High Courts23 Jun 2015
Jai Durga Bhavani Krida Mandal and Others Vs The North Maharashtra University and Others
Bombay High Court · (2015) 4 ALLMR 857 : (2016) 1 MhLj 870
Maharashtra Universities Act, 1994 - Section 57, 58, 59, 66
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 907 of 3,665
High Courts23 Jun 2015Dismissed
Jagannath and Others Vs The State of Maharashtra
Bombay High Court · (2015) 4 BomCR(Cri) 725
Criminal Procedure Code, 1973 (CrPC) - Section 209Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307
High Courts22 Jun 2015Allowed
Manoranjan Ramdas Rathod Vs State of Maharashtra and Others
Bombay High Court · (2015) 4 BomCR(Cri) 411
Criminal Procedure Code, 1973 (CrPC) - Section 173Maharashtra Co-operative Societies Act, 1960 - Section 146, 146(g), 146(g)(k)(n)(p), 146(k), 146(n)
High Courts22 Jun 2015Disposed off
Hemant Vs Rawassa Construction and Others
Bombay High Court · (2016) 1 MhLj 274
Civil Procedure Code, 1908 (CPC) - Order 17 Rule 17, Order 37 Rule 3, Order 37 Rule 37, 115
High Courts22 Jun 2015Allowed
Kashiram Fakira Chavhan and Others Vs The State of Maharashtra
Bombay High Court · (2015) 06 BOM CK 0243
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164Penal Code, 1860 (IPC) - Section 302, 34
High Courts22 Jun 2015
Mankesh Vs The State of Maharashtra
Bombay High Court · (2015) 06 BOM CK 0215
Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 374(2)Evidence Act, 1872 - Section 27, 6Penal Code, 1860 (IPC) - Section 302
High Courts22 Jun 2015Partly Allowed
Zoharabi and Others Vs Uttam Shankar Matkar
Bombay High Court · (2015) 06 BOM CK 0207
Motor Vehicles Act, 1988 - Section 163-A, 163-B, 168
High Courts22 Jun 2015Dismissed
State of Maharashtra and Others Vs Dadaraoji Pandurangji Gainar
Bombay High Court · (2015) 06 BOM CK 0206
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Land Acquisition Act, 1894 - Section 34
High Courts22 Jun 2015Dismissed
Ayubkhan Amirkhan Pathan Vs State of Maharashtra
Bombay High Court · (2015) 3 BomCR(Cri) 391
Arms Act, 1959 - Section 25, 4Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 161
High Courts22 Jun 2015
Aarts Module International Pvt. Ltd. and Others Vs Mumbai Building Repairs and Reconstruction Board and Others
Bombay High Court · (2015) 6 BomCR 87
Maharashtra Regional and Town Planning Act, 1966 - Section 31
High Courts22 Jun 2015Dismissed
State Vs Francis Masrenhas
Bombay High Court · (2015) 3 BomCR(Cri) 398
Criminal Procedure Code, 1973 (CrPC) - Section 4(2)Evidence Act, 1872 - Section 25Wild Life (Protection) Act, 1972 - Section 25, 27, 39(1)(d), 39(3)(a), 50
High Courts22 Jun 2015Allowed
Vilas and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 4025 : (2015) 3 BomCR(Cri) 758
Constitution of India, 1950 - Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) - Section 154, 173, 262Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10(1), 11, 11(1)(a), 11(1)(b), 11(2)
High Courts22 Jun 2015Disposed off
Shaikh Jabbar Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 4603 : (2015) 4 BomCR(Cri) 264
Criminal Procedure Code, 1973 (CrPC) - Section 174Penal Code, 1860 (IPC) - Section 201, 302
High Courts22 Jun 2015Allowed
The Divisional Controller Vs Kiran Sham Zadpide
Bombay High Court · (2015) 6 BomCR 623 : (2015) 3 LLJ 346 : (2015) 3 LLN 99
High Courts22 Jun 2015Disposed off
Shrikant Shankarrao Daulatkar and Others Vs State of Mah. and Others
Bombay High Court · (2015) 4 ALLMR 845 : (2015) 5 MhLj 768
Land Acquisition Act, 1894 - Section 11, 24, 31, 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(1)(b), 24(2), 4, 6
High Courts19 Jun 2015Dismissed
The State of Maharashtra Vs Pandurang Laxman Khairnar and Others
Bombay High Court · (2015) ALLMR(Cri) 4240
Penal Code, 1860 (IPC) - Section 326, 34, 504, 506
High Courts19 Jun 2015Allowed
Namdeo and Others Vs State of Maharashtra
Bombay High Court · (2015) 06 BOM CK 0259
Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts19 Jun 2015
Pandurang Vs Baby and Others
Bombay High Court · (2015) 06 BOM CK 0254
Specific Relief Act, 1963 - Section 16Transfer of Property Act, 1882 - Section 53-A
High Courts19 Jun 2015Allowed
Chandrakant Tukaram Firode and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 06 BOM CK 0199
High Courts19 Jun 2015Partly Allowed
The Divisional Controller MSRTC Ahmednagar Vs Shaikh Hassan Shaikh Amir. and Others
Bombay High Court · (2015) 3 LLJ 381 : (2015) 3 LLN 94 : (2016) 1 MhLj 817
Industrial Disputes Act, 1947 - Section 2-A