High Courts14 Dec 2012Allowed
Sow. Gangabai Vithal Bade Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 ABR 816 : (2013) 1 ALLMR 841 : (2013) 3 BomCR 277 : (2013) 2 MhLj 469
Bombay Village Panchayats Act, 1958 — Section 7
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,273 of 3,665
High Courts14 Dec 2012Dismissed
Dr. Ansari Muhammad Ismail Vs Ansari Vakil Ahmed Ansari Vakil Ahmed Vs Dr. Ansari Muhammad Ismail and State of Maharashtra
Bombay High Court · (2013) 1 ABR 666 : (2013) ALLMR(Cri) 1366 : (2013) 1 BomCR(Cri) 619
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Dec 2012
Narsinha N. Naik and Another and Smt Nirmala N. Naik Vs The Divisional Joint Registrar Coop Societies, Mumbai District (Appeals) Mumbai and Others
Bombay High Court · (2013) 1 ABR 795 : (2013) 1 ALLMR 844 : (2013) 3 BomCR 415 : (2013) 2 MhLj 849
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 105, 154, 156, 156(1)(e)Transfer of Property Act, 1882 — Section 100
High Courts14 Dec 2012
Kashinath Shetye Vs Public Information Officer and Others
Bombay High Court · (2013) 2 BomCR 191
Right to Information Act, 2005 — Section 6, 6(2), 8(1)(j)
High Courts14 Dec 2012
Arif Ibrahim Choudhari Vs Sau. Vahida Ayyaz Nayakwadi and Others
Bombay High Court · (2013) 2 ALLMR 864 : (2013) 2 BomCR 826 : (2013) 2 MhLj 355
Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 16(1)Constitution of India, 1950 — Article 226, 227, 243V, 243V(1)Evidence Act, 1872 — Section 35
High Courts14 Dec 2012Dismissed
Niyaz Ahmed Vanu Vs Municipal Corporation of Gr. Mumbai (M.C.G.M.), The Municipal Commissioner, (M.C.G.M.), The Chief Engineer (Roads Transport and Bridges) (M.C.G.M.) and M/s. SGS India Pvt. Ltd.
Bombay High Court · (2013) 1 ABR 819 : AIR 2013 Bom 35 : (2013) 1 ALLMR 806 : (2013) 1 BomCR 1 : (2013) 1 MhLj 216
Constitution of India, 1950 — Article 12, 226Mumbai Municipal Corporation Act, 1888 — Section 72
High Courts13 Dec 2012Dismissed
Channappa Kallappa Hipargi, Kallappa Shatyappa Hipargi and Jakavva Kallappa Hipargi Vs The State of Maharashtra
Bombay High Court · (2013) 1 ABR 551 : (2013) 2 BomCR(Cri) 581
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 316, 34, 498A
High Courts13 Dec 2012Dismissed
Shri Victorino J. Travasso (deceased) and Others Vs Smt. Rosy Noronha
Bombay High Court · (2013) 1 ABR 658 : (2013) 3 ALLMR 275 : (2013) 3 MhLj 771
Bombay Court Fees Act, 1959 — Section 6(iv)(ha)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 149Court Fees Act, 1870 — Section 7(X)(A)
High Courts13 Dec 2012Dismissed
M/s. JCL International Ltd. Vs Bharat Petroleum Corporation Ltd.
Bombay High Court · (2013) 2 ABR 983 : AIR 2013 Bom 23
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 29
High Courts13 Dec 2012Dismissed
Mrs. Jayanthi Senthil Nathan Vs Kotak Mahindra Bank Ltd. and Another
Bombay High Court · (2012) 12 BOM CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 202, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts13 Dec 2012Dismissed
State Vs Shri. Deepak Gaonkar
Bombay High Court · (2013) ALLMR(Cri) 918
Penal Code, 1860 (IPC) — Section 279, 338
High Courts13 Dec 2012
Shri Gurudas Gopal Pai Vs The Special Land Acquisition Officer, Office of the Special Land Acquisition Officer, Goa Industrial Development Corporation, Panaji, Goa Smt. Shalini V. Palekar, Through her Power of Attorney Shri Rajesh V. Palekar Vs The Special Land Acquisition Officer, Goa Industrial Development Corporation, Midas Touch Bldg., 2nd Floor, Opp. El Dorado Plaza, Panaji, Goa and Managing Director, Goa Industrial Development Corporation Shri Saraswati Mandir, 2nd Floor, 18th June Road, Panaji
Bombay High Court · (2013) 4 BomCR 214
Land Acquisition Act, 1894 — Section 18, 4
High Courts13 Dec 2012
Ignatius Tony Pereira Vs Travel Corporation (India) Pvt. Ltd. and Mr. Pifran Sanjivan Fernandes
Bombay High Court · (2013) 1 ABR 670 : (2013) 2 ALLMR 552 : (2013) 3 MhLj 406
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts13 Dec 2012Dismissed
Borivali Chandralok Co-operative Housing Society Vs Sub-Divisional Officer
Bombay High Court · (2013) 3 ABR 92 : AIR 2013 Bom 105
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21
High Courts13 Dec 2012
National Textile Corporation (South Maharashtra) Limited Vs Dhondu Shantaram Tulaskar
Bombay High Court · (2013) 3 ALLMR 170 : (2013) 138 FLR 641 : (2013) 4 MhLj 130
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 78(1)(A)(a)(iii), 78(1)A(a)(i), 79Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Dec 2012
Zahiroddin Shamsoddin Bedade Vs State of Maharashtra and Others
Bombay High Court · (2013) 3 MhLj 701
Constitution of India, 1950 — Article 14, 25, 26
High Courts12 Dec 2012
Vijay and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 3 MhLj 566
Land Acquisition Act, 1894 — Section 4
High Courts12 Dec 2012
Prabhakar A. Palyekar, House No. 241/3, Danda, Siolim, Bardez, Goa Vs State of Goa and Others
Bombay High Court · (2012) 12 BOM CK 0120
High Courts12 Dec 2012
Vinod Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 737 : (2013) ALLMR(Cri) 819
Penal Code, 1860 (IPC) — Section 109, 376, 376(2)(g), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
High Courts12 Dec 2012Dismissed
Panjabrao Mohanji Phalke Vs Jeevan Tulshiramji Phalke and Others
Bombay High Court · (2013) 1 MhLj 515
Bombay Public Trusts Act, 1950 — Section 22, 41A, 41D, 41D(1)(b), 56AConstitution of India, 1950 — Article 226, 227