High Courts22 Aug 2013
Sanjay Nagorao Kadu Vs Ganesh Tractors
Bombay High Court · (2014) ALLMR(Cri) 1621
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,185 of 3,665
High Courts22 Aug 2013
Swastik Shipping Agency Pvt. Ltd. Vs Union of India
Bombay High Court · (2013) 297 ELT 161
High Courts22 Aug 2013
Sau. Jaishree Vs The State of Maharashtra and Another
Bombay High Court · (2014) ALLMR(Cri) 987
High Courts22 Aug 2013Disposed Off
The State of Maharashtra and Others Vs Shantaram B. Nawale (deceased) Lahu Shantaram Nawale and Others
Bombay High Court · (2013) 6 ALLMR 207 : (2013) 6 MhLj 527
Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 16(2)(a)
High Courts22 Aug 2013Allowed
Arvind Vs The Chief Executive Officer, The Senior Accounts Officer, The Project Director and The Block Development Officer
Bombay High Court · (2014) 1 ALLMR 299 : (2013) 6 MhLj 740
High Courts22 Aug 2013Allowed
Rekhatai and Others Vs Onkar and The United India Insurance Company Ltd.
Bombay High Court · (2014) 1 ALLMR 187
High Courts22 Aug 2013Dismissed
The New India Assurance Co. Ltd. Vs Padma, Renuka, Mangesh and Bhaskar
Bombay High Court · (2013) 6 ALLMR 151
Motor Vehicles Act, 1988 — Section 163A
High Courts22 Aug 2013Disposed Off
Syed Kausar Shah Vs Syed Gous Ahmed Shah and Marathwada Wakf Board
Bombay High Court · (2013) 5 ABR 1250 : (2013) 6 ALLMR 623 : (2013) 6 BomCR 558 : (2014) 1 MhLj 902
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 3(i), 3(r), 63, 64, 7
High Courts22 Aug 2013Dismissed
The Maharashtra State Road Transport Corporation Vs Smt. Sushma and Others
Bombay High Court · (2013) 6 ALLMR 692 : (2014) 1 MhLj 706
Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
High Courts22 Aug 2013Allowed
Shri Ramji and Smt. Manjulabai Vs The Commissioner, Shri Rajkumar, Shri Krishnakumar and The Orient Insurance Co.
Bombay High Court · (2013) 6 ALLMR 148 : (2013) 139 FLR 1018
Evidence Act, 1872 — Section 165Workmens Compensation Act, 1923 — Section 10, 2(1)(d), 22
High Courts22 Aug 2013Dismissed
National Insurance Company Ltd. Vs Mrs. Seems Ramdas Telhande and Others
Bombay High Court · (2014) 2 ABR 128 : (2013) 6 ALLMR 71 : (2014) 1 BomCR 162 : (2013) 6 MhLj 890
Evidence Act, 1872 — Section 167Motor Vehicles Act, 1988 — Section 145, 146, 146(1), 147, 148
High Courts22 Aug 2013Dismissed
Ravindra Vs Maroti and Others
Bombay High Court · (2013) 5 ABR 1169 : (2013) 3 ACC 784 : (2013) 139 FLR 1021 : (2013) 5 LLN 495
Penal Code, 1860 (IPC) — Section 304AWorkmens Compensation Act, 1923 — Section 19, 3, 4, 4(1)(a)
High Courts22 Aug 2013Allowed
Vikram Purshottam Chauhan and Suryabhan Vikram Chauhan Vs The State of Maharashtra
Bombay High Court · (2013) 08 BOM CK 0047
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 34, 504, 506
High Courts22 Aug 2013
National Insurance Company Ltd. Vs Seema Ramdas Telhande and Others
Bombay High Court · (2013) 08 BOM CK 0040
High Courts22 Aug 2013
Asif Ahmedally Porbunderwalla Vs Mrs. Daulat Akbarali Porbunderwalla and Others
Bombay High Court · (2014) 3 ABR 450 : (2014) 1 ALLMR 378 : (2014) 2 MhLj 210
Bombay Civil Courts Act, 1869 — Section 32, 9(A)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 4 Rule 1, Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10(2)
High Courts22 Aug 2013
Mrs. Hamida Salim Khan Vs Commissioner of Police and Others
Bombay High Court · (2013) ALLMR(Cri) 3912
High Courts22 Aug 2013
Chintamani Balaram Kadam and Another Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3924 : (2014) 2 BomCR(Cri) 805
High Courts21 Aug 2013Disposed Off
Santosh Tarachand Rathod Vs State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 550
High Courts21 Aug 2013
Suresh Vs Secretary, Public Works Department and Others
Bombay High Court · (2013) 6 ALLMR 886
High Courts21 Aug 2013Allowed
Dattatraya Ramchandra Jadhav Vs The State of Maharashtra, Secretary (Special), Sub-Divisional Magistrate and Senior Police Inspector
Bombay High Court · (2013) 5 ABR 937 : (2013) 4 BomCR(Cri) 713
Bombay Police Act, 1951 — Section 57, 57(1), 57(1)(a), 57(1)(a)(i)Constitution of India, 1950 — Article 14, 19(d)Penal Code, 1860 (IPC) — Section 395