High Courts04 Apr 2013Dismissed
Chandrakant Nivruti Wagh and Others Vs Manisha C. Wagh and Another
Bombay High Court · (2013) 5 ABR 873 : (2013) ALLMR(Cri) 4265 : (2014) 1 DMC 640
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,229 of 3,665
High Courts03 Apr 2013Dismissed
Sesa Goa Limited Vs Shailesh Bajaj
Bombay High Court · (2013) 04 BOM CK 0181
Companies Act, 1956 — Section 183, 209A, 235, 235, 236Income Tax Act, 1961 — Section 2(19AA), 2(1B), 72A
High Courts03 Apr 2013
Vishnu M. Harlalka Vs Union of India and Others
Bombay High Court · (2013) 3 ABR 643 : (2013) 4 ALLMR 166 : (2013) 6 BomCR 198 : (2013) 294 ELT 5 : (2013) 21 GSTR 82 : (2013) 4 MhLj 912
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 127C(5), 150, 150(2), 27, 27(2)
High Courts03 Apr 2013Dismissed
The Municipal Council Jintur Vs Shri Sunder Namdeo Khillare
Bombay High Court · (2013) 4 ABR 743 : (2013) 5 ALLMR 114 : (2013) 4 BomCR 44 : (2013) 138 FLR 466 : (2013) LabIC 2818 : (2013) 2 LLJ 706 : (2013) 4 MhLj 770
Constitution of India, 1950 — Article 226, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 32
High Courts03 Apr 2013
Joginder Singh Vs The State of Maharashtra
Bombay High Court · (2014) 3 BomCR(Cri) 91 : (2014) 1 RCR(Criminal) 392
High Courts03 Apr 2013
Anil Dattatraya Kulkarni Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 717 : (2013) 6 ALLMR 804 : (2013) LabIC 3612 : (2014) 1 MhLj 667
High Courts03 Apr 2013
Navnath Nagnath Khune and Others Vs State of Maharashtra
Bombay High Court · (2013) 4 ABR 918 : (2014) ALLMR(Cri) 2553
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts03 Apr 2013Dismissed
Murgappa Sangappa Wale and Others Vs Tukaram Genu Gavali and Others
Bombay High Court · (2013) 5 ALLMR 261 : (2013) 4 MhLj 23
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 52, 54Specific Relief Act, 1963 — Section 16(c), 20
High Courts03 Apr 2013Allowed
Jayesh Nagindas Doshi Vs Ashapura Aluminium Ltd. and others
Bombay High Court · (2013) 3 ALLMR 731 : (2013) 3 MhLj 657
Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138
High Courts03 Apr 2013Dismissed
Rekha Mahindra Shah Vs Gautam Umed Parmar and The State of Maharashtra
Bombay High Court · (2013) 3 ABR 860 : (2014) ALLMR(Cri) 1836 : (2013) 2 BomCR(Cri) 502 : (2013) CriLJ 2415 : (2013) 2 Crimes 576 : (2013) 6 MhLj 147
Bombay General Clauses Act, 1904 — Section 28Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 114, 16
High Courts03 Apr 2013
Bestech Hospitality Pvt. Ltd. and Others Vs Assistant Commissioner, Zone-4 and The Assessor, Nagpur Municipal Corporation
Bombay High Court · (2013) 3 ABR 595 : (2013) 5 ALLMR 748 : (2013) 5 BomCR 390 : (2013) 3 MhLj 803
City Of Nagpur Corporation Act, 1948 — Section 130, 130(1), 134(3), 388
High Courts03 Apr 2013Dismissed
United India Insurance Co. Ltd. Vs Bajrang Shrirang Shinde and Another
Bombay High Court · (2013) 4 ALLMR 156
High Courts03 Apr 2013Allowed
Naresh Gangaram Gosavi and others Vs Chembur English School and others Shree Narayana Mandira Samiti''s Shri Narayana Guru Primary and Secondary School, Mumbai Vs State of Maharashtra and others
Bombay High Court · (2013) 3 ABR 915 : (2013) 4 ALLMR 778 : (2013) 4 BomCR 194
Civil Procedure Code, 1908 (CPC) — Section 1Constitution of India, 1950 — Article 21, 21A, 226, 37, 39AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2
High Courts03 Apr 2013Disposed Off
Bhaskar Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2712
Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Co-operative Societies Act, 1960 — Section 88Penal Code, 1860 (IPC) — Section 34, 406, 408, 420
High Courts03 Apr 2013Dismissed
Vishnu Vs Sow. Adhika
Bombay High Court · (2013) ALLMR(Cri) 2767
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Hindu Marriage Act, 1955 — Section 13, 13(B)
High Courts02 Apr 2013
Shaikh Sheru Vs The State of Maharashtra
Bombay High Court · (2013) 4 ABR 59 : (2013) ALLMR(Cri) 2555 : (2013) 2 BomCR(Cri) 510
High Courts02 Apr 2013Dismissed
The State of Maharashtra, Ministry of P.W.D. of Govt. of Maharashtra Vs M/s. Gupta Construction Co.
Bombay High Court · (2013) 4 ABR 1022 : (2014) 2 ALLMR 109
Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34, 37, 67Limitation Act, 1963 — Section 3
High Courts02 Apr 2013Dismissed
Air India Aircraft Engineers'' Association Vs Air India Ltd., Air India Engineering Services Limited, The Regional Labour Commissioner (Central) and The Union of India Indian Aircraft Technicians'' Association Vs National Aviation Company of India Ltd., Air India Engineering Services Limited, The Regional Labour Commissioner (Central), Union of India
Bombay High Court · (2013) 3 ABR 678 : (2013) 138 FLR 85 : (2013) LabIC 2073 : (2013) 2 LLJ 427 : (2013) 2 LLN 76
Constitution of India, 1950 — Article 14, 16, 19(1)(g), 21, 311Industrial Disputes Act, 1947 — Section 2(ka), 25F, 25FF, 25FFF, 25N
High Courts02 Apr 2013Disposed Off
SJJ Marine Pte. Ltd. Vs Pisces Exim (India) Pvt. Ltd.
Bombay High Court · (2014) 3 ABR 298
High Courts02 Apr 2013Dismissed
Barku Alias Avinash Dnyaneshwar Zodage Vs State of Maharashtra
Bombay High Court · (2013) 4 ABR 63 : (2013) ALLMR(Cri) 3089 : (2014) 3 BomCR(Cri) 330
Penal Code, 1860 (IPC) — Section 302, 376(2)(f), 377, 404