High Courts12 Aug 2013
Kanchandevi Sunderlal Kothari Vs Union of India
Bombay High Court · (2014) 33 STR 116
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,190 of 3,665
High Courts12 Aug 2013
Sanket Balkurshna Jadhav Vs State of Maharashtra and Principal Secretary, Home Department, (Sub-Divisional Officer) (Senior P.I. Satara City Police Station)
Bombay High Court · (2013) ALLMR(Cri) 3843 : (2014) 3 BomCR(Cri) 705
Bombay Police Act, 1951 — Section 56, 56(1)(a), 57(A)(1), 59(1)
High Courts12 Aug 2013
Mahesh Atalrai Keswani Vs Suresh Atalrai Keswani
Bombay High Court · (2014) 3 ALLMR 97 : (2013) 5 MhLj 825
High Courts12 Aug 2013Dismissed
Kalawatibai Vs Prakash
Bombay High Court · (2014) 4 ABR 613 : (2014) 3 ALLMR 534 : (2014) 4 MhLj 151
High Courts12 Aug 2013
Pornima Vs State of Maharashtra
Bombay High Court · (2013) 6 ABR 47 : (2013) ALLMR(Cri) 4256 : (2014) 1 BomCR(Cri) 87
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)(b), 35, 41, 42, 42(2)
High Courts12 Aug 2013Dismissed
The Oriental Insurance Company Ltd. Vs Smt. Bindu and Others
Bombay High Court · (2013) 08 BOM CK 0140
High Courts12 Aug 2013Allowed
Kalpesh Amrut Sorthi and Others Vs The State of Maharashtra and Hansaben Raju Sorati
Bombay High Court · (2013) 5 ABR 876 : (2013) 4 BomCR(Cri) 400
Arms Act, 1959 — Section 4(27)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27
High Courts12 Aug 2013
Hiranandani Foundation Vs Joint Director of Income Tax, Director of Income Tax and Union of India
Bombay High Court · (2013) 262 CTR 422 : (2013) 359 ITR 29 : (2014) 221 TAXMAN 49
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 12, 12(1)(b), 12A, 12A(1)(b)
High Courts12 Aug 2013Allowed
Vinayak Narayan Navkar Vs The State of Maharashtra, The High Court of Judicature at Bombay and The Principal District and Sessions Judge and Disciplinary Authority
Bombay High Court · (2013) 5 ABR 885 : (2013) 6 ALLMR 586 : (2014) 140 FLR 321 : (2013) 4 LLJ 616 : (2013) 6 MhLj 119 : (2013) 5 MhLj 487
Constitution of India, 1950 — Article 226, 311(2)
High Courts12 Aug 2013
The Commissioner of Customs Vs M.D. Shipping Agency
Bombay High Court · (2014) 299 ELT 257
Customs Act, 1962 — Section 130
High Courts12 Aug 2013Allowed
Balu and Others Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 1071 : (2013) ALLMR(Cri) 3778 : (2014) 1 BomCR(Cri) 541
High Courts10 Aug 2013Disposed Off
Oil and Natural Gas Corporation Ltd. Vs Union of India and Others
Bombay High Court · (2013) 298 ELT 705
High Courts08 Aug 2013Allowed
Rashid Saipan Shaikh Vs State of Maharashtra
Bombay High Court · (2015) 2 MhLJCrl 446
High Courts08 Aug 2013Dismissed
Mumbai Pune Taxi Owners Association Vs The Principal Secretary Ministry of Surface Transport and Others
Bombay High Court · (2013) 6 ABR 337 : (2014) 2 ACC 529 : AIR 2014 Bom 2
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 73, 74, 74(2), 74(2)(xi), 88
High Courts08 Aug 2013
Jenburkt Pharmaceuticals Limited Vs Union of India and Another
Bombay High Court · (2014) 2 ABR 216
High Courts08 Aug 2013Disposed Off
Atul Pansare Vs Hindustan Lever Ltd. Hindustan Lever Ltd. Vs Atul Pansare
Bombay High Court · (2013) 5 ABR 1115 : (2013) 139 FLR 447 : (2013) 4 LLJ 161 : (2013) 5 LLN 169 : (2013) 3 LLN 521
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11A, 18(1), 2(p), 25F
High Courts08 Aug 2013Disposed Off
Kaushal Shah Vs State of Maharashtra, M/s. Navin Gems, Parag Navinbhai Shah and Babubhai Punamchand Gandhi
Bombay High Court · (2014) 1 BC 215 : (2013) 5 MhLj 769
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(4), 13(4)(a)
High Courts08 Aug 2013Allowed
Bilkis Sheikh Ibrhim Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, The Education Officer (Secondary), Zilla Parishad, Nirala Education Society and Late Bansaraj Singh Thakur Education Society
Bombay High Court · (2013) 6 MhLj 851
High Courts08 Aug 2013Dismissed
Pepsico India Holding Pvt. Ltd. Vs Nishiland Park Ltd.
Bombay High Court · (2013) 08 BOM CK 0165
Arbitration and Conciliation Act, 1996 — Section 11, 34
High Courts08 Aug 2013Dismissed
Nitin Shankar Deshpande and Another Vs Union of India and Others
Bombay High Court · (2014) 2 ALLMR 300 : (2013) 5 MhLj 810
Central Reserve Police Force Act, 1949 — Section 2(a), 7