High Courts10 Feb 2014
Corlim Citizen Civic and Consumer Forum Vs State of Goa
Bombay High Court · (2014) 6 BomCR 666
Goa (Regulation of Land Development and Building Construction) Act, 2008 — Section 2(113)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,122 of 3,665
High Courts10 Feb 2014Partly Allowed
The State of Maharashtra Vs Saraswati
Bombay High Court · (2014) 02 BOM CK 0291
High Courts10 Feb 2014Dismissed
Vasim Jafar Qureshi Vs State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 174
Penal Code, 1860 (IPC) — Section 307, 34
High Courts10 Feb 2014Partly Allowed
Balaji, Samrat, Vilas and Tanaji Vs The State of Maharashtra and The Executive Engineer, Medium Project Division
Bombay High Court · (2015) 1 MhLj 51
Land Acquisition Act, 1894 - Section 23(2) 28 4
High Courts10 Feb 2014
Ganpatrao Vs Rajiv
Bombay High Court · (2014) 2 BomCR(Cri) 809 : (2014) 1 Crimes 514
Criminal Procedure Code, 1973 (CrPC) - Section 319 326(1)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts10 Feb 2014Allowed
Teijin Limited Vs Union of India and The Senior Joint Controller of Patents and Designs
Bombay High Court · (2014) 3 ABR 124 : AIR 2014 Bom 68 : (2014) 3 ALLMR 599 : (2014) 4 BomCR 208
Constitution of India, 1950 - Article 226Patents Act, 1970 - Section 142 142(4) 48 53(2) 60
High Courts10 Feb 2014Allowed
Kishor Gupta Vs Ambadas Bhagat
Bombay High Court · (2014) 4 BomCR 655 : (2014) 2 MhLj 817
High Courts10 Feb 2014Partly Allowed
United India Insurance Co. Ltd. Vs Smt. Vijaya Sanjay Patil and Others
Bombay High Court · (2014) 2 ACC 731 : (2014) 4 BomCR 527
High Courts10 Feb 2014Dismissed
The Borivali Education Society and Shantibai Maganlal Shah of Mumbai Vs The Municipal Corporation of Greater Bombay and The Education Officer, Office of the Superintendent of Private Primary Schools
Bombay High Court · (2014) 3 ABR 120 : (2014) 5 ALLMR 219 : (2014) 6 BomCR 571 : (2014) 2 MhLj 769
Constitution of India, 1950 - Article 14 19 21 226 30
High Courts10 Feb 2014Dismissed
Govind Vs The Manager, New India Assurance Company Ltd. and Others
Bombay High Court · (2014) 3 ABR 363 : (2015) ACJ 563 : (2014) 5 ALLMR 337 : (2015) 4 BomCR 813 : (2014) 6 MhLj 299
Motor Vehicles Act, 1988 - Section 14 2(14) 2(16) 2(21) 2(43)
High Courts10 Feb 2014Allowed
Shaikh Shakil Vs The State of Maharashtra and The Police Inspector, Udgir City Police Station
Bombay High Court · (2014) 02 BOM CK 0146
Bombay Police Act, 1951 - Section 135Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 218 223 317 317(2)
High Courts10 Feb 2014Dismissed
M/s. Parakh Sales Corporation and Bhavarsing Vs Manoj
Bombay High Court · (2014) 4 BomCR 555
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 16, Order 8 Rule 6(A), Order 8 Rule 6(C)
High Courts10 Feb 2014
Ku. Vaishali Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1806 : (2015) 1 BomCR(Cri) 476
Penal Code, 1860 (IPC) — Section 34, 420, 468, 471
High Courts10 Feb 2014
State of Maharashtra Vs Sachin
Bombay High Court · (2014) ALLMR(Cri) 2011
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Evidence Act, 1872 — Section 34
High Courts10 Feb 2014Dismissed
Kanaram Bhuraram Sahu Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2024
Penal Code, 1860 (IPC) — Section 302, 307, 326, 452, 84
High Courts09 Feb 2014
Santosh Prakash Jadhao Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3088
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B
High Courts07 Feb 2014
Shri Kalleshwar Nagari Bigar Shetisahakari Patsanstha Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2014) 02 BOM CK 0316
Criminal Procedure Code, 1973 (CrPC) — Section 328Maharashtra Co-operative Societies Act, 1960 — Section 40Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Feb 2014
Dattu Dagadu Bhagat and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 2 ALLMR 741
Land Acquisition Act, 1894 — Section 11, 18, 18, 19, 20
High Courts07 Feb 2014
Rajesh Ratnakar Ranade Vs Member of Appropriate Authority and Others
Bombay High Court · (2015) 1 BomCR(Cri) 470
High Courts07 Feb 2014Dismissed
Resources International and Others Vs Ana Bertha do Regoe Fernandes and Another
Bombay High Court · (2014) 6 ALLMR 586 : (2014) 2 BomCR 793
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, 148, 149, 151Constitution of India, 1950 — Article 227