COURT ARCHIVE

Bombay High Court judgments, 2014

2,944 judgments · page 143 of 148

High Courts17 Jan 2014Dismissed

Ravindra Vs Pradnya

Bombay High Court · (2014) 01 BOM CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 19, 19(iii-a), 25Protection of Women From Domestic Violence Act, 2005 — Section 27

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High Courts17 Jan 2014Allowed

Dinkar Vs Kondiba

Bombay High Court · (2014) 01 BOM CK 0010

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High Courts16 Jan 2014Dismissed

Albino Fernandes Vs Village Panchayat of Siolem-Sodiem

Bombay High Court · (2014) 5 ABR 492

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High Courts16 Jan 2014

Lily P. Pandit Vs Mumbai Municipal Corporation of Gr. Mumbai and Others

Bombay High Court · (2014) 3 ALLMR 252 : (2014) 2 MhLj 657

Mumbai Municipal Corporation Act, 1888 — Section 351, 354A, 475-A, 515A

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High Courts16 Jan 2014Allowed

Pitamber, through Power of Attorney Holder Vs The State of Maharashtra, The Municipal Council Faizpur and The Assistant Town Planning, Jalgaon

Bombay High Court · (2014) 5 ABR 100 : (2014) 4 ALLMR 626 : (2014) 2 BomCR 867 : (2014) 6 MhLj 99

Constitution of India, 1950 - Article 300ALand Acquisition Act, 1894 - Section 6

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High Courts16 Jan 2014Allowed

M/s. Neco Schubert and Salzer Ltd. Vs Krushna Nagorao Lute and Others

Bombay High Court · (2014) 5 ALLMR 328 : (2014) 2 BomCR 728 : (2014) 142 FLR 65 : (2014) 3 LLJ 698 : (2014) 6 MhLj 283

Bombay Industrial Relations Act, 1946 - Section 42Constitution of India, 1950 - Article 19Industrial Disputes Act, 1947 - Section 33 9A

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High Courts16 Jan 2014Partly Allowed

Sudhakar Shyamraoji Choudhari Vs The Secretary, Saraswati Gramin Shikshan Sanstha, The Head Master, The Education Officer (Secondary) and The Presiding Officer

Bombay High Court · (2014) 5 ALLMR 267 : (2014) 2 BomCR 584

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5 9

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High Courts16 Jan 2014Dismissed

Walchandnagar Industries Limited Vs The Municipal Corporation of the City of Pune and Others

Bombay High Court · (2014) 2 ABR 343 : AIR 2014 Bom 47 : (2014) 2 ALLMR 766 : (2014) 2 BomCR 623 : (2014) 2 MhLj 852

Bombay Provincial Municipal Corporations Act, 1949 - Section 406 406(2)(e)Constitution of India, 1950 - Article 14Delhi Municipal Corporation Act, 1957 - Section 169 169(1)

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High Courts16 Jan 2014