High Courts21 Apr 2014Partly Allowed
Uttam Jagannath Lungare Vs The State of Maharashtra and Others
Bombay High Court · (2014) 5 ALLMR 516 : (2014) 6 MhLj 452
Maharashtra Co-operative Societies Act, 1960 — Section 25, 25(1), 35
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,089 of 3,665
High Courts21 Apr 2014Dismissed
Anwar Elahi Fazal Elahi Khan Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2273 : (2014) 3 BomCR(Cri) 203
Arms Act, 1959 — Section 25, 27, 27(1), 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Maharashtra Control of Organised Crime Act, 1999 — Section 12, 23(1)(a), 23(2), 3(1)(ii), 3(2)
High Courts21 Apr 2014Dismissed
M/s. Vascular Concepts Ltd. Vs The State of Maharashtra and The Union of India
Bombay High Court · (2014) 4 ABR 223 : (2014) 4 BomCR 221
Constitution of India, 1950 — Article 14, 19
High Courts21 Apr 2014Disposed Off
Basant Singh through his legal representatives and Others and Autar Kaur Vs Gurudayalsingh through legal representatives and Others and Autar Kaur Gurudayalsing through Legal Representatives and Others Vs Basant Singh through his legal representatives and Others and Autar Kaur
Bombay High Court · (2014) 4 ABR 790 : AIR 2015 Bom 15 : (2014) 4 ALLMR 692 : (2014) 6 MhLj 186
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 41 Rule 33, Order 41 Rule 4, 11Hindu Succession Act, 1956 — Section 14, 14(1), 15
High Courts21 Apr 2014Allowed
Akbar Hussain Shafi Hussain Vs The State of Maharashtra Satish Sagun Korgaonkar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2181 : (2014) 3 BomCR(Cri) 176
Bombay Police Act, 1951 — Section 56, 56(1), 56(1)(a), 56(1)(a)(b), 56(a)Constitution of India, 1950 — Article 19, 19(1)(d), 19(5), 19(d)Criminal Procedure Code, 1973 (CrPC) — Section 107, 110
High Courts21 Apr 2014
K. Shyamsundar I.R.S. Vs Union of India and Cabinet Secretary, Rashtrapati Bhavan
Bombay High Court · (2014) 4 BomCR 470 : (2014) 307 ELT 685 : (2014) 4 MhLj 529
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Apr 2014
Director of Income Tax (International Taxation) Vs Wizcraft International Entertainment P. Ltd.
Bombay High Court · (2014) 269 CTR 108 : (2014) 364 ITR 227 : (2014) 223 TAXMAN 250
Income Tax Act, 1961 — Section 195(2)
High Courts19 Apr 2014Allowed
Uttamrao Tulshiramji Madghe (Dead) through L.Rs. Vs Shrawan Natthuji Bagul (Pagtil)
Bombay High Court · (2014) 6 ALLMR 606 : (2014) 5 BomCR 825 : (2014) 3 MhLj 751
Easements Act, 1882 — Section 13, 15
High Courts17 Apr 2014
Melroy Bosco Dias and Others Vs Air India Engineering Services Limited and Others
Bombay High Court · (2014) 04 BOM CK 0262
Industrial Disputes Act, 1947 — Section 9A
High Courts17 Apr 2014Dismissed
Rashid Salvador Sousa Vs The State of Goa
Bombay High Court · (2015) 5 ABR 761 : (2014) 5 ALLMR 357
Constitution of India, 1950 — Article 226, 227
High Courts17 Apr 2014
Additional Commissioner of Sales Tax Vs Mahyco Monsanto Biotech (India) Ltd.
Bombay High Court · (2014) 71 VST 434
High Courts17 Apr 2014Disposed Off
Muktar Minerals Pvt. Ltd. Vs South Goa Planning and Development Authority
Bombay High Court · (2014) 3 ABR 538 : (2015) 1 ALLMR 666
High Courts17 Apr 2014Disposed Off
Madhusudan Radheshyam Jopat Vs Laxmanrao Vithobaji Samarit
Bombay High Court · (2016) 1 ALLMR 710
High Courts17 Apr 2014
Ashadeep Co-operative Housing Society Ltd. Vs M/s. Paresh Associates and Others
Bombay High Court · (2014) 4 BomCR 858
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Contract Act, 1872 — Section 23Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11
High Courts17 Apr 2014
Star India Private Ltd. Vs A.K. and I Advertising Pvt. Ltd. and Others
Bombay High Court · (2015) 3 ALLMR 389 : (2014) 5 BomCR 813
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 38 Rule 5
High Courts17 Apr 2014Dismissed
Balasaheb Ambadas Dhockchawale Vs Indian Seamless Metal Tubes Ltd.
Bombay High Court · (2014) 5 ALLMR 259 : (2014) 6 BomCR 214 : (2014) 142 FLR 858 : (2014) 2 LLN 410 : (2014) LLR 797 : (2014) 5 MhLj 512
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts17 Apr 2014Allowed
The Young Revolution Panther Vs The Presiding Officer, Nagpur, Ku. Sheela Dhanuji Meshram and Education Officer (Primary), Nagpur
Bombay High Court · (2014) 5 ALLMR 622
High Courts17 Apr 2014Dismissed
Gopal Madhukar Bombatkar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2390 : (2014) 3 BomCR(Cri) 248
Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 376, 376(2), 376(2)(f)
High Courts17 Apr 2014Disposed Off
Tarmindar Singh Mehtab Vs The State of Maharashtra
Bombay High Court · (2014) 04 BOM CK 0068
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 397(3), 399, 399(3)Penal Code, 1860 (IPC) — Section 120B, 341, 344, 347, 407
High Courts17 Apr 2014
Akshaykumar Harinarayan Chaurasiya Vs State of Maharashtra
Bombay High Court · (2015) 3 ALLMR 676 : (2015) 1 BomCR 336 : (2014) 4 MhLj 49