High Courts04 May 2014Allowed
Dinesh Bansilal Agrawal Vs State of Maharashtra
Bombay High Court · (2014) 3 ABR 565
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,084 of 3,665
High Courts03 May 2014Allowed
Maharashtra State Board of Wakf Vs Digvijay, through its G.P.A.
Bombay High Court · (2014) 4 ABR 305 : (2016) 1 ALLMR 282 : (2014) 6 MhLj 757
Waqf Act, 1995 — Section 3(l), 51, 83(9)
High Courts03 May 2014
Santosh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3095
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts02 May 2014
MSC Agency (India) Pvt. Ltd. Vs Union of India
Bombay High Court · (2015) 322 ELT 238
High Courts02 May 2014Allowed
Riyaz Ahmed Batatawala Vs State of Maharashtra and Others
Bombay High Court · (2015) 2 BomCR(Cri) 599
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3, 3(1) — Constitution of India, 1950 - Article 22, 226
High Courts02 May 2014
Salecha Exports Pvt. Ltd. Vs Commissioner of Customs (Adjudication)
Bombay High Court · (2014) 310 ELT 478
High Courts02 May 2014Allowed
Jalna District Central Co-Operative Bank Ltd. Vs Umesh
Bombay High Court · (2015) 3 ALLMR 763 : (2014) 4 MhLj 807
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17
High Courts02 May 2014
Adarsh Cooperative Housing Society Ltd. Union of India Vs The Government of Maharashtra and Another
Bombay High Court · (2014) 3 BomCR 492
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 6 Rule 15, Order 6 Rule 6, Order 7 Rule 11(d)Constitution of India, 1950 — Article 300, 77(3)
High Courts02 May 2014
Prem Bhagwandas Harjani Vs Naraindas Vensimal Harjani and Others
Bombay High Court · (2014) 3 BomCR 518
High Courts02 May 2014Partly Allowed
Sahebrao, Pralhad and Tukaram Vs Sarjerao
Bombay High Court · (2016) 1 ALLMR 348 : (2014) 6 MhLj 553
High Courts02 May 2014Allowed
Munaf Samshuddin Shaikh Vs The Dy. Commissioner of Police
Bombay High Court · (2014) ALLMR(Cri) 2422
Bombay Police Act, 1951 — Section 55, 59, 60Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts02 May 2014
Dom Francisco Flat Owners Co-op. Housing Society Ltd. Vs Alfran Constructions Pvt. Ltd.
Bombay High Court · (2014) 5 ALLMR 813
Bombay Public Trusts Act, 1950 — Section 80Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(1), Order 7 Rule 11(a)
High Courts30 Apr 2014
Ferjalali Munloji Ali Shaikh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4303
Penal Code, 1860 (IPC) — Section 34, 489B, 489-B, 489C, 489-C
High Courts30 Apr 2014
Maximo Antonio Viegas Vs Michael Viegas
Bombay High Court · (2014) 5 BomCR 661 : (2014) 6 MhLj 184
High Courts30 Apr 2014
Ashish Subhash Bodhade Vs State of Maharashtra
Bombay High Court · (2014) 4 ALLMR 364 : (2014) 7 BomCR 702 : (2014) 4 MhLj 646
High Courts30 Apr 2014Disposed Off
Mohammed Shaffi Usmansaheb Kokani, Mohammed Sajid Usmansaheb Kokani and Usman Fakirsaheb Kokani, (Since deceased, through his H.L.Rs.) Vs Nashik Municipal Corporation, The Commissioner, Nashik Municipal Corporation, The Collector, Nashik and The State of Maharashtra
Bombay High Court · (2014) 4 ALLMR 348 : (2014) 5 BomCR 785 : (2014) 4 MhLj 351
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 7, 8Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 10Maharashtra Regional and Town Planning Act, 1966 — Section 124, 125, 126, 127, 127(1)
High Courts30 Apr 2014Dismissed
Himanshu @ Hemant Rajendra Bhatt Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3944 : (2014) 3 BomCR(Cri) 526 : (2015) 2 MhLj 84
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 437, 438, 438(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Apr 2014
The State of Maharashtra Vs Rajaram Jaywant Shelke and Others
Bombay High Court · (2014) ALLMR(Cri) 3985 : (2014) 3 BomCR(Cri) 577
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165
High Courts30 Apr 2014Dismissed
Pundlik Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2431
Evidence Act, 1872 — Section 101, 105, 106, 4Penal Code, 1860 (IPC) — Section 299, 300, 302, 498A, 77Prevention of Corruption Act, 1988 — Section 4, 5
High Courts30 Apr 2014Dismissed
Ashok Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2979
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 415, 418, 420, 463, 464