High Courts04 Dec 2014
Sofia Coutinho e Paes and Others Vs Honourable Minister for Municipality and Others
Bombay High Court · (2015) 1 BomCR 375 : (2015) 2 MhLj 268
Delhi Municipal Corporation Act, 1957 — Section 343, 347-A, 347-B, 347-D
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,008 of 3,665
High Courts04 Dec 2014
Kumar Rama Gowda Vs State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 227
High Courts04 Dec 2014
Sangappa Virappa Tenginakai Vs The State of Goa
Bombay High Court · (2015) ALLMR(Cri) 738 : (2015) 3 BomCR(Cri) 328
High Courts04 Dec 2014
Sanjay Lakhe Patil Vs Haribhau Bagade
Bombay High Court · (2015) 3 ABR 591
Constitution of India, 1950 — Article 105, 105(3), 121, 122, 122(1)
High Courts04 Dec 2014
Hussain Bi Shaikh Vs Mormugao Municipal Council Martires Dias Vs The Chief Officer Nivedita Hamilpurkar Vs State of Goa Sofia Coutinho e Paes Vs The Honourable Minister for Municipality
Bombay High Court · (2015) 1 ALLMR 21
Goa, Daman and Diu Municipalities Act, 1968 — Section 184, 184B, 184D
High Courts04 Dec 2014
Chandravati Sagun Ghadi Vs Anil Chopdekar
Bombay High Court · (2015) 2 ABR 110 : (2015) 1 BomCR 777
Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Dec 2014
Sachin Bhimrao Suryawanshi Vs The State of Maharashtra
Bombay High Court · (2015) 1 ALLMR 14 : (2015) 4 BomCR 140 : (2015) 1 MhLj 922
Constitution of India, 1950 — Article 226, 233(2)
High Courts04 Dec 2014
The Managing Director Vs Swarajya Kamgar Sanghatana
Bombay High Court · (2015) 2 ABR 76 : (2015) 5 ALLMR 331 : (2015) 5 BomCR 750 : (2015) LabIC 1475
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 30(2), 32, 7
High Courts04 Dec 2014
Aloki Vs Gajanan Lahanuji Idre
Bombay High Court · (2015) 3 MhLj 233
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 22, 22(1), 3(g)
High Courts04 Dec 2014
Thakkar Kanji Morarjee Bhatia Niwas Vs The Charity Commissioner
Bombay High Court · (2015) 1 BomCR 421
Bombay Public Trusts Act, 1950 — Section 36, 50, 50(ii), 51, 80
High Courts03 Dec 2014Partly Allowed
Anjanabai Premsingh Naik Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ABR 16 : (2015) 5 ALLMR 170 : (2015) 4 MhLj 269
Bombay Village Panchayats Act, 1933 - Section 14 14(1)
High Courts03 Dec 2014
Kashinath Baban Thorat Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 739 : (2015) 3 BomCR(Cri) 260
Penal Code, 1860 (IPC) — Section 376
High Courts03 Dec 2014
Harmeshlal Vs The State of Maharashtra
Bombay High Court · (2014) 12 BOM CK 0208
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 319, 328, 394
High Courts03 Dec 2014
Nakul Arun Jagjivan and Others Vs Ram V. Tyagrajan and Others
Bombay High Court · (2014) 12 BOM CK 0168
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3(1), Order 17 Rule 1, Order 17 Rule 17, Order 17 Rule 2, Order 17 Rule 3
High Courts03 Dec 2014
Vithal Laxman Shirsath Vs The State of Maharashtra
Bombay High Court · (2015) 1 ALLMR 1 : (2015) 3 BomCR 672 : (2015) 1 MhLj 928
High Courts03 Dec 2014
L and T Finance Ltd. Vs Kajal Kumar Das
Bombay High Court · (2015) 1 ARBLR 348 : (2015) 1 BomCR 286
Arbitration and Conciliation Act, 1996 — Section 17, 2(1)(e), 36, 42, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 41, Order 21 Rule 41(2), 37, 38
High Courts03 Dec 2014
Jitendra Kumar Jain Vs Central Bureau of Investigation
Bombay High Court · (2015) ALLMR(Cri) 503 : (2015) 1 BomCR(Cri) 177
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 307Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 7
High Courts03 Dec 2014
Dattatray Namdev Kalake Vs Bapu Bhairu Bhivungade
Bombay High Court · (2015) 1 ALLMR 5 : (2015) 1 BomCR 267 : (2015) 1 MhLj 892
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts03 Dec 2014
Prashant Gopal Gokhale Vs Manasi Shyamsunder Kelkar
Bombay High Court · (2015) 1 BomCR 270
Hindu Succession Act, 1956 — Section 11, 8, 8(b), 9