COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,114 of 3,665

High Courts24 Feb 2014Dismissed

Karad Merchant Sahakari Credit Sanstha Maryadit and Mahila Merchant Nagari Sahakari Pat Sanstha Maryadit Vs Reserve Bank of India and Others

Bombay High Court · (2014) 3 ABR 56 : AIR 2014 Bom 59 : (2014) 3 ALLMR 762 : (2014) 4 BC 527 : (2014) 4 BomCR 345

Banking Regulation Act, 1949 - Section 22 43ACivil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 2Constitution of India, 1950 - Article 14

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High Courts24 Feb 2014

Nandkishor, Prashant, Avinash and Ajay Shravanji Gondane Vs The State of Maharashtra and Others

Bombay High Court · (2014) 3 ABR 572 : (2015) 1 ALLMR 711 : (2014) 4 BomCR 339 : (2014) 4 MhLj 857

Bombay Provincial Municipal Corporations Act, 1949 - Section 63 82 82(g) 83 84Constitution of India, 1950 - Article 166 226

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High Courts24 Feb 2014Dismissed

Raju Waman Salve Vs The State of Maharashtra

Bombay High Court · (2014) 02 BOM CK 0189

Penal Code, 1860 (IPC) - Section 299 302 304

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High Courts24 Feb 2014Dismissed

Datta Rao, Subhash and Uttam Rao Vs The State of Maharashtra, The Land Acquisition Officer and The Executive Engineer

Bombay High Court · (2014) 3 ABR 96 : (2014) 3 ALLMR 385 : (2015) 1 BomCR 874 : (2014) 3 MhLj 923

Civil Procedure Code, 1908 (CPC) - Section 54 96Constitution of India, 1950 - Article 132 133 136 14 19(1)(g)Land Acquisition Act, 1894 - Section 11 18 18(1) 26 26(2)

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High Courts24 Feb 2014

Shri. Krishna Gudi Vs 21st Century Firms and The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1917 : (2014) 3 BC 290

Evidence Act, 1872 - Section 101 102 34Negotiable Instruments Act, 1881 (NI) - Section 118 138 139

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High Courts24 Feb 2014Dismissed

Sachin Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1833 : (2015) 1 BomCR(Cri) 490 : (2015) CriLJ 733

Criminal Procedure Code, 1973 (CrPC) - Section 154 154(1) 154(3) 156(3) 190Penal Code, 1860 (IPC) - Section 120-B 166 167 168 177

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High Courts24 Feb 2014

APM Terminals India Pvt. Ltd. Vs Union of India and Others

Bombay High Court · (2014) 302 ELT 206 : (2014) 44 GST 319 : (2014) 25 GSTR 552

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High Courts24 Feb 2014

Farzana Ansari Vs Abid Ali Ansari

Bombay High Court · (2014) ALLMR(Cri) 1681

Constitution of India, 1950 — Article 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts24 Feb 2014

Ashok Commercial Enterprises Vs Parekh Aluminex Ltd.

Bombay High Court · (2014) 3 BC 361

Bombay Money Lenders Act, 1946 — Section 10, 2(17), 2(9), 2(9)(ee), 37

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High Courts24 Feb 2014Dismissed

Ashok Sudam Dhonge Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 970 : (2014) 2 BomCR(Cri) 204

Penal Code, 1860 (IPC) - Section 201 302 313

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High Courts24 Feb 2014

Surendra Savlo Gaddi Vs State of Goa

Bombay High Court · (2014) ALLMR(Cri) 2362

Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts21 Feb 2014

Sagar Balwant Patil Vs The State of Maharashtra

Bombay High Court · (2014) 02 BOM CK 0314

Penal Code, 1860 (IPC) — Section 161, 302

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High Courts21 Feb 2014

Aivy de Souza Faria Vs Alvaro de Souza Faria

Bombay High Court · (2014) 4 ALLMR 275

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High Courts21 Feb 2014

Inox Air Products Ltd. Vs Union of India

Bombay High Court · (2014) 305 ELT 106

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High Courts21 Feb 2014Dismissed

M/s. Bombay Intelligence Security (I) Ltd. Vs Mr. Harinarayan Jeet Bahadur Singh, Smt. S.V. Suvarna and T.M. Mantri

Bombay High Court · (2014) 3 ALLMR 523 : (2014) 4 BomCR 544 : (2014) 141 FLR 123 : (2014) 5 MhLj 11

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(oo) 2(s) 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28 44

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High Courts21 Feb 2014

Rentworks India Pvt. Ltd. Vs Small Industries Development Bank of India

Bombay High Court · (2014) 4 BomCR 114

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2 10 151 75Constitution of India, 1950 - Article 226 227Contract Act, 1872 - Section 2(d)

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High Courts21 Feb 2014

Kimiya Shipping INC and Condor Maritime Dienstleistung GmbH and Co. KG Vs M.V. Western Light, Kimiya Shipping Inc. and Emily Shipping Inc.

Bombay High Court · (2014) 7 BomCR 39

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4Evidence Act, 1872 - Section 106 16(3) 18(2)-(4)

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High Courts21 Feb 2014Allowed

Kumari Sweta Suresh Thakur Vs The State of Maharashtra, The Scheduled Tribe Certificate Scrutiny Committee, The Director of Technical Education and Amrutvahini College of Engineering

Bombay High Court · (2014) 3 ABR 92 : (2014) 5 ALLMR 215 : (2015) 1 BomCR 130 : (2014) 6 MhLj 119

Constitution of India, 1950 - Article 226

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High Courts21 Feb 2014Dismissed

Vatsala and Others Vs Divisional Railway Manager (Works), The Estate Officer, Government of India and Ramesh Shinde

Bombay High Court · (2014) 2 ABR 725 : (2014) 5 ALLMR 137 : (2015) 1 BomCR 601 : (2014) 4 MhLj 864

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 5 5(1)Transfer of Property Act, 1882 - Section 53A

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High Courts21 Feb 2014Allowed

Shobhabai Vs Kundlik and Others

Bombay High Court · (2014) 5 ALLMR 252 : (2014) 6 BomCR 803 : (2014) 6 MhLj 292

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d) 86Limitation Act, 1963 - Section 14 5

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