High Courts07 Feb 2014
SHCIL Services Ltd. Vs Assistant Commissioner of Income Tax 4(2)
Bombay High Court · (2014) 224 TAXMAN 159
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194H, 194J, 40A(2)(b)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,123 of 3,665
High Courts07 Feb 2014
Mukti Films and Mr. Jitendra Gaikwad Vs Naresh Keshrimal Mehta
Bombay High Court · (2014) 02 BOM CK 0235
Penal Code, 1860 (IPC) - Section 34
High Courts07 Feb 2014Allowed
Mr. M Vs Mrs. M
Bombay High Court · (2014) 2 ABR 424 : (2014) 2 ALLMR 750 : (2014) 4 BomCR 456 : (2014) 2 DMC 166 : (2014) 2 MhLj 825
Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13 23(1) 25Penal Code, 1860 (IPC) - Section 498-A
High Courts07 Feb 2014Dismissed
M/s. Joshi Bullion Gems and Jewellery Pvt. Ltd., Mirza Mohammed Sabir Ismailbhai and Arvind Shashidhar Singh Vs M/s. K.A. Malle Pharmaceuticals Limited.
Bombay High Court · (2015) 1 ALLMR 688 : (2014) 4 BomCR 364 : (2014) 182 CompCas 555
Companies Act, 1956 - Section 433 433(e) 434 434(1)(a)
High Courts07 Feb 2014Dismissed
Sakharam Shankar Garje Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3858 : (2014) 2 BomCR(Cri) 274
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302 307 498A 498-A
High Courts07 Feb 2014Dismissed
The Pachora Peoples'' Co-op. Bank Ltd. Vs The Employees Provident Fund Organization (Ministry of Labour, Government of India)
Bombay High Court · (2014) 3 ABR 249 : (2014) 3 ALLMR 658 : (2014) 143 FLR 121 : (2014) 4 MhLj 436
Banking Regulation Act, 1949 - Section 10Constitution of India, 1950 - Article 226 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(b) 2(f) 7A
High Courts07 Feb 2014Dismissed
Rubina Zahir Ansari Vs Mr. Sharif Altaf Furniturewala and Others
Bombay High Court · (2014) 2 BomCR(Cri) 628
Criminal Procedure Code, 1973 (CrPC) - Section 439 439(2) 482
High Courts07 Feb 2014Disposed Off
Escolastica Felicidade Carolina Menezes Vs Remygio D''Mello
Bombay High Court · (2014) 4 BomCR 304
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Feb 2014
Hanumanta Vissu Arsekar Vs Upendra Narayan Katkar
Bombay High Court · (2014) 6 ALLMR 165
Transfer of Property Act, 1882 — Section 108(o)
High Courts06 Feb 2014
Sabmiller India Ltd. Vs Jagpin Breweries Ltd.
Bombay High Court · (2014) 5 BomCR 721
Copyright Act, 1957 — Section 45Trade Marks Act, 1999 — Section 134(2), 28, 28(1)
High Courts06 Feb 2014Allowed
Girdharimal Turyamal Jaswani Vs Jaswant
Bombay High Court · (2014) 02 BOM CK 0292
Motor Vehicles Act, 1988 — Section 166
High Courts06 Feb 2014Dismissed
Balaji Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2786 : (2014) 4 BomCR(Cri) 372
Penal Code, 1860 (IPC) - Section 302 34 498(A) 498-ACriminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106
High Courts06 Feb 2014Dismissed
Rambhau Mhatarba Fud, Through L.Rs. (Hari Rambhau Fud, Shankar Rambhau Fud, Bhausaheb Rambhau Fud and Lahanu Rambhau Fud) Vs The Forest Range Officer and Others
Bombay High Court · (2014) 5 BomCR 823
Bombay Tenancy and Agricultural Lands Act, 1948 - Section 88
High Courts06 Feb 2014Dismissed
Mohandas Balkrishna Jadhav Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 989 : (2014) 2 BomCR(Cri) 34
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 201 302 304 498A
High Courts06 Feb 2014
Dr. Krishna Appaya Patil Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 833 : (2014) 1 BomCR(Cri) 616
Criminal Procedure Code, 1973 (CrPC) - Section 154 200 438 439(2)Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 - Section 3 3(1) 3(3) 7 7AAPenal Code, 1860 (IPC) - Section 376(2) 500
High Courts06 Feb 2014Allowed
Datta Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3967 : (2014) 1 BomCR(Cri) 749
Penal Code, 1860 (IPC) - Section 302 307 498(A)
High Courts06 Feb 2014Allowed
Basantilal Vs Ramashankar, Umashankar, Sushilkumar and Chandrakalabai Ramashankar Vs Basantilal, Umashankar, Sushilkumar and Chandrakalabai
Bombay High Court · (2014) 2 ABR 796 : AIR 2014 Bom 54 : (2014) 3 ALLMR 784 : (2014) 3 BomCR 680 : (2014) 5 MhLj 76
Bombay Stamp Act, 1958 - Section 34 37Civil Procedure Code, 1908 (CPC) - Order 41 Rule 2Registration Act, 1908 - Section 17 49
High Courts06 Feb 2014Allowed
Riyana Ishaque Kazi Vs Pushpa R. Sheva
Bombay High Court · (2014) 4 ABR 772 : (2016) 1 ACC 81 : (2015) ACJ 2539 : (2015) 4 ALLMR 112
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 140, 140, 140(3), 140(4), 141
High Courts06 Feb 2014Dismissed
Techno Precision Engineers Pvt. Ltd. and Ram Sharan Vs M/s. Western Coalfields Limited
Bombay High Court · (2014) 2 ABR 511 : (2014) 4 ALLMR 111 : (2014) 4 BC 288
Constitution of India, 1950 - Article 226
High Courts06 Feb 2014Allowed
Hemraj and Others Vs Suryabhan
Bombay High Court · (2014) 4 ALLMR 815 : (2014) 5 MhLj 60
Evidence Act, 1872 - Section 83