High Courts21 Jan 2014Dismissed
Sau. Roshanbi Rasool Tamboli Vs Rajendra
Bombay High Court · (2014) 01 BOM CK 0036
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 141 of 148
High Courts21 Jan 2014Dismissed
State of Goa Vs Shivani Laboratories
Bombay High Court · (2014) ALLMR(Cri) 2911
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 299, 313, 319Drugs and Cosmetics Act, 1940 — Section 17(B)(d), 17B(d), 18(a)(1), 18(a)(i), 20(2)Evidence Act, 1872 — Section 57, 57(7)
High Courts21 Jan 2014Partly Allowed
Chhedilal Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2367
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 212, 302, 307, 324
High Courts20 Jan 2014
Sahebrao Pandharinath Thorve Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 BomCR(Cri) 541
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 227, 239Penal Code, 1860 (IPC) — Section 409, 468, 471, 477-A
High Courts20 Jan 2014Allowed
State of Maharashtra Vs Rajendra
Bombay High Court · (2014) ALLMR(Cri) 2562
Criminal Procedure Code, 1973 (CrPC) — Section 454Forest Act, 1927 — Section 52, 53
High Courts20 Jan 2014Dismissed
Maxx Moblink Pvt. Ltd. Vs Pickle Advertisement Pvt. Ltd.
Bombay High Court · (2014) 4 ABR 121 : (2014) 2 ALLMR 834 : (2014) 3 ARBLR 439 : (2014) 4 BomCR 586 : (2014) 3 MhLj 616
Arbitration and Conciliation Act, 1996 - Section 11 34Contract Act, 1872 - Section 70
High Courts20 Jan 2014Disposed Off
Kalyan and Others Vs Adv. Tillottama Chudaman Patil and The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2360 : (2014) 2 BomCR(Cri) 61 : (2014) 4 Crimes 360
Constitution of India, 1950 - Article 226 227Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34 500
High Courts20 Jan 2014Dismissed
Sayyad Rafiq Vs The State of Maharashtra, The Police Inspector and Kashinath
Bombay High Court · (2014) ALLMR(Cri) 2954
Criminal Procedure Code, 1973 (CrPC) - Section 202 203 398
High Courts20 Jan 2014Dismissed
Adarsh Estate Sahakari Griha Nirman Sanstha Maryadit (Proposed) Vs The State of Maharashtra and Others
Bombay High Court · (2014) 4 ABR 21 : (2014) 2 ALLMR 513 : (2014) 4 BomCR 421 : (2014) 2 MhLj 700
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 149 45 47
High Courts20 Jan 2014
Mr. Pankaj Abhimanyu Kamble Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 951 : (2014) 4 BomCR(Cri) 783
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Jan 2014Allowed
Pradip Gulabrao Pawar Vs Krushnrao Jagannath Patil
Bombay High Court · (2014) 2 BomCR(Cri) 435
Penal Code, 1860 (IPC) — Section 420
High Courts20 Jan 2014Dismissed
Subray Narayan Prabhu Dessai Vs Government of Goa
Bombay High Court · (2014) 01 BOM CK 0066
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, Order 7 Rule 6Forest Act, 1927 — Section 20, 4, 6Specific Relief Act, 1963 — Section 34
High Courts18 Jan 2014
Balaji Steel Re-Rolling Mills Vs Commissioner, Central Excise & Customs
Bombay High Court · (2015) 49 GST 394
Central Excises and Salt Act, 1944 — Section 35(G)
High Courts18 Jan 2014
Balaji Steel Re-Rolling Mills Vs Commissioner, Central Excise And Customs
Bombay High Court · (2014) 29 GSTR 501
Central Excises and Salt Act, 1944 — Section 35G
High Courts18 Jan 2014
Captain Percy Meher Master Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2396
Penal Code, 1860 (IPC) — Section 34, 406, 420, 467, 468
High Courts18 Jan 2014Allowed
Yogesh Vs Keshav Vistari Sontakke and Others
Bombay High Court · (2014) 3 ALLMR 328 : (2014) 5 MhLj 53
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Transfer of Property Act, 1882 — Section 52
High Courts18 Jan 2014Dismissed
Bhawarlal Shankarlal Sarda Vs State of Maharashtra and Others
Bombay High Court · (2014) 4 ABR 387 : (2014) 3 ALLMR 73 : (2014) 5 BomCR 357 : (2014) 2 MhLj 920
Constitution of India, 1950 - Article 14Land Acquisition Act, 1894 - Section 1(4)(b) 11 18 4 48
High Courts18 Jan 2014Dismissed
Ramdulari and Subhadra Legal Representatives Dr. Kamalsingh, Mrs. Kiran Mithlani, Mrs. Anita Gulabrao Lokhande Vs Meerabai, L.R. No. 1. Smt. Sharad and Babulal
Bombay High Court · (2014) 6 ABR 569 : (2014) 2 ALLMR 497 : (2014) 3 MhLj 323
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1 114 47
High Courts18 Jan 2014Disposed Off
Uday Narendra Shah Vs Narendra Amritlal Shah
Bombay High Court · (2014) 4 ABR 115 : AIR 2014 Bom 119 : (2014) 4 ALLMR 616 : (2014) 2 BomCR 722 : (2014) 2 MhLj 739
Hindu Succession Act, 1956 - Section 14 6Maharashtra Rent Control Act, 1999 - Section 7(15)(d)Protection of Women From Domestic Violence Act, 2005 - Section 17
High Courts18 Jan 2014
Central Bureau of Investigation Vs Bhupen Champaklal Dalal and Others
Bombay High Court · (2015) 1 BomCR(Cri) 76 : (2014) 2 Crimes 134
Companies Act, 1956 - Section 159 160 161 162 163Contract Act, 1872 - Section 182 182 183 184 185Criminal Procedure Code, 1973 (CrPC) - Section 304 313 357 357(1) 357(3)