Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 188, 202, 245, 250, 482Penal Code, 1860 (IPC) — Section 120B, 188, 34, 418, 420

Read judgment

High Courts18 Jun 2013Allowed

Rakesh Gopal Shetty Vs The State of Maharashtra

Bombay High Court · (2013) 4 ABR 975 : (2013) ALLMR(Cri) 3025 : (2013) 3 BomCR(Cri) 303

Arms Act, 1959 — Section 25, 27, 27(1)Penal Code, 1860 (IPC) — Section 341, 392, 397, 452

Read judgment

High Courts18 Jun 2013Dismissed

Shivaji Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3613 : (2013) 3 BomCR(Cri) 727

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 319, 319(1)Penal Code, 1860 (IPC) — Section 201, 204, 306, 34, 498A

Read judgment

High Courts18 Jun 2013Disposed Off

Vijay Ghogare and Others Vs The State of Maharashtra and Others

Bombay High Court · (2013) 5 ABR 39 : (2013) 4 BomCR 724

Constitution of India, 1950 — Article 141, 226, 227, 32, 323A

Read judgment

High Courts18 Jun 2013Allowed

Atul Vs Kantilal Tokarsi Chande and Another

Bombay High Court · (2013) ALLMR(Cri) 4229 : (2014) 2 BC 257

Read judgment

High Courts17 Jun 2013

Hotel Amarjeet Pvt. Ltd. Vs Commissioner of Cus. and C. Ex.

Bombay High Court · (2014) 33 STR 636

Read judgment

High Courts17 Jun 2013Allowed

Ananda @ Sachin Mahadeo Kadam and Another Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 4025

Read judgment

High Courts17 Jun 2013

Jitendra Madhukar Ghunte Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3150

Read judgment

High Courts17 Jun 2013Dismissed

The Loot (India) Pvt. Ltd., Jay Prakash Pannalal Gupta and Mr. Raj Kishore B. Gupta Vs Reliance Capital Limited and Shri B.A. Shelar

Bombay High Court · (2013) 3 ARBLR 397 : (2013) 4 BomCR 886

Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 19, 34

Read judgment

High Courts17 Jun 2013

Laxman Bhaguji Kawade Vs Dnyaneshwar Krishnaji Takalkar and Others

Bombay High Court · (2013) 4 ABR 1432 : (2014) 1 BomCR 134

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 345, 346Maharashtra Rent Control Act, 1999 — Section 19, 22, 23, 24, 24(3)

Read judgment

High Courts17 Jun 2013Dismissed

Rajesh M. Mahtani Vs Mr. R.M. Khan, The Bombay Mercantile Co-op. Bank Ltd. and The Manager

Bombay High Court · (2013) 6 BomCR 307

Arbitration and Conciliation Act, 1996 — Section 16, 17, 9Multi-State Cooperative Societies Act, 2002 — Section 84

Read judgment

High Courts17 Jun 2013Allowed

Tanaji Vs The State of Maharashtra and Ramdas

Bombay High Court · (2013) ALLMR(Cri) 3351 : (2013) 4 BomCR(Cri) 76

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 34, 379

Read judgment

High Courts17 Jun 2013Dismissed

M/s. Faridabad Metal Udyog Pvt. Ltd. Vs Mr. Anurag Deepak and M/s. Bharat Petroleum Corporation Ltd.

Bombay High Court · (2013) 7 BomCR 631

Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 14, 15Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 18, 18, 19

Read judgment

High Courts17 Jun 2013

Maximiano Jose Fernandes and Another Vs State of Goa

Bombay High Court · (2014) ALLMR(Cri) 864

Read judgment

High Courts17 Jun 2013Allowed

Devidas Vs Pratibha and Others

Bombay High Court · (2013) ALLMR(Cri) 4381

Read judgment