COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,264 of 3,665

High Courts15 Jan 2013

Shri Baliram and Another Vs Shaikh Anwar Shaikh Rashid and Others

Bombay High Court · (2013) ALLMR(Cri) 2041

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 203Income Tax Act, 1961 — Section 234B, 234C, 36, 37(1), 48Penal Code, 1860 (IPC) — Section 120B, 153A, 21, 307, 341

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High Courts15 Jan 2013Allowed

Ramjan Mohamad Shaikh Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1359

Penal Code, 1860 (IPC) — Section 427, 436

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High Courts15 Jan 2013

Pandurang Devidasrao Joshi (Deceased) Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1682

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7

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High Courts15 Jan 2013Allowed

Hanuman Rajaram Mhatre Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1646 : (2013) 2 BomCR(Cri) 53

Constitution of India, 1950 — Article 19(1)(d), 21

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High Courts15 Jan 2013Allowed

Dattatraya Marotrao Sakhare Vs Hon''ble Minister, Food and Civil Supply Department Maharashtra State Mumbai and Others

Bombay High Court · (2013) 2 ABR 690 : (2013) 2 ALLMR 305 : (2013) 3 BomCR 630 : (2013) 2 MhLj 903

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High Courts15 Jan 2013

Manoj Shivajrao Patil, Shivajirao Sahebrao Patil and Sou. Shakuntala Shivajirao Patil Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 954 : (2013) ALLMR(Cri) 2720 : (2013) 2 BomCR(Cri) 620 : (2013) CriLJ 2576

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 201, 302, 304, 304B, 34

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High Courts15 Jan 2013

Bhausing Gulab Pawar and Another Vs The State of Maharashtra

Bombay High Court · (2013) 4 ABR 898 : (2013) ALLMR(Cri) 1640

Penal Code, 1860 (IPC) — Section 307, 325, 34, 506

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High Courts15 Jan 2013

Dattu Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1625

Penal Code, 1860 (IPC) — Section 363, 366, 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts15 Jan 2013

Shri Sham Dharma Dagle and Others Vs The State of Maharashtra and Others

Bombay High Court · (2013) 4 ALLMR 239 : (2013) 4 MhLj 818

Land Acquisition Act, 1894 — Section 11, 12(2), 18

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High Courts15 Jan 2013

CIT Vs Adya Oil and Chemicals Ltd.

Bombay High Court · (2013) 01 BOM CK 0029

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High Courts15 Jan 2013Dismissed

The State of Maharashtra Vs Bhagwan Vithalrao Mahamuni

Bombay High Court · (2013) ALLMR(Cri) 3364

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High Courts15 Jan 2013Partly Allowed

Balchand and Others Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 4399

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High Courts14 Jan 2013

Magrab Shaikh and Others Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1376

Penal Code, 1860 (IPC) — Section 120B, 489A, 489B, 489C

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High Courts14 Jan 2013Allowed

Rajendrakumar Laxmichand Gupta Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1425

Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts14 Jan 2013

Sherali Khan Mohd. Manekia and Others Vs State of Maharashtra and Others

Bombay High Court · (2013) 3 ABR 933

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 97, Order 40 Rule 1, Order 40 Rule 1(a)

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High Courts14 Jan 2013Dismissed

Pranjay Purushotambhai Goradia Vs The State of Maharashtra and Kalpana Kishor Mahimkar

Bombay High Court · (2013) 1 BomCR(Cri) 793

Penal Code, 1860 (IPC) — Section 307

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High Courts14 Jan 2013

Umesh Jashbhai Patel and Others Vs Harishankar Ramchandra Mhatre and Others and Municipal Corporation of Greater Mumbai

Bombay High Court · (2013) 2 ABR 261 : (2013) 2 ALLMR 582 : (2013) 5 BomCR 792 : (2013) 3 MhLj 338

Land Acquisition Act, 1894 — Section 11, 12, 15(a), 16, 23Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(1), 126(3), 26

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High Courts14 Jan 2013

Sachin Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 2458

Bombay Police Act, 1951 — Section 56

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High Courts14 Jan 2013

Mr. Ajay Vs Smt. Seema and Others

Bombay High Court · (2013) ALLMR(Cri) 1604

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(2), 320Penal Code, 1860 (IPC) — Section 294, 34, 500, 504, 506

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High Courts14 Jan 2013

Babasaheb Shankar Waghmare and Another Vs State of Maharashtra

Bombay High Court · (2013) 5 ABR 65 : (2014) ALLMR(Cri) 251

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