COURT ARCHIVE

Bombay High Court judgments, 2014

2,944 judgments · page 4 of 148

High Courts20 Dec 2014

Oil and Natural Gas Corporation Ltd. Vs Dolphin Drilling Ltd.

Bombay High Court · (2014) 12 BOM CK 0129

Arbitration and Conciliation Act, 1996 — Section 24, 28, 31, 31(3), 31(7)Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23

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High Courts20 Dec 2014

Lal Zenda Coal Mines Mazdoor Union Vs Western Coalfields Limited

Bombay High Court · (2015) 2 ABR 168 : (2015) 3 ALLMR 225 : (2015) 3 BomCR 413 : (2015) 144 FLR 475

Constitution (Eighty-Sixth Amendment) Act, 2002 — Section 4Constitution of India, 1950 — Article 14, 51APayment of Wages Act, 1936 — Section 7(2)(p), 7(2)(p)

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High Courts20 Dec 2014

Tukai Devi Trust Vs Nivrutti P. Mujumle

Bombay High Court · (2015) 1 ABR 616 : (2015) 2 ALLMR 377 : (2015) 2 BomCR 803

Bombay Public Trusts Act, 1950 — Section 41D, 41DCriminal Procedure Code, 1973 (CrPC) — Section 211

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High Courts19 Dec 2014Dismissed

Surajpal Vs State of Maharashtra

Bombay High Court · (2015) 4 MhLJCrl 296

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High Courts19 Dec 2014Disposed Off

Rajesh Madhukar Pandit Vs Nashik Municipal Corporation

Bombay High Court · (2015) 5 FLT 140

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High Courts19 Dec 2014

The Commissioner of Income Tax Vs Tata Petrodyne Ltd.

Bombay High Court · (2014) 12 BOM CK 0195

Companies Act, 1956 — Section 211(3A), 211(3C), 25, 43AIncome Tax Act, 1961 — Section 115JB, 143(1), 179, 2(18), 2(18)(b)

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High Courts19 Dec 2014

Shivaji Ganpatrao Harale Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 304

Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 226

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High Courts19 Dec 2014

The National Bank Vs Ishwari Gobindram Samtani

Bombay High Court · (2014) 12 BOM CK 0144

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, 4

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High Courts19 Dec 2014

Anjali Avinash Kulkarni Vs Prabodh Artha Wardhini Pvt. Ltd.

Bombay High Court · (2014) 12 BOM CK 0131

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts19 Dec 2014

Sherkhan Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4862 : (2015) ALLMR(Cri) 3429 : (2015) 1 BomCR(Cri) 662

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307

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High Courts19 Dec 2014

Rajesh Madhukar Pandit Vs The Nashik Municipal Corporation

Bombay High Court · (2015) 5 FLT 140

Land Acquisition Act, 1894 — Section 11, 6Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 43, 49

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High Courts19 Dec 2014

Anil Harishchandra Kadu Vs The Additional Commissioner, Amravati Division

Bombay High Court · (2015) 2 ABR 156 : (2015) 3 ALLMR 143 : (2015) 2 BomCR 763 : (2015) 2 MhLj 127

Constitution of India, 1950 — Article 19(1)(a), 19(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 318

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High Courts19 Dec 2014

The State of Maharashtra Vs Pratapsing Kalyansingh

Bombay High Court · (2015) 1 BomCR(Cri) 554

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts18 Dec 2014Disposed Off

Aashrafbee Maujan Inamdar Vs Competent Authority, I.E. Deputy Collector

Bombay High Court · (2015) MCR 397 : (2015) MCR 633

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High Courts18 Dec 2014Dismissed

Krishna Narayan Pardhi Vs State of Maharashtra

Bombay High Court · (2015) 3 MhLJCrl 233

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High Courts18 Dec 2014Dismissed

Shankar Ranuji Kanwade and Others Vs Bhausaheb Dagadu Ambre and Others

Bombay High Court · (2015) 4 ABR 542 : (2015) 6 ALLMR 304 : (2015) 3 MhLj 523

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 15, 31, 31(1), 31(3), 31(iii) — Hindu Succession Act, 1956 - Section 5 — Transfer of Property Act, 1882 - Section 105

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High Courts18 Dec 2014

Namdeo Hambira Babar Vs Gajanan Bhauso Babar

Bombay High Court · (2015) 5 ALLMR 51 : (2015) 1 MhLj 932

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 20, 21

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High Courts18 Dec 2014