High Courts29 Jul 2013Dismissed
Sanjay Ramlal Soni Vs Principal Secretary (Appeals and Security) Home Department and Others
Bombay High Court · (2013) ALLMR(Cri) 3757
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,197 of 3,665
High Courts29 Jul 2013Partly Allowed
Rajesh Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3377
High Courts29 Jul 2013Dismissed
Manjula Bharat Kumar Banker and Others Vs Kumari Salima Suleman Oomer and Another
Bombay High Court · (2013) 5 ABR 672 : (2013) 6 ALLMR 830 : (2014) 1 MhLj 896
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)
High Courts26 Jul 2013
Mrs. Sneha Suresh Acharya Vs Modi Apparels Pvt. Ltd. and Another
Bombay High Court · (2013) 139 FLR 114
High Courts26 Jul 2013
Bedi Shipping Ltd. Vs Commissioner of Customs (Imports)
Bombay High Court · (2013) 298 ELT 321
High Courts26 Jul 2013Dismissed
Shri Dhagadu Dhondiba Dhumal Vs Shri Dhanaji Dhondiba Pachpute and The Maharashtra State Co-op Land Development Bank Ltd.
Bombay High Court · (2013) 07 BOM CK 0254
Evidence Act, 1872 — Section 45, 73, 8
High Courts26 Jul 2013Allowed
Satish, Rajesh, Amarjeetsing Navneetsing Sapra and Sunil Vs Gujrat Tale Links Pvt. Ltd., Subhash Vishwanath Bante and Smt. Madhabilata Param Shivhare
Bombay High Court · (2014) 1 ABR 27 : (2013) 5 ALLMR 780 : (2013) 6 MhLj 420
Arbitration and Conciliation Act, 1996 — Section 16, 8
High Courts26 Jul 2013Allowed
Mr. Dnyananda Sameer Nilekar and Others Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3522 : (2014) 3 BomCR(Cri) 87
Criminal Procedure Code, 1973 (CrPC) — Section 415, 482Penal Code, 1860 (IPC) — Section 120B, 415, 420
High Courts26 Jul 2013Disposed Off
Shri Swastik Developers and Others Vs Saket Kumar Jain and Another
Bombay High Court · (2014) 2 ALLMR 183 : (2014) 2 MhLj 968
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19
High Courts26 Jul 2013Dismissed
Communidade of Quitol Vs The President, Fabrica of Betul Church and Others
Bombay High Court · (2013) 5 ALLMR 331 : (2013) 5 MhLj 719
High Courts26 Jul 2013
M/s. Pride Associates and Others Vs Damodardas Bhaidas Bhuta and Others
Bombay High Court · (2013) 5 ABR 729
Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 12, 12(4), 22, 22(2)Succession Act, 1925 — Section 307
High Courts26 Jul 2013Dismissed
The Branch Manager, Oriental Insurance Company Ltd. Vs Suryakant and Another
Bombay High Court · (2013) 6 ALLMR 127
High Courts26 Jul 2013Allowed
Bhaskar, Sudhakar and Bhagwat Vs Pandurang and Shrimant
Bombay High Court · (2014) 2 ABR 729 : (2013) 6 MhLj 564
Bombay Stamp Act, 1958 — Section 33, 34General Clauses Act, 1897 — Section 3, 3(26)Registration Act, 1908 — Section 17, 2(6)
High Courts26 Jul 2013
Shivaji Laxman Sahane Vs Election Commissioner and Others Election Commissioner, Election Commission of India and Others Vs Shivaji Laxman Sahane and Others
Bombay High Court · (2013) 5 ABR 826 : AIR 2013 Bom 168 : (2014) 3 BomCR 228 : (2013) 5 MhLj 422
Representation of the People Act, 1951 — Section 100(1), 117, 81, 82, 85
High Courts25 Jul 2013
Rajesab Mujawar Vs State of Goa
Bombay High Court · (2013) ALLMR(Cri) 4327 : (2013) 4 BomCR(Cri) 79
High Courts25 Jul 2013Dismissed
D. Virendra and Co. and Others Vs Kotak Mahindra Bank Ltd.
Bombay High Court · (2013) 07 BOM CK 0251
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Arbitration and Conciliation Act, 1996 — Section 19(1), 21, 34
High Courts25 Jul 2013
Dental College and Hospital of the Vidarbha Youth Welfare Society Vs Government of India, Dental Council of India, Government of Maharashtra and Maharashtra University of Health Sciences Dr. Anirudha Satyajit Bhattacharya and Dr. Bhushan Ramdas Bhagat
Bombay High Court · (2014) 1 ABR 604 : (2013) 5 ALLMR 830
Constitution of India, 1950 — Article 226Dentists Act, 1948 — Section 20
High Courts25 Jul 2013Allowed
Prakash Mogal Londhe Vs D.S. Swami (Dr.), Deputy Commissioner of Police and Another
Bombay High Court · (2013) 4 BomCR(Cri) 519
High Courts25 Jul 2013Dismissed
Som Distilleries and Breweries Ltd. Vs SABMiller India Ltd.
Bombay High Court · (2013) 56 PTC 237
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)Trade Marks Act, 1999 — Section 29, 29(1), 30, 30(1)
High Courts24 Jul 2013
Sandesh Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3748 : (2014) 1 DMC 544