COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,133 of 3,665

High Courts20 Jan 2014Disposed Off

Kalyan and Others Vs Adv. Tillottama Chudaman Patil and The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2360 : (2014) 2 BomCR(Cri) 61 : (2014) 4 Crimes 360

Constitution of India, 1950 - Article 226 227Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34 500

High Courts20 Jan 2014Dismissed

Sayyad Rafiq Vs The State of Maharashtra, The Police Inspector and Kashinath

Bombay High Court · (2014) ALLMR(Cri) 2954

Criminal Procedure Code, 1973 (CrPC) - Section 202 203 398

High Courts20 Jan 2014Dismissed

Adarsh Estate Sahakari Griha Nirman Sanstha Maryadit (Proposed) Vs The State of Maharashtra and Others

Bombay High Court · (2014) 4 ABR 21 : (2014) 2 ALLMR 513 : (2014) 4 BomCR 421 : (2014) 2 MhLj 700

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 149 45 47

High Courts20 Jan 2014

Mr. Pankaj Abhimanyu Kamble Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 951 : (2014) 4 BomCR(Cri) 783

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201, 302

High Courts20 Jan 2014Allowed

Pradip Gulabrao Pawar Vs Krushnrao Jagannath Patil

Bombay High Court · (2014) 2 BomCR(Cri) 435

Penal Code, 1860 (IPC) — Section 420

High Courts20 Jan 2014Dismissed

Subray Narayan Prabhu Dessai Vs Government of Goa

Bombay High Court · (2014) 01 BOM CK 0066

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, Order 7 Rule 6Forest Act, 1927 — Section 20, 4, 6Specific Relief Act, 1963 — Section 34

High Courts18 Jan 2014

Balaji Steel Re-Rolling Mills Vs Commissioner, Central Excise & Customs

Bombay High Court · (2015) 49 GST 394

Central Excises and Salt Act, 1944 — Section 35(G)

High Courts18 Jan 2014

Balaji Steel Re-Rolling Mills Vs Commissioner, Central Excise And Customs

Bombay High Court · (2014) 29 GSTR 501

Central Excises and Salt Act, 1944 — Section 35G

High Courts18 Jan 2014

Captain Percy Meher Master Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2396

Penal Code, 1860 (IPC) — Section 34, 406, 420, 467, 468

High Courts18 Jan 2014Allowed

Yogesh Vs Keshav Vistari Sontakke and Others

Bombay High Court · (2014) 3 ALLMR 328 : (2014) 5 MhLj 53

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Transfer of Property Act, 1882 — Section 52

High Courts18 Jan 2014Dismissed

Bhawarlal Shankarlal Sarda Vs State of Maharashtra and Others

Bombay High Court · (2014) 4 ABR 387 : (2014) 3 ALLMR 73 : (2014) 5 BomCR 357 : (2014) 2 MhLj 920

Constitution of India, 1950 - Article 14Land Acquisition Act, 1894 - Section 1(4)(b) 11 18 4 48

High Courts18 Jan 2014Dismissed

Ramdulari and Subhadra Legal Representatives Dr. Kamalsingh, Mrs. Kiran Mithlani, Mrs. Anita Gulabrao Lokhande Vs Meerabai, L.R. No. 1. Smt. Sharad and Babulal

Bombay High Court · (2014) 6 ABR 569 : (2014) 2 ALLMR 497 : (2014) 3 MhLj 323

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1 114 47

High Courts18 Jan 2014Disposed Off

Uday Narendra Shah Vs Narendra Amritlal Shah

Bombay High Court · (2014) 4 ABR 115 : AIR 2014 Bom 119 : (2014) 4 ALLMR 616 : (2014) 2 BomCR 722 : (2014) 2 MhLj 739

Hindu Succession Act, 1956 - Section 14 6Maharashtra Rent Control Act, 1999 - Section 7(15)(d)Protection of Women From Domestic Violence Act, 2005 - Section 17

High Courts18 Jan 2014

Central Bureau of Investigation Vs Bhupen Champaklal Dalal and Others

Bombay High Court · (2015) 1 BomCR(Cri) 76 : (2014) 2 Crimes 134

Companies Act, 1956 - Section 159 160 161 162 163Contract Act, 1872 - Section 182 182 183 184 185Criminal Procedure Code, 1973 (CrPC) - Section 304 313 357 357(1) 357(3)

High Courts18 Jan 2014

Sahebrao Lukdu Jadhav Vs The State of Maharashtra The State of Maharashtra Vs Kishor Sahebrao Jadhav

Bombay High Court · (2015) ALLMR(Cri) 3179 : (2014) 2 BomCR(Cri) 63

Motor Vehicles Act, 1988 - Section 184Penal Code, 1860 (IPC) - Section 177 279 302 304-A 337

High Courts18 Jan 2014Dismissed

Harinarayan Bajaj Vs M/s. Sheth Securities Pvt. Ltd. and The National Stock Exchange of India Ltd.

Bombay High Court · (2014) 01 BOM CK 0110

Arbitration and Conciliation Act, 1996 - Section 23(3) 34Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts18 Jan 2014

Hasanate Taheriyyah Fidayyiah Vs Mahesh

Bombay High Court · (2014) 3 ALLMR 497 : (2014) 5 BomCR 231 : (2014) 2 MhLj 884

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27, Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(b), Order 41 Rule 33Maharashtra Rent Control Act, 1999 — Section 15, 16(1)(g), 16(1)(n)

High Courts18 Jan 2014Disposed Off

Ultra Tech Cement Limited and Another Vs Shree Balaji Cement Industries and Others

Bombay High Court · (2014) 58 PTC 1

Civil Procedure Code, 1908 (CPC) — Section 120, 20Copyright Act, 1957 — Section 62, 62(2)Penal Code, 1860 (IPC) — Section 489A

High Courts18 Jan 2014Allowed

Bhukant Prabhu Vs Ajay Guno Kerkar

Bombay High Court · (2014) 3 BomCR 686

Motor Vehicles Act, 1988 — Section 165, 166

High Courts17 Jan 2014Dismissed

Indira Pragati Shikshan Sanstha Vs State of Maharashtra

Bombay High Court · (2014) 4 MhLj 235