High Courts06 Mar 2014Dismissed
Rajendra Halarnkar Vs Anastazia Maria De
Bombay High Court · (2014) ALLMR(Cri) 2353
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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Bombay High Court judgments
73,288 judgments · page 1,108 of 3,665
High Courts06 Mar 2014
Sailam B.V.B.A. Vs M/s. Helios Jewellery Pvt. Ltd. and Others M/s. Helios Jewellery Pvt. Ltd. and Others Vs Sailam B.V.B.A.
Bombay High Court · (2014) 4 BomCR 153
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 1, Order 37 Rule 1(2)Sales of Goods Act, 1930 - Section 10 2(e) 2(h)
High Courts06 Mar 2014Dismissed
Bhausaheb Rajaram Dhanwate Vs Mula-Pravara Electric Co-operative Society Ltd.
Bombay High Court · (2015) 1 ESC 197 : (2014) 143 FLR 185 : (2014) 2 LLN 94 : (2014) LLR 636
Industrial Disputes Act, 1947 - Section 25F 25G 25H
High Courts05 Mar 2014Allowed
Ashwini Suresh Mohite Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1343
Criminal Procedure Code, 1973 (CrPC) - Section 202 — Penal Code, 1860 (IPC) - Section 354, 504
High Courts05 Mar 2014
Suresh Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4198
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(ix), 3(1)(viii)
High Courts05 Mar 2014Dismissed
Jahirabee Vs The State of Maharashtra
Bombay High Court · (2014) 03 BOM CK 0213
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts05 Mar 2014Allowed
Dattatraya Shrirang Desai Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1070 : (2014) 3 BomCR(Cri) 23
Criminal Procedure Code, 1973 (CrPC) - Section 27Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts05 Mar 2014Partly Allowed
Arjun Shankar Wagh Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2014) 5 BomCR 399 : (2014) 142 FLR 376 : (2014) 2 LLJ 284
Industrial Disputes Act, 1947 - Section 10 33 33(2)(b)
High Courts05 Mar 2014Dismissed
Tulsiram, Preranalaya and Sandhi Niketan Apangachi Karmshala Employees Association Vs State of Maharashtra, Director, Social Welfare Department, District Social Welfare Officer and Superintendent
Bombay High Court · (2014) 4 BomCR 370 : (2014) 3 MhLj 851
Constitution of India, 1950 - Article 14 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 10 11 12 13 17Rehabilitation Council of India Act, 1992 - Section 11 2(n)
High Courts05 Mar 2014Dismissed
ICICI Bank Limited and The Bank of New York Mellon Vs GOL Offshore Limited
Bombay High Court · (2014) 6 BomCR 103
Companies Act, 1956 - Section 557
High Courts05 Mar 2014Dismissed
Krishna Sahebrao Patil Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2657 : (2014) 2 BomCR(Cri) 409
Criminal Procedure Code, 1973 (CrPC) - Section 164 482Evidence Act, 1872 - Section 62
High Courts05 Mar 2014Allowed
Bablusing @ Jabeersingh, Sonu, Rupasingh and Namdev Vs Darbarsingh
Bombay High Court · (2014) 5 ABR 96 : (2014) 6 BomCR 366
Civil Procedure Code, 1908 (CPC) - Section 10 11 115 115(2) 146
High Courts05 Mar 2014
M/s. Bharat Bijlee Limited Vs The Assistant Commissioner of Income Tax, Mumbai, The Deputy Commissioner of Income Tax, Mumbai, The Commissioner of Income Tax, Mumbai and Union of India
Bombay High Court · (2014) 364 ITR 581 : (2014) 223 TAXMAN 418
Companies Act, 1956 - Section 391 394Income Tax Act, 1961 - Section 143(3) 147 148 2(42C) 50B
High Courts05 Mar 2014Partly Allowed
Corporation of the City of Panaji Vs Deputy Collector (LA) and Land Acquisition Officer, Panaji, Goa and Others
Bombay High Court · (2014) 2 ABR 785 : (2014) 4 ALLMR 87 : (2015) 5 BomCR 173 : (2014) 5 MhLj 27
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 11(1), 18, 20
High Courts05 Mar 2014Allowed
Pramukh Closures Pvt. Ltd. Vs Deora Associates
Bombay High Court · (2014) ALLMR(Cri) 2527
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Mar 2014
Zarina Dada Ahmed Izzat Vs State of Maharashtra
Bombay High Court · (2014) 4 BomCR 200
Mumbai Municipal Corporation Act, 1888 — Section 299, 301
High Courts05 Mar 2014Dismissed
Milagres Sales Coutinho Vs Maria Angelica da Costa
Bombay High Court · (2014) 4 BomCR 393
Transfer of Property Act, 1882 — Section 67
High Courts05 Mar 2014Allowed
Sikandar Axamani Vs State of Goa
Bombay High Court · (2014) ALLMR(Cri) 1728
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Explosive Substances Act, 1908 — Section 2(a), 5
High Courts05 Mar 2014
Anil Panchmatia Vs Union of India
Bombay High Court · (2014) 307 ELT 67
Central Excises and Salt Act, 1944 — Section 35EE