High Courts03 Mar 2014Dismissed
Smt. Kunda and Others Vs Haribhau
Bombay High Court · (2014) 03 BOM CK 0131
Evidence Act, 1872 — Section 114
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,110 of 3,665
High Courts03 Mar 2014Dismissed
Atmaram Ananda Jagrut Vs Rajaram and Others
Bombay High Court · (2014) 5 ALLMR 326 : (2014) 2 BomCR 509 : (2014) 3 MhLj 463
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 23, Order 43 Rule 1(u) 100Evidence Act, 1872 - Section 83
High Courts03 Mar 2014
Reliance General Insurance Company Limited and Others Vs Syeda Aleemunbee, Syed Razaq and Rehmat Khan and Others etc. etc.
Bombay High Court · (2014) 6 ALLMR 590 : (2014) 4 BomCR 734 : (2015) 1 MhLj 90
Motor Vehicles Act, 1988 - Section 163A 166
High Courts03 Mar 2014Allowed
Mrs. Sanjana Sandip Pednekar Vs Mr. Sandip Sitaram Pednekar
Bombay High Court · (2014) 4 ABR 465 : (2014) 3 ALLMR 93 : (2014) 3 DMC 207 : (2014) 3 MhLj 781
High Courts03 Mar 2014Allowed
Keshav Vithoba Khatdeo, Ashok Keshav Khatdeo and Vijay Keshav Khatdeo Vs Gopal Sakharam Mundare (Deleted), Gumphabai Gopalrao Mundare, Ramesh Gopalrao Mundare and Ku. Chhaya
Bombay High Court · (2014) 4 ALLMR 170 : (2014) 4 BomCR 662 : (2014) 3 MhLj 612
Maharashtra Land Revenue Code, 1966 - Section 143 143(2) 143(4)
High Courts03 Mar 2014
Deepak Babulai Dhurve Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2445
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 376, 376(2)(g), 506(ii)
High Courts03 Mar 2014
Pomesh Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3229
Penal Code, 1860 (IPC) — Section 354, 376, 376(2)(f), 511
High Courts03 Mar 2014
Markas Engineering Pvt. Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 310 ELT 431
High Courts28 Feb 2014
Ramesh Mani Devendra and Others Vs The State
Bombay High Court · (2014) 02 BOM CK 0317
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 302, 34, 498A, 498-A
High Courts28 Feb 2014
NAS Aviation Services India Pvt. Ltd. Vs Kingfisher Airlines Limited
Bombay High Court · (2014) 02 BOM CK 0311
Arbitration and Conciliation Act, 1996 — Section 11, 2(b), 7, 9
High Courts28 Feb 2014
Vithal Narayan Manzrekar Vs Cuncolim Municipal Council
Bombay High Court · (2014) 6 ABR 54
High Courts28 Feb 2014Dismissed
Deepak Krishna Gaddiwadd Vs Mahadevi Dipak Gadiwadd
Bombay High Court · (2014) ALLMR(Cri) 1830 : (2015) 1 BomCR(Cri) 534
Criminal Procedure Code, 1973 (CrPC) — Section 178, 182(1)Penal Code, 1860 (IPC) — Section 34, 406, 420, 494, 495
High Courts28 Feb 2014Partly Allowed
Bappasaheb Bhaskar Aware and Another Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3989 : (2014) 2 BomCR(Cri) 1
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 428Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 103, 106, 113B
High Courts28 Feb 2014
Patel KNR JV Vs Commissioner of Income Tax and Others
Bombay High Court · (2014) 267 CTR 514 : (2014) 362 ITR 351
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 148
High Courts28 Feb 2014Dismissed
Shahejad Umar Shaikh Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3569 : (2014) 2 BomCR(Cri) 246
Criminal Procedure Code, 1973 (CrPC) - Section 174 294Penal Code, 1860 (IPC) - Section 201 302
High Courts28 Feb 2014
Director of Income Tax (International Taxation) Vs Income Tax Settlement Commission and Others
Bombay High Court · (2014) 267 CTR 18 : (2014) 365 ITR 108
Central Excises and Salt Act, 1944 — Section 32MConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 245(2C), 245A(b), 245C, 245C(1)
High Courts28 Feb 2014Dismissed
Yogesh Rajaram @ Maharu Patil Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4021 : (2014) 2 BomCR(Cri) 260 : (2014) 2 Crimes 714
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 106, 113, 17, 21, 25Penal Code, 1860 (IPC) — Section 302, 34, 498A, 498-A
High Courts28 Feb 2014
Commissioner of Income Tax Vs Income Tax Settlement Commission
Bombay High Court · (2015) 276 CTR 66 : (2014) 365 ITR 87
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245(2B), 245A(b), 245C, 245C(1), 245D
High Courts28 Feb 2014
Reserve Bank of India Vs Sudhir Diwan
Bombay High Court · (2014) 58 PTC 379
Penal Code, 1860 (IPC) — Section 211
High Courts28 Feb 2014Disposed Off
Rhea Distilleries Vs Commissioner of Excise
Bombay High Court · (2014) 4 BomCR 358 : (2014) 5 MhLj 639
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 227Goa Excise Duty Act, 1964 — Section 16(1), 20, 40, 41