High Courts28 Apr 2014
Director of Income Tax (International Taxation) Vs Set Satellite (Singapore) Pte. Ltd.
Bombay High Court · (2014) 269 CTR 197 : (2014) 225 TAXMAN 1
Income Tax Act, 1961 — Section 9(1)(vi)(c)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,086 of 3,665
High Courts28 Apr 2014
Kunda Vs Haribhau
Bombay High Court · (2014) 5 MhLj 726
Evidence Act, 1872 — Section 114
High Courts28 Apr 2014
Zuari Industries Limited Vs State of Goa
Bombay High Court · (2014) 6 ALLMR 101 : (2015) 1 MhLj 202
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A, 6
High Courts26 Apr 2014Disposed Off
Mr. Sonu Nigam Vs Mr. Amrik Singh (alias Mr. Mika Singh) and Another
Bombay High Court · (2014) 04 BOM CK 0199
High Courts25 Apr 2014Dismissed
Vijay Dhanbahadur Thapa Vs State of Goa
Bombay High Court · (2014) 3 BomCR(Cri) 184
Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 165, 313, 51Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(a), 2(iii)(b), 2(iii)(c), 20(b)(ii)(C), 35
High Courts25 Apr 2014Disposed Off
Shaikh Hamid Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4011
Penal Code, 1860 (IPC) — Section 279, 304-A, 337
High Courts25 Apr 2014Allowed
Prashant and Others Vs Ushabai and Others
Bombay High Court · (2014) 04 BOM CK 0186
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 3
High Courts25 Apr 2014Dismissed
Syed Kamruddin Syed Ismail Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2771
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 274, 34, 354(C), 376, 406
High Courts25 Apr 2014Dismissed
Kantilal Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2276 : (2014) 3 BomCR(Cri) 197
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 14A, 16, 16A
High Courts25 Apr 2014Dismissed
Narendra Dhudaku Ishi Vs The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 474
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Apr 2014Dismissed
Sarika Vs Kusumlata and Mahendra
Bombay High Court · (2014) 3 ABR 827 : (2014) 4 ALLMR 238 : (2014) 6 BomCR 240 : (2014) 4 MhLj 272
Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 34
High Courts25 Apr 2014Dismissed
Nitin Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2383
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 375, 482Hindu Marriage Act, 1955 — Section 9
High Courts25 Apr 2014Dismissed
Sakharbai Haribhau Shelke Vs Sub Divisional Officer
Bombay High Court · (2014) 6 ABR 257 : (2014) 5 ALLMR 727 : (2014) 4 MhLj 794
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11-A, 3(f), 4, 5-A
High Courts25 Apr 2014Disposed Off
Ramakant Vs The State of Maharashtra
Bombay High Court · (2014) 04 BOM CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts24 Apr 2014Dismissed
Sirsat Lodge Vs Mashnu Gawade
Bombay High Court · (2015) 5 ABR 152 : (2014) 4 ALLMR 686 : (2015) 146 FLR 769 : (2014) 143 FLR 811 : (2015) LabIC 3631 : (2014) 3 LLN 644 : (2015) LLR 708 : (2014) 6 MhLj 263
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17-B, 33-C, 33-C(1), 33-C(2), 39
High Courts24 Apr 2014Dismissed
Smt. Savita Bhagwantrao Patil and Shri Chaitanya Bhagwantrao Patil Vs Shyam Pukhraj Asopa and The Manager/Managing Director
Bombay High Court · (2014) 4 ABR 475 : (2015) 1 ALLMR 187 : (2014) 4 BC 320 : (2014) 4 BomCR 825
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 9
High Courts24 Apr 2014Dismissed
Shri Nathaji Mandir Sanstha and Others Vs Vishnu and Maharashtra Revenue Tribunal
Bombay High Court · (2014) 5 ALLMR 618 : (2014) 2 MhLj 852
High Courts24 Apr 2014
Mumtaz Ali Tayyeb Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3565
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Apr 2014
Zenith Infotech Limited Vs The Bank of New York Mellon and Others
Bombay High Court · (2014) 04 BOM CK 0271
Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Companies Act, 1956 — Section 173, 433, 434