COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,095 of 3,665

High Courts04 Apr 2014Allowed

Anand Vs The Scheduled Tribe Caste Certificate Scrutiny Committee

Bombay High Court · (2014) 6 ABR 58 : (2014) 5 ALLMR 181

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 15(3), 341(1), 342(1)Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts04 Apr 2014

Inter Gold (India) Ltd. Vs Collector of Central Excise

Bombay High Court · (2014) 307 ELT 69

Central Excises and Salt Act, 1944 — Section 3(1)Customs Act, 1962 — Section 111(i), 111(j), 112, 125, 130(1)

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High Courts04 Apr 2014Allowed

Rahul Vs Sau. Nisha

Bombay High Court · (2014) ALLMR(Cri) 2965

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts04 Apr 2014Allowed

Jitendra Raghuraj Deshprabhu Vs Mohan Navso Kalsekar

Bombay High Court · (2014) 4 ABR 667 : (2015) 3 ALLMR 584

Mamlatdars Court Act, 1906 — Section 4

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High Courts04 Apr 2014Disposed Off

Chandrakant Pednekar Vs Pradeep D. Chodnekar

Bombay High Court · (2014) 3 ABR 669

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 43 Rule 1(d), Order 43 Rule 43, Order 9 Rule 13, 104Limitation Act, 1963 — Section 5

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High Courts04 Apr 2014Partly Allowed

Bhaskar Dnyanu Shinde and Others Vs The State of Maharashtra and Laxmibai Hanmant Shinde

Bombay High Court · (2014) ALLMR(Cri) 1609 : (2014) 3 BomCR(Cri) 242

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts04 Apr 2014Dismissed

Bhagat Gopaldas Thakrani Vs The State of Maharashtra and Others

Bombay High Court · (2014) 4 ABR 766 : (2014) 6 ALLMR 59 : (2014) 4 MhLj 840

Maharashtra Land Revenue Code, 1966 — Section 13[3]

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High Courts04 Apr 2014

Rakesh Sukanuji Dafade and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 1 BomCR 549 : (2014) 3 MhLj 307

Constitution of India, 1950 — Article 136, 14, 141, 142, 15Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 2(a)

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High Courts04 Apr 2014Dismissed

Mahendrakumar Bhagwatiprasad Agrawal Vs Virendra Bhagwatiprasad Agrawal and Sau. Deepa Virendra Agrawal

Bombay High Court · (2015) 2 ABR 152 : (2014) 6 ALLMR 674 : (2014) 3 BomCR 736 : (2015) 1 MhLj 403

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 99

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High Courts04 Apr 2014Allowed

Bhujang Vs The State of Maharashtra

Bombay High Court · (2014) 3 BomCR(Cri) 518

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts04 Apr 2014Partly Allowed

Smt. Kiran Amol Ambhore Vs Amol Ramdas Ambhore

Bombay High Court · (2015) 2 BomCR 122 : (2014) 3 MhLj 720

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High Courts04 Apr 2014

Smt. Chandabai and Prakash Vs Mehmood Khan Abdul Hamid Khan

Bombay High Court · (2015) 5 ALLMR 254 : (2015) 1 BomCR 782 : (2014) 3 MhLj 760

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 14, Order 14 Rule 2(2)(a), 100, 9Maharashtra Rent Control Act, 1999 — Section 34Provincial Small Cause Courts Act, 1887 — Section 15

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High Courts04 Apr 2014Dismissed