High Courts21 Jun 2013
Ankita Arun Karale Vs Balaji International Education Society and Others
Bombay High Court · (2013) 6 MhLj 273
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,212 of 3,665
High Courts21 Jun 2013
Master Siddhant Vikram Pal Vs Authorization Committee
Bombay High Court · (2013) 5 ABR 1
High Courts21 Jun 2013
Abhay Arondekar Vs Mrs. Helen Prisca Correia and Others
Bombay High Court · (2013) 5 ABR 822 : (2013) 6 ALLMR 712 : (2014) 2 MhLj 105
High Courts20 Jun 2013
Nirmal Lifestyle Ltd. Vs Nitin S. Doshi, HUF and Others
Bombay High Court · (2014) 2 ABR 180
High Courts20 Jun 2013
M/s. Rutu Enterprises Vs State of Maharashtra and Others
Bombay High Court · (2013) 4 ABR 1307 : (2013) 5 ALLMR 800 : (2014) 3 BomCR 160 : (2013) 5 MhLj 436
Constitution of India, 1950 — Article 12, 14, 226
High Courts20 Jun 2013
Narendra Barde Vs Municipal Corporation of Brihan Mumbai and Others
Bombay High Court · (2013) 5 ABR 458 : (2013) 6 ALLMR 724 : (2014) 1 MhLj 881
High Courts20 Jun 2013Dismissed
Pradnya Padmakar Damle Vs Municipal Corporation of Greater Mumbai, Topiwala National Medical College and B.Y.L. Nair Charitable Hospital, Lokmanya Tilak Municipal Medical College and State of Maharashtra
Bombay High Court · (2013) 4 ABR 1121 : (2014) 2 ALLMR 298 : (2013) 6 BomCR 476 : (2014) 3 MhLj 14
Constitution of India, 1950 — Article 14
High Courts20 Jun 2013Dismissed
Shri Seva Medical Foundation a Public Charitable Trust Vs Shri Sanjiv Gajanan Punalekar and Others
Bombay High Court · (2013) 4 ABR 1183 : (2014) 1 ALLMR 604 : (2013) 5 BomCR 812 : (2014) 2 MhLj 820
Bombay Public Trusts Act, 1950 — Section 41AA, 41AA(4)(a), 58, 58(2), 58(II)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21
High Courts20 Jun 2013Dismissed
Shri Abhijit Uddhavrao Nikam, Shri Manoj Suvichar Pawar and Shri Dattatraya Appaso Gaikwad Vs The Maharashtra Public Service Commission Shri Mahesh Nemchand Singhal Vs The Maharashtra Public Service Commission and The State of Maharashtra
Bombay High Court · (2013) 4 ABR 1106 : (2014) 3 ALLMR 136
High Courts20 Jun 2013Dismissed
Sitaram Hiraman Jopale Vs State of Maharashtra
Bombay High Court · (2013) 4 ABR 1102 : (2013) ALLMR(Cri) 3237 : (2013) 4 BomCR(Cri) 530 : (2013) CriLJ 3588
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 84
High Courts20 Jun 2013
Mr. Chandrakant Phoolchand Sanghvi and Others Vs Anilkumar Phoolchand Sanghvi, Ms. Sabina Anilkumar Sanghvi and Ms. Shibani Anilkumar Sanghvi Anilkumar Phoolchand Sanghvi, Ms. Sabina Anilkumar Sanghvi and Ms. Shibani Anilkumar Sanghvi Vs Mr. Chandrakant Phoolchand Sanghvi and Others
Bombay High Court · (2013) 7 BomCR 802
Arbitration and Conciliation Act, 1996 — Section 11, 8, 9Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1C, 148, 151, 89
High Courts20 Jun 2013Allowed
Nirav Shaunak Choksi Vs The Official Assignee and Others Nishit Kishordas Mehta and Others Vs Sushila Harshad Choksi and Others
Bombay High Court · (2013) 06 BOM CK 0051
Presidency Towns Insolvency Act, 1909 — Section 36, 36(1), 36(5), 53, 55Provincial Insolvency Act, 1920 — Section 4
High Courts20 Jun 2013
Ramlakhan Ramnarayan Prasad Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3436
High Courts19 Jun 2013
Oriental Insurance Company Ltd. Vs Collector and District Election Officer
Bombay High Court · (2013) 5 ABR 833 : (2013) 6 ALLMR 280 : (2014) 1 MhLj 304
High Courts19 Jun 2013Dismissed
Pandurang Laxman Tormal Vs Savita Pandurang Tormal and Archana Pandurang Tormal
Bombay High Court · (2013) ALLMR(Cri) 3469 : (2013) 4 BomCR(Cri) 177
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127Penal Code, 1860 (IPC) — Section 496, 500
High Courts19 Jun 2013
M/s. Fairfield Atlas Limited Vs The Union of India and Others
Bombay High Court · (2013) 6 ALLMR 125 : (2013) 4 BomCR 506 : (2013) 298 ELT 531
High Courts19 Jun 2013Allowed
Shri Maulik Kotak and Others Vs The State of Maharashtra and Janardyhan Mahesh and Sudhakar Vs The State of Maharashtra and Shri Bhagwan Rangrao Patil Vinod Pandya and Others Vs The State of Maharashtra and Karamsibhai Dhanjibhai Patel
Bombay High Court · (2013) ALLMR(Cri) 3223 : (2013) 4 BomCR(Cri) 585
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 199(1), 482Penal Code, 1860 (IPC) — Section 295A, 34, 499, 500
High Courts19 Jun 2013Allowed
Mahendrakumar Kanhyalal Jain Vs Shri Mahavir Urban Co-operative Credit Society Limited
Bombay High Court · (2013) 4 ABR 1039 : (2014) ALLMR(Cri) 190 : (2013) 4 BomCR(Cri) 97 : (2013) 6 MhLj 161
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 313Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 10
High Courts19 Jun 2013
Abdulla Gani and Another Vs Union of India and Others
Bombay High Court · (2013) 298 ELT 221 : (2013) 23 GSTR 85
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 112, 129E, 27, 27A