COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 976 of 3,665

High Courts06 Feb 2015

Noorjehan Safia Niaz and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 2 ABR 421 : AIR 2015 Bom 83 : (2015) 5 ALLMR 678 : (2015) 2 BomCR 243 : (2015) 3 ESC 1689 : (2015) 3 MhLj 213 : (2015) 2 SCT 778

Constitution of India, 1950 - Article 146, 229, 229(1), 235

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High Courts06 Feb 2015Dismissed

Rajaram S. Patil Vs Bapu K. Patil and Others

Bombay High Court · (2015) 2 MhLj 454

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High Courts05 Feb 2015Dismissed

Nanasaheb Laxman Jadhav and Others Vs Dinkar Laxman Jadhav and Others

Bombay High Court · (2015) 02 BOM CK 0356

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High Courts05 Feb 2015

Kashibai Waman Patil (D) Vs Taukir Ahmed Mohammed Hanif Khan and Others

Bombay High Court · (2015) 6 ALLMR 340

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1, Order 23 Rule 1A, Order 23 Rule 23

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High Courts05 Feb 2015Allowed

Leonaras Restaurant Vs Assistant P.F. Commissioner

Bombay High Court · (2015) 5 ALLMR 707 : (2016) 148 FLR 616 : (2015) 6 MhLj 605

Employees Provident Funds Family Pension Fund And Deposit-linked Insurance Fund Act, 1952 - Section 7A

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High Courts05 Feb 2015Allowed

Kamalkishor Mulchand Kedia and Others Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2510

Criminal Procedure Code, 1973 (CrPC) - Section 313Essential Commodities Act, 1955 - Section 10, 3

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High Courts05 Feb 2015Allowed

Jagdeo Bhivsen Belkhede and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0298

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High Courts05 Feb 2015Partly Allowed

Dattatraya Shivram Ghadage and Others Vs The State of Maharashtra

Bombay High Court · (2015) 02 BOM CK 0287

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113B

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High Courts05 Feb 2015Dismissed

Nagesh Chanavirgonda Patil and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0281

Penal Code, 1860 (IPC) - Section 201, 302, 324, 34, 504

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High Courts05 Feb 2015Allowed

Anil Vs State of Maharashtra

Bombay High Court · (2015) 02 BOM CK 0277

Penal Code, 1860 (IPC) - Section 494, 498-A

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High Courts05 Feb 2015Dismissed

Bhikah Vs Vinayak and Others

Bombay High Court · (2015) ALLMR(Cri) 2540

Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113A, 113BPenal Code, 1860 (IPC) - Section 304, 306, 34

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High Courts05 Feb 2015Dismissed

Jankabai Vs Bhimsing and Others

Bombay High Court · (2015) ALLMR(Cri) 1892

Penal Code, 1860 (IPC) - Section 302, 34

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High Courts05 Feb 2015

In Re: Maooli Land Developers and Others

Bombay High Court · (2015) 3 BomCR 466

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1, Order 23 Rule 1A, Order 23 Rule 23

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High Courts05 Feb 2015Dismissed

State of Maharashtra Vs Mohsin and Others

Bombay High Court · (2015) ALLMR(Cri) 1865

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34, 498-A, 506

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High Courts05 Feb 2015Allowed

Narayan Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1895

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b), 41, 41(2), 42, 42(2)

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High Courts05 Feb 2015

Carestream Health India Pvt. Ltd. Vs Union of India and Others

Bombay High Court · (2015) 02 BOM CK 0175

Constitution of India, 1950 - Article 226

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High Courts05 Feb 2015Dismissed

Gangadhar Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 4799 : (2015) 2 BomCR(Cri) 501

Penal Code, 1860 (IPC) - Section 302, 34, 498-A

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High Courts05 Feb 2015Allowed

Vandana Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1910 : (2015) 1 BomCR(Cri) 775

Criminal Procedure Code, 1973 (CrPC) - Section 313, 315Evidence Act, 1872 - Section 106, 24, 3Penal Code, 1860 (IPC) - Section 302

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High Courts05 Feb 2015

Madhuri Pukharaj Baldota Vs Omkarlal Daulatram Banwat and Others

Bombay High Court · (2016) 1 BomCR 154 : (2015) 4 MhLj 327

Succession Act, 1925 - Section 63

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High Courts05 Feb 2015Dismissed

Bipin Mathurdas Thakkar Vs Samir and Others

Bombay High Court · (2015) ALLMR(Cri) 4172 : (2015) 1 BomCR(Cri) 601

Criminal Procedure Code, 1973 (CrPC) - Section 313Income Tax Act, 1961 - Section 269SS, 271DNegotiable Instruments Act, 1881 (NI) - Section 138, 139

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