COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,251 of 3,665

High Courts12 Feb 2013Dismissed

Shri Dinesh Kalyaji Gala and Shri Shantilal Velji Chheda Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 503 : (2013) ALLMR(Cri) 1753 : (2013) 2 BomCR(Cri) 786

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 216, 468, 470, 472, 473Maharashtra Regional and Town Planning Act, 1966 — Section 142, 44, 52, 53, 53(1)

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High Courts12 Feb 2013Allowed

Vatsalabai Vs Dilip

Bombay High Court · (2013) ALLMR(Cri) 2675

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397

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High Courts11 Feb 2013

Shashikant @ Aba Vedu Patil Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2478

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 323, 377, 506

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High Courts11 Feb 2013

Commissioner of Cus. and C. Ex. Vs Colfax Lab. (I) (P) Ltd.

Bombay High Court · (2013) 298 ELT 166

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High Courts11 Feb 2013

Ashok Patel (Patil) Vs The State of Maharashtra, Education Officer (Secondary), Zilla Parishad, Nandurbar, Adarsh Shikshan Prasarak Mandal Chinode and Head Master, Mahatma Gandhi Madhyamik Vidyalaya, Chinode

Bombay High Court · (2013) 2 ABR 749 : (2013) 3 ALLMR 134 : (2013) 4 BomCR 244 : (2013) 138 FLR 204 : (2013) 2 LLN 331 : (2013) 3 MhLj 853

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High Courts11 Feb 2013Allowed

Smt. Fehameeda Begum Vs Shri Abdul Hafiz

Bombay High Court · (2013) 4 ABR 877 : (2013) 3 ALLMR 257 : (2013) 3 BomCR 877 : (2013) 2 MhLj 524

Maharashtra Rent Control Act, 1999 — Section 15, 16(1)(g)

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High Courts11 Feb 2013

Shashikant Jagannath Powar Vs Baburao Huvappa Kurhade and Others

Bombay High Court · (2013) 2 ABR 1155 : (2013) 3 ALLMR 259 : (2013) 4 BomCR 260 : (2013) 2 MhLj 699

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22

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High Courts11 Feb 2013

Shri Ambadas Gangadhar Shetye Vs Malabai Ambadas Shetye and Another

Bombay High Court · (2013) ALLMR(Cri) 2171

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Income Tax Act, 1961 — Section 133A, 143(1), 271(1)(c)

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High Courts11 Feb 2013Allowed

Swapnil Prakash Laddha Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 2705

Bombay Police Act, 1951 — Section 56Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

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High Courts11 Feb 2013

Namdeo and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3479

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High Courts08 Feb 2013

Shri Shyamsunder Radheshyam Agarwal Vs State of Maharashtra and Shri Bhupendra Ghisulal Borana

Bombay High Court · (2013) 2 ABR 997 : (2013) ALLMR(Cri) 970 : (2013) 2 BomCR(Cri) 736

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(3), 169Penal Code, 1860 (IPC) — Section 120B, 323, 34, 382, 420

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High Courts08 Feb 2013Dismissed

Avinash Tukaram Sanas Vs State of Maharashtra and Sudhakar B. Pujari 3/3 Ekrar Bldg, Ekrar Road, Borivali (W), Mumbai and Vile Police Station, Vile Parle (E), Mumbai

Bombay High Court · (2013) 2 ABR 674 : (2013) 2 BomCR(Cri) 382 : (2013) CriLJ 1507

Criminal Procedure Code, 1973 (CrPC) — Section 197Maharashtra Control of Organised Crime Act, 1999 — Section 23, 23(2), 3(2)Penal Code, 1860 (IPC) — Section 504, 506(2)

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High Courts08 Feb 2013

Shobha Sanjay Jadhav Vs Sanjay Ramchandra Jadhav

Bombay High Court · (2013) 2 ALLMR 781 : (2013) 2 BomCR 580 : (2013) 3 DMC 194 : (2013) 2 MhLj 648

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20

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High Courts08 Feb 2013Disposed Off

Union of India Vs Domnic Issac

Bombay High Court · (2013) 5 ALLMR 355 : (2013) 4 BomCR 290 : (2013) 6 MhLj 57

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High Courts08 Feb 2013

Director of Income Tax (I.T.) Vs Universal International Music B.V.

Bombay High Court · (2013) 214 TAXMAN 19

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High Courts08 Feb 2013Partly Allowed

M.A. Rafiq and Another Vs The State of Maharashtra and Another

Bombay High Court · (2013) 5 ABR 869 : (2013) ALLMR(Cri) 2190

Criminal Procedure Code, 1973 (CrPC) — Section 428Income Tax Act, 1922 — Section 10(2), 10(2)(v), 10(2)(xv)Income Tax Act, 1961 — Section 30, 31, 31, 32, 32

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High Courts08 Feb 2013

Dynacraft Air Controls Vs Smt. Sneha Joshi and Others

Bombay High Court · (2013) 355 ITR 102 : (2013) 214 TAXMAN 183

Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 147, 148

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High Courts08 Feb 2013

SABMiller India Limited Vs Som Distilleries and Breweries Ltd.

Bombay High Court · (2013) 2 ABR 919 : (2013) 3 BomCR 563 : (2013) 54 PTC 291

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 — Section 19, 22(4), 29(2), 29(2)(c), 29(2)(c)

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High Courts08 Feb 2013

Mr. Krishna Balchandra Hadfadkar, Mr. Vinayak Balchandra Hadfadkar and Mr. Somnath Balchandra Hadfadkar Vs Special Land Acquisition Officer and The Managing Director

Bombay High Court · (2013) 02 BOM CK 0118

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts08 Feb 2013

The Tadeshwar Wadi Co-operative Housing Society Ltd. Vs The State of Maharashtra Mantralaya and Others

Bombay High Court · (2013) 2 ABR 520 : (2013) 3 ALLMR 294 : (2013) 3 BomCR 79 : (2013) 2 MhLj 681

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 73(1)(b), 79A, 79A(3)Mumbai Municipal Corporation Act, 1888 — Section 342, 354, 354RE, 378C, 378F

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