High Courts20 Aug 2013Dismissed
Salvador D''Souza and Others Vs Mrs. Maria Lizia Aurelia Fernandes e Melo and Others
Bombay High Court · (2013) 6 ABR 999
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,187 of 3,665
High Courts20 Aug 2013Allowed
M/s. Dodsal Ltd. Vs The State of Maharashtra and Another
Bombay High Court · (2014) ALLMR(Cri) 1062
High Courts20 Aug 2013Allowed
Vishwajeet Pralhad Devnath Vs The State of Maharashtra
Bombay High Court · (2014) 1 BomCR(Cri) 192
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Aug 2013Partly Allowed
Dilip Janaba Kamble Vs The State of Maharashtra
Bombay High Court · (2014) 1 BomCR(Cri) 19
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Aug 2013
Shri Govinda Goga Donde and Shri Huashi Goga Donde @Shri Huashi Murlidhar Ghatsav Vs Shri Mayur Ramesh Bora, Smt. Manisha Ramesh Bora and Smt. Mangala Ramesh Bora
Bombay High Court · (2013) 08 BOM CK 0113
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts20 Aug 2013
Shubham Vs State of Maharashtra
Bombay High Court · (2013) 6 ABR 540 : (2013) 6 ALLMR 23 : (2014) 1 BomCR 63 : (2013) 6 MhLj 828
Constitution of India, 1950 — Article 162Maharashtra Land Revenue Code, 1966 — Section 4, 5Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 2(3), 2(43)
High Courts20 Aug 2013
Raghunath R.P. Sawkar Vs Shailendra R.P. Dessai
Bombay High Court · (2013) 5 ABR 1338 : (2013) 6 ALLMR 705
High Courts20 Aug 2013Dismissed
The Oriental Insurance Company Limited Vs Smt. Nirmala, Kunal, Gopal and Girdhar
Bombay High Court · (2013) 5 ABR 1015
High Courts20 Aug 2013
Defence Estate Officer Vs Damodhar
Bombay High Court · (2013) 6 ALLMR 44 : (2013) 4 ARBLR 390
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 43Limitation Act, 1963 — Section 14, 2(j), 4, 5
High Courts20 Aug 2013Allowed
Akram Ajij Shaikh Vs State of Maharashtra, Principal Secretary, Deputy Commissioner of Police
Bombay High Court · (2013) ALLMR(Cri) 3999 : (2013) 4 BomCR(Cri) 745
Maharashtra Police Act, 1951 — Section 56(1)(b)
High Courts19 Aug 2013
Shri Higino V. de M. Viegas and Others Vs Thomas Dias and Another
Bombay High Court · (2014) 1 ALLMR 731 : (2014) 2 MhLj 584
High Courts19 Aug 2013
Haridas Devidas Akotkar Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 996
High Courts19 Aug 2013
Mohd. Azim Sheikh Ibrahim and Others Vs Mehamuda Anjum Mohd. Azim and Another
Bombay High Court · (2014) ALLMR(Cri) 991
High Courts19 Aug 2013
Sudhakar Ramkrushna Gangane and Others Vs State of Maharashtra and Rameshwar @ Rambhau Wasudeorao Karale
Bombay High Court · (2013) 6 ABR 605 : (2014) 1 BomCR(Cri) 74
Criminal Procedure Code, 1973 (CrPC) — Section 146(p), 147, 154, 156, 156(3)Evidence Act, 1872 — Section 34Maharashtra Co-operative Societies Act, 1960 — Section 82, 83, 88
High Courts19 Aug 2013Dismissed
Ramnivas Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 1147 : (2013) 4 BomCR(Cri) 393
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 185, 185[b)Penal Code, 1860 (IPC) — Section 279, 299, 300, 304, 304A
High Courts19 Aug 2013Allowed
Kashiraj Vs Lata Madhukar Ghorpade
Bombay High Court · (2014) 1 MhLj 543
High Courts19 Aug 2013
Shivaji Nanasaheb Shinde Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 1154 : (2013) 4 BomCR(Cri) 374
Evidence Act, 1872 — Section 106, 21, 8Penal Code, 1860 (IPC) — Section 201, 302, 323, 34, 366
High Courts19 Aug 2013
Manjusha Haribhau Dhapudkar Vs President and Principal
Bombay High Court · (2013) 08 BOM CK 0119