High Courts08 Jul 2014
Shamsunder Vs Union of India
Bombay High Court · (2014) 6 ALLMR 56 : (2015) 1 MhLj 337
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,065 of 3,665
High Courts08 Jul 2014Allowed
Dharmendra Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3196 : (2014) 4 BomCR(Cri) 797
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374Penal Code, 1860 (IPC) — Section 201, 209, 302
High Courts07 Jul 2014
Krishna Vithoba Xete Tilve and Others Vs Vassudev Pandurang Naik and Others
Bombay High Court · (2015) 2 ALLMR 659
High Courts07 Jul 2014
Suresh Vs Kachrulal and Others
Bombay High Court · (2014) 07 BOM CK 0306
Bombay Civil Courts Act, 1869 — Section 28(1)Civil Procedure Code, 1908 (CPC) — Order 50 Rule 50, 7Maharashtra Rent Control Act, 1999 — Section 10(1), 15, 23, 28(1)(b), 33(1)(b)
High Courts07 Jul 2014
Manager, Sangamner Audyogik Sahakari Vasahat Maryadit Vs Government of Maharashtra and Others
Bombay High Court · (2015) 2 MhLj 50
Land Acquisition Act, 1894 — Section 18, 23, 25, 4, 51-A
High Courts07 Jul 2014
Damodhar Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3604
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts07 Jul 2014
Sayyed Khalil Sayyyed Miskin Vs State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 82
Penal Code, 1860 (IPC) — Section 376, 376(1), 376[1), 506
High Courts07 Jul 2014
Director of Income-tax (International Taxation) Vs Deutche Bank A.G.
Bombay High Court · (2014) 225 TAXMAN 399
Income Tax Act, 1961 — Section 260A, 36(1)(vii), 36(2), 37, 37(1)
High Courts07 Jul 2014
Merck Ltd. Vs Tarkeshwar Singh
Bombay High Court · (2014) 270 CTR 355
Constitution of India, 1950 — Article 142, 226, 227Income Tax Act, 1961 — Section 139, 140A, 143(3), 148, 156
High Courts07 Jul 2014
The Nagpur Improvement Trust Vs The Shriram Education Society The Shriram Education Society Vs The Nagpur Improvement Trust
Bombay High Court · (2014) 5 ABR 129 : (2015) 1 ALLMR 157 : (2015) 5 BomCR 235 : (2014) 5 MhLj 745
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 9
High Courts07 Jul 2014
Asif Khan Vs Shahanazbee
Bombay High Court · (2014) ALLMR(Cri) 3639 : (2015) 1 DMC 323
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Jul 2014Partly Allowed
The New India Assurance Company Ltd. Vs Lilabai Shrimant Misal
Bombay High Court · (2014) 4 ACC 395 : (2015) ACJ 2098 : (2015) 1 ALLMR 104 : (2015) 2 AnWR 698 : (2015) 1 BomCR 620 : (2015) 1 MhLj 827
Motor Vehicles Act, 1988 — Section 147, 147(1)(b)(i), 149, 149(1), 149(4)
High Courts07 Jul 2014
The Commissioner of Customs (C.S.I. Airport) Vs Pankaj Kishore Jhunjhunwala
Bombay High Court · (2014) 307 ELT 222
Customs Act, 1962 — Section 130
High Courts07 Jul 2014
Medley Pharmaceuticals Ltd. Vs Twilight Mercantiles Ltd.
Bombay High Court · (2014) 5 ABR 436 : (2014) 60 PTC 85
Trade Marks Act, 1999 — Section 21, 33
High Courts07 Jul 2014Partly Allowed
Pandurang Vs Shalan United India Insurance Company Ltd. Vs Pandurang
Bombay High Court · (2014) 6 ALLMR 361 : (2015) 1 BomCR 691 : (2015) 144 FLR 471
Workmens Compensation Act, 1923 — Section 2(1), 4, 4(1)(c)(ii)
High Courts07 Jul 2014
The Manager Vs The Government of Maharashtra
Bombay High Court · (2015) 1 ALLMR 311 : (2014) 5 BomCR 860
Land Acquisition Act, 1894 — Section 18, 23, 25, 4, 51-A
High Courts07 Jul 2014Partly Allowed
Komalsing Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3265 : (2014) 4 BomCR(Cri) 826
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(II), 307
High Courts07 Jul 2014
Jaya Vs The State of Maharashtra
Bombay High Court · (2014) 6 MhLj 200
Maharashtra Co-operative Societies Act, 1960 — Section 102, 102(1)(c)(ii)(iv), 83, 84
High Courts07 Jul 2014
Girnar Residency Co-operative Housing Society Ltd. Vs Shradha Co-operative Housing Society Limited
Bombay High Court · (2014) 5 BomCR 345
High Courts07 Jul 2014
People Interactive (I) Pvt. Ltd. Vs Gaurav Jerry
Bombay High Court · (2014) 07 BOM CK 0091
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 3