High Courts03 Feb 2015Dismissed
Vitthal Rayaji Gadekar Vs The State of Maharashtra
Bombay High Court · (2015) 02 BOM CK 0279
Penal Code, 1860 (IPC) - Section 306, 498A, 498-A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 979 of 3,665
High Courts03 Feb 2015Dismissed
Snowcem Paints Private Ltd. Vs Snowcem Paints Kamgar Karmachari Union
Bombay High Court · (2015) 145 FLR 289
Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 2(kkk)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28(1), 30(2)
High Courts03 Feb 2015
Commissioner of Income Tax Vs Fine Jewellery (India) Ltd.
Bombay High Court · (2015) 372 ITR 303
Income Tax Act, 1961 - Section 143(3), 260A, 263
High Courts03 Feb 2015
Arjun Sitaram Nitanwar Vs Tahsildar, District Thane and Others
Bombay High Court · (2015) 2 ABR 635 : (2015) 5 ALLMR 624 : (2015) 6 MhLj 634
Constitution of India, 1950 - Article 226Forest Act, 1927 - Section 35, 35(1), 35(3), 35(5), 36Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 - Section 18, 5
High Courts03 Feb 2015
Commissioner of Income Tax Vs Tata Autocomp Systems Ltd.
Bombay High Court · (2015) 276 CTR 481 : (2015) 374 ITR 516
Income Tax Act, 1961 - Section 260A, 92B
High Courts03 Feb 2015Dismissed
Abhayrao Prakashrao Deshmukh Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1704 : (2015) 3 DMC 710
Criminal Procedure Code, 1973 (CrPC) - Section 125, 127, 397
High Courts03 Feb 2015Dismissed
Nimba Dashrat Koli and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ALLMR 126 : (2015) 6 BomCR 429 : (2015) 3 MhLj 598
High Courts03 Feb 2015
Sinhagad Technical Education Society Vs Dy. Conservator of Forest and Others
Bombay High Court · (2015) 2 ABR 459 : (2015) 6 ALLMR 371 : (2015) 3 BomCR 165 : (2015) 4 MhLj 654
Constitution of India, 1950 - Article 226Forest Act, 1927 - Section 2, 35, 35(1), 35(3), 35(5)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 - Section 5
High Courts03 Feb 2015Partly Allowed
Nayana S. Gobbur Vs Sudhir S. Gobbur
Bombay High Court · (2015) 2 BomCR 50 : (2015) 2 DMC 67 : (2015) 2 MhLj 554
Hindu Marriage Act, 1955 - Section 13(1) (ia), 13(1)(ia)
High Courts03 Feb 2015
Govind Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1693 : (2015) 1 BomCR(Cri) 625
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 304A, 304-A
High Courts03 Feb 2015
Pratiksha Pravin Raut Vs Additional Collector and Others
Bombay High Court · (2015) 2 ABR 512 : (2015) 2 ALLMR 546 : (2015) 5 BomCR 757 : (2015) 2 MhLj 655
Bombay Village Panchayats Act, 1958 - Section 33, 33(5)
High Courts03 Feb 2015Allowed
Bandra Owners Court Cooperative Housing Society Limited Vs The Divisional Joint Registrar of Cooperative Societies and Others
Bombay High Court · (2015) 5 ALLMR 44 : (2015) 2 MhLj 463
Maharashtra Co-operative Societies Act, 1960 - Section 154, 2(19)(a), 22(2), 23, 23(1)
High Courts03 Feb 2015
Tata Net Services Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2015) 79 VST 472
Constitution of India, 1950 - Article 226, 366 (29A)Maharashtra Value Added Tax Act, 2002 - Section 2(24), 2(4), 2(8)Telegraph Act, 1885 - Section 4
High Courts03 Feb 2015Dismissed
Ashok Ambo Sangade and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1446 : (2015) 1 BomCR(Cri) 613
Penal Code, 1860 (IPC) - Section 147, 148, 149, 302
High Courts02 Feb 2015
The Commissioner of Income Tax Vs Hindustan Samuh Awas Limited
Bombay High Court · (2016) 284 CTR 43 : (2015) 377 ITR 150 : (2015) 234 TAXMAN 743
Income Tax Act, 1961 - Section 80-IB, 80IB(10), 80-IB(10), 80-IB(10)(a)(ii)
High Courts02 Feb 2015
Godrej and Boyce Mfg. Co. Ltd. Vs Union of India
Bombay High Court · (2015) 39 STR 723
High Courts02 Feb 2015Allowed
Gopal Bajirao Ankushrao Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1772
Arms Act, 1959 - Section 25, 4Penal Code, 1860 (IPC) - Section 120-B, 302
High Courts02 Feb 2015
Commissioner of Central Excise Vs Rajendra Mechanical Industries Ltd.
Bombay High Court · (2015) 319 ELT 299
High Courts02 Feb 2015Allowed
Vishnu Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1293
Penal Code, 1860 (IPC) - Section 436
High Courts02 Feb 2015Allowed
Chandansingh Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1291
Criminal Procedure Code, 1973 (CrPC) - Section 239, 482Essential Commodities Act, 1955 - Section 3, 7