High Courts19 Jun 2014
Sikandar Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3592
Arms Act, 1959 — Section 25(1B)(a), 3Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,074 of 3,665
High Courts19 Jun 2014
Riyazuddin Quazi Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3540
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(i), 42, 42(1), 42(1)(2)
High Courts19 Jun 2014
Dinu Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3460 : (2015) 1 Crimes 336
Penal Code, 1860 (IPC) — Section 147, 148, 149, 320, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts19 Jun 2014Dismissed
Kausalya Krishna Shinde Vs Digamber Datta Kangude
Bombay High Court · (2014) ALLMR(Cri) 3071
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 323, 34, 504
High Courts19 Jun 2014Dismissed
Dipika Shivlal Suthar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3061
Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Jun 2014Partly Allowed
Govind Pandurang Kadale Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3059
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 354, 375, 376, 511
High Courts19 Jun 2014Dismissed
Tejendra Bhaskar Ahire Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3055
Penal Code, 1860 (IPC) — Section 376, 506
High Courts19 Jun 2014Dismissed
The Executive Engineer, Public Works Department Vs Purushottam Zingulalji Envathe
Bombay High Court · (2014) 06 BOM CK 0154
Industrial Disputes Act, 1947 — Section 25B
High Courts19 Jun 2014Dismissed
Sou. Parvatibai Vs Baburao Ganu Kanade
Bombay High Court · (2014) 6 ALLMR 845 : (2015) 1 MhLj 628
High Courts19 Jun 2014Allowed
Shaikh Ibrahim Shaikh Usman Vs The State of Maharashtra
Bombay High Court · (2014) 06 BOM CK 0118
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 41, 42(1)(2), 50, 50(1)
High Courts19 Jun 2014Allowed
Dwarkabai Vs Sambhaji Raosaheb Vetal Sambhaji Raosaheb Vetal Vs Dwarkabai
Bombay High Court · (2014) ALLMR(Cri) 3663 : (2014) 3 BomCR(Cri) 459 : (2015) 3 Crimes 521 : (2015) 1 DMC 640
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498(A), 498[A]
High Courts19 Jun 2014Dismissed
P.B.S.V. Padmanabham Vs Union of India
Bombay High Court · (2014) 06 BOM CK 0061
High Courts19 Jun 2014
Sow Sumanbai Ramesh Garje Vs Ramesh Dagadu Garje
Bombay High Court · (2014) ALLMR(Cri) 3710 : (2015) 1 DMC 358
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts19 Jun 2014Dismissed
Varsha Laxman Deshpande Vs The Municipal Commissioner, Mumbai Municipal Corporation
Bombay High Court · (2014) 3 BomCR(Cri) 450
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Jun 2014Dismissed
Narayan Babu Velip Vs Dhillan Sada Dessai
Bombay High Court · (2014) 5 BomCR 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Jun 2014
Mohammadali Badshaha Sayyad and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 958
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts18 Jun 2014
Keshao Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3680
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A, 498A
High Courts18 Jun 2014Allowed
Dhammanand Vs Divisional Caste Certificate Scrutiny
Bombay High Court · (2014) 06 BOM CK 0185
Constitution of India, 1950 — Article 342
High Courts18 Jun 2014Disposed Off
Mahanand Naik Vs State of Goa
Bombay High Court · (2014) 3 BomCR(Cri) 465
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 482
High Courts18 Jun 2014Dismissed
Govind Baburao Bhonsle Vs Jaiwant Surya Mopkar
Bombay High Court · (2014) 06 BOM CK 0157