High Courts03 Jan 2013
Rajaram Baijanath Bharati Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 69
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,269 of 3,665
High Courts03 Jan 2013Dismissed
Sulochana Trimbak Birari Vs The State of Maharashtra
Bombay High Court · (2013) 5 ABR 173 : (2013) ALLMR(Cri) 1976 : (2014) 2 BomCR(Cri) 773
Income Tax Act, 1961 — Section 139(8), 215, 234A, 234B, 234CPenal Code, 1860 (IPC) — Section 34, 363, 364A
High Courts03 Jan 2013
Rizwan Nabi Qureshi Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1213 : (2014) 1 CCR 33
Criminal Procedure Code, 1973 (CrPC) — Section 375Railways Act, 1989 — Section 145, 145(b), 147, 179, 180
High Courts03 Jan 2013Dismissed
Dy. Collector and S.D.O., Mormugao, Vasco-da-Gama and The Executive Engineer, Works Division VI (Roads), P.W.D., Fatorda, Margao Vs Olavo Ozario Saldhana Mrs. Antonetta Saldhana, Ravalfond, Navelim Near St. Joseph Chapel Margao, Goa and Miss. Julia Suzan Ozario Saldhana, Ravalfond, Navelim Near St. Joseph Chapel, Margao, Goa
Bombay High Court · (2013) 2 ABR 156 : (2013) 5 ALLMR 146
Land Acquisition Act, 1894 — Section 18, 23(1), 4, 4(1)
High Courts03 Jan 2013Dismissed
M/s. M. Mamotra Associates Vs Leela Raj "A" Cooperative Housing Society Limited
Bombay High Court · (2013) 2 ABR 187 : (2013) 7 BomCR 45
Arbitration and Conciliation Act, 1996 — Section 34
High Courts03 Jan 2013Dismissed
Edifice Developers and Project Engineers Ltd. Vs M/s. Essar Projects (India) Ltd.
Bombay High Court · (2013) 01 BOM CK 0137
Arbitration and Conciliation Act, 1996 — Section 28(1)(a), 28(2), 28(3), 34
High Courts03 Jan 2013
Kantilal Chhaganlal Securities Private Limited Vs Ms. Shilpa Pareek, 137-A Bahubali Nagar, Niwaru Road, Jhotwara, Jaipur-302012
Bombay High Court · (2013) 2 ABR 193 : (2013) 1 BomCR 697
Arbitration and Conciliation Act, 1996 — Section 34
High Courts03 Jan 2013
Rajesh Tiwari Vs M/s. Motilal Oswal Financial Services Ltd. and M/s. Motilal Oswal Securities Ltd.
Bombay High Court · (2013) 2 BomCR 348 : (2013) 3 MhLj 523
Arbitration and Conciliation Act, 1996 — Section 19, 34
High Courts03 Jan 2013Allowed
Durgaprasad Suwarnakar Vs The State of Maharashtra, The Licensing Authority and Assistant Commissioner Food and Drugs Administration (MS) Jalgaon and The State Minister for Food and Medicine Administration Maharashtra State, Mantralaya, Mumbai
Bombay High Court · (2013) 3 ALLMR 393 : (2013) 1 BomCR 699 : (2013) 3 MhLj 770
High Courts03 Jan 2013Dismissed
Prashant @ Gopal Anandgiri Gosavi Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1225
Penal Code, 1860 (IPC) — Section 34, 376, 504, 506
High Courts03 Jan 2013
Tukaram and Others Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2088
Criminal Procedure Code, 1973 (CrPC) — Section 428Income Tax Act, 1961 — Section 2(42C), 50, 54EPenal Code, 1860 (IPC) — Section 307, 324, 34, 498A
High Courts03 Jan 2013Allowed
Shri Kiran Ramchandra Suryavanshi Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ABR 1 : (2013) 2 ALLMR 77 : (2013) 1 BomCR 868 : (2013) 1 LLN 104 : (2013) 2 MhLj 433
Bombay Provincial Municipal Corporations Act, 1949 — Section 20(3), 20(4), 20(5), 30, 31Constitution of India, 1950 — Article 14, 226Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3(1)(b)
High Courts03 Jan 2013Dismissed
Vidarbh Infotech Private Limited Vs Pune Municipal Corporation, Pune, Priyatech Solutions (Pune) Private Limited and Trimax IT Infrastructure and Services Limited
Bombay High Court · (2013) 2 ABR 17 : (2013) 3 ALLMR 531 : (2013) 1 BomCR 851
Constitution of India, 1950 — Article 226
High Courts21 Dec 2012Allowed
Joao Necessidade Rooque Antonio and Others Vs Dr. Vaman Govind Lotlikar and Others
Bombay High Court · (2013) 1 ABR 853 : AIR 2013 Bom 45 : (2013) 3 ALLMR 93 : (2013) 2 BomCR 842 : (2013) 3 MhLj 839
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Transfer of Property Act, 1882 — Section 107
High Courts21 Dec 2012Dismissed
Aaskumar Srishankar Gupta Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 546 : (2013) ALLMR(Cri) 539 : (2013) 2 BomCR(Cri) 660
Penal Code, 1860 (IPC) — Section 34, 363, 364A, 384
High Courts21 Dec 2012
Mrs. Bharati S. Khandhar Vs Shri. Maruti Govind Jadhav, PSI Matunga Police Station, Matunga, Mumbai and Others
Bombay High Court · (2013) 1 ABR 694 : (2013) ALLMR(Cri) 662 : (2013) 2 BomCR(Cri) 643 : (2013) CriLJ 677 : (2013) 2 Crimes 568
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 46, 6, 60A
High Courts21 Dec 2012Dismissed
Jasmin Jigarali Rupani Vs Maharashtra University of Health Sciences, Nashik and Others
Bombay High Court · (2013) 3 ALLMR 329 : (2013) 2 MhLj 618
High Courts21 Dec 2012Dismissed
Bhavikkumar Shriramji Tandale and Others Vs State of Maharashtra, The Dean and Chairman Selection Committee Govt. Ayurvedic College and Hospital and Director of Ayurvedic
Bombay High Court · (2013) 3 ALLMR 521 : (2013) 136 FLR 1064 : (2013) 1 LLJ 431 : (2013) 2 MhLj 226
High Courts21 Dec 2012Dismissed
Steel Authority of India Limited, Central Marketing Organization T and S Dept., Ispat Bhawan, 40, Jawaharlal Nehru Road, Kolkata and also Registered office at Ispat Bhawan, Lodhi Road, New Delhi Vs M/s. Mercator Lines Limited
Bombay High Court · (2012) 12 BOM CK 0118
Arbitration and Conciliation Act, 1996 — Section 34