High Courts15 Dec 2014
Abdul Qadir Abdul Razzak Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 11
Penal Code, 1860 (IPC) — Section 302, 304(A), 304-A, 34
COURT ARCHIVE
Bombay High Court judgments, 2014
2,944 judgments · page 7 of 148
High Courts15 Dec 2014
Gangadhar Ramsa Gudwar Vs Shridhar Ramsa Gudwar
Bombay High Court · (2015) 3 MhLj 78
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1963 — Section 3
High Courts15 Dec 2014
Union of India Vs Metal India
Bombay High Court · (2015) 2 ABR 39 : (2015) 3 ALLMR 242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 21Limitation Act, 1963 — Section 5
High Courts15 Dec 2014
Allan Raj Vs State
Bombay High Court · (2015) ALLMR(Cri) 4 : (2015) 1 BomCR(Cri) 520
Penal Code, 1860 (IPC) - Section 279 337 338
High Courts15 Dec 2014
Desale Kiran Sureshrao Vs The State of Maharashtra
Bombay High Court · (2015) 2 ALLMR 616 : (2015) 3 BomCR 811 : (2015) 2 MhLj 476
Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 451(1)
High Courts15 Dec 2014
P.C. Joshi Vs Union of India
Bombay High Court · (2016) 2 ALLMR 240 : (2015) 2 BomCR 183 : (2015) 273 CTR 113 : (2014) 80 KarLJ 519 : (2015) 37 STR 6 : (2015) 86 VST 486
Advocates Act, 1961 — Section 2Cantonments Act, 1924 — Section 60Civil Procedure Code, 1908 (CPC) — Section 89
High Courts15 Dec 2014
Diebold Systems Private Limited Vs The State of Goa
Bombay High Court · (2014) 12 BOM CK 0039
Inter State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 - Section 2 2(1)(b) 2(1)(d) 2(1)(e) 2(1)(g)(iv)
High Courts15 Dec 2014
Anis Mohd. Rafique Khan Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 620 : (2015) 1 BomCR(Cri) 781
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts12 Dec 2014Allowed
Maharashtra Elektrosmelt Limited Officers Association and Others Vs Maharashtra Electrosmelt Ltd.
Bombay High Court · (2015) 3 MhLj 263
High Courts12 Dec 2014Allowed
Pandurang Mahada Salsundar Vs State of Maharashtra and Others
Bombay High Court · (2015) 3 ALLMR 210
Administrative Tribunals Act, 1985 - Section 19 — Penal Code, 1860 (IPC) - Section 34, 420, 468, 469, 471
High Courts12 Dec 2014
Amrutanjan Limited Vs Shamrock International Limited
Bombay High Court · (2014) 12 BOM CK 0219
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 55
High Courts12 Dec 2014
Commissioner of Income Tax-IV Vs Symantee Software India (P) Ltd.
Bombay High Court · (2014) 12 BOM CK 0190
Income Tax Act, 1961 — Section 10A, 10B, 139, 288, 32Special Economic Zones Act, 2005 — Section 2
High Courts12 Dec 2014
Rahul Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2770
Criminal Procedure Code, 1973 (CrPC) — Section 203Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ix), 3(1)(x), 4
High Courts12 Dec 2014
Santosh Popat Chavan Vs Sulochana Rajiv
Bombay High Court · (2016) 1 ABR 379 : (2016) AIR (Bom) 29 : (2015) 5 ALLMR 604
Constitution of India, 1950 — Article 13, 14, 141, 15(3), 39(e)Evidence Act, 1872 — Section 107, 108Hindu Succession Act, 1956 — Section 14, 14(1), 14[1], 3(3), 6
High Courts12 Dec 2014
President, Jijamata Shikshan Prasarak Mandal and Others Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2015) 5 ALLMR 139 : (2015) 6 BomCR 798 : (2015) 2 MhLj 199
High Courts12 Dec 2014
State of Maharashtra Vs Suraj Pal
Bombay High Court · (2015) 1 BomCR(Cri) 576
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 41, 41(1)(b), 41A, 439, 439(1)Evidence Act, 1872 — Section 25
High Courts12 Dec 2014
State Vs Mahanand Naik
Bombay High Court · (2015) ALLMR(Cri) 13
Criminal Procedure Code, 1973 (CrPC) - Section 311Penal Code, 1860 (IPC) - Section 302 392
High Courts12 Dec 2014
Shalimar Transport and Carting Contractor Vs The State of Maharashtra
Bombay High Court · (2015) 1 ABR 473 : (2015) 1 ALLMR 773 : (2015) 2 BC 603 : (2015) 2 BomCR 170
Contract Act, 1872 — Section 6
High Courts12 Dec 2014
Shivashankar Swami Vs The Municipal Corporation of Greater
Bombay High Court · (2015) 1 ALLMR 24 : (2015) 4 BomCR 606 : (2015) 1 MhLj 968
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, Order 41 Rule 17, Order 47 Rule 1Mumbai Municipal Corporation Act, 1888 — Section 354A