High Courts31 Jul 2013Dismissed
Damu Dagdu Patil Vs Dilipsingh Pratapsingh Patil and Others
Bombay High Court · (2013) 6 MhLj 841
Trusts Act, 1882 — Section 2(18), 2(8), 72(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,195 of 3,665
High Courts31 Jul 2013
Ramesh Devrao Gutte Vs The State of Maharashtra and Another Vijay Vs The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 543
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Maharashtra Employment Guarantee Act, 1977 — Section 10, 2(d), 6, 7(3), 8(1)Penal Code, 1860 (IPC) — Section 34, 409, 420, 467, 468
High Courts31 Jul 2013Allowed
Vishwambhar and Others Vs Sadhuram Dhulichand Agrawal and Radhesham Sadhuram Agrawal
Bombay High Court · (2014) 1 ABR 298 : (2013) 6 MhLj 473
Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts31 Jul 2013
Bandopant Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 857
Criminal Procedure Code, 1973 (CrPC) — Section 438Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts31 Jul 2013Allowed
Umesh Shankar Jaigude and Dinesh Shankar Jaigude Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 710 : (2014) 3 BomCR(Cri) 268
Penal Code, 1860 (IPC) — Section 302, 307, 34, 452, 504
High Courts31 Jul 2013Dismissed
Rite Choice Trading Company Vs Vikram Govind Rao and Others
Bombay High Court · (2013) 6 ALLMR 251 : (2013) 6 MhLj 955
High Courts31 Jul 2013Allowed
Divyesh Val Vs State of Maharashtra
Bombay High Court · (2013) 3 KHC 388
High Courts31 Jul 2013Dismissed
Shri Shashikant N. Ghadi Vs Hegde Enterprises and Others
Bombay High Court · (2014) ALLMR(Cri) 861
High Courts31 Jul 2013Dismissed
Jagdish Bastimal Mehta and Another Vs Hirachand Pukhraj Gulecha and Another
Bombay High Court · (2013) 07 BOM CK 0024
Arbitration and Conciliation Act, 1996 — Section 11, 36, 9
High Courts31 Jul 2013Dismissed
Shri Shakil Musa Patel and Shri Anil Pundlik Patil Vs Shri Dilipsing Pratapsing Patil, Joint Charity Commissioner Nashik and Assistant Charity Commissioner Jalgaon
Bombay High Court · (2014) 1 ABR 487 : (2013) 6 ALLMR 510 : (2014) 1 MhLj 960
Bombay Public Trusts Act, 1950 — Section 17, 18, 22, 41A, 41ECivil Procedure Code, 1908 (CPC) — Section 103Registration Act, 1908 — Section 18
High Courts30 Jul 2013Disposed Off
Shree Shakti Enterprises Vs Controller of Ration and Director of Civil Supplies
Bombay High Court · (2015) 1 MhLJCrl 695
High Courts30 Jul 2013Dismissed
State Vs Suleman @ Salim Nadaf
Bombay High Court · (2014) ALLMR(Cri) 619
High Courts30 Jul 2013Dismissed
Actual Vs India Infoline Ltd.
Bombay High Court · (2013) 07 BOM CK 0257
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 125(3), 63
High Courts30 Jul 2013Dismissed
M/s. Ajmeri Gold Fingers Vs The Assistant Provident Fund Commissioner and The Employees Provident Fund Appellate Tribunal
Bombay High Court · (2013) 5 ABR 787 : (2013) 5 ALLMR 516 : (2013) 139 FLR 147 : (2013) LabIC 3813 : (2013) 3 LLN 517 : (2013) LLR 1127 : (2013) 6 MhLj 144
Employees State Insurance Act, 1948 — Section 1(3)(b)
High Courts30 Jul 2013
Shri Nanda L. Naik Vs State of Goa and Another
Bombay High Court · (2014) ALLMR(Cri) 533
High Courts30 Jul 2013Dismissed
United India Insurance Company Ltd. Vs Aruna and Others Dharmendra and Narendra Vs United India Insurance Co. Ltd. and Others
Bombay High Court · (2013) 5 ALLMR 570
High Courts30 Jul 2013Dismissed
Tulsidas Khimji Warehousing Pvt. Ltd. and Others Vs The Superintendent, The Chief Engineer and Brihan Mumbai Mahanagar Palika Narendra and Co. and Another Vs The Superintendent and Others Jetha Properties Pvt. Ltd. and Others Vs The Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2013) 6 ABR 869
Constitution of India, 1950 — Article 14, 19(1)(g), 226Mumbai Municipal Corporation Act, 1888 — Section 182(2), 3(yy), 358(5), 367, 368
High Courts30 Jul 2013Allowed
Vinodkumar Balaprasadji Shukla, Sureshkumar Balaprasadji Shukla and Rameshkumar Balaprasadji Shukla Vs The State of Maharashtra, The Principal and The Nanded Waghala Municipal Corporation
Bombay High Court · (2014) 3 ABR 33 : (2014) 1 MhLj 296
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts30 Jul 2013Disposed Off
Kotak Securities Limited Vs Prakash S. Khanolkar and Vishal B. Malkan
Bombay High Court · (2013) 07 BOM CK 0100
Arbitration and Conciliation Act, 1996 — Section 2(b), 30, 30(a), 34
High Courts30 Jul 2013Dismissed
M/s. Nagindas Kasturchand and Others and Mr. Shashikant Pasari Vs The Official Liquidator and Another
Bombay High Court · (2013) 5 ABR 421 : (2013) 6 ALLMR 561 : (2014) 3 BC 34 : (2013) 181 CompCas 78 : (2013) 4 CompLJ 332 : (2014) 1 MhLj 797
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 88(1)(b)Companies Act, 1956 — Section 19, 442, 446, 446(1), 529Industrial Finance Corporation Act, 1948 — Section 27, 28