High Courts15 Jan 2013
Pandurang Devidasrao Joshi (Deceased) Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1682
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
COURT ARCHIVE
Bombay High Court judgments, 2013
2,696 judgments · page 130 of 135
High Courts15 Jan 2013Allowed
Hanuman Rajaram Mhatre Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1646 : (2013) 2 BomCR(Cri) 53
Constitution of India, 1950 — Article 19(1)(d), 21
High Courts15 Jan 2013Allowed
Dattatraya Marotrao Sakhare Vs Hon''ble Minister, Food and Civil Supply Department Maharashtra State Mumbai and Others
Bombay High Court · (2013) 2 ABR 690 : (2013) 2 ALLMR 305 : (2013) 3 BomCR 630 : (2013) 2 MhLj 903
High Courts15 Jan 2013
Manoj Shivajrao Patil, Shivajirao Sahebrao Patil and Sou. Shakuntala Shivajirao Patil Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 954 : (2013) ALLMR(Cri) 2720 : (2013) 2 BomCR(Cri) 620 : (2013) CriLJ 2576
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 201, 302, 304, 304B, 34
High Courts15 Jan 2013
Bhausing Gulab Pawar and Another Vs The State of Maharashtra
Bombay High Court · (2013) 4 ABR 898 : (2013) ALLMR(Cri) 1640
Penal Code, 1860 (IPC) — Section 307, 325, 34, 506
High Courts15 Jan 2013
Dattu Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1625
Penal Code, 1860 (IPC) — Section 363, 366, 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts15 Jan 2013
Shri Sham Dharma Dagle and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 239 : (2013) 4 MhLj 818
Land Acquisition Act, 1894 — Section 11, 12(2), 18
High Courts15 Jan 2013Dismissed
The State of Maharashtra Vs Bhagwan Vithalrao Mahamuni
Bombay High Court · (2013) ALLMR(Cri) 3364
High Courts15 Jan 2013Partly Allowed
Balchand and Others Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 4399
High Courts14 Jan 2013
Magrab Shaikh and Others Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1376
Penal Code, 1860 (IPC) — Section 120B, 489A, 489B, 489C
High Courts14 Jan 2013Allowed
Rajendrakumar Laxmichand Gupta Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1425
Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts14 Jan 2013
Sherali Khan Mohd. Manekia and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 933
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 97, Order 40 Rule 1, Order 40 Rule 1(a)
High Courts14 Jan 2013Dismissed
Pranjay Purushotambhai Goradia Vs The State of Maharashtra and Kalpana Kishor Mahimkar
Bombay High Court · (2013) 1 BomCR(Cri) 793
Penal Code, 1860 (IPC) — Section 307
High Courts14 Jan 2013
Umesh Jashbhai Patel and Others Vs Harishankar Ramchandra Mhatre and Others and Municipal Corporation of Greater Mumbai
Bombay High Court · (2013) 2 ABR 261 : (2013) 2 ALLMR 582 : (2013) 5 BomCR 792 : (2013) 3 MhLj 338
Land Acquisition Act, 1894 — Section 11, 12, 15(a), 16, 23Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(1), 126(3), 26
High Courts14 Jan 2013
Sachin Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2458
Bombay Police Act, 1951 — Section 56
High Courts14 Jan 2013
Mr. Ajay Vs Smt. Seema and Others
Bombay High Court · (2013) ALLMR(Cri) 1604
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(2), 320Penal Code, 1860 (IPC) — Section 294, 34, 500, 504, 506
High Courts14 Jan 2013
Babasaheb Shankar Waghmare and Another Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 65 : (2014) ALLMR(Cri) 251
High Courts11 Jan 2013Allowed
Mahonar Yadaoraoji Belge, Ravindra Yadaoraoji Belge and Rasid Abdul Karim Vs Kamlabai Raut and Others
Bombay High Court · (2013) 2 ABR 204 : (2013) 2 ALLMR 804 : (2013) 2 BomCR 81 : (2013) 2 MhLj 312
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 100, 100(1), 146
High Courts11 Jan 2013Allowed
Shri Jagannath Vithu Jadhav Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 1263 : (2013) 3 BomCR 439 : (2013) 2 MhLj 285
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(18), 32, 32G, 32OEvidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49