High Courts19 Mar 2014Disposed Off
Amboo Salim Abdul Bari Siddiqui Vs The State of Maharashtra and Assistant Municipal Commissioner
Bombay High Court · (2014) 03 BOM CK 0130
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,103 of 3,665
High Courts19 Mar 2014Dismissed
Dr. V. Aditya Srinivas Vs The State of Maharashtra, The Municipal Corporation of Greater Mumbai and BSE Limited
Bombay High Court · (2014) 6 BomCR 204
Mumbai Municipal Corporation Act, 1888 — Section 351
High Courts19 Mar 2014Allowed
Baburao, Zumbar Baburao Nalawade and Vinayak and Lrs. Vs Tukaram Since deceased through his L.Rs. and Others
Bombay High Court · (2014) 3 ABR 171 : (2015) 2 ALLMR 277 : (2015) 2 MhLj 912
High Courts19 Mar 2014Allowed
Sadanand Madhukar Ingle Vs Maharashtra Medical Council
Bombay High Court · (2014) 4 ABR 751 : (2014) 4 MhLj 360
Constitution of India, 1950 — Article 19(1)(g)Maharashtra Medical Council Act, 1965 — Section 10, 22Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 — Section 23, 23(2), 24, 26, 29
High Courts19 Mar 2014
Navbharat International Ltd. Vs Cargo Onboard m.v. Amitees (at Kandla)
Bombay High Court · (2014) 5 BomCR 119
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 129Sales of Goods Act, 1930 — Section 25
High Courts18 Mar 2014
Anand Dhananjay Nalawade Vs State of Maharashtra
Bombay High Court · (2014) 6 ALLMR 620 : (2015) 1 BomCR 290 : (2014) 4 MhLj 77
Maharashtra 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 4, 4(1), 5(1), 6, 6(2)
High Courts18 Mar 2014Dismissed
Satyanarayan Ramaiyya Maddiwar Vs Shankarrao Ramaiyya Maddiwar and Tryambak Ramaiyya Maddiwar
Bombay High Court · (2014) 03 BOM CK 0169
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1
High Courts18 Mar 2014Allowed
Tanaji Dadasaheb Sargar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2137
Arms Act, 1959 - Section 25(1B)(a) 3Penal Code, 1860 (IPC) - Section 302
High Courts18 Mar 2014
Dreymoor Fertilizers Overseas Pte. Ltd. Vs M.V. Theoforos-1, a Vessel Flying the Flag of Panama
Bombay High Court · (2014) 03 BOM CK 0099
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10 151Contract Act, 1872 - Section 69Transfer of Property Act, 1882 - Section 130
High Courts18 Mar 2014
M/s. Arad Metering Technologies Ltd. Vs Xelia Utility Management Pvt. Ltd. and Others
Bombay High Court · (2014) 4 BomCR 97
High Courts18 Mar 2014
Balaji Krishnaji Bhoyar Vs Zilla Parishad
Bombay High Court · (2015) 3 ALLMR 663 : (2014) 4 MhLj 386
Constitution of India, 1950 — Article 309, 311Limitation Act, 1963 — Section 14, 5Specific Relief Act, 1963 — Section 14, 34
High Courts18 Mar 2014Partly Allowed
Vijay Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2568
Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Penal Code, 1860 (IPC) — Section 304, 324, 34
High Courts15 Mar 2014Allowed
Union of India Vs Smt. Kamalabai
Bombay High Court · (2014) 03 BOM CK 0125
High Courts14 Mar 2014Dismissed
Chandrakant Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 ABR 72 : (2014) 5 ALLMR 609 : (2014) 6 BomCR 231 : (2015) 2 MhLj 323
Limitation Act, 1963 - Section 5
High Courts14 Mar 2014
Narayan and Others Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 307
Criminal Procedure Code, 1973 (CrPC) — Section 218, 220Penal Code, 1860 (IPC) — Section 107, 306, 323, 34, 506
High Courts14 Mar 2014
Sajid Iqbal Shaikh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3407
Penal Code, 1860 (IPC) — Section 302, 304, 34, 392, 395
High Courts14 Mar 2014
Madhavrao Vs The State of Maharashtra
Bombay High Court · (2014) 5 ALLMR 555 : (2014) 6 MhLj 76
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(3A), 18, 23, 23(1A), 28
High Courts14 Mar 2014
Sachin Joshi Vs Commissioner of Income Tax
Bombay High Court · (2015) 370 ITR 598 : (2014) 224 TAXMAN 331
Income Tax Act, 1961 — Section 127, 127(2), 132, 153C
High Courts14 Mar 2014Partly Allowed
Laurinda Gomes Vs Janu Hari Gaude
Bombay High Court · (2014) 4 ALLMR 773 : (2014) 5 MhLj 340
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 140
High Courts14 Mar 2014Disposed Off
Sham Vs Sau. Yogita
Bombay High Court · (2015) ALLMR(Cri) 264 : (2015) 3 DMC 187
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21