High Courts29 Jan 2015
Essel Packaging Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2015) 320 ELT 769 : (2015) 34 GSTR 677
Additional Duties of Excise (Goods of Special Importance) Act, 1957 - Section 3
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 982 of 3,665
High Courts29 Jan 2015
Commissioner of Central Excise Vs Amarnani Textiles Ind. Pvt. Ltd.
Bombay High Court · (2015) 319 ELT 442
Central Excises and Salt Act, 1944 - Section 11A
High Courts29 Jan 2015Allowed
Amol Maruti Karande Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4355
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b), 22, 27, 8, 8(c)
High Courts29 Jan 2015
Commissioner of The Central Excise Vs Clariant India Ltd.
Bombay High Court · (2015) 319 ELT 646
Central Excises and Salt Act, 1944 - Section 11B, 11B(1), 11B(2), 11B(3)
High Courts29 Jan 2015Allowed
Ultratech Cement Ltd. and Others Vs Dalmia Cement Bharat Ltd.
Bombay High Court · (2015) 01 BOM CK 0164
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3, Order 2 Rule 3, Order 7 Rule 11, 20Copyright Act, 1957 - Section 62(2)Trade Marks Act, 1999 - Section 134(2)
High Courts29 Jan 2015Dismissed
Chief Electrical Traction Engineer Western Railways Vs New Adarsh Electrical Works
Bombay High Court · (2015) 01 BOM CK 0163
Arbitration and Conciliation Act, 1996 - Section 34
High Courts29 Jan 2015Allowed
Sanjeev Kumar Gupta Vs Director, Central Bureau of Investigation and Others
Bombay High Court · (2015) 01 BOM CK 0162
High Courts29 Jan 2015Dismissed
Parmeshwar Vs State of Maharashtra
Bombay High Court · (2015) 2 BomCR(Cri) 190
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 307, 34, 498A, 498-A
High Courts29 Jan 2015Dismissed
J. R. Gaikwad Laboratory Assistant Gr. II and Others Vs Union of India and Others
Bombay High Court · (2015) 01 BOM CK 0043
Constitution of India, 1950 - Article 14, 16
High Courts29 Jan 2015Dismissed
Dewanchand Ramsaran Trading Pvt. Ltd. and Others Vs IL and FS Financial Services Ltd. and Others
Bombay High Court · (2015) 3 ALLMR 114 : (2016) 1 BomCR 174 : (2015) 4 MhLj 358
Companies Act, 1956 - Section 125, 127, 132, 135Income Tax Act, 1961 - Section 281
High Courts29 Jan 2015Allowed
Ramesh Manik Patil Vs State of Maharashtra and Others
Bombay High Court · (2015) 4 BomCR(Cri) 190
Criminal Procedure Code, 1973 (CrPC) - Section 156, 167, 169, 170, 173Penal Code, 1860 (IPC) - Section 34, 409, 410, 420, 467Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts29 Jan 2015Allowed
Prakash Ramaji Ambagade and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1564
Criminal Procedure Code, 1973 (CrPC) - Section 227, 228, 482Penal Code, 1860 (IPC) - Section 109Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2)
High Courts29 Jan 2015Dismissed
Rahul Omprakash Gandhi Vs Pusad Urbhan Co-op. Bank Ltd. and Others
Bombay High Court · (2015) ALLMR(Cri) 1721
Evidence Act, 1872 - Section 137, 3Negotiable Instruments Act, 1881 (NI) - Section 138, 145, 145(2)
High Courts28 Jan 2015Allowed
Meghraj Vs The State of Maharashtra
Bombay High Court · (2015) 01 BOM CK 0342
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 201, 302
High Courts28 Jan 2015Partly Allowed
S. Rajakumar Vs N. Maran Pillai and Others
Bombay High Court · (2015) ALLMR(Cri) 2587 : (2015) 4 BC 451
Criminal Procedure Code, 1973 (CrPC) - Section 378Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts28 Jan 2015Allowed
Abdul Razak Mohammed Ishaque Vs Hamidabee Sayyed Haroon Attar and Others
Bombay High Court · (2015) 01 BOM CK 0303
High Courts28 Jan 2015
Uttam Galva Steels Ltd. Vs Commissioner of
Bombay High Court · (2015) 321 ELT 103
Customs Tariff Act, 1975 - Section 3
High Courts28 Jan 2015
Poona Tools Pvt. Ltd. Vs Union of India
Bombay High Court · (2015) 323 ELT 572
Central Excises and Salt Act, 1944 - Section 11A(4), 32E, 32F, 32-O, 32-O(1)Constitution of India, 1950 - Article 226
High Courts28 Jan 2015Allowed
Shashikant Vs Maharashtra State Electricity Distribution Company Limited and Others
Bombay High Court · (2015) 01 BOM CK 0250
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 13, 47
High Courts28 Jan 2015Allowed
Nazir Shaikh and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1301 : (2015) 3 DMC 838
Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 304-B, 34, 498-A