CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,025 of 3,665

High Courts13 Oct 2014

Shantaram Shankar Jamsandekar Vs The State of Maharashtra

Bombay High Court · (2014) 6 ABR 689 : (2015) 1 ALLMR 765 : (2015) 1 BomCR 123 : (2015) 1 MhLj 719

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)
Read judgment
High Courts13 Oct 2014

Viraf Phiroz Bharucha Vs Manoshi Viraf Bharucha

Bombay High Court · (2014) 6 ABR 731 : AIR 2015 Bom 42 : (2015) 1 ALLMR 242 : (2015) 2 BomCR 651 : (2014) 3 DMC 715 : (2014) 6 MhLj 558

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 11, 12(1)(c), 13(1)(ia), 13(1)(ii), 2
Read judgment
High Courts10 Oct 2014

Sanj Daily Lokopchar Vs Gokulchand Govindlal Sananda

Bombay High Court · (2015) 5 ALLMR 245 : (2015) 1 BomCR 665 : (2015) 2 MhLj 390

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 104Constitution of India, 1950 — Article 19, 19(1)(a), 19(2), 21Penal Code, 1860 (IPC) — Section 499, 500
Read judgment
High Courts10 Oct 2014

Shrivallabh Vs Ibrahimkhan

Bombay High Court · (2014) 6 ABR 782 : (2015) 6 ALLMR 321 : (2015) 6 BomCR 525 : (2015) 2 MhLj 175

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 4
Read judgment