High Courts12 Feb 2014Dismissed
Tukaram Kshemchandra Redkar Vs Sanjay Shankar Mandrekar
Bombay High Court · (2014) 5 ALLMR 37 : (2014) 2 BomCR 744 : (2014) 5 MhLj 155
Constitution of India, 1950 — Article 191, 191(1)(a), 226, 227, 239
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,120 of 3,665
High Courts12 Feb 2014
Central Bureau of Investigation Vs Arjun Krishna Fadte
Bombay High Court · (2014) ALLMR(Cri) 2198
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 420, 477APrevention of Corruption Act, 1988 — Section 13(1) (d), 13(1)(d), 13(2)
High Courts12 Feb 2014Partly Allowed
Akole Taluka Education Society Vs All India Council for Technical Education
Bombay High Court · (2014) 5 ABR 1 : (2014) 3 ALLMR 544
Constitution of India, 1950 — Article 141, 226
High Courts12 Feb 2014Allowed
Mohd. Sadiq Mohd. Rafiq Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1974 : (2014) 2 BomCR(Cri) 579 : (2014) 3 DMC 348
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201 302 498A
High Courts12 Feb 2014Dismissed
Dinesh Vs The Collector and Others
Bombay High Court · (2014) 2 ABR 540 : (2014) 3 ALLMR 676 : (2014) 3 BomCR 839 : (2014) 3 MhLj 362
Bombay Village Panchayats Act, 1958 - Section 35(3B)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 23-A 23-A(1) 23-A(2) 23-A(3) 23-A(4)
High Courts12 Feb 2014
Sandeep Singh Bharadwaj Vs Tower Capital and Securities Pvt. Ltd. and Another
Bombay High Court · (2014) 02 BOM CK 0204
Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5, Order 38 Rule 6
High Courts12 Feb 2014Dismissed
District Animal Husbandry Officer, Zilla Parishad Office, Yavatmal Vs Smt. Chhaya and Others
Bombay High Court · (2015) 1 ACC 259 : (2014) ACJ 2791 : (2014) 3 ALLMR 743 : (2014) 1 AnWR 695 : (2014) 6 BomCR 69 : (2014) 141 FLR 224 : (2014) 4 MhLj 815
Workmens Compensation Act, 1923 - Section 2(1)(e)
High Courts12 Feb 2014
Deloitte Consulting India P. Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2014) 362 ITR 46
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10A, 143(3), 220(6), 260A, 271
High Courts12 Feb 2014Disposed Off
Pradeep Ganpatrao Ganwir Vs The State of Maharashtra and Shri Vivek Ramchandra Naik
Bombay High Court · (2014) 02 BOM CK 0123
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts12 Feb 2014Dismissed
Sunil Baij Nath Thukral Vs Tolu
Bombay High Court · (2014) 2 BomCR(Cri) 811 : (2014) 5 MhLj 294
Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 269SS, 271DNegotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139
High Courts12 Feb 2014Allowed
Joao Vs Bernandina Fernandes
Bombay High Court · (2015) 1 ALLMR 309 : (2014) 6 BomCR 478 : (2014) 5 MhLj 56
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 17(i)
High Courts12 Feb 2014Allowed
Ravindra Nanasaheb Deshmukh and Chandrakant Prataprao Deshmukh Vs Shankarrao Dashrath Ingle, Chandansa Punjasa Rothe, Bhagwandas Nandlal Heda and Ramdhan Amarsingh Naik
Bombay High Court · (2014) 5 ABR 426 : (2014) 4 ALLMR 605 : (2014) 4 BomCR 130 : (2014) 6 MhLj 208
Bombay Public Trusts Act, 1950 - Section 22 41(a) 72 72(4)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31 100
High Courts12 Feb 2014Allowed
Sunita Vs The Zilla Parishad and The Child Development Project Officer, Nanded
Bombay High Court · (2014) 2 ABR 829 : (2014) 4 ALLMR 827
High Courts12 Feb 2014
Durall Systems India (P.) Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 44 GST 155 : (2014) 28 GSTR 328 : (2014) 34 STR 171
Central Excises and Salt Act, 1944 — Section 35F, 35G
High Courts11 Feb 2014
EMCO Ltd. Vs Union of India
Bombay High Court · (2015) 319 ELT 28
Central Excises and Salt Act, 1944 - Section 11A(2) — Constitution of India, 1950 - Article 226
High Courts11 Feb 2014
P.N. Writer & Co. Ltd. Vs Rudra Finance Ltd. and Others
Bombay High Court · (2014) 02 BOM CK 0321
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 6 Rule 17
High Courts11 Feb 2014Dismissed
Executive Engineer, Minor Irrigation Department and The Executive Engineer, Wardha Patbhandhare Vibhagh Vs Smt. Sushilabai and Others
Bombay High Court · (2014) 5 ALLMR 334 : (2014) 2 AnWR 193 : (2014) 2 MhLj 866
Motor Vehicles Act, 1988 - Section 166
High Courts11 Feb 2014Dismissed
Mr. Niwas Dattatraya Lad and Others Vs Punjab and Maharashtra Co-operative Bank Ltd. and Others
Bombay High Court · (2014) 5 ALLMR 647 : (2014) 3 ARBLR 218 : (2014) 3 BomCR 407
Arbitration and Conciliation Act, 1996 - Section 11 16 34(6)Multi-State Cooperative Societies Act, 2002 - Section 74 84
High Courts11 Feb 2014Partly Allowed
National Insurance Company Limited Vs Shrawanji and Others
Bombay High Court · (2014) 2 ABR 521 : (2014) 2 ACC 880 : (2014) 4 ALLMR 107 : (2014) 5 BomCR 436
Motor Vehicles Act, 1988 - Section 166
High Courts11 Feb 2014Disposed Off
Mohd. Sardar (Died), through L.Rs. Vs Rafiq Ahmed
Bombay High Court · (2014) 6 ALLMR 598 : (2014) 2 BomCR 789 : (2015) 1 MhLj 395
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 41 Rule 23, Order 43 Rule 1, Order 43 Rule 1(u) 100