High Courts08 Apr 2014
Balwant Daulat Patil Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1818 : (2015) 1 BomCR(Cri) 524 : (2014) 3 DMC 135
Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,094 of 3,665
High Courts08 Apr 2014Allowed
Thulile Goodness Dhalmini Vs Union of India
Bombay High Court · (2014) ALLMR(Cri) 1953
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 23(c), 28, 50
High Courts08 Apr 2014Dismissed
Maharashtra State Co-operative Cotton Growers'' Marketing Federation Limited Vs Employees'' State Insurance Corporation
Bombay High Court · (2014) 5 ALLMR 227 : (2015) 2 BomCR 394 : (2014) 142 FLR 686 : (2014) 3 LLJ 131 : (2014) 5 MhLj 712
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts08 Apr 2014Dismissed
Chhannulal Pandurang Shende Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2424
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Explosive Substances Act, 1908 — Section 4, 5Maharashtra Control of Organised Crime Act, 1999 — Section 21
High Courts08 Apr 2014Allowed
Medical Superintendent,Rural Hospital Vs Manisha Narayan Pote,Rural Hospital
Bombay High Court · (2014) 6 ALLMR 269 : (2014) 143 FLR 48 : (2014) 3 LLJ 452
High Courts08 Apr 2014Dismissed
State Vs Srikar Naik Kurade
Bombay High Court · (2014) 3 BomCR(Cri) 581
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 134(1)(a), 134(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 379
High Courts08 Apr 2014Dismissed
Narayan Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2943
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 376
High Courts08 Apr 2014Disposed off
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) 04 BOM CK 0015
High Courts07 Apr 2014
Bandra Arunoday Co-operative Housing Ltd. Vs Slum Rehabilitation Authority, through its Hon. Chief Executive Officer, Shastri Nagar Rahivasi SRA Co-op., Hsg. Soc. and The Collector, Mumbai Suburban Shastri Nagar Rahiwasi SRA CHS Ltd. and M/s. Sai Enterprises through its Partner Vs State of Maharashtra and Others
Bombay High Court · (2014) 04 BOM CK 0279
High Courts07 Apr 2014
Shastri Nagar Rahiwasi SRA CHS Ltd. and M/s. Sai Enterprises through its Partner Vs The State of Maharashtra and Others Bandra Arunoday Co-operative Housing Ltd. Vs Slum Rehabilitation Authority, through its Hon. Chief Executive Officer, Shastri Nagar Rahivasi SRA Co-op., Hsg. Soc. and The Collector, Mumbai Suburban
Bombay High Court · (2014) 04 BOM CK 0269
Maharashtra Land Revenue Code, 1966 — Section 247, 247, 258, 258
High Courts07 Apr 2014
Nitin Vs The Divisional Caste Certificate Scrutiny Committee
Bombay High Court · (2014) 6 ALLMR 693 : (2015) 5 BomCR 419 : (2015) 1 MhLj 392
High Courts07 Apr 2014Dismissed
B. Himmatlal Agrawal Vs Maharashtra State Power Generation Co. Ltd.
Bombay High Court · (2014) 3 ABR 697 : AIR 2014 Bom 108 : (2014) 4 BC 612
Constitution of India, 1950 — Article 14
High Courts07 Apr 2014
Dr. Manilal V. Valliyate Vs State of Maharashtra and Others
Bombay High Court · (2014) 3 ABR 663 : (2015) 1 BomCR 818 : (2014) 4 FLT 458 : (2014) 3 MhLj 209
Constitution of India, 1950 — Article 21, 51A(g)Wild Life (Protection) Act, 1972 — Section 4(2), 42, 5
High Courts07 Apr 2014Dismissed
Sudhakar Vs Shripat
Bombay High Court · (2014) 5 ALLMR 607
Provincial Small Cause Courts Act, 1887 — Section 26, 26(2)
High Courts07 Apr 2014
Kamlakar Dagdu Narkhade Vs K.N. Bhise Arts and Commerce College and Others
Bombay High Court · (2014) 4 ALLMR 368 : (2015) 1 BomCR 812 : (2014) 141 FLR 1037 : (2014) 3 LLJ 301 : (2014) 3 MhLj 300
High Courts07 Apr 2014
Shakeel Noorani Vs Sanjay Dutt
Bombay High Court · (2014) 3 ABR 794
Arbitration and Conciliation Act, 1996 — Section 11, 2(a), 2(b), 2(c), 2(d)
High Courts07 Apr 2014
Harish Loyalka and Another Vs Dileep Nevatia and Others
Bombay High Court · (2014) 4 ABR 545
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 18 Rule 4, Order 18 Rule 4(1), Order 19 Rule 19, Order 19 Rule 3Evidence Act, 1872 — Section 5
High Courts07 Apr 2014
Shikshak Sahakari Bank Limited Vs State of Maharashtra and Others
Bombay High Court · (2014) 3 ABR 684 : (2014) 6 ALLMR 349 : (2014) 4 MhLj 924
Bombay Sales Tax Act, 1959 — Section 14, 15, 2, 2(19), 3Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 2014
Sasmita Investments Ltd. Vs Appropriate Authority and Others
Bombay High Court · (2014) 04 BOM CK 0074
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 14 Rule 2, 9Constitution of India, 1950 — Article 136, 226, 227Income Tax Act, 1922 — Section 67
High Courts04 Apr 2014
Nitin Prabhakar Bankar Vs The Saptasringi Mahila Vividh Karyakari Seva Sahkari Sanstha Maryadit and Others
Bombay High Court · (2014) 04 BOM CK 0270
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 152, 152(1)(b), 4, 9