High Courts25 Feb 2014Disposed off
State of Goa Vs Ulhas Kadam
Bombay High Court · (2015) ALLMR(Cri) 3229
Criminal Procedure Code, 1973 (CrPC) - Section 197 258 309Penal Code, 1860 (IPC) - Section 254 354
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,113 of 3,665
High Courts25 Feb 2014
Hifzur Rehman and Others Vs Maharashtra State Handloom Corporation and Others
Bombay High Court · (2014) 02 BOM CK 0313
Bombay Industrial Relations Act, 1946 — Section 42Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 23
High Courts25 Feb 2014Partly Allowed
National Insurance Co. Ltd. Vs Sandhya Sandhya Vs Chandsingh Sadhusingh Machal
Bombay High Court · (2014) 02 BOM CK 0286
Motor Vehicles Act, 1988 — Section 166
High Courts25 Feb 2014Partly Allowed
Smt. Minakshi Prakash Akhare Vs The State of Maharashtra, The Director, Vocational Education and Training, The Joint Director, Vocational Education and Training and The Principal, Industrial Training Institute
Bombay High Court · (2015) 1 ABR 38 : (2015) 1 ALLMR 641 : (2015) 2 BomCR 258 : (2014) 3 MhLj 748
High Courts25 Feb 2014Allowed
M/s. Mayurpunkh Fine Builders Pvt. Ltd., Mahendra Mavji Chheda, Atul Shamji Bharani and New Sangam Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2014) 02 BOM CK 0114
High Courts25 Feb 2014Dismissed
Gajanan Vs Govinda
Bombay High Court · (2014) 4 ALLMR 219 : (2015) 1 BomCR 653 : (2014) 3 MhLj 482
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Feb 2014
Mahendra Vs Vivek
Bombay High Court · (2014) ALLMR(Cri) 2402
Criminal Procedure Code, 1973 (CrPC) — Section 254, 263, 326(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 2014Dismissed
Sharada Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2817
Immoral Traffic (Prevention) Act, 1956 — Section 15, 18, 18(1), 7, 7(1)(a)
High Courts25 Feb 2014Dismissed
Mandrawati Vs Maruti
Bombay High Court · (2014) 4 ABR 669 : (2014) 3 ALLMR 684 : (2014) 6 BomCR 650 : (2014) 4 MhLj 339
Civil Procedure Code, 1908 (CPC) — Section 96(3)
High Courts25 Feb 2014Allowed
Meena Vs Alka Sandeep Ingale
Bombay High Court · (2014) 02 BOM CK 0063
Motor Vehicles Act, 1988 — Section 166
High Courts25 Feb 2014Allowed
Shri Rajendra Rameshwardas Gindodiya Vs State of Maharashtra and Others
Bombay High Court · (2014) 3 ALLMR 648 : (2014) 6 BomCR 678 : (2014) 4 MhLj 261
Constitution of India, 1950 - Article 300ALand Acquisition Act, 1894 - Section 6Maharashtra Regional and Town Planning Act, 1966 - Section 124 125 126 126 126(1)
High Courts25 Feb 2014Dismissed
Arjun through L.Rs. and Laxman Vs Hindustani Momin Banarasi Jaatiche Panch Mandali and The Chief Executive Officer
Bombay High Court · (2014) 3 ALLMR 366 : (2014) 6 BomCR 398 : (2014) 3 MhLj 870
Bombay Tenancy and Agricultural Lands Act, 1948 - Section 40Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Transfer of Property Act, 1882 - Section 116
High Courts25 Feb 2014Dismissed
Pradip Vasudeo Ekbote Vs Shantaram Motiram Gatkal
Bombay High Court · (2014) 3 ABR 469 : (2015) 1 ALLMR 717
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32, 32G, 32-G, 32-OConstitution of India, 1950 — Article 227Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 5, 6, 8, 9
High Courts24 Feb 2014
Shreeprakash Ramganesh Dube and Others Vs The State of Maharashtra and Others
Bombay High Court · (2014) 02 BOM CK 0320
Constitution of India, 1950 — Article 226
High Courts24 Feb 2014
Parvati Co-operative Industrial Estate Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2015) 2 ALLMR 890
Bombay Village Panchayats Act, 1958 — Section 124, 125, 125(1), 155, 3Factories Act, 1948 — Section 2
High Courts24 Feb 2014
T. Veeruswami Vs Ramsons Casting Pvt. Ltd.
Bombay High Court · (2014) 02 BOM CK 0318
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2014Allowed
Firojkhan Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2968
Bombay Police Act, 1951 — Section 56, 56(1)(a)(b), 59
High Courts24 Feb 2014Allowed
Bhaskar Vs Ramesh
Bombay High Court · (2014) 5 ABR 447 : (2014) 4 MhLj 760
Transfer of Property Act, 1882 — Section 3
High Courts24 Feb 2014Dismissed
Jayesh Komal Borkar Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2882
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 2014Dismissed
Mahadeo Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2348
Penal Code, 1860 (IPC) — Section 363, 366, 376, 506, 506(2)