COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 987 of 3,665

High Courts20 Jan 2015Partly Allowed

Prism Reality Vs Govind Yashwnt Khalade

Bombay High Court · (2015) 5 ALLMR 620 : (2015) 4 BomCR 370 : (2015) 2 MhLj 472

Bombay Court Fees Act, 1959 - Section 6(ha), 6(iv)(ha), 6(iv)(j)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(b)Constitution of India, 1950 - Article 227

Read judgment

High Courts20 Jan 2015

Sunbel Alloys Co. of India Ltd. Vs The Union of India

Bombay High Court · (2015) 3 ALLMR 1 : (2015) 6 BomCR 632 : (2015) 316 ELT 353 : (2015) 32 GSTR 478 : (2015) 37 STR 903

Central Excises and Salt Act, 1944 - Section 11, 11A(1), 2(f)

Read judgment

High Courts20 Jan 2015Dismissed

Laxmanrao Vs Maharashtra State Electricity Board

Bombay High Court · (2015) 5 ABR 692 : (2016) 1 ACC 38 : (2015) ACJ 2509 : (2015) 5 ALLMR 71 : (2015) 145 FLR 829 : (2015) 4 MhLj 245

Read judgment

High Courts20 Jan 2015Dismissed

Deputy Collector and (L.A.) Margao Vs Georgina Merces Jacques

Bombay High Court · (2016) 1 ALLMR 720

Land Acquisition Act, 1894 - Section 18, 4, 4(1)

Read judgment

High Courts20 Jan 2015

People''s Movement for Civic Action Vs Goa Coastal Zone Management Authority

Bombay High Court · (2015) 01 BOM CK 0124

Civil Procedure Code, 1908 (CPC) - Section 98(2)Constitution of India, 1950 - Article 226Environment (Protection) Act, 1986 - Section 3(1), 3(2)(v)

Read judgment

High Courts20 Jan 2015

Borosil Glass Works Limited Vs Tata Motors Limited

Bombay High Court · (2015) 01 BOM CK 0075

Arbitration and Conciliation Act, 1996 - Section 16, 16(2), 22, 23, 34Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4, Order 7 Rule 11(d)Constitution of India, 1950 - Article 136

Read judgment

High Courts20 Jan 2015Dismissed

Executive Engineer Vs Revati G. Goltekar

Bombay High Court · (2015) 01 BOM CK 0070

Land Acquisition Act, 1894 - Section 18, 4, 4(1)

Read judgment

High Courts20 Jan 2015Disposed off

Managing Director, G.I.D.C. and Others Vs Balkrishna S.S. Kakodkar and Others

Bombay High Court · (2015) 01 BOM CK 0052

Land Acquisition Act, 1894 - Section 18, 4, 4(1)

Read judgment

High Courts20 Jan 2015

Tata Sons Limited and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 80 VST 173

Bombay Sales Tax Act, 1959 - Section 39Constitution of India, 1950 - Article 226, 326, 366, 366(29A), 366(29A)(d)

Read judgment

High Courts20 Jan 2015Allowed

Kishor Vs The Municipal Commissioner and Others

Bombay High Court · (2016) 1 ALLMR 175 : (2015) 4 MhLj 836

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d), 9Maharashtra Regional and Town Planning Act, 1966 - Section 149, 17(5), 52, 53, 53(1)

Read judgment

High Courts20 Jan 2015

Sunbel Alloys Co. of India Ltd. Vs Union of India

Bombay High Court · (2015) 316 ELT 353

Central Excises and Salt Act, 1944 - Section 11A(1), 2(f)Civil Procedure Code, 1908 (CPC) - Section 11

Read judgment

High Courts20 Jan 2015Allowed

Santosh Rani and Others Vs The Hon''ble Member, Maharashtra State Cooperative Appellate Court, Mumbai and Others

Bombay High Court · (2015) 4 BomCR 429

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Maharashtra Co-operative Societies Act, 1960 - Section 22

Read judgment

High Courts19 Jan 2015Dismissed

Sk. Farooque Vs Ahmed Khan and Others

Bombay High Court · (2015) 01 BOM CK 0335

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Income Tax Act, 1961 - Section 40A

Read judgment

High Courts19 Jan 2015Allowed

Castrol India Limited Vs Mumbai Port Trust and General Employees Union

Bombay High Court · (2015) 01 BOM CK 0331

Industrial Disputes Act, 1947 - Section 33, 33(1), 33(1)(a), 33(1)(b), 33(2)(b)

Read judgment

High Courts19 Jan 2015Dismissed

Mhatre Palace Co-operative Housing Society Ltd. Vs Municipal Corporation of Gr. Mumbai and Others

Bombay High Court · (2016) 1 ALLMR 686 : (2015) 5 BomCR 452

Mumbai Municipal Corporation Act, 1888 - Section 203, 209(3), 212Urban Land (Ceiling and Regulation) Act, 1976 - Section 20, 22

Read judgment

High Courts19 Jan 2015

Commissioner of Income Tax Vs Proctor and Gamble Home Products Ltd.

Bombay High Court · (2015) 280 CTR 487 : (2015) 377 ITR 66

Income Tax Act, 1961 - Section 260A

Read judgment

High Courts19 Jan 2015Dismissed

Addl. Collector of Goa and Others Vs Ernesto dos Merces Carvalho and Others

Bombay High Court · (2015) 4 ALLMR 563 : (2015) 5 MhLj 641

Land Acquisition Act, 1894 - Section 18Limitation Act, 1963 - Section 5

Read judgment

High Courts19 Jan 2015Dismissed

Devram Yeshwant Wagh Vs The State of Maharashtra

Bombay High Court · (2015) 01 BOM CK 0296

Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts19 Jan 2015Dismissed

Deoman Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2591

Criminal Procedure Code, 1973 (CrPC) - Section 437, 465, 482, 483Penal Code, 1860 (IPC) - Section 147, 148, 149, 294, 302

Read judgment

High Courts19 Jan 2015

Dulekhan Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2159

Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 323

Read judgment