High Courts28 Jul 2014Partly Allowed
Sanjay Hari Phondake Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3575
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,054 of 3,665
High Courts28 Jul 2014Dismissed
Bhimrao Raghu Sonavane Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3474
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts28 Jul 2014Dismissed
Vikas Vishwanath Kharat Vs The State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts28 Jul 2014Dismissed
The State of Maharashtra Vs Golmahamad Noormahamad Shaikh
Bombay High Court · (2015) ALLMR(Cri) 3120
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 34, 376, 498(A), 506
High Courts28 Jul 2014Partly Allowed
Shriram Vs The State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498-A
High Courts28 Jul 2014Disposed Off
Pratibha Ramchandra Kawale Vs Tukaram Shikshan Sanstha
Bombay High Court · (2014) 07 BOM CK 0166
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(01)(e), 5
High Courts28 Jul 2014Dismissed
Suryakiran Shripat Chavan Vs The State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0162
Penal Code, 1860 (IPC) — Section 302
High Courts28 Jul 2014Dismissed
Akash Laxman Sakat Vs The State of Maharashtra Sachin Babasaheb Kale Vs Directorate of Technical Education Maharashtra State
Bombay High Court · (2014) 6 ABR 489 : (2014) 5 ALLMR 741 : (2014) 6 BomCR 627 : (2014) 5 MhLj 576
High Courts28 Jul 2014Partly Allowed
Gangabisan Mayaramji Paliwal Vs Sindi Vividha Karyakari Sahakari Society Ltd.
Bombay High Court · (2014) 6 ALLMR 880 : (2015) 1 MhLj 705
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts28 Jul 2014Dismissed
Sudhakar Vs The State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0074
Bombay Police Act, 1951 — Section 135, 37[1][3]Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 504
High Courts28 Jul 2014Dismissed
Madhusudan Vs Rajlaxmi Walavalkar
Bombay High Court · (2014) 2 DMC 836
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 13Family Courts Act, 1984 — Section 7(g)Guardians and Wards Act, 1890 — Section 9
High Courts28 Jul 2014
Tirupati Balaji Enterprises Vs Anthony Patrick Lewis
Bombay High Court · (2014) 07 BOM CK 0045
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 6 Rule 17Specific Relief Act, 1963 — Section 16, 16(c), 19
High Courts28 Jul 2014
Dimensions Logistics Services Pvt. Ltd. Vs Commr. of S.T.
Bombay High Court · (2014) 48 GST 50 : (2014) 36 STR 492
High Courts25 Jul 2014
Munna Mohammad Shaikh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4251
Penal Code, 1860 (IPC) — Section 302, 307, 320, 324, 326
High Courts25 Jul 2014
Sakil Azim Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 319
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 392, 394, 397, 452
High Courts25 Jul 2014
The Commissioner of Income Tax Vs Jyoti Prakash Dutta
Bombay High Court · (2014) 271 CTR 159 : (2014) 367 ITR 568
Income Tax Act, 1961 — Section 80IB, 80IB(1)
High Courts25 Jul 2014Allowed
Mohammad Gaus Mulla Vs Nasima Bi Mulla
Bombay High Court · (2015) ALLMR(Cri) 745 : (2015) 3 BomCR(Cri) 514 : (2015) 4 JCC 2805 : (2015) 4 RCR(Civil) 174 : (2015) 4 RCR(Criminal) 155
High Courts25 Jul 2014Dismissed
United White Metals Limited Vs State of Maharashtra
Bombay High Court · (2014) 5 ABR 274 : (2015) 1 ALLMR 109 : (2014) 143 FLR 505 : (2014) 5 MhLj 265
Industrial Disputes Act, 1947 — Section 10, 12(5), 25N, 25-N, 25-N(5)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
High Courts25 Jul 2014Dismissed
Bhiku Radka Karela Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4351
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 333