High Courts22 Jan 2014
Vijayraj Raya Desai Vs Aravind Vaman Revankar
Bombay High Court · (2014) ALLMR(Cri) 3966
Penal Code, 1860 (IPC) — Section 302, 323, 342, 498A
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 140 of 148
High Courts21 Jan 2014Allowed
Prashant Vs State of Maharashtra
Bombay High Court · (2014) 5 ABR 76
Constitution of India, 1950 — Article 14, 39(d)
High Courts21 Jan 2014Partly Allowed
Pradeep Vs Rajiv
Bombay High Court · (2014) 01 BOM CK 0262
Motor Vehicles Act, 1988 — Section 166
High Courts21 Jan 2014
Vallabh Vaman Bhobe Vs The State
Bombay High Court · (2014) ALLMR(Cri) 2993
Constitution of India, 1950 — Article 226, 277Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 457, 482
High Courts21 Jan 2014Allowed
Somnath Vithoba Mane Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1726 : (2015) 1 BomCR(Cri) 288
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 34, 498A
High Courts21 Jan 2014Dismissed
Bebibai Santuji Naikwadi Vs Sow. Kalpanabai Kashinath Sangamnerkar
Bombay High Court · (2014) 01 BOM CK 0226
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts21 Jan 2014Dismissed
Anant Yeswant Kavlekar and Others Vs Milan Dantie alias Anita Dantie and Others
Bombay High Court · (2014) 3 ABR 408 : (2014) 2 BomCR 449
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), 54Land Acquisition Act, 1894 — Section 16, 16(c)
High Courts21 Jan 2014Allowed
Kadamba Transport Corporation Ltd. Vs Kamlakant Halarnkar
Bombay High Court · (2014) 141 FLR 373 : (2014) 1 LLJ 620
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33, 33(2)(b), 33-A
High Courts21 Jan 2014Dismissed
Hemali Bindesh Kelaiya Vs Bindesh Jayantilal Kelaiya
Bombay High Court · (2014) 3 ABR 268 : (2015) 4 ALLMR 313 : (2014) 1 DMC 243
Evidence Act, 1872 — Section 65Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(1)(iii)
High Courts21 Jan 2014Allowed
State of Maharashtra Vs Dharamveer Pankaj @ Sonu @ Cheri Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1670 : (2014) 2 BomCR(Cri) 779
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201 302
High Courts21 Jan 2014Dismissed
M/s. Bhavani Cotex Vs M/s. C.A. Galiakotwala and Co. Pvt. Ltd.
Bombay High Court · (2014) 01 BOM CK 0199
Arbitration and Conciliation Act, 1996 - Section 30 34
High Courts21 Jan 2014
Charak Pharma Pvt. Ltd. Vs Glenmark Pharmaceuticals Ltd.
Bombay High Court · (2014) 4 ABR 55 : (2014) 2 ALLMR 732 : (2014) 3 BomCR 663 : (2014) 57 PTC 538
Trade Marks Act, 1999 - Section 11 11(1) 20 21 9
High Courts21 Jan 2014Allowed
National Insurance Co. Ltd. Secunderabad Vs Zanak and Others
Bombay High Court · (2015) ACJ 1426 : (2014) 3 ALLMR 628 : (2015) 1 BomCR 333 : (2014) 4 MhLj 180
Motor Vehicles Act, 1988 - Section 166
High Courts21 Jan 2014
Zuari Agro Chemicals Limited and Shri R.Y. Patil Vs Union of India, Deputy Commissioner of Customs, Assistant Commissioner of Customs and Superintendent of Customs
Bombay High Court · (2014) 307 ELT 874 : (2014) 44 GST 430 : (2014) 24 GSTR 570
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 128 17 17(5) 18 18(1)
High Courts21 Jan 2014Dismissed
M/s. Heritage Lifestyle and Developers Ltd. Vs M/s. Cool Breeze Co-Operative Housing Society Limited and Others
Bombay High Court · (2014) 2 ALLMR 522 : (2014) 2 ARBLR 160 : (2014) 2 BomCR 693 : (2014) 3 MhLj 376
Arbitration and Conciliation Act, 1996 - Section 52 60 7 9Bombay Stamp Act, 1958 - Section 13(1) 33(1)Maharashtra Co-operative Societies Act, 1960 - Section 164
High Courts21 Jan 2014Dismissed
Anwar Musa Sayyed, Salim Musa Sayyed and Afsar Niyaz Sayyed Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1021 : (2014) 2 BomCR(Cri) 82 : (2014) 3 Crimes 192
Penal Code, 1860 (IPC) - Section 147 148 149 302 304
High Courts21 Jan 2014Dismissed
M/s. Radhe Cotton Traders Vs M/s. C.A. Galiakotwala and Co. Pvt. Ltd.
Bombay High Court · (2014) 6 ALLMR 168 : (2014) 2 BomCR 822
Arbitration and Conciliation Act, 1996 - Section 30 34
High Courts21 Jan 2014Dismissed
Rajesh Bin Vs State
Bombay High Court · (2014) ALLMR(Cri) 1641
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(a)Penal Code, 1860 (IPC) — Section 376
High Courts21 Jan 2014Dismissed
Anant Kavlekar Vs Milan Dantie
Bombay High Court · (2015) 2 ALLMR 150 : (2015) 3 MhLj 428
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), 54Land Acquisition Act, 1894 — Section 16, 16(c)
High Courts21 Jan 2014Dismissed
Nahed Anjum Vs Ravindra
Bombay High Court · (2014) 01 BOM CK 0039
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a), Order 7 Rule 11(a), Order 7 Rule 11(d)Evidence Act, 1872 — Section 115