High Courts28 Feb 2014Allowed
United India Insurance Co. Ltd. Vs Maroti
Bombay High Court · (2014) 02 BOM CK 0062
Motor Vehicles Act, 1988 — Section 146
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,111 of 3,665
High Courts28 Feb 2014Dismissed
Narendra Keshaorao Meshram Vs Presiding Officer
Bombay High Court · (2014) 4 ALLMR 224 : (2015) 1 BomCR 853 : (2014) 3 MhLj 881
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 4(6), 5, 9
High Courts28 Feb 2014
Indiabulls Properties Pvt. Ltd. Vs Treasure World Developers Pvt. Ltd.
Bombay High Court · (2014) 2 ABR 766 : (2014) 4 BomCR 76 : (2014) 121 CLA 242 : (2014) 183 CompCas 491
Companies Act, 1956 - Section 433 433(e) 434 434(1)(a)Contract Act, 1872 - Section 73 73 74 74 75Wealth Tax Act, 1957 - Section 2(m)
High Courts27 Feb 2014Dismissed
Antonio Francisco Ligorio and Others Vs Inacio Filipe Fernandes and Others
Bombay High Court · (2015) 5 ABR 158
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 20 Rule 18, Order 7 Rule 3
High Courts27 Feb 2014
P.C. Acharya Vs The Official Liquidator and Others
Bombay High Court · (2014) 02 BOM CK 0309
Constitution of India, 1950 — Article 352, 352(1)Merchant Shipping Act, 1958 — Section 145, 146, 148, 21, 412
High Courts27 Feb 2014
Vinod Vs Dhanraj
Bombay High Court · (2014) ALLMR(Cri) 3625
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Feb 2014Allowed
Sujata Vs National Insurance Co. Ltd.
Bombay High Court · (2014) 02 BOM CK 0290
Motor Vehicles Act, 1988 — Section 92(a), 95
High Courts27 Feb 2014Allowed
Manik Santosh Gunjarkar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2872
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 436, 498A
High Courts27 Feb 2014
Mohammad Ghouse Vs Asiya Ismat
Bombay High Court · (2014) ALLMR(Cri) 1844 : (2014) 3 DMC 221
High Courts27 Feb 2014
Amol Ramesh Pawar Vs The State of Maharashtra and Others
Bombay High Court · (2014) ALLMR(Cri) 2941 : (2014) 2 BomCR(Cri) 232
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 302 302(2) 34 498A 498-A
High Courts27 Feb 2014Dismissed
Shri A.P. Kamble Vs State of Maharashtra and Shri Shankar Bapurao Bhandare
Bombay High Court · (2015) 6 ALLMR 279
Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 4 4(5) 6 6(b)
High Courts27 Feb 2014Dismissed
Shri Kisan Vs The State of Maharashtra
Bombay High Court · (2014) 2 BomCR(Cri) 279
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts27 Feb 2014
Avinash Vs Ganpat and Others
Bombay High Court · (2014) 3 ALLMR 719 : (2014) 4 MhLj 258
Bombay Public Trusts Act, 1950 - Section 22 72(4)
High Courts27 Feb 2014Allowed
Kiran Sudhakar Tonpe Vs M.G. Agencies
Bombay High Court · (2014) ALLMR(Cri) 1776
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Feb 2014Disposed Off
Mahatma Gandhi Memorial Hospital Vs Seema Akshay Julka
Bombay High Court · (2014) 142 FLR 269
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 30(2)
High Courts27 Feb 2014
Kunal Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3141
Arms Act, 1959 — Section 13, 14, 15, 18
High Courts27 Feb 2014Allowed
Shrikrushna Narayan Tupkari Vs Mahadeo and Smt. Priyawanda
Bombay High Court · (2014) 2 ABR 719 : (2014) 3 ALLMR 811 : (2014) 4 BomCR 415 : (2014) 4 MhLj 393
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10Registration Act, 1908 - Section 18 57Transfer of Property Act, 1882 - Section 52
High Courts27 Feb 2014Dismissed
Satish Menon Vs Miss Purvee and State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1772 : (2014) 4 BC 211 : (2014) 2 BomCR(Cri) 701
Criminal Procedure Code, 1973 (CrPC) - Section 397 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts27 Feb 2014
Bapu Gunda Mirje Vs State of Maharashtra
Bombay High Court · (2014) 3 ABR 516 : (2015) 1 ALLMR 697
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 19(1), 32, 32(1)Constitution of India, 1950 — Article 227
High Courts27 Feb 2014
Rajdhar Guru Nanabuwa Bhanegaonkar Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 4020
Penal Code, 1860 (IPC) — Section 34, 376, 417, 506