High Courts13 Jan 2014Partly Allowed
Union of India Vs Shri Sravan Kumar Saoji Gour
Bombay High Court · (2014) 5 ALLMR 317 : (2014) 6 MhLj 256
Railways Act, 1989 - Section 103 2(9)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,136 of 3,665
High Courts13 Jan 2014
Municipal Corporation of Greater Mumbai and Another Vs Prakash Cooperative Housing Society Ltd.
Bombay High Court · (2014) 4 ALLMR 635 : (2014) 2 MhLj 710
Mumbai Municipal Corporation Act, 1888 - Section 354
High Courts13 Jan 2014
Pidilite Industries Limited Vs Jubilant Agri and Consumer Products Limited
Bombay High Court · (2014) 2 ABR 142 : (2014) 57 PTC 617
Trade Marks Act, 1999 - Section 16 17 17(1) 17(2) 17(2)(a)
High Courts13 Jan 2014Disposed Off
The New India Assurance Co. Ltd. Vs Shruti Madhukar Panchal and Smt. Hemlata A. Mastakar
Bombay High Court · (2014) 2 ABR 433 : (2015) ACJ 416 : (2014) 5 ALLMR 769 : (2015) 2 AnWR 796 : (2014) 2 BomCR 51
Motor Vehicles Act, 1988 - Section 166 170
High Courts13 Jan 2014Allowed
Dinesh Waghmare and Bajirao Jadhav Vs Gulshan Bahu Uddeshiya Seva Bhavi Sanstha, Nilanga and The District Social Welfare Officer
Bombay High Court · (2014) 4 ALLMR 812 : (2014) 2 BomCR 588
Contempt of Courts Act, 1971 - Section 19(1) 2(b)
High Courts13 Jan 2014
Dilip Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1832 : (2015) 2 BomCR(Cri) 266
High Courts13 Jan 2014Allowed
Shalinibai Madhusudan Joshi Vs Nana Maroti Patil
Bombay High Court · (2014) 01 BOM CK 0031
Hindu Succession Act, 1956 — Section 6
High Courts13 Jan 2014Disposed Off
SABMiller India Ltd. Vs Fortune Alcobrew Pvt. Ltd. and Others
Bombay High Court · (2014) 58 PTC 562
Trade Marks Act, 1999 — Section 124, 124(1)(b)(i), 124(1)(b)(ii), 124(2), 125
High Courts10 Jan 2014Dismissed
Aronio Agnelo Luis Fernandes Vs Richa Vaz
Bombay High Court · (2014) 01 BOM CK 0238
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Jan 2014Partly Allowed
Altino Gracias Vs Pascoal Dias
Bombay High Court · (2014) 01 BOM CK 0237
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Jan 2014Dismissed
Prabhakar Sambhaji Dhole Vs Jaitumbi Nadaf
Bombay High Court · (2014) 01 BOM CK 0236
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
High Courts10 Jan 2014Dismissed
M/s. Gujarat Sweet Mart Vs Regional Director, Employees State Insurance
Bombay High Court · (2014) 2 ABR 378 : (2014) 4 ALLMR 565 : (2014) 3 BomCR 703 : (2014) 141 FLR 420 : (2014) 1 LLJ 520 : (2014) 2 MhLj 838
Employees State Insurance Act, 1948 — Section 45A, 75, 82, 82(2)Factories Act, 1948 — Section 2(k)
High Courts10 Jan 2014Allowed
Shri Bhupendra Vs Shri Homraj
Bombay High Court · (2014) 3 ALLMR 635 : (2015) 1 BomCR 456 : (2014) 4 MhLj 231
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 83
High Courts10 Jan 2014
M/s. R.K. Chemicals Vs Chief Commissioner of Customs, Commissioner of Customs (General), Deputy Commissioner of Customs Tax Recovery Cell (General) and Branch Manager
Bombay High Court · (2014) 2 ABR 140 : (2014) 5 ALLMR 748 : (2014) 303 ELT 542 : (2014) 44 GST 442 : (2014) 24 GSTR 307
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 18 28 28AA
High Courts10 Jan 2014Disposed Off
Welspun Infratech Limited Vs Mr. Ashok Khurana and Others
Bombay High Court · (2014) 2 ARBLR 520 : (2014) 3 BomCR 624
Arbitration and Conciliation Act, 1996 - Section 11 11(5) 16 2(b) 2(e)Civil Procedure Code, 1908 (CPC) - Order 38 Rule 38, Order 38 Rule 5Contract Act, 1872 - Section 124 125
High Courts10 Jan 2014Dismissed
Balkrishna, Namdeo, Satish and Bhumesh Vs Prakash, Rajendra, Devendra and Smt. Tarabai
Bombay High Court · (2014) 3 ABR 820 : (2014) 2 ALLMR 785 : (2014) 2 BomCR 523 : (2014) 3 MhLj 453
Transfer of Property Act, 1882 - Section 118 2(b) 5 54 9
High Courts10 Jan 2014Disposed Off
Shri Tikeshkumar Vs District Selection Committee and Others
Bombay High Court · (2014) 2 ALLMR 269 : (2014) 2 BomCR 536 : (2014) 4 MhLj 471
High Courts10 Jan 2014Dismissed
Rashika @ Rishigandha Rohidas Shetye (Ms.) Vs State of Goa
Bombay High Court · (2014) ALLMR(Cri) 1635 : (2014) 2 BomCR(Cri) 151
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 107, 201, 306, 386
High Courts10 Jan 2014Partly Allowed
Sinhgad Technical Education Society and Smt. Kashibai Navale Medical College and General Hospital Vs Maharashtra University of Health, State of Maharashtra, The Directorate of Medical Education and Medical Council of India
Bombay High Court · (2014) 2 ALLMR 696 : (2014) 2 BomCR 517 : (2014) 3 MhLj 470
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7Indian Medical Council Act, 1956 - Section 10AMaharashtra University of Health Sciences Act, 1998 - Section 64 65
High Courts10 Jan 2014Dismissed
Reliance Industries Limited Vs Balasore Alloys Limited
Bombay High Court · (2014) 1 ARBLR 457 : (2014) 2 BomCR 15
Arbitration and Conciliation Act, 1996 - Section 34 67Contract Act, 1872 - Section 124 125