High Courts09 Jul 2014Disposed Off
K. and M. Sheltors Private Ltd. Vs Poonam V. Punjabi
Bombay High Court · (2016) 1 ALLMR 296 : (2015) 1 BomCR 696
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Contract Act, 1872 — Section 62, 63
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,064 of 3,665
High Courts09 Jul 2014Allowed
Asha Vs Rashmi Trilokchandra Hedaoo
Bombay High Court · (2015) 2 BomCR 435 : (2014) 5 MhLj 599
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts09 Jul 2014
D.Y. Patil Pratishthan''s Padmashree D.Y. Patil Polytechnic Vs Directorate of Technical Education
Bombay High Court · (2014) 6 ALLMR 328
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2014
Himanshu Singh Rajawat Vs CBI
Bombay High Court · (2014) 3 RCR(Criminal) 807
Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 186
High Courts09 Jul 2014
Ashok Vs Head Master, Zilla Parishad High School
Bombay High Court · (2015) 2 ALLMR 622 : (2014) 6 MhLj 590
High Courts08 Jul 2014
Shrirang Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3661 : (2015) 3 Crimes 408
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 14(A), 16(1)(a)(i), 16(1)(a)(ii), 2(ia)(a), 7(i)
High Courts08 Jul 2014
Father Peter Paul Antony Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3429
Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 107, 108, 305, 306
High Courts08 Jul 2014Dismissed
Uttam Vs Babita
Bombay High Court · (2015) ALLMR(Cri) 2665
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 323, 34, 498(A), 504, 506
High Courts08 Jul 2014Partly Allowed
Laxmanrao Mahadeo Nikose Vs Narayan Mahadeo Nikose
Bombay High Court · (2015) 1 ALLMR 278 : (2014) 6 BomCR 228 : (2014) 5 MhLj 772
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), 11, 151
High Courts08 Jul 2014Partly Allowed
Glady Francis D''Souza Vs The Divisional Joint Registrar Co-operative Societies
Bombay High Court · (2015) 1 ALLMR 141 : (2014) 6 BomCR 416 : (2014) 5 MhLj 419
High Courts08 Jul 2014Dismissed
The State of Maharashtra Vs Sanjay
Bombay High Court · (2014) ALLMR(Cri) 3081 : (2014) 3 BomCR(Cri) 767
Penal Code, 1860 (IPC) — Section 34, 395, 396, 397, 402
High Courts08 Jul 2014Disposed Off
L and T Finance Limited Vs Saumya Mining Ltd.
Bombay High Court · (2014) 5 BomCR 448
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(i)(e), 41, 9Bombay Stamp Act, 1958 — Section 3(b), 33, 34Civil Procedure Code, 1908 (CPC) — Section 120, 16, 16, 17, 17
High Courts08 Jul 2014Dismissed
Sanjay Madanchand Kashyap Vs Moolchand Saheblal Kashyap
Bombay High Court · (2014) 5 BomCR 807 : (2015) 1 MhLj 142
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 5
High Courts08 Jul 2014Dismissed
Rajesh Hariba Patil Vs Sou. Ranjana Rajesh Patil
Bombay High Court · (2014) 5 ALLMR 507 : (2014) 6 BomCR 641 : (2015) 1 DMC 148 : (2014) 5 MhLj 415
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1)(ia), 13(a)
High Courts08 Jul 2014
Jagdish Asarpota Vs Jagdish Damodardas Asarpota
Bombay High Court · (2014) 07 BOM CK 0146
Civil Procedure Code, 1908 (CPC) — Section 115, 92Constitution of India, 1950 — Article 136
High Courts08 Jul 2014Dismissed
Jinnasrao Vs The State of Maharashtra The Additional Registrar Vs Jinnasrao
Bombay High Court · (2014) ALLMR(Cri) 3469 : (2015) 1 BomCR(Cri) 31
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts08 Jul 2014
Bulk Ship Management S.E.A. Vs The Bunkers onboard
Bombay High Court · (2014) 07 BOM CK 0139
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)Evidence Act, 1872 — Section 34
High Courts08 Jul 2014Dismissed
Fatimabee Vs Kamrunisa
Bombay High Court · (2015) 1 ALLMR 385 : (2015) 1 BomCR 679 : (2014) 2 MhLj 958
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 111(g)
High Courts08 Jul 2014
Kusum Bharat Asarpota Vs Jagdish Damodardas Asarpota
Bombay High Court · (2014) 5 ABR 264 : (2015) 4 ALLMR 142 : (2015) 1 MhLj 127
Civil Procedure Code, 1908 (CPC) — Section 115, 92Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 283, 283(1)(c), 284