High Courts03 Feb 2014
SRL Limited Vs Techtrek India Limited
Bombay High Court · (2014) 2 ABR 339 : AIR 2014 Bom 42 : (2014) 4 ALLMR 1
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 22 Rule 6 34Evidence Act, 1872 - Section 17 18 21
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,126 of 3,665
High Courts03 Feb 2014
The State of Maharashtra Vs Siddhartha Ganpat Damodare
Bombay High Court · (2014) ALLMR(Cri) 2556
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 325, 34
High Courts03 Feb 2014Dismissed
Gopalrao Vs The Land Acquisition Officer
Bombay High Court · (2014) 02 BOM CK 0060
Land Acquisition Act, 1894 — Section 18, 4
High Courts31 Jan 2014Dismissed
Joao Sebastiao Lobo Vs Administrator Of Communidades Of Bardez
Bombay High Court · (2014) 01 BOM CK 0247
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 117, 3, 4, 5, 56
High Courts31 Jan 2014Dismissed
Indian Oil Corporation Limited Vs The Controller of Legal Metrology
Bombay High Court · (2014) 4 BomCR 214
Criminal Procedure Code, 1973 (CrPC) — Section 61Legal Metrology Act, 2009 — Section 15, 18(1), 2(1), 31, 32(2)Prevention of Food Adulteration Act, 1954 — Section 2(1)(f)
High Courts31 Jan 2014Dismissed
Sainath Vassant Naik Gaonkar Vs K.K. Daniel
Bombay High Court · (2014) 01 BOM CK 0243
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 100
High Courts31 Jan 2014Partly Allowed
Mansoor K. K. Mohammed Vs State
Bombay High Court · (2014) ALLMR(Cri) 1700
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354
High Courts31 Jan 2014Partly Allowed
Narayan Aba Pawar, Sou. Laxmibai Narayan Pawar and Ganesh Narayan Pawar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1790 : (2014) 3 BomCR(Cri) 42 : (2014) 1 Crimes 621
Constitution of India, 1950 - Article 21 23Penal Code, 1860 (IPC) - Section 302 304 304(II) 323 324
High Courts31 Jan 2014Allowed
Gajraj Ramswarup Kharare Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 736 : (2014) 2 BomCR(Cri) 526
Penal Code, 1860 (IPC) - Section 302 34
High Courts31 Jan 2014Allowed
Mohd. Iqbal Sheikh Amir Vs The District Selection Committee and Others
Bombay High Court · (2014) 5 ABR 826 : (2014) 4 ALLMR 809 : (2014) 6 BomCR 19 : (2014) 2 MhLj 870
High Courts31 Jan 2014Dismissed
Shanta Babuso Bhagat Vs Canacona Municipal Council
Bombay High Court · (2014) 01 BOM CK 0059
High Courts31 Jan 2014Allowed
Vicente Da Costa Vs P. E. E. Dourado
Bombay High Court · (2014) 01 BOM CK 0058
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Evidence Act, 1872 — Section 65, 65(a), 65(c), 66
High Courts31 Jan 2014Partly Allowed
Ignatious Dias Vs Mario Francis Barretto
Bombay High Court · (2014) 01 BOM CK 0057
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 21, 22
High Courts31 Jan 2014Partly Allowed
Rupo Thanu Bhomkar Vs Sazu Bondu Bhomkar
Bombay High Court · (2014) 01 BOM CK 0025
High Courts31 Jan 2014Dismissed
Sudhir G. Mujumdar Vs Registrar
Bombay High Court · (2014) 3 ABR 436
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 226Maharashtra State Council for Occupational Therapy and Physiotherapy Act, 2002 — Section 1(2), 10, 11, 12, 13
High Courts30 Jan 2014
United Shippers Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2014) 35 STR 300
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65(23), 83
High Courts30 Jan 2014
United Shippers Limited Vs Commissioner of Central Excise
Bombay High Court · (2014) 72 VST 132
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65(23), 83
High Courts30 Jan 2014Disposed Off
Ankush Vs The State of Maharashtra and Chhatrapati Rajashri Shahu Urban
Bombay High Court · (2014) 2 BomCR(Cri) 536
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2014Dismissed
Prerna Shikshan Mandal, Sindewahi and Head Master/Principal, Samrat Ashok Vocational Junior College Vs State of Maharashtra, The Education Officer (Secondary) and Deputy Director of Education
Bombay High Court · (2014) 5 ALLMR 212 : (2014) 6 BomCR 139 : (2014) 2 MhLj 843
High Courts30 Jan 2014Allowed
Shri Subhash and Sau. Leelabai Vs The National Insurance Co. Ltd. and Murli Hariram Kriplani
Bombay High Court · (2014) ACJ 2601 : (2014) 3 ALLMR 204 : (2015) 1 AnWR 617 : (2015) 1 BomCR 358 : (2014) 142 FLR 483 : (2014) 3 MhLj 950
Employees Compensation Act, 1923 - Section 19 22(2) 4 4(A)(3)(a) 4-A