High Courts31 Oct 2014
Dea Lima Gomes Alemao Vs Aurora Silva e Diniz
Bombay High Court · (2015) 1 ABR 243
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 21 Rule 95, 65Evidence Act, 1872 — Section 91
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Bombay High Court judgments
73,288 judgments · page 1,020 of 3,665
High Courts31 Oct 2014
Chief Engineer Vs Sadaram Muka Sahare
Bombay High Court · (2015) 3 ABR 143 : (2015) 1 BomCR 164 : (2015) LabIC 2408
Industrial Disputes Act, 1947 — Section 25F, 25G, 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts31 Oct 2014
VIP Industries Shramik Sangh Vs VIP Industries Limited
Bombay High Court · (2015) 5 BomCR 217
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2(e), 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 59
High Courts31 Oct 2014
Devdatta P. Shirodkar Vs The Chief Engineer
Bombay High Court · (2014) 10 BOM CK 0033
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts31 Oct 2014
Antonio Gonsalo Amaral Fernandes Vs State of Goa
Bombay High Court · (2014) 10 BOM CK 0031
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts31 Oct 2014
Vakil Jalilkhan Pathan Vs Deputy Director of Education
Bombay High Court · (2014) 10 BOM CK 0026
High Courts31 Oct 2014
Syhesta Olieveira Vs Dilip Shetye
Bombay High Court · (2015) 1 ABR 10
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2
High Courts31 Oct 2014
Suresh Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4243
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts31 Oct 2014
Vijaya Balbhim Deshpande Vs Nilabai Tayasaheb Birajdar
Bombay High Court · (2015) 6 BomCR 131 : (2015) 1 MhLj 387
Civil Procedure Code, 1908 (CPC) — Section 115Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 11, 12
High Courts30 Oct 2014
Sonya Chikhalikar and Others Vs Anita Fernandes and Others
Bombay High Court · (2015) 3 BomCR 406
Registration Act, 1908 - Section 17, 47 — Transfer of Property Act, 1882 - Section 54
High Courts30 Oct 2014Allowed
Hiroz Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1459
Evidence Act, 1872 - Section 114 — Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7
High Courts30 Oct 2014Partly Allowed
Bhaskar Janardhan Mane Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1332
Penal Code, 1860 (IPC) - Section 323, 328, 34, 498(A), 504
High Courts30 Oct 2014
Pradip Dhondopant Nagpurkar Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 594 : (2015) 3 BomCR(Cri) 281
Penal Code, 1860 (IPC) — Section 498-APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts30 Oct 2014
Harish Loyalka and Others Vs Dilip Nevatia and Others
Bombay High Court · (2015) 1 BomCR 361
High Courts30 Oct 2014
Dhaval Vs Kantilal Bherulal Jain
Bombay High Court · (2014) 6 ABR 771 : (2015) 2 ALLMR 763 : (2015) 1 BomCR 888 : (2015) 3 DMC 263 : (2015) 1 MhLj 602
Criminal Procedure Code, 1973 (CrPC) — Section 194Family Courts Act, 1984 — Section 7(i)(a)Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts30 Oct 2014
Coromandel International Ltd. Vs M.V. Glory I
Bombay High Court · (2015) 4 ABR 627 : (2015) 1 ALLMR 619 : (2015) 1 BomCR 795
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 13 Rule 1, Order 18 Rule 4
High Courts30 Oct 2014
Lokhandwala Infrastructure Pvt. Ltd. Vs Dhobhighat Compound Rahiwasi Seva Sangh
Bombay High Court · (2014) 6 ABR 596 : (2015) 2 BomCR 399
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 12, 13, 13(2), 14, 22
High Courts30 Oct 2014
Abhay Anant Chougule Vs State of Maharashtra
Bombay High Court · (2014) 6 ABR 605 : (2015) 2 ALLMR 757 : (2015) 2 BomCR 632 : (2015) 1 MhLj 733
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126, 126(1), 126(2)
High Courts30 Oct 2014
Radhyesham Ramkaran Choube Vs A.S. Mogare
Bombay High Court · (2014) 10 BOM CK 0030
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 111, 111(g)