Bombay High Court Judgments 2012 — Page 8

High Courts05 Dec 2012

Jamatul Muslimin Jama Mashid Mandiwali Vs Shri Allimiya Shaikh Ahmed Bangi and Shri Abdul Gafoor Ibrahim Mukadam both of Mandivali Tal Dapoli District Ratnagiri

Bombay High Court · (2013) 2 ALLMR 41 : (2013) 3 BomCR 161 : (2013) 1 MhLj 679

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 71, 74, 76Maharashtra Land Revenue Code, 1966 — Section 247

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High Courts05 Dec 2012

Vinod Vasant Mahadik Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 850 : (2013) ALLMR(Cri) 1363 : (2013) 2 BomCR(Cri) 447 : (2013) CriLJ 836

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts05 Dec 2012

Rekha Rajendra Magar presently lodged at Yervada Central Prison, Ladies Ward Pune Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 776 : (2013) ALLMR(Cri) 1737 : (2013) 2 BomCR(Cri) 440

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106

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High Courts05 Dec 2012

Rameshchandra Dwarkaprasad Gupta Vs State of Maharashtra

Bombay High Court · (2013) 1 BomCR(Cri) 473

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts04 Dec 2012

Yogesh Hanmant Madane Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 785 : (2013) ALLMR(Cri) 1716 : (2013) 1 BomCR(Cri) 808

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 105, 299, 300

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High Courts04 Dec 2012Dismissed

Dilip Babruwan Manjare Vs The State of Maharashtra

Bombay High Court · (2012) 12 BOM CK 0119

Penal Code, 1860 (IPC) — Section 302

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High Courts04 Dec 2012Allowed

M/s. NDT Systems and Ashok Kumar Gupta Vs The Income Tax Officer and The Union of India

Bombay High Court · (2013) 255 CTR 113

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 194C, 194J

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High Courts04 Dec 2012

Shri Vishal Ishwar Kulthe Vs The State of Maharashtra, The Nashik Municipal Corporation and M/s. Konark Infrastructure Ltd.

Bombay High Court · (2013) 1 ABR 522 : (2013) 1 ALLMR 640 : (2013) 1 BomCR 308

Bombay General Clauses Act, 1904 — Section 5(1), 7(c), 7(e)Criminal Procedure Code, 1973 (CrPC) — Section 173General Clauses Act, 1897 — Section 21, 6

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High Courts04 Dec 2012

Mogamat Faldi Jakoet and Another Vs Union of India and Another

Bombay High Court · (2013) ALLMR(Cri) 138 : (2013) 3 BomCR(Cri) 574

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 22(c), 23(c), 28, 29, 30

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High Courts04 Dec 2012Dismissed

Aadinath Rambhau Garje, Convict No. C/13811, Presently Confined at Yerawada Central Prison, Yerawada, Pune-411006 Vs The State of Maharashtra The State of Maharashtra Vs Aadinath Rambhau Garje

Bombay High Court · (2013) ALLMR(Cri) 1729 : (2013) 1 BomCR(Cri) 440

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts04 Dec 2012Dismissed

Desmond Anthony D''Souza Vs SBI Mutual Fund

Bombay High Court · (2013) 2 ALLMR 222 : (2013) 3 BC 58 : (2013) 4 BomCR 185

Constitution of India, 1950 — Article 12, 226Securities and Exchange Board of India Act, 1992 — Section 12

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High Courts04 Dec 2012Allowed

Shri Sudam Laxman Kute Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 513 : (2013) 2 Crimes 300

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 306, 498A

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High Courts04 Dec 2012Dismissed

Suresh Navsa Ghatal Vs The State of Maharashtra and Another

Bombay High Court · (2012) 12 BOM CK 0051

Penal Code, 1860 (IPC) — Section 302

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High Courts04 Dec 2012

Shardabai Dhondiram Mane Vs The State of Maharashtra

Bombay High Court · (2012) 12 BOM CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 302, 326, 34

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High Courts04 Dec 2012Allowed

Manish Madnani Vs Tata Motors Finance Ltd. and Another

Bombay High Court · (2013) 4 BomCR 693

Arbitration Act, 1940 — Section 34

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High Courts03 Dec 2012Dismissed

Dalpatsiha Ganeshsiha Rajput Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 667 : (2013) BomCR(Cri) 1

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302

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High Courts03 Dec 2012

Shri Mohamad Siddiki Haji Moha Shafi @ Ansari Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 18

Bombay Police Act, 1951 — Section 55, 56, 56(b), 57, 57A

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High Courts03 Dec 2012

The Maharashtra Public Service Commission Vs Tejrao Bhagaji Gadekar and The State of Maharashtra

Bombay High Court · (2013) 4 MhLj 91

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High Courts03 Dec 2012Dismissed

Abdul Wahid Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 ABR 340 : (2013) ALLMR(Cri) 816 : (2013) BomCR(Cri) 102

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 11, 11(2)Penal Code, 1860 (IPC) — Section 304B, 379, 420, 468, 471

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High Courts03 Dec 2012Dismissed

Commissioner of Income Tax-II Vs Smt. Padma S. Bora

Bombay High Court · (2013) 255 CTR 1 : (2013) 355 ITR 368 : (2013) 214 TAXMAN 505

Income Tax Act, 1961 — Section 260A, 80JJA

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Bombay High Court judgments, 2012