High Courts13 Mar 2013
Mohd. Jahir Puttan Khan Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 543 : (2013) ALLMR(Cri) 4243
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,237 of 3,665
High Courts12 Mar 2013
Ganesh Balkrishna Gajbhiye Vs State of Maharashtra
Bombay High Court · (2013) 3 ABR 1400 : (2013) ALLMR(Cri) 3637
Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts12 Mar 2013Dismissed
Ramkrishna Chauhan and Others Vs Seth D.M. High School, Deputy Director of Education, The Bharat Jatiya Sangh and State of Maharashtra and Others etc. etc.
Bombay High Court · (2013) 3 ALLMR 1 : (2013) 2 BomCR 481 : (2013) 1 LLN 611 : (2013) 2 MhLj 713
Constitution of India, 1950 — Article 133, 134(A), 14, 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 2, 5
High Courts12 Mar 2013Dismissed
Mallappa Chanappa Nidoni Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 440
Penal Code, 1860 (IPC) — Section 201, 302
High Courts12 Mar 2013
Shri Agostinho Cardozo Vs Smt. Alzira Cardoza and Another
Bombay High Court · (2013) ALLMR(Cri) 2777
High Courts11 Mar 2013Dismissed
The Regional Provident Fund Commissioner Vs Bogmallo Beach Resort and The Employees Provident Funds Appellate Tribunal
Bombay High Court · (2013) 3 ABR 393 : (2013) 4 ALLMR 109 : (2014) 3 BomCR 238 : (2013) 139 FLR 344 : (2013) LLR 1239 : (2013) 4 MhLj 859
High Courts11 Mar 2013Partly Allowed
Santosh Tanaji Waghe Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2901 : (2014) 3 BomCR(Cri) 64
Penal Code, 1860 (IPC) — Section 302, 304, 504
High Courts11 Mar 2013Dismissed
Sachin Budhaji Shirke Vs State of Maharashtra
Bombay High Court · (2013) 3 ABR 437 : (2013) ALLMR(Cri) 2050 : (2014) 3 BomCR(Cri) 482
Penal Code, 1860 (IPC) — Section 302, 392, 397
High Courts11 Mar 2013Dismissed
Rajendra Vs The Joint Commissioner and Vice Chairman Scheduled Tribe Caste Certificate Scrutiny Committee and Additional General Manager/Engineering LMD
Bombay High Court · (2013) 3 ABR 1172 : (2013) 4 ALLMR 114 : (2013) 4 BomCR 112 : (2013) 3 MhLj 393
Constitution of India, 1950 — Article 14, 141, 142, 16, 226Maharashtra 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, 10(1), 10(3), 4, 7(1)
High Courts11 Mar 2013
Balkrishna V. Dessai and Others Vs Goa Industrial Development Corporation and Another
Bombay High Court · (2013) 3 ABR 398 : (2013) 4 ALLMR 95 : (2013) 4 MhLj 843
Constitution of India, 1950 — Article 226
High Courts11 Mar 2013Allowed
Tejasinghbahadur Jaisinghagatbahadur Singh Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2122 : (2014) 3 BomCR(Cri) 322
Banking Regulation Act, 1949 — Section 6, 6(1), 6(1)(n), 6(2)Income Tax Act, 1961 — Section 80P(2)(a)(i), 81Penal Code, 1860 (IPC) — Section 120B, 302, 34, 342, 395
High Courts11 Mar 2013Dismissed
Vishnukumar Buddhakumar Ranjit Kancha @ Nepali Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2762
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 309
High Courts08 Mar 2013Dismissed
Shri Shivanand Damodar Shanbhag Vs Smt. Sujata Shivanand Shanbhag
Bombay High Court · (2013) 3 ABR 1 : (2013) 3 ALLMR 81 : (2013) 5 BomCR 198 : (2013) 3 DMC 263 : (2013) 3 MhLj 193
High Courts08 Mar 2013
Saw. Megha Vs Madan
Bombay High Court · (2013) 4 ABR 125 : (2013) 3 ALLMR 597 : (2013) 4 BomCR 211 : (2013) 4 MhLj 442
High Courts08 Mar 2013
Uttam Chand Garg Vs Motilal Oswal Securities Ltd. and Others
Bombay High Court · (2013) 7 BomCR 490
High Courts08 Mar 2013
M/s. Guala Closures (India) Pvt. Ltd. Vs Regional P.F. Commissioner, Bhavishya Nidhi Bhavan
Bombay High Court · (2013) 5 ALLMR 324
High Courts08 Mar 2013
Matoshri Ramabai Ambedkar Vidayarthi Vastigrah Trust Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2778
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts08 Mar 2013Dismissed
Bandu Shankar Kadgaonkar Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2701
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 2013
Mr. Mohd. Shahabuddin Mohd. Shafiurrahman Vs The Deputy Director of Education and Others
Bombay High Court · (2013) 3 ALLMR 600 : (2013) 4 MhLj 383