High Courts25 Apr 2013Allowed
Shri Ajitpalsingh Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2392
Arms Act, 1959 — Section 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,223 of 3,665
High Courts25 Apr 2013
Blue Star Ltd., A Company incorporated under the Indian Companies Act, 1913 Vs Farm Fresh Food Processors, Prasanna Patankar Partner and Nilesh Naik
Bombay High Court · (2013) 4 MhLj 517
High Courts25 Apr 2013Dismissed
Shri Ashok Ganagsahai Singhal and Others Vs Shri Ramdhar Nankulal Yadav and Others
Bombay High Court · (2013) 4 ALLMR 28 : (2013) 4 MhLj 202
Constitution of India, 1950 — Article 227
High Courts25 Apr 2013Dismissed
Mrs. Seema Dattatraya Phuge Vs Municipal Commissioner and others
Bombay High Court · (2013) 4 ABR 191 : (2013) 5 ALLMR 180 : (2013) 5 MhLj 814
Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 165, 171G, 177, 181, 420
High Courts25 Apr 2013Allowed
Rajendra Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2568
High Courts25 Apr 2013Allowed
Adnan Abu Athar Bakshi and Others Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2319
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 383, 406, 420, 468
High Courts25 Apr 2013Dismissed
Rohit and Another Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2506 : (2014) 5 MhLj 317
Criminal Procedure Code, 1973 (CrPC) — Section 2(n), 467, 468, 469, 473Maharashtra Rent Control Act, 1999 — Section 55Registration Act, 1908 — Section 23, 25
High Courts25 Apr 2013Disposed Off
Shweta Amar Gaikwad and Another Vs Amar Duryodhan Gaikwad
Bombay High Court · (2013) ALLMR(Cri) 2770
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Apr 2013
M/s. N.V. Balta Industries Vs M/s. Tike International and Others
Bombay High Court · (2013) 4 ALLMR 204 : (2013) 5 MhLj 128
High Courts24 Apr 2013
Dinesh Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2310
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii)(x)
High Courts24 Apr 2013Allowed
UM Cables Limited Vs Union of India and Others
Bombay High Court · (2013) 4 ALLMR 389 : (2013) 293 ELT 641 : (2013) 21 GSTR 522 : (2013) 5 MhLj 118
Central Excises and Salt Act, 1944 — Section 35EE
High Courts24 Apr 2013Allowed
Gopichand Madhukar Khajure Vs The Divisional Commissioner and Another
Bombay High Court · (2013) ALLMR(Cri) 2304
High Courts24 Apr 2013
Smt. Maria Antonia Alba Barros Dias e. Cotta, Alias Alba Cotta, Shri Luis Antonio, Shri Luis Antonio Savio Euclides Cotta and Shri Antonio Oswald Euclides Cotta Vs Deputy Collector and Land Acquisition Officer and Others
Bombay High Court · (2013) 5 ALLMR 218 : (2014) 4 BomCR 651 : (2013) 5 MhLj 956
Land Acquisition Act, 1894 — Section 11A, 4, 5A, 6
High Courts22 Apr 2013Allowed
Nakhuda Mohd. Ali Rogay Vs Anzar Ahmed, Anwar Ahmed and M/s. Kitabi Traders
Bombay High Court · (2013) 5 ABR 81 : (2013) 3 ALLMR 828 : (2013) 6 BomCR 524 : (2013) 4 MhLj 337
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts22 Apr 2013
Latika Rajaram Mane Vs State of Maharashtra and Others
Bombay High Court · (2013) 4 ABR 114 : (2013) 4 ALLMR 59 : (2014) 3 BomCR 439 : (2013) 138 FLR 649 : (2013) LabIC 2502 : (2013) 4 MhLj 244
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 13, 14
High Courts22 Apr 2013
Gopal Kaushik Vs Gastro Pub Private Ltd. and Others
Bombay High Court · (2013) 04 BOM CK 0130
High Courts22 Apr 2013Dismissed
Ram Sajivan Gupta and others Vs State of Maharashtra and others
Bombay High Court · (2013) 4 ABR 468 : (2013) 5 ALLMR 55
Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3(K), 3B(3)
High Courts22 Apr 2013
Afcons Infrastructure Limited Vs Konkan Railway Corporation Ltd. and Others
Bombay High Court · (2013) 04 BOM CK 0060
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 136
High Courts22 Apr 2013Allowed
T.C.I. Finance Limited and Dr. Mahalaxmi Srinivasan Vs Shaan Interwell (I) Ltd. and Others
Bombay High Court · (2013) 4 ALLMR 202 : (2014) 3 BomCR 766 : (2013) 4 MhLj 582
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 46, 60