High Courts25 Jul 2014
Deputy Collector (LA) Vs Fatima Conceicao Tony Colaco Fatima Conceicao Tony Colaco Vs Deputy Collector (L.A.)
Bombay High Court · (2014) 07 BOM CK 0160
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
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Bombay High Court judgments
73,288 judgments · page 1,055 of 3,665
High Courts25 Jul 2014
H.M. Meena Feranndes Vs Genevieve Annie Fernandes
Bombay High Court · (2014) 07 BOM CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jul 2014Dismissed
Kirti Pramod Bharadia Vs State of Maharashtra
Bombay High Court · (2014) 5 ALLMR 625
Constitution of India, 1950 — Article 14
High Courts25 Jul 2014
Dy. Chief Officer Vs Raquela Albuquerque Raquela Albuquerque Vs Dy. Chief Officer
Bombay High Court · (2014) 07 BOM CK 0082
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts25 Jul 2014Dismissed
Namdeo Vs The State of Maharashtra
Bombay High Court · (2015) 1 ALLMR 149 : (2015) 4 BomCR 802 : (2015) 1 MhLj 838
Banking Regulation Act, 1949 — Section 11(1), 22, 22(3)(a), 22(3)(b), 5(b)Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 13D, 2(gg)Maharashtra Co-operative Societies Act, 1960 — Section 102, 110, 110A, 110A (ii), 110A(1)(ii)
High Courts25 Jul 2014Dismissed
Sukhdeo Govind Gawari Vs State of Maharashtra
Bombay High Court · (2014) 5 ABR 232 : (2014) 5 ALLMR 709 : (2014) 6 MhLj 105
Constitution of India, 1950 — Article 39Land Acquisition Act, 1894 — Section 11, 12, 12(2), 4Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 10, 11, 13, 14, 14
High Courts24 Jul 2014Allowed
New India Assurance Company Ltd. Vs Sarjubai and Others
Bombay High Court · (2015) 4 ALLMR 163
Motor Vehicles Act, 1988 - Section 134 158
High Courts24 Jul 2014Disposed off
''X'' and ''Y'' Vs ''Z''
Bombay High Court · (2014) 07 BOM CK 0351
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) - Section 145Evidence Act, 1872 - Section 114 50
High Courts24 Jul 2014Dismissed
Kalawatibai Vs The Oriental Insurance Co. Ltd. and Others
Bombay High Court · (2015) 4 ALLMR 298
Motor Vehicles Act, 1988 - Section 149 163-A
High Courts24 Jul 2014Allowed
Bija Maroti Hatwar Vs Kisan Chirkut Padole
Bombay High Court · (2015) 3 ABR 268
Maharashtra Land Revenue Code, 1966 - Section 13, 13(4) — Mamlatdars Court Act, 1906 - Section 10, 23, 23(2), 23(2A), 5
High Courts24 Jul 2014Allowed
Pintu Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1994
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 376
High Courts24 Jul 2014
Communidade of Malcornem Vs Budo Custa Molic and Others
Bombay High Court · (2015) 2 ALLMR 672 : (2015) 6 BomCR 395 : (2015) 3 MhLj 782
High Courts24 Jul 2014Dismissed
Raju Namdeo Chavan Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1968
Penal Code, 1860 (IPC) - Section 323, 375, 376, 376(2)(f), 511
High Courts24 Jul 2014
District Wakf Officer and Others Vs Zulakhabee and Others
Bombay High Court · (2015) ALLMR(Cri) 964 : (2015) 3 DMC 559
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4 (2)
High Courts24 Jul 2014
Bija Vs Kisan
Bombay High Court · (2015) 1 MhLj 282
Maharashtra Land Revenue Code, 1966 — Section 13(4)Mamlatdars Court Act, 1906 — Section 10, 23, 23(2), 23(2A), 5
High Courts24 Jul 2014
Vilas Dhondu Nichite Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4220
Penal Code, 1860 (IPC) — Section 324, 34, 376, 376(2)(g), 376(g)
High Courts24 Jul 2014
Bhalsing Sahebrao Jagdale Vs Latabai and Others
Bombay High Court · (2015) ALLMR(Cri) 1067 : (2015) 3 BomCR(Cri) 694 : (2015) 3 DMC 677 : (2016) 1 RCR(Civil) 894
Criminal Procedure Code, 1973 (CrPC) — Section 125, 97
High Courts24 Jul 2014Dismissed
Santosh Vs The State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0266
Criminal Procedure Code, 1973 (CrPC) — Section 313, 457Essential Commodities Act, 1955 — Section 14, 3, 6A, 7
High Courts24 Jul 2014Allowed
Dattaram Waman Kambli Vs Shantaram Bapu Kambli
Bombay High Court · (2015) 1 ABR 80 : (2014) 5 ALLMR 522
High Courts24 Jul 2014
Nanasaheb Vs The Oriental Insurance Company Ltd.
Bombay High Court · (2014) 07 BOM CK 0256
Penal Code, 1860 (IPC) — Section 279, 304-A, 337, 338