High Courts19 Mar 2013Dismissed
Shri Rajaram Tukaram Pawar and Others Vs Smt. Muktabai Narayan Salunkhe and Others
Bombay High Court · (2013) 5 ABR 445 : (2013) 4 ALLMR 271 : (2013) 3 MhLj 690
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,234 of 3,665
High Courts19 Mar 2013Dismissed
Konkola Copper Mines (PLC) Vs Stewarts and Lloyds of India Limited
Bombay High Court · (2013) 3 ARBLR 329 : (2013) 4 BomCR 619
Arbitration Act, 1940 — Section 2(c), 31, 41Arbitration and Conciliation Act, 1996 — Section 1, 1(2), 11(6), 14, 15Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Mar 2013Allowed
Abdul Nadeem Abdul Majid Vs Deputy Commissioner of Police and Another
Bombay High Court · (2013) ALLMR(Cri) 2054
Bombay Police Act, 1951 — Section 57Income Tax Act, 1961 — Section 2(14), 45, 48(ii), 55(2)(b), 55(2)(b)(1)Penal Code, 1860 (IPC) — Section 307
High Courts19 Mar 2013
State of Goa Vs Ramakrishna Prabhu and Others
Bombay High Court · (2013) 3 ABR 886 : (2013) ALLMR(Cri) 2374
Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts19 Mar 2013Dismissed
Indu Ramchandra Khanvilkar Vs Slum Rehabilitation Authority and Others
Bombay High Court · (2013) 3 ABR 389 : (2013) 4 ALLMR 845 : (2013) 6 BomCR 201
High Courts19 Mar 2013
Dirk India Private Limited Vs Maharashtra State Electricity Generation Company Limited Maharashtra State Electricity Generation Company Limited Vs Dirk India Private Limited
Bombay High Court · (2013) 7 BomCR 493
Arbitration and Conciliation Act, 1996 — Section 2(h), 34, 36, 43(4), 9
High Courts19 Mar 2013
Shabina Anjum and Another Vs Irshad Khan
Bombay High Court · (2013) ALLMR(Cri) 1854 : (2013) 2 DMC 793
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Mar 2013
Parmeshwar Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2083
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 2, 48, 49, 50, 54D
High Courts19 Mar 2013Allowed
Abdul Razal Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 4255
High Courts18 Mar 2013
Aditya Birla Chemicals (I) Limited, (Earlier known as Bihar Caustic and Chemicals Limited) Vs Tata Motors Limited, A company under the Companies Act, 1956
Bombay High Court · (2013) 7 BomCR 451
High Courts18 Mar 2013
Mangal and Others Vs The State of Maharashtra and Another
Bombay High Court · (2014) ALLMR(Cri) 950
High Courts18 Mar 2013Allowed
Inammuddin Umrao Khan Vs Dy. Commissioner of Police and Others
Bombay High Court · (2013) ALLMR(Cri) 2570 : (2013) 3 BomCR(Cri) 176
Bombay Police Act, 1951 — Section 56(1)(a)(b), 59Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts18 Mar 2013
Jainath Matadin Chourasia and Premchand Chourasia Vs Gopikishan Ramgopal Garg and Smt. Anusaya Gopikishan Garg
Bombay High Court · (2013) 4 ABR 1314 : (2013) 3 ALLMR 616 : (2013) 5 BomCR 224 : (2013) 3 MhLj 154
Maharashtra Rent Control Act, 1999 — Section 16(1)(a)Transfer of Property Act, 1882 — Section 108, 108(o)
High Courts18 Mar 2013
Bharat Infrastructure and Engineering Pvt. Ltd. Vs Park Darshan CHS Ltd. and Others
Bombay High Court · (2013) 03 BOM CK 0108
Arbitration and Conciliation Act, 1996 — Section 9Bombay Stamp Act, 1958 — Section 33Maharashtra Co-operative Societies Act, 1960 — Section 163, 164, 79(A), 79A, 91, 91
High Courts18 Mar 2013
The Consulate General of Iran Vs M/s. Baldota Brothers
Bombay High Court · (2013) 4 ABR 1294 : (2013) 4 ALLMR 254 : (2013) 5 BomCR 346 : (2013) 3 MhLj 569
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 79, 80, 81Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 51
High Courts18 Mar 2013Dismissed
Smita Rajeev Sah and Another Vs Roop Narain Sah and Another
Bombay High Court · (2013) 4 ALLMR 741 : (2013) 6 BomCR 193 : (2013) 5 MhLj 211
High Courts18 Mar 2013Allowed
Sachin Yuvraj Jagtap Vs Dy. Commissioner of Police
Bombay High Court · (2013) ALLMR(Cri) 4358 : (2013) 3 BomCR(Cri) 493 : (2013) 3 BomCR(Cri) 287
Bombay Police Act, 1951 — Section 135, 56(1)(a)(b), 59Penal Code, 1860 (IPC) — Section 120B, 302, 323, 324, 325
High Courts18 Mar 2013
The Solapur Municipal Corporation, A corporation Constituted under the provisions of Bombay Provincial Municipal Corporation Act, 1949 Vs M/s. Garuda Aviation Services Pvt. Ltd., A Corporation incorporated under the provisions of Indian Companies Act
Bombay High Court · (2013) 03 BOM CK 0019
High Courts18 Mar 2013
Manik @ Dnyaneshwar Digamber Tawar and Others Vs The State of Maharashtra
Bombay High Court · (2013) 6 ABR 738 : (2013) ALLMR(Cri) 3345 : (2014) 2 DMC 455
High Courts15 Mar 2013Allowed
Atlanta Limited a Public Limited Vs Executive Engineer and State of Maharashtra
Bombay High Court · (2013) 3 ABR 484 : (2013) 3 ALLMR 699 : (2013) 4 ARBLR 84 : (2013) 4 BomCR 305 : (2013) 4 MhLj 601
Arbitration Act, 1940 — Section 31, 42Arbitration and Conciliation Act, 1996 — Section 19, 2(e), 27, 31, 34Civil Procedure Code, 1908 (CPC) — Section 141, 15, 24, 24(1)(a), 24(1)(b)