High Courts06 Jan 2015Dismissed
Sandip Subhash Dhaigude Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1036 : (2015) 3 BomCR(Cri) 563
Penal Code, 1860 (IPC) - Section 323, 376(2)(f)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 997 of 3,665
High Courts06 Jan 2015Allowed
Mohammed Yusuf Mohammed Ibrahim Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 BomCR 740 : (2015) 3 MhLj 470
Registration Act, 1908 - Section 17, 49Transfer of Property Act, 1882 - Section 122, 123, 124, 125, 126
High Courts05 Jan 2015Partly Allowed
Collector, Nagpur Vs Sheikh Semiulla Badulla and Others
Bombay High Court · (2015) 01 BOM CK 0343
Land Acquisition Act, 1894 - Section 18, 23, 4, 6
High Courts05 Jan 2015Allowed
Deva Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2622
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 258, 482Penal Code, 1860 (IPC) - Section 143, 500
High Courts05 Jan 2015
Commr. of S.T. Vs Riya Travels and Tours (India) Pvt. Ltd.
Bombay High Court · (2015) 52 GST 549 : (2015) 38 STR 959
Finance Act, 1994 - Section 75, 78
High Courts05 Jan 2015Allowed
Rinku Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1304
Penal Code, 1860 (IPC) - Section 302, 307, 34
High Courts05 Jan 2015
Khursheed Anwar Mohammad Ali and Others Vs Merit Healthcare Pvt. Ltd.
Bombay High Court · (2015) 61 PTC 457
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts05 Jan 2015Partly Allowed
Chandrashekhar Appa Dhuri Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1390
Penal Code, 1860 (IPC) - Section 302, 304-II
High Courts05 Jan 2015
Raymond Ltd. Vs Commissioner of Central Excise and Customs
Bombay High Court · (2015) 320 ELT 760
Central Excises and Salt Act, 1944 - Section 11B
High Courts05 Jan 2015Disposed off
Blue Star Ltd. Vs The Union of India
Bombay High Court · (2015) 01 BOM CK 0112
High Courts05 Jan 2015Allowed
Bharat Sanchar Nigam Ltd. Vs Media Marketing Services (MMS)
Bombay High Court · (2015) 5 ALLMR 126 : (2015) 5 ARBLR 45 : (2015) 4 BomCR 594 : (2015) 2 MhLj 281
Arbitration and Conciliation Act, 1996 - Section 31(7), 34Constitution of India, 1950 - Article 14Micro, Small and Medium Enterprises Development Act, 2006 - Section 15, 16, 2(h)
High Courts05 Jan 2015Dismissed
Simplex Infrastructure Limited Vs Siemens Limited
Bombay High Court · (2015) 2 ABR 139 : (2015) 4 ALLMR 174 : (2015) 2 ARBLR 61 : (2015) 2 BC 274 : (2015) 2 BomCR 72 : (2015) 5 MhLj 135
Arbitration and Conciliation Act, 1996 - Section 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4
High Courts05 Jan 2015
Commissioner of Customs, (GENERAL) Vs The West End Shipping Agency
Bombay High Court · (2015) 317 ELT 660 : (2015) 51 GST 554
Customs Act, 1962 - Section 108, 124
High Courts05 Jan 2015
United Shippers Limited Vs The Assistant Commissioner of Income Tax and Others
Bombay High Court · (2015) 275 CTR 397 : (2015) 371 ITR 441
Income Tax Act, 1961 - Section 142(1), 143(2), 143(3), 147, 148
High Courts29 Dec 2014
Pravinbhai Gambhichand Shah Vs Nenshi V. Khirani
Bombay High Court · (2015) 1 BomCR(Cri) 550
Advocates Act, 1961 — Section 34(1)Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts24 Dec 2014
Rice Millers Association Vs Union of India and Others
Bombay High Court · (2015) 1 Crimes 559
Food Safety and Standards Act, 2006 — Section 31, 31(1), 31(2), 91, 92
High Courts24 Dec 2014
Ambadas Kisan Bhagwat and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 721 : (2015) 3 BomCR(Cri) 503
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 504, 506
High Courts24 Dec 2014
Kolte Patil Developers Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 ALLMR 832 : (2015) 1 BomCR 536 : (2015) 1 MhLj 497 : (2015) 2 RCR(Civil) 858
Constitution of India, 1950 — Article 300-ALand Acquisition Act, 1894 — Section 16, 4, 5-A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126, 126(1), 126(1)(c)
High Courts24 Dec 2014
Karvy Financial Services Ltd. Vs Progressive Construction Ltd.
Bombay High Court · (2014) 12 BOM CK 0206
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 9
High Courts24 Dec 2014
Global Tradex Limited Vs Union of India
Bombay High Court · (2016) 332 ELT 657
Bureau of Indian Standards Act, 1986 — Section 10, 11, 14, 2, 2(g)Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226, 300ACustoms Act, 1962 — Section 11