COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,200 of 3,665

High Courts22 Jul 2013Dismissed

The Union of India Vs Chhayabai, Ku. Kanchan and Kunal

Bombay High Court · (2014) 1 ABR 102 : (2014) 3 ACC 406 : (2013) 6 ALLMR 142

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railways Act, 1989 — Section 123(c), 123(c)(2), 124A

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High Courts20 Jul 2013Dismissed

Shri Madhukar Vs Smt. Shalu

Bombay High Court · (2013) 5 ABR 1033 : (2013) 6 ALLMR 334 : (2013) 6 MhLj 391

Family Courts Act, 1984 — Section 19, 21Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1), 21, 21(iii), 21(vi)(c)Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts19 Jul 2013

Mukthar Ahmad and Another Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3645 : (2014) 1 DMC 714

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High Courts19 Jul 2013Dismissed

National Insurance Co. Ltd. Vs Smt. Nanubai, Shekhar and Abdul Rauf

Bombay High Court · (2014) 1 ABR 105 : (2013) 6 ALLMR 133 : (2014) 5 BomCR 430 : (2014) 1 MhLj 250

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High Courts19 Jul 2013Dismissed

Seema Constructions Engineers and Contractors Vs Vidarbha Irrigation Development Corporation and Another

Bombay High Court · (2014) 4 BomCR 616 : (2013) 5 MhLj 130

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High Courts19 Jul 2013

Shri Sudam Vs Shri Ambadas and Another

Bombay High Court · (2013) ALLMR(Cri) 3397

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High Courts19 Jul 2013Disposed Off

Mahendra Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1757

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 304

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High Courts19 Jul 2013Disposed Off

The Oriental Insurance Company Vs Bajrang and Others

Bombay High Court · (2013) 6 ALLMR 183

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High Courts19 Jul 2013Dismissed

Khandeshwar Vs Smt. Sarla and Others

Bombay High Court · (2014) 1 ABR 168 : (2013) 6 ALLMR 139 : (2014) 1 MhLj 191

Motor Vehicles Act, 1988 — Section 140, 163A

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High Courts19 Jul 2013Allowed

Maharashtra University of Health Sciences Vs Sachin Manohar Nagpure and Others

Bombay High Court · (2013) 5 ABR 351 : (2013) 6 ALLMR 607 : (2013) 5 MhLj 472

Constitution of India, 1950 — Article 215, 226, 227Consumer Protection Act, 1986 — Section 12

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High Courts19 Jul 2013Dismissed

Nadeem Majid Oomerbhoy Vs Hans Raj Jassal and Others

Bombay High Court · (2013) 6 ABR 344

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High Courts19 Jul 2013Dismissed

Way2 Wealth Brokers Pvt. Ltd. Vs Amar Walmiki

Bombay High Court · (2013) 07 BOM CK 0101

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73

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High Courts19 Jul 2013Disposed Off

Mr. Ratnakar Nilkanth Phadtare and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) 5 ABR 306 : (2013) 5 ALLMR 295 : (2013) 5 MhLj 831

Bombay Primary Education Act, 1947 — Section 2, 3, 3(1), 3(2), 3(2)(a)Constitution of India, 1950 — Article 213, 21A, 226Penal Code, 1860 (IPC) — Section 2, 21

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High Courts19 Jul 2013

Krishna P. Morajkar Vs Joe Ferrao and Another

Bombay High Court · (2013) 5 ABR 294 : (2013) ALLMR(Cri) 4129 : (2014) 2 BomCR(Cri) 738 : (2013) 4 RCR(Civil) 714 : (2013) 4 RCR(Criminal) 539

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High Courts19 Jul 2013

Gaspar Monteiro Vs Deputy Collector (Dev)

Bombay High Court · (2013) 5 ABR 707 : (2013) 6 ALLMR 811 : (2014) 2 MhLj 79

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High Courts19 Jul 2013

Jyoti Jiwan Dhakane Vs Additional Collector

Bombay High Court · (2013) 5 MhLj 808

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High Courts18 Jul 2013

Vijaya Kundanlal Sharma Vs Satyawan Bhikaji Jadhav and Another

Bombay High Court · (2014) ALLMR(Cri) 717 : (2014) 3 BC 349

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High Courts18 Jul 2013Dismissed

The Union of India Vs Wase Bin Husain Chaoosh and Mehrunnisabegam

Bombay High Court · (2013) 5 ABR 818 : (2013) 4 ACC 801 : (2014) ACJ 609 : (2013) 5 ALLMR 372 : (2014) 1 AnWR 724 : (2014) 3 BomCR 203 : (2013) 5 MhLj 722

Railways Act, 1989 — Section 123(c)(2), 124, 124A, 124A(b), 156

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High Courts18 Jul 2013Dismissed

Salma @ Hanifa Ansar Ansari and Mohammed Imran Ahmed Vs The State of Maharashtra

Bombay High Court · (2013) 5 ABR 316 : (2013) ALLMR(Cri) 3941 : (2014) 1 BomCR(Cri) 245

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 26, 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Jul 2013Dismissed

Dattak Vasti Santha Samanvay Samiti and Others Vs The Commissioner, Brihan Mumbai Municipal Corporation and Others Gajanan Mitra Mandal Vs Municipal Corporation of Gr. Mumbai, The Municipal Commissioner of the Municipal Corporation of Gr. Mumbai and Additional Commissioner (City) Solid Waste Management Adarsh Nagrik Seva Sangh Vs Municipal Corporation of Gr. Mumbai

Bombay High Court · (2013) 5 ABR 183 : (2013) 6 ALLMR 379

Constitution of India, 1950 — Article 14

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