COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,101 of 3,665

High Courts24 Mar 2014Allowed

Rahul Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2579

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3

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High Courts21 Mar 2014

Commissioner of Central Excise and Sales Tax Vs Terna Sethkari Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2015) 318 ELT 628

Income Tax Act, 1961 - Section 32

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High Courts21 Mar 2014

Praveena R. Doshi Vs Ganpat Parab

Bombay High Court · (2015) 3 ACC 774 : (2015) ACJ 1452 : (2014) 6 ALLMR 79 : (2015) 2 AnWR 262 : (2015) 1 MhLj 176

Constitution of India, 1950 — Article 141

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High Courts21 Mar 2014Dismissed

Raju Bhimrao Girnare Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2762 : (2014) 3 BomCR(Cri) 128

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 363, 366, 375, 376, 376(1)

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High Courts21 Mar 2014Allowed

Mir Muradali Khurshid Ali Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1558

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20(b)(ii)(c)

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High Courts21 Mar 2014Dismissed

Anmolsingh Swarnsingh Jabbal Vs The State of Maharashtra

Bombay High Court · (2014) 2 BomCR(Cri) 361 : (2014) 3 CCR 53

Criminal Procedure Code, 1973 (CrPC) - Section 313 377 378 386Evidence Act, 1872 - Section 27 8Penal Code, 1860 (IPC) - Section 201 300 302 325 364

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High Courts21 Mar 2014Allowed

Prakash Shalikram Kadu Vs Gandhi Shikshan Sanstha and Shri Gajanan High School

Bombay High Court · (2015) 2 ALLMR 198 : (2015) 1 BomCR 793 : (2014) 3 MhLj 692

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5 9

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High Courts21 Mar 2014

Commissioner of Customs (Export) Vs Indo Zinc Ltd.

Bombay High Court · (2014) 306 ELT 601

Customs Act, 1962 — Section 18, 18(2)(a), 18(4)

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High Courts21 Mar 2014

East West Freight Carriers Pvt. Ltd. Vs Commr. of Cus. (Export)

Bombay High Court · (2014) 307 ELT 226

Customs Act, 1962 — Section 129B

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High Courts20 Mar 2014Disposed Off

Latabai Dinkar Sonawane Vs State of Maharashtra

Bombay High Court · (2015) 1 MhLJCrl 517

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High Courts20 Mar 2014Partly Allowed

Arvind Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1573

Arms Act, 1959 - Section 25, 27, 3 — Criminal Procedure Code, 1973 (CrPC) - Section 161 — Penal Code, 1860 (IPC) - Section 307, 326, 34, 393, 394

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High Courts20 Mar 2014

Reliance Industries Limited Vs NTPC Limited

Bombay High Court · (2014) 03 BOM CK 0237

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 21, Order 43 Rule 1

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High Courts20 Mar 2014

Manik Machinery Pvt. Ltd. Vs Union of India

Bombay High Court · (2014) 310 ELT 26

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High Courts20 Mar 2014

Commissioner of Central Excise Vs Mahindra and Mahindra Ltd.

Bombay High Court · (2014) 307 ELT 77

Central Excises and Salt Act, 1944 — Section 11A(1)

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High Courts20 Mar 2014

Benu Ramesh Agarwal Vs Commissioner of Central Excise

Bombay High Court · (2014) 305 ELT 375

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High Courts20 Mar 2014

Ashwini Kumar Tandon Vs Commissioner of Customs (Preventive)

Bombay High Court · (2014) 305 ELT 350

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High Courts20 Mar 2014

Commr. of Cus. (Export) Vs Dishman Pharmaceuticals and Chemicals Ltd.

Bombay High Court · (2014) 303 ELT 364

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High Courts20 Mar 2014

Commissioner of Customs (General) Vs M.K. Shipping Services

Bombay High Court · (2014) 303 ELT 360 : (2014) 27 GSTR 468

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High Courts20 Mar 2014Allowed

Damodar Prasad Maheshwari (Somani) and Dr. Santosh Vs Shri Sagar Onkardas Nyati and The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 3089 : (2014) 3 BomCR(Cri) 40

Criminal Procedure Code, 1973 (CrPC) — Section 156, 192, 200, 202, 202(1)

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High Courts20 Mar 2014Allowed

Tukaram Tulsiram Pawar Vs The State of Maharashtra

Bombay High Court · (2014) 3 BomCR(Cri) 209

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

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