High Courts07 May 2014Dismissed
Mahesh Prabhakar Kamat Vs The Kadamba Transport Corporation Limited
Bombay High Court · (2014) 4 ALLMR 497 : (2014) 7 BomCR 569 : (2014) 5 MhLj 257
Constitution of India, 1950 — Article 226, 310, 311, 311(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,082 of 3,665
High Courts07 May 2014
Gerald Shirley Indian Inhabitant and Others Vs Dipesh Mehta and Others
Bombay High Court · (2014) 4 ABR 93 : (2015) 3 ALLMR 748 : (2014) 4 BomCR 778
Bombay Public Trusts Act, 1950 — Section 17, 2(10)(e), 2(4), 20, 21(1)
High Courts07 May 2014
Deepak Natwarlal Parekh Vs Tejas Natwarlal Parekh
Bombay High Court · (2014) 05 BOM CK 0076
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Transfer of Property Act, 1882 — Section 118, 120
High Courts07 May 2014Disposed Off
Tejas Natwarlal Parekh Vs Deepak Natwarlal Parekh
Bombay High Court · (2014) 4 ABR 77 : (2015) 3 ALLMR 733
High Courts07 May 2014
Modern India Ltd. Vs Belvedere Court Condominium and Others
Bombay High Court · (2014) 4 BomCR 790
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts07 May 2014Dismissed
Dr. Bharati Sen Vs SNDT women''s University and State of Maharashtra
Bombay High Court · (2014) 4 ABR 314 : (2014) 3 BomCR 599
Constitution of India, 1950 — Article 226
High Courts07 May 2014Allowed
Sanjay and Zamkubai Vs Rahata Vividh Karyakari Society Ltd., Smt. Laxmibai Baban Harale and Digambar
Bombay High Court · (2014) 4 ABR 434 : (2014) 5 ALLMR 512
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 53(c), 58(a), 58(c), 8
High Courts07 May 2014Disposed Off
Mrs. Perin Hoshang Davierwalla and Another Vs Mr. Kobad Dorabji Davierwalla and Others
Bombay High Court · (2014) 3 BomCR 551
Arbitration and Conciliation Act, 1996 — Section 11, 37, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 39, Order 43 Rule 1
High Courts07 May 2014Dismissed
Mr. Sahivanagouda H. Patil Vs Union of India, Department of Atomic Energy and Bhabha Atomic Research Centre
Bombay High Court · (2014) 3 BomCR 726
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts07 May 2014Allowed
The Canossa Society, Canossa Convent and The Canossa Special School Canossa Annexe Vs The Commissioner, Social Welfare, The Special District Social, Welfare Officer and The State of Maharashtra
Bombay High Court · (2014) 4 ABR 521 : (2015) 3 ALLMR 575 : (2014) 3 BomCR 556
Constitution of India, 1950 — Article 19, 226, 30, 30(1)
High Courts07 May 2014
Smt. Khairunnissa Rasool Golandaj Vs State of Maharashtra and The Commissioner Employees State Insurance Scheme
Bombay High Court · (2014) 4 ABR 82 : (2015) 3 ALLMR 287 : (2014) 3 BomCR 539 : (2014) 4 LLN 76
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 467, 471, 477
High Courts07 May 2014Dismissed
Kisanlal and Others Vs Harischandra and Another
Bombay High Court · (2015) 3 ALLMR 711 : (2014) 5 BomCR 115
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 7 Rule 11, Order 7 Rule 11(d)
High Courts07 May 2014
Sheikhah Fadiah Saad Al-Abdullah Al-Sabah Vs Sanjay Mishrimal Punamiya and Others
Bombay High Court · (2014) 05 BOM CK 0044
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Constitution of India, 1950 — Article 219Criminal Procedure Code, 1973 (CrPC) — Section 345
High Courts07 May 2014
Neelikon Foods Dyes and Chemicals Ltd. Vs Commr. of Central Excise
Bombay High Court · (2014) 305 ELT 221
High Courts07 May 2014Allowed
Kishor Rameshchandra Mundada Vs Shakil Ahmed Akil Ali
Bombay High Court · (2014) 05 BOM CK 0022
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 May 2014
Philips Electronics India Limited Vs Workmen Employed
Bombay High Court · (2014) 142 FLR 698 : (2014) 4 LLJ 7
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 10(4), 92
High Courts07 May 2014Dismissed
Royal Sundaram Alliance Insurance Co. Ltd. Vs Hanamava Yamanappa Jedi
Bombay High Court · (2015) ACJ 1977 : (2014) 3 ALLMR 869 : (2014) 4 MhLj 401
Motor Vehicles Act, 1988 — Section 140, 149(2), 166, 170, 170(b)
High Courts07 May 2014
Shilpa Vs The Superintendent of Police
Bombay High Court · (2014) ALLMR(Cri) 4067
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 498A
High Courts06 May 2014Allowed
Jafar Shaukat Sheikh Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2591
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 380, 411, 457
High Courts06 May 2014Dismissed
Rasheed Khan Vs Mohd. Ayyub and Others
Bombay High Court · (2014) 4 ABR 310 : (2016) 1 ALLMR 260 : (2014) 4 BomCR 300 : (2014) 5 MhLj 585
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 9Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 108