Bombay Police Act, 1951 — Section 135, 37(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 313Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4)

Read judgment

High Courts04 Jan 2013Allowed

Ashok Muralidhar Jagtap Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 283 : (2013) ALLMR(Cri) 1733 : (2013) 1 BomCR(Cri) 289 : (2013) CriLJ 1329

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

Read judgment

High Courts04 Jan 2013Allowed

Union of India Vs M/s. S.N. Naik and Bros., Railway Contractor

Bombay High Court · (2014) 1 ALLMR 173 : (2013) 2 ARBLR 29 : (2013) 1 BomCR 693 : (2013) 2 MhLj 390

Arbitration Act, 1940 — Section 29Arbitration and Conciliation Act, 1996 — Section 28(3), 29, 31(7), 31(7)(a), 34

Read judgment

High Courts04 Jan 2013Allowed

The Nashik Merchant''s Co-Op. Bank Ltd. Vs Dhananjay Shriram Daga, Sau. Rajashri dhananjay Daga and Laxmichand M. Lilame

Bombay High Court · (2013) 2 ABR 199 : (2014) 1 ALLMR 343 : (2013) 1 BomCR 721 : (2013) 2 MhLj 143

Arbitration and Conciliation Act, 1996 — Section 33, 34, 37Multi-State Cooperative Societies Act, 1984 — Section 84(4)

Read judgment

High Courts04 Jan 2013Dismissed

Edifice Developers and Project Engineers Ltd. Vs M/s. Essar Projects (India) Ltd.

Bombay High Court · (2013) 2 ABR 244 : (2013) 7 BomCR 561

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 34, 7(4)

Read judgment

High Courts04 Jan 2013Dismissed

M/s. Essar Projects Ltd. Vs M/s. Edifice Developers and Projects Engineers Ltd.

Bombay High Court · (2013) 7 BomCR 353

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 34

Read judgment

High Courts04 Jan 2013Allowed

State of Goa and The Executive Engineer, Works Div. XI, Irrigation Department, Gogol, Margao, Goa Vs Smt. Yashodi Y. Dessai (dead) through Lrs. Shri Ganaba Yeshwant Dessai (Since deceased through Lrs.) and Others and Shri Nilu S. Dessai, (since deceased through Lrs.) and Others

Bombay High Court · (2013) 2 ABR 1025 : (2013) 4 ALLMR 396 : (2013) 5 MhLj 132

Land Acquisition Act, 1894 — Section 18, 4, 4(1)

Read judgment

High Courts04 Jan 2013Dismissed

M/s. Areeb Rolling Mills Pvt. Ltd. and Others Vs NKGSB Co-operative Bank Ltd.

Bombay High Court · (2013) 2 ARBLR 14 : (2013) 1 BomCR 701 : (2013) 2 MhLj 424

Arbitration and Conciliation Act, 1996 — Section 16, 17, 37, 37(2)Multi-State Cooperative Societies Act, 2002 — Section 84

Read judgment

High Courts04 Jan 2013

Sanjay Jaywant Gaikwad Vs The State of Maharashtra and Union of India DCB, CID, Central Bureau of Investigation Ramratan Shreenivas Soni Vs Central Bureau of Investigation (Economic Offences Wing) Mumbai and State of Maharashtra (at the instance of M.R.A. Marg Police Station) Abdul Karim Ladsaheb Telgi Vs Central Bureau of Investigation at the instance of M.R.A. Marg Police Station, C.R. No. 355 of 1995 and State of Maharashtra

Bombay High Court · (2013) 2 ABR 58 : (2013) ALLMR(Cri) 1318 : (2013) 1 BomCR(Cri) 400

Bombay Stamp Act, 1958 — Section 63, 63(a), 63(a)(b), 63(b)Criminal Procedure Code, 1973 (CrPC) — Section 215, 221, 221(ii), 222, 236Evidence Act, 1872 — Section 113A

Read judgment

High Courts04 Jan 2013