Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(e), 15(1), 15(2), 26Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 15, 16, 16(1)(e), 16(1)(e)(ii), 25

Read judgment

High Courts28 Feb 2013

Yogiraj Vasantrao Surve Vs State of Maharashtra and Pravin Madhavrao Thute

Bombay High Court · (2013) 5 ABR 465 : (2013) ALLMR(Cri) 2059 : (2013) 3 BomCR(Cri) 146

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 190, 2(d)Maharashtra Co-operative Societies Act, 1960 — Section 101, 154, 162

Read judgment

High Courts28 Feb 2013

Dilip Laxman Khandekar Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 4380

Read judgment

High Courts28 Feb 2013

Sangeeta Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 3467

Read judgment

High Courts28 Feb 2013

Santosh Shankar Pawar Vs The Divisional Commissioner, Amravati Division and Another

Bombay High Court · (2014) ALLMR(Cri) 976

Read judgment

High Courts28 Feb 2013Allowed

Kamal Trading Co. Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 2789 : (2014) 1 BC 262

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts28 Feb 2013

Harshal @ Banti and Others Vs The State of Maharashtra

Bombay High Court · (2013) 6 ABR 1026 : (2013) ALLMR(Cri) 3382

Read judgment

High Courts28 Feb 2013

Commissioner of Income Tax Vs Patni Computer Systems Ltd.

Bombay High Court · (2013) 215 TAXMAN 108

Income Tax Act, 1961 — Section 10A, 10A(2), 80HHE, 92B(1)

Read judgment

High Courts28 Feb 2013

Raju Shinde Londhe Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1848

Penal Code, 1860 (IPC) — Section 341, 395

Read judgment

High Courts28 Feb 2013Allowed

Mrs. Seema Manoj Pardesi Vs Shri Manoj Sitaram Pardesi

Bombay High Court · (2013) 3 ALLMR 249 : (2013) 4 MhLj 79

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Read judgment

High Courts28 Feb 2013

Shri Sewakram Vs Sau. Roshani and Another

Bombay High Court · (2013) ALLMR(Cri) 2812

Read judgment

High Courts28 Feb 2013Dismissed

Rukhmaji Dnyanoba Hakke Vs Collector, Latur and Others

Bombay High Court · (2013) 4 MhLj 926

Maharashtra Co-operative Societies Act, 1960 — Section 73FF, 78

Read judgment

High Courts28 Feb 2013

Namdeo Vs The State of Maharashtra

Bombay High Court · (2013) 6 ABR 1021 : (2013) ALLMR(Cri) 3570

Read judgment

High Courts28 Feb 2013

Shri Ganesh Jairamji Raut Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 3387

Read judgment

High Courts27 Feb 2013

Parvin Firoz Shaikh, Vasim Firoz Shaikh and Muskan Firoz Shaikh Vs Firoz Sharfuddin Shaikh, Sahrfuddin Amin Shaikh, Ashabi Sharfuddin Shaikh and The State of Maharashtra

Bombay High Court · (2013) 4 ABR 67 : (2013) ALLMR(Cri) 3103 : (2013) 3 BomCR(Cri) 388

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(a), 4, 5

Read judgment

High Courts27 Feb 2013Dismissed

M.M. Pangarkar Vs Rajendra Modani

Bombay High Court · (2014) 3 BC 427

Read judgment

High Courts27 Feb 2013Allowed

Vijay Agarwal and Others Vs Harinarayan G. Bajaj and Others

Bombay High Court · (2013) 5 ALLMR 664 : (2013) 4 MhLj 298

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153Companies Act, 1956 — Section 446(1)Telegraph Act, 1885 — Section 16(3)

Read judgment