High Courts17 Feb 2014Disposed Off
M/s. Mehul Realtors Private Ltd. Vs Mumbai Municipal Corporation of Gr. Mumbai and Others
Bombay High Court · (2014) 4 BomCR 683
Mumbai Municipal Corporation Act, 1888 - Section 354 522
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,118 of 3,665
High Courts17 Feb 2014Allowed
Vipin and Smt. Vinus Vs State of Maharashtra and Miss. Nisha
Bombay High Court · (2014) 2 BomCR(Cri) 286
Criminal Procedure Code, 1973 (CrPC) - Section 202 482Penal Code, 1860 (IPC) - Section 323 341 503 504 506
High Courts17 Feb 2014Dismissed
State of Goa Vs Govind Shet Narvekar
Bombay High Court · (2014) ALLMR(Cri) 2908
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts17 Feb 2014Dismissed
Govindram Gulabdas Ramavat Vs Kalpesh Kirtikant Shah
Bombay High Court · (2014) 02 BOM CK 0074
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Feb 2014Allowed
Shrikrushna Samadhan Rajas Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1754
Electricity Act, 2003 — Section 139Penal Code, 1860 (IPC) — Section 304A, 336, 427
High Courts14 Feb 2014
CEAT Limited Vs Union of India
Bombay High Court · (2015) 323 ELT 542
Constitution of India, 1950 - Article 226Customs Tariff Act, 1975 - Section 3 8 8B 8C 9A
High Courts14 Feb 2014Partly Allowed
Tarachand Shrawanji Shambharkar Vs Prashant, National Insurance Co. Ltd. and Shri S. Anupsingh Bhatia
Bombay High Court · (2015) ACJ 714 : (2015) 2 AnWR 77 : (2015) 1 BomCR 745 : (2014) 3 MhLj 440
Motor Vehicles Act, 1988 - Section 157 157(1) 157(2)Workmens Compensation Act, 1923 - Section 22
High Courts14 Feb 2014
Aarti Industries Limited, (formerly known as M/s. Surfactant Specialties Limited) Vs Union of India and The Deputy Commissioner of Central Excise Customs
Bombay High Court · (2014) 6 BomCR 118 : (2014) 305 ELT 196 : (2014) 25 GSTR 381
Central Excises and Salt Act, 1944 - Section 35EEConstitution of India, 1950 - Article 226
High Courts14 Feb 2014Dismissed
Shri. Sukhlal Bhivsan Dhobi (Suryawanshi) Vs Shri. Vinayak Sadashiv Sangale and Smt. Megha Sanjay Sangale
Bombay High Court · (2014) 3 ALLMR 379 : (2014) 6 BomCR 159 : (2014) 3 MhLj 939
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 23 28 28(1)(b) 28(2)(a)Civil Procedure Code, 1908 (CPC) - Section 144 151 24 47Maharashtra Rent Control Act, 1999 - Section 28 29 31 33 33(1)(c)
High Courts14 Feb 2014
M/s. Crown Consultants Pvt. Ltd. Vs Commissioner of Income Tax-4 and Dy. Commissioner of Income Tax Range 4(1)
Bombay High Court · (2014) 362 ITR 368
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 143(3) 147 148 269SS 269T
High Courts14 Feb 2014Allowed
Ananda Baburao Pawagi and Others Vs The State of Maharashtra, The Special Land Acquisition Officer, The Collector and Maharashtra Krishna Valley Development Corporation (MKVDC)
Bombay High Court · (2014) 2 ABR 534 : (2014) 3 ALLMR 392 : (2014) 3 BomCR 397 : (2014) 3 MhLj 886
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11 12 17 18 18
High Courts14 Feb 2014Allowed
Social and Cultural Association and Others Vs The State of Maharashtra and Others
Bombay High Court · (2014) 3 ABR 75 : (2014) 3 ALLMR 557 : (2014) 4 BomCR 284 : (2014) 4 MhLj 174
Bombay Public Trusts Act, 1950 - Section 17 2(4) 22 50 51Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d) 80
High Courts14 Feb 2014Partly Allowed
Kalidas Nivrutti Dhale Vs The state of Maharashtra and The Collector
Bombay High Court · (2014) 3 ABR 254 : (2014) 3 ALLMR 319 : (2014) 4 BomCR 397 : (2014) 3 MhLj 673
Constitution of India, 1950 - Article 14 226 227
High Courts14 Feb 2014Partly Allowed
Bharat Moru Mahadik Vs State of Maharashtra and Others
Bombay High Court · (2014) 5 ALLMR 141 : (2014) 6 BomCR 58 : (2014) 6 MhLj 71
Constitution of India, 1950 - Article 226 227Maharashtra Gramdan Act, 1964 - Section 11 11(2) 13 2 39
High Courts14 Feb 2014Disposed Off
Manikrao Ramji Chawake Vs Ashok Ambadas Gawande and Vithal Dalpat Patil
Bombay High Court · (2014) 4 BomCR 852 : (2014) 2 MhLj 840
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Evidence Act, 1872 - Section 83
High Courts14 Feb 2014Dismissed
H.K. Trehon Vs State
Bombay High Court · (2014) ALLMR(Cri) 1623 : (2014) 2 BomCR(Cri) 553 : (2014) 142 FLR 706
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 2(d), 202, 203Factories Act, 1948 — Section 37(1), 37(4), 87, 92
High Courts14 Feb 2014
Aura Fernandes Vs Joao Jose Nepomoceno Coelho (D)
Bombay High Court · (2014) 6 ALLMR 134
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts14 Feb 2014Allowed
The Chief Managing Director Vs Arihant Industries
Bombay High Court · (2014) 02 BOM CK 0024
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Maharashtra Co-operative Societies Act, 1960 — Section 164, 3
High Courts14 Feb 2014
Commissioner of Customs (Import) Vs Hind Offshore Pvt. Ltd.
Bombay High Court · (2014) 304 ELT 248
Customs Act, 1962 — Section 111(m), 129, 129E
High Courts14 Feb 2014
Smt. Nola Jonathan Ranbhise Vs The Union of India, The Law and Judiciary Department, The Government of Maharashtra and Mr. Steven Ebenezer Baker
Bombay High Court · (2014) 2 ABR 465 : (2014) 4 ALLMR 181 : (2014) 3 BomCR 641
Bombay Civil Courts Act, 1869 - Section 16 17 21 24 25Bombay General Clauses Act, 1904 - Section 7(b) 8 9Civil Procedure Code, 1908 (CPC) - Section 100 115 20