High Courts07 Jan 2014
City Central Mall Nashik P. Ltd. Vs Commr. of Service Tax
Bombay High Court · (2014) 33 STR 232
Central Excises and Salt Act, 1944 - Section 35F 35GFinance Act, 1994 - Section 83
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 147 of 148
High Courts07 Jan 2014Partly Allowed
The Ahmednagar District Central Co.op. Bank Ltd. Vs Vilas and Babasaheb
Bombay High Court · (2014) 141 FLR 666
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts07 Jan 2014Dismissed
Chintaman Sitaram Bajad (Dead) (Ori. Defendant) through L.Rs. Vs Shankar Sonaji Shingne
Bombay High Court · (2014) 2 ABR 333 : AIR 2014 Bom 37 : (2014) 2 ALLMR 156 : (2014) 2 BomCR 737 : (2014) 3 MhLj 33
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4 100Specific Relief Act, 1963 - Section 20 20(2)(a)
High Courts07 Jan 2014Dismissed
B.C. Jhaveri and Another Vs The State of Maharashtra and Others
Bombay High Court · (2014) 1 ABR 818 : (2014) 2 ALLMR 886 : (2014) 2 BomCR 39
Bombay Government Premises (Eviction) Act, 1955 - Section 2Bombay Land Requisition Act, 1948 - Section 11(1) 13 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15B 15-B 5 5(1-A)
High Courts07 Jan 2014Disposed Off
Balaji Goods Transport Company and etc. Vs The State of Maharashtra and etc.
Bombay High Court · (2014) 1 ABR 789 : (2014) 2 ALLMR 854 : (2014) 1 BomCR 512 : (2014) 3 MhLj 569
Constitution of India, 1950 - Article 14 19 19(1)(g) 39(b)
High Courts07 Jan 2014
Hasan Mohammad Issak Maniyar, Husain Mohammad Issak Maniyar, Ramiz Hasan Maniyar and Ahatesham Hasan Maniyar Vs Harun Gulab Maniyar and State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 888 : (2014) 1 BomCR(Cri) 290 : (2014) CriLJ 1200
Constitution of India, 1950 - Article 226 227Criminal Procedure Code, 1973 (CrPC) - Section 156 156(1) 156(3) 173 190Penal Code, 1860 (IPC) - Section 323 324 325 34 504
High Courts07 Jan 2014Allowed
Marwadi Shares and Finance Ltd. Vs Miral Kanaksinh Thakore and Manish Girdharilal Shah
Bombay High Court · (2014) 1 ARBLR 387 : (2014) 1 BomCR 481 : (2014) 182 CompCas 282 : (2014) 2 CompLJ 201
Arbitration and Conciliation Act, 1996 - Section 2(4) 22(1) 33 34 34(1)General Clauses Act, 1897 - Section 6 6(e)Limitation Act, 1963 - Section 29(2) 31(s) 5
High Courts07 Jan 2014Dismissed
Janardhan Haribhau Hend (Patil) and Manoj Jagdish Modi Vs Jaikumar Shaligram Chandak and Vijaykumar Shaligram Chandak
Bombay High Court · (2014) 01 BOM CK 0146
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts07 Jan 2014Dismissed
Mr. Bapurao Siddeshwar Salave Ganpat Patil Nagar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 695 : (2014) 1 BomCR(Cri) 612
Penal Code, 1860 (IPC) - Section 302
High Courts07 Jan 2014Allowed
Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd., Registered Office, Cotton Complex and Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd., Zonal Office, Workshop Corner Vs Vasant Ambadas Deshpande
Bombay High Court · (2014) 4 ABR 71 : (2014) 2 ALLMR 682 : (2014) 7 BomCR 94 : (2014) 141 FLR 669 : (2014) 1 LLJ 604 : (2014) 3 MhLj 339
Industrial Disputes Act, 1947 - Section 2(s) 30(2)
High Courts07 Jan 2014Dismissed
Kashinath Shetye Vs State and Another
Bombay High Court · (2014) ALLMR(Cri) 2344 : (2014) 2 BomCR(Cri) 68
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Electricity Act, 2003 — Section 136, 138, 153, 153(1), 153(3)Penal Code, 1860 (IPC) — Section 170, 336, 379, 452
High Courts07 Jan 2014
National Insurance Academy Vs Commr. of Service Tax
Bombay High Court · (2014) 44 GST 379 : (2014) 33 STR 225
Central Excises and Salt Act, 1944 - Section 35GFinance Act, 1994 - Section 83
High Courts07 Jan 2014Dismissed
Ram Apparao Belamkar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2768
Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts06 Jan 2014Dismissed
State of Goa Vs Mr. Bhaskar Ganega
Bombay High Court · (2014) ALLMR(Cri) 2867
Penal Code, 1860 (IPC) — Section 279, 337
High Courts06 Jan 2014
Asha Shamndas Bajaj Vs State of Maharashtra and Another
Bombay High Court · (2015) ALLMR(Cri) 252 : (2014) 1 BomCR(Cri) 297
High Courts06 Jan 2014Disposed Off
Smt. Uttara Praveen Thool Vs Praveen
Bombay High Court · (2014) 2 ABR 1 : (2014) 3 ALLMR 721 : (2014) 1 BomCR 495 : (2014) 2 DMC 507 : (2014) 2 MhLj 321
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 7 99Constitution of India, 1950 - Article 72Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts06 Jan 2014Dismissed
Atul, Rohidas, Parmeshwar and Kuldip Vs The State of Maharashtra and Dr. Suhas
Bombay High Court · (2015) ALLMR(Cri) 257 : (2014) 1 BomCR(Cri) 307
Information Technology Act, 2000 - Section 66-A 67-A
High Courts06 Jan 2014
Sharad Balasaheb Sangle Vs Deepak Manohar Newse and Another
Bombay High Court · (2014) ALLMR(Cri) 2997 : (2015) 1 BC 197 : (2014) 1 BomCR(Cri) 289 : (2014) 5 MhLj 535
Negotiable Instruments Act, 1881 (NI) — Section 138, 20
High Courts06 Jan 2014
Avinash Nanasaheb Barhate and Others Vs Nagpur Municipal Corporation and Others
Bombay High Court · (2014) 1 BomCR 726 : (2014) 4 MhLj 327
Constitution of India, 1950 — Article 14