High Courts10 Mar 2014Allowed
Sau. Archana Rameshwar Shingane and Ku. Shital Rameshwar Shingane Vs Rameshwar Vishnu Shingane
Bombay High Court · (2014) 4 ABR 489 : (2014) 6 ALLMR 584 : (2014) 4 BomCR 569 : (2014) 3 DMC 510 : (2014) 3 MhLj 787
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,107 of 3,665
High Courts10 Mar 2014Dismissed
Arvind Vs The State of Maharashtra
Bombay High Court · (2014) 03 BOM CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts10 Mar 2014Disposed Off
Mr. Viraf N. Chiniwala Vs Mrs. Amy N. Irani and State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2832
Criminal Procedure Code, 1973 (CrPC) - Section 199 199(3) 200 202 468Penal Code, 1860 (IPC) - Section 500 504 506
High Courts07 Mar 2014
The State of Maharashtra Vs Rambhau
Bombay High Court · (2014) ALLMR(Cri) 3688
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts07 Mar 2014Dismissed
Gajanan Babulal Bathulwar and 77 Others Vs The State of Maharashtra and The Superintendent, Central Prison Umashankar Shriram Potbhare Vs The Divisional Commissioner and The Superintendent, Central Prison, Nagpur
Bombay High Court · (2014) 2 BomCR(Cri) 544
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 432Prisons Act, 1894 - Section 59
High Courts07 Mar 2014Dismissed
The Association of Recognized Agents, Regional and State Transport Authority Vs The Chief Executive Engineer and Others
Bombay High Court · (2014) 3 ABR 68 : (2015) 3 ALLMR 785 : (2014) 4 BomCR 618
Bombay Government Premises (Eviction) Act, 1955 - Section 4 4(2) 5Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226
High Courts07 Mar 2014
X Vs Y
Bombay High Court · (2014) 3 ABR 83 : (2014) 4 BomCR 168 : (2014) 3 DMC 530 : (2015) 3 MhLj 66
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125 407 408 410Hindu Adoptions and Maintenance Act, 1956 - Section 18(2)
High Courts07 Mar 2014Dismissed
Hiralal Dagdulal Pagaria and Another Vs Vasantlal Haridas Bhanushali
Bombay High Court · (2014) 5 ALLMR 578
Maharashtra Rent Control Act, 1999 - Section 16(1)(g)
High Courts07 Mar 2014Dismissed
Uttam Vs The State of Maharashtra
Bombay High Court · (2014) 03 BOM CK 0033
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Mar 2014Disposed Off
Ashok Vs Suryabhan
Bombay High Court · (2014) 03 BOM CK 0009
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(b)
High Courts07 Mar 2014
Gulam Husein Sk. Dagu Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3865
Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts06 Mar 2014
Ansari Constructions Company Vs The State of Maharashtra
Bombay High Court · (2014) 5 ALLMR 132 : (2015) 3 BomCR 325 : (2014) 5 MhLj 765
Maharashtra Land Revenue Code, 1966 — Section 48
High Courts06 Mar 2014Partly Allowed
Vishwanath Gaonkar Vs State
Bombay High Court · (2014) ALLMR(Cri) 1688
Arms Act, 1959 — Section 25, 25(1-B)(a), 3, 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 201, 304
High Courts06 Mar 2014Allowed
Deorao Balaji Bhoyar Vs Ganpat Punaji Bawne
Bombay High Court · (2014) 3 ABR 160 : (2014) 3 ALLMR 703 : (2014) 4 MhLj 820
Specific Relief Act, 1963 — Section 16(c), 20Transfer of Property Act, 1882 — Section 53A
High Courts06 Mar 2014Allowed
Komal Singh Vs Inspector General
Bombay High Court · (2014) ALLMR(Cri) 2165
High Courts06 Mar 2014Dismissed
Official Trustee, State of Maharashtra Vs Maharashtra Housing and Area Development Authority and Others
Bombay High Court · (2014) 5 ALLMR 145 : (2014) 3 BomCR 313 : (2014) 6 MhLj 492
Constitution of India, 1950 - Article 226Maharashtra Housing and Area Development Act, 1976 - Section 154 95AOfficial Trustees Act, 1913 - Section 25 28(b) 7(2)
High Courts06 Mar 2014Allowed
M/s. NRB Bearings Limited Vs Asst. Provident Fund Commissioner Employees Provident Fund Organisation
Bombay High Court · (2014) 5 ABR 93 : (2014) 5 ALLMR 543 : (2014) 5 BomCR 717 : (2014) 141 FLR 799 : (2014) LabIC 3748 : (2014) LLR 470
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 12(3) 6 7A 7B 7IFactories Act, 1948 - Section 46
High Courts06 Mar 2014Dismissed
Smt. Shakuntala and Others Vs Chandrabhan and Others
Bombay High Court · (2014) 3 ABR 348 : (2014) 3 ALLMR 740 : (2014) 5 BomCR 645 : (2014) 4 MhLj 895
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts06 Mar 2014Disposed Off
The Chief Executive Officer, The Executive Engineer, The Deputy Engineer and Lahu Vs Smt. Mangal
Bombay High Court · (2015) 2 ALLMR 723 : (2014) 5 BomCR 368 : (2014) 4 MhLj 673
High Courts06 Mar 2014Dismissed
Vithoba and Others. Vs Anand and Another
Bombay High Court · (2014) 5 ABR 105 : (2014) 5 ALLMR 585 : (2014) 4 BomCR 632
Hyderabad Abolition of Inams and Cash Grants Act, 1954 - Section 6(3)Hyderabad Atiyat Inquiries Act, 1952 - Section 5 6 7Transfer of Property Act, 1882 - Section 105 107