High Courts25 Jun 2014Dismissed
Ashok Namdeo Sangale Vs The Union of India
Bombay High Court · (2014) 7 BomCR 910
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,071 of 3,665
High Courts25 Jun 2014Partly Allowed
Dada Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3496 : (2014) 4 BomCR(Cri) 540
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts25 Jun 2014Dismissed
Motanbai Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3156 : (2014) 3 BomCR(Cri) 498
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 62Penal Code, 1860 (IPC) — Section 302, 307, 34, 498(A)
High Courts25 Jun 2014Dismissed
Pankaj Suresh Bhadane Vs The State of Maharashtra
Bombay High Court · (2014) 7 BomCR 895
Constitution of India, 1950 — Article 311, 311(2)
High Courts25 Jun 2014Dismissed
The State of Maharashtra Vs Ajay Jagdish Pande
Bombay High Court · (2014) 4 BomCR(Cri) 87
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 173, 2(d), 372Environment (Protection) Act, 1986 — Section 15, 19
High Courts25 Jun 2014Dismissed
Harischandra Bhanudas Lande Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 404 : (2015) 3 Crimes 250 : (2015) 1 DMC 791
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts25 Jun 2014Allowed
Mohamed Salman Noorani Vs Radhika Bhargava
Bombay High Court · (2014) 6 BomCR 379
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Succession Act, 1925 — Section 211, 211(1), 212, 213, 221
High Courts25 Jun 2014Dismissed
G.D.C. Buildcon Pvt. Ltd. Vs City and Industrial Development Corporation of Maharashtra Ltd.
Bombay High Court · (2015) 2 ABR 41 : (2015) 4 ALLMR 164 : (2014) 6 BomCR 632
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18Maharashtra Regional and Town Planning Act, 1966 — Section 45, 45(1)(iii)
High Courts25 Jun 2014Allowed
Savita Namdev Dethe Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3131 : (2014) 3 BomCR(Cri) 291 : (2015) 1 DMC 182
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Jun 2014
Sachin Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3530
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 295A, 34, 354BPrevention of Damage to Public Property Act, 1984 — Section 3, 7
High Courts25 Jun 2014Disposed Off
Ibrahim Khan Vs State of Maharashtra
Bombay High Court · (2014) 06 BOM CK 0007
High Courts25 Jun 2014
Shantabai Vs Vasant
Bombay High Court · (2014) 6 ALLMR 852 : (2014) 6 BomCR 677 : (2015) 1 MhLj 636
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Jun 2014
Mohammed Parvez Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 966 : (2015) 3 BomCR(Cri) 451
Penal Code, 1860 (IPC) — Section 201, 302, 376, 404
High Courts24 Jun 2014
Ankush Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3567 : (2015) 2 Crimes 582 : (2015) 1 DMC 833
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts24 Jun 2014Partly Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Wahidbi
Bombay High Court · (2015) 3 ALLMR 707 : (2015) 1 BomCR 672
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Contract Act, 1872 — Section 124Evidence Act, 1872 — Section 101, 106, 114, 114(g)
High Courts24 Jun 2014Dismissed
Liladhar Latkan Sapkale Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1828 : (2014) 4 BomCR(Cri) 353
Penal Code, 1860 (IPC) — Section 302, 323, 326, 510
High Courts24 Jun 2014Dismissed
Mumbai Metropolitan Region Development Authority Vs Reliance Energy Limited
Bombay High Court · (2014) 06 BOM CK 0148
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 9Electricity Act, 2003 — Section 158, 173, 174, 86(1), 86(1)(f)Metro Railways (Construction of Works) Act, 1978 — Section 1(3), 32(1)(a)
High Courts24 Jun 2014Dismissed
Richard John Lawrence Fernandes Vs The Deputy Director of Administration
Bombay High Court · (2014) 7 BomCR 729
Constitution of India, 1950 — Article 226, 227
High Courts24 Jun 2014
Ajay Suresh Alande Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 69
Constitution of India, 1950 — Article 21, 22(5)