COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,096 of 3,665

High Courts03 Apr 2014

Rohinton Panthaky Vs Armin R. Panthaky

Bombay High Court · (2014) 3 BomCR 268 : (2014) 3 MhLj 803

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 4(4)Parsi Marriage And Divorce Act, 1936 — Section 18, 19, 20, 24, 25

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High Courts03 Apr 2014Disposed Off

AMI Merchandising Pvt. Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2014) 3 ABR 324 : (2014) 4 ALLMR 643 : (2014) 3 BomCR 248 : (2014) 3 MhLj 257

Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 60(b)Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 16, 22, 23

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High Courts03 Apr 2014Dismissed

Ramesh Baburao Pharande Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1599 : (2015) 1 BomCR(Cri) 284

Criminal Procedure Code, 1973 (CrPC) — Section 161Fatal Accidents Act, 1855 — Section 1(A)Penal Code, 1860 (IPC) — Section 302, 323, 506, 97

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High Courts03 Apr 2014Allowed

Mahesh Vasant Salunke Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3882 : (2014) 2 BomCR(Cri) 289

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts03 Apr 2014

Andrew Telecom (I) Pvt. Ltd. Vs Commissioner of Cus. and C. Ex.

Bombay High Court · (2014) 45 GST 305 : (2015) 31 GSTR 57 : (2014) 34 STR 562 : (2015) 80 VST 79

Central Excises and Salt Act, 1944 — Section 11, 11A, 11B, 11B(1), 12AConstitution of India, 1950 — Article 226, 32Contract Act, 1872 — Section 72

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High Courts03 Apr 2014

Academy of Fine Arts and Crafts Trust and A.F.A.C. English School and Jr. College Vs Shatrughan Dada Kamble, Education Inspector, North Side, Dy. Director of Education and State of Maharashtra Shatrughan Dada Kamble Adult, Occu: Service Vs State of Maharashtra and Others

Bombay High Court · (2014) 4 ALLMR 340

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2

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High Courts03 Apr 2014Allowed

Gopal Dattu Pal Vs Administrator of Communidade of Bardez

Bombay High Court · (2014) 6 ALLMR 125 : (2014) 3 BomCR 746

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts03 Apr 2014Dismissed

Ramesh Samarbahadur Singh Vs Century Textile and Industries Ltd.

Bombay High Court · (2014) LLR 795

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High Courts03 Apr 2014

Manguesh Devasthan of Priol Vs Krishna Gawade

Bombay High Court · (2014) 6 ALLMR 85 : (2015) 1 MhLj 285

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 15 Rule 1Specific Relief Act, 1963 — Section 34, 42

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High Courts03 Apr 2014

Bombay Tarpaulin Merchants Association Vs State of Maharashtra

Bombay High Court · (2014) 72 VST 441

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High Courts02 Apr 2014

CIT Vs Smart Link Network Systems (P.) Ltd.

Bombay High Court · (2014) 04 BOM CK 0273

Income Tax Act, 1961 — Section 28(va), 28(va)(b), 80-IB

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High Courts02 Apr 2014

Vijendra B. Singh Vs Uma Vijendra Singh

Bombay High Court · (2014) 04 BOM CK 0265

Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1), 23(1)(a)

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High Courts02 Apr 2014

Saraswati Suryaji Mamlekar Vs Suryaji Shankar Mamlekar

Bombay High Court · (2014) 6 ABR 278

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 20 Rule 18(2), Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5

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High Courts02 Apr 2014

Sanjay Vs State of Maharashtra

Bombay High Court · (2014) 4 FLT 821 : (2014) 5 MhLj 286

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 2, 26, 26(1)(f), 26(1)E, 26(1)F

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High Courts02 Apr 2014Partly Allowed

Jagannath Pandhari Dhavare Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2946

Penal Code, 1860 (IPC) — Section 302, 304(II), 307, 324, 34

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High Courts02 Apr 2014Disposed Off

Reshmi Constructions Vs Laxman Vithal Chunekar

Bombay High Court · (2016) ALLMR(Cri) 782 : (2014) 2 BomCR(Cri) 297 : (2014) 5 MhLj 537

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 18, 19, 22Partnership Act, 1932 — Section 10, 14, 15, 19, 22

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High Courts02 Apr 2014Allowed