High Courts23 Apr 2014
B.S.N.L. Vs Dy. Commr., C. Ex. & Cus. Div.
Bombay High Court · (2015) 315 ELT 30
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,087 of 3,665
High Courts23 Apr 2014Dismissed
Sheikh Yusuf Vs Haji Mohammad Jamil
Bombay High Court · (2015) 1 ALLMR 120 : (2015) 2 MhLj 209
Bombay Public Trusts Act, 1950 — Section 22, 70, 72Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 1 Rule 9, Order 41 Rule 20, Order 41 Rule 21
High Courts23 Apr 2014
Leelaram Vs Presiding Officer, School Tribunal
Bombay High Court · (2014) 6 ABR 549 : (2014) 2 MhLj 829
High Courts23 Apr 2014
Amritlakshmi Machine Works Vs Commissioner of Customs
Bombay High Court · (2014) 303 ELT 161 : (2014) 27 GSTR 370
Customs Act, 1962 — Section 111, 111(d), 111(m), 112, 112(a)Foreign Exchange Regulation Act, 1973 — Section 50, 51, 56, 63, 64General Clauses Act, 1897 — Section 3(38)
High Courts23 Apr 2014
Pandurang Shankar Shivankar Vs Muktabai and Others
Bombay High Court · (2014) 3 ABR 788
Hindu Adoptions and Maintenance Act, 1956 — Section 10(iii), 11, 16, 4, 5(1)
High Courts23 Apr 2014Allowed
Amit Arjun Phale Vs The Dy. Commissioner of Police, Principal Secretary (Spl) Home Department, The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2757 : (2014) 3 BomCR(Cri) 281
Bombay Police Act, 1951 — Section 56, 56(1), 56(1)(a)(b), 56(2), 59
High Courts23 Apr 2014Partly Allowed
Raisoddin Mainoddin Kazi Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4015 : (2014) 3 BomCR(Cri) 237
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(I), 307
High Courts23 Apr 2014
M/s. I.P.C.A. Health Products Pvt. Ltd. Vs The State of Maharashtra
Bombay High Court · (2014) 3 ABR 810 : (2014) 202 ECR 264 : (2014) 72 VST 493
High Courts23 Apr 2014Allowed
Nagnath Subhash Netake Vs The State of Maharashtra and Others
Bombay High Court · (2014) 5 ALLMR 249
High Courts23 Apr 2014
Commissioner of Service Tax Vs SGS India Pvt. Ltd.
Bombay High Court · (2014) 268 CTR 434 : (2014) 34 STR 554 : (2014) 72 VST 272
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 64, 65, 65(105), 65(106), 65(106)(zzh)
High Courts23 Apr 2014Allowed
Sandeep Shivaji Mhatre Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3913 : (2014) 3 BomCR(Cri) 306
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 107, 108, 109, 110Penal Code, 1860 (IPC) — Section 323, 324, 34, 403
High Courts23 Apr 2014Allowed
Narendra Pandurang Chatim Vs Shrikant Shambu
Bombay High Court · (2014) 6 ALLMR 10 : (2014) 4 BomCR 769 : (2014) 6 MhLj 763
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 14, Order 14 Rule 3Constitution of India, 1950 — Article 227
High Courts23 Apr 2014
Wilson D''Costa Vs State of Goa
Bombay High Court · (2014) 6 ABR 555 : (2014) 6 ALLMR 97 : (2014) 5 BomCR 240
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
High Courts23 Apr 2014Dismissed
Patrick Savio Marcelino Almeida Vs Devanand Vasudev Shirodkar
Bombay High Court · (2014) 4 ABR 605
Citizenship Act, 1955 — Section 5(1)(c), 9, 9(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11, 151Constitution of India, 1950 — Article 102, 5, 6, 8, 9
High Courts22 Apr 2014Allowed
Ranjan Mohandas Kadri Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2712
Arms Act, 1959 - Section 25 25(1-B)(a) 27 27(1) 3Bombay Police Act, 1951 - Section 135 37 37(1)(a)Criminal Procedure Code, 1973 (CrPC) - Section 164
High Courts22 Apr 2014Dismissed
Gatrod Agro Bio-Fuels Pvt. Ltd. and Others Vs Garg Distilleries Pvt. Ltd. and Others
Bombay High Court · (2015) 2 BC 19
Criminal Procedure Code, 1973 (CrPC) - Section 482 — Negotiable Instruments Act, 1881 - Section 138, 139
High Courts22 Apr 2014
Pandurang Narayan Dhangar and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 259
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts22 Apr 2014
Silvestre D''Souza Vs State of Goa
Bombay High Court · (2014) 6 ALLMR 105 : (2015) 5 BomCR 226 : (2015) 1 MhLj 188
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A, 5A(2)
High Courts22 Apr 2014Allowed
Dinesh Vs State of Maharashtra
Bombay High Court · (2014) 6 ALLMR 842 : (2015) 1 BomCR 235 : (2014) 4 MhLj 198
High Courts22 Apr 2014Dismissed
Suraj Puran Bahadur Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1999
Arms Act, 1959 — Section 25, 25(1-B)(a), 27, 27(1), 3Bombay Police Act, 1951 — Section 135, 37, 37(1)(a)Maharashtra Control of Organised Crime Act, 1999 — Section 2(1)(d), 2(1)(e), 2(1)(f), 2(d), 23