri) 2092 : (2015) 1 BomCR(Cri) 837
Criminal Procedure Code, 1973 (CrPC) - Section 173, 199(1), 204, 239, 251Penal Code, 1860 (IPC) - Section 114, 120-B, 201, 304-B, 403
High Courts10 Feb 2015Dismissed
Shobha Janardhan Masram Vs Ganpat Gulabrao Thakre
Bombay High Court · (2015) 3 ABR 169 : (2015) 4 ALLMR 507 : (2015) 5 MhLj 271
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A, 21(2)Gram Nyayalayas Act, 2008 - Section 13(2), 14(1), 14(3), 16, 23Limitation Act, 1963 - Section 9
High Courts10 Feb 2015
Commissioner of Income Tax Vs Meditab Specialities Pvt. Ltd.
Bombay High Court · (2015) 02 BOM CK 0051
Income Tax Act, 1961 - Section 10AA, 14A, 260A, 80IA
High Courts10 Feb 2015
Sudhir G. Borgaonkar Vs Asst. Commissioner of Income Tax
Bombay High Court · (2015) 375 ITR 322 : (2015) 230 TAXMAN 327
Income Tax Act, 1961 - Section 148, 234A, 234B, 260A
High Courts10 Feb 2015Allowed
Chandrakant and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 DMC 611
High Courts10 Feb 2015Disposed off
Lydia Agnes Rodrigues and Others Vs Joseph Anthony D''Cunha and Others
Bombay High Court · (2015) 6 ABR 194 : (2015) 6 ALLMR 223 : (2015) 3 BomCR 664
Succession Act, 1925 - Section 111, 124
High Courts10 Feb 2015Dismissed
Kaprecon Sleeper Works Pvt. Ltd. and Others Vs Union of India and Others
Bombay High Court · (2015) 3 ALLMR 71 : (2015) 3 BC 570 : (2015) 4 MhLj 464
Arbitration and Conciliation Act, 1996 - Section 41, 8Constitution of India, 1950 - Article 14, 19[1][g], 226
High Courts09 Feb 2015Disposed Off
Ravindra Vs The North Maharashtra University Jalgaon
Bombay High Court · (2015) ALLMR(Cri) 3621