High Courts20 Dec 2012
Board of Control for Cricket in India Vs Punjab National Bank
Bombay High Court · (2012) 12 BOM CK 0126
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 2 of 121
High Courts20 Dec 2012Dismissed
M/s. Carissa Investment Pvt. Ltd. and Another Vs M/s. Mahabal Realty Pvt. Ltd. and Another M/s. Mahabal Realty Pvt. Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2012) 12 BOM CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139, 141
High Courts20 Dec 2012
Arjun Gopal Maharana, Convict Prisoner No. C-3133, Kolhapur Central Prison, Kalamba, District - Kolhapur Vs The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 486
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts20 Dec 2012Dismissed
Mulheim Pipecoatings GmbH Vs Welspun Fintrade Limited and Welspun Corp. Limited
Bombay High Court · (2012) 12 BOM CK 0082
Contract Act, 1872 — Section 62Specific Relief Act, 1963 — Section 41(b)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 16(1)(a), 16(1)(b)
High Courts20 Dec 2012
Waman Laxman Mirka Vs State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 478
Penal Code, 1860 (IPC) — Section 302, 304, 304(II)
High Courts20 Dec 2012Dismissed
Jer Rutton Kavasmaneck alias Jer Jawahar Thadani and Darius Rutton Kavasmaneck Vs Gharda Chemicals Limited and Others
Bombay High Court · (2013) 114 CLA 135 : (2013) 114 CLA 123 : (2013) 177 CompCas 268
Arbitration and Conciliation Act, 1996 — Section 31(5)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Companies Act, 1956 — Section 108, 109, 10E(4B), 10E(6), 10F
High Courts20 Dec 2012
Shri Antonio S. Coutinho Pereira Vs The State of Goa and Others
Bombay High Court · (2013) 1 ABR 675
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 120B, 143, 144, 146, 147
High Courts20 Dec 2012
Kashinath Jairam Shetye Vs Ramakant Mahadev Sawant and Others
Bombay High Court · (2013) 2 ABR 11 : (2013) ALLMR(Cri) 861 : (2013) 1 BomCR(Cri) 782
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 334, 34, 406, 439(2)
High Courts20 Dec 2012Disposed Off
Vaman Nakul Shetty Vs Vasudev Tukaaram Sawant
Bombay High Court · (2013) 4 BomCR 191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts19 Dec 2012Disposed Off
Dr.Sheshrao Vs State of Maharashtra
Bombay High Court · (2013) MCR 531
High Courts19 Dec 2012Dismissed
Raosaheb @ Dabya Raja Kale and Sou. Tolabai Raosaheb @ Dabya Kale Vs The State of Maharashtra
Bombay High Court · (2012) 12 BOM CK 0125
Penal Code, 1860 (IPC) — Section 302, 307, 34, 504
High Courts19 Dec 2012
Parle Biscuits Private Limited Vs Food Safety and Standard Authority of India, Ministry of Health and Family Welfare, Hallmark Business Plaza, Opp. Gurunanak Hospital, Bandra (E), Mumbai-400051 and Others
Bombay High Court · (2013) 1 ABR 539 : (2013) 2 ALLMR 245 : (2013) 3 BomCR 314 : (2013) 2 MhLj 409
Food Safety and Standards Act, 2006 — Section 28, 38, 47(1)(c)(iii), 97
High Courts19 Dec 2012
Pupul Borkar and Others Vs Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur and District Nagpur etc.
Bombay High Court · (2013) 3 ALLMR 103 : (2013) 2 MhLj 382
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 18(1)(e), 31, 32
High Courts19 Dec 2012
Pune Municipal Corporation Vs Dhanraj Tarachand Sankala and Sons
Bombay High Court · (2013) 3 BomCR 347 : (2013) 2 MhLj 407
High Courts19 Dec 2012
V. Selvapoathy Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 628 : (2013) 2 BomCR(Cri) 108
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 406, 420, 434
High Courts19 Dec 2012Dismissed
M/s. Indorama Synthetics (India) Ltd. Vs Union of India, Settlement Commission, Customs and Central Excise, Commissioner of Central Excise and Directorate General of Central Excise Intelligence
Bombay High Court · (2013) 1 ALLMR 761 : (2013) 290 ELT 208 : (2013) 18 GSTR 138
Constitution of India, 1950 — Article 226
High Courts19 Dec 2012Dismissed
M/s. Rahul Enterprises Vs Abhineha Park Sahakari Gruha Rachana Samstha Maryadit, The Competent Authority and District Deputy Registrar, Co-operative Societies, Pune, Shri Shivrudra Vishwanath Mirajkar and Sou. Shantabai Shivrudra Mirajkar
Bombay High Court · (2013) 1 ALLMR 756 : (2013) 3 BomCR 168 : (2013) 2 MhLj 463
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 12(1), 152, 154
High Courts19 Dec 2012
Shri Subhash Krushnaji Jagtap Vs Shri Maruti Krushna Jagtap
Bombay High Court · (2013) 1 ABR 780 : (2013) 1 ALLMR 772 : (2013) 3 BomCR 450 : (2013) 2 MhLj 395
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts19 Dec 2012Allowed
Mrs. Deeksha Amit Bhandari and Others Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 504
Criminal Procedure Code, 1973 (CrPC) — Section 160, 202Penal Code, 1860 (IPC) — Section 120(b), 123, 166, 302, 304
High Courts18 Dec 2012Dismissed
Shri Sada Vijay Kumar Vs State of Maharashtra and Another
Bombay High Court · (2013) 1 ABR 691 : (2013) ALLMR(Cri) 430 : (2013) 2 BC 486 : (2013) 2 BomCR(Cri) 149
Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 118(G), 123, 124, 125, 131