High Courts22 Apr 2013
Haridas Navnath Satpute Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 760 : (2014) ALLMR(Cri) 2584
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,224 of 3,665
High Courts18 Apr 2013Dismissed
Shri Raghunath B. Desai Vs State of Goa and The Chief Conservator of Forests
Bombay High Court · (2013) 4 ABR 931 : (2013) 5 ALLMR 770
Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 2013
National Commodity and Derivatives Exchange Ltd. Vs Indian Exchange of Metal Ltd.
Bombay High Court · (2013) 04 BOM CK 0169
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9
High Courts18 Apr 2013
Commissioner of Income Tax Vs Prima Paper and Engineering Industry
Bombay High Court · (2014) 364 ITR 222
High Courts18 Apr 2013Dismissed
Commissioner of Income Tax Vs Nathpa Jhakri Joint Venture
Bombay High Court · (2013) 261 CTR 110 : (2013) 358 ITR 233
Income Tax Act, 1961 — Section 154, 244A
High Courts18 Apr 2013Allowed
V.I.P. Industries Ltd. Vs Vasant Ankushrao Potdar and Others
Bombay High Court · (2013) 138 FLR 335 : (2013) 3 LLJ 447
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Industrial Disputes Act, 1947 — Section 10, 10(4), 10(I)(c), 12, 12(1)
High Courts18 Apr 2013Dismissed
Dr. Ashok Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2321
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Medical Termination of Pregnancy Act, 1971 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 107, 109, 312, 315, 316
High Courts18 Apr 2013Allowed
Mohammed Amin Haroon Solkar Vs Asgar Mohammed Dabir, Prabhakar Laxman Joshi, J.K. Panchariya and Kokan Mercantile Co-op. Bank Ltd.
Bombay High Court · (2013) 04 BOM CK 0063
Advocates Act, 1961 — Section 2Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 19, 19(1)(g)
High Courts18 Apr 2013Allowed
Priya Vidyadhar Kalas @ Naaz Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2305
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts18 Apr 2013Disposed Off
Sohel Sheikh Ab. Karim Sheikh and Another Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2814
Penal Code, 1860 (IPC) — Section 34, 489B, 489C
High Courts17 Apr 2013
Herald Engineers Vs Wonderpack Industries Pvt. Ltd. and Another Wonderpack Industries Pvt. Ltd. and Another Vs Herald Engineers
Bombay High Court · (2014) 1 ABR 393 : (2013) 4 ALLMR 711 : (2013) 4 MhLj 217
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6
High Courts17 Apr 2013
Yusuf Abdul Gani Vs Geowave Commander
Bombay High Court · (2013) 04 BOM CK 0163
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts17 Apr 2013Allowed
Mr. Bostiao @ Sebi Rodrigues Vs State of Goa and Another
Bombay High Court · (2013) ALLMR(Cri) 2510
Penal Code, 1860 (IPC) — Section 302, 325, 34, 452
High Courts17 Apr 2013
Milaan C. Jhaveri Vs Venture Securities Ltd.
Bombay High Court · (2014) 1 ABR 417 : (2014) 2 ALLMR 296 : (2013) 4 MhLj 450
Arbitration and Conciliation Act, 1996 — Section 18, 19, 34
High Courts17 Apr 2013Dismissed
National Insurance Co. Ltd. Vs Bapurao Vishvanath Kendre and Others
Bombay High Court · (2013) 3 ACC 347 : (2013) 4 ALLMR 219 : (2013) 4 MhLj 158
Evidence Act, 1872 — Section 106
High Courts16 Apr 2013
Aman Shah Hussain Shah, Sk. Salim Sk. Mohammad and Wasim Khan Hussain Khan Vs The Chief Officer, Municipal Council and Others
Bombay High Court · (2014) 3 BomCR 301 : (2013) 138 FLR 472 : (2013) 3 LLJ 395 : (2013) 4 MhLj 255
High Courts16 Apr 2013Allowed
M/s. Supreme-Mahavir (JV) and Others Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2013) 4 ABR 133 : AIR 2013 Bom 118 : (2013) 4 ALLMR 332 : (2013) 4 BC 707 : (2013) 4 MhLj 836
Constitution of India, 1950 — Article 14, 226
High Courts16 Apr 2013Dismissed
Bank of Baroda and Others Vs State of Maharashtra and Mr. D.B. Khedkar Bank of Baroda, Mr. M.D. Mallya and Arun Tiwari Vs State of Maharashtra and Mr. S.L. Naik
Bombay High Court · (2013) 3 ABR 751 : (2013) ALLMR(Cri) 1819 : (2013) 3 BomCR(Cri) 420
Bombay Shops And Establishments Act, 1948 — Section 2, 2(8)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Apr 2013Allowed
Anil Vs Babanrao Ganpatrao Wadaskar and Others
Bombay High Court · (2013) 4 ALLMR 655 : (2013) 5 BomCR 163 : (2013) 3 MhLj 849
Bombay Public Trusts Act, 1950 — Section 2(18), 22, 50, 50A, 50A(1)
High Courts16 Apr 2013
Anand Vs M/s. Step in Computer Shopee and Another
Bombay High Court · (2013) ALLMR(Cri) 2393 : (2014) 1 BC 381 : (2014) 3 RCR(Civil) 816 : (2014) 3 RCR(Criminal) 597
Negotiable Instruments Act, 1881 (NI) — Section 138, 147