High Courts15 Feb 2013
Rama Xanu Naik Dessai Vs Menino Salvador F. Coutinho and Others
Bombay High Court · (2013) 2 ABR 927
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Land Acquisition Act, 1894 — Section 30
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,249 of 3,665
High Courts15 Feb 2013
Navnit Madhukar Naik and Priya Navnit Vs State of Maharashtra, Mantralaya, Mumbai
Bombay High Court · (2013) 2 ABR 779 : (2013) ALLMR(Cri) 1582 : (2013) 2 BomCR(Cri) 827
Criminal Procedure Code, 1973 (CrPC) — Section 29, 30(1)(b), 427, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 201, 34, 380, 420, 454
High Courts15 Feb 2013
Ketankumar M. Sharma Vs Vasantkumar Maganlal Patel
Bombay High Court · (2013) 02 BOM CK 0213
High Courts15 Feb 2013Allowed
Ashok Maheshkar Vs Gangadhar Phadnavis and Others
Bombay High Court · (2013) 2 MhLj 497
Limitation Act, 1963 — Section 5
High Courts15 Feb 2013Allowed
Amir Ahmed Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 4262
High Courts15 Feb 2013
Mr. Girdhari Ramchandra Bhagwani Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1266 : (2013) 3 BomCR(Cri) 676
Penal Code, 1860 (IPC) — Section 34, 448, 452
High Courts15 Feb 2013Dismissed
Ravji Khimji Chheda and Others Vs Kesarben Laxmichand Dedhia and Others Kantilal Ravji Chheda and Others Vs Sunderben Keshavji Shah and Others
Bombay High Court · (2013) 4 BomCR 218
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5
High Courts15 Feb 2013
Shafi Vazruddin Qureshi Vs State of Maharashtra and Others
Bombay High Court · (2013) 2 ABR 782 : (2013) ALLMR(Cri) 2076 : (2013) 2 BomCR(Cri) 575 : (2013) CriLJ 1660
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APenal Code, 1860 (IPC) — Section 149, 302, 307
High Courts15 Feb 2013Dismissed
Rajendra Baburao Mahale Vs Varsha Mahesh Dangarekar and Another
Bombay High Court · (2013) ALLMR(Cri) 2496 : (2014) 1 BC 393
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 20
High Courts15 Feb 2013Disposed Off
Mr. Yair Daniel Lavon Vs State and Another
Bombay High Court · (2013) ALLMR(Cri) 2585
High Courts15 Feb 2013
Chandrashekhar Vs Sau. Madhuri Chandrashekhar Raut
Bombay High Court · (2013) ALLMR(Cri) 2719
High Courts15 Feb 2013
Smt. Archana Ajay Walvekar Vs The President and Others
Bombay High Court · (2013) 3 ALLMR 526
High Courts15 Feb 2013
Sanjay Bapurao Gaikwad and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 ALLMR 363 : (2014) 1 BomCR 200 : (2013) 3 MhLj 756
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 19(3), 19(5)
High Courts14 Feb 2013
Nirali Mehta Vs Surendrakumar Surana and Another
Bombay High Court · (2013) 4 ABR 787 : AIR 2013 Bom 123
Guardians and Wards Act, 1890 — Section 8
High Courts14 Feb 2013
Ajmoddin Babu Tamboli Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1421
Penal Code, 1860 (IPC) — Section 342, 354, 376
High Courts14 Feb 2013
Videocon Industries Ltd. Vs Rajesh Kumar Kedia
Bombay High Court · (2013) 5 ALLMR 226 : (2013) 4 MhLj 56
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, 20, 20(c), 35Contract Act, 1872 — Section 28
High Courts14 Feb 2013Dismissed
Prakash Jagannath Mane Vs The Hon''ble Registrar General High Court of Judicature at Bombay Appellate Side
Bombay High Court · (2013) 3 ALLMR 366
Constitution of India, 1950 — Article 226
High Courts14 Feb 2013
Terezinha Fernandes Vs Principal Chief Engineer, Public Works Department and Others
Bombay High Court · (2013) 3 ABR 223 : (2013) 4 ALLMR 658 : (2013) 137 FLR 884 : (2013) LabIC 1739 : (2013) 2 LLN 123
Constitution of India, 1950 — Article 215, 226