Bombay High Court Judgments

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482

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High Courts20 Feb 2014

Pravin Vs Principal,Shrikrishnadas Jajoo Grameen Seva Mahavidyalaya

Bombay High Court · (2015) 6 ALLMR 281 : (2014) 4 MhLj 873

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High Courts20 Feb 2014

Amrut Ornaments Vs Sett. Commission for Cus. and C. Ex.

Bombay High Court · (2014) 305 ELT 365 : (2014) 28 GSTR 462

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 127B, 127B(1)

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High Courts20 Feb 2014

NTPC Limited Vs Reliance Industries Limited

Bombay High Court · (2015) 2 ABR 161 : (2015) 5 ALLMR 283 : (2015) 1 BomCR 612

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 21

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High Courts20 Feb 2014Allowed

Kawadu Vs Jainabai and Namdeo

Bombay High Court · (2014) 5 MhLj 240

Hindu Succession Act, 1956 - Section 14

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High Courts20 Feb 2014Dismissed

Pintu @ Arjun Suraji Suryavanshi Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1007 : (2014) 2 BomCR(Cri) 239

Penal Code, 1860 (IPC) - Section 302

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High Courts20 Feb 2014Dismissed

Amol Vishwanath Bade Vs Dattatraya Dinkar Ghule, Dr. Dilip Shankar Bade, Umrao Pandurang Bangar and Jayashri

Bombay High Court · (2014) 3 ALLMR 644 : (2015) 1 BomCR 749 : (2014) 4 MhLj 253

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12A, Order 20 Rule 14(1), Order 20 Rule 18(2), Order 20 Rule 20 144Specific Relief Act, 1963 - Section 28 35(c)

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High Courts20 Feb 2014Dismissed

Satish D. Darekar Vs Pimpri Chinchwad Municipal Corporation

Bombay High Court · (2014) 3 ABR 429 : (2014) 5 MhLj 405

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 44Maharashtra Regional and Town Planning Act, 1966 — Section 18, 47, 53, 53(1)

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High Courts19 Feb 2014

Amalagiris Vs General Nice Mineral Trading Pvt. Ltd.

Bombay High Court · (2014) 6 ALLMR 17

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 8, 148

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High Courts19 Feb 2014Dismissed

Ajay Naik Dessai Vs Police Inspector

Bombay High Court · (2014) ALLMR(Cri) 1630

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120-B, 304, 32, 336, 337Prevention of Corruption Act, 1988 — Section 13(1)(a), 13(2), 7

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High Courts18 Feb 2014Allowed

The New India Assurance Company Limited Vs Sanjay Shyamrao Nimkar

Bombay High Court · (2014) 02 BOM CK 0289

Penal Code, 1860 (IPC) — Section 279, 337, 338, 427

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High Courts18 Feb 2014Disposed Off

Shripad Janardan Phadke Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2903

Criminal Procedure Code, 1973 (CrPC) — Section 196, 196(1-A), 467, 468, 469Penal Code, 1860 (IPC) — Section 153-A, 153B, 295-A

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High Courts18 Feb 2014

Mohan Vs Jan Kalyan Nagari Sahakari Pat Sanstha Ltd.

Bombay High Court · (2014) ALLMR(Cri) 3647

Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Feb 2014Dismissed

Babasaheb Kedar Shetkari Sahakari Sut Girni and Babasaheb Kedar Shetkari Sahakari Suit Girni Vs Madhukar Ghodmare and Others

Bombay High Court · (2014) 4 ALLMR 533 : (2014) 3 BomCR 40 : (2015) 146 FLR 633 : (2014) 6 MhLj 170

Bombay Industrial Relations Act, 1946 - Section 2(13) 3 3(13) 3(14) 3(17)Industrial Disputes Act, 1947 - Section 2 2(g) 2(k) 2(s)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 22 26 27 28 3

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High Courts18 Feb 2014Dismissed

Nagnath Vs The State of Maharashtra and Shivaji

Bombay High Court · (2014) 02 BOM CK 0165

Criminal Procedure Code, 1973 (CrPC) - Section 306 307Penal Code, 1860 (IPC) - Section 201 279 302 304A

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High Courts18 Feb 2014Allowed

Smt. Jayashree Subhash Kalbande and Shri Dnyaneshwar Arjunrao Kalbande Vs Shri Bhaurao Nagorao Derkar and Others

Bombay High Court · (2014) 3 ALLMR 605 : (2015) 2 BomCR 786 : (2015) 1 BomCR 403 : (2014) 4 MhLj 168

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