COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,112 of 3,665

High Courts26 Feb 2014

Shivraj Fine Art Litho Works Vs State of Maharashtra

Bombay High Court · (2014) 5 ABR 719

Constitution of India, 1950 — Article 13, 14, 19, 19(1)(d), 19(6)Industries (Development and Regulation) Act, 1951 — Section 18AA, 18AA, 18AA(1)(b)Maharashtra Housing and Area Development Act, 1976 — Section 44

Read judgment

High Courts26 Feb 2014Dismissed

Viraj Alcoholes and Allied Industries Ltd. Vs Brihan Karan Sugar Syndicate Pvt. Ltd.

Bombay High Court · (2014) 02 BOM CK 0284

Read judgment

High Courts26 Feb 2014Allowed

Mahamad Sharif Vs Chairman,Naldurg Vikas Karyakari Seva Sahakari Society Ltd.

Bombay High Court · (2014) 02 BOM CK 0283

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100

Read judgment

High Courts26 Feb 2014

Vishal Shambu Volvoikar Vs State of Goa

Bombay High Court · (2014) 6 BomCR 455 : (2014) 5 MhLj 529

Read judgment

High Courts26 Feb 2014

Western India Shipyard Ltd. Vs State Bank of India

Bombay High Court · (2014) 125 SCL 107

Companies Act, 1956 — Section 391, 391, 392, 393, 394Contract Act, 1872 — Section 128, 133, 134, 135, 140

Read judgment

High Courts26 Feb 2014Allowed

Ajay Ashokrao Ghatole Vs State of Maharashtra

Bombay High Court · (2014) 3 ABR 152

Constitution of India, 1950 — Article 14, 16, 226, 32

Read judgment

High Courts26 Feb 2014Allowed

United India Insurance Co. Ltd. Vs Sampat, Subhadrabai, Laxman and Bharat

Bombay High Court · (2014) 6 MhLj 769

Insurance Act, 1938 - Section 64VB 64-VBMotor Vehicles Act, 1988 - Section 147(3)

Read judgment

High Courts26 Feb 2014Dismissed

Vijay Alcoholes and Allied Industries Ltd. Vs Brihan Karan Sugar Syndicate Pvt. Ltd.

Bombay High Court · (2014) 4 ABR 758 : (2014) 3 BomCR 172

Read judgment

High Courts26 Feb 2014

Rukhminibai Pratisthan Vs Ravindra and Others

Bombay High Court · (2014) 3 BomCR 68

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 8 9

Read judgment

High Courts26 Feb 2014Partly Allowed

Gramaudyogik Shikshan Mandal, Aurangabad Vs The Municipal Corporation Aurangabad

Bombay High Court · (2014) 5 ABR 136 : (2014) 5 ALLMR 801 : (2014) 5 BomCR 423 : (2014) 4 MhLj 715

Bombay Provincial Municipal Corporations Act, 1949 - Section 124 129A 3Bombay Village Panchayats Act, 1958 - Section 3(b) 4 4(2)Constitution of India, 1950 - Article 243 243G 243Q 243-Q

Read judgment

High Courts26 Feb 2014Disposed Off

Shivaji Sukhdeo Jaware Vs State of Maharashtra and Another

Bombay High Court · (2014) 2 BomCR(Cri) 244

Criminal Procedure Code, 1973 (CrPC) — Section 196, 470, 470(3)Penal Code, 1860 (IPC) — Section 295-A

Read judgment

High Courts26 Feb 2014

Ravindra and Visnhu Vs State of Maharashtra and Others

Bombay High Court · (2014) 4 ALLMR 213 : (2014) 4 MhLj 443

Bombay Village Panchayats Act, 1958 - Section 35 35(3-A)

Read judgment

High Courts26 Feb 2014Allowed

The National Insurance Company Ltd. Vs Aniruddha

Bombay High Court · (2014) 02 BOM CK 0059

Read judgment

High Courts26 Feb 2014

State of Goa Vs Prakash Gonnagar

Bombay High Court · (2014) ALLMR(Cri) 2854

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 134(a)Penal Code, 1860 (IPC) — Section 279, 337, 338

Read judgment

High Courts26 Feb 2014

Dyaneshwar Narso Naik Vs State of Goa

Bombay High Court · (2014) 6 ALLMR 158 : (2014) 6 BomCR 434

Goa Village Panchayat Raj Act, 1994 — Section 114, 12(1)(d), 55(4), 57

Read judgment

High Courts26 Feb 2014

Madhuri Nitin Jadhav Vs State of Maharashtra

Bombay High Court · (2014) 3 ABR 414 : (2015) 2 ALLMR 200 : (2014) 4 BomCR 753 : (2014) 3 MhLj 900

Constitution of India, 1950 — Article 226, 227, 341, 342, 366(24)Evidence Act, 1872 — Section 114

Read judgment

High Courts26 Feb 2014Dismissed

Shriram Dattarao Chaudhari and Vishnu Dattarao Chaudhari Vs Madhaodas

Bombay High Court · (2015) 5 ALLMR 262 : (2014) 3 MhLj 448

Maharashtra Co-operative Societies Act, 1960 - Section 91

Read judgment

High Courts26 Feb 2014Partly Allowed

Sureshkumar Vs Maharashtra State Electricity Distribution Company Ltd.

Bombay High Court · (2014) 5 ABR 763 : (2015) 2 ALLMR 748 : (2014) 4 MhLj 947

Bombay Civil Courts Act, 1869 — Section 21, 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 13, 11, 15Suits Valuation Act, 1887 — Section 11

Read judgment

High Courts26 Feb 2014Disposed Off

People''s Movement for Civic Action Vs Goa Coastal Zone Management Authority

Bombay High Court · (2014) 5 ABR 651 : (2015) 3 ALLMR 856 : (2014) 3 BomCR 12

Constitution of India, 1950 — Article 226, 32

Read judgment

High Courts25 Feb 2014

Rakhoh Industries Pvt. Ltd. Vs Commissioner of Central Excise, Pune-I

Bombay High Court · (2015) 323 ELT 545

Central Excises and Salt Act, 1944 - Section 35F

Read judgment