High Courts06 Aug 2014Dismissed
Kiran Sonu Ahire Vs The State of Maharashtra The State of Maharashtra Vs Kiran Sonu Ahire
Bombay High Court · (2014) ALLMR(Cri) 4193 : (2014) 4 BomCR(Cri) 708
Penal Code, 1860 (IPC) — Section 307, 498A, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,049 of 3,665
High Courts06 Aug 2014
Gulf Air Vs Gulf Air Employee''s Association
Bombay High Court · (2014) 6 ABR 653
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 10A, 11, 12
High Courts05 Aug 2014Allowed
Anand and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1510 : (2015) 4 BomCR(Cri) 697
Criminal Procedure Code, 1973 (CrPC) - Section 482 — Penal Code, 1860 (IPC) - Section 323, 34, 406, 498A, 504
High Courts05 Aug 2014
Parmanand Vs Additional Collector and Others
Bombay High Court · (2014) 08 BOM CK 0202
High Courts05 Aug 2014
Commissioner of Sales Tax Vs Shrike Construction Equipments (P) Ltd.
Bombay High Court · (2015) 51 GST 571 : (2014) 76 VST 419
Bombay Sales Tax Act, 1959 — Section 2(28), 41
High Courts05 Aug 2014
Shaikh Wajid Abdul Gani Vs State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 634
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts05 Aug 2014
Sanjay Murlidhar Chaugule Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 586
Penal Code, 1860 (IPC) — Section 34, 380, 457
High Courts05 Aug 2014Allowed
Prabhakar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 135 : (2014) 4 BomCR(Cri) 522
Criminal Procedure Code, 1973 (CrPC) — Section 128, 174Penal Code, 1860 (IPC) — Section 302, 306, 34, 494, 497
High Courts05 Aug 2014Allowed
Sau. Pramila Vs Bandu
Bombay High Court · (2014) 6 ABR 193 : (2015) 1 ALLMR 42 : (2014) 6 BomCR 441
Constitution of India, 1950 — Article 14, 15, 15(3), 16, 21
High Courts05 Aug 2014Dismissed
Rosmerta Technologies Ltd. Vs State of Goa
Bombay High Court · (2014) 6 ALLMR 262
Constitution of India, 1950 — Article 14, 19, 226
High Courts05 Aug 2014Disposed Off
U.L. Telgaonkar Vs The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 649
Penal Code, 1860 (IPC) — Section 306, 34Prisons Act, 1894 — Section 24, 24(2)
High Courts05 Aug 2014
Sunanda Bansi Koparge Vs Mahatma Phule Krishi Vidyapeeth
Bombay High Court · (2014) 6 ALLMR 35 : (2015) 4 BomCR 537
Constitution of India, 1950 — Article 311
High Courts05 Aug 2014
Dudhsagar Investments Pvt. Ltd. Vs The Asst. Commissioner of Income Tax
Bombay High Court · (2014) 226 TAXMAN 283
Income Tax Act, 1922 — Section 10, 12, 12(4), 22, 9Income Tax Act, 1961 — Section 14, 22, 28, 56, 56(1)
High Courts05 Aug 2014Dismissed
Rashtrasant Tukdoji Regional Cancer Hospital and Research Center Vs Sau. Sushila
Bombay High Court · (2014) 5 ALLMR 836 : (2015) 147 FLR 231
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts04 Aug 2014Allowed
Vinod Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1530
High Courts04 Aug 2014
Deepak Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 765 : (2015) 3 BomCR(Cri) 504
Criminal Procedure Code, 1973 (CrPC) — Section 439Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2014
Pandurang Dharmadhikari (D) Vs Kusumtai
Bombay High Court · (2015) 1 ALLMR 168
Bombay Stamp Act, 1958 — Section 33, 37Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Registration Act, 1908 — Section 17, 17(1)(b), 49, 49(c)
High Courts04 Aug 2014
Anis Modh Akhtar Motiwala Vs Union of India
Bombay High Court · (2014) 310 ELT 46
High Courts04 Aug 2014Dismissed
Pradip Jaiwant Kamat Mhamai Vs Dempo Charities Trust
Bombay High Court · (2015) 5 ABR 205
Societies Registration Act, 1860 — Section 13, 14
High Courts04 Aug 2014
Exide Industries Ltd. Vs The State of Maharashtra
Bombay High Court · (2015) 6 ABR 172
Central Sales Tax Act, 1956 — Section 2(g), 3(a), 4(2) (a), 5, 5(1)Constitution of India, 1950 — Article 226, 286, 286(1), 286(1)(b), 286(2)Sales of Goods Act, 1930 — Section 4