High Courts07 Aug 2013
Ms. Adeline Rodrigues and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 5 ABR 1207 : (2013) 6 MhLj 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,192 of 3,665
High Courts07 Aug 2013
Hermano de Souza (deceased) through his heirs and Others Vs Agostinho Judas Tadeu de Menezes and Another
Bombay High Court · (2013) 5 ABR 1335 : (2013) 6 ALLMR 674
High Courts07 Aug 2013Allowed
Pravin Jagannath Godsay Vs The State of Maharashtra and Others
Bombay High Court · (2014) ALLMR(Cri) 853
High Courts07 Aug 2013
Bhausaheb Shravan Kumawat Vs Santosh Madhavrao Vyavhare and Another
Bombay High Court · (2014) ALLMR(Cri) 907
High Courts07 Aug 2013Dismissed
Prasad Shirodkar Vs State
Bombay High Court · (2013) 5 ABR 1167 : (2013) ALLMR(Cri) 4219
High Courts06 Aug 2013Dismissed
Dr. Satish Vs State of Maharashtra
Bombay High Court · (2014) MCR 341
High Courts06 Aug 2013
Mahadeo Vs The State of Maharashtra, The Principal Secretary, The Law Minister and Joint Secretary
Bombay High Court · (2013) 5 ABR 1104 : (2014) 1 ALLMR 325 : (2014) 1 MhLj 592
High Courts06 Aug 2013
Nandkishor and Others Vs The State of Maharashtra Manoj Bhagirath Ogilwar and Others Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 1047
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 142, 149, 302, 307
High Courts06 Aug 2013Dismissed
State of Maharashtra and Special Land Acquisition Officer Vs Gopikisan and Others Smt. Ratanabai and Others Vs State of Maharashtra, Special Land Acquisition Officer and Gopikisan
Bombay High Court · (2013) 5 ABR 889 : (2013) 5 ALLMR 793
Land Acquisition Act, 1894 — Section 18, 23, 23(2), 24, 3(a)
High Courts06 Aug 2013Dismissed
National Insurance Company Ltd. Vs Sardar Mahendra Singh and Shri Balbir Singh
Bombay High Court · (2013) 5 ABR 830 : (2014) 1 ACC 262 : (2013) 5 ALLMR 619
Motor Vehicles Act, 1988 — Section 163A
High Courts06 Aug 2013
Bhupendra Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 1297 : (2014) 3 BomCR(Cri) 210
Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 107, 114, 302, 304B, 306
High Courts06 Aug 2013Dismissed
Shaikh Juned Shaikh Moti Mansuri and Julekha Begum Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 1107 : (2013) 3 BomCR(Cri) 773
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts06 Aug 2013Dismissed
Manoj Oswal Vs The State of Maharashtra and Sakal Papers Pvt. Ltd.
Bombay High Court · (2013) 5 ABR 994 : (2013) 4 BomCR(Cri) 760
Constitution of India, 1950 — Article 14, 19, 19(1)(a), 226, 38(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 2(1), 2(1)(ha), 2(1)(o), 2(1)(v), 43
High Courts06 Aug 2013Allowed
Raichand Sobhagchand Shah Vs Rajendra Khyalilal Jain
Bombay High Court · (2013) 08 BOM CK 0184
High Courts06 Aug 2013
Snehalaya''s Snehankur Adoption Centre Vs The Child Welfare Committee and State of Maharashtra
Bombay High Court · (2013) 6 ABR 350 : (2013) 6 ALLMR 15 : (2014) 1 MhLj 217
Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2(1)(zd), 41, 41(3)
High Courts06 Aug 2013Dismissed
Nisargdeep Shikshan Prasarak Mandal Vs The State of Maharashtra, The Divisional Commissioner, The District Collector and The Tahsildar
Bombay High Court · (2013) 6 ALLMR 158 : (2013) 5 BomCR 1 : (2014) 1 MhLj 253
Constitution of India, 1950 — Article 14, 294, 295, 296Maharashtra Land Revenue Code, 1966 — Section 20, 20(1), 31, 328, 328(2)(iv)
High Courts06 Aug 2013
Sakuma Exports Limited Vs Louis Dreyfus Commodities and Uisse S.A.
Bombay High Court · (2013) 6 ABR 707 : (2013) 6 BomCR 218
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(2), 34, 9
High Courts06 Aug 2013Allowed
Vilas Tukaram Bhosale Vs The State of Maharashtra and Others
Bombay High Court · (2013) 6 ABR 72 : (2014) 3 BomCR(Cri) 539
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 107, 108, 109, 409, 411
High Courts06 Aug 2013
Dr. Vijay Chandraprakash Sharma Vs Joint Commissioner (Crime) and Others
Bombay High Court · (2013) 5 ABR 902 : (2013) ALLMR(Cri) 3962 : (2014) 1 BomCR(Cri) 763
Bombay Police Act, 1951 — Section 23, 24, 25, 26, 27AConstitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 354, 506, 506(2), 509
High Courts06 Aug 2013
The Commissioner of Income Tax-I Vs M/s. Lark Chemicals Ltd.
Bombay High Court · (2013) 08 BOM CK 0082
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 260A