High Courts24 Nov 2014Allowed
Anita Sandip Khese Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2295
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482 — Penal Code, 1860 (IPC) - Section 320, 354, 504
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,012 of 3,665
High Courts24 Nov 2014
Supreme Industries Ltd. Vs Additional Commissioner of Income Tax
Bombay High Court · (2014) 369 ITR 758 : (2015) 229 TAXMAN 387
Income Tax Act, 1961 — Section 115JA, 115JB, 254(1), 254(2), 80HHC
High Courts24 Nov 2014
Vijay Gahininath Chavan Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2353 : (2015) 1 BomCR(Cri) 274
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2014
Makrand Balkrishna Patwardhan Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1823 : (2015) 1 BomCR(Cri) 210
Civil Procedure Code, 1908 (CPC) — Section 89Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39, 44, 50
High Courts24 Nov 2014
Appa Gajabapu Koradkar Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2684 : (2015) 1 BomCR(Cri) 152
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 353, 427, 498-A
High Courts24 Nov 2014
Maharashtra State Electricity Distribution Co. Ltd. Vs C.C.E., Aurangabad
Bombay High Court · (2015) 317 ELT 441
High Courts24 Nov 2014
Dheeraj Vs Kavita Kavita Vs Dheeraj
Bombay High Court · (2015) 5 ALLMR 133 : (2016) 1 BomCR 626 : (2015) 4 MhLj 301
Hindu Marriage Act, 1955 — Section 11, 12, 13, 13(B), 23Penal Code, 1860 (IPC) — Section 11, 12, 23, 494, 5
High Courts24 Nov 2014
The Commissioner of Income Tax Vs Rucha Engineers Pvt. Ltd.
Bombay High Court · (2014) 11 BOM CK 0108
Income Tax Act, 1961 — Section 115WD, 115WE, 142, 143, 143(3)
High Courts24 Nov 2014
Usha Kiran Anand Narayan Kalwar Vs Shivprasad Shankarlal Pardeshi
Bombay High Court · (2015) 1 ABR 180 : (2015) 2 BomCR 477
Succession Act, 1925 — Section 222, 281, 63, 71, 87
High Courts24 Nov 2014
Babulal Rama Thakre Vs Work Load Committee
Bombay High Court · (2015) 1 ABR 627
High Courts24 Nov 2014
Kakasaheb Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 849 : (2015) 1 BomCR(Cri) 259
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300, 302, 304, 304II, 323Transfer of Property Act, 1882 — Section 52
High Courts24 Nov 2014
Kailas Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 230
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts24 Nov 2014
Prabha Rajesh Singh Vs The Chairman/Secretary, The Rural Educational and Medical Society India
Bombay High Court · (2015) 1 ABR 621 : (2015) 2 ALLMR 561 : (2015) 2 ESC 1159 : (2015) 1 MhLj 708
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 13, 14Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 19, 2(n), 23, 23(1)
High Courts24 Nov 2014
Vijay Vs The State of Maharashtra
Bombay High Court · (2014) 11 BOM CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2014
Appa Vs The State of Maharashtra
Bombay High Court · (2014) 11 BOM CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 353, 427, 498A
High Courts24 Nov 2014
Basheer Vs Dnyaneshwar Dnyaneshwar Vs Basheer
Bombay High Court · (2015) 5 MhLj 853
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts21 Nov 2014Partly Allowed
Subhash Triambak Wadhe Vs State of Maharashtra
Bombay High Court · (2015) MCR 582
High Courts21 Nov 2014Partly Allowed
Chandrahas Narayan Pujari Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1784
Penal Code, 1860 (IPC) - Section 109, 307, 326, 34
High Courts21 Nov 2014
Shaikh Rafeeq Shaikh Rashid Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 995 : (2015) 3 BomCR(Cri) 789
Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 226
High Courts21 Nov 2014
Sanjay Kumar Surve and Others Vs State of Maharashtra and Others
Bombay High Court · (2014) 11 BOM CK 0134
Constitution of India, 1950 — Article 14, 226Maharashtra Regional and Town Planning Act, 1966 — Section 113, 154, 159