High Courts17 Jan 2014
T.V.P. Bhaskar Rao Vs M/s. Susheela Homes and Properties Pvt. Ltd. and Others
Bombay High Court · (2014) 2 ABR 49 : (2014) 4 ALLMR 592 : (2014) 2 BomCR 114 : (2014) 2 MhLj 691
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,134 of 3,665
High Courts17 Jan 2014
Arpan Jaru Bhosle Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1603 : (2015) 1 BomCR(Cri) 205
Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(i), 3(1)(ii), 3(4), 4Penal Code, 1860 (IPC) — Section 395, 396, 399, 420
High Courts17 Jan 2014
Great Pacific Navigation (Holdings) Corporation Ltd. Vs M.V. Tongil Yantai
Bombay High Court · (2014) 4 ALLMR 503 : (2015) 2 BomCR 450 : (2014) 5 MhLj 359
High Courts17 Jan 2014Allowed
Ravi, Bhavdya and Jijabai Vs The State of Maharashtra and Uttam
Bombay High Court · (2014) ALLMR(Cri) 879 : (2014) 2 BomCR(Cri) 78
Criminal Procedure Code, 1973 (CrPC) - Section 320 482Penal Code, 1860 (IPC) - Section 147 148 149 307 323
High Courts17 Jan 2014
State of Maharashtra Vs Ajay Dayaram Gopnarayan and Nitin Nandkishor Gudadhe Ajay Dayaram Gopnarayan and Nitin Nandkishor Gudadhe Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2141 : (2014) 2 BomCR(Cri) 40
Constitution of India, 1950 - Article 14 15 16 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 294 294(1) 294(2) 294(3) 313Penal Code, 1860 (IPC) - Section 302 392
High Courts17 Jan 2014
M/s. Shriniwas Machine Craft Pvt. Ltd. Vs The Income Tax Settlement Commission, Commissioner of Income Tax-V and Deputy Commissioner of Income Tax
Bombay High Court · (2014) 265 CTR 113 : (2014) 361 ITR 313
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 132(1) 133A 139 143(1) 143(2)
High Courts17 Jan 2014Dismissed
New India Assurance Co. Ltd. Vs Clancy Arcanjia Dias and Others
Bombay High Court · (2014) 01 BOM CK 0103
High Courts17 Jan 2014Allowed
Arun Shrikrishna Katole Vs Divisional Controller, Maharashtra State Road Transport Corporation and Others
Bombay High Court · (2014) 141 FLR 416 : (2014) 3 LLJ 215
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts17 Jan 2014Dismissed
The New India Assurance Co. Ltd. Vs Clancy Arcanjia Dias
Bombay High Court · (2014) 2 ACC 718 : (2015) ACJ 650 : (2014) 6 ALLMR 710 : (2015) 2 AnWR 647 : (2014) 2 BomCR 531
Motor Vehicles Act, 1988 — Section 146(1), 31, 39, 40, 41Sales of Goods Act, 1930 — Section 19, 20, 21, 21, 22
High Courts17 Jan 2014Partly Allowed
Soiru Keshav Porob Sawkar Vs Navdurga Devasthan Borim
Bombay High Court · (2014) 01 BOM CK 0053
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(b), 100
High Courts17 Jan 2014Allowed
New India Assurance Company Ltd. Vs Bhaurao
Bombay High Court · (2014) 01 BOM CK 0029
Motor Vehicles Act, 1988 — Section 166
High Courts17 Jan 2014Dismissed
Devappa Laxman Gaunkar Vs Balkrishna Nilu Gaunkar
Bombay High Court · (2014) 01 BOM CK 0020
Evidence Act, 1872 — Section 44Limited Liability Partnership Act, 2008 — Section 27Specific Relief Act, 1963 — Section 34
High Courts17 Jan 2014Dismissed
State of Goa Vs C. M. Noorudhin
Bombay High Court · (2014) 01 BOM CK 0019
Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 33(1)(a), 33(6), 34Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14
High Courts17 Jan 2014Partly Allowed
Pedro do Rosario Fernandes Vs Wilfredo Xavier Jose Monteiro
Bombay High Court · (2015) 1 ABR 35
Limitation Act, 1963 — Section 27
High Courts17 Jan 2014Dismissed
Ravindra Vs Pradnya
Bombay High Court · (2014) 01 BOM CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 19, 19(iii-a), 25Protection of Women From Domestic Violence Act, 2005 — Section 27
High Courts16 Jan 2014Dismissed
Albino Fernandes Vs Village Panchayat of Siolem-Sodiem
Bombay High Court · (2014) 5 ABR 492
High Courts16 Jan 2014
Lily P. Pandit Vs Mumbai Municipal Corporation of Gr. Mumbai and Others
Bombay High Court · (2014) 3 ALLMR 252 : (2014) 2 MhLj 657
Mumbai Municipal Corporation Act, 1888 — Section 351, 354A, 475-A, 515A
High Courts16 Jan 2014Allowed
Pitamber, through Power of Attorney Holder Vs The State of Maharashtra, The Municipal Council Faizpur and The Assistant Town Planning, Jalgaon
Bombay High Court · (2014) 5 ABR 100 : (2014) 4 ALLMR 626 : (2014) 2 BomCR 867 : (2014) 6 MhLj 99
Constitution of India, 1950 - Article 300ALand Acquisition Act, 1894 - Section 6
High Courts16 Jan 2014Allowed
M/s. Neco Schubert and Salzer Ltd. Vs Krushna Nagorao Lute and Others
Bombay High Court · (2014) 5 ALLMR 328 : (2014) 2 BomCR 728 : (2014) 142 FLR 65 : (2014) 3 LLJ 698 : (2014) 6 MhLj 283
Bombay Industrial Relations Act, 1946 - Section 42Constitution of India, 1950 - Article 19Industrial Disputes Act, 1947 - Section 33 9A