High Courts22 Jan 2015Dismissed
Sanjay Pulsing Sisodia Vs Sangita and Others
Bombay High Court · (2015) ALLMR(Cri) 1296 : (2015) 3 DMC 783
Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Adoptions and Maintenance Act, 1956 - Section 18
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 985 of 3,665
High Courts22 Jan 2015Disposed off
Vikrant Rajkumar Gupta Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1752
Criminal Procedure Code, 1973 (CrPC) - Section 209, 226, 227, 228, 27Penal Code, 1860 (IPC) - Section 304B, 304-B, 306, 34, 498-A
High Courts22 Jan 2015
New India Assurance Company Vs Himmatrao and Others
Bombay High Court · (2015) 6 ABR 495 : (2015) 2 ACC 555 : (2015) ACJ 2836 : (2015) 6 ALLMR 647 : (2015) 6 BomCR 339 : (2015) 4 MhLj 955
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Motor Vehicles Act, 1988 - Section 169, 173
High Courts22 Jan 2015Disposed off
Agricultural Produce Market Committee Arjuni Moregaon and Others Vs Ashok and Others
Bombay High Court · (2015) 4 ALLMR 680 : (2015) 6 BomCR 382 : (2015) 145 FLR 283 : (2015) 1 LLN 324 : (2015) LLR 497 : (2015) 4 MhLj 79
Industrial Disputes Act, 1947 - Section 11AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 44
High Courts22 Jan 2015Allowed
Azmane Urban Co-Operative Credit Society Limited Vs Kissan Gokuldas Naik
Bombay High Court · (2015) ALLMR(Cri) 3611 : (2016) 1 BC 122
Criminal Procedure Code, 1973 (CrPC) - Section 258Negotiable Instruments Act, 1881 (NI) - Section 138, 147
High Courts22 Jan 2015Disposed off
Ambarwadikar and Co. Vs State of Maharashtra
Bombay High Court · (2015) 5 MhLj 83
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, 20, 24, 24(1)(a)
High Courts22 Jan 2015Allowed
Nirmal Associates Vs Maharashtra Wakf Board
Bombay High Court · (2015) 6 ALLMR 827 : (2015) 4 BomCR 349 : (2015) 2 MhLj 421
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d)Waqf Act, 1995 - Section 25, 32, 54, 54(1), 54(3)
High Courts22 Jan 2015Allowed
Pandharinath Pandurang Mate Vs Radhabai Mahadeo Mate
Bombay High Court · (2015) 4 BomCR 401 : (2015) 2 MhLj 597
Bombay Tenancy and Agricultural Lands Act, 1948 - Section 25, 29, 32F, 32F(1)(a), 32G
High Courts22 Jan 2015
N. Jethani Vs Shivaji Cooperative Housing Society Limited
Bombay High Court · (2015) 5 ALLMR 661 : (2015) 2 BomCR 748 : (2015) 2 MhLj 589
Maharashtra Co-operative Societies Act, 1960 - Section 91
High Courts22 Jan 2015Allowed
Rajeev S. Mehta Vs The Commissioner of Police
Bombay High Court · (2015) 6 ALLMR 714 : (2015) 4 BomCR 611 : (2015) 2 MhLj 467
Bombay Police Act, 1951 - Section 2(10)
High Courts22 Jan 2015Allowed
Moinuddin Vs The Deputy Collector
Bombay High Court · (2015) 6 ALLMR 829 : (2015) 4 BomCR 362 : (2015) 3 MhLj 636
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d)Waqf Act, 1995 - Section 54, 54(3), 55, 89, 92
High Courts22 Jan 2015Disposed off
State of Maharashtra Vs Sheshrao
Bombay High Court · (2015) 2 BomCR(Cri) 366
Bombay Police Act, 1951 - Section 159, 160, 161, 161(1)Criminal Procedure Code, 1973 (CrPC) - Section 161, 163, 197, 80Penal Code, 1860 (IPC) - Section 166, 218, 304-A, 323, 324
High Courts22 Jan 2015Partly Allowed
Akhtar Hussein Mohiddin Ali Shaikh Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1420 : (2015) 2 BomCR(Cri) 64
Arms Act, 1959 - Section 25, 25(1)(b), 27, 35, 4Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313
High Courts22 Jan 2015
Eternia Cooperative Housing Society Ltd. Vs Lakeview Developers
Bombay High Court · (2015) 2 ABR 314 : (2015) 5 BomCR 680
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 10, 11, 3, 3(2), 3(2)(c)Maharashtra Regional and Town Planning Act, 1966 - Section 154Urban Land (Ceiling and Regulation) Act, 1976 - Section 21(1)
High Courts22 Jan 2015Dismissed
Suhash Vs Sachin and Others
Bombay High Court · (2015) ALLMR(Cri) 3784 : (2015) 4 BC 5 : (2015) 2 BomCR(Cri) 496 : (2015) CriLJ 2351 : (2016) 1 MhLj 492
Contract Act, 1872 - Section 23Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts22 Jan 2015Dismissed
Rizvi Builders, Builders Vs Lamarck R.C. Clemente and Others
Bombay High Court · (2015) 4 ABR 229 : AIR 2015 Bom 192 : (2015) 3 ALLMR 25 : (2016) 1 BomCR 146 : (2015) 4 MhLj 384
Contract Act, 1872 - Section 73, 74Foreign Exchange Regulation Act, 1973 - Section 31Specific Relief Act, 1963 - Section 21
High Courts22 Jan 2015Dismissed
Gajanan Modku Meshram Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1555 : (2015) 2 BomCR(Cri) 187
Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 120B, 409, 420, 467, 468
High Courts22 Jan 2015Dismissed
Allan Valles Vs Alka Atchut Teli and Others
Bombay High Court · (2015) 01 BOM CK 0003
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 - Section 15, 28, 29, 29(4), 29(6)
High Courts22 Jan 2015
Commissioner of Income Tax (TDS) Vs Grant Medical Foundation
Bombay High Court · (2015) 275 CTR 253 : (2015) 375 ITR 49
Consumer Protection Act, 1986 - Section 2(1)(o)Income Tax Act, 1961 - Section 16, 17, 17(1)(iv), 192, 194CIndustrial Disputes Act, 1947 - Section 2(s)
High Courts21 Jan 2015Allowed
Geeta Vs The State of Maharashtra and Others
Bombay High Court · (2015) 01 BOM CK 0345
Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 4, 6