COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,115 of 3,665

High Courts21 Feb 2014Partly Allowed

Akhil Bhartiya Dhamma Sena and Bhaiyyalal Vs Union of India, The Censor Board, Kalpana Saroj and State of Maharashtra

Bombay High Court · (2014) 3 ALLMR 358 : (2014) 6 BomCR 31

Bombay Cinemas (Regulation) Act, 1953 - Section 6Cinematograph Act, 1952 - Section 3 5B 5B(2)Constitution of India, 1950 - Article 19 19(1)(a) 21

High Courts21 Feb 2014Dismissed

Ajay Ramesh Dhole and Shri Kishor S. Chaudhari Vs Deepak Shridhar Weginwar

Bombay High Court · (2014) 4 BC 462 : (2014) 2 BomCR(Cri) 642

High Courts21 Feb 2014

Alizar Pereira Vs The State of Goa

Bombay High Court · (2014) ALLMR(Cri) 1664

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 323

High Courts21 Feb 2014Dismissed

Bhaskar Chandar Londhe Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1966

Penal Code, 1860 (IPC) — Section 149, 302, 324, 326, 34

High Courts21 Feb 2014Dismissed

Shubangi Apa Dhuri Vs Sharayu Manohar Kolgaokar

Bombay High Court · (2015) 1 ALLMR 236 : (2014) 4 BomCR 202 : (2014) 5 MhLj 199

Criminal Procedure Code, 1973 (CrPC) — Section 417(4)Limitation Act, 1963 — Section 29(2), 5

High Courts21 Feb 2014

Seal Jet India Pvt. Ltd. Vs Commissioner of Central Excise

Bombay High Court · (2014) 305 ELT 360

Central Excises and Salt Act, 1944 — Section 35G

High Courts21 Feb 2014

Alka Toraskar Vs Ashok Toraskar

Bombay High Court · (2014) 6 ALLMR 71 : (2014) 6 MhLj 771

High Courts21 Feb 2014Dismissed

Dipchand Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4009 : (2014) 2 BomCR(Cri) 695

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302 498A

High Courts21 Feb 2014Dismissed

Shaikh Rafiq Abdul Gafoor Shaikh, Shaikh Abdul Gafoor, Shaikh Rasheed and Shaikh Ameenabi Vs The State of Maharashtra and Shaikh Yousuf Shaikh Gulab Tadvi

Bombay High Court · (2014) ALLMR(Cri) 4090 : (2014) 2 BomCR(Cri) 558 : (2014) 3 Crimes 273

Criminal Procedure Code, 1973 (CrPC) - Section 294 304 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302 307 34 498A

High Courts20 Feb 2014

Commissioner of C. Ex. Vs Sulaki Chemicals Pvt. Ltd.

Bombay High Court · (2014) 310 ELT 511

Central Excises and Salt Act, 1944 — Section 11B, 11BB, 35G

High Courts20 Feb 2014

Imelda D''souza Vs State of Goa

Bombay High Court · (2014) 6 MhLj 748

Evidence Act, 1872 — Section 73

High Courts20 Feb 2014

Deputy Collector and Land Acquisition Officer Vs Mohandas T. Prabhu (D)

Bombay High Court · (2014) 6 ALLMR 153

Land Acquisition Act, 1894 — Section 18, 4

High Courts20 Feb 2014Dismissed

Nana Vs Vidarbha Irrigation Development Corporation Vidarbha Irrigation Development Corporation Vs Nana

Bombay High Court · (2014) 02 BOM CK 0288

Land Acquisition Act, 1894 — Section 18, 4(1)

High Courts20 Feb 2014Partly Allowed

Chhayabai Vs Anshul Impex Pvt. Ltd.

Bombay High Court · (2014) 02 BOM CK 0287

High Courts20 Feb 2014Disposed Off

Shri Tushar @ Darshan Sham Patil Vs Ku. Mukund @ Nakrand and Sau. Savita @ Poonam

Bombay High Court · (2014) 02 BOM CK 0239

Hindu Marriage Act, 1955 — Section 13(1)(ib)

High Courts20 Feb 2014Disposed Off

M/s. Haldyn Glass Limited Vs Maharashtra General Kamgar Union and The Presiding Officer First Labour Court, New Administrative Maharashtra General Kamgar Union Vs M/s. Haldyn Glass Pvt. Ltd.

Bombay High Court · (2015) 2 ABR 177 : (2014) 5 ALLMR 368 : (2014) 3 BomCR 83 : (2015) LabIC 1441

Constitution of India, 1950 - Article 136 226 227 43AEvidence Act, 1872 - Section 106Income Tax Act, 1961 - Section 89

High Courts20 Feb 2014

Ruksana, Sadeq and Rehana Vs Azmat Khan and United India Insurance Co. Ltd.

Bombay High Court · (2016) 1 ACC 154 : (2015) ACJ 2303 : (2014) 2 AnWR 854 : (2014) 6 BomCR 537 : (2014) 143 FLR 182 : (2014) 3 LLJ 103 : (2014) 2 LLN 97 : (2014) 6 MhLj 538

Penal Code, 1860 (IPC) - Section 279 338Workmens Compensation Act, 1923 - Section 10 3

High Courts20 Feb 2014

Navbharat International Ltd. Vs Cargo Onboard m.v. Amitees (at Kandla), Mohsen Line General Trading LLC., Best Food International Pvt. Ltd. and Islamic republic of Iran Shipping Lines

Bombay High Court · (2015) 2 ABR 125 : (2015) 5 ALLMR 382 : (2014) 5 BomCR 312

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 1, Order 7 Rule 11, Order 7 Rule 12, Order 7 Rule 13 141Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 2(l)

High Courts20 Feb 2014Allowed

Real Team Systems Pvt. Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2014) 5 ALLMR 68 : (2014) 3 BomCR 50 : (2014) 2 MhLj 917

Constitution of India, 1950 - Article 14 226Maharashtra Industrial Development Act, 1961 - Section 10 11 12 13 14

High Courts20 Feb 2014Dismissed

Smt. Jaishri and Others Vs State of Maharashtra and Others

Bombay High Court · (2014) 2 ABR 585 : (2014) 6 ALLMR 639 : (2014) 3 BomCR 362

Bombay Provincial Municipal Corporations Act, 1949 - Section 129A 3 3(2) 452AConstitution of India, 1950 - Article 13(2) 14 226 243P 243QMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 2 3 4 5 6