High Courts30 Jan 2014Allowed
Vaman Govind Raut Vs Sitaram Narayan Raut
Bombay High Court · (2015) 3 ABR 306 : (2014) 4 BomCR 429
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 7 Rule 3Evidence Act, 1872 — Section 90, 91, 92
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,127 of 3,665
High Courts30 Jan 2014Dismissed
Shaikh Gous Kurshid Ahmed Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2821
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts30 Jan 2014Dismissed
The Oriental Insurance Co. Ltd. Vs Shakuntalabai Pundlik Dukare
Bombay High Court · (2014) 01 BOM CK 0030
Motor Vehicles Act, 1988 — Section 166
High Courts29 Jan 2014
Shoppers Stop Limited Vs Commissioner (TAR)
Bombay High Court · (2014) 35 STR 716 : (2015) 77 VST 374
Central Excises and Salt Act, 1944 — Section 35F, 35G
High Courts29 Jan 2014Dismissed
M.V. Krishnamurthy Vs Kala Mines and Minerals
Bombay High Court · (2014) ALLMR(Cri) 2197 : (2015) 1 BC 555
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts29 Jan 2014Allowed
Employees State Insurance Corporation Vs Elesbao Pereira and Sons
Bombay High Court · (2014) 6 ABR 215 : (2014) 4 BomCR 405 : (2014) 143 FLR 818 : (2014) 1 LLJ 686
Employees State Insurance Act, 1948 — Section 1(3), 1(4), 1(5), 1(6), 2(1)Export (Quality Control and Inspection) Act, 1963 — Section 7Industrial Disputes Act, 1947 — Section 25(g)
High Courts29 Jan 2014Allowed
Janardan Saju Patil Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 759 : (2014) 2 BomCR(Cri) 210
Penal Code, 1860 (IPC) - Section 302
High Courts29 Jan 2014Partly Allowed
Naresh Bhalchandra Sawant Vs State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 16
Penal Code, 1860 (IPC) - Section 300 302 304 304(2) 323
High Courts29 Jan 2014Dismissed
The Oriental Insurance Co. Ltd. Vs Naina, Chandramohan, Jaidev and M/s. D.P. Jain and Co. Infrastructure Pvt. Ltd.
Bombay High Court · (2014) 2 ACC 748 : (2014) ACJ 2427 : (2014) 3 ALLMR 748 : (2015) 1 AnWR 885 : (2015) 1 BomCR 227 : (2014) 3 MhLj 371
Motor Vehicles Act, 1988 - Section 166
High Courts29 Jan 2014Dismissed
The Chalisgaon Municipal Council and Prashant Ramrao Deshmukh Vs The State of Maharashtra and Others
Bombay High Court · (2014) 5 ABR 24 : (2015) 4 ALLMR 256
Constitution of India, 1950 - Article 14 19(1)(g) 21 21-A 226Land Acquisition Act, 1894 - Section 11 6 6(2) 9Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 2(20)
High Courts29 Jan 2014
Tata Teleservices Maharashtra Limited Vs The Ministry of Finance, Department of Revenue and Others
Bombay High Court · (2014) 307 ELT 90 : (2014) 44 GST 548
Constitution of India, 1950 - Article 226
High Courts29 Jan 2014
Shantabai Vs Nanibai
Bombay High Court · (2014) 5 ABR 488 : (2014) 4 ALLMR 520 : (2014) 6 BomCR 149 : (2014) 2 MhLj 873
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100
High Courts29 Jan 2014Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Sunita
Bombay High Court · (2014) 2 ACC 711 : (2015) ACJ 1061
Motor Vehicles Act, 1988 — Section 134, 147, 147(1)(b)(i), 163A
High Courts29 Jan 2014Dismissed
Ankush Vs The State of Maharashtra
Bombay High Court · (2014) 5 ABR 42
Criminal Procedure Code, 1973 (CrPC) — Section 125Succession Act, 1925 — Section 317, 370, 372, 374, 375
High Courts29 Jan 2014
Alankar Private Ltd. Vs Cricket Club of India Ltd.
Bombay High Court · (2014) 5 ABR 498
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(e), 14, 15, 15(1)Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52
High Courts28 Jan 2014
Sau. Sandhya Chandrashekhar Lokhande Vs The State of Maharashtra
Bombay High Court · (2014) 01 BOM CK 0260
Constitution of India, 1950 — Article 136
High Courts28 Jan 2014Allowed
Istiyak Khan Iqubal Khan Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3045
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Control of Organised Crime Act, 1999 — Section 2, 3(1)(ii), 3(4)
High Courts28 Jan 2014Dismissed
Bandu Ramrao Meshram Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2951
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 376, 376(2), 376(2)(F)
High Courts28 Jan 2014Partly Allowed
Bhartiya Seva Acharya Education Society and Sangeeta High School Vs School Tribunal and Ku. Mamata Kisan Selukar
Bombay High Court · (2014) 4 ALLMR 622 : (2014) 6 BomCR 26 : (2014) 2 MhLj 879
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 311Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts28 Jan 2014Dismissed
M/s. Metalmeccanica Fracasso India Pvt. Ltd. Vs M/s. Prakash Industrial Infrastructure Pvt. Ltd.
Bombay High Court · (2014) 5 ALLMR 797 : (2014) 3 ARBLR 123 : (2014) 4 BomCR 439 : (2014) 2 MhLj 775
Arbitration and Conciliation Act, 1996 - Section 33 34