COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,138 of 3,665

High Courts08 Jan 2014Dismissed

Mrs. Shailaja Sunil Kolpe Vs State of Maharashtra and Others

Bombay High Court · (2014) 2 ALLMR 643 : (2014) 2 BomCR 731

Constitution of India, 1950 - Article 243D 243D(1) 243K 243T 330Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 12 12(2) 12(2)(a) 12(2)(b) 2

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High Courts08 Jan 2014Dismissed

Amol Vs The State of Maharashtra Smt. Vaishali Vs Purshottam, Mahendra, Amol and State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2981 : (2014) 2 BomCR(Cri) 725

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 162Penal Code, 1860 (IPC) - Section 302 323 34 427 452

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High Courts08 Jan 2014Allowed

Smt. Sushilabai (Vijeyendra Shankar through His Legal Representatives (Smt. Shirin, Ku. Vijayshree and Smt. Jayshree)) Vs Smt. Kamlarukh (Shri Nanu and Shri Aspi) and Smt. Aban R. Patit

Bombay High Court · (2014) 4 ABR 111 : (2014) 2 ALLMR 629 : (2014) 7 BomCR 879 : (2014) 3 MhLj 404

Arbitration Act, 1940 - Section 14 17 32 33 47Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3(a), Order 23 Rule 3A, Order 7 Rule 11(d)

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High Courts08 Jan 2014Allowed

Govindrao Vs The State of Maharashtra and Others

Bombay High Court · (2014) 1 BomCR(Cri) 610

Criminal Procedure Code, 1973 (CrPC) - Section 256Penal Code, 1860 (IPC) - Section 500

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High Courts08 Jan 2014Dismissed

Ganpat Janu Wagh Vs Vanmala, Sunanda Rambhau Sarap and Vasant Sakharam Dobe

Bombay High Court · (2015) 1 ALLMR 891 : (2015) 1 BomCR 870 : (2014) 4 MhLj 308

Hindu Succession Act, 1956 - Section 14(1) 15(a) 8

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High Courts08 Jan 2014Dismissed

Smt. Suman Vs Sau. Suman and Shri Ramesh Vyankatrao Bargat

Bombay High Court · (2015) 3 ALLMR 661 : (2014) 3 BomCR 661 : (2014) 4 MhLj 414

Transfer of Property Act, 1882 - Section 106

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High Courts08 Jan 2014Partly Allowed

Municipal Council Vs Smt. Vimal

Bombay High Court · (2014) 5 ABR 377 : (2014) 4 ALLMR 632 : (2014) 6 BomCR 183 : (2014) 142 FLR 61 : (2014) 3 LLJ 147 : (2014) 2 MhLj 904

Industrial Disputes Act, 1947 - Section 2-A 33C(2) 33-C(2)

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High Courts08 Jan 2014Allowed

Sharad Kashiram Rathod Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2356

Penal Code, 1860 (IPC) — Section 363, 366, 376(2)(f)

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High Courts08 Jan 2014Allowed

Mohamad A.H. Johar Shaikh Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1770

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 406, 498(A)

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High Courts07 Jan 2014Partly Allowed

Indrajit Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 1840

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High Courts07 Jan 2014Disposed Off

L and T Finance Limited Vs Vardhman Chemtech Ltd. and Others

Bombay High Court · (2014) 1 ABR 803 : (2014) 4 ALLMR 831 : (2014) 2 ARBLR 41 : (2014) 1 BomCR 552

Arbitration and Conciliation Act, 1996 - Section 9Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5

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High Courts07 Jan 2014

The State of Maharashtra Vs Shri. Sagar Balu Ubhe Shri. Sagar Balu Ubhe Vs State of Maharashtra, Commissioner of Police, Mr. Sudhir Gutkule, Mr. Waghmare

Bombay High Court · (2014) ALLMR(Cri) 1010 : (2014) 1 BomCR(Cri) 299

Constitution of India, 1950 - Article 226 32Criminal Procedure Code, 1973 (CrPC) - Section 107 167 41(1)(d) 50 50A

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High Courts07 Jan 2014

Napoleao Vitoriano Vales Vs The Passport Officer

Bombay High Court · (2014) 01 BOM CK 0240

General Clauses Act, 1897 — Section 21

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High Courts07 Jan 2014Allowed

Carla Guiomar Souza (Dr.) Vs State of Goa

Bombay High Court · (2014) 2 BomCR(Cri) 99

Criminal Procedure Code, 1973 (CrPC) — Section 223, 227, 228Penal Code, 1860 (IPC) — Section 109, 34, 342, 354, 506(ii)

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High Courts07 Jan 2014

City Central Mall Nashik P. Ltd. Vs Commr. of Service Tax

Bombay High Court · (2014) 33 STR 232

Central Excises and Salt Act, 1944 - Section 35F 35GFinance Act, 1994 - Section 83

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High Courts07 Jan 2014Partly Allowed

The Ahmednagar District Central Co.op. Bank Ltd. Vs Vilas and Babasaheb

Bombay High Court · (2014) 141 FLR 666

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44

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High Courts07 Jan 2014Dismissed

Chintaman Sitaram Bajad (Dead) (Ori. Defendant) through L.Rs. Vs Shankar Sonaji Shingne

Bombay High Court · (2014) 2 ABR 333 : AIR 2014 Bom 37 : (2014) 2 ALLMR 156 : (2014) 2 BomCR 737 : (2014) 3 MhLj 33

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4 100Specific Relief Act, 1963 - Section 20 20(2)(a)

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High Courts07 Jan 2014Dismissed

B.C. Jhaveri and Another Vs The State of Maharashtra and Others

Bombay High Court · (2014) 1 ABR 818 : (2014) 2 ALLMR 886 : (2014) 2 BomCR 39

Bombay Government Premises (Eviction) Act, 1955 - Section 2Bombay Land Requisition Act, 1948 - Section 11(1) 13 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15B 15-B 5 5(1-A)

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High Courts07 Jan 2014Disposed Off

Balaji Goods Transport Company and etc. Vs The State of Maharashtra and etc.

Bombay High Court · (2014) 1 ABR 789 : (2014) 2 ALLMR 854 : (2014) 1 BomCR 512 : (2014) 3 MhLj 569

Constitution of India, 1950 - Article 14 19 19(1)(g) 39(b)

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High Courts07 Jan 2014

Hasan Mohammad Issak Maniyar, Husain Mohammad Issak Maniyar, Ramiz Hasan Maniyar and Ahatesham Hasan Maniyar Vs Harun Gulab Maniyar and State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 888 : (2014) 1 BomCR(Cri) 290 : (2014) CriLJ 1200

Constitution of India, 1950 - Article 226 227Criminal Procedure Code, 1973 (CrPC) - Section 156 156(1) 156(3) 173 190Penal Code, 1860 (IPC) - Section 323 324 325 34 504

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