High Courts06 May 2014Partly Allowed
M/s. Punya Coal Roadlines and Others Vs M/s. Western Coalfield Limited
Bombay High Court · (2014) 4 ABR 243 : (2015) 3 ALLMR 717
Constitution of India, 1950 — Article 12, 14, 21, 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,083 of 3,665
High Courts06 May 2014
Chandrabhan Chunilal Agarwal Vs Sharad and Others
Bombay High Court · (2014) 4 ABR 321 : (2015) 2 ALLMR 593 : (2014) 3 BomCR 566 : (2015) 3 MhLj 756
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 39, Order 39 Rule 39Constitution of India, 1950 — Article 136
High Courts06 May 2014Dismissed
Mr. Sachin Vs Sau. Sushma
Bombay High Court · (2015) ALLMR(Cri) 3128 : (2014) 3 BomCR(Cri) 266 : (2016) 1 DMC 128
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(a), 125(3), 421Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts06 May 2014Dismissed
Abdul Salam Abdul Khalique Vs Shah Babu Education Society and Others
Bombay High Court · (2014) 4 ALLMR 337 : (2014) 4 BomCR 788 : (2014) 5 MhLj 41
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107
High Courts06 May 2014
Kansai Nerolac Paints Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2014) 364 ITR 632
Companies Act, 1956 — Section 391, 394Income Tax Act, 1961 — Section 271(1)(c)
High Courts06 May 2014Dismissed
Shri Chandrashekhar Vs The State of Maharashtra and Another Sunil Vs The State of Maharashtra and Others
Bombay High Court · (2014) 2 BomCR(Cri) 613
Penal Code, 1860 (IPC) — Section 120(B), 218, 34, 406, 409
High Courts06 May 2014Dismissed
Canara Bank Vs Debts Recovery Appellate Tribunal and Others
Bombay High Court · (2014) 5 ABR 417 : (2014) 4 BC 305 : (2014) 4 BomCR 833 : (2015) 188 CompCas 605 : (2014) 271 CTR 233
Income Tax Act, 1961 — Section 143, 156, 200A, 220, 220(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 2(ja), 29, 3
High Courts05 May 2014Allowed
Subhash Mukund Kamble Vs State of Maharashtra
Bombay High Court · (2015) 2 BomCR(Cri) 747
Penal Code, 1860 (IPC) - Section 201, 302, 498-A
High Courts05 May 2014
Cosme Mathias Menezes Vs Naguesh Electronics
Bombay High Court · (2014) 5 BomCR 597
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts05 May 2014
Cosme Mathias Menezes Pvt. Ltd. Vs Naguesh Electronics
Bombay High Court · (2014) 5 ALLMR 744
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts05 May 2014
Larsen and Toubro Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 306 ELT 27
Central Excises and Salt Act, 1944 — Section 35(G), 35(L), 4ACentral Sales Tax Act, 1956 — Section 3(3)
High Courts05 May 2014Dismissed
Deelip and Kulbhushan Vs Maharashtra State Board of Wakfs and Others
Bombay High Court · (2014) 4 BomCR 451
Waqf Act, 1995 — Section 34(4), 51, 54, 56, 83(2)
High Courts05 May 2014Dismissed
Nagpur Shikshan Mandal and Smt. Binzani Mahila Mahavidyalaya Vs Mrs. Varsha Vinod Sayam and The Deputy Director of Education, Nagpur Division
Bombay High Court · (2014) 4 ABR 233 : (2014) 4 ALLMR 838 : (2014) 4 ALLMR 508 : (2014) 3 BomCR 713 : (2014) 5 MhLj 550
Maharashtra Employment Guarantee Act, 1977 — Section 2, 5, 9
High Courts05 May 2014Allowed
The Bank of Rajasthan Limited Vs Dr. Suryakant Sukhdeo Gite, Gurubalaji Builders, Vinod Boloomal Panjabi and The State of Maharashtra
Bombay High Court · (2015) 3 ALLMR 731 : (2014) 3 BomCR 564 : (2014) 6 MhLj 596
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 34
High Courts05 May 2014
Anil Dattatray Parab and Others Vs Jayadev Bal Thackeray
Bombay High Court · (2014) 5 BomCR 195
Succession Act, 1925 — Section 218
High Courts05 May 2014Dismissed
Nagpur Shikshan Mandal and Smt. Binzani Mahila Mahavidyalaya Vs Sau Nanda Wakde Purshottam Wakde and Deputy Director of Education, Nagpur Division
Bombay High Court · (2014) 4 ABR 694
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 5, 9
High Courts05 May 2014Dismissed
Kale Khan Sujatkhan Pathan Vs The State of Maharashtra and Others Nasibkha and Asifkha Vs The State of Maharashtra The State of Maharashtra Vs Nasibkha, Asifkha, Ansarkha and Jabbarkha
Bombay High Court · (2014) ALLMR(Cri) 3956 : (2014) 2 BomCR(Cri) 593
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
High Courts05 May 2014Allowed
Koushik Vs Sangeeta Koushik Gharami
Bombay High Court · (2014) ALLMR(Cri) 2398
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2(a), 20
High Courts05 May 2014Allowed
Rambhau Vs Vasant
Bombay High Court · (2014) 05 BOM CK 0014
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Hindu Adoptions and Maintenance Act, 1956 — Section 10, 12Hindu Succession Act, 1956 — Section 6
High Courts05 May 2014
In Re: SKS ISPAT and Power Ltd.
Bombay High Court · (2015) 124 CLA 75 : (2014) 187 CompCas 7 : (2015) 2 CompLJ 121