High Courts26 Aug 2013Allowed
Vimal Powerloom Vs Ravi Agency
Bombay High Court · (2014) ALLMR(Cri) 1696
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,184 of 3,665
High Courts23 Aug 2013Allowed
Kisan Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2461
High Courts23 Aug 2013Allowed
Vijay Purshottam Salvi @ Tambat Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 3908 : (2014) 2 BomCR(Cri) 820
High Courts23 Aug 2013Dismissed
Housing Development and Infrastructure Limited Vs Mumbai International Airport Private Limited and Others
Bombay High Court · (2013) 08 BOM CK 0239
Arbitration and Conciliation Act, 1996 — Section 17, 2, 28(3), 36, 45Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 54
High Courts23 Aug 2013Dismissed
Prabhakar Dattatraya Gune Vs Vishnukant Bapurao Urankar and Others Sanjay Chandrakant Kirloskar Vs Vishnukant Bapurao Urankar and others M.V. Patwardhan Vs Narhar Madhav Panditrao and others
Bombay High Court · (2014) 1 BomCR(Cri) 262
Banking Regulation Act, 1949 — Section 3, 4, 5, 5(c), 6Chit Funds Act, 1982 — Section 2, 2(d)Companies Act, 1956 — Section 10E, 3, 444, 456, 457
High Courts23 Aug 2013Allowed
Zahoor Ismail Fakie Vs The State of Maharashtra, The Deputy Commissioner of Police, Assistant Commissioner of Police and The Senior Inspector
Bombay High Court · (2013) ALLMR(Cri) 4160 : (2013) 4 BomCR(Cri) 541
Bombay Police Act, 1951 — Section 56, 56(1)(a)Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 110
High Courts23 Aug 2013Partly Allowed
United India Insurance Company Limited Vs Sau Abhilasha and Others
Bombay High Court · (2013) 08 BOM CK 0228
High Courts23 Aug 2013
Dr. Ramineni Venugopal Somaiah and Dr. Prabhudas Solanki Vs Maharashtra Medical Council, Shri. Sanjaykumar Dattatraya Funde Medical Officer and Medical Officer, Appropriate Authority
Bombay High Court · (2013) 6 ABR 435 : (2013) 6 ALLMR 679 : (2013) 6 MhLj 42
Criminal Procedure Code, 1973 (CrPC) — Section 190Maharashtra Medical Council Act, 1965 — Section 11, 2(b), 2(c), 22, 22(1)Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 23, 23(2), 3(A), 3A, 4
High Courts23 Aug 2013Dismissed
Rakesh Chajjer Vs The State of Maharashtra and Another
Bombay High Court · (2014) ALLMR(Cri) 1049 : (2014) 3 BC 313
High Courts23 Aug 2013Allowed
Vaishali Chatarsing Ingale (Thakur) Vs The Committee for Scrutiny and Verification of Tribe Claims, State of Maharashtra and Zilla Parishad
Bombay High Court · (2014) 1 ALLMR 78 : (2014) 1 BomCR 99 : (2013) 6 MhLj 251
High Courts23 Aug 2013
Daya Subhash Tiwari Vs Mr. Kashinath Lalta Tiwari and Others
Bombay High Court · (2013) 5 ABR 1016 : (2014) 1 ALLMR 359 : (2013) 6 BomCR 848 : (2013) 6 MhLj 535
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 67, Order 21 Rule 67(1), Order 21 Rule 90, Order 6 Rule 4Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 68
High Courts23 Aug 2013
Paras V. Mehta Vs Mumbai Municipal Corporation, The Additional Municipal Commissioner and The Chief Engineer
Bombay High Court · (2013) 08 BOM CK 0109
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467
High Courts23 Aug 2013Dismissed
Shyambahadur Purshottam Sharma Vs Shri. Sudhakar Narshu Poojary and State of Maharashtra Deepak Sevantilal Javeri Vs M/s. Alpha Exports and The State of Maharashtra
Bombay High Court · (2014) 2 MhLj 806
Criminal Procedure Code, 1973 (CrPC) — Section 251, 254, 260, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 143, 143
High Courts23 Aug 2013
Suresh Manoharlal Jumani and Shobha Jumani Vs Aasia Management and Consultancy Pvt. Ltd.
Bombay High Court · (2014) 2 ABR 547 : (2013) 6 ALLMR 117 : (2014) 1 BomCR 88 : (2013) 5 MhLj 905
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, 75Maharashtra Rent Control Act, 1999 — Section 14, 16(1)(i), 16(6)(d), 28, 29
High Courts23 Aug 2013Dismissed
Dinesh @ Pappu Dnyandeo Alkute Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 1346 : (2013) 4 BomCR(Cri) 451
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 27Evidence Act, 1872 — Section 24, 25, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 304(1), 34
High Courts23 Aug 2013Partly Allowed
Laurinda Gomes and Others Vs Janu Hari Gaude and Another
Bombay High Court · (2013) 5 ABR 1239
High Courts23 Aug 2013Allowed
Nadeem Hanif Khan @ Nadeem Chada Vs Dy. Commissioner of Police, Principal Secretary (Spl) and The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3841 : (2014) 1 BomCR(Cri) 284
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 509
High Courts23 Aug 2013
Appasaheb Narayan Jadhav Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 897 : (2013) ALLMR(Cri) 3813 : (2013) 4 BomCR(Cri) 641
High Courts23 Aug 2013Allowed
Vasudeo Shankar Rajput @ Kanjarbhat Kurkumbh Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3878
High Courts23 Aug 2013Dismissed
Forbes and Company Ltd. and Another Vs The Official Liquidator of the Hon''ble Bombay High Court and Another
Bombay High Court · (2013) 08 BOM CK 0019
Companies Act, 1956 — Section 17, 17(1)(d), 189, 256, 391Industrial Disputes Act, 1947 — Section 25N