High Courts13 Mar 2014
Narendra K. Ambwani Vs Union of India, Regional Passport Officer, Mumbai and Superintendent of Police, New Delhi
Bombay High Court · (2014) 4 BomCR 281
Passports Act, 1967 - Section 6(2)(f)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,105 of 3,665
High Courts13 Mar 2014
Prabhakar and Another Vs Vaijnath and Others Vaijnath Vs Prabhakar And Others. Respondents.
Bombay High Court · (2014) 5 ABR 38 : (2015) 4 ALLMR 273 : (2014) 5 BomCR 792
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4(4), Order 22 Rule 10-A, Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(4)Limitation Act, 1963 - Section 5
High Courts13 Mar 2014Dismissed
Parasmal Jain Vs The State of Maharashtra and The Special Land Acquisition Officer
Bombay High Court · (2014) 03 BOM CK 0085
Land Acquisition Act, 1894 - Section 18 18(1) 28A 28A(1) 54Limitation Act, 1963 - Section 5
High Courts13 Mar 2014
Jindal Drugs Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 310 ELT 472
High Courts12 Mar 2014Dismissed
Manish Vs State of Maharashtra
Bombay High Court · (2015) 1 MhLJCrl 600
High Courts12 Mar 2014
Mahesh Balkrishna Dandane Vs The State of Maharashtra
Bombay High Court · (2014) 03 BOM CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 375, 376, 406, 420
High Courts12 Mar 2014
Mahesh Balkrishna Dandane Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2805 : (2014) 4 Crimes 37
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 375, 376, 406, 420
High Courts12 Mar 2014
Umakant B. Agrawal Vs Deputy Commissioner of Income Tax-9(1)
Bombay High Court · (2014) 369 ITR 220 : (2014) 224 TAXMAN 264
Income Tax Act, 1961 — Section 260A
High Courts12 Mar 2014
Madhukar Vs Divisional Controller (MSRTC)
Bombay High Court · (2015) 1 ALLMR 640 : (2015) 5 BomCR 137 : (2014) 5 MhLj 64
Land Acquisition Act, 1894 — Section 11, 11A, 18, 4, 6
High Courts12 Mar 2014Dismissed
T. Rajan Vs Kail Limited
Bombay High Court · (2014) 03 BOM CK 0178
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 13, 16Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Mar 2014Disposed Off
Dnyanoba Balbhim Salunke Vs Sarjerao Dhondiba Salunke
Bombay High Court · (2015) 1 ALLMR 367 : (2014) 5 BomCR 229
Civil Procedure Code, 1908 (CPC) - Section 10
High Courts12 Mar 2014
R.N.A. Classic CHS Ltd. Vs Deputy Registrar, Co-operative Societies, Mrs. Tina Agarwal and Divisional Joint Registrar, Co-operative Societies
Bombay High Court · (2014) 3 ABR 186 : (2015) 3 ALLMR 606 : (2014) 4 BomCR 537 : (2014) 4 MhLj 938
Maharashtra Co-operative Societies Act, 1960 - Section 22 22(2) 23 23(2)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 7
High Courts12 Mar 2014Dismissed
Mohammod and Jeelani Vs Osman Khan and Others
Bombay High Court · (2014) 3 ABR 176 : (2014) 5 ALLMR 629
Hyderabad Atiyat Inquiries Act, 1952 - Section 7
High Courts12 Mar 2014
M/s. M.F. Jain Engineers and Contractors Vs The Maharashtra State Power Generation Company Ltd. and M/s. Shri Sai Construction
Bombay High Court · (2014) 5 ALLMR 650 : (2014) 4 BomCR 335
High Courts12 Mar 2014Dismissed
SKS Logistics Ltd. Vs Fairmacs Shipping and Transport Services Pvt. Ltd.
Bombay High Court · (2014) 3 ARBLR 395 : (2014) 4 BomCR 529
Arbitration and Conciliation Act, 1996 - Section 34
High Courts12 Mar 2014
Darius Rutton Kavasmaneck Vs Gharda Chemicals Limited and Others
Bombay High Court · (2014) 4 BomCR 141
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 8, Order 23 Rule 1
High Courts12 Mar 2014Dismissed
Shri R. Mada Swamy Vs Indian Express Newspaper (Mumbai) Pvt. Ltd.
Bombay High Court · (2014) 5 ALLMR 604 : (2014) 5 BomCR 342 : (2014) 143 FLR 524 : (2014) 2 LLJ 317 : (2014) LLR 789
High Courts12 Mar 2014
Ajay, Sunita Laxmansa Chandkar, Archana Anandrao Jadhav and Anita Vilas Tale and Others Vs The State of Maharashtra, The Director of Education, Maharashtra State, Zilla Parishad, Hingoli and The Education Officer (Primary), Zilla Parishad, Hingoli and Others etc. etc.
Bombay High Court · (2014) 4 ALLMR 556 : (2014) 4 BomCR 177 : (2014) 6 MhLj 458
Constitution of India, 1950 - Article 14 16 226 32
High Courts12 Mar 2014Allowed
Manish Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4257
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 19, 19(2)
High Courts12 Mar 2014
Tulsi Ramkrishnani Vs Union of India
Bombay High Court · (2014) 127 SCL 136
Foreign Exchange Regulation Act, 1973 — Section 54, 6(4), 6(5)