Bombay High Court Judgments 2013 — Page 127

High Courts21 Jan 2013Dismissed

Naresh Eknath Naik Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1231 : (2013) 2 BomCR(Cri) 97 : (2013) 1 Crimes 457

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts21 Jan 2013

M/s. Mundhe Contractors Vs The State of Maharashtra and Others

Bombay High Court · (2013) 3 ALLMR 333 : (2013) 3 MhLj 759

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High Courts21 Jan 2013

Bhartiben Shah Vs Smt. Gracy Thomas and Others Dhirajlal Raishi Chheda, Ghatkopar, Mumbai Vs Raishi Shivji Chheda, Ghatkopar, Mumbai M/s. D.V. Sulakhe and Sons, Second Floor, Kedar Bhavan, 134/2, Old Hanuman Land, Kalbadevi Road, Mumbai-400002 Vs M/s. Hindustan Trading Corporation and Others

Bombay High Court · (2013) 3 ABR 962 : (2013) 2 ALLMR 9 : (2013) 2 BomCR 1 : (2013) 1 CTC 833 : (2013) 2 MhLj 25 : (2013) 2 RCR(Rent) 37

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 29(1), 29(3), 31Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 23 Rule 1, Order 23 Rule 4, Order 43 Rule 1, Order 43 Rule 1(d)Companies Act, 1956 — Section 202

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High Courts21 Jan 2013Allowed

M/s. Chemipex Vs M/s. Shlok Chemicals

Bombay High Court · (2013) 01 BOM CK 0098

Arbitration and Conciliation Act, 1996 — Section 28(1)(a), 28(3), 34Contract Act, 1872 — Section 55

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High Courts21 Jan 2013Dismissed

Smt. Vimal Narayan Kabre, Vinay Kabre and Dr. Mahendra Kabre Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1677 : (2013) 2 BomCR(Cri) 48

Penal Code, 1860 (IPC) — Section 34, 406, 408, 409, 465

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High Courts21 Jan 2013

The New India Insurance Company Limited Vs Pyarelal Textile Limited

Bombay High Court · (2013) 2 ARBLR 476 : (2013) 2 BomCR 740

Arbitration and Conciliation Act, 1996 — Section 19, 19, 20, 21, 22Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 102, 103

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High Courts21 Jan 2013Dismissed

The State of Maharashtra Vs Bhavrao Mango Patil and Others

Bombay High Court · (2013) ALLMR(Cri) 3367

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High Courts18 Jan 2013

Shri Michael G. Fernandes and Others Vs State and Others

Bombay High Court · (2013) 01 BOM CK 0288

Stamp (Goa, Daman and Diu Amendment) Act, 1968 — Section 47A

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High Courts18 Jan 2013Dismissed

Shri Pandit Vs Sau. Jayabai and Another

Bombay High Court · (2013) ALLMR(Cri) 1252 : (2013) 3 BomCR(Cri) 492

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts18 Jan 2013Dismissed

The State of Maharashtra Vs Sahebrao Ramrao Muthe and Others

Bombay High Court · (2013) 6 ABR 866 : (2013) ALLMR(Cri) 3457 : (2014) 2 DMC 230

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High Courts18 Jan 2013Dismissed

Syed Ahmed Hussain Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1284

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411

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High Courts18 Jan 2013

Maharashtra State Handicapped Employees''/Officers'' Association Mumbai Vs The State of Maharashtra and Others

Bombay High Court · (2013) 4 ABR 853 : (2013) 2 ALLMR 735 : (2013) 3 BomCR 240 : (2013) 136 FLR 954 : (2013) LabIC 2873 : (2013) 2 LLJ 555 : (2014) 1 LLN 379 : (2013) 3 MhLj 225

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(b)

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High Courts18 Jan 2013

Sahyadri Sahakari Sakhar Karkhana Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2013) 3 ALLMR 288 : (2013) 196 ECR 341 : (2013) 297 ELT 178 : (2013) 58 VST 323

Maharashtra Value Added Tax Act, 2002 — Section 23

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High Courts18 Jan 2013

Shri Kishore Ahuja 501, Kakad Apartment, 4, Pali Road, Bandra (W), Mumbai 400050 Vs Balkrishna C. Kadam E/10, B.E.S.T. Quarters Jerbai Wadia Road, Parel Mumbai 400012 and Others

Bombay High Court · (2013) 2 ALLMR 752 : (2013) 7 BomCR 755 : (2013) 137 FLR 175 : (2013) 2 LLJ 331 : (2013) 1 LLN 642 : (2013) LLR 692 : (2013) 3 MhLj 145

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12

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High Courts18 Jan 2013Allowed