High Courts12 Mar 2014Dismissed
Megha Chandrakant Kale and Others Vs State of Maharashtra and The Deputy Director, Health Services, Latur
Bombay High Court · (2014) 3 ABR 167 : (2014) 4 BomCR 564
Constitution of India, 1950 - Article 14 16
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,106 of 3,665
High Courts11 Mar 2014
Achut Nanabhau Gambhire Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3620 : (2015) 1 DMC 459
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 209Penal Code, 1860 (IPC) — Section 201, 302, 34, 435, 436
High Courts11 Mar 2014Dismissed
Deputy Collector (Dev) and Land Acquisition Officer Vs Zaivonta Vitola Camotim Mamai
Bombay High Court · (2014) 4 ALLMR 762 : (2014) 6 MhLj 231
Land Acquisition Act, 1894 — Section 11, 18, 23, 4
High Courts11 Mar 2014
Divyakant C. Mehta Vs Income Tax Officer
Bombay High Court · (2014) 269 CTR 452 : (2014) 365 ITR 423
High Courts11 Mar 2014Allowed
Daulat Narhari Munde Vs The Chief Executive Officer, Zilla Parishad, Beed
Bombay High Court · (2014) 5 BomCR 681
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts11 Mar 2014Dismissed
Nana and Others Vs Prabhakar
Bombay High Court · (2014) 5 ABR 80 : (2016) 1 ALLMR 265 : (2014) 5 BomCR 780 : (2014) 6 MhLj 563
Maharashtra Rent Control Act, 1999 - Section 16(1)(g) 16(2) 25Registration Act, 1908 - Section 17(1)(b)
High Courts11 Mar 2014Dismissed
Suman Vs Mahavir and Others
Bombay High Court · (2015) ALLMR(Cri) 1951
Criminal Procedure Code, 1973 (CrPC) - Section 202 203 482Penal Code, 1860 (IPC) - Section 295-A 341 509
High Courts11 Mar 2014Allowed
Mahesh Vs Rahul K. Durugkar and State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1755 : (2014) 3 BomCR(Cri) 48
Criminal Procedure Code, 1973 (CrPC) - Section 256 91Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts11 Mar 2014Dismissed
Vinod Vijaypal Sharma Vs Mumbai Municipal Corporation and Dy. Municipal Commissioner (A and C) (Octroi) Ramling Shivram Nirmale Vs Mumbai Municipal Corporation
Bombay High Court · (2014) 6 BomCR 175
Mumbai Municipal Corporation Act, 1888 - Section 527
High Courts11 Mar 2014Allowed
Sudarshan Ramchandra Shelake Vs The State of Maharashtra Sharad and Rohan Vs The State of Maharashtra and Bandu @ Bandopant Gulab Chitalkar
Bombay High Court · (2015) ALLMR(Cri) 1767
Criminal Procedure Code, 1973 (CrPC) - Section 174 482Penal Code, 1860 (IPC) - Section 107 109 306
High Courts11 Mar 2014Dismissed
Vishwanath Hiralal Joshi Vs Vimalabai Magangal Joshi and Ramchandra Chaganlal Joshi
Bombay High Court · (2014) 5 ALLMR 561 : (2014) 5 BomCR 353
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 - Section 100 101
High Courts11 Mar 2014
Jagdish Lal Gupta Vs Tara Industries Limited and Others
Bombay High Court · (2014) 4 BomCR 665 : (2014) 120 CLA 236 : (2014) 183 CompCas 249
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Companies Act, 1956 - Section 10F 17Constitution of India, 1950 - Article 227
High Courts11 Mar 2014
Commonwealth Developers Vs Assistant Commissioner of Income Tax
Bombay High Court · (2014) 267 CTR 297 : (2015) 370 ITR 265
Income Tax Act, 1961 — Section 143(3), 263, 80-IB, 80-IB(10), 80-IB(14)(a)
High Courts10 Mar 2014Allowed
Rajendra Wamanrao Dhomne Vs Jaishri Rajendra Dhomne and Others
Bombay High Court · (2015) ALLMR(Cri) 1879
Criminal Procedure Code, 1973 (CrPC) - Section 125, 125(1) — Hindu Marriage Act, 1955 - Section 9
High Courts10 Mar 2014
Mount Mary Enterprises Vs Jivratna Medi Treat Pvt. Ltd.
Bombay High Court · (2015) 2 BomCR 406
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts10 Mar 2014Dismissed
Virbhadra Vs Piraji
Bombay High Court · (2014) 03 BOM CK 0215
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21, 21(3), 24, 36-ABombay Tenancy and Agricultural Lands Act, 1948 — Section 32-GCivil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts10 Mar 2014Allowed
Gangadhar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2847
Penal Code, 1860 (IPC) — Section 120B, 201, 203, 302, 34
High Courts10 Mar 2014Dismissed
Shankar Vs Haribhau Deceased through L.Rs.
Bombay High Court · (2014) 5 ALLMR 632
Evidence Act, 1872 - Section 114 92Transfer of Property Act, 1882 - Section 58(c)
High Courts10 Mar 2014Allowed
Shri Diwakar Madhukarrao Pande Vs Shri Shivaji Education Society and Nagpur University
Bombay High Court · (2014) 3 ABR 179 : (2014) 3 ALLMR 829 : (2014) 3 BomCR 4 : (2014) 2 LLJ 264 : (2014) 4 MhLj 426
Industrial Disputes Act, 1947 - Section 2(s) 25F 25G 25HMaharashtra Universities Act, 1994 - Section 58 59 59(1) 61
High Courts10 Mar 2014Allowed
Kiran Ashok Jadhav Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3850 : (2014) 3 BomCR(Cri) 33
Bombay Police Act, 1951 - Section 135 37(1)(a)Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 134 3