High Courts21 Dec 2012Dismissed
Tushar Babanrao Deshmukh Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ALLMR 795 : (2013) 3 MhLj 673
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,270 of 3,665
High Courts21 Dec 2012
Shri Subhash Namdev Desai and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 4 ABR 10 : (2013) ALLMR(Cri) 851
Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 151, 41BPenal Code, 1860 (IPC) — Section 323, 34, 504
High Courts21 Dec 2012Allowed
Aarif @ Baba Ayub Salar Vs Shri N.C. Khadage and Others
Bombay High Court · (2013) ALLMR(Cri) 868
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 2
High Courts21 Dec 2012Allowed
Omprakash Avadhnarayan Pandey and Another Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 874
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 179, 192, 39Penal Code, 1860 (IPC) — Section 120B, 353, 420, 467, 468
High Courts21 Dec 2012Dismissed
The State of Maharashtra Vs Anil Pandit Aher and Others
Bombay High Court · (2013) ALLMR(Cri) 644
Maharashtra Control of Organised Crime Act, 1999 — Section 12Penal Code, 1860 (IPC) — Section 109, 120B, 392, 395, 412
High Courts21 Dec 2012Allowed
Manik Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 26 : (2013) ALLMR(Cri) 1766 : (2013) 2 BomCR(Cri) 468 : (2013) CriLJ 972 : (2013) 2 DMC 445
Evidence Act, 1872 — Section 45, 5Penal Code, 1860 (IPC) — Section 302
High Courts21 Dec 2012
Niraj Ramesh Jariwala and Others Vs Mahadeo Pandurang Nikam, Police Sub-Inspector, Navghar Police Station, Mumbai and Others
Bombay High Court · (2013) 1 ABR 624 : (2013) ALLMR(Cri) 1 : (2013) 2 BomCR(Cri) 260
Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 41, 41B, 57Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 504
High Courts21 Dec 2012
Arun Ganpatrao Dongle and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 1 ABR 846 : (2013) 1 ALLMR 541
Maharashtra Co-operative Societies Act, 1960 — Section 79
High Courts20 Dec 2012Dismissed
Buvaji Sahadeo Hajare Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 618 : (2013) ALLMR(Cri) 1369 : (2013) 1 BomCR(Cri) 620
Penal Code, 1860 (IPC) — Section 302, 354
High Courts20 Dec 2012Dismissed
M/s. Gharda Chemicals Limited, Keki Hormusji Gharda and Aban Keki Gharda Vs Jer Rutton Kavasmanek alias Jer Jawahar Thadani and Others
Bombay High Court · (2013) 1 ALLMR 871
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 18 Rule 19, Order 23 Rule 1, Order 6 Rule 17, Order 7 Rule 11Companies Act, 1956 — Section 10F, 169, 171, 172, 173
High Courts20 Dec 2012
Sopan Bhausaheb Gunjal, 23 yrs., Mrs. Sitabai Bhausaheb Gunjal, 46 yrs. and Bhausaheb Kisan Gunjal, 53 yrs, All Vs The State of Maharashtra
Bombay High Court · (2013) 1 ABR 732 : (2013) ALLMR(Cri) 1619 : (2013) 2 BomCR(Cri) 102
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts20 Dec 2012
Snyman Lourens Abraham Vs Y.M. Patil, Intelligence Officer, Air Intelligent Unit of Customs C.S. International Airport and State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1699 : (2013) 3 BomCR(Cri) 441
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 23, 23(c), 28, 29Penal Code, 1860 (IPC) — Section 71
High Courts20 Dec 2012Dismissed
Amakka Shankar Potraj Vs The State of Maharashtra
Bombay High Court · (2012) 12 BOM CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts20 Dec 2012
Board of Control for Cricket in India Vs Punjab National Bank
Bombay High Court · (2012) 12 BOM CK 0126
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts20 Dec 2012Dismissed
M/s. Carissa Investment Pvt. Ltd. and Another Vs M/s. Mahabal Realty Pvt. Ltd. and Another M/s. Mahabal Realty Pvt. Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2012) 12 BOM CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139, 141
High Courts20 Dec 2012
Arjun Gopal Maharana, Convict Prisoner No. C-3133, Kolhapur Central Prison, Kalamba, District - Kolhapur Vs The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 486
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts20 Dec 2012Dismissed
Mulheim Pipecoatings GmbH Vs Welspun Fintrade Limited and Welspun Corp. Limited
Bombay High Court · (2012) 12 BOM CK 0082
Contract Act, 1872 — Section 62Specific Relief Act, 1963 — Section 41(b)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 16(1)(a), 16(1)(b)
High Courts20 Dec 2012
Waman Laxman Mirka Vs State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 478
Penal Code, 1860 (IPC) — Section 302, 304, 304(II)
High Courts20 Dec 2012Dismissed
Jer Rutton Kavasmaneck alias Jer Jawahar Thadani and Darius Rutton Kavasmaneck Vs Gharda Chemicals Limited and Others
Bombay High Court · (2013) 114 CLA 135 : (2013) 114 CLA 123 : (2013) 177 CompCas 268
Arbitration and Conciliation Act, 1996 — Section 31(5)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Companies Act, 1956 — Section 108, 109, 10E(4B), 10E(6), 10F
High Courts20 Dec 2012
Shri Antonio S. Coutinho Pereira Vs The State of Goa and Others
Bombay High Court · (2013) 1 ABR 675
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 120B, 143, 144, 146, 147