High Courts23 Jul 2014
Vasantrao Ganpatrao Gurjar Vs Jyoti Deepakrao Bhople
Bombay High Court · (2014) 5 ABR 479
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,057 of 3,665
High Courts23 Jul 2014
Manish Manohar Bang Vs The State of Maharashtra
Bombay High Court · (2014) 6 ALLMR 313
Bombay Public Trusts Act, 1950 — Section 36(2)
High Courts23 Jul 2014
Savaleram Bhaurao Waghadkar Vs The State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306, 323, 34, 498A
High Courts23 Jul 2014
Commissioner of Income Tax Vs HDFC Bank Ltd.
Bombay High Court · (2014) 366 ITR 505
Income Tax Act, 1961 — Section 14A, 260A
High Courts23 Jul 2014
Laxman Jangu Madavi Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3891
Arms Act, 1959 — Section 25(1)(1B)(a), 3, 39Explosive Substances Act, 1908 — Section 5(a)
High Courts22 Jul 2014
Vijaykumar Sriram Zanwar Vs Sharad Ramchandra Vaidya and Others
Bombay High Court · (2015) ALLMR(Cri) 756 : (2015) 3 BomCR(Cri) 172
High Courts22 Jul 2014
Rizwan Vs The Commissioner of Police
Bombay High Court · (2014) 07 BOM CK 0263
Constitution of India, 1950 — Article 22(5), 226Information Technology Act, 2000 — Section 4Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2), 3(3), 8(1)
High Courts22 Jul 2014Disposed Off
Anthony Cardozo Vs Maria Filomena Vaze Rosario
Bombay High Court · (2014) 07 BOM CK 0237
High Courts22 Jul 2014Disposed Off
Reckitt and Colman (Overseas) Limited Vs Ind Swift Limited
Bombay High Court · (2014) 07 BOM CK 0215
Civil Procedure Code, 1908 (CPC) — Section 35A, 35A(2), 35B
High Courts22 Jul 2014Disposed Off
Tata Capital Financial Services Limited Vs Net 4 India Limited
Bombay High Court · (2014) 07 BOM CK 0108
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts22 Jul 2014
Commissioner of Central Excise Vs Golden Tabacco Ltd.
Bombay High Court · (2014) 308 ELT 416
High Courts22 Jul 2014
Mukesh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3809 : (2015) 2 MhLj 75
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jul 2014
Goa Urban Co-op. Bank Limited Vs Rui A.E. Ferreira and Others
Bombay High Court · (2015) 2 ABR 692 : (2015) LabIC 1870
Constitution of India, 1950 - Article 226, 227 — Industrial Disputes Act, 1947 - Section 17(b), 2(s), 25-F
High Courts21 Jul 2014
Patel Engineering Ltd. Vs Union of India
Bombay High Court · (2014) 309 ELT 469
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 15(2)
High Courts21 Jul 2014Dismissed
Seema nee Ankita Hitesh Bardia Vs State of Maharashtra
Bombay High Court · (2014) 07 BOM CK 0267
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173(8), 41, 438Penal Code, 1860 (IPC) — Section 498A
High Courts21 Jul 2014Partly Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Sangita
Bombay High Court · (2015) 3 ACC 955 : (2015) ACJ 1508 : (2015) 1 ALLMR 305 : (2015) 4 BomCR 740 : (2015) 1 MhLj 883
Constitution of India, 1950 — Article 142, 146Motor Vehicles Act, 1988 — Section 174
High Courts21 Jul 2014Allowed
Robinson D''Costa Vs Nesbit D''Costa
Bombay High Court · (2014) 07 BOM CK 0106
Contract Act, 1872 — Section 138, 25, 25(3)Limitation Act, 1963 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jul 2014Dismissed
Rajbahadur Yadav Vs Rizvi Estates and Hotels Pvt. Ltd.
Bombay High Court · (2014) 6 ABR 462 : (2014) 6 ALLMR 306 : (2015) 2 BomCR 261 : (2014) 5 MhLj 651
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 16, Order 21 Rule 2, Order 21 Rule 2, Order 21 Rule 97Transfer of Property Act, 1882 — Section 109
High Courts21 Jul 2014
Purushottam Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4112
Penal Code, 1860 (IPC) — Section 364, 506(II), 506II
High Courts19 Jul 2014
Videocon Industries Limited Vs Intesa Sanpaolo S.P.A.
Bombay High Court · (2014) 07 BOM CK 0321
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 37, 13Companies Act, 1956 — Section 433, 434Foreign Exchange Management Act, 1999 — Section 3