CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,128 of 3,665

High Courts28 Jan 2014Disposed Off

R.J. Wanwadi Vs Nandini Tulshiram Salve

Bombay High Court · (2016) ALLMR(Cri) 231 : (2014) 2 BomCR(Cri) 528 : (2014) 1 Crimes 691 : (2014) 2 DMC 426

Contempt of Courts Act, 1971 — Section 15(2)Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 323, 34, 498(A), 498A, 504
Read judgment
High Courts27 Jan 2014

Harsukh B. Gohel Vs Vinod Kumar Bindlish and Others

Bombay High Court · (2014) 01 BOM CK 0273

Bombay City Civil Court (Amendment) Act, 2012 — Section 4Bombay City Civil Court Act, 1948 — Section 3, 4A, 9Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1(5), Order 17 Rule 1, Order 17 Rule 1(1), Order 17 Rule 2
Read judgment
High Courts27 Jan 2014Allowed

Air India Employees Vs Air India Limited and Union of India

Bombay High Court · (2014) 3 ABR 23 : (2014) 2 ALLMR 774 : (2014) 3 BomCR 611 : (2014) 141 FLR 654 : (2014) 1 LLN 364 : (2014) 3 MhLj 599

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 - Section 8 9Companies Act, 1956 - Section 391 391 392 392 392Constitution of India, 1950 - Article 77
Read judgment