High Courts02 Feb 2015Allowed
Sureshkumar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2103
Penal Code, 1860 (IPC) - Section 313, 34, 363, 376, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 980 of 3,665
High Courts02 Feb 2015
Ideal Paints Pvt. Ltd. Vs Commissioner of C. Ex. (Appeals), Pune-III
Bombay High Court · (2015) 317 ELT 401
High Courts02 Feb 2015
Welspun Maxsteel Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2015) 319 ELT 76
High Courts02 Feb 2015
Commissioner of Income Tax Vs Shyam Co-op. Housing Society Ltd.
Bombay High Court · (2015) 02 BOM CK 0180
Income Tax Act, 1961 - Section 260A
High Courts02 Feb 2015Disposed off
Kiran Shankar Prasad Pande Vs Parmanand Koche and Others
Bombay High Court · (2015) 5 BomCR 748
Industrial Disputes Act, 1947 - Section 25F, 25FFF(1), 33-C(2)
High Courts02 Feb 2015Dismissed
Pramod Vs Savita and Others
Bombay High Court · (2015) 1 BomCR(Cri) 639
Criminal Procedure Code, 1973 (CrPC) - Section 156, 167, 169, 170, 173Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 306, 34
High Courts02 Feb 2015Allowed
Arvind Vyankatrao Tarar Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 ALLMR 690 : (2015) 2 BomCR 35
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 41, Order 9 Rule 13, Order 9 Rule 9, 151, 151(2)Land Acquisition Act, 1894 - Section 18, 19, 22, 26(2), 54
High Courts02 Feb 2015
Commissioner of Income Tax - 8 Vs Calibre Personnel Services Pvt. Ltd.
Bombay High Court · (2015) 02 BOM CK 0053
Income Tax Act, 1961 - Section 260A, 43B
High Courts02 Feb 2015Dismissed
Hirakant Ramchandra Kothari Vs Yeshodabai Arjun Subhane and Others
Bombay High Court · (2015) 2 ABR 440 : (2015) 2 BomCR 18 : (2015) 2 MhLj 739
Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32, 32G, 32M, 74, 76Constitution of India, 1950 - Article 227Maharashtra Land Revenue Code, 1966 - Section 36, 36(2)(3)
High Courts02 Feb 2015
E-City Entertainment (I) Pvt. Ltd. Vs Imax Corporation
Bombay High Court · (2015) 2 ARBLR 107 : (2015) 2 BomCR 43
Arbitration and Conciliation Act, 1996 - Section 34
High Courts02 Feb 2015
Heena Narendra Patel and Others Vs Heena Narendra Patel and Others
Bombay High Court · (2015) 6 ALLMR 604 : (2015) 2 BomCR 614
Bombay Court Fees Act, 1959 - Section 11, 15, 18, 8Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 2 Rule 3, Order 2 Rule 6, Order 7 Rule 11, Order 7 Rule 11(b)
High Courts30 Jan 2015Disposed Off
The Oriental Insurance Company Ltd. Vs Madhuri T. Rivonkar and Others
Bombay High Court · (2015) 6 ALLMR 792 : (2015) 2 AnWR 774
Motor Vehicles Act, 1988 - Section 166
High Courts30 Jan 2015Allowed
Manjur Samsuddin Shaikh Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4274
Penal Code, 1860 (IPC) - Section 34, 420, 489B, 489C
High Courts30 Jan 2015Allowed
Vasant Shankar Mane Vs Waman Vitthal Chindhe and Others
Bombay High Court · (2015) 01 BOM CK 0316
Stamp Act, 1899 - Section 35, 36, 61
High Courts30 Jan 2015Disposed off
Vishwanath Yeshwant Rohokale and Others Vs Narayan Gunaji Rohokale and Others
Bombay High Court · (2015) 01 BOM CK 0315
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 41, 100, 96Specific Relief Act, 1963 - Section 34
High Courts30 Jan 2015Dismissed
Hariom Vijay Pande and Others Vs State of Maharashtra
Bombay High Court · (2015) 01 BOM CK 0308
Penal Code, 1860 (IPC) - Section 302, 34
High Courts30 Jan 2015Disposed off
Mahalaxmi Joginder Singh Kahaan Vs Johind Sing and Others
Bombay High Court · (2015) 01 BOM CK 0304
Benami Transactions (Prohibition) Act, 1988 - Section 3, 4Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33, 16, 16(a), 20, 4Evidence Act, 1872 - Section 114, 73, 74, 79
High Courts30 Jan 2015Dismissed
Azamatibi and Others Vs Akhtyarbi and Others
Bombay High Court · (2015) 01 BOM CK 0286
High Courts30 Jan 2015Dismissed
Surekha Vs The State of Maharashtra and Others
Bombay High Court · (2015) 01 BOM CK 0284
Bombay Village Panchayats Act, 1958 - Section 35, 35 (3-A), 37
High Courts30 Jan 2015Allowed
Siddheshwar Vs Divisional Caste Certificate Scrutiny Committee No. 2 Akola and Others
Bombay High Court · (2015) 5 MhLj 100