COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,265 of 3,665

High Courts11 Jan 2013Allowed

Mahonar Yadaoraoji Belge, Ravindra Yadaoraoji Belge and Rasid Abdul Karim Vs Kamlabai Raut and Others

Bombay High Court · (2013) 2 ABR 204 : (2013) 2 ALLMR 804 : (2013) 2 BomCR 81 : (2013) 2 MhLj 312

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 100, 100(1), 146

Read judgment

High Courts11 Jan 2013Allowed

Shri Jagannath Vithu Jadhav Vs The State of Maharashtra and Others

Bombay High Court · (2013) 3 ABR 1263 : (2013) 3 BomCR 439 : (2013) 2 MhLj 285

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(18), 32, 32G, 32OEvidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49

Read judgment

High Courts11 Jan 2013

Shankar Vs Veena @ Kanchan and Another

Bombay High Court · (2013) ALLMR(Cri) 1212 : (2013) 3 DMC 643

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts11 Jan 2013Dismissed

Shri Rajendra Laxman Sakhare Vs State of Maharashtra and Others

Bombay High Court · (2013) 3 ABR 564 : (2013) 3 ALLMR 322 : (2013) ALLMR(Cri) 1368 : (2013) 7 BomCR 326 : (2013) 138 FLR 1096 : (2013) LabIC 2030 : (2013) 2 LLJ 606 : (2013) 2 MhLj 260

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 73Maharashtra Universities Act, 1994 — Section 59

Read judgment

High Courts11 Jan 2013

Eknath Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 3126 : (2014) 1 BomCR(Cri) 532 : (2014) 1 DMC 377

Read judgment

High Courts11 Jan 2013

GL Asia Mauritius II Cayman Limited and Others Vs Pinfold Overseas Limited and Another

Bombay High Court · (2013) 4 ABR 1063 : (2013) 2 ARBLR 334 : (2013) 3 BomCR 589

Arbitration and Conciliation Act, 1996 — Section 9

Read judgment

High Courts11 Jan 2013

Anil and Another Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1361 : (2013) 3 BomCR(Cri) 709

Penal Code, 1860 (IPC) — Section 307, 323, 324, 34

Read judgment

High Courts11 Jan 2013Dismissed

Vikram Gopalsingh Zalpe Vs M.S.R.T.C.

Bombay High Court · (2013) 138 FLR 1104

Read judgment

High Courts11 Jan 2013

Export Credit Guarantee Corporation of India Ltd. Vs Additional Commissioner of Income Tax and Others

Bombay High Court · (2013) 259 CTR 465 : (2013) 350 ITR 651

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 44, 5(1)

Read judgment

High Courts11 Jan 2013Disposed Off

Suresh Uttamrao Dhawale Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 2131

Banking Regulation Act, 1949 — Section 6, 6(1)Income Tax Act, 1961 — Section 80P, 80P(2)(a)(i)Penal Code, 1860 (IPC) — Section 109, 34, 419, 420, 468

Read judgment

High Courts11 Jan 2013Dismissed

Shri Shirish Vasant Borkar Vs Shri Vijaykumar K. Pillienkar Fadke

Bombay High Court · (2013) 2 ABR 173 : (2013) ALLMR(Cri) 1307 : (2013) 1 BC 547 : (2013) 3 BomCR(Cri) 843

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139Specific Relief Act, 1963 — Section 17

Read judgment

High Courts11 Jan 2013

Jijabai Dinkar Jadhav since deceased, through her Legal heirs (Sou. Narmada Dyandeo Thorat, Sou. Balutai Sampat Thorat and Sou. Sunanda Ashok Patil) Vs Shri Haribhau Rangnath Kulkarni

Bombay High Court · (2013) 4 ABR 466 : (2013) 5 ALLMR 187 : (2013) 3 BomCR 456 : (2013) 2 MhLj 145

Read judgment

High Courts11 Jan 2013Dismissed

Sunita Vasudeo Warke Vs Official Liquidator and Others

Bombay High Court · (2014) 4 ALLMR 308 : (2013) 2 MhLj 777

Companies Act, 1956 — Section 441(2), 531(1), 531(A), 536, 536(2)Negotiable Instruments Act, 1881 (NI) — Section 138Transfer of Property Act, 1882 — Section 53(A), 53A

Read judgment

High Courts11 Jan 2013Dismissed