High Courts01 Feb 2013
Narayan Ganpat Dalwale (D) Th. LRs. and Others Vs The Municipal Council and Others
Bombay High Court · (2013) 5 ALLMR 670 : (2013) 6 MhLj 455
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,255 of 3,665
High Courts01 Feb 2013Disposed Off
Manish Vs Mrs. Monica
Bombay High Court · (2013) ALLMR(Cri) 2718
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Feb 2013
Jaisingrao Abasaheb Rane and Others Vs Pratapsing Wamanrao Rane and Others
Bombay High Court · (2013) 3 ABR 26
Land Acquisition Act, 1894 — Section 30
High Courts01 Feb 2013
Salim Anwar Badshah Sayed Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1275
Bombay Police Act, 1951 — Section 56(a), 59Constitution of India, 1950 — Article 226
High Courts01 Feb 2013
Shakuntala Balsaraf, Since deceased through her Legal Heirs, (Balasaheb Balsaraf and Others) Vs Ramdas Balsaraf, Nandu Gaikwad, Suresh Gaikwad and Dnyaneshwar Balsaraf
Bombay High Court · (2013) 2 ABR 586 : (2013) 2 ALLMR 298 : (2013) 2 BomCR 207 : (2013) 2 MhLj 760
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Feb 2013
Praful Bhausaheb Yadav Vs Shri K.K. Pathak, Principal Secretary (Home), State of Maharashtra, Mantralaya, Mumbai, Shri Dattarya Borude, Sub-Divisional Magistrate, Niphad Division Niphad, Shri R.N. Hajari, Sub-Divisional Officer, Niphad Division, Niphad and The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1652 : (2013) 3 BomCR(Cri) 65
Bombay Police Act, 1951 — Section 56(1)(a)(b), 56(1)(b), 59Constitution of India, 1950 — Article 19(1)(d), 21Motor Vehicles Act, 1988 — Section 185
High Courts01 Feb 2013
E-Square Leisure Pvt. Ltd. Vs K.K. Dani Consultants and Engineers Pvt. Ltd. 767/9, Bhandarkar Institute Road, Pune-411004
Bombay High Court · (2014) 1 ALLMR 735 : (2013) 2 ARBLR 492 : (2013) 2 BomCR 689 : (2013) 3 MhLj 24
Arbitration and Conciliation Act, 1996 — Section 11, 14, 27, 31, 31(1)Limitation Act, 1963 — Section 14, 29, 5Micro, Small and Medium Enterprises Development Act, 2006 — Section 19
High Courts01 Feb 2013Allowed
Champak Balu Patel Vs The State
Bombay High Court · (2013) 2 ABR 590 : (2013) 2 BomCR(Cri) 391 : (2013) CriLJ 1589 : (2013) 1 Crimes 499
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2013
State of Maharashtra (at the instance of Irrigation Department, Executive Engineer, Koyna Division No. 2) Vs Hindustan Construction Company Ltd. ("HCC") and Arbitral Tribunal of : a)S.N. Jha, b)V.M. Ranade, c) B.S. Panchmukhi
Bombay High Court · (2013) 1 ARBLR 443 : (2013) 2 BomCR 211
Arbitration Act, 1940 — Section 11, 20, 21, 43, 8(2)Arbitration and Conciliation Act, 1996 — Section 28(a), 34, 37, 37(3), 8(2)Limitation Act, 1963 — Section 14, 9
High Courts01 Feb 2013
Larsen and Toubro Limited Vs The Union of India and Others
Bombay High Court · (2013) 2 BomCR 556 : (2013) 259 CTR 37 : (2013) 196 ECR 13 : (2013) 288 ELT 481 : (2013) 18 GSTR 554 : (2013) 29 STR 449 : (2013) 38 STT 684
Central Excises and Salt Act, 1944 — Section 35, 35A, 35B, 35B(1), 35CConstitution of India, 1950 — Article 14, 226Finance Act, 1994 — Section 87
High Courts01 Feb 2013
Shri Nitesh Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1615
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 27(1), 56, 59Penal Code, 1860 (IPC) — Section 394, 395, 398
High Courts01 Feb 2013
Mrunali Munesh Lilhare and Others Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3768
High Courts01 Feb 2013
Sharadkumar Bansilal Bhala and Others Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3827
High Courts31 Jan 2013
Tolani Education Society Vs Deputy Director of Income Tax (Exemptions)-I(2), Mumbai and Others
Bombay High Court · (2013) 4 BomCR 739 : (2013) 259 CTR 26 : (2013) 351 ITR 184 : (2013) 214 TAXMAN 58
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 10(22), 10(23C), 10(23C)(iiiab), 10(23C)(vi)
High Courts31 Jan 2013Allowed
Pravin Vs Dinkar and Others
Bombay High Court · (2013) 3 ABR 44 : (2013) 3 ALLMR 201 : (2013) 6 BomCR 681 : (2013) 2 MhLj 499
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2013Disposed Off
Balbhim Vs State of Maharashtra
Bombay High Court · (2013) MCR 893
High Courts31 Jan 2013Allowed
Chagan Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2040
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 401Evidence Act, 1872 — Section 114(g)Income Tax Act, 1961 — Section 2(14), 45, 48(ii), 49, 55(2)
High Courts31 Jan 2013
Arun Shankar Ralmingam Naidu Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1279 : (2013) 3 BomCR(Cri) 482
High Courts31 Jan 2013Allowed
Rafiq Ramjan Jamdar Vs Haseen Babso Jamadar and Another
Bombay High Court · (2013) ALLMR(Cri) 2881 : (2014) 2 BC 535 : (2013) 2 BomCR(Cri) 805
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Jan 2013
Raghavji Gala and Others Vs The Divisional Joint Registrar Co-Operative Societies and Others
Bombay High Court · (2014) 2 ABR 292 : (2013) 3 ALLMR 742 : (2013) 4 BomCR 303 : (2013) 2 MhLj 642
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 101