High Courts02 May 2013
Regional Director, E.S.I. Corporation Vs Farmacia Ananta
Bombay High Court · (2013) 5 ALLMR 94 : (2013) 138 FLR 811 : (2013) LLR 916 : (2013) 5 MhLj 691
Employees State Insurance Act, 1948 — Section 2(9), 45A, 75, 76, 77
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,222 of 3,665
High Courts30 Apr 2013
Atul Hiralal Vora Vs The Divisional Manager, M/s. Reliance General Insurance Co. Ltd. and Others The Divisional Manager, M/s. Reliance General Insurance Co. Ltd. Vs Smt. Lakshmi Mahadev Sargar through Shri Anna Namdev Waghmode and Others
Bombay High Court · (2013) 4 ACC 708 : (2014) ACJ 272 : (2013) 5 ALLMR 125 : (2013) 5 BomCR 791 : (2013) 138 FLR 540 : (2013) 4 MhLj 129
High Courts30 Apr 2013Dismissed
Shri Prakash Balkrishna Naik Pratap Rao Sardessai and Smt. Jyoti Prakash Naik Pratap Rao Sardessai Vs Shri Surendra Balkrishna Naik Pratap Rao Sardessai and Smt. Pushpa Surendra Naik Pratap Rao Sardessai
Bombay High Court · (2013) 5 ALLMR 81 : (2013) 5 MhLj 789
Civil Procedure Code, 1908 (CPC) — Section 11Partition Act, 1893 — Section 3
High Courts29 Apr 2013Allowed
The Commissioner, Akola Municipal Corporation, Akola Vs Bhalchandra
Bombay High Court · (2013) 5 ABR 105 : (2013) 5 ALLMR 190 : (2013) 5 BomCR 124 : (2013) 4 MhLj 45
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)
High Courts29 Apr 2013Dismissed
Bhausaheb Dattatray Patil Vs Abasaheb Ramchandra Patil and Others
Bombay High Court · (2013) 4 ALLMR 722 : (2013) 5 BomCR 334 : (2013) 4 MhLj 140
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts29 Apr 2013Allowed
Bank of Baroda Vs Dnyandeo Sadashiv Gawande and Others
Bombay High Court · (2013) ALLMR(Cri) 2395
Penal Code, 1860 (IPC) — Section 34, 420, 468, 471
High Courts29 Apr 2013Dismissed
Ramswaroop Sunderlal Goyal Vs North India Association
Bombay High Court · (2014) 2 ABR 222 : (2013) 5 ALLMR 380 : (2013) 4 MhLj 239
Specific Relief Act, 1963 — Section 14(1), 41(e)
High Courts29 Apr 2013
Mr. K. Gopalrao, Mrs. Shambhavi Gopalrao and Mrs. Latha Bhaskar Vs Mr. Deepak Niranjanath Pandit
Bombay High Court · (2013) 4 ALLMR 237 : (2013) 5 MhLj 78
High Courts29 Apr 2013Allowed
Shri Pranav Goel Vs State of Goa and Geetesh Naik
Bombay High Court · (2013) ALLMR(Cri) 2586
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(7), 482Penal Code, 1860 (IPC) — Section 279, 338
High Courts29 Apr 2013
Mr. Badal Mittal, Mr. Sunil Mittal, Mr. Kishore Mittal and Mr. Aasim Merchant Vs Lakadawala Developers Private Limited
Bombay High Court · (2013) 5 MhLj 185
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Stamp Act, 1899 — Section 16(1)(a), 33, 35, 38, 40
High Courts29 Apr 2013Allowed
Worli Adarsh Nagar Sagar Darshan Co-operative Housing Society Ltd. Vs Deepak Anaji Dhumale and Others
Bombay High Court · (2013) 4 ALLMR 98 : (2013) 4 MhLj 271
Bombay City Civil Court Act, 1948 — Section 3(a)Civil Procedure Code, 1908 (CPC) — Section 115, 2, 2(4)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 42
High Courts29 Apr 2013Allowed
Imtiyaz Abdul Rahim Qureshi Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2740
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307
High Courts26 Apr 2013
M/s. Neptune Marine Pvt. Ltd. Vs M/s. Meecon Private Limited
Bombay High Court · (2013) 04 BOM CK 0159
Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 28, 34
High Courts26 Apr 2013Allowed
Reliance Industries Ltd. Vs S.D. Rane
Bombay High Court · (2014) 140 FLR 1001 : (2014) 2 LLN 614
High Courts26 Apr 2013Dismissed
Vithal Rana Bhopi and Another Vs City and Industrial Development Corporation and Others
Bombay High Court · (2013) 4 ABR 270 : (2013) 5 ALLMR 32 : (2013) 5 MhLj 847
Constitution of India, 1950 — Article 14, 19, 21, 226, 300AMaharashtra Regional and Town Planning Act, 1966 — Section 11, 113, 117, 126, 127
High Courts26 Apr 2013
Pratap Tularam Ghogale and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 909 : (2013) 5 ALLMR 1
Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 2(19)
High Courts25 Apr 2013
East India Construction Company Vs Union of India
Bombay High Court · (2013) 04 BOM CK 0174
High Courts25 Apr 2013Allowed
Milind Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2787
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 494, 495, 496
High Courts25 Apr 2013Dismissed
Shri Ajit R. Alve Vs Smt. Laxmi Vithal Gaonkar and Others
Bombay High Court · (2013) 04 BOM CK 0109
Evidence Act, 1872 — Section 83