High Courts22 Apr 2014Allowed
Appasaheb Malappa Gurav Vs The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 356
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,088 of 3,665
High Courts22 Apr 2014Dismissed
Gatrod Agro Bio-Fuels Private Ltd., Mr. Sadanand Chandrabhan Pandey, Mr. Vinod N. Mange and Mr. Khemaji M. Kataria Vs Garg Distilleries Private Ltd. and The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2455 : (2014) 3 BomCR(Cri) 351 : (2014) 4 Crimes 331
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Apr 2014Dismissed
M/s. Soft-touch Computer Vs The State of Maharashtra and B.R. System
Bombay High Court · (2014) 3 BomCR(Cri) 285
Contract Act, 1872 — Section 59Criminal Procedure Code, 1973 (CrPC) — Section 245Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts22 Apr 2014Allowed
Smt. Hira Ankush Mangavde, Shri Ankush Vithoba Mangavde, Mr. Kishor Ankush Mangavde and Ms. Vidhya Ankush Mangavde Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2364
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 34, 363, 366
High Courts22 Apr 2014Allowed
Natvar Parikh and Co. Pvt. Ltd. Vs The State of Maharashtra, Municipal Corporation of Greater Mumbai and The Executive Engineer (Development Plan), Municipal Corporation of Greater Mumbai
Bombay High Court · (2014) 4 BomCR 522
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 37(1), 37(2)
High Courts22 Apr 2014Partly Allowed
Milind and Others Vs The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 271
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 309, 323, 34, 498A
High Courts22 Apr 2014Disposed Off
Indian Council of Investors Vs Union of India and Others
Bombay High Court · (2014) 123 CLA 267 : (2014) 186 CompCas 512 : (2014) 4 CoMPLJ 41
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 21Securities and Exchange Board of India Act, 1992 — Section 11, 11(1), 11(2), 11(2)(i), 11(2)(ia)
High Courts22 Apr 2014Disposed Off
Chhaya Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2381
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 506(b)
High Courts22 Apr 2014Dismissed
Bajaj Auto Limited Vs Radhakishan Bhaguji Raut
Bombay High Court · (2015) 6 ABR 373 : (2014) 142 FLR 920 : (2014) 4 LLN 606 : (2014) LLR 1138
Workmens Compensation Act, 1923 — Section 12
High Courts22 Apr 2014Dismissed
Mohammed Air Fakruddin Sayyad Vs The Assistant Commissioner of Police
Bombay High Court · (2014) ALLMR(Cri) 2876
Bombay Police Act, 1951 — Section 56, 56(1)(a)(b), 59, 60Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143, 144, 145, 147, 148
High Courts22 Apr 2014Dismissed
Vijaysingh Chauhan Vs The Dy. Commissioner of Police
Bombay High Court · (2014) ALLMR(Cri) 3051
Bombay Police Act, 1951 — Section 59, 59(1), 60Criminal Procedure Code, 1973 (CrPC) — Section 110(a)(g)Penal Code, 1860 (IPC) — Section 323, 332, 34, 353, 420
High Courts22 Apr 2014Dismissed
Nagpur Municipal Corporation Vs Bhaurao
Bombay High Court · (2014) 6 ALLMR 537 : (2015) 1 MhLj 596
Transfer of Property Act, 1882 — Section 106
High Courts22 Apr 2014
Janardhan Yadeorao Navghare Vs State of Maharashtra
Bombay High Court · (2014) 6 MhLj 80
High Courts22 Apr 2014
The State of Maharashtra Vs Shankar Nana Shende
Bombay High Court · (2014) ALLMR(Cri) 4008
Bombay Police Act, 1951 — Section 135, 37(1)(3)Penal Code, 1860 (IPC) — Section 323, 324, 34, 504, 506
High Courts22 Apr 2014
Suman Vs Lilabai Appa Wangane
Bombay High Court · (2015) 5 ALLMR 203 : (2014) 6 MhLj 546
Hindu Succession Act, 1956 — Section 14
High Courts21 Apr 2014
Sunil Gupta and Others Vs Nissim Samuel and Others
Bombay High Court · (2014) 04 BOM CK 0272
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 10-A, Order 22 Rule 2, Order 22 Rule 3Limitation Act, 1963 — Section 5
High Courts21 Apr 2014
Communidade of Balli Vs Manguesh Uttam Sinai Ambo
Bombay High Court · (2014) 5 MhLj 423
Evidence Act, 1872 — Section 110
High Courts21 Apr 2014Partly Allowed
Shrirang Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2975
Penal Code, 1860 (IPC) — Section 106, 323, 376, 376(2)(f)
High Courts21 Apr 2014
Commissioner of Income Tax-I Vs Clariant (India) Ltd.
Bombay High Court · (2014) 305 ELT 381
High Courts21 Apr 2014Partly Allowed
Sharda Vs Shri Kavi Kalidas Shikshan Sanstha, Mahatma Jyotiba Phule Vidyalaya and Education Officer (Secondary), Zilla Parishad
Bombay High Court · (2014) 3 ABR 674 : (2014) 5 ALLMR 345 : (2014) 5 BomCR 683 : (2014) 4 MhLj 911
Constitution of India, 1950 — Article 14, 15, 16, 226, 227