High Courts03 Sept 2013Allowed
Yashapal Nathuram Janwani and Others Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3794
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,180 of 3,665
High Courts03 Sept 2013Disposed Off
Kalabai Vs Bhausaheb
Bombay High Court · (2013) ALLMR(Cri) 3927 : (2014) 2 BomCR(Cri) 754
High Courts03 Sept 2013Allowed
Sunita Gajanan Gulawe Vs The State of Maharashtra and Another
Bombay High Court · (2013) 5 ABR 1206 : (2013) ALLMR(Cri) 4346 : (2014) 3 BC 131 : (2013) 4 BomCR(Cri) 785 : (2014) 4 MhLj 931
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2013
Vinod Maroti Mehare Vs Shri Jitendra
Bombay High Court · (2014) ALLMR(Cri) 168 : (2014) 2 BC 555
High Courts03 Sept 2013Allowed
Riyasat Shaukat Ali Shaikh Vs State of Maharashtra and Special Executive Magistrate and Assistant Commissioner of Police
Bombay High Court · (2014) 1 BomCR(Cri) 93
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 111, 112, 113Penal Code, 1860 (IPC) — Section 323, 324, 34, 504
High Courts03 Sept 2013Dismissed
Ameyas Infraprojects Pvt. Ltd. and Yashashri Apartments, Kohinoor Colony Vs PBA Infrastructure Ltd. and Atlanta Infrastructure Limited
Bombay High Court · (2013) 09 BOM CK 0103
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 34(4), 37
High Courts03 Sept 2013Dismissed
Parisar Sanrakshan Sanwardhan Sanstha, Yamuna Vs Pune Municipal Corporation, Shivajinagar, Competent Authority, Mumbai Circle, Superintending Archaeologist, Mumbai Circle and Union of India
Bombay High Court · (2013) 6 ABR 558 : (2013) 6 ALLMR 161
Ancient Monuments Preservation Act, 1904 — Section 2(dc), 2(m), 3(1)Constitution of India, 1950 — Article 226
High Courts03 Sept 2013
Mr. Mohd. Hashim Ajmullah Khan Vs Vasiullah Nasibullah Khan and Others
Bombay High Court · (2014) 2 ALLMR 694 : (2014) 1 BomCR 383 : (2014) 3 MhLj 451
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Sept 2013
Sagarsingh Kesharsingh Bawari Vs Ministry of Home Department and Others
Bombay High Court · (2013) ALLMR(Cri) 4407
High Courts03 Sept 2013Allowed
Niyazuddin @ Sonu Sirajuddin Ansari Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3870 : (2014) 2 BomCR(Cri) 826
High Courts03 Sept 2013Allowed
Shamarao Pawar alias Sham Pawar Vs Manjur alias Mansoore Jilansab Doni and Others
Bombay High Court · (2014) 1 ABR 250 : (2014) 1 ACC 925 : (2013) 6 BomCR 304
High Courts03 Sept 2013Allowed
Farhan Nasir Khan Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3919 : (2014) CriLJ 1314 : (2014) 3 RCR(Criminal) 625
High Courts03 Sept 2013Partly Allowed
Dr. Syed Abdul Wahab Abdul Aziz Vs State of Maharashtra
Bombay High Court · (2013) 6 ABR 153 : (2013) 6 ALLMR 1
Constitution of India, 1950 — Article 12, 14, 226Indian Medical Council Act, 1956 — Section 19A, 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 39, 72
High Courts03 Sept 2013
Greenwich Meridian Logistic (I) Pvt. Ltd. Vs Commr. of S.T.
Bombay High Court · (2014) 35 STR 207
High Courts02 Sept 2013Disposed Off
Shabuktabano Ayyaz Inamdar and Another Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3893 : (2014) 3 BomCR(Cri) 122 : (2014) 1 DMC 591
High Courts02 Sept 2013
Suchita Murlidhar Kewati (Sarpanch) and Others Vs State of Maharashtra and Others
Bombay High Court · (2014) 2 ALLMR 702 : (2013) 6 MhLj 414
High Courts02 Sept 2013Disposed Off
Edwin Antonio de Monte Furtado and Others Vs Jawaharlal Antonio de Monte Furtado and Others
Bombay High Court · (2014) 1 ABR 832
High Courts02 Sept 2013
Sunita Barua Vs Miss Mihika Barua and Master Shanat Barua
Bombay High Court · (2014) 1 ALLMR 101 : (2014) 2 BomCR 144 : (2014) 2 MhLj 194 : (2013) 5 MhLj 951
Civil Procedure Code, 1908 (CPC) — Section 148, 148A
High Courts02 Sept 2013Dismissed
Maroti Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 1341 : (2014) ALLMR(Cri) 2573 : (2014) 1 BomCR(Cri) 100
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts02 Sept 2013Dismissed
Zenith Infortech Ltd. Vs The Bank of New York Mellon London Branch Kelish Shah and Another Vs Zenith Infortech Ltd.
Bombay High Court · (2013) 6 ABR 798 : (2013) 6 ALLMR 836 : (2013) 6 BomCR 49
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Companies Act, 1956 — Section 2(12), 434(1)(a), 439, 439(1), 439(1)(b)