High Courts16 Apr 2014
Sudam Vs The State of Maharashtra
Bombay High Court · (2014) 04 BOM CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 262(2), 313Penal Code, 1860 (IPC) — Section 279, 302, 304, 304A
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Bombay High Court judgments
73,288 judgments · page 1,091 of 3,665
High Courts15 Apr 2014
Javed Ahmed Khatib Vs Mohammed Arif Shafeeq Ahmed Patel
Bombay High Court · (2015) 1 MhLj 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Waqf Act, 1995 — Section 2, 22, 3(i), 32, 32(1)
High Courts15 Apr 2014
Rajendra Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3423 : (2015) CriLJ 2833
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 120B, 34, 420, 489B, 489B
High Courts15 Apr 2014Dismissed
Dombivli Nagari Sahakar Bank Ltd. Vs Lahu Keshav Rewale
Bombay High Court · (2014) 143 FLR 501 : (2014) 3 LLJ 607
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 30(2)
High Courts15 Apr 2014Allowed
Kantabai Vs The State of Maharashtra
Bombay High Court · (2014) 04 BOM CK 0238
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts15 Apr 2014Allowed
Laxman Vs Deorao
Bombay High Court · (2015) 5 ALLMR 261 : (2014) 4 MhLj 805
High Courts15 Apr 2014Allowed
Shravan Limbaji Lokhande Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2031
Penal Code, 1860 (IPC) — Section 120-B, 147, 148, 149, 201
High Courts15 Apr 2014Partly Allowed
Javed Ahmed Khatib and Others Vs Mohammed Arif Shafeeq Ahmed Patel, Mohammed Saeed Abdul Hamid Mulla, Haseeb Mohammed Yusuf Mulla and Maharashtra State Wakf Board Managing Committee, Faiyaz and Nasir Vs Arif, Shakil Ali Miyan Diwan and Maharashtra State Wakf Board Mohammad Quddus Aziz Dolare, Vs The Chief Executive Officer, Maharashtra State Wakf Board, The State of Maharashtra and Mohammad Arif Shafik Patel
Bombay High Court · (2014) 4 ABR 49 : AIR 2014 Bom 1 : (2014) 6 ALLMR 679 : (2014) 5 BomCR 648
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Waqf Act, 1995 — Section 2, 22, 3(i), 32, 32(1)
High Courts15 Apr 2014Partly Allowed
Special Recovery Officer/Sales Officer Dr. Annasaheb Chougule Urban Co-operative Bank Ltd. Vs Suhas Balkrishna Shete and Others
Bombay High Court · (2014) 4 ALLMR 785 : (2014) 5 BomCR 172 : (2014) 3 MhLj 859
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 154, 156, 162, 163
High Courts15 Apr 2014
Union of India Vs Kamalabai
Bombay High Court · (2014) 5 ALLMR 615 : (2014) 6 BomCR 89
High Courts15 Apr 2014
Shrirang Naik Vs Vijaykant Sonu Naik
Bombay High Court · (2014) 5 BomCR 655
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, Order 39 Rule 4Constitution of India, 1950 — Article 227
High Courts15 Apr 2014
Shrimati Shrirang Naik Vs Vijaykant Sonu Naik
Bombay High Court · (2014) 6 ALLMR 110 : (2015) 1 MhLj 263
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, Order 39 Rule 4Constitution of India, 1950 — Article 227
High Courts15 Apr 2014
Commissioner of Income Tax Vs Anil Kumar Nehru
Bombay High Court · (2014) 364 ITR 26
High Courts11 Apr 2014
Bharat Sanchar Nigam Ltd. Vs Regional Provident
Bombay High Court · (2014) 6 ABR 458 : (2014) 5 ALLMR 818 : (2014) 5 BomCR 191 : (2014) 143 FLR 743 : (2014) 4 LLN 619 : (2014) 5 MhLj 579
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f), 7A
High Courts11 Apr 2014
Conception Fernandes Vs Tasneem Shaikh
Bombay High Court · (2014) 5 ALLMR 751 : (2014) 6 BomCR 179 : (2014) 5 MhLj 494
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Apr 2014Dismissed
Barkatali Abdul Razzak Kazi, Noorjahan Gafoor Shijwalkar and Aishabi Jabbar Thakur Vs Manzoor Abdul Razzak Kazi and CIDCO
Bombay High Court · (2014) 3 ABR 656 : (2014) 4 ALLMR 356 : (2014) 4 BomCR 327 : (2014) 5 MhLj 44
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts11 Apr 2014
AM Developers Vs The State of Maharashtra and Others Mahadeo Hari Wakde and Others Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2014) 4 ABR 622 : (2015) 2 ALLMR 569 : (2014) 4 BomCR 698 : (2015) 1 MhLj 43
Mumbai Municipal Corporation Act, 1888 — Section 354
High Courts11 Apr 2014Disposed Off
Priya Shivaji Gadade Vs Mrs. Laxmi Pravin Chavan and Others
Bombay High Court · (2014) 4 ALLMR 374 : (2014) 4 MhLj 495
Constitution of India, 1950 — Article 227
High Courts11 Apr 2014
Emirates Islamic Bank-PJSC Vs Chandra Dev Narain Singh and Others
Bombay High Court · (2014) 04 BOM CK 0168
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 37
High Courts11 Apr 2014Allowed
M/s. Arole Construction Pvt. Ltd. Vs Shaikh Sadullah Shahabuddin Peerzade and Others
Bombay High Court · (2014) 4 ABR 39 : AIR 2014 Bom 84 : (2014) 4 ALLMR 227 : (2014) 4 BomCR 289 : (2014) 4 MhLj 702
Bombay Public Trusts Act, 1950 — Section 2(18), 2(8), 22, 36(1), 36(1) (b)Constitution of India, 1950 — Article 226, 227