COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,183 of 3,665

High Courts27 Aug 2013

Shri Ramesh Vs Sau. Kusum

Bombay High Court · (2014) ALLMR(Cri) 1002

High Courts27 Aug 2013

Gopal Bhagwandas Ahuja Vs Jagdish Bhagwandas Ahuja and Others

Bombay High Court · (2013) 7 BomCR 885

High Courts27 Aug 2013Disposed Off

Anil Kumar Poddar Vs Kedareshwar Investments and Trading Company (P.) Ltd.

Bombay High Court · (2014) 123 SCL 91

High Courts27 Aug 2013Disposed Off

Jose Antonio Pedro Menino Fernandes Vs Inacio Fernandes

Bombay High Court · (2014) 3 ALLMR 711

High Courts27 Aug 2013Disposed Off

The State of Maharashtra Vs Shrikant Bandu Bhojne

Bombay High Court · (2013) ALLMR(Cri) 3831 : (2014) 1 BomCR(Cri) 727

Penal Code, 1860 (IPC) — Section 217, 34, 366, 376, 417

High Courts27 Aug 2013Disposed Off

Navroz Kershasp Mody Vs Life Insurance Corporation of India, Regional Manager (Estates) Life Insurance Corporation of India and Union of India

Bombay High Court · (2013) 6 ABR 598 : (2013) 6 ALLMR 288 : (2013) 6 MhLj 167

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 7, 9

High Courts27 Aug 2013Allowed

Randhir Vs Secretary (Special) Home Department, Sub Divisional Magistrate and Sub Divisional Police Officer

Bombay High Court · (2013) 08 BOM CK 0092

Bombay Police Act, 1951 — Section 56

High Courts27 Aug 2013Dismissed

Pushkar Damle Vs State of Maharashtra and Ramnek Mohanlal Parekh

Bombay High Court · (2013) ALLMR(Cri) 4375

Penal Code, 1860 (IPC) — Section 211, 499

High Courts27 Aug 2013

Nishant Vs Sou. Sonia

Bombay High Court · (2014) ALLMR(Cri) 946

High Courts26 Aug 2013

Akash Pruthvi Lifestyle Vs Akash Co-operative Hsg. Soc. Ltd.

Bombay High Court · (2014) 3 ABR 389

High Courts26 Aug 2013

Audu M. Gaude and Others Vs Mr. Rogunata Boto Dovolkar and Others

Bombay High Court · (2014) 1 ALLMR 590

High Courts26 Aug 2013

Shankar Singh Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 4408

High Courts26 Aug 2013

Aminuddin Gulab Shaikh Vs Minaxiben Mahendrakumar Shah, Mayank Mahendrakumar Shah and Deepak Mahendrakumar Shah

Bombay High Court · (2013) 6 ALLMR 639 : (2013) 5 MhLj 844

High Courts26 Aug 2013Disposed Off

Reliance General Insurance Co. Ltd. Vs Satish Bhaidas Patil, Mrs. Pushpa Satish Patil and Bhanwarsingh B. Rathore

Bombay High Court · (2014) 1 ALLMR 145 : (2013) 5 MhLj 796

Motor Vehicles Act, 1988 — Section 104, 140, 163, 163A, 163A(3)

High Courts26 Aug 2013

Bhujang Vs The State of Maharashtra

Bombay High Court · (2013) 5 ABR 1142 : (2013) ALLMR(Cri) 3818 : (2013) 4 BomCR(Cri) 16

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 306, 376

High Courts26 Aug 2013

Rameshkumar @ Ramu Singh Vs The State of Maharashtra, Ministry of Home and Sub Divisional Magistrate

Bombay High Court · (2013) 08 BOM CK 0138

Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts26 Aug 2013Dismissed

Mohanbhai Delkar Vs Lalit Babu Patel, Union Territory Dadra Nagar Haveli Silvasa and State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 4354

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(x)

High Courts26 Aug 2013

Shekhar Naidu Vs Municipal Corporation of Greater Mumbai

Bombay High Court · (2013) 6 ALLMR 223 : (2014) 1 BomCR 108 : (2013) 5 MhLj 767

Monopolies and Restrictive Trade Practices Act, 1969 — Section 53Mumbai Municipal Corporation Act, 1888 — Section 314, 351, 527

High Courts26 Aug 2013Dismissed

Mrs. Archana Arun Palav Vs Jennifer Michael, Francesca Michael and Christina Francesca Michael

Bombay High Court · (2013) 5 MhLj 916

Civil Procedure Code, 1908 (CPC) — Section 11Hindu Succession Act, 1956 — Section 5, 8Maharashtra Co-operative Societies Act, 1960 — Section 154, 23(2)

High Courts26 Aug 2013Allowed

Bansnarayan Sitaprasad Patel Vs Shri Sairam (SRA) Co-operative Housing Society Limited and Others

Bombay High Court · (2014) 1 ALLMR 76 : (2013) 5 MhLj 787

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 42