Constitution of India, 1950 - Article 12 14 19(1)(g) 21 226Drugs and Cosmetics Act, 1940 - Section 3Food Safety and Standards Act, 2006 - Section 1 10 11 12 13

Read judgment

High Courts04 Feb 2014Partly Allowed

Union of India Vs M/s. Bajaj and Co. Civil Engineers and Contractors

Bombay High Court · (2014) 4 BomCR 354

Arbitration Act, 1940 - Section 14(2) 15 39

Read judgment

High Courts04 Feb 2014Allowed

Dinesh Vs The State of Maharashtra and Others

Bombay High Court · (2015) 1 ALLMR 630 : (2014) 1 BomCR(Cri) 817 : (2014) 5 MhLj 277

Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3 7

Read judgment

High Courts04 Feb 2014

ITD Cementation India Ltd. Vs Reliance Infrastructure Limited and Others

Bombay High Court · (2014) 3 ALLMR 506 : (2014) 4 BC 9 : (2014) 2 BomCR 1

Read judgment

High Courts04 Feb 2014Allowed

Sau Rukhmabai Vs Samadhan and Sau Dwarkabai

Bombay High Court · (2014) 5 MhLj 427

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 28Evidence Act, 1872 - Section 83

Read judgment

High Courts04 Feb 2014Dismissed

Allahabad Bank Vs The Appellate Authority Under the Payment of Gratuity Act and Shyamsunder Baldeoprasad Butolia

Bombay High Court · (2014) 5 ALLMR 211 : (2014) 141 FLR 167 : (2014) 2 MhLj 838

Payment of Gratuity Act, 1972 - Section 4 7 7(3-A)

Read judgment

High Courts04 Feb 2014Dismissed

Bharat Agencies Vs Vallabhdas

Bombay High Court · (2014) 02 BOM CK 0025

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(2), 17, 29(2)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts03 Feb 2014

Arun R. Chitale Vs State of Maharashtra

Bombay High Court · (2014) 5 BomCR 139

Maharashtra Regional and Town Planning Act, 1966 — Section 124B(3)(b), 2(13B), 22, 37, 46

Read judgment

High Courts03 Feb 2014Dismissed

Ramesh Vs Director General,Central Reserve Police Force

Bombay High Court · (2014) 5 ALLMR 92 : (2014) 4 MhLj 774

Central Reserve Police Force Act, 1949 — Section 10, 10(a), 10(p), 11, 11(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Feb 2014

Amiable Logistics (India) Pvt. Ltd. Vs Union of India

Bombay High Court · (2014) 305 ELT 213

Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Feb 2014Dismissed

Anandrao Sitaram Dhande Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2856

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 307

Read judgment

High Courts03 Feb 2014

Shankar Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2420

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 420, 498A, 504

Read judgment

High Courts03 Feb 2014Allowed

Abdul Shahid Patel Vs Smt. Rameshwari Devi Gyarsilal Sharma

Bombay High Court · (2014) 5 ALLMR 684

Civil Procedure Code, 1908 (CPC) - Section 96

Read judgment

High Courts03 Feb 2014

Kasturabai and Others Vs Pandit Sonusingh Patil and Others

Bombay High Court · (2014) 4 ALLMR 807 : (2015) 5 BomCR 208 : (2015) 1 MhLj 59

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 1, Order 22 Rule 12, Order 22 Rule 2, Order 22 Rule 3

Read judgment

High Courts03 Feb 2014Dismissed

Apparao Rajaram Pund and Achyut Apparao Pund Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 4069 : (2014) 1 BomCR(Cri) 593

Penal Code, 1860 (IPC) - Section 141 147 148 149 300

Read judgment

High Courts03 Feb 2014

Smt. Shewantabai and Others Vs Purushottam

Bombay High Court · (2014) 4 BomCR 238 : (2014) 2 MhLj 848

Civil Procedure Code, 1908 (CPC) - Section 115 96

Read judgment