High Courts24 Dec 2014
The Commissioner of Income Tax Vs Essar Steel Ltd.
Bombay High Court · (2014) 12 BOM CK 0199
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 998 of 3,665
High Courts24 Dec 2014
Bibhas Chandra Singh Vs State of Maharashtra
Bombay High Court · (2014) 12 BOM CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 120-B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts24 Dec 2014
Commissioner of Income Tax Vs Manju R. Gupta
Bombay High Court · (2014) 12 BOM CK 0180
High Courts24 Dec 2014
Vikas T. Chudiwala Vs Shamrao Vithal Co-Operative Bank
Bombay High Court · (2014) 12 BOM CK 0171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 9Maharashtra Co-operative Societies Act, 1960 — Section 91Multi-State Cooperative Societies Act, 1984 — Section 18, 2(27), 74
High Courts24 Dec 2014
Narayan Digambar Kshirsagar and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 885 : (2016) 1 BomCR(Cri) 216
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304-B, 306, 34, 420, 498-A
High Courts24 Dec 2014
The State of Maharashtra Vs Soma Laxman Nikam
Bombay High Court · (2015) ALLMR(Cri) 3032 : (2015) 1 BomCR(Cri) 650
Penal Code, 1860 (IPC) — Section 302
High Courts24 Dec 2014
Bhanudas Ranoba Tele Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 354
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts24 Dec 2014
Flemingo (Duty Free Shop) Pvt. Ltd. Vs The Commissioner of Customs
Bombay High Court · (2015) 315 ELT 321
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3), 43, 43(1)Bombay Sales Tax Act, 1959 — Section 39Central Excises and Salt Act, 1944 — Section 35EE, 35EE(2)
High Courts24 Dec 2014
The Maharashtra Public Commission Vs Digambar Murlidhar Devang
Bombay High Court · (2015) 1 ABR 691 : (2015) 3 ALLMR 337 : (2015) 2 ESC 1088
High Courts23 Dec 2014
Trevor Joseph Harald D''Silva and Others Vs A.A. Farms and Others
Bombay High Court · (2015) 4 BomCR 666
High Courts23 Dec 2014Partly Allowed
Indrakumar Vs Atmaram and Others
Bombay High Court · (2015) 3 MhLj 613
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33, 152, 96
High Courts23 Dec 2014
Park View Cooperative Housing Society Ltd. Vs Union of India
Bombay High Court · (2015) 3 ALLMR 886
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100, 100(4)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 5-A
High Courts23 Dec 2014
CEAT Limited Vs Union of India
Bombay High Court · (2016) 332 ELT 481
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excises and Salt Act, 1944 — Section 3
High Courts23 Dec 2014
Maharashtra Airport Development Co. Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2014) 12 BOM CK 0198
Constitution of India, 1950 — Article 226
High Courts23 Dec 2014
Piramal Enterprises Ltd. Vs S.R. Singh, The Deputy Commissioner of Income Tax
Bombay High Court · (2014) 12 BOM CK 0197
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80IA, 80IC
High Courts23 Dec 2014
Gujarat Narmada Valley Fertilisers and Chemicals Ltd. Vs Union of India
Bombay High Court · (2015) 317 ELT 9 : (2015) 51 GST 376
Constitution of India, 1950 — Article 226
High Courts23 Dec 2014
Nirmalabai Pratapsingh Ade Vs The State of Maharashtra
Bombay High Court · (2014) 12 BOM CK 0152
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 8, 9Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Land Acquisition Act, 1894 — Section 18, 4, 6, 9
High Courts23 Dec 2014
Vishal Ashok Acharya Vs Scrutiny Committee for Verification of Caste Certificate
Bombay High Court · (2015) 3 ALLMR 217 : (2015) 6 BomCR 589
Constitution of India, 1950 — Article 342
High Courts23 Dec 2014
Sitaram Vs Sow. Kaveribai
Bombay High Court · (2015) 1 ABR 677 : (2015) 6 BomCR 690 : (2015) 3 MhLj 236
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43(1), 43(2), 84CCivil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 31, 100, 103Maharashtra Land Revenue Code, 1966 — Section 149