High Courts02 Jul 2013Dismissed
Airoli Flaregas (India) Pvt. Ltd. Vs Hindustan Petroleum Corporation Ltd.
Bombay High Court · (2014) 33 STR 26
Arbitration and Conciliation Act, 1996 — Section 28(3), 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,208 of 3,665
High Courts02 Jul 2013
Lufeng Shipping Company Ltd. Vs M.V. Rainbow Ace and Whim Star Chartering Co. Ltd.
Bombay High Court · (2013) 4 ABR 1412 : (2013) 7 BomCR 700
High Courts02 Jul 2013Allowed
Dr. Akshay Kantilal Mehta Vs Kantilal Mehta and Mrs. Induben Mehta
Bombay High Court · (2013) 6 BomCR 769
Bombay Court Fees Act, 1959 — Section 18, 23Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6
High Courts02 Jul 2013
Rajashree Kokate Marde Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1032
High Courts02 Jul 2013Disposed Off
Laxman Ramchandra Shelke and Others Vs Sou. Akkubai Tukaram Dambarke
Bombay High Court · (2013) 5 ALLMR 508 : (2013) 6 BomCR 162 : (2013) 5 MhLj 447
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts02 Jul 2013Dismissed
Rasiklal and Prakash Vs The State of Maharashtra and Shri. S.R. Ahire
Bombay High Court · (2013) 5 ABR 583 : (2013) ALLMR(Cri) 3227 : (2013) 3 BomCR(Cri) 568
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1)(b), 469Prevention of Food Adulteration Act, 1954 — Section 12, 14A, 16(1)(a)(ii), 17, 17(1)
High Courts02 Jul 2013
Pinni Co-Operative Housing Society Vs Maruti Mathu Gaikwad, Sushma Rajendra Gaikwad, Subhash Kashinath Jadhav and The State of Maharashtra
Bombay High Court · (2013) 5 ABR 127 : (2013) ALLMR(Cri) 3034 : (2013) 3 BomCR(Cri) 313
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 176, 190Penal Code, 1860 (IPC) — Section 120B, 419, 420, 426, 427
High Courts02 Jul 2013Dismissed
Hari Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 3502 : (2013) 4 BomCR(Cri) 129
Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 324, 34, 504, 506
High Courts02 Jul 2013
Dr. Ashrita S. Toshniwal Vs Sandeep S. Toshniwal
Bombay High Court · (2013) 5 ALLMR 519 : (2014) 2 BomCR 818 : (2013) 5 MhLj 343
High Courts02 Jul 2013
Smt. Bebibai, Jyotsna, Shruti and Sanjay Vs Shri Sujit, National Insurance Company Ltd. and Rajabhau
Bombay High Court · (2013) 5 ABR 683 : (2014) 1 ACC 287 : (2013) 6 ALLMR 874 : (2013) 5 BomCR 751 : (2014) 1 MhLj 658
Motor Vehicles Act, 1988 — Section 163A
High Courts02 Jul 2013Allowed
Hemant R. Saple Vs Kaloolal Pyarelal Jain
Bombay High Court · (2013) 5 ABR 131 : (2013) 5 MhLj 406
Evidence Act, 1872 — Section 114(a)General Clauses Act, 1897 — Section 27
High Courts02 Jul 2013
The Chief Executive Officer Vs Satish and Director
Bombay High Court · (2013) 139 FLR 339 : (2013) 5 MhLj 762
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F, 25F(a)
High Courts02 Jul 2013
State of Maharashtra Vs Shashikant
Bombay High Court · (2013) 5 ABR 86 : (2013) ALLMR(Cri) 3060 : (2013) 4 BomCR(Cri) 801
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 151(1), 155(2), 156, 156(3), 190Penal Code, 1860 (IPC) — Section 191, 192, 34
High Courts02 Jul 2013Allowed
Ramrao Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3745
High Courts01 Jul 2013Partly Allowed
The New India Assurance Company Limited Vs Baban, Sriram Chits (P) Limited and Tulsiram @ Ram
Bombay High Court · (2014) 2 ALLMR 278 : (2013) 5 BomCR 674 : (2014) 3 MhLj 46
Motor Vehicles Act, 1939 — Section 147, 95(2)
High Courts01 Jul 2013Allowed
Devidas Vs Shetkari Shikshan Sanstha, Mahatma Phule Vidyalaya and Education Officer (Secondary)
Bombay High Court · (2013) 5 ALLMR 758 : (2013) 5 BomCR 536 : (2013) 6 MhLj 500
High Courts01 Jul 2013
Wilma Levert Canuao and Others Vs Allan Sebastian D''Souza and Another
Bombay High Court · (2013) 5 ABR 202 : (2014) 2 ALLMR 207 : (2013) 5 BomCR 507 : (2014) 3 MhLj 1
Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63
High Courts01 Jul 2013Allowed
Ramshetya Amrya Bhosale and Kunil @ Kunya Davatya Bhosale Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3029 : (2013) 4 BomCR(Cri) 101
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 342, 395, 397
High Courts01 Jul 2013Allowed
Ritesh Vs The State of Maharashtra and The Commissioner of Police
Bombay High Court · (2014) 2 ALLMR 193 : (2013) 5 BomCR 612 : (2014) 3 MhLj 42
High Courts01 Jul 2013
Shaikh Shakeel and Others Vs The District Superintendent of Police and Others
Bombay High Court · (2013) ALLMR(Cri) 3422 : (2014) 2 BomCR(Cri) 824