High Courts26 Aug 2014Dismissed
State of Maharashtra Vs Vijay Namdeorao Khawashi
Bombay High Court · (2015) 1 MhLJCrl 272
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,042 of 3,665
High Courts26 Aug 2014Dismissed
State of Maharashtra Vs Mohammad Jave and Others
Bombay High Court · (2015) ALLMR(Cri) 1850
Arms Act, 1959 - Section 25, 3 — Criminal Procedure Code, 1973 (CrPC) - Section 390 — Penal Code, 1860 (IPC) - Section 395, 397
High Courts26 Aug 2014
Commissioner of Sales Tax Vs B and V Agro Irrigation Company
Bombay High Court · (2015) 78 VST 232
Bombay Sales Tax Act, 1959 — Section 41, 5
High Courts26 Aug 2014
Ram Avatar Meena Vs The State of Maharashtra and Others
Bombay High Court · (2016) ALLMR(Cri) 798
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226
High Courts26 Aug 2014Partly Allowed
State of Goa Vs Sameer Shetye
Bombay High Court · (2014) ALLMR(Cri) 3929 : (2015) 1 Crimes 75 : (2015) 1 Crimes 379
Criminal Procedure Code, 1973 (CrPC) — Section 216, 313, 329, 331Penal Code, 1860 (IPC) — Section 299, 300, 302, 307, 84
High Courts26 Aug 2014Allowed
Jagannath Vs The State of Maharashtra
Bombay High Court · (2014) 08 BOM CK 0117
Constitution of India, 1950 — Article 14
High Courts26 Aug 2014
S. Mangala Vs Airports Authority of India
Bombay High Court · (2014) 5 ABR 636 : (2015) 1 ALLMR 779 : (2014) LabIC 4402
Airports Authority of India Act, 1994 — Section 40, 40(1), 40(2), 42
High Courts26 Aug 2014Disposed Off
Subhash Shirodkar Vs State of Goa
Bombay High Court · (2015) 1 Crimes 304
Criminal Procedure Code, 1973 (CrPC) — Section 482Environment (Protection) Act, 1986 — Section 19, 2(f), 5Penal Code, 1860 (IPC) — Section 199, 269, 297, 336, 34
High Courts26 Aug 2014Disposed Off
Rajaram Estates Vs Collector and District,Magistrate
Bombay High Court · (2014) 6 ABR 56
Works of the Defence Act, 1903 — Section 18, 3, 7, 7(b)
High Courts26 Aug 2014Allowed
Hindustan Lever Limited Vs The Assistant Provident Fund Commissioner
Bombay High Court · (2015) 4 BomCR 75 : (2014) 143 FLR 950 : (2014) 4 LLJ 603 : (2014) LLR 1098 : (2015) 1 MhLj 771
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f), 7-A, 7-A(1), 7-A(2)Industrial Disputes Act, 1947 — Section 2(s)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts26 Aug 2014
Commissioner of C. Ex. Vs Combitic Global Caplet Pvt. Ltd.
Bombay High Court · (2014) 309 ELT 451
Central Excises and Salt Act, 1944 — Section 11A, 35, 35A, 35B, 35EEFinance (No. 2) Act, 1998 — Section 109
High Courts26 Aug 2014
Bharti Airtel Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2014) 35 STR 865 : (2015) 77 VST 434
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excises and Salt Act, 1944 — Section 11AC, 2(d), 3, 35G
High Courts25 Aug 2014Dismissed
Ziya Osman Qureshi Vs State of Maharashtra and Others
Bombay High Court · (2016) 1 ALLMR 273 : (2015) 4 MhLj 693
Arms Act, 1959 - Section 13(3)(b) 17 17(3) 30Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 226 227
High Courts25 Aug 2014
Shamrao Bhimrao Mhaske and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 447 : (2015) 3 BomCR(Cri) 553
Penal Code, 1860 (IPC) — Section 120-B, 201, 301, 302, 34
High Courts25 Aug 2014
M.S. Theivendran and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1394
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18-A, 23, 25, 25(3), 25(4)
High Courts25 Aug 2014
Surlux Diagnostic Ltd. Vs Assistant Commissioner of Customs
Bombay High Court · (2015) 316 ELT 78
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 142
High Courts25 Aug 2014
Patel Suleman Gaibi Vs The State of Maharashtra
Bombay High Court · (2014) 6 ABR 715 : (2015) 2 ALLMR 867 : (2015) 3 MhLj 855
Constitution of India, 1950 — Article 14, 16, 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 34, 36, 38
High Courts25 Aug 2014Disposed Off
Ratnadeep Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 234
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 20, 7-APenal Code, 1860 (IPC) — Section 302
High Courts25 Aug 2014Disposed Off
Mohammed Tanweer Ahmad Vs Dominic Francis Pereira
Bombay High Court · (2014) 08 BOM CK 0065
High Courts25 Aug 2014Dismissed
Ramanbhai Mathurbhai Patel Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3131 : (2014) 3 BC 693 : (2014) 4 BomCR(Cri) 126 : (2014) 5 KarLJ 544 : (2014) 3 KHC 847 : (2015) 2 MhLj 78 : (2015) 1 RCR(Civil) 439 : (2015) 1 RCR(Criminal) 484
Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138