COURT ARCHIVE

Bombay High Court judgments, 2013

2,696 judgments · page 135 of 135

High Courts03 Jan 2013

Netcore Solutions Pvt. Ltd. and Others Vs M/s. Pinnacle Teleservices Pvt. Ltd. and Others

Bombay High Court · (2013) ALLMR(Cri) 1377 : (2013) 4 BomCR(Cri) 286

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts03 Jan 2013

Rajaram Baijanath Bharati Vs State of Maharashtra

Bombay High Court · (2013) 5 ABR 69

High Courts03 Jan 2013

Ashok Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1868

High Courts03 Jan 2013Dismissed

Sulochana Trimbak Birari Vs The State of Maharashtra

Bombay High Court · (2013) 5 ABR 173 : (2013) ALLMR(Cri) 1976 : (2014) 2 BomCR(Cri) 773

Income Tax Act, 1961 — Section 139(8), 215, 234A, 234B, 234CPenal Code, 1860 (IPC) — Section 34, 363, 364A

High Courts03 Jan 2013

Ravindra Govind Gawas Vs State of Maharashtra

Bombay High Court · (2013) 5 ABR 76 : (2014) ALLMR(Cri) 299

High Courts03 Jan 2013

Rizwan Nabi Qureshi Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1213 : (2014) 1 CCR 33

Criminal Procedure Code, 1973 (CrPC) — Section 375Railways Act, 1989 — Section 145, 145(b), 147, 179, 180

High Courts03 Jan 2013Dismissed

Dy. Collector and S.D.O., Mormugao, Vasco-da-Gama and The Executive Engineer, Works Division VI (Roads), P.W.D., Fatorda, Margao Vs Olavo Ozario Saldhana Mrs. Antonetta Saldhana, Ravalfond, Navelim Near St. Joseph Chapel Margao, Goa and Miss. Julia Suzan Ozario Saldhana, Ravalfond, Navelim Near St. Joseph Chapel, Margao, Goa

Bombay High Court · (2013) 2 ABR 156 : (2013) 5 ALLMR 146

Land Acquisition Act, 1894 — Section 18, 23(1), 4, 4(1)

High Courts03 Jan 2013Dismissed

M/s. M. Mamotra Associates Vs Leela Raj "A" Cooperative Housing Society Limited

Bombay High Court · (2013) 2 ABR 187 : (2013) 7 BomCR 45

Arbitration and Conciliation Act, 1996 — Section 34

High Courts03 Jan 2013Dismissed

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

Bombay High Court · (2013) 01 BOM CK 0137

Arbitration and Conciliation Act, 1996 — Section 28(1)(a), 28(2), 28(3), 34

High Courts03 Jan 2013

Kantilal Chhaganlal Securities Private Limited Vs Ms. Shilpa Pareek, 137-A Bahubali Nagar, Niwaru Road, Jhotwara, Jaipur-302012

Bombay High Court · (2013) 2 ABR 193 : (2013) 1 BomCR 697

Arbitration and Conciliation Act, 1996 — Section 34

High Courts03 Jan 2013

Rajesh Tiwari Vs M/s. Motilal Oswal Financial Services Ltd. and M/s. Motilal Oswal Securities Ltd.

Bombay High Court · (2013) 2 BomCR 348 : (2013) 3 MhLj 523

Arbitration and Conciliation Act, 1996 — Section 19, 34

High Courts03 Jan 2013Allowed

Durgaprasad Suwarnakar Vs The State of Maharashtra, The Licensing Authority and Assistant Commissioner Food and Drugs Administration (MS) Jalgaon and The State Minister for Food and Medicine Administration Maharashtra State, Mantralaya, Mumbai

Bombay High Court · (2013) 3 ALLMR 393 : (2013) 1 BomCR 699 : (2013) 3 MhLj 770

High Courts03 Jan 2013Dismissed

Prashant @ Gopal Anandgiri Gosavi Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 1225

Penal Code, 1860 (IPC) — Section 34, 376, 504, 506

High Courts03 Jan 2013

Tukaram and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2088

Criminal Procedure Code, 1973 (CrPC) — Section 428Income Tax Act, 1961 — Section 2(42C), 50, 54EPenal Code, 1860 (IPC) — Section 307, 324, 34, 498A

High Courts03 Jan 2013Allowed

Shri Kiran Ramchandra Suryavanshi Vs The State of Maharashtra and Others

Bombay High Court · (2013) 2 ABR 1 : (2013) 2 ALLMR 77 : (2013) 1 BomCR 868 : (2013) 1 LLN 104 : (2013) 2 MhLj 433

Bombay Provincial Municipal Corporations Act, 1949 — Section 20(3), 20(4), 20(5), 30, 31Constitution of India, 1950 — Article 14, 226Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3(1)(b)

High Courts03 Jan 2013Dismissed

Vidarbh Infotech Private Limited Vs Pune Municipal Corporation, Pune, Priyatech Solutions (Pune) Private Limited and Trimax IT Infrastructure and Services Limited

Bombay High Court · (2013) 2 ABR 17 : (2013) 3 ALLMR 531 : (2013) 1 BomCR 851

Constitution of India, 1950 — Article 226