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
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 1 of 148
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
High Courts24 Dec 2014
The Commissioner of Income Tax Vs Essar Steel Ltd.
Bombay High Court · (2014) 12 BOM CK 0199
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