COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,061 of 3,665

High Courts15 Jul 2014

Mahesh Gangaram Badgujar Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3290

Bombay Police Act, 1951 — Section 37(1)(3), 68, 69Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 144, 167, 57

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High Courts15 Jul 2014Dismissed

L.Rs. of Pandurang Dharmadhikari Vs Kusumtai

Bombay High Court · (2014) 6 BomCR 643

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)

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High Courts14 Jul 2014Dismissed

Ganesh Vs Sangeeta and Others

Bombay High Court · (2015) ALLMR(Cri) 2655 : (2015) 3 DMC 718

Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 9

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High Courts14 Jul 2014Dismissed

Mohammed Ashfaque Vs Ramrao and Others

Bombay High Court · (2015) ALLMR(Cri) 1511

Criminal Procedure Code, 1973 (CrPC) - Section 313, 482 — Negotiable Instruments Act, 1881 - Section 138

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High Courts14 Jul 2014

Ramesh Daga Mahajan Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 754 : (2015) 3 BomCR(Cri) 485

Penal Code, 1860 (IPC) — Section 354

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High Courts14 Jul 2014Allowed

Rameshlal Vs Yogesh

Bombay High Court · (2015) 3 ALLMR 705 : (2014) 6 BomCR 592 : (2015) 5 MhLj 188

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts14 Jul 2014Allowed

Gajanan Bhimrao Wankhede Vs Dy. Commissioner of Police Zone IV

Bombay High Court · (2014) 07 BOM CK 0219

Bombay Police Act, 1951 — Section 56(1)(b), 59(1)Constitution of India, 1950 — Article 226, 227

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High Courts14 Jul 2014

Mahatma Education Society''s Pillai''s Institute of Information Technology Vs All India Council for Technical Education (AICTE)

Bombay High Court · (2014) 5 ABR 310 : (2014) 6 ALLMR 341 : (2015) 3 BomCR 63

Constitution of India, 1950 — Article 14

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High Courts14 Jul 2014Disposed Off

Maharashtra Chamber of Housing Industries Vs The State of Maharashtra

Bombay High Court · (2014) 07 BOM CK 0203

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High Courts14 Jul 2014Dismissed

Pratibha Tushar Sanghvi Vs Paresh Vinodlal Jhaveri

Bombay High Court · (2014) 07 BOM CK 0172

Arbitration and Conciliation Act, 1996 — Section 30, 30(2), 31, 34, 34(4)Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts14 Jul 2014Dismissed

The State of Maharashtra Vs Akshay

Bombay High Court · (2014) 3 BomCR(Cri) 809

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 378(3)Penal Code, 1860 (IPC) — Section 323, 363, 366, 376, 506

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High Courts14 Jul 2014Allowed

Menino Santana Fernandes Vs Kenthony Fernandes

Bombay High Court · (2014) 07 BOM CK 0120

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 2(1), Order 7 Rule 11, Order 7 Rule 11(a)

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High Courts14 Jul 2014Dismissed

Mani Kundaswami Shettiyar Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3436

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 84

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High Courts14 Jul 2014

Commr. of Cus. (General) Vs Shiv Om Shipping Agency

Bombay High Court · (2014) 308 ELT 658

Customs Act, 1962 — Section 108

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High Courts11 Jul 2014Dismissed

Manoj Madhukarrao Pate and Others Vs Vijaya Manoj Pate and Others

Bombay High Court · (2015) 4 BomCR 818

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(4)Hindu Marriage Act, 1955 - Section 13(1)(ia) 9Penal Code, 1860 (IPC) - Section 323 34 498-A 504 506

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High Courts11 Jul 2014