High Courts21 Jan 2014Dismissed
Bebibai Santuji Naikwadi Vs Sow. Kalpanabai Kashinath Sangamnerkar
Bombay High Court · (2014) 01 BOM CK 0226
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,132 of 3,665
High Courts21 Jan 2014Allowed
Kadamba Transport Corporation Ltd. Vs Kamlakant Halarnkar
Bombay High Court · (2014) 141 FLR 373 : (2014) 1 LLJ 620
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33, 33(2)(b), 33-A
High Courts21 Jan 2014Dismissed
Hemali Bindesh Kelaiya Vs Bindesh Jayantilal Kelaiya
Bombay High Court · (2014) 3 ABR 268 : (2015) 4 ALLMR 313 : (2014) 1 DMC 243
Evidence Act, 1872 — Section 65Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(1)(iii)
High Courts21 Jan 2014Allowed
State of Maharashtra Vs Dharamveer Pankaj @ Sonu @ Cheri Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1670 : (2014) 2 BomCR(Cri) 779
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201 302
High Courts21 Jan 2014Dismissed
M/s. Bhavani Cotex Vs M/s. C.A. Galiakotwala and Co. Pvt. Ltd.
Bombay High Court · (2014) 01 BOM CK 0199
Arbitration and Conciliation Act, 1996 - Section 30 34
High Courts21 Jan 2014
Charak Pharma Pvt. Ltd. Vs Glenmark Pharmaceuticals Ltd.
Bombay High Court · (2014) 4 ABR 55 : (2014) 2 ALLMR 732 : (2014) 3 BomCR 663 : (2014) 57 PTC 538
Trade Marks Act, 1999 - Section 11 11(1) 20 21 9
High Courts21 Jan 2014Allowed
National Insurance Co. Ltd. Secunderabad Vs Zanak and Others
Bombay High Court · (2015) ACJ 1426 : (2014) 3 ALLMR 628 : (2015) 1 BomCR 333 : (2014) 4 MhLj 180
Motor Vehicles Act, 1988 - Section 166
High Courts21 Jan 2014
Zuari Agro Chemicals Limited and Shri R.Y. Patil Vs Union of India, Deputy Commissioner of Customs, Assistant Commissioner of Customs and Superintendent of Customs
Bombay High Court · (2014) 307 ELT 874 : (2014) 44 GST 430 : (2014) 24 GSTR 570
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 128 17 17(5) 18 18(1)
High Courts21 Jan 2014Dismissed
M/s. Heritage Lifestyle and Developers Ltd. Vs M/s. Cool Breeze Co-Operative Housing Society Limited and Others
Bombay High Court · (2014) 2 ALLMR 522 : (2014) 2 ARBLR 160 : (2014) 2 BomCR 693 : (2014) 3 MhLj 376
Arbitration and Conciliation Act, 1996 - Section 52 60 7 9Bombay Stamp Act, 1958 - Section 13(1) 33(1)Maharashtra Co-operative Societies Act, 1960 - Section 164
High Courts21 Jan 2014Dismissed
Anwar Musa Sayyed, Salim Musa Sayyed and Afsar Niyaz Sayyed Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1021 : (2014) 2 BomCR(Cri) 82 : (2014) 3 Crimes 192
Penal Code, 1860 (IPC) - Section 147 148 149 302 304
High Courts21 Jan 2014Dismissed
M/s. Radhe Cotton Traders Vs M/s. C.A. Galiakotwala and Co. Pvt. Ltd.
Bombay High Court · (2014) 6 ALLMR 168 : (2014) 2 BomCR 822
Arbitration and Conciliation Act, 1996 - Section 30 34
High Courts21 Jan 2014Dismissed
Rajesh Bin Vs State
Bombay High Court · (2014) ALLMR(Cri) 1641
Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(a)Penal Code, 1860 (IPC) — Section 376
High Courts21 Jan 2014Dismissed
Anant Kavlekar Vs Milan Dantie
Bombay High Court · (2015) 2 ALLMR 150 : (2015) 3 MhLj 428
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), 54Land Acquisition Act, 1894 — Section 16, 16(c)
High Courts21 Jan 2014Dismissed
Nahed Anjum Vs Ravindra
Bombay High Court · (2014) 01 BOM CK 0039
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a), Order 7 Rule 11(a), Order 7 Rule 11(d)Evidence Act, 1872 — Section 115
High Courts21 Jan 2014Dismissed
Sau. Roshanbi Rasool Tamboli Vs Rajendra
Bombay High Court · (2014) 01 BOM CK 0036
High Courts21 Jan 2014Dismissed
State of Goa Vs Shivani Laboratories
Bombay High Court · (2014) ALLMR(Cri) 2911
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 299, 313, 319Drugs and Cosmetics Act, 1940 — Section 17(B)(d), 17B(d), 18(a)(1), 18(a)(i), 20(2)Evidence Act, 1872 — Section 57, 57(7)
High Courts21 Jan 2014Partly Allowed
Chhedilal Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2367
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 212, 302, 307, 324
High Courts20 Jan 2014
Sahebrao Pandharinath Thorve Vs State of Maharashtra and Others
Bombay High Court · (2015) 1 BomCR(Cri) 541
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 227, 239Penal Code, 1860 (IPC) — Section 409, 468, 471, 477-A
High Courts20 Jan 2014Allowed
State of Maharashtra Vs Rajendra
Bombay High Court · (2014) ALLMR(Cri) 2562
Criminal Procedure Code, 1973 (CrPC) — Section 454Forest Act, 1927 — Section 52, 53
High Courts20 Jan 2014Dismissed
Maxx Moblink Pvt. Ltd. Vs Pickle Advertisement Pvt. Ltd.
Bombay High Court · (2014) 4 ABR 121 : (2014) 2 ALLMR 834 : (2014) 3 ARBLR 439 : (2014) 4 BomCR 586 : (2014) 3 MhLj 616
Arbitration and Conciliation Act, 1996 - Section 11 34Contract Act, 1872 - Section 70