High Courts12 Jun 2013Partly Allowed
Jayandra Manohar Kaurati Vs State of Maharashtra
Bombay High Court · (2013) 4 ABR 1099 : (2013) ALLMR(Cri) 3358 : (2013) 3 BomCR(Cri) 630
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,216 of 3,665
High Courts12 Jun 2013Dismissed
Smt. Sandhya Prafull Patil Vs Ajay Jagdish Pande and Others
Bombay High Court · (2014) ALLMR(Cri) 135
High Courts11 Jun 2013Allowed
Sattar Bhaimiya Mansuri Vs Sau Shabana Arif Mansuri
Bombay High Court · (2014) ALLMR(Cri) 2159
High Courts11 Jun 2013Dismissed
Bahujan Samaj Educational and Cultural Forum and Another Vs State of Goa and Others
Bombay High Court · (2013) 4 ABR 1028 : (2014) 1 ALLMR 791
Constitution of India, 1950 — Article 14, 15(4), 15(5), 16(4), 226Indian Medical Council Act, 1956 — Section 33
High Courts11 Jun 2013Dismissed
Hindustan Petroleum Corporation Ltd. Vs M/s. ISGEC and Another
Bombay High Court · (2013) 6 BomCR 178
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Jun 2013Dismissed
Dashrath Dada Salunkhe Vs The State of Maharashtra
Bombay High Court · (2013) 4 ABR 1001 : (2013) ALLMR(Cri) 2798 : (2013) 3 BomCR(Cri) 607
Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Jun 2013Dismissed
Sachin Vitthal Borhade and Smt. Suman Vitthal Borhade Vs The State of Maharashtra
Bombay High Court · (2013) 4 ABR 940 : (2013) ALLMR(Cri) 2849 : (2013) 3 BomCR(Cri) 1 : (2013) CriLJ 3607
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 498A
High Courts11 Jun 2013Dismissed
Mrs. Shobhana Sahadev Shah and Others Vs Mrs. Sangeeta Porbanderwala and Others
Bombay High Court · (2013) 5 BomCR 92
Evidence Act, 1872 — Section 145, 154
High Courts11 Jun 2013Allowed
Ishwar Vs The State of Maharashtra
Bombay High Court · (2013) 4 ABR 1015 : (2013) ALLMR(Cri) 2750 : (2013) 3 BomCR(Cri) 619 : (2013) CriLJ 3597
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 73Penal Code, 1860 (IPC) — Section 302
High Courts11 Jun 2013
Ramchandra Pandurang Prabhu Alvekar and Others Vs Anant Ganesh Fal Dessai and Others
Bombay High Court · (2013) 5 ABR 668 : (2013) 6 ALLMR 791 : (2013) 5 BomCR 816
High Courts11 Jun 2013
Renukabai and Another Vs Dattabuwa and Another
Bombay High Court · (2013) ALLMR(Cri) 3393 : (2014) 2 DMC 218
High Courts10 Jun 2013Allowed
Dr. Shailaja Vs The Hon''ble Chancellor, The State of Maharashtra, Swamy Ramanand Teerth Marathwada University and Dr. Bhagwan
Bombay High Court · (2013) 6 ALLMR 741 : (2013) 5 BomCR 95 : (2014) 1 MhLj 868
Maharashtra Universities Act, 1994 — Section 59, 76, 76(7), 76(8)
High Courts10 Jun 2013
M/s. Jindal Poly Films Ltd. and Another Vs The State of Maharashtra and Others
Bombay High Court · (2014) 2 ALLMR 709 : (2013) 5 BomCR 676 : (2014) 302 ELT 359 : (2013) 63 VST 67
Bombay Sales Tax Act, 1959 — Section 41BA, 41BBConstitution of India, 1950 — Article 14, 19, 19(1)(g), 226Life Insurance Corporation Act, 1956 — Section 11(2)
High Courts10 Jun 2013Allowed
Aba Rama Handal and Another Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 153
High Courts10 Jun 2013Dismissed
Sandeep Ram Meghe and Others Vs Shri. Pundlikrao Balaji Gohad (Dead) and Others Manish Trimbakrao Deshmukh, Avinash Trimbakrao Deshmukh, Alkatai Sukhdevrao Dike and Satish Balwantrao Deshmukh Vs Vidarbha Youth Welfare Society and Others
Bombay High Court · (2013) 4 ABR 983 : (2014) 1 ALLMR 106 : (2013) 4 BomCR 420 : (2013) 4 MhLj 703
Bombay Public Trusts Act, 1950 — Section 2(10), 22, 72
High Courts10 Jun 2013
Home Care Retail Marts Pvt. Ltd. Vs Harsh Kaushal Developers
Bombay High Court · (2013) 5 BomCR 117 : (2013) 5 MhLj 652
Arbitration and Conciliation Act, 1996 — Section 16, 34, 38(2), 82, 84
High Courts10 Jun 2013Allowed
Rambhau Ganpat Koshire since deceased Vs Sardarsingh Rupsingh Ture and Others
Bombay High Court · (2013) 4 ABR 1332 : (2013) 5 BomCR 44
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(10A), 2(14), 2(18), 31, 31Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 100, 107(2)Constitution of India, 1950 — Article 142
High Courts10 Jun 2013Dismissed
Vasant Vs The Tahsildar and The Sub-Divisional Officer
Bombay High Court · (2013) 4 ABR 996 : (2013) 5 ALLMR 219 : (2013) 4 BomCR 450 : (2013) 6 MhLj 196
Constitution of India, 1950 — Article 51A(g)Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 15, 2(F), 3, 5Maharashtra Land Revenue Code, 1966 — Section 1, 24, 27, 3, 328
High Courts10 Jun 2013Dismissed
Vimal Builders Vs Nand Kumar Anant Vaity and Others
Bombay High Court · (2013) 4 ABR 781 : AIR 2013 Bom 127 : (2013) 5 ALLMR 306 : (2013) 4 BomCR 413
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Income Tax Act, 1961 — Section 230A
High Courts10 Jun 2013
M/s. Crescent Property Developers Vs Municipal Corporation of Greater Mumbai, The Commissioner of the Municipal Corporation, The Assistant Engineer and The Assistant Commissioner (Estates)
Bombay High Court · (2013) 4 ABR 748 : (2013) 5 ALLMR 246 : (2013) 4 BomCR 462 : (2013) 5 MhLj 801
Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 354A