High Courts23 Jan 2013Dismissed
Santosh Jaywant Takawane Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 1068 : (2013) ALLMR(Cri) 2882 : (2013) ALLMR(Cri) 2875 : (2014) 2 BomCR(Cri) 789
Penal Code, 1860 (IPC) — Section 302, 504, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,260 of 3,665
High Courts23 Jan 2013
Society of the Franciscan (Hospitaller) Sisters Vs Deputy Directors of Income Tax (Exemptions) 1(2) and three Others
Bombay High Court · (2013) 261 CTR 410 : (2013) 351 ITR 302
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 12A, 12AA, 143(3), 143(7)
High Courts23 Jan 2013
Yogeshwari Vs State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 647 : (2013) 3 BomCR 891 : (2013) 3 MhLj 810
High Courts23 Jan 2013
State Vs Prakash Wadar and Another
Bombay High Court · (2013) 2 ABR 945 : (2013) ALLMR(Cri) 2090 : (2014) 3 BomCR(Cri) 553
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 34
High Courts23 Jan 2013
Tulashiram Nivarutthi Shendage and Others Vs Taluka Legal Services Authority and Others
Bombay High Court · (2013) 4 ALLMR 222 : (2013) 4 MhLj 796
Civil Procedure Code, 1908 (CPC) — Section 152, 153Land Acquisition Act, 1894 — Section 11, 18, 4(1)
High Courts22 Jan 2013
The State of Maharashtra Vs Narayan and Others
Bombay High Court · (2013) ALLMR(Cri) 4252
High Courts22 Jan 2013Partly Allowed
Dinkar Namdeo Sawant Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 3874
High Courts22 Jan 2013
Deepak Ramdeo Jaiswal and Another Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1397 : (2013) 3 BomCR(Cri) 484
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Forest Act, 1927 — Section 33, 52, 63
High Courts22 Jan 2013
Kayji Real Estate Pvt. Ltd. Vs The Asst. Commissioner of Income Tax, Circle 2, Margao-Goa and The Income Tax, Appellate Tribunal, Panaji Bench at Panaji
Bombay High Court · (2013) 01 BOM CK 0169
Income Tax Act, 1961 — Section 145
High Courts22 Jan 2013Dismissed
The Municipal Corporation of Greater Mumbai Vs Shri Vitthal Anna Kamble
Bombay High Court · (2013) 4 ABR 128 : (2013) 2 ALLMR 168 : (2013) 2 BomCR 597 : (2013) 136 FLR 957 : (2013) 2 LLJ 639 : (2013) 2 LLN 588 : (2013) LLR 531 : (2013) 2 MhLj 211
Constitution of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 4(a), 7, 81
High Courts22 Jan 2013
Bajaj Auto Finance Limited Vs Ramesh Harishchandra Sinari
Bombay High Court · (2013) 01 BOM CK 0126
High Courts22 Jan 2013
Union of India Vs M/s. KR. Traders, G-3/4, Camellias Green Acres, Salunke Vihar Road, Kondhwa, Pune and Shri. S.G. Mahajan, Sole Arbitrator, 15, Swastishree Society, Ganesh Nagar, Pune
Bombay High Court · (2013) 3 ARBLR 460
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 12, 12(3)(a)Contract Act, 1872 — Section 55, 56, 70
High Courts22 Jan 2013Dismissed
Ritesh Patil Vs Dhanvantari Urban Co.op. Credit Society Ltd., Bhusawal, Near "Dagadi Pul" and M.K. Traders, at Bhusawal District Jalgaon and Abhay Jayant Shravage
Bombay High Court · (2013) 4 ABR 72 : (2013) ALLMR(Cri) 1554 : (2013) 3 BC 416 : (2013) 2 BomCR(Cri) 37 : (2014) 4 MhLj 508
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Maharashtra Co-operative Societies Act, 1960 — Section 2(20), 73(1), 73(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 Jan 2013Dismissed
Balaji and Sarpanch Vs The State of Maharashtra and Others
Bombay High Court · (2013) 5 ABR 13 : (2014) 3 ALLMR 99 : (2013) 3 BomCR 613 : (2013) 3 MhLj 955
Bombay Village Panchayats Act, 1958 — Section 16(2)
High Courts22 Jan 2013
Shane Duff Vs Essel Sports Private Limited
Bombay High Court · (2014) 1 ALLMR 826 : (2013) 2 ARBLR 159 : (2013) 3 BomCR 250 : (2013) 3 MhLj 54
Arbitration and Conciliation Act, 1996 — Section 11, 11((2), 11(2), 11(4), 11(5)Companies Act, 1956 — Section 434Constitution of India, 1950 — Article 136
High Courts22 Jan 2013
Mr. Ansari Asraf Azami @ Asraf Azmi Vs Ansari Sana Masood and Others
Bombay High Court · (2013) 4 ABR 882 : (2013) 2 ALLMR 202 : (2013) 3 BomCR 851 : (2013) 3 MhLj 18
Constitution of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 33Representation of the People Act, 1951 — Section 81, 82, 86(4)
High Courts22 Jan 2013Dismissed
Shaikh Raju Shaikh Raheman Vs State of Maharashtra and Others
Bombay High Court · (2013) 5 ALLMR 335 : (2013) 4 MhLj 76
High Courts22 Jan 2013Partly Allowed
Amol Vs The State of Maharashtra and Another
Bombay High Court · (2013) 5 ABR 854 : (2013) ALLMR(Cri) 2195
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 428Income Tax Act, 1922 — Section 10(2), 10(2)(v), 10(2)(xv)Income Tax Act, 1961 — Section 30, 31, 31, 32, 33
High Courts22 Jan 2013Allowed
Shamrao Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2557 : (2014) 1 BomCR(Cri) 61
Penal Code, 1860 (IPC) — Section 376(2)(c), 506
High Courts22 Jan 2013Allowed
Shri Sumeet Maruti Pawar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2106
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(29A), 2(42A), 2(42C), 50, 54EPenal Code, 1860 (IPC) — Section 34, 363, 366