COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,022 of 3,665

High Courts28 Oct 2014

Abdul Salim Shaikh (Siddique) and Others Vs The State of Maharashtra

Bombay High Court · (2014) 10 BOM CK 0148

Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 357AMaharashtra Regional and Town Planning Act, 1966 — Section 52

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High Courts28 Oct 2014

Syed Mumtaz Syed Moosa Vs The Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2014) 10 BOM CK 0142

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Penal Code, 1860 (IPC) — Section 279, 338

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High Courts28 Oct 2014

Bhartiya Vidya Sabha Vs Vidyavihar Palm-View Co-op. Housing Society Ltd. and Others

Bombay High Court · (2015) 1 ALLMR 894

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts28 Oct 2014

Anusayabai Vs State of Maharashtra

Bombay High Court · (2014) 10 BOM CK 0079

Bombay Village Panchayats Act, 1958 — Section 45Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 203, 205, 210, 213

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High Courts28 Oct 2014

The Additional Commissioner of Sales Tax Vs Larson and Toubro Ltd.

Bombay High Court · (2014) 10 BOM CK 0077

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High Courts28 Oct 2014

Jaisingh Dhondiram Karpe Vs The State of Maharashtra

Bombay High Court · (2015) 1 BomCR(Cri) 21

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts28 Oct 2014

Ramesh Babulal Chaudhari Vs The State of Maharashtra

Bombay High Court · (2014) 10 BOM CK 0029

Bombay Money Lenders Act, 1946 — Section 32(B)(b), 32(B)(c), 32B, 32B(b), 32B(c)Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Oct 2014

Milan Supari Co. Pvt. Ltd. Vs The Commissioner of Sales Tax

Bombay High Court · (2015) 78 VST 83

Bombay Sales Tax Act, 1959 — Section 8Central Sales Tax Act, 1956 — Section 3, 4, 5, 5(3), 8(1)

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High Courts28 Oct 2014

TVS Motor Company Limited Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1981

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Legal Metrology Act, 2009 — Section 36(1), 49, 49(1)(a)(ii)Penal Code, 1860 (IPC) — Section 120B, 34, 405, 406, 409

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High Courts28 Oct 2014