High Courts09 Feb 2015Allowed
Nana Vs State of Maharashtra
Bombay High Court · (2015) 02 BOM CK 0301
Penal Code, 1860 (IPC) - Section 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(2)(iii)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 975 of 3,665
High Courts09 Feb 2015Dismissed
Gangadhar Vs Rekhabai and Others
Bombay High Court · (2015) ALLMR(Cri) 2243
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts09 Feb 2015Dismissed
Santosh Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1852
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 304, 34
High Courts09 Feb 2015
Bharat Petroleum Corporation Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2015) 02 BOM CK 0174
High Courts09 Feb 2015Dismissed
Rafique Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2301 : (2015) 2 BomCR(Cri) 131 : (2015) 1 Crimes 765
Criminal Procedure Code, 1973 (CrPC) - Section 174Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, 306, 498-A
High Courts09 Feb 2015
Shantilal Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1873 : (2015) 2 BomCR(Cri) 325 : (2015) CriLJ 3558
Prevention of Food Adulteration Act, 1954 - Section 16(1)(a)(I), 16(1)(a)(ii), 2(i-a), 2(i-a)(m), 2(v)
High Courts09 Feb 2015
Rashmikant Kundalia and Others Vs Union of India and Others
Bombay High Court · (2015) 373 ITR 268
Constitution of India, 1950 - Article 14, 226, 227, 246(1)Income Tax Act, 1961 - Section 192, 200, 200(3), 200A, 206CWest Bengal Value Added Tax Act, 2003 - Section 32(2)
High Courts09 Feb 2015Dismissed
State of Maharashtra Vs Ramesh Ambadas Joshi and Others
Bombay High Court · (2015) ALLMR(Cri) 1856 : (2015) 2 BomCR(Cri) 126 : (2016) 1 DMC 104
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 34, 498-A
High Courts09 Feb 2015Allowed
Shailesh Kanada and Others Vs Intelligence Officer and Others
Bombay High Court · (2015) ALLMR(Cri) 1665 : (2015) 2 BomCR(Cri) 393 : (2015) 2 BomCR(Cri) 22
Constitution of India, 1950 - Article 141, 21, 32Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, 29, 79, 80
High Courts09 Feb 2015
Manubhai Vadilal Shah Vs Noopur Developers and Others
Bombay High Court · (2015) 4 BomCR 373
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 22, 20, 39, 39(a), 39(b)Negotiable Instruments Act, 1881 (NI) - Section 138Partnership Act, 1932 - Section 69, 69 (1), 69(1)
High Courts09 Feb 2015Dismissed
Smita Subhash Sawant Vs Jagdeeshwari Jagdish Amin and Others
Bombay High Court · (2015) 2 ABR 737 : (2015) 2 ALLMR 524 : (2015) 4 BomCR 333 : (2015) 3 MhLj 392
Mumbai Municipal Corporation Act, 1888 - Section 10, 28, 28(k), 28F, 32
High Courts06 Feb 2015Allowed
Jyoti Bansilal Kamble Vs The State of Maharashtra and Others
Bombay High Court · (2015) 02 BOM CK 0302
Criminal Procedure Code, 1973 (CrPC) - Section 202, 482Penal Code, 1860 (IPC) - Section 294, 499, 500, 509
High Courts06 Feb 2015Dismissed
Maqbul Kasim Mujawar and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2129
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 324, 326, 34
High Courts06 Feb 2015
Arif Shaikh Vs Municipal Corporation of Gr. Mumbai and Others
Bombay High Court · (2015) 4 ABR 1 : (2015) 5 ALLMR 688 : (2015) 5 BomCR 4 : (2015) 3 MhLj 229
High Courts06 Feb 2015Dismissed
Vijay Shantaram Mandavkar and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 2 ABR 410 : (2015) 5 ALLMR 185 : (2015) 3 BomCR 431 : (2015) 3 MhLj 198
Constitution of India, 1950 - Article 21, 226Maharashtra Housing and Area Development Act, 1976 - Section 95A, 95A(1)Mumbai Municipal Corporation Act, 1888 - Section 302
High Courts06 Feb 2015
Rashmikant Kundalia and Others Vs Union of India and Others
Bombay High Court · (2015) 275 CTR 138 : (2015) 229 TAXMAN 596
Constitution of India, 1950 - Article 14, 226, 227, 246(1)Income Tax Act, 1961 - Section 192, 200, 200(3), 200A, 206CWest Bengal Value Added Tax Act, 2003 - Section 32(2)
High Courts06 Feb 2015
CEAT Limited Vs The Commissioner of Central Excise and Customs
Bombay High Court · (2015) 317 ELT 192 : (2015) 33 GSTR 136
Central Excises and Salt Act, 1944 - Section 11A, 11A (2), 11A (2B), 11A(1), 11A(3(ii)(b)Customs Act, 1962 - Section 18(3)
High Courts06 Feb 2015
Sambha and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1577 : (2015) 2 BomCR(Cri) 154
Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 323
High Courts06 Feb 2015Allowed
Baburao and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 4284 : (2015) 2 BomCR(Cri) 278
Criminal Procedure Code, 1973 (CrPC) - Section 156[3], 200Penal Code, 1860 (IPC) - Section 120[3], 193, 203, 34, 420Prevention of Corruption Act, 1988 - Section 19[1]
High Courts06 Feb 2015Allowed
Gaurav K. Desai and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 02 BOM CK 0078
Maharashtra Co-operative Societies Act, 1960 - Section 154, 2(20), 73(1AB), 75, 75(4)