High Courts04 Sept 2013Partly Allowed
"S" Vs "D"
Bombay High Court · (2014) 2 ABR 644 : (2014) 4 ALLMR 206 : (2014) 5 MhLj 181
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,179 of 3,665
High Courts04 Sept 2013
Sushil Vs Somnath and Another
Bombay High Court · (2014) ALLMR(Cri) 637 : (2014) 3 BC 395
High Courts04 Sept 2013
Commissioner, Corporation of city of Panaji Vs Subhash R. Prabhu
Bombay High Court · (2013) 6 BomCR 300
High Courts04 Sept 2013Allowed
Dr. Abdul Gaffar Quadri Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3990 : (2014) 2 BomCR(Cri) 717
High Courts04 Sept 2013Allowed
Mohammed Sagir Idris Ansari @ Raju Ansari Vs Vineet Agarwal and Others
Bombay High Court · (2013) ALLMR(Cri) 3882
High Courts04 Sept 2013Disposed Off
Akbar Wahid Khan Vs State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 77
High Courts04 Sept 2013
Mrs. Perin Hoshang Davierwalla and Another Vs Mr. Kobad Dorabji Davierwalla and Others
Bombay High Court · (2013) 09 BOM CK 0172
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 11(2)Partnership Act, 1932 — Section 69(1), 69(3), 69(3)(a)
High Courts04 Sept 2013
Shri Badiun Jamal Vs The State of Maharashtra, The Deputy Commissioner of Police, The Assistant Commissioner of Police and Shri Vineet Agarwal
Bombay High Court · (2013) 5 ABR 1290 : (2013) ALLMR(Cri) 4352 : (2013) 4 BomCR(Cri) 14
Bombay Police Act, 1951 — Section 56(1)(a), 56(1)(a)(b), 59
High Courts04 Sept 2013
Shri Rajwardhan Babaso Patil Vs Shri Vijaysinha Jadhav and The State of Maharashtra Shri Rajvardhan Babaso Patil, Shri Sanjay Tanaji Kothavale @ More, Shri Mahesh Anil Patl @ Waghire and Shri Sagar Jaysinghrao Bhosale Vs Sub-Divisional Officer, Superintendent of Police and The State of Maharashtra
Bombay High Court · (2013) 5 ABR 1235 : (2013) 4 BomCR(Cri) 22
Bombay Police Act, 1951 — Section 55, 59
High Courts04 Sept 2013Dismissed
Subhash Hiralal Bhosale Vs The State of Maharashtra and Inspector General of Police, Pune
Bombay High Court · (2013) 6 ABR 261 : (2013) 4 BomCR(Cri) 318
Constitution of India, 1950 — Article 13, 14, 20(2), 21, 226Penal Code, 1860 (IPC) — Section 120(B), 120B, 121, 122, 123Prisons Act, 1894 — Section 28, 3, 59, 59(5)
High Courts04 Sept 2013Allowed
Suresh, Abhimanyu and Ajit Vs The Joint Charity Commissioner, Latur Division, Dattatraya and Devi Math Sansthan, Hinglajwadi, Tal. and Dist. Osmanabad and Nikhil
Bombay High Court · (2014) 3 ABR 276 : (2013) 5 ALLMR 673 : (2013) 5 BomCR 591 : (2013) 6 MhLj 754
Bombay Public Trusts Act, 1950 — Section 2, 2(10), 2(10)(a), 36, 36(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 143, 447
High Courts04 Sept 2013Dismissed
Nandu Vs State of Maharashtra and Others
Bombay High Court · (2013) 6 ABR 64 : (2013) 6 ALLMR 232 : (2013) 6 BomCR 112
Constitution of India, 1950 — Article 226, 286
High Courts04 Sept 2013Allowed
Smt. Madhuri Anil Thalkia and Others Vs The Union of India
Bombay High Court · (2014) 1 ACC 913 : (2013) 6 ALLMR 170 : (2013) 6 BomCR 144
General Clauses Act, 1897 — Section 22Railways Act, 1989 — Section 123(c)(2), 124, 124A, 129, 134
High Courts04 Sept 2013Dismissed
Shri Dilipkumar Hirachand Jain Vs Dena Bank and Others
Bombay High Court · (2013) 5 ABR 1353 : (2013) 6 ALLMR 654 : (2013) 6 BomCR 127 : (2014) 1 MhLj 711
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6(2), Order 20 Rule 7, Order 21 Rule 54, Order 21 Rule 58, 35Constitution of India, 1950 — Article 226, 227
High Courts04 Sept 2013
M/s. AFCONS Infrastructure Ltd. Vs The Board of Trustees of the Port of Mumbai
Bombay High Court · (2014) 1 ARBLR 512 : (2014) 1 BomCR 794
Arbitration and Conciliation Act, 1996 — Section 34, 36, 37, 9, 9(b)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1), Order 41 Rule 5(3)Constitution of India, 1950 — Article 142
High Courts04 Sept 2013Allowed
Seema Santosh Jadhav Vs Maharashtra Housing Area Development Authority
Bombay High Court · (2013) 6 ABR 453 : (2013) 6 ALLMR 225 : (2013) 6 BomCR 121 : (2014) 1 MhLj 284
Maharashtra Housing And Area Development Act, 1976 — Section 66, 95(A)(3), 95A, 95A(3)
High Courts04 Sept 2013Disposed Off
Raju Hari Bhavsar Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3798
High Courts04 Sept 2013Allowed
Rajnath Dudhnath Yadav Vs State of Maharashtra
Bombay High Court · (2013) 6 ABR 511
High Courts03 Sept 2013Allowed
Sharad Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1738
High Courts03 Sept 2013Allowed
Manorama Vs State of Maharashtra and Others
Bombay High Court · (2014) ALLMR(Cri) 238