High Courts12 Dec 2012Allowed
Santosh alias Santu Jagasharan Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 515 : (2013) 2 BomCR(Cri) 110
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 34, 37, 392, 397
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,274 of 3,665
High Courts12 Dec 2012Dismissed
King Edward Memorial Hospital 489, Rasta Peth, Sardar Moodliar Road, Pune 11 Vs Suresh D. Gaikwad
Bombay High Court · (2013) 1 ABR 640 : (2013) 1 ALLMR 826 : (2013) 136 FLR 1070 : (2013) LabIC 476 : (2013) 1 LLJ 631 : (2013) LLR 395 : (2013) 1 MhLj 598
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 9A
High Courts12 Dec 2012Allowed
Raosaheb Narayan Thengal and Others Vs The State of Maharashtra
Bombay High Court · (2013) 1 ABR 684 : (2013) ALLMR(Cri) 631 : (2013) 2 BomCR(Cri) 201
Penal Code, 1860 (IPC) — Section 141, 142, 143, 144, 147
High Courts12 Dec 2012Allowed
The New India Assurance Co. Ltd., Chandrapur, Tah. and Distt. Chandrapur Vs Smt. Mirabai Chaudhari and Others
Bombay High Court · (2013) 3 ABR 173 : (2013) 2 ALLMR 228 : (2013) 3 BomCR 201 : (2013) 2 MhLj 168
Motor Vehicles Act, 1988 — Section 145(g), 146, 147
High Courts12 Dec 2012Dismissed
I.C.I.C.I. Bank Limited Vs Dena Bank and Others
Bombay High Court · (2013) 3 ALLMR 179 : (2013) 3 BC 377
Banking Regulation Act, 1949 — Section 44A(4)
High Courts12 Dec 2012Dismissed
Zenith Metaplast Pvt. Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 ALLMR 351 : (2013) 4 MhLj 144
Constitution of India, 1950 — Article 226Maharashtra Industrial Development Act, 1961 — Section 18, 39
High Courts12 Dec 2012
Bank of India Vs Growth Techno Project Limited and Others
Bombay High Court · (2013) 3 ALLMR 373
High Courts11 Dec 2012
Pradeep Shivaji Shinare Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1317
High Courts11 Dec 2012
Smt. Jaya Rama Gauda and Others Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 675 : (2013) 1 RCR(Criminal) 420
Immoral Traffic (Prevention) Act, 1956 — Section 13, 15, 3, 3, 4, 4Penal Code, 1860 (IPC) — Section 109, 366A, 372, 373, 376
High Courts11 Dec 2012
Paneer Selvam Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 748 : (2013) ALLMR(Cri) 1742 : (2013) 2 BomCR(Cri) 416
Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 309
High Courts11 Dec 2012Dismissed
M/s. Bayer Bio Science Private Limited Vs The State of Maharashtra and Appellate Officer and Commissioner for Agriculture, Maharashtra State
Bombay High Court · (2013) 1 ABR 530 : (2013) 2 ALLMR 882 : (2013) 2 BomCR 181 : (2013) 1 MhLj 934
Constitution of India, 1950 — Article 226, 227Maharashtra Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2009 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 21
High Courts11 Dec 2012
Jagjeet Singh Kalsi Vs State of Maharashtra
Bombay High Court · (2013) 2 ABR 22 : (2013) ALLMR(Cri) 846
Criminal Procedure Code, 1973 (CrPC) — Section 360, 451, 457Wild Life (Protection) Act, 1972 — Section 39(1), 39(1)(d), 50, 50(4), 51
High Courts10 Dec 2012
Dattatray Gopal Pasalkar (Deceased) through legal Representatives (Arun Dattatray Pasalkar, Anil Dattatray Pasalkar and Vasant Dattatray Pasalkar and Others Vs Saraswati Jagannath Pasalkar (Deceased) Through legal Representatives (Shri Prakash Jagannath Pasalkar and Others)
Bombay High Court · (2013) 2 ALLMR 196
High Courts10 Dec 2012
The Principal Nirmala Institute of Education, situated at Altinho, Panaji, Goa, a Degree College owned by Nirmala Education Society Vs State of Goa, The Goa State Information Commission, Shrama Shakti Bhavan, Patto Plaza, Panaji, Goa and Dr. Susanta K. Pradhan
Bombay High Court · (2013) 2 ABR 1216 : AIR 2013 Bom 28
Right to Information Act, 2005 — Section 19(3), 2(h), 20
High Courts10 Dec 2012Dismissed
Subramani Mandar Konar Convict Prison No. C.3302, Kolhapur Central Prison, Kalamba, Dist. Kolhapur and A. Maharaja Armogam Tevar Convict Prison No. C.3303, Kolhapur Central Prison, Kalamba, Dist. Kolhapur Vs The State of Maharashtra
Bombay High Court · (2013) 1 BomCR(Cri) 450
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Dec 2012Dismissed
Santosh Haridas Bhandwalkar Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 476 : (2013) ALLMR(Cri) 2113 : (2013) 2 BomCR(Cri) 189
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts10 Dec 2012Allowed
Kamal Ahmed Mohammed Vakil Ansari and Others Vs The State of Maharashtra at the instance of ATS, Mumbai vide their C.R. No. 5 of 2006
Bombay High Court · (2013) 1 ABR 829 : (2013) 2 BomCR(Cri) 217 : (2013) CriLJ 858
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(3), 173, 207, 233Evidence Act, 1872 — Section 131, 145, 155(3), 159, 161
High Courts10 Dec 2012
Ishwar Ganpat Machhi Vs State of Maharashtra at the instance of Gholwad Police Station, District Thane
Bombay High Court · (2013) ALLMR(Cri) 1588 : (2013) 2 BomCR(Cri) 132
Penal Code, 1860 (IPC) — Section 302, 506
High Courts10 Dec 2012Dismissed
Subramani Mandar Konar and Another Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 475
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Dec 2012Dismissed
Holy-Wood Academy, Kolhapur and Another Vs All India Council for Technical Education and Others
Bombay High Court · (2013) 1 ALLMR 514 : (2013) 2 BomCR 861
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 81, 82