High Courts10 Apr 2014
Valentino S.I.F. Jose Francisco Rebello Vs State of Goa
Bombay High Court · (2014) 6 ALLMR 92 : (2014) 5 BomCR 48
General Clauses Act, 1897 — Section 3(66)Limitation Act, 1963 — Section 10, 11, 12, 12, 12(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,093 of 3,665
High Courts09 Apr 2014Dismissed
Reliance Enterprises Vs Wonder World
Bombay High Court · (2014) 4 ALLMR 663 : (2014) 5 BomCR 169 : (2014) 5 MhLj 377
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Constitution of India, 1950 — Article 227
High Courts09 Apr 2014Disposed Off
Omprakash Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4292
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 406, 494, 498-A
High Courts09 Apr 2014
M/s. Shree Satpuda Tapi Parisar Sahkari Sakhar Karkhana Ltd. Vs Union of India and Others
Bombay High Court · (2014) 307 ELT 699 : (2014) 6 MhLj 697
High Courts09 Apr 2014Allowed
Laxman Wamanrao Nagapure Vs Shankar Haribhau Adhau and Chandrakant Laxman Nagapure
Bombay High Court · (2014) 6 ALLMR 635 : (2014) 6 BomCR 195 : (2014) 3 MhLj 791
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 3Evidence Act, 1872 — Section 83
High Courts09 Apr 2014Allowed
Vidarbha Vikas Mahila Bal Kalyan Shikshan Sanstha and Akola College of Journalism Vs State of Maharashtra and The Academic Council, Sant Gadge Baba Amravati University
Bombay High Court · (2014) 5 ALLMR 224 : (2015) 2 BomCR 455 : (2014) 5 MhLj 722
Maharashtra Universities Act, 1994 — Section 57, 81, 85, 91, 91(4)
High Courts09 Apr 2014Disposed Off
Ryan Manuel Braganza Vs State of Goa
Bombay High Court · (2014) 6 ALLMR 76 : (2014) 4 BomCR 324
Constitution of India, 1950 — Article 21
High Courts09 Apr 2014Allowed
Muktabai Bhaktadas Rohankar Vs Keshav Kisan Dhandre
Bombay High Court · (2015) 2 ALLMR 740 : (2014) 4 MhLj 848
Hindu Succession Act, 1956 — Section 6
High Courts09 Apr 2014Dismissed
Raghunath Vs The State of Maharashtra
Bombay High Court · (2014) 04 BOM CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20(1), 7
High Courts08 Apr 2014
Jayvardhan Sinh Chapotkat Vs Ajayveer Chapotkat
Bombay High Court · (2014) 04 BOM CK 0266
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 14, Order 7 Rule 11(d)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21(iv)
High Courts08 Apr 2014
The Principal, R.R. Educational Trust''s college of Education and Research B.Ed. College Vs The Registrar, University of Mumbai and The Assistant Registrar, Dr. Babasaheb Ambedkar Bhavan Enrollment Department
Bombay High Court · (2014) 6 ABR 699 : (2015) 3 ALLMR 626 : (2015) 1 BomCR 450 : (2014) 4 MhLj 105
Constitution of India, 1950 — Article 226, 226Maharashtra Universities Act, 1994 — Section 27, 27, 28, 28, 51, 51
High Courts08 Apr 2014
Devappa Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3632
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 376(2)(f)
High Courts08 Apr 2014
Shalik Maruti Kowe Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2116 : (2014) 3 BomCR(Cri) 230 : (2014) CriLJ 3922
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 147, 148, 152, 224, 302Prisons Act, 1894 — Section 45, 46, 46(4), 52, 59
High Courts08 Apr 2014
Alpha Oil International Vs M.T. Chem Lily
Bombay High Court · (2015) 2 ALLMR 858 : (2014) 5 BomCR 521
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 25 Rule 1(i), Order 25 Rule 2, Order 25 Rule 2(1), Order 25 Rule 25
High Courts08 Apr 2014Disposed Off
Majestic Infracon Private Limited Vs Etisalat Mauritius Limited, Etisalat D.B. Telecom Limited, Delphi Investment Limited and Genex Exim Ventures Private Limited
Bombay High Court · (2014) 122 CLA 390 : (2014) 185 CompCas 145 : (2015) 1 CompLJ 337 : (2014) 4 RCR(Civil) 390
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 17Companies Act, 1956 — Section 397, 397, 398, 398, 433(e)Income Tax Act, 1961 — Section 281B, 281-B
High Courts08 Apr 2014Partly Allowed
Smt. Kamalbai Vs The State of Maharashtra and Bajirao
Bombay High Court · (2014) 6 ALLMR 118
Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Apr 2014Partly Allowed
Jaibhawani Bachat Gat, Bhagatwadi Vs The State of Maharashtra and Others
Bombay High Court · (2014) 5 ALLMR 539
High Courts08 Apr 2014
Indian Hotels and Restaurant Association and Vishwavihar Bar and Restaurant Vs Union of India and Others
Bombay High Court · (2014) 3 ABR 708 : (2014) 268 CTR 241 : (2014) 202 ECR 13 : (2014) 34 STR 522 : (2014) 71 VST 386
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 245, 246Consumer Protection Act, 1986 — Section 2(o)Finance Act, 1994 — Section 65, 65(105), 65(105)(zzzzv), 65(50), 65B(44)
High Courts08 Apr 2014Dismissed
Sanjay Santan @ Santram Sathe Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1553 : (2015) 1 BomCR(Cri) 268
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 498A, 498-A
High Courts08 Apr 2014Dismissed
Ushdev International Ltd. Vs Sims Copper Sdn. Bhd. and Others
Bombay High Court · (2014) 04 BOM CK 0115