High Courts26 Nov 2012Allowed
Tushar Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1243
Bombay Money Lenders Act, 1946 — Section 32BPenal Code, 1860 (IPC) — Section 306, 34
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 11 of 121
High Courts26 Nov 2012
Kamal Ahmed Mohammed Vakil Ansari and Others Vs The State of Maharashtra At the instance of ATS, Mumbai vide their C.R. No. 5 of 2006
Bombay High Court · (2013) ALLMR(Cri) 401 : (2013) 2 BomCR(Cri) 548
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 169, 233, 311Evidence Act, 1872 — Section 11, 11(2), 165, 18, 24
High Courts26 Nov 2012Dismissed
Jagdishkumar Rambabu Jat, Nasik Road Central Prison, Nasik Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2530 : (2013) 2 BomCR(Cri) 729
Penal Code, 1860 (IPC) — Section 300, 302, 304, 354
High Courts26 Nov 2012
Madhukar Panditrao Waghmare Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 33
Penal Code, 1860 (IPC) — Section 306, 323, 498A
High Courts26 Nov 2012Dismissed
Parisar Vs Pune Municipal Corporation
Bombay High Court · (2013) 1 ALLMR 328 : (2013) 2 MhLj 85
Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 202, 203, 204, 205Civil Procedure Code, 1908 (CPC) — Section 91
High Courts26 Nov 2012Dismissed
M/s. Harshal Developers Pvt. Ltd. and Mr. Rajesh haribhau Sachade Vs Mr. Manohar Gopal Bavdekar and Mrs. Shaila Pradumna Rajwade
Bombay High Court · (2013) 1 ALLMR 669 : (2013) 1 MhLj 855
Civil Procedure Code, 1908 (CPC) — Section 21Registration Act, 1908 — Section 17, 23, 24, 25, 26Transfer of Property Act, 1882 — Section 17, 53A
High Courts26 Nov 2012Dismissed
Commissioner of Income Tax Vs Reliance Energy Ltd.
Bombay High Court · (2013) 255 CTR 365
Income Tax Act, 1961 — Section 115JB, 143(3), 147, 148, 260A
High Courts26 Nov 2012Dismissed
Mrs. Sunita Sanjay Bhor and Another Vs Mrs. Kalyani Abhijit Bobade and Others
Bombay High Court · (2013) 3 ALLMR 199
High Courts23 Nov 2012
Manohar Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1375
Bombay Prohibition Act, 1949 — Section 60, 69Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts23 Nov 2012
Ranapratap Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1261
Arms Act, 1959 — Section 4(25)Bombay Police Act, 1951 — Section 135, 37(1)(3)Penal Code, 1860 (IPC) — Section 143, 147, 148, 189, 504
High Courts23 Nov 2012
Trilok Baburao Deshpande Vs Municipal Corpn of Gr. City of Pune
Bombay High Court · (2013) 1 ALLMR 384 : (2013) 3 BomCR 334 : (2013) 1 MhLj 794
Bombay Provincial Municipal Corporations Act, 1949 — Section 406
High Courts23 Nov 2012
Mr. Martin Araujo Vs Lizia Mathildes Santa Damasa Noronha e Barneto, Mr. Jose Barneto alias Josico Barneto and Others
Bombay High Court · (2013) 1 ABR 279 : (2013) 3 ALLMR 183
High Courts23 Nov 2012
Smt. Maina Sada Gaude alias Sangodkar and Others Vs State of Goa and The Conservator of Forest, Government of Goa, Old GMC Complex Panaji, Goa
Bombay High Court · (2013) 1 ABR 410 : (2013) 2 ALLMR 652
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 106, 80Evidence Act, 1872 — Section 114III(e)Forest (Conservation) Act, 1980 — Section 2
High Courts23 Nov 2012Dismissed
Ravindra Narottamdas Merchant Indian inhabitant Vs Niranjan Narottamdas Marchant Indian inhabitant and Others
Bombay High Court · (2012) 11 BOM CK 0060
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3, Order 20 Rule 1, Order 20 Rule 2Contempt of Courts Act, 1971 — Section 12(2)(b)
High Courts22 Nov 2012
Pravin Sheshrao Bhalerao Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1259
Penal Code, 1860 (IPC) — Section 294, 354, 376, 506
High Courts22 Nov 2012
Sudhir Raviraj Choudhary Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 175
Bombay Police Act, 1951 — Section 56, 56(1)(a)(b), 59, 7Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts22 Nov 2012
Ved Prakash Gupta Vs Mumbai Housing and Area Development Board and Others
Bombay High Court · (2013) 2 BomCR 603
Constitution of India, 1950 — Article 226
High Courts22 Nov 2012
Rafiq Khalil Chand Gavandi and Others Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 115 : (2013) 3 BomCR(Cri) 590
Penal Code, 1860 (IPC) — Section 304B, 306, 309, 34, 498A
High Courts22 Nov 2012
Mrs. Tarabai Raghunath Sankhe Vs Smt. Sheetal Ravindra Sankhe and Another
Bombay High Court · (2013) ALLMR(Cri) 32
Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 504
High Courts22 Nov 2012Allowed
Bapu @ Samadhan Suryabhan Nikam Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 22 : (2013) 3 BomCR(Cri) 588
Penal Code, 1860 (IPC) — Section 307, 363, 364