High Courts07 Aug 2014Partly Allowed
Maroti Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1988
Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 304
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,048 of 3,665
High Courts07 Aug 2014
Val Colour Arts and Others Vs Sandesh Ramesh Bhosle
Bombay High Court · (2015) 144 FLR 757
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(s), 3(5)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3
High Courts07 Aug 2014Dismissed
Rohidas Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 173 : (2014) 4 BomCR(Cri) 128 : (2014) 4 Crimes 95
Penal Code, 1860 (IPC) — Section 34, 363, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts07 Aug 2014Allowed
Abhishek Shankarrao Thakare Chairman Agricultural Produce Market Committee Vs The District Deputy Registrar
Bombay High Court · (2015) 2 ABR 794 : (2014) 6 ALLMR 278
High Courts07 Aug 2014Allowed
Hari Sambhaji Bodare Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3532 : (2014) 4 BomCR(Cri) 740
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 177, 302
High Courts07 Aug 2014Dismissed
Pushpanjali Tie Up Pvt. Ltd. Vs Renudevi Choudhary
Bombay High Court · (2014) 08 BOM CK 0120
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2-AInformation Technology Act, 2000 — Section 13, 13(2), 13(2)(b)
High Courts07 Aug 2014Dismissed
Anjani Ghanasham Dessai Vs Digamber Dattu Dessai
Bombay High Court · (2014) 08 BOM CK 0110
High Courts07 Aug 2014Partly Allowed
Arun Shivaji Chavare Vs Padmakar Rama Chavare
Bombay High Court · (2014) 5 ABR 466 : (2015) 1 ALLMR 550 : (2015) 4 BomCR 167 : (2015) 1 MhLj 728
Constitution of India, 1950 — Article 226Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 19, 6
High Courts07 Aug 2014Allowed
Ravindra Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 103
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304(A), 304(B), 306, 34, 498(A)
High Courts07 Aug 2014Dismissed
Kunal Vs State of Maharashtra
Bombay High Court · (2014) 5 ABR 759 : (2015) 3 ALLMR 791 : (2014) 6 BomCR 636 : (2015) 1 MhLj 790
Constitution of India, 1950 — Article 14
High Courts07 Aug 2014Allowed
In Re: Monarch Project and Finmarkets Limited In Re: Networth Stock Broking Limited
Bombay High Court · (2014) 5 ABR 780 : (2015) 4 ALLMR 304 : (2015) 4 BomCR 579 : (2015) 2 BomCR 427
Companies Act, 1956 — Section 39(1)(a), 391, 391, 391(2), 392
High Courts07 Aug 2014
Director of Income Tax Vs Samudra Institute of Maritime Studies Trust
Bombay High Court · (2014) 369 ITR 645 : (2014) 226 TAXMAN 297
Income Tax Act, 1961 — Section 10, 10(22), 11, 2(15)
High Courts07 Aug 2014Dismissed
Shivaji Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3488 : (2014) 4 BomCR(Cri) 561
Criminal Procedure Code, 1973 (CrPC) — Section 209Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 498A
High Courts07 Aug 2014Dismissed
Val Colour Arts Vs Sandesh Ramesh Bhosle
Bombay High Court · (2014) 08 BOM CK 0019
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(s)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3, 3(5)
High Courts07 Aug 2014
Shivraj Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3799
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 162, 169Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 363
High Courts06 Aug 2014
Commissioner of Income Tax Vs D.V. Paranjape
Bombay High Court · (2014) 367 ITR 173
Income Tax Act, 1961 — Section 147, 147(a), 148, 255(4), 256(1)
High Courts06 Aug 2014
Suswarajya Foundation Vs The Collector,Satara
Bombay High Court · (2014) 5 ABR 708 : (2014) 6 ALLMR 365 : (2015) 2 BomCR 686
Bombay Police Act, 1951 — Section 33Constitution of India, 1950 — Article 51, 51A
High Courts06 Aug 2014Partly Allowed
Ram Padarth Tiwari Vs The Union of India
Bombay High Court · (2014) 6 ABR 109 : (2014) 6 MhLj 85
Central Industrial Security Force Act, 1968 — Section 10, 18, 18(1), 8
High Courts06 Aug 2014
The Regional Provident Fund Commissioner Vs Malegaon Sah. Sakhar Karkhana Ltd.
Bombay High Court · (2014) 143 FLR 1066 : (2014) LLR 1035
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5A, 7A, 9(3)Foreign Exchange Regulation Act, 1973 — Section 54
High Courts06 Aug 2014
Commissioner of Income-tax Vs D.V. Paranjape
Bombay High Court · (2014) 226 TAXMAN 169
Income Tax Act, 1961 — Section 147, 147(a), 148, 255(4), 256(1)