High Courts08 Aug 2013Allowed
M/s. Ace International and Another Vs The State of Maharashtra and Others
Bombay High Court · (2013) 5 ABR 919
Constitution of India, 1950 — Article 226, 32Essential Commodities Act, 1955 — Section 10, 2, 3, 6A, 6A(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,191 of 3,665
High Courts08 Aug 2013Dismissed
Deccan Chronicle Holdings Limited Vs L and T Finance Limited
Bombay High Court · (2013) 08 BOM CK 0071
Arbitration and Conciliation Act, 1996 — Section 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14, Order 38 Rule 5
High Courts08 Aug 2013
State of Goa and Others Vs Ramchandra Soma Gawas
Bombay High Court · (2013) 5 ABR 1265 : (2013) 6 ALLMR 676 : (2014) 2 MhLj 69
High Courts08 Aug 2013Disposed Off
Knowledge Infrastructure Systems Pvt. Ltd. and Shri Vipin Mahajan Vs Maharashtra Power Generation Company Ltd. and Adani Enterprises Limited
Bombay High Court · (2013) 5 ABR 1134 : (2013) 5 BomCR 742
High Courts07 Aug 2013
Vithal Tulshidas Zalmi Vs Baswaraj Kedarji and Another
Bombay High Court · (2013) 5 ABR 725 : (2013) ALLMR(Cri) 4147 : (2014) 3 BC 170
High Courts07 Aug 2013
Asaram Vs Bahadursingh Swatantarsingh Akali and Another
Bombay High Court · (2014) ALLMR(Cri) 995
High Courts07 Aug 2013Dismissed
Subhash Shivram Sawant and Another Vs Union of India and Others
Bombay High Court · (2014) 2 ALLMR 729
High Courts07 Aug 2013
Sanjay Govind Ganjekar and Others Vs Krishna Kashiram Mistri and Others
Bombay High Court · (2013) 5 ABR 1040 : (2013) 5 ALLMR 810 : (2013) 5 MhLj 726
Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts07 Aug 2013
Royal Palms (India) Pvt. Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2013) 6 ABR 817 : (2014) ALLMR(Cri) 611 : (2013) 4 BomCR(Cri) 731
High Courts07 Aug 2013Allowed
Smt. Nayana Chandrakant Kamble Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 958 : (2013) ALLMR(Cri) 4225 : (2014) 1 BomCR(Cri) 82
High Courts07 Aug 2013Dismissed
Shakunta Shivaji Buchade Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 982 : (2013) 4 BomCR(Cri) 816
Penal Code, 1860 (IPC) — Section 182, 300, 302, 304, 307
High Courts07 Aug 2013Disposed Off
Sarvodaya Mahila Mandal and The Principal, Kamladevi Shikshan Mahavidyalaya Vs The National Council for Teachers Education, Hans Bhavan, Wing-II and The National Council for Teachers Education, Western Regional Committee
Bombay High Court · (2014) 1 ALLMR 295 : (2014) 1 MhLj 161
National Council for Teacher Education Act, 1993 — Section 14, 15, 17, 18
High Courts07 Aug 2013Disposed Off
Shashank Vyankatesh Manohar Vs Union of India and The Directorate of Enforcement
Bombay High Court · (2013) 5 ALLMR 551 : (2014) 1 MhLj 838
Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 13, 13(1), 14, 14(11)(b), 14(9)Income Tax Act, 1961 — Section 147, 148
High Courts07 Aug 2013Disposed Off
Laxmikant Vs The State of Maharashtra, Joint District Registrar and The Collector
Bombay High Court · (2013) 08 BOM CK 0124
High Courts07 Aug 2013Partly Allowed
Smt. Nalini Ramchandra Anpat Vs The State of Maharashtra
Bombay High Court · (2013) 4 BomCR(Cri) 822
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Aug 2013Allowed
Smt. Ramija Salauddin Mulla and Smt. Mumtaj Shamshuddin Khan Vs The State of Maharashtra
Bombay High Court · (2013) 4 BomCR(Cri) 797
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts07 Aug 2013Disposed Off
Dattatraya Shankar Karade Vs Maharashtra Housing and Area Development Authority and Others
Bombay High Court · (2013) 5 ABR 1009 : (2013) 6 ALLMR 544 : (2014) ALLMR(Cri) 581 : (2013) 5 MhLj 897
Maharashtra Housing And Area Development Act, 1976 — Section 2(25), 94(1), 94(5)
High Courts07 Aug 2013
Pune District Central Co-Operative Bank Ltd. Vs Harshwardhan Patil Vividh Karyakari Seva Sahakari Sanstha Maryadit and Others
Bombay High Court · (2014) 1 ALLMR 69 : (2013) 5 MhLj 794