High Courts01 Aug 2013Dismissed
Jagdish Bansu Kharwal Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 962 : (2014) ALLMR(Cri) 2564
Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,194 of 3,665
High Courts01 Aug 2013Dismissed
Prabhakar Ambaji Bhagwat Vs The State of Maharashtra
Bombay High Court · (2013) 4 BomCR(Cri) 551
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 325, 448, 452
High Courts01 Aug 2013Allowed
Asha Ramdas Bidkar and Others Vs State of Maharashtra and Others
Bombay High Court · (2014) 1 ALLMR 116 : (2013) 6 MhLj 657
High Courts01 Aug 2013Dismissed
Khalapur Taluka Shikshan Prasarak and Another Vs All India Council for Technical Education and Others
Bombay High Court · (2013) 5 ALLMR 750 : (2013) 6 MhLj 501
Constitution of India, 1950 — Article 226
High Courts01 Aug 2013Dismissed
The Union of India Vs Shri Dnyandeo Namdeo Sawant and Smt. Chandrakala Dnyandeo Sawant
Bombay High Court · (2013) 5 ALLMR 543 : (2013) 6 MhLj 629
Railways Act, 1989 — Section 124A
High Courts01 Aug 2013Allowed
Smt. Ashs Ramdas Bidkar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 08 BOM CK 0173
High Courts01 Aug 2013Partly Allowed
V.S. Anandan Vs Union of India and State of Maharashtra
Bombay High Court · (2013) 5 ABR 487 : (2013) 4 BomCR(Cri) 44 : (2014) 2 RCR(Criminal) 283
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 29, 35, 42, 50Penal Code, 1860 (IPC) — Section 489
High Courts01 Aug 2013Allowed
Santosh Hanmant Gavandi Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 715 : (2013) 4 BomCR(Cri) 31
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2013Allowed
Zee Entertainment Enterprises Limited Vs Shri Suneel Darshan and Another
Bombay High Court · (2013) 08 BOM CK 0164
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 37, 80Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 43, Order 21 Rule 54
High Courts01 Aug 2013Dismissed
Shri Tanaji Bhauso Mane and Others Vs Smt. Ushatai Balkrushna Mane, The Tahsildar Kavthe Mahakaal and The State of Maharashtra
Bombay High Court · (2013) 5 ALLMR 604 : (2013) 5 BomCR 15 : (2013) 6 MhLj 467
High Courts01 Aug 2013
Samir Balasaheb Awati Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 966
Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts01 Aug 2013
Shri Narayan Shankar Thakur Vs Sitabai Sitaram Thakur
Bombay High Court · (2013) 5 ALLMR 767
Arbitration and Conciliation Act, 1996 — Section 2(a), 2(b), 7, 8, 9
High Courts01 Aug 2013
Pravin Vilas Shelar Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 713 : (2013) 3 BomCR(Cri) 807
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts01 Aug 2013Dismissed
The Union of India Vs Godawaribai, Dhondiba, Kondiba and Parwatibai
Bombay High Court · (2013) 5 ABR 815
Evidence Act, 1872 — Section 114Railways Act, 1989 — Section 123(c)(2), 124A, 68
High Courts01 Aug 2013
Sebastiana Escolastica Beatriz Nunes Mendonca Alias Beartiz Mendonca Vs M/s. Ravalnath Builders
Bombay High Court · (2013) 5 ABR 703 : (2013) 6 ALLMR 783 : (2014) 1 BomCR 196 : (2014) 4 MhLj 476
High Courts31 Jul 2013
Shahinsha @ Raju Trimbak Todase Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3425
High Courts31 Jul 2013
Sambhaji Khanduji Nagare (died) though L.Rs. Keshrabai and Others Vs Taher Khan and Another
Bombay High Court · (2014) 1 ABR 53 : (2013) 6 MhLj 346
High Courts31 Jul 2013
Jaisingh Choraria Vs The National Sports Club of India
Bombay High Court · (2013) 07 BOM CK 0258
Penal Code, 1860 (IPC) — Section 120(b), 120B, 409, 418, 465
High Courts31 Jul 2013Allowed
Binod, Ramesh , Ramesh and Somnath Vs The State of Maharashtra and Chayna Sushmay Pottdar
Bombay High Court · (2013) 07 BOM CK 0242
Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts31 Jul 2013
Babybai and Madansingh Vs Ganesh
Bombay High Court · (2014) 1 ABR 227 : (2013) 6 ALLMR 823 : (2013) 6 MhLj 328
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)(a)(b), Order 32 Rule 14