High Courts04 Sept 2014Dismissed
Juned Khuram Roufuddin Vs The President
Bombay High Court · (2015) 5 ALLMR 164 : (2014) 6 BomCR 776 : (2015) 4 MhLj 450
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,039 of 3,665
High Courts04 Sept 2014Allowed
Niranjan Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 63
Penal Code, 1860 (IPC) — Section 376
High Courts04 Sept 2014Dismissed
State of Maharashtra Vs Deepak Shankarrao Shirbhate
Bombay High Court · (2014) 4 BomCR(Cri) 20
High Courts04 Sept 2014Allowed
Abdul Quadir Vs State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0092
High Courts04 Sept 2014Partly Allowed
Navjeevan Shikshan Sanstha Vs Chandrashekhar Anandraoji
Bombay High Court · (2014) 6 ABR 353 : (2015) 4 BomCR 342 : (2015) 1 MhLj 782
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9
High Courts03 Sept 2014
Suresh Ananda Lohar Vs The State of Maharashtra
Bombay High Court · (2014) 09 BOM CK 0229
Penal Code, 1860 (IPC) — Section 332, 34, 394
High Courts03 Sept 2014
Lokmanya Tilak Jankalyan Shikshan Sanstha''s Lokmanya Tilak College of Engineering Vs All India Council for Technical Education (AICTE) and Others
Bombay High Court · (2015) 4 BomCR 148 : (2015) 1 MhLj 775
Constitution of India, 1950 — Article 14
High Courts03 Sept 2014Allowed
Sea Green Co-operative Housing Society Ltd. Vs Union of India
Bombay High Court · (2014) 6 ABR 264 : (2014) 6 ALLMR 885 : (2015) 4 BomCR 188 : (2015) 1 MhLj 686
Maharashtra Housing And Area Development Act, 1976 — Section 84
High Courts03 Sept 2014Dismissed
HDFC Bank Ltd. Vs Amresh Madhukar Sawant
Bombay High Court · (2014) 09 BOM CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts03 Sept 2014Dismissed
Kalpataru Properties Pvt. Ltd. Vs Majithia Nagar Co-operative Housing Society Ltd.
Bombay High Court · (2014) 09 BOM CK 0134
Maharashtra Co-operative Societies Act, 1960 — Section 164
High Courts03 Sept 2014
Maharashtra Chamber of Housing Industry Vs State of Maharashtra
Bombay High Court · (2014) 6 ALLMR 720 : (2014) 6 BomCR 247 : (2014) 6 MhLj 829
Bombay General Clauses Act, 1904 — Section 7Constitution of India, 1950 — Article 14, 19(1)(g), 21, 213, 226Finance Act, 1950 — Section 13, 2
High Courts03 Sept 2014
Commissioner of Income Tax Vs Hindustan Construction Co. Ltd.
Bombay High Court · (2014) 368 ITR 733
Income Tax Act, 1961 — Section 154, 80AB, 80E, 80HHB, 80HHB(1)
High Courts02 Sept 2014Dismissed
K. Lifestyle and Industries Limited and Others Vs Lottee Holdings Pvt. Ltd. and Others
Bombay High Court · (2015) ALLMR(Cri) 1311
Negotiable Instruments Act, 1881 - Section 138 — Penal Code, 1860 (IPC) - Section 34, 420
High Courts02 Sept 2014Allowed
Upasana Majgaonkar Vs State of Goa
Bombay High Court · (2014) 09 BOM CK 0153
Constitution of India, 1950 — Article 14
High Courts02 Sept 2014Allowed
Alcon Electronics Pvt. Ltd. Vs Celem S.A.
Bombay High Court · (2015) 1 ALLMR 70 : (2015) 4 BomCR 107 : (2015) 1 MhLj 852
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 4, Order 1 Rule 5Companies Act, 1956 — Section 142, 291, 298, 397, 398Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Sept 2014Dismissed
Appasaheb Vs Lahanu Ramchandra Cholke
Bombay High Court · (2014) 09 BOM CK 0113
High Courts02 Sept 2014
Sumer Builders Pvt. Ltd. Vs Sadhana Textiles Mills Pvt. Ltd.
Bombay High Court · (2015) 1 ALLMR 795
Transfer of Property Act, 1882 — Section 3
High Courts02 Sept 2014Dismissed
Rehenjya Shelya Pawara Vs The State of Maharashtra The State of Maharashtra Vs Rehenjya Shelya Pawara,
Bombay High Court · (2015) ALLMR(Cri) 545 : (2014) 4 BomCR(Cri) 645
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 201, 34, 376(2) (c), 376(2)(c), 465
High Courts02 Sept 2014Partly Allowed
Subhash Kanade Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2374
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202
High Courts02 Sept 2014Disposed Off
Brihan Karan Sugar Syndicate Private Limited Vs South Konkan Distilleries
Bombay High Court · (2014) 5 BomCR 706
Trade Marks Act, 1999 — Section 17(2)(b), 28(3), 29, 29(1), 29(2)(c)