High Courts05 Jul 2013Partly Allowed
Jaspalsingh Kundansingh Sausi Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1742
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,206 of 3,665
High Courts05 Jul 2013
Sitaram Damodar Sinai Desai and Another Vs Rajendra Vassudev Deshprabhu and Others
Bombay High Court · (2014) 2 ALLMR 379 : (2013) 5 BomCR 494 : (2014) 3 MhLj 65
High Courts05 Jul 2013Dismissed
Premkumar Vs Kishor
Bombay High Court · (2013) 5 ABR 8 : (2013) ALLMR(Cri) 3433 : (2014) 3 BC 498 : (2014) 2 BomCR(Cri) 335 : (2014) 2 MhLj 87
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jul 2013Dismissed
Vilas Marutrao Tanpure Vs The State of Maharashtra and Bhaurao Narsing Chavan Kapil, Mithilesh, Murgeshan and Hemanl Vs The State of Maharashtra and Sunil
Bombay High Court · (2013) 5 ABR 411 : (2013) ALLMR(Cri) 3242 : (2013) 4 BomCR(Cri) 63
Companies Act, 1956 — Section 291Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482
High Courts05 Jul 2013Dismissed
Kumar Gorakhnath Shinde Vs Wider Church Ministries and Others
Bombay High Court · (2013) 5 ALLMR 754 : (2013) 6 MhLj 650
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Specific Relief Act, 1963 — Section 6
High Courts05 Jul 2013Disposed Off
Diamond Jubilee High School and The Diamond Jubilee Trust Vs State of Maharashtra and Others
Bombay High Court · (2013) 5 ABR 190 : (2013) 5 ALLMR 385 : (2013) 5 BomCR 530
Constitution of India, 1950 — Article 162, 19(1)(g), 19(6), 19(g), 30Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 4
High Courts05 Jul 2013Disposed Off
Abhijeet Infrastructure Ltd. Vs State of Maharashtra and The Executive Engineer M/s. Ganpati Builders and Developers and Others Vs M/s. Surmee Agencies Pvt. Ltd., Shri Ashish Suresh Raheja and Shri Rahul Suresh Raheja Education Design Architects India Pvt. Ltd. Vs Mr. Deepak Jain
Bombay High Court · (2013) 5 ABR 862 : (2014) 1 ALLMR 335 : (2013) 5 MhLj 366
Arbitration and Conciliation Act, 1996 — Section 11, 82, 84Civil Procedure Code, 1908 (CPC) — Section 89
High Courts05 Jul 2013
The Akola Pravasi Va Malvahtuk Sahakari Sanstah Maryadit Vs The Municipal Corporation of City of Amravati and Amba Mal Va Pravasi Wahatuk Sewa Sahakari Sanstha Maryadit
Bombay High Court · (2013) 5 ABR 858 : (2013) 5 MhLj 681
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts05 Jul 2013Disposed Off
Sandeep Sharadchandra Thakur Vs State of Maharashtra and Others
Bombay High Court · (2013) 5 ABR 144 : (2013) 5 ALLMR 573 : (2013) 6 BomCR 167
Maharashtra Regional and Town Planning Act, 1966 — Section 44, 45, 45(1), 46, 52
High Courts05 Jul 2013
Mrs. Shubhada K. Borkar Vs Ankush Rajaram Naik
Bombay High Court · (2013) 5 ABR 534 : (2013) 6 ALLMR 829 : (2013) 5 BomCR 613 : (2014) 1 MhLj 595
High Courts05 Jul 2013
Yoshita R. Rivankar and Others Vs Mrs. Sunita Haldankar and Others
Bombay High Court · (2013) 5 ABR 452 : (2013) 6 ALLMR 600 : (2013) 5 BomCR 523 : (2014) 4 MhLj 463
High Courts05 Jul 2013
Sau. Nazia Ali Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 3408
High Courts05 Jul 2013
M/s. United India Insurance Company Ltd. Vs Kishor L. Tolani
Bombay High Court · (2013) 5 ABR 517 : (2013) 6 ALLMR 612
High Courts04 Jul 2013Allowed
Sunil Mani Shetty Vs Dy. Commissioner of Police
Bombay High Court · (2014) 2 BomCR(Cri) 503
High Courts04 Jul 2013Dismissed
Santosh and Others Vs Arjun and Others
Bombay High Court · (2014) 2 ALLMR 273 : (2014) 3 MhLj 43
High Courts04 Jul 2013Allowed
Premsingh Dhondu Chavan Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3764
High Courts04 Jul 2013
Hitesh Vs Sau. Priyanka and Others
Bombay High Court · (2013) ALLMR(Cri) 3401 : (2014) 1 DMC 781
High Courts04 Jul 2013Dismissed
Shriram @ Shirya, Maroti, Santosh and Prakash Vs The State of Maharashtra The State of Maharashtra Vs Asaram and Shailesh @ Santosh
Bombay High Court · (2014) ALLMR(Cri) 261
Arms Act, 1959 — Section 27, 4Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 299
High Courts04 Jul 2013Partly Allowed
Krishna Dhakhu Pilernekar Vs Scrutiny Committee for Verification of Caste Certificate
Bombay High Court · (2013) 4 ABR 1111 : (2014) 2 ALLMR 356 : (2013) 5 BomCR 550 : (2014) 3 MhLj 49
Goa State Commissioner for Backward Classes Act, 1993 — Section 9, 9(1), 9(2)
High Courts04 Jul 2013Dismissed
Prakash P. Bambardekar Vs Avinash Vishvanath Ajgaonkar
Bombay High Court · (2013) 5 ALLMR 545 : (2013) 5 MhLj 399
Succession Act, 1925 — Section 263