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
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,001 of 3,665
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
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
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
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
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
High Courts18 Dec 2014Dismissed
Krishna Narayan Pardhi Vs State of Maharashtra
Bombay High Court · (2015) 3 MhLJCrl 233
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
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
High Courts18 Dec 2014
Guru Datt Enterprises Vs Sunflag Iron and Steel Co. Ltd. and Others
Bombay High Court · (2014) 12 BOM CK 0184
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, 35
High Courts18 Dec 2014
Krishna Narayan Pardhi Vs The State of Maharashtra
Bombay High Court · (2014) 12 BOM CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 366-A, 376, 506
High Courts18 Dec 2014
Iyandurai Chinappa Kaukar Vs Commissioner of Police and Others
Bombay High Court · (2015) 5 ALLMR 207 : (2015) 6 BomCR 473 : (2015) 2 MhLj 459
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 2014
Special Land Acquisition (MPT) Vs Communidade of Chicalim
Bombay High Court · (2015) 2 BomCR 176
Land Acquisition Act, 1894 — Section 18, 4
High Courts18 Dec 2014
The Commissioner of Income Tax Vs Darbhanga Mansion CHS Ltd.
Bombay High Court · (2015) 273 CTR 473 : (2015) 370 ITR 443
Constitution of India, 1950 — Article 43A
High Courts18 Dec 2014
Sunita Vs The State of Maharashtra
Bombay High Court · (2015) 3 BomCR 704 : (2015) 5 MhLj 435
Bombay Village Panchayats Act, 1958 — Section 10, 14, 14(1), 15, 15AConstitution of India, 1950 — Article 226, 243O(b), 329, 329(b)Representation of the People Act, 1951 — Section 36
High Courts18 Dec 2014
Severn Trent Water Purification Inc. Vs Capital Controls India Private Limited
Bombay High Court · (2015) 6 BomCR 772
Companies Act, 1956 — Section 433, 433(e), 433(f), 434, 434(1)(a)
High Courts18 Dec 2014
Sayeeda Gulamrasul Sayed Vs State of Maharashtra
Bombay High Court · (2015) 2 ALLMR 388 : (2015) 3 BomCR 409 : (2015) 1 MhLj 936
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3G, 4
High Courts18 Dec 2014
Bharat Kantilal Dalal Vs Girdharlal Nathubhai Dalal
Bombay High Court · (2015) 3 ALLMR 299 : (2015) 5 BomCR 574
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34, 37Contract Act, 1872 — Section 23
High Courts18 Dec 2014
Mrinal M. Lolieyekar Vs Rajesh J. Devidas
Bombay High Court · (2015) 4 BomCR 582
Motor Vehicles Act, 1988 — Section 140
High Courts18 Dec 2014
The Divisional Manager, New India Assurance Company Limited Vs Vandana
Bombay High Court · (2015) 4 BomCR 588
Motor Vehicles Act, 1988 — Section 15, 166, 3