High Courts12 Jan 2015Allowed
Atmaram and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 764 : (2015) 3 BomCR(Cri) 202
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 304A, 304-A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 993 of 3,665
High Courts12 Jan 2015Dismissed
Devidas Sitaram Gole Vs Purushottam Balkisanji Mantri
Bombay High Court · (2015) 2 ABR 425 : (2015) 3 ALLMR 326 : (2015) 3 BomCR 762 : (2015) 3 MhLj 219
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 14, 19, 20, 21, 29
High Courts12 Jan 2015Disposed off
Aleixo Arnolfo Pereira Vs Joao C. Pereira
Bombay High Court · (2016) ALLMR(Cri) 198 : (2015) 1 BomCR(Cri) 542
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 144, 2, 482Homoeopathy Central Council Act, 1973 - Section 2
High Courts12 Jan 2015Allowed
Gundappa Madolappa Samangave Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1060 : (2015) 4 BomCR(Cri) 224
Penal Code, 1860 (IPC) - Section 279, 304-A
High Courts12 Jan 2015Allowed
Sarjerao Rambhau Jadhav Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1030 : (2015) 3 BomCR(Cri) 576
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 392, 457
High Courts12 Jan 2015Allowed
Aihaana Achariya Sharma Vs State of Maharashtra
Bombay High Court · (2015) 2 Crimes 373
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 406, 420, 465, 467, 468
High Courts09 Jan 2015Dismissed
Subhashini Kar Nee Panda Vs Samim Qureshi and Others
Bombay High Court · (2015) 01 BOM CK 0307
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 21 Rule 21Contempt of Courts Act, 1971 - Section 20
High Courts09 Jan 2015
Achyut Vamanrao Atre and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 01 BOM CK 0290
Constitution of India, 1950 - Article 226, 227
High Courts09 Jan 2015Dismissed
Jivan Somarya Thakare Vs Additional Collector and Others
Bombay High Court · (2015) 5 ALLMR 292 : (2016) 1 BomCR 555 : (2015) 3 MhLj 590
Bombay Village Panchayats Act, 1958 - Section 35
High Courts09 Jan 2015Allowed
Uday Madhavrao Patwardhan and Others Vs Sangli, Miraj and Kupwad Municipal Corporation and Others
Bombay High Court · (2015) 01 BOM CK 0216
Maharashtra Regional and Town Planning Act, 1966 - Section 127, 20, 31, 38
High Courts09 Jan 2015
Gaurabai Vs State of Maharashtra and Others
Bombay High Court · (2015) 146 FLR 631 : (2015) 3 MhLj 552
High Courts09 Jan 2015
Commissioner of Income Tax Vs Ratansingh M. Rathod
Bombay High Court · (2015) 371 ITR 135
High Courts09 Jan 2015Dismissed
Bindu Kumar Mehta Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2542 : (2015) 2 BomCR(Cri) 203
Limitation Act, 1963 - Section 14, 5
High Courts09 Jan 2015Allowed
Subodhkumar Manikchand Jain Vs Assistant Engineer
Bombay High Court · (2015) 01 BOM CK 0110
High Courts09 Jan 2015Dismissed
Kalpana Vs Jijamata Mahila Nagri Sahakari Bank Ltd.
Bombay High Court · (2015) ALLMR(Cri) 2507 : (2015) 4 BC 465 : (2015) 2 BomCR(Cri) 248 : (2016) 1 MhLj 349
Criminal Procedure Code, 1973 (CrPC) - Section 313, 482Negotiable Instruments Act, 1881 (NI) - Section 118(a), 139
High Courts09 Jan 2015
Gujarat State Fertilizers Co. Ltd. Vs Tata Motors Ltd.
Bombay High Court · (2015) 3 ABR 421 : (2015) 2 ARBLR 290 : (2015) 2 BomCR 522
Arbitration and Conciliation Act, 1996 - Section 21, 28(a), 31(7), 33, 33(4)Income Tax Act, 1961 - Section 156Limitation Act, 1963 - Section 19(1), 2(j), 23, 24, 3
High Courts09 Jan 2015Allowed
Artson Engineering Ltd. Vs Indian Oil Corporation Ltd.
Bombay High Court · (2015) 4 ARBLR 139 : (2015) 4 BomCR 435
Arbitration and Conciliation Act, 1996 - Section 32, 34, 34(1)(2), 34(2), 34(2)(a)(iv)Companies Act, 1956 - Section 529(A), 530
High Courts09 Jan 2015Dismissed
Om Shiv Constructions Vs Lalitkutir Co-Operative Housing Society Ltd.
Bombay High Court · (2015) 2 ABR 445 : (2016) 1 ALLMR 334 : (2015) 3 ARBLR 472 : (2015) 3 BomCR 71
Arbitration and Conciliation Act, 1996 - Section 31(7), 34, 9
High Courts09 Jan 2015Dismissed
Krishnagangaa Consultants Vs Commissioner under the Workmen''s Compensation Act
Bombay High Court · (2016) 1 ACC 573 : (2016) ACJ 166 : (2015) 5 ALLMR 49 : (2015) 6 BomCR 393 : (2015) 145 FLR 1040 : (2015) 4 MhLj 177
Workmens Compensation Act, 1923 - Section 19, 3, 3(b)(ii)