High Courts12 Feb 2015Allowed
Balraj Lalu Birkure Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3479
Penal Code, 1860 (IPC) - Section 332, 353
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 972 of 3,665
High Courts12 Feb 2015
Angad Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3406
Motor Vehicles Act, 1988 - Section 66, 92Penal Code, 1860 (IPC) - Section 279, 304-A
High Courts12 Feb 2015Dismissed
Manik Vs Chandrabhan and Others
Bombay High Court · (2015) ALLMR(Cri) 2593
Criminal Procedure Code, 1973 (CrPC) - Section 227, 228, 244, 245Penal Code, 1860 (IPC) - Section 34, 420, 465, 467, 468
High Courts12 Feb 2015Dismissed
Babarao Vs Vilas and Others
Bombay High Court · (2015) ALLMR(Cri) 2538
Bombay Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 147, 34, 427, 436, 448
High Courts12 Feb 2015Dismissed
State of Maharashtra Vs Abdul Karim Abdul Kadar
Bombay High Court · (2015) ALLMR(Cri) 2523
Penal Code, 1860 (IPC) - Section 323, 498 (A), 504
High Courts12 Feb 2015Dismissed
Dinesh Shetty and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) 02 BOM CK 0292
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 37, 37A
High Courts12 Feb 2015
Mohammad Ashfaque Ansari and Others Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2615
Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 323, 34, 498A, 504, 506
High Courts12 Feb 2015Dismissed
Uddhavrao Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2553
Motor Vehicles Act, 1988 - Section 184Penal Code, 1860 (IPC) - Section 279, 304-A
High Courts12 Feb 2015Dismissed
State of Maharashtra Vs Sunil Balwant Pevekar and Others
Bombay High Court · (2015) ALLMR(Cri) 2249
Penal Code, 1860 (IPC) - Section 306, 34, 498(A)
High Courts12 Feb 2015Dismissed
Anand and Others Vs Vinita
Bombay High Court · (2015) ALLMR(Cri) 2107 : (2016) 1 RCR(Civil) 490 : (2016) 1 RCR(Criminal) 482
Criminal Procedure Code, 1973 (CrPC) - Section 125Penal Code, 1860 (IPC) - Section 498-A
High Courts12 Feb 2015Allowed
Vaishali Vs Shesherao Rambhau Tandle and Others
Bombay High Court · (2015) 2 BomCR(Cri) 138
Penal Code, 1860 (IPC) - Section 323, 34, 447, 504, 506
High Courts12 Feb 2015Dismissed
Shivaji Vs Sakhubai and Others
Bombay High Court · (2015) ALLMR(Cri) 2241
High Courts12 Feb 2015Allowed
Maria Pereira and Others Vs Dolorosa Christina Rodrigues and Others
Bombay High Court · (2015) 6 ABR 361 : (2015) 4 ALLMR 503 : (2015) 3 BomCR 675 : (2015) 5 MhLj 577
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A, Order 26 Rule 9, Order 41 Rule 27
High Courts12 Feb 2015
Maharashtra State Electricity Distribution Company Ltd. Vs Commissioner of Central Excise
Bombay High Court · (2015) 38 STR 451
High Courts12 Feb 2015Dismissed
Santosh Namdeo Bhukan Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 3006 : (2015) 2 BomCR(Cri) 337
Criminal Procedure Code, 1973 (CrPC) - Section 164(5)Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302
High Courts12 Feb 2015Dismissed
Prabhakar Venkobaji Manekar Vs Surendra Dinanath Sharma
Bombay High Court · (2015) 6 ALLMR 659 : (2015) 3 BomCR 678 : (2015) 2 RCR(Rent) 533
Maharashtra Rent Control Act, 1999 - Section 12, 12(3), 15, 15(1), 15(2)
High Courts12 Feb 2015Dismissed
Sangappa V. Tenginakai Vs The Branch Manager, Bajaj Alliance General Insurance Co. Ltd. and Others
Bombay High Court · (2015) 02 BOM CK 0136
Motor Vehicles Act, 1988 - Section 166, 184
High Courts12 Feb 2015
Antonio Menezes Vs Mahesh Phadte and Others
Bombay High Court · (2015) ALLMR(Cri) 4325 : (2015) 2 BomCR(Cri) 244
Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts12 Feb 2015Disposed off
Agency Real Margao Pvt. Ltd. Vs Subhash K. Parab
Bombay High Court · (2015) ALLMR(Cri) 2082 : (2015) 4 BC 386 : (2015) 2 BomCR(Cri) 250 : (2015) CriLJ 2336 : (2015) 4 JCC 242 : (2015) 3 RCR(Criminal) 598
Companies Act, 1956 - Section 209, 209(5), 224, 48(1)Criminal Procedure Code, 1973 (CrPC) - Section 200, 313Negotiable Instruments Act, 1881 (NI) - Section 118, 118(a), 138, 138(b), 139
High Courts12 Feb 2015Dismissed
Amjad Khan Vs State of Maharashtra and Others
Bombay High Court · (2015) 2 BomCR(Cri) 267
Bombay Police Act, 1951 - Section 56, 56, 56(1), 57, 57Constitution of India, 1950 - Article 20, 20(2), 226, 227, 32Criminal Procedure Code, 1973 (CrPC) - Section 107, 110, 110(d)(g), 110(e)(g), 300