Bombay High Court Judgments

High Courts04 Jul 2013

Karan Ramesh Ghuge Vs Dy. Commissioner of Police, Principal Secretary (Spl) and The State of Maharashtra

Bombay High Court · (2013) 5 ABR 588 : (2013) ALLMR(Cri) 3491 : (2013) 4 BomCR(Cri) 786

Bombay Police Act, 1951 — Section 135, 56, 57(1)(a)(i)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324

Read judgment

High Courts04 Jul 2013

Kamlesh and Ku. Anita Vs Kalyan and Atul Vishnu Dharmadhikari

Bombay High Court · (2013) 5 ABR 167 : (2013) 6 ALLMR 537 : (2013) 5 BomCR 513 : (2013) 6 MhLj 193

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9

Read judgment

High Courts04 Jul 2013Dismissed

Bingumalla Venkata Ramanaiah Vs Coal India Limited, General Manager (Personal) and Western Coalfields Limited

Bombay High Court · (2013) 5 MhLj 239

Read judgment

High Courts04 Jul 2013Dismissed

The Union of India Vs Smt. Sitabai Vasane, Rajeev Vasane, Sushma Vasane and Ganesh Vasane

Bombay High Court · (2013) 4 ABR 1079 : (2013) 3 ACC 483 : (2014) ACJ 896 : (2013) 5 BomCR 763 : (2013) 6 MhLj 209

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railways Act, 1989 — Section 123, 123(c), 124A, 2(29)

Read judgment

High Courts04 Jul 2013

Swapneel Vs The State of Maharashtra, The Education Officer and The Headmaster

Bombay High Court · (2014) 3 ALLMR 177 : (2013) 6 MhLj 400

Read judgment

High Courts04 Jul 2013

Shri Kanwarjitsingh R. Chadha Vs Shri Sahebrao Gajanan Salve and Others

Bombay High Court · (2013) 5 ABR 101 : (2013) 5 MhLj 428

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58, 66, 68

Read judgment

High Courts04 Jul 2013

Saswad Mill Sugar Factory Ltd. Vs Commr. of C. EX., Pune-III

Bombay High Court · (2014) 43 GST 17 : (2013) 32 STR 177

Read judgment

High Courts04 Jul 2013

Kewal Kishan Aggarwal and Others Vs The Board of Trustees of the Port of Mumbai and Others

Bombay High Court · (2013) 5 ABR 195 : AIR 2013 Bom 161 : (2013) 6 BomCR 333 : (2013) 5 MhLj 451

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 15 Rule 3, 11Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14Major Port Trusts Act, 1963 — Section 120, 33, 34

Read judgment

High Courts03 Jul 2013

Murari Kawadu Kumbhre Vs The Maharashtra State Co-Operative Tribal Development Corporation Ltd., The Regional Manager and The Sub Regional Manager

Bombay High Court · (2013) 07 BOM CK 0222

Payment of Gratuity Act, 1972 — Section 4(1)(a)

Read judgment

High Courts03 Jul 2013

Commissioner of Income Tax (Central) Vs Prabhu Steel Industries Ltd.

Bombay High Court · (2013) 7 BomCR 711 : (2014) 265 CTR 581 : (2013) 218 TAXMAN 290

Income Tax Act, 1961 — Section 142[1), 269D, 269L, 48, 50CPenal Code, 1860 (IPC) — Section 193, 196, 228Wealth Tax Act, 1957 — Section 16A, 2, 23, 23(6), 23A

Read judgment

High Courts03 Jul 2013

Niyaz Ahmad Hafzul Kabir Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 3641

Read judgment

High Courts03 Jul 2013Dismissed

Maharashtra Film Stage and Cultural Development Corporation Ltd. Vs Multi Screen Media Pvt. Ltd.

Bombay High Court · (2013) 07 BOM CK 0171

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6), 16, 34Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Jul 2013Partly Allowed

Ramkishan Digambar Jadhav, Digambar Narba Jadhav and Venkat Vs The State of Maharashtra The State of Maharashtra Vs Ramkishan Digambar Jadhav and Others

Bombay High Court · (2013) 4 ABR 1047 : (2013) ALLMR(Cri) 3077 : (2013) 4 BomCR(Cri) 138

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2

Read judgment

High Courts03 Jul 2013Dismissed

Avadhut Rokdoba Shinde and Others Vs The State of Maharashtra and Others Ashok Panditrao Jayakar and Others Vs The State of Maharashtra, Maharashtra Industrial Development Corporation and Sub Divisional Officer @ Land Acquisition Officer (Revenue)

Bombay High Court · (2013) 5 ABR 110 : (2014) 1 ALLMR 260 : (2014) 2 BomCR 830 : (2013) 5 MhLj 330

Constitution of India, 1950 — Article 14, 19, 300ALand Acquisition Act, 1894 — Section 17(2), 17(4), 4, 4(1), 5AMaharashtra Industrial Development Act, 1961 — Section 1, 1(3), 3(1), 30, 31

Read judgment

High Courts03 Jul 2013

M/s. S. Mohan Singh Bhatiya Vs Rashtriya Chemicals and Fertilizers Limited, Chuna Bhatti, Rashtriya Chemicals and Fertilizers Limited, Shankar Nagar and E-Procurement Technologies Pvt. Ltd.

Bombay High Court · (2013) 5 ABR 677 : AIR 2013 Bom 172 : (2014) 2 ALLMR 113 : (2014) 1 BC 444 : (2013) 5 BomCR 662

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Jul 2013Disposed Off

Rajeev Kumar Suman Vs Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya and The Registrar

Bombay High Court · (2013) 07 BOM CK 0137

Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996 — Section 32, 33, 34

Read judgment

High Courts03 Jul 2013Allowed

Yuvraj Sukalnath Kohpare and Others Vs Regional Director of Municipal Administration and Municipal Council

Bombay High Court · (2014) 2 BomCR 779 : (2013) 5 MhLj 301

Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2(s)

Read judgment

High Courts03 Jul 2013

Arun Motiram Nimkar Vs The Municipal Corporation of City of Amravati, Assistant Director of Town Planning Municipal Corporation and The State of Maharashtra

Bombay High Court · (2014) 1 ALLMR 97 : (2013) 5 BomCR 546 : (2013) 4 MhLj 714

Maharashtra Regional and Town Planning Act, 1966 — Section 126, 127, 127(1), 127(2), 20

Read judgment

High Courts03 Jul 2013Allowed

Bhimrao Vs Sau. Kavita Bhimrao Jamnik and Another

Bombay High Court · (2013) ALLMR(Cri) 4041 : (2014) 1 DMC 555

Read judgment

High Courts03 Jul 2013

SPML Infra Limited Vs The Deputy Chief Engineer, Municipal Corporation of Greater Mumbai, State of Maharashtra and The Chief Engineer

Bombay High Court · (2013) 07 BOM CK 0020

Read judgment