High Courts10 Sept 2014Allowed
Nagesh Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2811
Criminal Procedure Code, 1973 (CrPC) - Section 451 482Penal Code, 1860 (IPC) - Section 34 489-A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,037 of 3,665
High Courts10 Sept 2014Dismissed
J.K. Enterprises Vs State of Maharashtra and Others
Bombay High Court · (2015) 3 ABR 610 : (2016) 2 ALLMR 223 : (2015) 6 BomCR 230 : (2015) 2 MhLj 746
Constitution of India, 1950 - Article 226 — Maharashtra Municipalities Act, 1965 - Section 127, 147, 2(31A), 2(42)
High Courts10 Sept 2014
Western Coalfields Ltd. Vs G.N. Shah
Bombay High Court · (2014) 143 FLR 751 : (2014) 4 LLJ 225
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 18(3), 2(s), 2A, 2A
High Courts10 Sept 2014
Bajaj Allianz General Insurance Co. Ltd. Vs Mangal Gana Jambekar
Bombay High Court · (2014) 09 BOM CK 0161
Motor Vehicles Act, 1988 — Section 163-A
High Courts10 Sept 2014Dismissed
Girish Jaggal Vs Shree Mallikarjun Shipping Pvt. Ltd.
Bombay High Court · (2015) ALLMR(Cri) 68 : (2015) 3 BC 710
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(i), 195(1)(b)(iii), 200, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 142(a), 145
High Courts10 Sept 2014Disposed Off
Lotus Refineries Private Limited Vs National Spot Exchange Limited
Bombay High Court · (2014) 09 BOM CK 0148
Advocates Act, 1961 — Section 30Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 18, 2(1)(b)
High Courts10 Sept 2014
Emcure Pharmaceuticals Ltd. Vs Corona Remedies Pvt. Ltd.
Bombay High Court · (2015) 1 BomCR 197 : (2014) 60 PTC 332
Trade Marks Act, 1999 — Section 12, 28(3), 33, 33(1)(a), 33(1)(b)
High Courts10 Sept 2014Dismissed
Mohd. Salim Abdul Sattar Vs Saifee Burhani Upliftment Trust
Bombay High Court · (2014) 09 BOM CK 0106
High Courts10 Sept 2014Dismissed
Multicon Builders Vs Sumandevi
Bombay High Court · (2015) 4 ABR 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 8 Rule 6AHindu Succession Act, 1956 — Section 23
High Courts10 Sept 2014
Ajay Nandedkar Vs Mrunali Prabhakar Gadgil
Bombay High Court · (2014) 09 BOM CK 0042
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts10 Sept 2014
Ajay Vs Mrunali Prabhakar Gadgil
Bombay High Court · (2014) 5 ABR 829 : (2015) 2 ALLMR 134 : (2014) 6 MhLj 629
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 2
High Courts10 Sept 2014
Bajaj Allianz General Insurance Co. Ltd. Vs Pushpa
Bombay High Court · (2015) 2 ABR 690 : (2015) ACJ 1824 : (2015) 2 ALLMR 895 : (2014) 6 MhLj 577
Evidence Act, 1872 — Section 102, 103
High Courts09 Sept 2014
Mahindra and Mahindra Ltd. Vs Commissioner of C. Ex.
Bombay High Court · (2015) 321 ELT 51
Central Excises and Salt Act, 1944 - Section 11A 3 5A 5A(1) 5A(1A)Customs Tariff Act, 1975 - Section 3Finance Act, 2007 - Section 136 138
High Courts09 Sept 2014
Indian Beauty and Hygiene Association and Others Vs The Union of India and Others
Bombay High Court · (2015) 1 Crimes 557
Constitution of India, 1950 — Article 32Legal Metrology Act, 2009 — Section 18, 52
High Courts09 Sept 2014
JN 3 Building Nos. 36-38 Apartment Owners Association Vs The State Government of Maharashtra Sandeep Sharadchandra Thakur Vs State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0206
Maharashtra Regional and Town Planning Act, 1966 — Section 151, 2, 37, 44Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3AConstitution of India, 1950 — Article 226
High Courts09 Sept 2014Disposed Off
Vijay Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 72
Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts09 Sept 2014Dismissed
Nazira Vs The State Of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0150
Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 2014
HDFC Bank Ltd. Vs New India Assurance Co. Limited
Bombay High Court · (2015) 2 ALLMR 639
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Contract Act, 1872 — Section 28
High Courts09 Sept 2014Partly Allowed
Sohan Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 219 : (2014) 4 BomCR(Cri) 16
Bombay Police Act, 1951 — Section 56, 56(1)(a), 56(1)(a)(b), 56(a), 56(b)Constitution of India, 1950 — Article 19(1)(d), 19(5)
High Courts09 Sept 2014Allowed
Sardar Shikshan Sanstha Vs Nisar Ahmed Mohammad Zahur
Bombay High Court · (2014) 09 BOM CK 0126
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 2, Order 20 Rule 1, Order 8 Rule 1, Order 9 Rule 1