High Courts07 May 2013
The State of Maharashtra Vs Darshana Mukesh Jalodiya and Another
Bombay High Court · (2013) ALLMR(Cri) 3144
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,220 of 3,665
High Courts07 May 2013Allowed
Shri S.F.J. Vaz and Shri Suresh Krishna Vs The State of Goa
Bombay High Court · (2013) 4 ABR 277 : (2013) ALLMR(Cri) 3769 : (2013) 3 BomCR(Cri) 510 : (2013) 138 FLR 847
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 170, 173Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 14A(2)Factories Act, 1948 — Section 105, 21(1)(iv)(b), 4(1)(h), 7A, 7A(1)
High Courts07 May 2013
Mr. Aditya Yadav Vs State and The Public Prosecutor, High Court Bldg.
Bombay High Court · (2013) 4 ABR 455 : (2013) ALLMR(Cri) 2492 : (2014) 2 CCR 12 : (2013) CriLJ 3352
Penal Code, 1860 (IPC) — Section 489B
High Courts07 May 2013
The State of Maharashtra Vs Nihal Ahmed Rais Ahmed Shaikh @ Neharulla Karamtulla Rais Shaikh and Rafiq Mohammad Unijan Sayye Nihal Ahmed Rais Ahmed Shaikh @ Neharulla Karamtulla Rais Shaikh and Rafiq Mohammad Unijan Sayyed Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3152
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 366, 46Evidence Act, 1872 — Section 106, 114, 27, 30Penal Code, 1860 (IPC) — Section 201, 302, 33, 34, 364(A)
High Courts07 May 2013
M/s. Dalal and Broacha Stock Broking Pvt. Ltd. Vs Asstt. Commissioner of Income Tax 4(1) and Another
Bombay High Court · (2013) 05 BOM CK 0052
Income Tax Act, 1961 — Section 129, 143(1), 143(3), 147, 147(b)
High Courts07 May 2013Dismissed
Nagpur Distillers Pvt. Ltd. Vs Kopargaon Sahakari Sakhar Karkhana Limited and Konkan Agro Marine Industries Ltd.
Bombay High Court · (2013) 4 ABR 639 : (2013) 5 ALLMR 8 : (2013) 5 BomCR 377
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 20, 24Copyright Act, 1957 — Section 13, 14(1)(c), 17, 2, 2(4)Trade Marks Act, 1999 — Section 134, 25, 28, 29
High Courts07 May 2013Dismissed
Sudhakar Krishna Uthekar Vs State of Maharashtra
Bombay High Court · (2013) 6 ABR 569 : (2013) ALLMR(Cri) 2772 : (2014) 3 BomCR(Cri) 133
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 58, 59
High Courts07 May 2013Dismissed
The Mapusa Municipal Council Vs Smt. Krupa Hallikar and Others
Bombay High Court · (2013) 4 ABR 446 : (2013) 5 ALLMR 71 : (2013) 4 BomCR 545 : (2013) 138 FLR 815 : (2013) LabIC 2540 : (2013) 5 LLN 151 : (2013) 5 MhLj 729
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(d), 11A, 25(F), 31, 33
High Courts07 May 2013
Haw Par Corporation Limited and Others Vs Baidyaraj Ayurvedic Bhavan
Bombay High Court · (2014) 57 PTC 390
High Courts06 May 2013Dismissed
Dr. Bela Hitesh Bhatt Vs The State of Maharashtra and Others
Bombay High Court · (2014) 2 ABR 109 : (2013) 3 ALLMR 822 : (2013) 5 BomCR 130 : (2013) 4 MhLj 620
High Courts06 May 2013Dismissed
Pishu Mulchand Mahtani and Others Vs State of Maharashtra and Another
Bombay High Court · (2013) 4 ABR 75 : (2013) ALLMR(Cri) 2323 : (2013) 3 BomCR(Cri) 359
Constitution of India, 1950 — Article 14, 19(1)(g), 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 2, 2(n), 92
High Courts06 May 2013Allowed
Shri Narayan Ram Shet Shirodkar Vs Dr. Rajiv Fondu Gude
Bombay High Court · (2013) 4 ABR 430 : (2013) 5 ALLMR 589 : (2013) 6 MhLj 450
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 May 2013
Maharashtra State Road Transport Corporation Limited Vs Popatlal Tarachand Shaha and Shri Pramilabai Popatlal Shaha
Bombay High Court · (2013) 4 ABR 480 : (2013) 3 ACC 462 : (2013) 4 ALLMR 592 : (2013) 4 BomCR 597 : (2013) 4 MhLj 122
High Courts06 May 2013Allowed
Deelip Vs The Special Land Acquisition Officer and The Executive Engineer
Bombay High Court · (2013) 4 ABR 427 : (2013) 4 ALLMR 669 : (2013) 4 BomCR 598 : (2013) 5 MhLj 243
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Land Acquisition Act, 1894 — Section 4, 6
High Courts06 May 2013Dismissed
Kavita Chandrakant Lakhani Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2283 : (2014) 1 BomCR(Cri) 691
Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 323, 324, 342, 354, 363
High Courts06 May 2013Dismissed
Radhakisan Ramnath Malpani Vs Rajeh Dattatray Mahajan, Rajkumari Gokulchand Urkat and Leelabai
Bombay High Court · (2013) 5 ABR 73 : (2013) 4 ALLMR 548 : (2013) 5 BomCR 140 : (2013) 4 MhLj 266
Maharashtra Rent Control Act, 1999 — Section 58, 58(1)(b), 58(2)Transfer of Property Act, 1882 — Section 106, 111(a)
High Courts06 May 2013
Rainbow Ace Shipping S.A. Panama and Lufeng Shipping Co. Ltd. Vs M.V. Rainbow Ace and Others
Bombay High Court · (2013) 4 ABR 753 : (2013) 7 BomCR 762
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1Merchant Shipping Act, 1958 — Section 71
High Courts06 May 2013Dismissed
Shamil Saquib Nachan Vs The State of Maharashtra
Bombay High Court · (2013) 4 ABR 1419 : (2013) ALLMR(Cri) 2273
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 23, 3(1)(ii), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 120B, 153A, 307
High Courts06 May 2013
Mahindra and Mahindra Financial Services Ltd. and Veera Kersi Guzdar and Another Vs Vishal S. Bagadia and Another
Bombay High Court · (2013) 4 ALLMR 854 : (2013) 7 BomCR 684 : (2013) 5 MhLj 316
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54
High Courts06 May 2013
St. Mary''s High School (SSC Section) and The Bombay St. Mary''s Society Vs State of Maharashtra, Director of Education and The Accountant General, Indian Audit and Accounts Department
Bombay High Court · (2013) 6 ABR 730 : (2014) 2 ALLMR 824