CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,080 of 3,665

High Courts09 May 2014

Sou. Kamal Vs Anna

Bombay High Court · (2014) 4 ABR 777 : AIR 2014 Bom 130 : (2014) 4 ALLMR 703 : (2014) 4 BomCR 497 : (2014) 5 CTC 577 : (2014) 3 DMC 606 : (2014) 4 RCR(Civil) 1012

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 132, 133, 134, 136, 14Criminal Procedure Code, 1973 (CrPC) — Section 366
Read judgment
High Courts09 May 2014

Commissioner of Income Tax Vs Bharat Bijlee Ltd.

Bombay High Court · (2014) 270 CTR 579 : (2014) 365 ITR 258 : (2014) 224 TAXMAN 282

Companies Act, 1956 — Section 391, 394Income Tax Act, 1922 — Section 10(2)(vii)Income Tax Act, 1961 — Section 143(1), 143(2), 2(42C), 2(47), 50B
Read judgment
High Courts09 May 2014Dismissed

Shobha Dipak Behde Vs Umakant Reva Fegade and Others

Bombay High Court · (2014) 6 ABR 199 : (2014) 5 BomCR 580

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2(a), 3(2), 5, 9Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 62, 63, 63 (2B), 63(2B), 65(4)(c)
Read judgment
High Courts09 May 2014

The State of Maharashtra Vs Chandrashekhar

Bombay High Court · (2014) ALLMR(Cri) 2467

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315, 366Evidence Act, 1872 — Section 118, 3Penal Code, 1860 (IPC) — Section 302, 376, 376(1), 376(2), 376(2)(f)
Read judgment
High Courts09 May 2014Dismissed

Ravindra Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3466 : (2014) 3 BomCR(Cri) 728

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 23, 25, 4(3), 6
Read judgment
High Courts09 May 2014Dismissed

Vinayak Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3393 : (2014) 3 BomCR(Cri) 683

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 2(d), 20, 23, 26, 3(3)
Read judgment
High Courts09 May 2014Dismissed

Zaheda Vs The State of Maharashtra

Bombay High Court · (2014) 3 BomCR(Cri) 659

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 2(d), 20, 23, 23(1), 25
Read judgment