High Courts21 Dec 2012
Daulatrao V. Rane Sardessai Vs State of Goa and Others
Bombay High Court · (2013) 2 ABR 208
Constitution of India, 1950 — Article 14, 16, 16(4), 226, 309
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 1 of 121
High Courts21 Dec 2012Allowed
Joao Necessidade Rooque Antonio and Others Vs Dr. Vaman Govind Lotlikar and Others
Bombay High Court · (2013) 1 ABR 853 : AIR 2013 Bom 45 : (2013) 3 ALLMR 93 : (2013) 2 BomCR 842 : (2013) 3 MhLj 839
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Transfer of Property Act, 1882 — Section 107
High Courts21 Dec 2012Dismissed
Aaskumar Srishankar Gupta Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 546 : (2013) ALLMR(Cri) 539 : (2013) 2 BomCR(Cri) 660
Penal Code, 1860 (IPC) — Section 34, 363, 364A, 384
High Courts21 Dec 2012
Mrs. Bharati S. Khandhar Vs Shri. Maruti Govind Jadhav, PSI Matunga Police Station, Matunga, Mumbai and Others
Bombay High Court · (2013) 1 ABR 694 : (2013) ALLMR(Cri) 662 : (2013) 2 BomCR(Cri) 643 : (2013) CriLJ 677 : (2013) 2 Crimes 568
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 46, 6, 60A
High Courts21 Dec 2012Dismissed
Jasmin Jigarali Rupani Vs Maharashtra University of Health Sciences, Nashik and Others
Bombay High Court · (2013) 3 ALLMR 329 : (2013) 2 MhLj 618
High Courts21 Dec 2012Dismissed
Bhavikkumar Shriramji Tandale and Others Vs State of Maharashtra, The Dean and Chairman Selection Committee Govt. Ayurvedic College and Hospital and Director of Ayurvedic
Bombay High Court · (2013) 3 ALLMR 521 : (2013) 136 FLR 1064 : (2013) 1 LLJ 431 : (2013) 2 MhLj 226
High Courts21 Dec 2012Dismissed
Steel Authority of India Limited, Central Marketing Organization T and S Dept., Ispat Bhawan, 40, Jawaharlal Nehru Road, Kolkata and also Registered office at Ispat Bhawan, Lodhi Road, New Delhi Vs M/s. Mercator Lines Limited
Bombay High Court · (2012) 12 BOM CK 0118
Arbitration and Conciliation Act, 1996 — Section 34
High Courts21 Dec 2012Dismissed
Tushar Babanrao Deshmukh Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ALLMR 795 : (2013) 3 MhLj 673
High Courts21 Dec 2012
Shri Subhash Namdev Desai and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 4 ABR 10 : (2013) ALLMR(Cri) 851
Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 151, 41BPenal Code, 1860 (IPC) — Section 323, 34, 504
High Courts21 Dec 2012Allowed
Aarif @ Baba Ayub Salar Vs Shri N.C. Khadage and Others
Bombay High Court · (2013) ALLMR(Cri) 868
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 2
High Courts21 Dec 2012Allowed
Omprakash Avadhnarayan Pandey and Another Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 874
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 179, 192, 39Penal Code, 1860 (IPC) — Section 120B, 353, 420, 467, 468
High Courts21 Dec 2012Dismissed
The State of Maharashtra Vs Anil Pandit Aher and Others
Bombay High Court · (2013) ALLMR(Cri) 644
Maharashtra Control of Organised Crime Act, 1999 — Section 12Penal Code, 1860 (IPC) — Section 109, 120B, 392, 395, 412
High Courts21 Dec 2012Allowed
Manik Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 26 : (2013) ALLMR(Cri) 1766 : (2013) 2 BomCR(Cri) 468 : (2013) CriLJ 972 : (2013) 2 DMC 445
Evidence Act, 1872 — Section 45, 5Penal Code, 1860 (IPC) — Section 302
High Courts21 Dec 2012
Niraj Ramesh Jariwala and Others Vs Mahadeo Pandurang Nikam, Police Sub-Inspector, Navghar Police Station, Mumbai and Others
Bombay High Court · (2013) 1 ABR 624 : (2013) ALLMR(Cri) 1 : (2013) 2 BomCR(Cri) 260
Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 41, 41B, 57Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 504
High Courts21 Dec 2012
Arun Ganpatrao Dongle and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 1 ABR 846 : (2013) 1 ALLMR 541
Maharashtra Co-operative Societies Act, 1960 — Section 79
High Courts20 Dec 2012Dismissed
Buvaji Sahadeo Hajare Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 618 : (2013) ALLMR(Cri) 1369 : (2013) 1 BomCR(Cri) 620
Penal Code, 1860 (IPC) — Section 302, 354
High Courts20 Dec 2012Dismissed
M/s. Gharda Chemicals Limited, Keki Hormusji Gharda and Aban Keki Gharda Vs Jer Rutton Kavasmanek alias Jer Jawahar Thadani and Others
Bombay High Court · (2013) 1 ALLMR 871
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 18 Rule 19, Order 23 Rule 1, Order 6 Rule 17, Order 7 Rule 11Companies Act, 1956 — Section 10F, 169, 171, 172, 173
High Courts20 Dec 2012
Sopan Bhausaheb Gunjal, 23 yrs., Mrs. Sitabai Bhausaheb Gunjal, 46 yrs. and Bhausaheb Kisan Gunjal, 53 yrs, All Vs The State of Maharashtra
Bombay High Court · (2013) 1 ABR 732 : (2013) ALLMR(Cri) 1619 : (2013) 2 BomCR(Cri) 102
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts20 Dec 2012
Snyman Lourens Abraham Vs Y.M. Patil, Intelligence Officer, Air Intelligent Unit of Customs C.S. International Airport and State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1699 : (2013) 3 BomCR(Cri) 441
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 23, 23(c), 28, 29Penal Code, 1860 (IPC) — Section 71
High Courts20 Dec 2012Dismissed
Amakka Shankar Potraj Vs The State of Maharashtra
Bombay High Court · (2012) 12 BOM CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A