High Courts09 Jan 2014Allowed
Pramod Murlidhar Gadhave and Others Vs State of Maharashtra and Another
Bombay High Court · (2014) ALLMR(Cri) 1055
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 146 of 148
High Courts09 Jan 2014
Shahnawaj Khan Vs The State of Maharashtra and Another
Bombay High Court · (2014) ALLMR(Cri) 940 : (2015) 1 BomCR(Cri) 54
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
High Courts08 Jan 2014
Nilesh Govind Aarde Vs State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 246
Bombay Police Act, 1951 — Section 56, 60
High Courts08 Jan 2014
Municipal Council Vs Vimal Sadaram Kodape
Bombay High Court · (2014) LabIC 3766
Industrial Disputes Act, 1947 — Section 2A, 33C(2), 33C(2), 33C(2)
High Courts08 Jan 2014
Gippsaero Pty. Ltd. Vs Union of India
Bombay High Court · (2014) 306 ELT 47
Constitution of India, 1950 — Article 226, 226(2)Customs Act, 1962 — Section 28
High Courts08 Jan 2014Dismissed
Mrs. Shailaja Sunil Kolpe Vs State of Maharashtra and Others
Bombay High Court · (2014) 2 ALLMR 643 : (2014) 2 BomCR 731
Constitution of India, 1950 - Article 243D 243D(1) 243K 243T 330Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 12 12(2) 12(2)(a) 12(2)(b) 2
High Courts08 Jan 2014Dismissed
Amol Vs The State of Maharashtra Smt. Vaishali Vs Purshottam, Mahendra, Amol and State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2981 : (2014) 2 BomCR(Cri) 725
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 162Penal Code, 1860 (IPC) - Section 302 323 34 427 452
High Courts08 Jan 2014Allowed
Smt. Sushilabai (Vijeyendra Shankar through His Legal Representatives (Smt. Shirin, Ku. Vijayshree and Smt. Jayshree)) Vs Smt. Kamlarukh (Shri Nanu and Shri Aspi) and Smt. Aban R. Patit
Bombay High Court · (2014) 4 ABR 111 : (2014) 2 ALLMR 629 : (2014) 7 BomCR 879 : (2014) 3 MhLj 404
Arbitration Act, 1940 - Section 14 17 32 33 47Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3(a), Order 23 Rule 3A, Order 7 Rule 11(d)
High Courts08 Jan 2014Allowed
Govindrao Vs The State of Maharashtra and Others
Bombay High Court · (2014) 1 BomCR(Cri) 610
Criminal Procedure Code, 1973 (CrPC) - Section 256Penal Code, 1860 (IPC) - Section 500
High Courts08 Jan 2014Dismissed
Ganpat Janu Wagh Vs Vanmala, Sunanda Rambhau Sarap and Vasant Sakharam Dobe
Bombay High Court · (2015) 1 ALLMR 891 : (2015) 1 BomCR 870 : (2014) 4 MhLj 308
Hindu Succession Act, 1956 - Section 14(1) 15(a) 8
High Courts08 Jan 2014Dismissed
Smt. Suman Vs Sau. Suman and Shri Ramesh Vyankatrao Bargat
Bombay High Court · (2015) 3 ALLMR 661 : (2014) 3 BomCR 661 : (2014) 4 MhLj 414
Transfer of Property Act, 1882 - Section 106
High Courts08 Jan 2014Partly Allowed
Municipal Council Vs Smt. Vimal
Bombay High Court · (2014) 5 ABR 377 : (2014) 4 ALLMR 632 : (2014) 6 BomCR 183 : (2014) 142 FLR 61 : (2014) 3 LLJ 147 : (2014) 2 MhLj 904
Industrial Disputes Act, 1947 - Section 2-A 33C(2) 33-C(2)
High Courts08 Jan 2014Allowed
Sharad Kashiram Rathod Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2356
Penal Code, 1860 (IPC) — Section 363, 366, 376(2)(f)
High Courts08 Jan 2014Allowed
Mohamad A.H. Johar Shaikh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1770
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 406, 498(A)
High Courts07 Jan 2014Partly Allowed
Indrajit Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1840
High Courts07 Jan 2014Disposed Off
L and T Finance Limited Vs Vardhman Chemtech Ltd. and Others
Bombay High Court · (2014) 1 ABR 803 : (2014) 4 ALLMR 831 : (2014) 2 ARBLR 41 : (2014) 1 BomCR 552
Arbitration and Conciliation Act, 1996 - Section 9Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5
High Courts07 Jan 2014
The State of Maharashtra Vs Shri. Sagar Balu Ubhe Shri. Sagar Balu Ubhe Vs State of Maharashtra, Commissioner of Police, Mr. Sudhir Gutkule, Mr. Waghmare
Bombay High Court · (2014) ALLMR(Cri) 1010 : (2014) 1 BomCR(Cri) 299
Constitution of India, 1950 - Article 226 32Criminal Procedure Code, 1973 (CrPC) - Section 107 167 41(1)(d) 50 50A
High Courts07 Jan 2014
Napoleao Vitoriano Vales Vs The Passport Officer
Bombay High Court · (2014) 01 BOM CK 0240
General Clauses Act, 1897 — Section 21
High Courts07 Jan 2014Allowed
Carla Guiomar Souza (Dr.) Vs State of Goa
Bombay High Court · (2014) 2 BomCR(Cri) 99
Criminal Procedure Code, 1973 (CrPC) — Section 223, 227, 228Penal Code, 1860 (IPC) — Section 109, 34, 342, 354, 506(ii)