COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,199 of 3,665

High Courts23 Jul 2013

Dr. Balaji Gyanoba Phalke and Others Vs Union of India and Others

Bombay High Court · (2013) 6 ABR 843 : (2013) 5 ALLMR 535 : (2013) 3 LLN 508 : (2014) 1 MhLj 857

Constitution of India, 1950 — Article 142Indian Medical Council Act, 1956 — Section 3B

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High Courts23 Jul 2013Dismissed

Smt. Suman Vs Pravin Mahadeo Matte

Bombay High Court · (2013) 6 ALLMR 141

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9

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High Courts23 Jul 2013Partly Allowed

Shri Bhagwanbaba Sevabhavi Sanstha Vs The State of Maharashtra

Bombay High Court · (2014) 1 MhLj 554

Constitution of India, 1950 — Article 14, 19(1)(g)

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High Courts23 Jul 2013Dismissed

The Oriental Insurance Company Ltd. Vs Mohammad Sabir and Others

Bombay High Court · (2013) 5 ABR 975 : (2013) 6 ALLMR 130 : (2013) 6 MhLj 910

Workmens Compensation Act, 1923 — Section 8

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High Courts23 Jul 2013Partly Allowed

Machindra and Ayub Vs The State of Maharashtra

Bombay High Court · (2013) 5 ABR 268 : (2013) ALLMR(Cri) 4189 : (2013) ALLMR(Cri) 4177

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300

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High Courts23 Jul 2013Dismissed

The Union of India Vs Ramayansingh Sukhrajsingh and Smt. Chandrawati Ramayansingh

Bombay High Court · (2014) ACJ 1665 : (2013) 5 ALLMR 567 : (2014) 1 MhLj 822

Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1989 — Section 123(c), 123(c)(2), 124, 124A

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High Courts23 Jul 2013

Nilesh Baburao Gitte Vs The State of Maharashtra

Bombay High Court · (2013) 5 ABR 404 : (2014) ALLMR(Cri) 2541 : (2014) 1 BomCR(Cri) 203

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts23 Jul 2013Dismissed

Maharashtra State Road Transport Corporation Vs Smt. Manjulabai, Sau. Lata, Ku. Sunita and Sayyad Yusuf

Bombay High Court · (2014) 2 ACC 599 : (2014) 1 ALLMR 300

Motor Vehicles Act, 1988 — Section 140, 163APenal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427

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High Courts23 Jul 2013

Kakaji Vs The State of Maharashtra, Regional Officer, Maharashtra Industrial Development Corporation and The Sub Divisional Officer and Land Acquisition Officer

Bombay High Court · (2013) 5 ABR 571 : (2013) 6 ALLMR 847 : (2013) 5 BomCR 615 : (2014) 1 MhLj 937

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 299Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 11(4), 18

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High Courts23 Jul 2013

Manohar Vs Amravati Zilla Parishad Shikshak Bank Ltd. and Others

Bombay High Court · (2013) 6 ALLMR 697 : (2014) 3 BomCR 377 : (2013) 139 FLR 732 : (2013) 5 MhLj 249

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High Courts23 Jul 2013

Rajmati Subhash Upadhye Vs Presiding Officer/Member, Industrial Court and Others

Bombay High Court · (2013) 6 MhLj 227

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High Courts22 Jul 2013

Shri. Deepak Mahesh Jaiswal and Another Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 4369

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High Courts22 Jul 2013Allowed

Aqueel Ahmad Vs Prashant and Another

Bombay High Court · (2013) ALLMR(Cri) 4043

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High Courts22 Jul 2013

Shri Ganesh Vs Union of India and Others

Bombay High Court · (2013) 5 ALLMR 643 : (2013) 6 MhLj 676

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High Courts22 Jul 2013Disposed Off

Pankaj P. Doshi (USA) Vs Jyotsanaben Doshi and Another

Bombay High Court · (2013) 6 ALLMR 736 : (2013) 5 MhLj 432

Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 176, 193Succession Act, 1925 — Section 263, 317

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High Courts22 Jul 2013Allowed

Prashant and Others Vs State of Maharashtra, The Additional Commissioner and The Surplus Land Determination Tribunal and Tahsildar

Bombay High Court · (2013) 6 MhLj 237

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2, 3, 3(2), 4, 8

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High Courts22 Jul 2013Allowed

Abidkhan @ Salman Mukhtar Khan Pathan Vs State of Maharashtra and The Superintendent

Bombay High Court · (2013) 5 ABR 338 : (2014) ALLMR(Cri) 1719 : (2013) 4 BomCR(Cri) 752

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 428, 482Penal Code, 1860 (IPC) — Section 120(B), 34, 379, 420, 465

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High Courts22 Jul 2013Dismissed