COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 989 of 3,665

High Courts16 Jan 2015

Sarina Esmeralda Lopez Vs Vijay Goverdhandas Kalantri

Bombay High Court · (2015) 3 ABR 344 : (2015) 3 ALLMR 306 : (2016) 1 BomCR 481 : (2015) 2 MhLj 603

Civil Procedure Code, 1908 (CPC) - Section 115Maharashtra Regional and Town Planning Act, 1966 - Section 149, 44, 45, 5, 52Mumbai Municipal Corporation Act, 1888 - Section 149, 351, 354, 515-A

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High Courts16 Jan 2015

Jayantrao Vs Sumatidevi

Bombay High Court · (2015) 5 ALLMR 65 : (2016) 2 BomCR 474 : (2015) 4 MhLj 217

Arbitration and Conciliation Act, 1996 - Section 17, 37, 37(2)(b)Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 227

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High Courts16 Jan 2015Dismissed

Sarvodaya Goshala Charitable Trust Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2599 : (2015) 4 BomCR(Cri) 209

Bombay Police Act, 1951 - Section 119Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 457

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High Courts16 Jan 2015

Maooli Land Developers and Others Vs Taukir Ahmed Mohammed Hanif Khan and Others

Bombay High Court · (2015) 01 BOM CK 0048

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 1A

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High Courts16 Jan 2015

Mahendra Madhavdas Mundada and Others Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 868 : (2015) 3 BomCR(Cri) 702

Penal Code, 1860 (IPC) - Section 306, 34, 498A, 498-A

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High Courts15 Jan 2015Allowed

Rajesh Vs State of Maharashtra

Bombay High Court · (2015) 01 BOM CK 0340

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302

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High Courts15 Jan 2015Dismissed

State of Maharashtra Vs Vitthal and Others

Bombay High Court · (2015) 01 BOM CK 0339

Arms Act, 1959 - Section 25, 27, 3, 5Penal Code, 1860 (IPC) - Section 120-B, 302, 306

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High Courts15 Jan 2015Dismissed

The State of Maharashtra Vs Ravindra

Bombay High Court · (2016) ALLMR(Cri) 305

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 399, 402

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High Courts15 Jan 2015Allowed

Ramkishan Mukundrao Chaudhary Vs Swami Ramanand Teerth Marathwada University, Vishnupuri, Nanded

Bombay High Court · (2015) 5 MhLj 510

Constitution of India, 1950 - Article 226Maharashtra Universities Act, 1994 - Section 25(2)(m), 37(2)(b), 42, 43

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High Courts15 Jan 2015

Commissioner of Central Excise Vs Essel Propack Ltd.

Bombay High Court · (2015) 51 GST 753

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High Courts15 Jan 2015Dismissed

Vijayanand Vs Prerna

Bombay High Court · (2015) ALLMR(Cri) 2544

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 125, 127, 161

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High Courts15 Jan 2015Allowed

Sanjay Yashwant Kandpile Vs Kandpile Theaters and Others

Bombay High Court · (2015) 01 BOM CK 0298

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a)

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High Courts15 Jan 2015Partly Allowed

Kisan Seva Private Market Gangapur Vs The State of Maharashtra and Others

Bombay High Court · (2015) 01 BOM CK 0287

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 52-B (2), 57

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High Courts15 Jan 2015Allowed

Khaja Mohiuddin Sk. Azam and Others Vs Waheeda Begum and Others

Bombay High Court · (2015) 01 BOM CK 0285

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Specific Relief Act, 1963 - Section 34

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High Courts15 Jan 2015Dismissed

State of Maharashtra Vs Chandrabhagabai Uttamrao Ingole and Others

Bombay High Court · (2015) ALLMR(Cri) 2584

Criminal Procedure Code, 1973 (CrPC) - Section 378Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 34, 406, 418, 420

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High Courts15 Jan 2015Disposed off

Paras Clearing and Forwarding Agencies Pvt. Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2273 : (2015) 4 BC 296

Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts15 Jan 2015Dismissed

Libaraj Vs The State of Maharashtra and Others

Bombay High Court · (2015) 01 BOM CK 0251

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High Courts15 Jan 2015Allowed

Western Coalfields Ltd. and Others Vs Labour Enforcement Officer (Central) and Others

Bombay High Court · (2015) ALLMR(Cri) 1599 : (2015) 146 FLR 824 : (2015) LLR 1248

Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, 23, 3

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High Courts15 Jan 2015Allowed

Industrial and Labour Court Employees'' Association Vs State of Maharashtra and Others

Bombay High Court · (2015) 145 FLR 295

Bombay Industrial Relations Act, 1946 - Section 84, 85, 9Constitution of India, 1950 - Article 226, 233, 233(2), 234, 235General Clauses Act, 1897 - Section 3(17)

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High Courts15 Jan 2015Allowed

Mohammed Rashid Kunju Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2138

Criminal Procedure Code, 1973 (CrPC) - Section 173(2)(i)Customs Act, 1962 - Section 108Penal Code, 1860 (IPC) - Section 120-B, 489-B, 489C, 489-C

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