High Courts13 Jan 2015
Commissioner of Income Tax-3 Vs Videocon International Ltd.
Bombay High Court · (2015) 378 ITR 606 : (2015) 229 TAXMAN 412
Income Tax Act, 1961 - Section 260A, 69C
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 992 of 3,665
High Courts13 Jan 2015Allowed
Narayanrao Vs State of Maharashtra
Bombay High Court · (2015) 2 ABR 544 : (2015) 3 ALLMR 9 : (2015) 6 BomCR 616 : (2015) 4 MhLj 369
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 - Section 10, 10(1), 18, 19, 20
High Courts13 Jan 2015Dismissed
Sangita Vs Judicial Magistrate
Bombay High Court · (2015) 1 BomCR(Cri) 790
Negotiable Instruments Act, 1881 (NI) - Section 138, 7
High Courts13 Jan 2015Disposed off
Yogesh Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1097 : (2015) 1 BomCR(Cri) 750
Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(3), 156, 156 (3), 156(1)Penal Code, 1860 (IPC) - Section 120(B), 147, 148, 149, 307
High Courts13 Jan 2015Allowed
Shivaji Laxman Sahane Vs Jaywantrao Pundalikrao Jadhav
Bombay High Court · (2015) 4 ABR 448 : AIR 2015 Bom 199 : (2015) 2 BomCR 577
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 15Constitution of India, 1950 - Article 171(4), 80(4)Poona University Act, 1948 - Section 56
High Courts13 Jan 2015Dismissed
Prakash Vs State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 479
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 161, 233, 313, 391
High Courts13 Jan 2015Allowed
Dada Vs Tarabai
Bombay High Court · (2015) ALLMR(Cri) 2596 : (2015) 2 BomCR(Cri) 178
Penal Code, 1860 (IPC) - Section 420, 463, 464
High Courts13 Jan 2015Allowed
Kishor Vs Appropriate Authority
Bombay High Court · (2015) ALLMR(Cri) 2522 : (2015) 2 BomCR(Cri) 163
Constitution of India, 1950 - Article 14, 21Criminal Procedure Code, 1973 (CrPC) - Section 244, 245, 246, 311
High Courts13 Jan 2015Dismissed
Prakash Engineers and Infraprojects (P) Limited Vs The Mumbai Municipal Corporation
Bombay High Court · (2015) 5 ABR 680 : (2015) 4 ALLMR 779
High Courts13 Jan 2015Allowed
Ruchira Manoj Bende Vs State of Maharashtra and Others
Bombay High Court · (2015) 5 BomCR 389 : (2015) 2 MhLj 457
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10
High Courts12 Jan 2015Allowed
Chandrashekhar Raman Chhattiyar Vs The State of Maharashtra
Bombay High Court · (2015) 01 BOM CK 0338
Penal Code, 1860 (IPC) - Section 302
High Courts12 Jan 2015
Commissioner of Central Excise Vs Syntel International (P) Ltd.
Bombay High Court · (2015) 39 STR 27
Finance Act, 1994 - Section 65
High Courts12 Jan 2015Dismissed
Western Coalfields Ltd. Vs Babulal Athankar and Others
Bombay High Court · (2015) 5 ALLMR 591 : (2015) 145 FLR 1055 : (2015) 3 MhLj 354
Industrial Disputes Act, 1947 - Section 2(5)Payment of Gratuity Act, 1972 - Section 2(e), 4, 4(2), 4(3), 4(5)
High Courts12 Jan 2015
Chrispal Shipping Co. Pvt. Ltd. Vs Commissioner of S.T.
Bombay High Court · (2015) 38 STR 453
High Courts12 Jan 2015
Khandu Dhondibhau Khodade and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1402
Penal Code, 1860 (IPC) - Section 304, 34, 506
High Courts12 Jan 2015Dismissed
Prakash Kamlakar Koranne Vs Sarvesh Sanjay Kotwal and Others
Bombay High Court · (2015) ALLMR(Cri) 2245 : (2015) 4 BC 335 : (2015) 2 BomCR(Cri) 13
High Courts12 Jan 2015Allowed
States People Pvt. Ltd. Vs Gangaram Rajayya and Others
Bombay High Court · (2015) 147 FLR 785 : (2016) LLR 169
Industrial Disputes Act, 1947 - Section 10, 33, 33(2)(b)
High Courts12 Jan 2015
Gafarkhan Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1757
High Courts12 Jan 2015Allowed
Bagwanlal Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2246
Criminal Procedure Code, 1973 (CrPC) - Section 161Explosives Act, 1884 - Section 3, 5, 9Penal Code, 1860 (IPC) - Section 286, 304, 304-A, 34, 427
High Courts12 Jan 2015Allowed
Lahu Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1032 : (2015) 4 BomCR(Cri) 395 : (2015) 3 DMC 512
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498-A