High Courts03 Dec 2012Disposed Off
Maharashtra Public Service Commission Vs Tejrao Bhagaji Gadekar and Another
Bombay High Court · (2013) 4 MhLj 91
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 9 of 121
High Courts30 Nov 2012Dismissed
Jayawantrao Pundlikrao Jadhav and Shivaji Laxman Sahane Vs Election Commissioner and Others
Bombay High Court · (2012) 11 BOM CK 0137
Representation of the People Act, 1951 — Section 117, 66, 81, 82, 82(a)
High Courts30 Nov 2012
Hindurao Ganpati Mandhre Vs Mahadeo Vittal Mandhre and Another
Bombay High Court · (2013) 2 ABR 1158 : (2013) 1 ALLMR 293 : (2013) 1 MhLj 723
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32, 32F, 32F(a), 32F(b)
High Courts30 Nov 2012Dismissed
Arunachalam Muthu Vs Nafan BV and Others
Bombay High Court · (2013) 2 ALLMR 127 : (2013) 115 CLA 252 : (2013) 179 CompCas 249 : (2013) 119 SCL 434
Administrative Tribunals Act, 1985 — Section 12, 18, 25, 5Civil Procedure Code, 1908 (CPC) — Section 151, 9Companies Act, 1956 — Section 10E, 10E(1), 10E(1A), 10E(2), 10E(3)
High Courts30 Nov 2012
Shri Kadar Sattar Solanki Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 BomCR(Cri) 66
Bombay Police Act, 1951 — Section 112, 117Constitution of India, 1950 — Article 21Motor Vehicles Act, 1988 — Section 130(1), 130(3), 158, 177, 21(17)
High Courts30 Nov 2012
Bhima Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 588 : (2013) ALLMR(Cri) 904 : (2013) 2 BomCR(Cri) 820
High Courts30 Nov 2012Dismissed
Shri Somanath Radhakrishna More (Shimpi) Vs Smt. Ujjawala Sudhakar Pawar, Digamber Ramchandra Mahale (shimpi) since deceased through legal heirs: (Rajendra Digamber Mahale and Others), Smt. Bhagirathabai Trimbak Mahale and Pandurang Punja thete
Bombay High Court · (2013) 1 ALLMR 604 : (2013) 1 MhLj 709
Hindu Succession Act, 1956 — Section 23, 6
High Courts30 Nov 2012
Shri Ramesh Mahadeo Dhakate Vs Union of India, Ministry of Communication and Information Technology, Department of Post, Dak Bhawan, Sansad Marg, New Delhi and Department of Post (India) Office of Chief Postmaster General, Maharashtra Circle, Mumbai
Bombay High Court · (2013) 1 ALLMR 397
High Courts30 Nov 2012Dismissed
Vishnu Rama Shid Vs The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 745
Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 Nov 2012
Jagan Ganpatrao Taklikar Vs Union of India, Ministry of Labour and Employment, Shramshakti Bhawan, New Delhi, The Chairman, Central Board of Workers Education, Mumbai and The Director, Central Board of Workers Education, North Ambazari Road, Nagpur
Bombay High Court · (2013) 1 ALLMR 382 : (2013) 1 MhLj 879
High Courts30 Nov 2012
Shankar Ramrao Rangnekar Vs Narayan Sakharam Sawant and Others
Bombay High Court · (2013) 2 ALLMR 219 : (2013) 1 MhLj 706
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1(B), 32A, 32K, 32K(1A), 32K(3)
High Courts30 Nov 2012Dismissed
SBI Global Factors Ltd. Vs M/s. K. Sera Sera Production Ltd.
Bombay High Court · (2013) 1 ALLMR 785
Companies Act, 1956 — Section 433(e), 434(1)(a), 439Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Nov 2012Dismissed
State Vs Naresh Shigaonkar and Others State Vs Sushant Naik
Bombay High Court · (2013) 1 ABR 262 : (2013) ALLMR(Cri) 1291
Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 120B, 143, 147, 149, 323
High Courts30 Nov 2012
Shri Sunil Gudlar Vs Central Bureau of Investigation Anti-Corruption Branch and CBI
Bombay High Court · (2012) 11 BOM CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 36A, 36A(4)
High Courts30 Nov 2012
Sparebanken Sogn Og Fjordane Vs M.V. Bos Angler and Others
Bombay High Court · (2013) 3 ALLMR 119 : (2013) 3 MhLj 898
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a)
High Courts30 Nov 2012Dismissed
Shri Prakash Vinayak Naik Vs Pune Municipal Corporation and Others
Bombay High Court · (2013) 3 ABR 645 : (2013) 1 ALLMR 290 : (2013) 137 FLR 341 : (2013) 1 MhLj 805
Constitution of India, 1950 — Article 12Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts30 Nov 2012Allowed
Yasin Abbas Malik and Another Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 130 : (2013) 3 BomCR(Cri) 344
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1)Penal Code, 1860 (IPC) — Section 339, 34, 341, 408, 441
High Courts30 Nov 2012Allowed
Sheshreddi Gopireddi Changati Vs State of Maharashtra
Bombay High Court · (2013) 3 ABR 32 : (2013) ALLMR(Cri) 1704
Evidence Act, 1872 — Section 21, 6Penal Code, 1860 (IPC) — Section 100, 300, 302, 304I, 96
High Courts30 Nov 2012Dismissed
Tarun @ Hanif Tarapad Muzumdar Vs State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 635
Income Tax Act, 1961 — Section 32ABPenal Code, 1860 (IPC) — Section 302
High Courts29 Nov 2012Allowed
"xyz" Vs Mohamed Aslam Sheikh alias Raju
Bombay High Court · (2013) 3 ABR 730 : (2013) 2 MhLj 323