High Courts02 Dec 2014
Satyabhash Yeshwant Salgaonkar Vs Ravindra Madhukar Sawant
Bombay High Court · (2015) 2 BomCR(Cri) 165
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 34, 500, 501
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 13 of 148
High Courts02 Dec 2014
Goa Industrial Development Corporation Vs Maria Tereza N. Quadros e Cruz Carvotta
Bombay High Court · (2015) 1 ABR 591 : (2015) 2 BomCR 37
Land Acquisition Act, 1894 — Section 18, 4
High Courts01 Dec 2014
Vaidehi Akash Housing Pvt. Ltd. Vs New D.N. Nagar Co-op. Housing Society Union Ltd. and Others
Bombay High Court · (2015) 3 ABR 270
Maharashtra Co-operative Societies Act, 1960 - Section 78, 78(1), 79A, 9, 91 — Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 10, 2(c), 3, 4, 8
High Courts01 Dec 2014
Laxman Kalu Bachhav and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 860 : (2015) 3 BomCR(Cri) 516
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452
High Courts01 Dec 2014
Kunal Impex Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 BomCR(Cri) 472
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142(a)
High Courts01 Dec 2014
Somaskandaraja Vasanthan Vs Union of India and Others
Bombay High Court · (2015) ALLMR(Cri) 680 : (2015) 3 BomCR(Cri) 463
Criminal Procedure Code, 1973 (CrPC) — Section 67Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(1)(c), 21(c), 29, 35, 42
High Courts01 Dec 2014
Anita Purushottam Hiranandani Vs Dwarka Revchand Hiranandani and Others
Bombay High Court · (2014) 12 BOM CK 0189
Contempt of Courts Act, 1971 — Section 15(1)(b), 2(c)
High Courts01 Dec 2014
Laxman Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2673
Prevention of Corruption Act, 1988 — Section 13(2), 19, 20, 7
High Courts01 Dec 2014
Milind Ramchandra Gharat Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2377 : (2015) 1 BomCR(Cri) 724
Penal Code, 1860 (IPC) — Section 302, 307, 354, 452
High Courts01 Dec 2014
Prasad Gas Agency Vs Bharat Petrolium Corporation Limited
Bombay High Court · (2015) 4 BomCR 570
Arbitration and Conciliation Act, 1996 — Section 34Specific Relief Act, 1963 — Section 14, 14(1)
High Courts01 Dec 2014
Essel Infraprojects Limited Vs Devendra Prakash Mishra
Bombay High Court · (2015) 1 ABR 482 : (2015) 1 BomCR 340
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Penal Code, 1860 (IPC) — Section 120(B), 34, 420, 499, 500Representation of the People Act, 1951 — Section 83(1)
High Courts01 Dec 2014
Girish Vs Ambadas
Bombay High Court · (2015) 1 ALLMR 16 : (2015) 1 BomCR 416 : (2015) 1 MhLj 916
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 6 Rule 17
High Courts01 Dec 2014
ANS Pvt. Ltd. Vs Jayesh R. Ajmera
Bombay High Court · (2014) 12 BOM CK 0063
Arbitration and Conciliation Act, 1996 — Section 34
High Courts01 Dec 2014
The State of Maharashtra Vs Subhash Dhondiram Mane
Bombay High Court · (2015) 4 BomCR 563 : (2015) 4 MhLj 791
Administrative Tribunals Act, 1985 — Section 20(1)Constitution of India, 1950 — Article 226
High Courts01 Dec 2014
Wadhwa Group Holdings Pvt. Ltd. Vs Abdul Rehman Qureshi
Bombay High Court · (2015) 1 ABR 373 : (2015) 4 BomCR 549
Arbitration and Conciliation Act, 1996 — Section 11, 9Maharashtra Co-operative Societies Act, 1960 — Section 164, 36, 72, 73Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 9
High Courts28 Nov 2014Allowed
Poonam and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2722
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109 143 3 307 31
High Courts28 Nov 2014
Additional Commissioner of Sales Tax Vat-III Vs Jonson and Jonson Ltd. and Others
Bombay High Court · (2015) 79 VST 478
Bombay Sales Tax Act, 1959 - Section 39 — Limitation Act, 1963 - Section 10, 10, 11, 12, 12
High Courts28 Nov 2014
Sushant Sushil Ghosh Vs Madhumita Sushant Ghosh
Bombay High Court · (2014) 11 BOM CK 0120
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 418, 419, 420, 463, 464
High Courts28 Nov 2014
State of Goa Vs Imtiyaz
Bombay High Court · (2014) 11 BOM CK 0112
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts28 Nov 2014
Balasaheb Barku Kolhe Vs Jagdish Tryambakrao Mandlik
Bombay High Court · (2015) ALLMR(Cri) 1797 : (2015) 3 BC 509 : (2015) 4 BomCR(Cri) 448 : (2015) 2 MhLj 56
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 233(3), 243(2)Negotiable Instruments Act, 1881 (NI) — Section 138