COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,104 of 3,665

High Courts14 Mar 2014Dismissed

Geetabai Ramchandra Pawar Vs Rambhau Maruti Pawar and Others

Bombay High Court · (2014) 4 BomCR 377 : (2015) 2 MhLj 516

Evidence Act, 1872 - Section 102 3 68Registration Act, 1908 - Section 59 60Succession Act, 1925 - Section 59 61 63

Read judgment

High Courts14 Mar 2014Dismissed

Raosaheb and Others. Vs Vinod and Others

Bombay High Court · (2015) 1 ALLMR 322 : (2014) 5 BomCR 326 : (2015) 2 MhLj 36

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

Read judgment

High Courts14 Mar 2014Dismissed

Sanjay Tarakumar Tibdiwala Vs Jawed

Bombay High Court · (2015) 1 ACC 457 : (2014) 5 ALLMR 758 : (2014) 5 BomCR 810

Constitution of India, 1950 - Article 136

Read judgment

High Courts14 Mar 2014Allowed

Employees'' State Insurance Corporation and Others Vs Shri A.V. Tungare, Shri H.F. Rane and Shri J.D. Barahate

Bombay High Court · (2014) 3 ABR 625 : (2015) 1 ALLMR 649 : (2015) 2 BomCR 776 : (2014) 5 MhLj 219

Administrative Tribunals Act, 1985 - Section 19Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 58

Read judgment

High Courts14 Mar 2014Dismissed

Remedial Resolutions Advisors Pvt. Ltd. and Others Vs Capri UK Investments Ltd. and Others and N.H. Construction Pvt. Ltd. and Others

Bombay High Court · (2014) 4 BomCR 658

Civil Procedure Code, 1908 (CPC) - Order 38 Rule 38, Order 38 Rule 5, Order 38 Rule 5(1)

Read judgment

High Courts14 Mar 2014Allowed

Federation of Churchgate Residents and Others Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2014) 5 BomCR 145

Maharashtra Regional and Town Planning Act, 1966 - Section 137 154 154(1) 159 37

Read judgment

High Courts14 Mar 2014Disposed Off

Shri Balasaheb Baburao Jambulkar Vs State of Maharashtra and Others

Bombay High Court · (2014) 4 BomCR 160

Read judgment

High Courts14 Mar 2014

Shankar Govindlal Patwari Vs Sanjay Rameshwar Sharma and Others

Bombay High Court · (2014) 5 ABR 89

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 43 Rule 43Specific Relief Act, 1963 - Section 20Transfer of Property Act, 1882 - Section 54

Read judgment

High Courts14 Mar 2014Dismissed

Samarth Sahakari Sakhar Karkhana Ltd. Vs Govind and The State of Maharashtra

Bombay High Court · (2014) 03 BOM CK 0086

Criminal Procedure Code, 1973 (CrPC) - Section 340 397 399 401 439Negotiable Instruments Act, 1881 (NI) - Section 138 141

Read judgment

High Courts14 Mar 2014Allowed

Devendra Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2450

Penal Code, 1860 (IPC) — Section 376

Read judgment

High Courts14 Mar 2014Dismissed

Azizoddin Vs Pandit Dindayal Nagari Sahakari Patpedhi Ltd.

Bombay High Court · (2014) 03 BOM CK 0039

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts14 Mar 2014

Manoj Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3145

Criminal Procedure Code, 1973 (CrPC) — Section 125, 193, 195, 195(1), 195(1)(b)(ii)Penal Code, 1860 (IPC) — Section 191, 192, 193, 376, 420

Read judgment

High Courts13 Mar 2014

A Plus Project''s and Technology Pvt. Ltd. Vs Union of India

Bombay High Court · (2015) 323 ELT 125

Central Excises and Salt Act, 1944 - Section 35FConstitution of India, 1950 - Article 226

Read judgment

High Courts13 Mar 2014Allowed

Randolf Savio Philips Vs Florence D''Souza John

Bombay High Court · (2014) 4 BomCR 671 : (2014) 3 DMC 334

Foreign Marriage Act, 1969 — Section 18Special Marriage Act, 1954 — Section 2(e), 38

Read judgment

High Courts13 Mar 2014Disposed Off

Gopal Punju Samudre Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3953

Criminal Procedure Code, 1973 (CrPC) — Section 31Penal Code, 1860 (IPC) — Section 160, 353, 427, 71

Read judgment

High Courts13 Mar 2014Dismissed

Subash Vidya Mandal Vs Pushpalata Prabhakar Deshmukh

Bombay High Court · (2015) 3 ALLMR 713 : (2015) 1 BomCR 260 : (2014) 4 MhLj 323

Read judgment

High Courts13 Mar 2014

Imambi and Others Vs Mohammad Ismail Mohammad Ismail Vs Imambi and and Others.

Bombay High Court · (2014) 5 ABR 44 : (2014) 5 ALLMR 793 : (2014) 5 BomCR 763

Read judgment

High Courts13 Mar 2014Allowed

Wadhwa Residency Private Limited and Mr. Manohar M. Chhabria Vs Municipal Corporation of Greater Mumbai, a statutory Corporation constituted and Others

Bombay High Court · (2014) 4 BomCR 845

Constitution of India, 1950 - Article 14 226Maharashtra Regional and Town Planning Act, 1966 - Section 37 37(2) 46

Read judgment

High Courts13 Mar 2014Allowed

State of Maharashtra and Sub-Divisional Officer Vs Bhikulal Mahadeo Agrawal, Smt. Banarasbai Bhikulal Agrawal and Others

Bombay High Court · (2014) 3 ABR 321 : (2015) 2 ALLMR 282 : (2014) 4 BomCR 624 : (2015) 2 MhLj 867

Bombay Revenue Jurisdiction Act, 1876 - Section 11

Read judgment

High Courts13 Mar 2014Dismissed

Suresh Dnyandeo Kate Vs The State of Maharashtra

Bombay High Court · (2014) 03 BOM CK 0100

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302 84

Read judgment