Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

Read judgment

High Courts24 Jul 2014Dismissed

Premsingh Vs The State of Maharashtra

Bombay High Court · (2014) 07 BOM CK 0167

Penal Code, 1860 (IPC) — Section 302, 304-B, 34, 498-A

Read judgment

High Courts24 Jul 2014Dismissed

Maharashtra Fisheries Development Corporation Ltd. Vs The Board of Trustees of the Port of Bombay

Bombay High Court · (2015) 1 ABR 278 : (2014) 6 ALLMR 188

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Major Port Trusts Act, 1963 — Section 3, 4, 5, 7, 80

Read judgment

High Courts24 Jul 2014

Rekha Sitaram Chavan Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3279

Criminal Procedure Code, 1973 (CrPC) — Section 209Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts24 Jul 2014Dismissed

Chidi Anthony Uzoukwu Vs Union of India

Bombay High Court · (2015) ALLMR(Cri) 1324

Criminal Procedure Code, 1973 (CrPC) — Section 100(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(C), 35, 42, 42(2), 50

Read judgment

High Courts24 Jul 2014Dismissed

Vikas Suresh Pawar Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3275

Penal Code, 1860 (IPC) — Section 302, 506

Read judgment

High Courts24 Jul 2014Allowed

Dirk India Private Limited Vs Maharashtra State Electricity Generation Company Limited Maharashtra State Power Generation Company Limited Vs Dirk India Private Limited

Bombay High Court · (2014) 07 BOM CK 0097

Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 24, 28, 28(2)Contract Act, 1872 — Section 55, 56, 73

Read judgment

High Courts24 Jul 2014Dismissed

Indian Oil Corporation Ltd. Vs Surendrakumar

Bombay High Court · (2015) 3 ALLMR 701

Transfer of Property Act, 1882 — Section 107, 108(q), 116

Read judgment

High Courts24 Jul 2014Dismissed

K.K. Gupta Vs Dev Kumar Agarwal

Bombay High Court · (2014) ALLMR(Cri) 3869

Income Tax Act, 1961 — Section 132(4), 191, 193, 271, 277Penal Code, 1860 (IPC) — Section 191, 193

Read judgment

High Courts24 Jul 2014

Oil and Natural Gas Corporation Limited Vs Soconord OCTG. Soconord,OCTG. Vs Oil and Natural Gas Corporation Limited

Bombay High Court · (2014) 07 BOM CK 0087

Arbitration Act, 1940 — Section 14, 30Contract Act, 1872 — Section 54, 55, 73

Read judgment

High Courts24 Jul 2014Dismissed

Kamalbai Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2798

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts24 Jul 2014

Mahendra Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3821

Penal Code, 1860 (IPC) — Section 376, 452, 511

Read judgment

High Courts24 Jul 2014

Subhash Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3829

Penal Code, 1860 (IPC) — Section 307, 324

Read judgment

High Courts24 Jul 2014

Anil Dhondiba Rawade Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3842

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376(2)(g), 451

Read judgment

High Courts24 Jul 2014

Vinayak Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3924

Prevention of Corruption Act, 1988 — Section 12, 13(1)(2), 13(1)(d), 13(2), 7

Read judgment

High Courts23 Jul 2014Dismissed

Rajaram Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 1770 : (2015) 3 DMC 203

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

Read judgment

High Courts23 Jul 2014

Yasir Sayyed Anis Sayyed Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 4205

Arms Act, 1959 — Section 25, 3Information Technology Act, 2000 — Section 66Maharashtra Control of Organised Crime Act, 1999 — Section 18, 2(d), 3(1)(ii), 3(2), 3(4)

Read judgment