High Courts06 Feb 2014Dismissed
United India Insurance Co. Ltd. Vs Mandabai Shivdas Hiwale and Others
Bombay High Court · (2014) 2 ACC 772 : (2015) ACJ 795 : (2014) 6 MhLj 379
Motor Vehicles Act, 1988 - Section 147
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,124 of 3,665
High Courts06 Feb 2014Dismissed
Harilal Mevalal Gupta Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 746 : (2014) 2 BomCR(Cri) 57
Penal Code, 1860 (IPC) - Section 302 307
High Courts06 Feb 2014Dismissed
The New India Assurance Company Limited Vs Sadashiv Nilkanth Jadhav
Bombay High Court · (2014) 02 BOM CK 0004
Motor Vehicles Act, 1988 — Section 166
High Courts05 Feb 2014
Village Panchayat Calangute and Others Vs State of Goa and Others
Bombay High Court · (2015) 1 BomCR 676
Goa Panchayat Raj Act, 1994 — Section 3(1), 3(3)Punjab Panchayati Raj Act, 1994 — Section 3, 4
High Courts05 Feb 2014
Antonio G. Braganza Vs The State of Goa
Bombay High Court · (2014) 6 ALLMR 74 : (2014) 6 BomCR 656 : (2014) 6 MhLj 754
Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts05 Feb 2014
Gokuldas Kumbharjuvenkar Vs Chief Secretary, State of Goa and Another
Bombay High Court · (2014) 2 BomCR 783
Goa Excise Duty Act, 1964 — Section 16, 16(1), 20, 33, 35
High Courts05 Feb 2014Allowed
Umakant Bhaskarao Nawarkhele Vs Sou Sneha Umakant Nawarkhele, Master Samarth and The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 161 : (2014) 2 DMC 654
Criminal Procedure Code, 1973 (CrPC) - Section 125 126
High Courts05 Feb 2014Allowed
Madhukar Sukhdeo Thube Vs The State of Maharashtra and Shalini
Bombay High Court · (2014) 1 BomCR(Cri) 689
Criminal Procedure Code, 1973 (CrPC) - Section 207 238 239Penal Code, 1860 (IPC) - Section 323 498-A
High Courts05 Feb 2014
Pankaj Unit No. 1 Housing Development Company Private Limited and Another Vs Oshiwara Land Development Company Private Limited and Another
Bombay High Court · (2014) 3 ABR 342 : (2014) 2 ALLMR 505 : (2014) 2 BomCR 245 : (2014) 3 MhLj 353
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 27 Rule 27, Order 32 Rule 5, Order 8 Rule 5Income Tax Act, 1961 - Section 131 133A
High Courts05 Feb 2014Dismissed
Shaikh Shaifque Vs Mohammed Ibrahim Moh. Yasin and Others
Bombay High Court · (2014) 3 ABR 520 : (2014) 3 ALLMR 372 : (2014) 2 BomCR 260 : (2014) 2 MhLj 659
Bombay Provincial Municipal Corporations Act, 1949 - Section 10 10(1)(i)Constitution of India, 1950 - Article 226 227
High Courts05 Feb 2014Disposed Off
Shri. Pankaj Yashwant Chaudhari and Others Vs The Joint Charity Commissioner and Others Vilas Uddhav Kolapkar and Others Vs Arun Dattatraya Mahale and Others
Bombay High Court · (2014) 3 ABR 264 : (2014) 3 ALLMR 567 : (2014) 4 MhLj 200
Bombay Public Trusts Act, 1950 - Section 41-D 47 47(2) 50-A 50-A(1)
High Courts05 Feb 2014Allowed
Agasti Sarv Seva Sangh Vs Rohidas Dharma Rathod
Bombay High Court · (2014) 4 BC 505 : (2014) 1 BomCR(Cri) 609
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts05 Feb 2014
Pushpanjali Tip U.P. Pvt. Ltd. Vs Mrs. Renudevi Choudhary and Others
Bombay High Court · (2014) 2 ALLMR 807 : (2014) 2 BomCR 267
Depositories Act, 1996 - Section 10 12 25
High Courts05 Feb 2014Dismissed
Milagres Sales Coutinho Vs Shivaji P. Gawande
Bombay High Court · (2014) ALLMR(Cri) 2995 : (2015) 1 BC 577 : (2014) 2 BomCR(Cri) 643
Criminal Procedure Code, 1973 (CrPC) — Section 340, 357, 357(3), 421, 431Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 64
High Courts05 Feb 2014Dismissed
State of Goa Vs Abdul Karim Hodur
Bombay High Court · (2014) ALLMR(Cri) 2909
Penal Code, 1860 (IPC) — Section 279, 304-A
High Courts05 Feb 2014
Sedco Forex International Drilling Inc. Vs Union of India
Bombay High Court · (2014) 306 ELT 607
Constitution of India, 1950 — Article 226
High Courts05 Feb 2014
Mahesh Prathamik School and Palna Kendra and Another Vs Sau Radhika Ninave and Others
Bombay High Court · (2014) 141 FLR 171
High Courts05 Feb 2014Allowed
Mukesh Chandrashekhar Kumaran Vs Smt. Suman Vitthalrao Ikhankar and Others
Bombay High Court · (2014) 4 ALLMR 530 : (2014) 2 MhLj 845
Arbitration and Conciliation Act, 1996 - Section 24 8
High Courts05 Feb 2014Dismissed
Naveen Luthra and Arun Luthra Vs AVR Logistic Pvt. Ltd., State of Maharashtra, Luthra Water System Pvt. Ltd. and Mrs. Mala
Bombay High Court · (2014) 2 BomCR(Cri) 650
Constitution of India, 1950 - Article 141Criminal Procedure Code, 1973 (CrPC) - Section 178(d)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts04 Feb 2014
Vijayalaxmi Ashok Marakwar Vs State of Maharashtra
Bombay High Court · (2015) 1 BomCR(Cri) 220