High Courts12 Sept 2014Partly Allowed
Sunil P. Suryavanshi Vs Herminia D''costa
Bombay High Court · (2014) 09 BOM CK 0088
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 140, 166, 173
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,036 of 3,665
High Courts12 Sept 2014
Shailesh Ramanlal Mahimtura Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 90
Constitution of India, 1950 — Article 12, 162, 191, 191(1)(a)Insurance Act, 1938 — Section 33Maharashtra Regional and Town Planning Act, 1966 — Section 146, 154, 4, 5
High Courts12 Sept 2014
The Commissioner of Income Tax Vs Indian Oil Corporation Limited
Bombay High Court · (2014) 09 BOM CK 0058
Income Tax Act, 1961 — Section 234D, 244A, 244A(1)(b)
High Courts12 Sept 2014
Pramod Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0049
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10(i), 2(24), 9
High Courts11 Sept 2014
Umakant and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1604
Penal Code, 1860 (IPC) - Section 324, 34
High Courts11 Sept 2014
Gajanan and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 109
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
High Courts11 Sept 2014
Dahyaji Gobarji Vanzara Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 170
Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 186
High Courts11 Sept 2014Partly Allowed
Anthony John Brito D'' Costa Vs Anthony R. D''Costa
Bombay High Court · (2014) 09 BOM CK 0170
Motor Vehicles Act, 1988 — Section 166, 173
High Courts11 Sept 2014
Union of India Vs Subhash S. Birhade
Bombay High Court · (2014) 09 BOM CK 0166
Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2014Disposed Off
Madhusudanlal Narayanlal Pittie Vs Maheshchandra Agarwal Manas Shelters Pvt. Ltd. Vs Chief Officer,MBR and R Board
Bombay High Court · (2014) 09 BOM CK 0165
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 47Contract Act, 1872 — Section 56
High Courts11 Sept 2014Disposed Off
Sainath Amonkar Vs Ravindra K. Amonkar
Bombay High Court · (2014) 09 BOM CK 0163
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts11 Sept 2014Partly Allowed
Menino Mario Fernandes Vs Satyawan Guno Naik
Bombay High Court · (2014) 6 ABR 364
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 147, 147(1)(b), 165, 166, 173
High Courts11 Sept 2014Dismissed
The State of Maharashtra Vs Sanjivani Shripad Ranade
Bombay High Court · (2014) 09 BOM CK 0097
High Courts11 Sept 2014Disposed Off
Harshalata Sudhakarrao Dhawale Vs The Divisional Commissioner
Bombay High Court · (2014) 09 BOM CK 0096
Constitution of India, 1950 — Article 14, 15, 16, 162, 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10(1), 4
High Courts11 Sept 2014Allowed
Kawadu Vs Deputy Conservator of Forest
Bombay High Court · (2015) 1 ALLMR 746 : (2015) 4 BomCR 197 : (2015) 145 FLR 101 : (2015) 1 MhLj 672
Industrial Disputes Act, 1947 — Section 25F, 25-F, 25F (a), 25-F(a), 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts11 Sept 2014Dismissed
Bajirao Vs Sanjay Prakashchand Kothari
Bombay High Court · (2015) 2 ALLMR 88 : (2015) 6 BomCR 687 : (2015) 1 MhLj 278
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 27-A(1)(c)
High Courts11 Sept 2014Dismissed
Dattatraya Baburao Saindar Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2015) 6 ALLMR 655 : (2015) 4 MhLj 561
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2014Dismissed
Balak Vs State of Maharashtra
Bombay High Court · (2014) 6 ALLMR 850 : (2015) 4 BomCR 281 : (2015) 1 MhLj 307
Constitution of India, 1950 — Article 14, 16
High Courts11 Sept 2014Partly Allowed
Sumanbai Bhaurao Shinde Vs Marathwada Agricultural University
Bombay High Court · (2014) 09 BOM CK 0034
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25-F, 25G, 25H, 25-H