High Courts11 Apr 2014Dismissed
Smt. Sumedha Vs Krishnakumar
Bombay High Court · (2014) ALLMR(Cri) 2999 : (2014) 4 BC 522
Criminal Procedure Code, 1973 (CrPC) — Section 242(3), 254(1), 264, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,092 of 3,665
High Courts11 Apr 2014
ABN AMRO Bank Mumbai Pensioners Association and Another Vs The Royal Bank of Scotland NV (Formerly ABN AMRO Bank NV)
Bombay High Court · (2014) 04 BOM CK 0124
High Courts11 Apr 2014Dismissed
Syndicate Bank Vs Mr. Vinod Kumar Amin
Bombay High Court · (2014) 3 ABR 635 : (2015) 3 ALLMR 682 : (2014) 2 LLJ 548
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11-A, 25F
High Courts11 Apr 2014Disposed Off
The Indian Seamless Metal Vs Shri Kailash Nampelli Ushakoyal and The Hon''ble Industrial Court at Ahmednagar
Bombay High Court · (2016) 1 ALLMR 288 : (2014) 5 BomCR 410 : (2014) 142 FLR 692 : (2014) 2 LLJ 577 : (2014) 2 LLN 619 : (2014) 6 MhLj 677
Constitution of India, 1950 — Article 311
High Courts11 Apr 2014Dismissed
The Collector, Amravati Camp, Amravati and The District Rehabilitation Officer, Amravati Vs Sau. Vimal Devidas Kale
Bombay High Court · (2016) 1 ALLMR 271 : (2014) 2 MhLj 820
High Courts11 Apr 2014
Zenith Computers Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 303 ELT 336 : (2014) 73 VST 132
Civil Procedure Code, 1908 (CPC) — Section 47, 98, 98(2), 98(3), 99Criminal Procedure Code, 1973 (CrPC) — Section 195Customs Act, 1962 — Section 125, 128, 128A, 129A, 129C
High Courts11 Apr 2014Allowed
Sundarabai Govind Dhuri Vs Diago Minguel Pereira
Bombay High Court · (2014) 4 ABR 216 : (2015) 3 ALLMR 586
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts11 Apr 2014Partly Allowed
Rajesh Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2406
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts11 Apr 2014
Ashok Premaji Nirbhawane Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3151
Penal Code, 1860 (IPC) — Section 302, 376
High Courts11 Apr 2014
Salahuddin Vs Kazi Mohd. Raisuddin
Bombay High Court · (2014) 6 MhLj 774
Waqf Act, 1995 — Section 2, 3(i), 32, 32(1), 32(2)(d)
High Courts10 Apr 2014
Commissioner of Central Excise and Sales Tax Vs S.R.J. Peety Steels Jalna Pvt. Ltd.
Bombay High Court · (2015) 319 ELT 22
Central Excises and Salt Act, 1944 - Section 35D
High Courts10 Apr 2014
Leela Fondu Mayekar Vs Damodar Datta Zuwarkar
Bombay High Court · (2014) 6 ALLMR 13 : (2014) 5 BomCR 101 : (2014) 5 MhLj 718
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts10 Apr 2014
Aurangabad Electrical Contractors Association, Electrical Contractors Association of Maharashtra and Federation of Electrical Contractors Association of Maharashtra Vs The State of Maharashtra
Bombay High Court · (2015) 1 MhLj 182
Constitution of India, 1950 — Article 14, 19(1)(g), 21
High Courts10 Apr 2014Disposed Off
Jugraj K. Ranka, Ramesh K. Ranka and Suresh K. Ranka Vs Mulchand K. Ranka and Others
Bombay High Court · (2014) 4 ABR 229
Civil Procedure Code, 1908 (CPC) — Section 80Trusts Act, 1882 — Section 88
High Courts10 Apr 2014Dismissed
Vasant Dilip Londe Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1615 : (2014) 3 BomCR(Cri) 259
Penal Code, 1860 (IPC) — Section 302, 452
High Courts10 Apr 2014Allowed
Macchidra Namdeo Shelar Vs The State of Maharashtra
Bombay High Court · (2014) 04 BOM CK 0125
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Apr 2014
Mr. Yogesh Megaji Gada and Others etc. etc. Vs The Municipal Corporation of Greater Mumbai and Others etc. etc.
Bombay High Court · (2014) 04 BOM CK 0075
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 9Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 149, 167, 260, 261, 264
High Courts10 Apr 2014Dismissed
Vijaykumar Vs Pandurang
Bombay High Court · (2014) 04 BOM CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)
High Courts10 Apr 2014
Antonio Ferdino Varela Vs Thereza Maria Angela Varela
Bombay High Court · (2014) 6 ALLMR 121 : (2014) 5 BomCR 117 : (2014) 5 MhLj 601
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17