Bombay High Court Judgments

High Courts16 Apr 2013

Western Maharashtra Development Corporation and Others Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 2577

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 128, 166, 167, 188, 202

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High Courts16 Apr 2013

Hotel Legend Inn Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 1806

Bombay Police Act, 1951 — Section 131, 162, 162(2), 33Bombay Prevention of Gambling Act, 1887 — Section 4, 5Constitution of India, 1950 — Article 19, 19(1), 19(1)(a), 19(1)(g), 19(2)

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High Courts16 Apr 2013Dismissed

Al-Millat Muslim Welfare Society Vs Municipal Council, District Collector and Gram Panchayat

Bombay High Court · (2013) 4 ALLMR 836 : (2014) 3 BomCR 340 : (2013) 3 MhLj 824

Bombay Village Panchayats Act, 1958 — Section 52Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 268, 269

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High Courts15 Apr 2013Dismissed

Bhiva Janaji Chapte Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 881 : (2013) ALLMR(Cri) 2480

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 80Penal Code, 1860 (IPC) — Section 201, 302, 376, 376(2)(f)

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High Courts15 Apr 2013Allowed

Ramesh and Another Vs Jubedabegum Abdul Kadar Kazi

Bombay High Court · (2013) 4 ABR 1013 : AIR 2013 Bom 142 : (2013) 5 ALLMR 105 : (2013) 4 MhLj 915

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts15 Apr 2013Dismissed

Kadar Tolan Bagwan and Others Vs The State of Maharashtra The State of Maharashtra Vs Kadar Tolan Bagwan and Others

Bombay High Court · (2013) 5 ABR 417 : (2013) ALLMR(Cri) 2396 : (2013) 2 BomCR(Cri) 675

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 302

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High Courts15 Apr 2013

Sunil Vs The State of Maharashtra and Shri Dattatraya Devidas Gaikwad The State of Maharashtra Vs Sunil Khanderao Gaikwad and Lahu Mahadeo Parve

Bombay High Court · (2013) 4 ABR 551 : (2013) ALLMR(Cri) 2290

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

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High Courts15 Apr 2013Dismissed

State Vs Shri Sheikh Mustawueen Mohammad and Shri Naushad Ali Sheikh

Bombay High Court · (2013) ALLMR(Cri) 2523

Goa Public Health (Amendment) Act, 2005 — Section 87(F)

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High Courts15 Apr 2013

LCEH Doctors'' Association, Dr. Vijay Pushottam Pattani and Dr. Vinod Mohanraj Jain Vs State of Maharashtra, Secretary, Medical Education and Medical Drugs Department, Joint Commissioner, Food and Drugs Administration

Bombay High Court · (2013) 4 ALLMR 39 : (2013) 4 BomCR 53 : (2013) 4 MhLj 725

Bombay Homoeopathic Practitioners Act, 1959 — Section 12(b), 2(12), 2(16), 2(6), 20(12)(A)Homoeopathy Central Council Act, 1973 — Section 20(i), 33(i)(j)Maharashtra Medical Council Act, 1965 — Section 28

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High Courts15 Apr 2013

Venco Research and Breeding Farm Ltd. Vs Rastriya Shramik Aghadi and Another

Bombay High Court · (2013) 3 ABR 1321 : (2013) 5 ALLMR 26 : (2013) 137 FLR 863 : (2013) 3 LLJ 400 : (2013) 2 LLN 321 : (2013) 5 MhLj 674

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Constitution of India, 1950 — Article 226, 227

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High Courts15 Apr 2013Dismissed

GMT Teleshopping Private Limited Vs Union of India and others

Bombay High Court · (2013) 4 ABR 184 : (2013) 5 ALLMR 41 : (2013) 5 MhLj 661

Constitution of India, 1950 — Article 19(1), 19(1)(a), 19(2)Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 2, 3, 3(d)

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High Courts12 Apr 2013

M/s. ABG Kandla Container Terminal Ltd. Vs Axis Bank Ltd. and another

Bombay High Court · (2013) 3 ABR 1025 : (2013) 4 BomCR 394

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High Courts12 Apr 2013

M/s. Orient Ship Agency Pvt. Ltd. and Another Vs The Commissioner of Customs and Others

Bombay High Court · (2013) 296 ELT 3 : (2013) 21 GSTR 248

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 28

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High Courts12 Apr 2013

Ashford Developers Pvt. Ltd. Vs Pravin Dalpatrai Desai and Others And Saroj Pravin Desai and Others

Bombay High Court · (2013) 4 ALLMR 725 : (2013) 5 MhLj 279

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22

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High Courts12 Apr 2013Dismissed

Babubhai @ Zaverchand Harjivan Sheth Vs The State of Maharashtra State of Maharashtra Vs Kunda Zaverchand Sheth and Amit Zaverchand Sheth

Bombay High Court · (2013) 3 ABR 1348 : (2013) ALLMR(Cri) 2416 : (2013) 3 BomCR(Cri) 112

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 142, 143, 145, 154, 25

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High Courts12 Apr 2013Allowed

Smt. Panna Sunit Khatau and Neesha Sunit Khatau Vs Dilip Dharamsey Khatau and Others

Bombay High Court · (2013) 4 BomCR 137

Arbitration Act, 1940 — Section 20, 30, 33, 34Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 101, 102, 102, 103

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High Courts10 Apr 2013Disposed Off

Jost''s Engineering Co. Ltd. Vs Union of India

Bombay High Court · (2017) 346 ELT 55

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High Courts10 Apr 2013

Jost''s Engineering Co. Ltd. and Another Vs Union of India and Another

Bombay High Court · (2013) 23 GSTR 82

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High Courts10 Apr 2013Dismissed

Shri K.A. Mohandas Vs National Centre for the Performing Arts and Another

Bombay High Court · (2013) 3 ABR 1212 : (2013) 4 ALLMR 645 : (2013) 138 FLR 332 : (2013) 138 FLR 162 : (2013) 3 LLJ 364 : (2013) LLR 609 : (2013) 5 MhLj 231

Bombay Shops And Establishments Act, 1948 — Section 38BConstitution of India, 1950 — Article 226Factories Act, 1948 — Section 2

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High Courts10 Apr 2013

Ramdas Sadashiv Rahate Vs State of Maharashtra

Bombay High Court · (2013) 5 ABR 754 : (2013) ALLMR(Cri) 2518

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 343, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)

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