COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,102 of 3,665

High Courts20 Mar 2014Dismissed

M/s. Aarti Infra-Projects Pvt. Ltd. and Others Vs M/s. S.P. Fabritech

Bombay High Court · (2014) 5 ALLMR 671 : (2015) 2 BC 520 : (2015) 1 BomCR 547

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3(6)Negotiable Instruments Act, 1881 (NI) - Section 118 138

Read judgment

High Courts20 Mar 2014Dismissed

Dr. Arvind Vishnu Patankar Vs University Grants Commission, State of Maharashtra and Western Regional Instrumentation Centre

Bombay High Court · (2014) 03 BOM CK 0161

Constitution of India, 1950 - Article 14

Read judgment

High Courts20 Mar 2014Partly Allowed

The State of Maharashtra Vs Rakesh Manohar Kamble @ Niraj and Amarsing Rakesh Manohar Kamble @ Niraj and Amarsing Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2043 : (2014) 2 BomCR(Cri) 664

Arms Act, 1959 - Section 25 3 4Criminal Procedure Code, 1973 (CrPC) - Section 129 161 235(2) 354(3) 37Penal Code, 1860 (IPC) - Section 120-B 302 34 364 366

Read judgment

High Courts20 Mar 2014Dismissed

Dr. Narote Amol Sadashivrao and Others etc etc. Vs State of Maharashtra and Others etc etc.

Bombay High Court · (2014) 03 BOM CK 0089

Constitution of India, 1950 - Article 14 15 15(4) 16 16(4)Indian Medical Council Act, 1956 - Section 30 30(1) 31Maharashtra University of Health Sciences Act, 1998 - Section 5(k) 9(4)

Read judgment

High Courts20 Mar 2014Dismissed

Maharashtra Krishna Valley Development Corporation Vs The State of Maharashtra and Others

Bombay High Court · (2014) 3 ABR 376 : AIR 2014 Bom 74 : (2015) 2 ALLMR 271 : (2014) 4 BomCR 626 : (2015) 3 MhLj 463

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11 12 18 18 18

Read judgment

High Courts20 Mar 2014

Dr. Aspi S. Golwala and Others Vs Bai Ratanbai and Behramji Kuka Co-operative Housing Society Ltd. and Others

Bombay High Court · (2014) 4 BomCR 673

Bombay Public Trusts Act, 1950 - Section 50 51Transfer of Property Act, 1882 - Section 10 10 11 11 12 12

Read judgment

High Courts20 Mar 2014Allowed

Shri Dadu Rama Patil, Suresh Jivaba Patil, Vasant Jivaba Patil and Smt. Hirabai Jivaba Patil Vs Shri Bapu Krishna Kurane Since deceased through his legal heirs and Others

Bombay High Court · (2014) 3 ABR 302 : (2015) 5 ALLMR 274 : (2015) 1 BomCR 231 : (2014) 4 MhLj 246

Civil Procedure Code, 1908 (CPC) - Section 115 4 6 9

Read judgment

High Courts20 Mar 2014Allowed

Sharad Bhaskar Rajnor Vs State of Maharashtra

Bombay High Court · (2014) 3 BomCR(Cri) 58

Penal Code, 1860 (IPC) - Section 302 354 376

Read judgment

High Courts20 Mar 2014Disposed Off

Mr. Chandrabhan Sukhadeo Sangle and Others etc.etc. Vs Urban Development Department and Others and Others etc.etc.

Bombay High Court · (2014) 3 ABR 141 : (2015) 3 ALLMR 632 : (2014) 3 BomCR 692

Constitution of India, 1950 - Article 14Maharashtra Housing and Area Development Act, 1976 - Section 18

Read judgment

High Courts20 Mar 2014Dismissed

Peeraji Limbaji Agawane Vs Hariba Nana Bhinge

Bombay High Court · (2014) 4 ABR 826 : (2014) 4 BomCR 388 : (2015) 1 MhLj 53

Specific Relief Act, 1963 — Section 10, 16, 20

Read judgment

High Courts20 Mar 2014Disposed Off

Smt. Kalawati Vs Nagpur Improvement Trust

Bombay High Court · (2015) 1 ALLMR 663 : (2015) 2 BomCR 164 : (2014) 3 MhLj 722

Read judgment

High Courts20 Mar 2014Dismissed

Shamkalabai Vs Bhikamsing Kishansing Chouvan

Bombay High Court · (2014) 5 ABR 84 : (2015) 1 MhLj 78

Evidence Act, 1872 — Section 34Hindu Succession Act, 1956 — Section 14

Read judgment

High Courts20 Mar 2014

Bake Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3219

Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 201, 302, 376, 380, 449

Read judgment

High Courts20 Mar 2014

Latabai Dinkar Sonawane Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3440

Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 498A

Read judgment

High Courts20 Mar 2014Partly Allowed

Hindustan Petroleum Corporation Ltd. Vs Nivedita

Bombay High Court · (2014) 5 ABR 770 : (2014) 5 ALLMR 270 : (2014) 4 MhLj 874

Civil Procedure Code, 1908 (CPC) — Section 105, 152

Read judgment

High Courts20 Mar 2014Dismissed

Manisha Prafulchandra Shelke Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3031

Criminal Procedure Code, 1973 (CrPC) — Section 202, 468Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts19 Mar 2014Allowed

Amravati Municipal Corporation and Others Vs Vijay Mills and Others

Bombay High Court · (2015) 4 MhLj 773

Constitution of India, 1950 - Article 226 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 1(3) 2 2(d) 2(g)(a) 2(j)

Read judgment

High Courts19 Mar 2014Allowed