High Courts29 Jan 2013
CIT Vs Softlink International (P.) Ltd.
Bombay High Court · (2013) 01 BOM CK 0021
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,258 of 3,665
High Courts29 Jan 2013
Smt. Kerabai Vs Ramrao and Others
Bombay High Court · (2013) ALLMR(Cri) 3515 : (2014) 2 DMC 98
High Courts29 Jan 2013Partly Allowed
Shrikrishna Jagan Hiwarale Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3834
High Courts29 Jan 2013
The State of Maharashtra Vs Shaikh Sultan Shaikh Nizam
Bombay High Court · (2013) ALLMR(Cri) 1696
High Courts28 Jan 2013
Shri Ismail Nasruddin Shaikh Vs Commissioner of Police, Solapur and Others
Bombay High Court · (2013) 3 ABR 1084 : (2013) 3 BomCR(Cri) 497 : (2013) 5 MhLj 589
Constitution of India, 1950 — Article 22, 226Essential Commodities Act, 1955 — Section 3, 7, 8Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 8
High Courts28 Jan 2013Allowed
Pankaj Uttamrao Ingale and Others Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1287
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 342, 406, 498A
High Courts28 Jan 2013
The State of Maharashtra Vs Ramrao and Others
Bombay High Court · (2013) ALLMR(Cri) 3454 : (2014) 3 BomCR(Cri) 717
High Courts28 Jan 2013
Tukaram @ Ravi Vs Sau. Vaishali and Another
Bombay High Court · (2013) ALLMR(Cri) 2405
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts28 Jan 2013
Hindustan Computers Vs Dart Computer Ltd. and Others
Bombay High Court · (2014) 1 ALLMR 841 : (2013) 2 BomCR 586 : (2014) 2 MhLj 751
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 3 Rule 2, Order 7 Rule 11, Order 9 Rule 8Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts28 Jan 2013
Yogendrasing Pralhadsing Rajpur Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1285
Penal Code, 1860 (IPC) — Section 332, 353, 504, 506
High Courts28 Jan 2013
Walmik Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1286
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jan 2013Dismissed
Dhondiram Balu Dhotre, Satish Vithal Dhotre, Ashok Balu Dhotre and Others Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 780 : (2013) ALLMR(Cri) 2032 : (2013) 2 BomCR(Cri) 40
Bombay Police Act, 1951 — Section 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Evidence Act, 1872 — Section 25, 27, 8
High Courts28 Jan 2013
Subhash Vs Additional Collector and Others
Bombay High Court · (2013) 6 ALLMR 583 : (2014) 3 BomCR 294 : (2013) 5 MhLj 82
High Courts28 Jan 2013
The State of Maharashtra Vs Shivlingappa Ramchandrappa Atanoor and Another
Bombay High Court · (2013) ALLMR(Cri) 3607
High Courts28 Jan 2013
Commissioner of Income Tax-1 Vs Yatish Trading Co. (P.) Ltd.
Bombay High Court · (2013) 359 ITR 320 : (2013) 218 TAXMAN 316
High Courts24 Jan 2013
Ashapura Minechem Ltd. Vs Pacific Basin IHX (UK) Ltd.
Bombay High Court · (2013) 4 MhLj 103
Arbitration and Conciliation Act, 1996 — Section 19, 34, 36, 47, 48Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18(2), Order 11 Rule 21, Order 39 Rule 2, Order 6 Rule 16, 122Contempt of Courts Act, 1971 — Section 2(c)
High Courts24 Jan 2013Dismissed
Shri Gulshan Laxman Chaudhari and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 232 : (2013) 4 MhLj 901
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 4(I), 6Maharashtra Industrial Development Act, 1961 — Section 14, 15
High Courts24 Jan 2013
Dilip Chhaganlal Dave and Kalpana Dilip Dave Vs Pramila @ Pista Chhaganlal Dave
Bombay High Court · (2013) 3 ABR 582 : (2013) 3 ALLMR 281 : (2013) 6 BomCR 731 : (2013) 2 MhLj 448
Hindu Adoptions and Maintenance Act, 1956 — Section 19
High Courts24 Jan 2013
Devendra Vasantrao Nagmote and Others Vs State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 2127
Banking Regulation Act, 1949 — Section 6(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jan 2013
Aamby Valley Ltd. and Another Vs Commissioner of Income Tax and Others
Bombay High Court · (2013) 258 CTR 284 : (2013) 352 ITR 48
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 127(1), 127(2), 142(1), 143(3)