High Courts23 Dec 2014
Vilas Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 273
Penal Code, 1860 (IPC) — Section 147, 148, 149, 173, 307
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 999 of 3,665
High Courts23 Dec 2014
Pandurang Tukaram Kamble Vs The State of Maharashtra
Bombay High Court · (2015) 2 ALLMR 343 : (2015) 3 BomCR 418
Evidence Act, 1872 — Section 115Maharashtra Land Revenue Code, 1966 — Section 40
High Courts23 Dec 2014
Rajmoti Petroleum Vs Indian Oil Corporation Ltd.
Bombay High Court · (2015) 2 ALLMR 392
Arbitration and Conciliation Act, 1996 — Section 34
High Courts23 Dec 2014
Lupin Vs Johnson and Johnson
Bombay High Court · (2015) 1 ABR 645 : AIR 2015 Bom 50 : (2015) 1 ALLMR 836 : (2015) 1 BomCR 497 : (2015) 1 MhLj 501 : (2015) 61 PTC 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Designs Act, 2000 — Section 19, 22, 22(3), 22(4)Patents Act, 1970 — Section 10, 107, 137, 64
High Courts23 Dec 2014
Rajesh Krishna Kale Vs State of Maharashtra
Bombay High Court · (2015) 6 ALLMR 298 : (2015) 4 MhLj 799
High Courts23 Dec 2014
Rahul Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 277 : (2015) 2 BomCR(Cri) 509
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 379
High Courts23 Dec 2014
Kailas Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1 : (2015) 1 BomCR(Cri) 759
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 498A
High Courts22 Dec 2014Dismissed
Sameer Sudhir Joshi Vs State of Maharashtra
Bombay High Court · (2015) 3 MhLJCrl 97
High Courts22 Dec 2014Partly Allowed
Rohini B. Mandrekar Vs State of Goa and Others
Bombay High Court · (2015) 4 BomCR 590
High Courts22 Dec 2014Allowed
Sanjay Vs State of Maharashtra and Others
Bombay High Court · (2015) 3 ALLMR 557
Civil Procedure Code, 1908 (CPC) - Section 141, 20, 20(a) — Constitution of India, 1950 - Article 226 — Penal Code, 1860 (IPC) - Section 307
High Courts22 Dec 2014
Tulshidas Gad Vs Public Prosecutor and Others
Bombay High Court · (2015) ALLMR(Cri) 1729 : (2015) 1 BomCR(Cri) 570
Penal Code, 1860 (IPC) — Section 34, 353, 448, 504, 506
High Courts22 Dec 2014
Deepali Vs Pratap
Bombay High Court · (2015) 4 ABR 132 : (2015) 3 ALLMR 341 : (2015) 6 BomCR 597 : (2015) 4 MhLj 378
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Family Courts Act, 1984 — Section 21Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(1)(i-b)
High Courts22 Dec 2014
The Commissioner of Central Excise Vs Jubilant Organosys Ltd.
Bombay High Court · (2015) 322 ELT 50
Central Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226
High Courts22 Dec 2014
Dhanesh Shantilal Shah Vs The State of Maharashtra and Others
Bombay High Court · (2014) 12 BOM CK 0188
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226
High Courts22 Dec 2014
Kalpesh M. Nagda Vs The Commissioner of Income Tax and Others
Bombay High Court · (2014) 12 BOM CK 0182
Income Tax Act, 1961 — Section 11, 143(1), 143(3), 154, 256(1)
High Courts22 Dec 2014
Arun Vs State of Maharashtra
Bombay High Court · (2015) 2 ABR 558 : AIR 2015 Bom 123 : (2015) 1 ALLMR 799 : (2015) 1 BomCR 568 : (2015) 3 ESC 1777
Constitution of India, 1950 — Article 14, 141, 142, 15, 16Maharashtra 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, 10(4), 11, 12, 13Mumbai Municipal Corporation Act, 1888 — Section 16(1C)(a)
High Courts22 Dec 2014
Ramesh Jagannath Ingole Vs Shakunbai Ganesh Ingole
Bombay High Court · (2015) 6 ALLMR 286 : (2015) 4 MhLj 787
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 5 Rule 20, Order 5 Rule 20(1), 100, 96
High Courts22 Dec 2014
Sau. Yojna Bharat Mali Vs The State of Maharashtra
Bombay High Court · (2015) 4 ABR 649 : (2015) 3 ALLMR 831 : (2015) 5 MhLj 469
Constitution of India, 1950 — Article 136Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 313, 44, 44(1)(e), 44(3)
High Courts22 Dec 2014
Shobhagmal Bankatlal Maloo and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 BomCR(Cri) 567
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 34, 405, 406, 420
High Courts22 Dec 2014
Sampark Industries Ltd. Vs Union of India
Bombay High Court · (2015) 317 ELT 5
Constitution of India, 1950 — Article 226