High Courts31 Jan 2013
Sudhakar Patil Vs The State of Maharashtra
Bombay High Court · (2013) 4 ALLMR 716 : (2013) 3 MhLj 806
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,256 of 3,665
High Courts31 Jan 2013
Mr. Alex Kuruvilla Vs Orinetal Bank of Commerce and Others
Bombay High Court · (2014) 4 ALLMR 281 : (2014) 2 BC 681 : (2013) 6 BomCR 792 : (2014) 4 MhLj 780
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(7)Transfer of Property Act, 1882 — Section 69, 69A
High Courts31 Jan 2013
The State of Maharashtra Vs Prakash Vinayakrao Shingnapure Prakash Shingnapure Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 265 : (2013) ALLMR(Cri) 1399 : (2013) 2 BomCR(Cri) 396
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 161, 162, 25Penal Code, 1860 (IPC) — Section 302, 309
High Courts31 Jan 2013
Anand Vs Shivbhushan and Others
Bombay High Court · (2013) 3 MhLj 778
Bombay Village Panchayats Act, 1958 — Section 16
High Courts31 Jan 2013
Kai. Vanjibaba Gramin Vikas Mandal Vs State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 812 : (2013) 3 MhLj 959
High Courts31 Jan 2013Partly Allowed
Ramkrushna Purnaji Raurale and Others Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1999
Finance Act, 1990 — Section 2(24), 28Income Tax Act, 1961 — Section 215, 217, 234A, 234B, 234CPenal Code, 1860 (IPC) — Section 307, 320, 323, 325, 326
High Courts31 Jan 2013Disposed Off
Balbhim Vs The State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 639 : (2013) 3 BomCR 652 : (2014) 1 MhLj 579 : (2013) 5 MhLj 311
High Courts30 Jan 2013Dismissed
Musa Patel, deceased through L.Rs., Muntajir Ahemad Shaikh Musa Vs Abdul Raheman Patel and Others
Bombay High Court · (2013) 5 ALLMR 366 : (2013) 4 MhLj 38
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts30 Jan 2013
Shri Vassant Tukaram Parab Vs Mrs. Aurolina Gomes
Bombay High Court · (2013) 01 BOM CK 0276
High Courts30 Jan 2013Dismissed
Agricultural Produce Market Committee, Nagpur Vs The Hon''ble Member, Industrial Court, Maharashtra (Nagpur Bench), Nagpur and Shri Gunwant Gajanan Kakade
Bombay High Court · (2013) 2 ABR 1233 : (2013) 4 ALLMR 79 : (2013) 7 BomCR 467 : (2013) LabIC 1565 : (2013) 2 MhLj 509
Bombay Shops And Establishments Act, 1948 — Section 2(4)Central Excises and Salt Act, 1944 — Section 2(f)(v)Income Tax Act, 1961 — Section 35B
High Courts30 Jan 2013Disposed Off
CIT Vs Finolex Cables Ltd.
Bombay High Court · (2013) 01 BOM CK 0237
High Courts30 Jan 2013Allowed
Shaikh Mohmad Javed Shaikh and Another Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2187
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113AIncome Tax Act, 1922 — Section 10(2)(v), 10(2)(xv)
High Courts30 Jan 2013Allowed
Smt. Husainbi Abdulla Ghalamsalam Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1276 : (2013) 3 BomCR(Cri) 202
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22(3)(b), 22(5)
High Courts30 Jan 2013Allowed
Moser Baer Entertainment Limited Vs Goldmines Telefilms Private Limited
Bombay High Court · (2013) 2 ARBLR 448 : (2013) 2 BomCR 762
Arbitration and Conciliation Act, 1996 — Section 17, 2, 36, 37, 37(2)(b)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Partnership Act, 1932 — Section 69
High Courts30 Jan 2013
Deloitte Consulting India Pvt. Ltd. Mumbai Vs The Assistant Commissioner of Income Tax, Circle 2(2), Mumbai and Others
Bombay High Court · (2013) 7 BomCR 364 : (2013) 258 CTR 164 : (2013) 351 ITR 160
Income Tax Act, 1961 — Section 10A, 139(5), 143(3)(iii), 156, 220(6)
High Courts30 Jan 2013Dismissed
Budhasao Sitaramsao Dhenge, Secretary, Vishwavyapi Shaikshanik Sansth, Veltur and Leeladhar Keshaorao Ghatwai Trustee, Vishwavyapi Shaikshanik Sansth, Veltur Vs V.G. Katgaye, Headmaster, Vishwavyapi Madhyamik Va Uccha Madhyamik Vidyalaya, Veltur, Bhushan Chandrashekhar Titarmare, Sudhir Zode and Sarika Yadavrao Chamat
Bombay High Court · (2013) 3 ABR 83 : (2013) 3 ALLMR 169 : (2013) 6 BomCR 174 : (2013) 2 MhLj 220
Bombay Public Trusts Act, 1950 — Section 41A, 5Contempt of Courts Act, 1971 — Section 2(b)
High Courts30 Jan 2013Allowed
Mrs. Vaishali Vs Mr. Arun Shridhar Karadkhedkar
Bombay High Court · (2013) ALLMR(Cri) 2562 : (2014) 1 BC 353 : (2014) 2 BomCR(Cri) 333 : (2014) 3 RCR(Civil) 820 : (2014) 3 RCR(Criminal) 605
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts30 Jan 2013Dismissed
Reshma Ashok Jadhav (Ms.) Vs State of Maharashtra and Another
Bombay High Court · (2013) 3 BomCR(Cri) 69
Penal Code, 1860 (IPC) — Section 376, 417
High Courts30 Jan 2013Dismissed
CIT Vs Roshanlal Jeetmal Jain
Bombay High Court · (2013) 01 BOM CK 0028
High Courts30 Jan 2013
Sanket Food Products Pvt. Ltd. Vs Union of India
Bombay High Court · (2014) 299 ELT 426