CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,024 of 3,665

High Courts14 Oct 2014

Amit Satish Shah Vs Archana Amit Shah

Bombay High Court · (2015) 4 ALLMR 11 : (2015) 2 BomCR 715 : (2015) 3 Crimes 590 : (2015) 2 DMC 663 : (2015) 3 JCC 1792 : (2014) 6 MhLj 707 : (2015) 3 RCR(Criminal) 333

Hindu Marriage Act, 1955 — Section 13, 24Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 18, 19, 19
Read judgment
High Courts14 Oct 2014

Jyotindra R. Shah Vs The Divisional Jt. Registrar

Bombay High Court · (2015) 1 ALLMR 256 : (2015) 1 BomCR 115 : (2014) 6 MhLj 599

Criminal Procedure Code, 1973 (CrPC) — Section 340Maharashtra Co-operative Societies Act, 1960 — Section 101, 146, 146(i), 146(j), 147Penal Code, 1860 (IPC) — Section 191, 192, 193
Read judgment
High Courts14 Oct 2014

Pappu Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1136 : (2015) 3 BomCR(Cri) 344

Arms Act, 1959 — Section 27(2)Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 151, 161, 162, 162(1), 172
Read judgment
High Courts14 Oct 2014

Abdul Salim Shaikh Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 4381 : (2015) 1 BomCR(Cri) 138

Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 357AMaharashtra Regional and Town Planning Act, 1966 — Section 52
Read judgment
High Courts13 Oct 2014Dismissed

Ankush Vs Ranjana and Others

Bombay High Court · (2015) ALLMR(Cri) 1560

Contract Act, 1872 - Section 23 — Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(1)(b), 125(b), 482 — Hindu Marriage Act, 1955 - Section 13(1)(ia)
Read judgment
High Courts13 Oct 2014

Jigna Mahesh Dedhia Vs Union of India

Bombay High Court · (2015) 1 ABR 12 : (2015) 1 ALLMR 90 : (2015) 2 BomCR 671 : (2014) 6 MhLj 691

Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 15, 16, 5, 6
Read judgment
High Courts13 Oct 2014

Yuvraj Ramchandra Vs Ramaswami N.

Bombay High Court · (2015) 1 BomCR(Cri) 43

Constitution of India, 1950 — Article 21, 22, 226, 32Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 12, 3, 3(2), 8
Read judgment