Bombay High Court Judgments

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 99, Order 22 Rule 10Registration Act, 1908 — Section 18, 18(ee)Transfer of Property Act, 1882 — Section 52, 64, 74

Read judgment

High Courts08 Apr 2013Allowed

Girish Shrikrishna Sule and Another Vs Union of India

Bombay High Court · (2013) 4 ALLMR 644 : (2013) 5 MhLj 247

Read judgment

High Courts05 Apr 2013Dismissed

Ku. Archana Dadarao Pethkar Vs Joint Commissioner and Vice Chairman and Head-Mistress, Mahila Vidyalaya Vijay Subhasrao Paunikar Vs The State of Maharashtra, Scheduled Tribe Caste Certificate Scrutiny Committee and University of Mumbai Chhaya Vs The State of Maharashtra, The Scheduled Tribe Certificate Scrutiny Committee, Joint Commissioner and Vice Chairman and Headmaster, F.E.S. Girls High School

Bombay High Court · (2013) 3 ABR 743 : (2013) 4 ALLMR 807 : (2013) 5 BomCR 365 : (2013) 3 MhLj 764

Constitution of India, 1950 — Article 141, 142, 226, 227Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10

Read judgment

High Courts05 Apr 2013

State of Goa Vs Shri Modusudan Camotin Timblo (Shri Auduth Timblo and Others), Smt. Sushilabai Modu Timblo and Shri Daya Bogvonta Mahale

Bombay High Court · (2013) 3 ABR 876 : (2013) 4 ALLMR 594 : (2013) 5 MhLj 233

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 4(2), Order 20 Rule 5, Order 41 Rule 23, Order 41 Rule 23A

Read judgment

High Courts05 Apr 2013Allowed

Smt. Satyabhama Kishan Kardak Vs The State of Maharashtra

Bombay High Court · (2013) 4 ABR 5 : (2013) ALLMR(Cri) 2314 : (2013) CriLJ 2968

Criminal Procedure Code, 1973 (CrPC) — Section 51Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(4), 8(c)

Read judgment

High Courts05 Apr 2013Allowed

Bhanudas Bandu Thite Vs State of Maharashtra

Bombay High Court · (2013) 4 ABR 61 : (2013) ALLMR(Cri) 3087

Penal Code, 1860 (IPC) — Section 302, 309

Read judgment

High Courts05 Apr 2013Dismissed

Sunil Ladaku Tare Vs State of Maharashtra

Bombay High Court · (2013) 4 ABR 55 : (2013) ALLMR(Cri) 3101

Penal Code, 1860 (IPC) — Section 300, 302, 498A

Read judgment

High Courts05 Apr 2013Allowed

Bhupedra Yeshu Karade and Another Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 2743

Criminal Procedure Code, 1973 (CrPC) — Section 34

Read judgment

High Courts05 Apr 2013Dismissed

United India Assurance Co. Ltd. Vs Sureshkumar Parasnath Singh, M/s. Mahindra and Mahindra Ltd. and M.G.M. Motors

Bombay High Court · (2013) ACJ 2853 : (2013) 4 ALLMR 164 : (2013) 138 FLR 414 : (2013) LLR 799 : (2013) 4 MhLj 515

Workmens Compensation Act, 1923 — Section 30

Read judgment

High Courts05 Apr 2013

Kishori Sharad Gaitonde and Shri Satish Vithal Dessai Vs Shri Laxman Ganesh Gaonkar and Others

Bombay High Court · (2013) 3 ABR 600 : (2013) 4 ALLMR 283 : (2014) 2 BomCR 865 : (2013) 5 MhLj 145

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 41 Rule 31

Read judgment

High Courts05 Apr 2013

Mr. Anthony Edward D''Aguiar Vs Mrs. Blanche Alfred D''Aguiar and Others

Bombay High Court · (2013) 4 ABR 463 : (2013) 4 ALLMR 744 : (2013) 4 MhLj 179

Read judgment

High Courts05 Apr 2013

VOV Cosmetics Private Limited, A Company Incorporated under the Companies Act, 1956 and Others Vs Union of India and Others

Bombay High Court · (2013) 4 ABR 284 : (2013) 4 ALLMR 33 : (2014) 3 BomCR 462 : (2013) 115 CLA 239 : (2013) 178 CompCas 163 : (2013) 4 CompLJ 384 : (2013) 4 MhLj 168 : (2013) 119 SCL 354

Read judgment

High Courts05 Apr 2013

S.R. Sale and Co. Vs Commissioner of Customs (General)

Bombay High Court · (2013) 198 ECR 143 : (2013) 295 ELT 653 : (2013) 21 GSTR 36

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129, 129A, 129A(1)(a), 146, 146(2)

Read judgment

High Courts05 Apr 2013

Bhalchandra Shravan Patil Vs State of Maharashtra and Others

Bombay High Court · (2013) 3 ABR 1202

Land Acquisition Act, 1894 — Section 4(1), 48(1)

Read judgment