High Courts21 Nov 2014
Santosh Naik and Others Vs Sunanda Sajjan and Others
Bombay High Court · (2015) 1 ABR 315
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,013 of 3,665
High Courts21 Nov 2014
Subhash Triambak Wadhe Vs The State of Maharashtra
Bombay High Court · (2014) 11 BOM CK 0057
Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 14(1)Maharashtra Village Police Act, 1967 — Section 14, 14(1), 14(1)(j5)
High Courts21 Nov 2014
Rupesh Rashmikant Shah Vs Elegant Industries Pvt. Ltd.
Bombay High Court · (2015) 1 ABR 197 : (2015) 2 ACC 305 : (2015) 2 BomCR 367 : (2015) 4 MhLj 511
Motor Vehicles Act, 1988 — Section 166, 171
High Courts21 Nov 2014
Deputy Collector and S.D.O. Vs Suresh R. Morajkar Suresh R. Morajkar Vs Deputy Collector and S.D.O.
Bombay High Court · (2014) 11 BOM CK 0030
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts21 Nov 2014
Shyam Sunder Phoolchand Agrawal Vs The State of Maharashtra
Bombay High Court · (2014) 11 BOM CK 0004
Atomic Energy Act, 1962 — Section 24(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240Evidence Act, 1872 — Section 27
High Courts20 Nov 2014Dismissed
Shaligram Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1590
Penal Code, 1860 (IPC) - Section 302, 397, 449
High Courts20 Nov 2014Partly Allowed
Bhiwa Sidhu Patil and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1377
Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 304
High Courts20 Nov 2014
Mujahid Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 876 : (2015) 3 BomCR(Cri) 704
Arms Act, 1959 — Section 3(25), 4(25)Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 3, 7, 9
High Courts20 Nov 2014
Union of India and Others Vs Jaywantabai
Bombay High Court · (2015) 5 ALLMR 584 : (2015) 6 BomCR 714 : (2015) 145 FLR 622 : (2015) 2 MhLj 328
Constitution of India, 1950 — Article 15, 39(a), 39(e)Hindu Marriage Act, 1955 — Section 11, 5
High Courts20 Nov 2014
Commissioner of Income Tax Vs Titan Time Products Ltd.
Bombay High Court · (2015) 273 CTR 479
High Courts20 Nov 2014
Yadavrao Vs Bhojraj and Others
Bombay High Court · (2015) ALLMR(Cri) 1093 : (2016) 1 BomCR(Cri) 307
Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Nov 2014
Shahana Vs Sureshsingh Thakur Gajrajsingh Thakur
Bombay High Court · (2015) 3 ALLMR 565
Motor Vehicles Act, 1988 — Section 166
High Courts20 Nov 2014
La Cast Metals and Components Pvt. Ltd. Vs Kajal Developers
Bombay High Court · (2014) 11 BOM CK 0089
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1)(b)Contract Act, 1872 — Section 73, 74
High Courts20 Nov 2014
Manisha Santosh Chhajed Vs The State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 194
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 451, 456, 456(1)
High Courts20 Nov 2014
Arvind Kumar Seth Vs Babaji Govind Sawant
Bombay High Court · (2015) 1 ABR 368
Motor Vehicles Act, 1988 — Section 140, 166
High Courts20 Nov 2014
Syed Akram Ali Vs Rubina Begum
Bombay High Court · (2015) ALLMR(Cri) 4712 : (2015) 1 BomCR(Cri) 175 : (2015) 4 Crimes 423 : (2015) 4 RCR(Criminal) 1051
Protection of Women From Domestic Violence Act, 2005 — Section 12, 16, 2(a), 2(f), 2(g)
High Courts20 Nov 2014
Ravindra Shikshan Prasarak Mandal Vs Madhukar Atmaram Koche
Bombay High Court · (2014) 11 BOM CK 0024
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts20 Nov 2014
Parekh Aluminex Limited Vs Ashok Commercial Enterprises
Bombay High Court · (2015) 2 ALLMR 679
Bombay Money Lenders Act, 1946 — Section 10, 2(17), 2(9), 2(9)(f)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts20 Nov 2014
Aam Aadmi Party Vs Mumbai Cricket Association
Bombay High Court · (2015) 1 ABR 402
Constitution of India, 1950 — Article 14, 226Maharashtra Regional and Town Planning Act, 1966 — Section 37(A), 37AMumbai Municipal Corporation Act, 1888 — Section 92(dd)
High Courts19 Nov 2014Dismissed
Chhotabhai Jethabhai Patel and Company Vs Vithoba Raghuji Shende and Others
Bombay High Court · (2015) 146 FLR 827 : (2015) 4 LLN 347
Payment of Gratuity Act, 1972 - Section 7