COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,275 of 3,665

High Courts07 Dec 2012Dismissed

Shri C.C. Nagpure Assistant Collector of Customs, Marine and Preventive Wings, Bombay Vs Mohamed Lalik Hussain Sheikh Immamwada, B.I.T. Chawl No. 6, Bombay 400 009 and State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 837 : (2013) 3 BomCR(Cri) 434

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135(1)(b)(i)

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High Courts07 Dec 2012

Mahesh Kamat Vs Vallabhdas Vishundas S. Kunkolienkar

Bombay High Court · (2013) ALLMR(Cri) 840

Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Penal Code, 1860 (IPC) — Section 419, 420, 468, 499, 500

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High Courts07 Dec 2012Dismissed

Rajendra Kumar Vs The State of Goa

Bombay High Court · (2013) ALLMR(Cri) 824 : (2013) 3 BomCR(Cri) 555

Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 28, 29, 30, 31Penal Code, 1860 (IPC) — Section 120B, 380, 409

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High Courts07 Dec 2012Dismissed

Dhaya Gomya Paradhi Vs State of Maharashtra

Bombay High Court · (2013) 1 BomCR(Cri) 595

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts07 Dec 2012Allowed

Yeshwant Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 834

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts07 Dec 2012Allowed

Special Land Acquisition Officer (South Goa) Konkan Railway Corporation Limited and Another Vs Mariquinha Vaz (deceased)

Bombay High Court · (2013) 2 BomCR 735

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts07 Dec 2012

Sima Hotels and Resorts Ltd. Vs Dugal Projects Development Company Pvt. Ltd.

Bombay High Court · (2013) 3 ALLMR 65

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 2 Rule 2, Order 6 Rule 2(1), Order 7 Rule 11, Order 7 Rule 11(a)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts07 Dec 2012Dismissed

The State of Diu Vs Subhash Ukad Patel

Bombay High Court · (2013) ALLMR(Cri) 901

Penal Code, 1860 (IPC) — Section 313, 326

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High Courts06 Dec 2012Allowed

Prajakta Mahesh Joshi and Another Vs Rekha Uday Prabhu and Others

Bombay High Court · (2013) 3 ALLMR 845 : (2013) 2 MhLj 603

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts06 Dec 2012

Manish Estates Pvt. Ltd. Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2013) 1 ABR 484 : (2013) 1 BomCR 245

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High Courts06 Dec 2012Dismissed

ITC Limited Vs Canara Bank and Others

Bombay High Court · (2013) 1 ABR 507 : (2013) 1 BomCR 260

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Criminal Procedure Code, 1973 (CrPC) — Section 202Limitation Act, 1963 — Section 3

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High Courts06 Dec 2012Dismissed

Angelina Miranda and Mr. Rajan Chawla Vs Mr. Lisbon John Miranda Mrs. Louella Fernandes Vs Mr. Rajan Chawla

Bombay High Court · (2013) 2 ABR 1210 : AIR 2013 Bom 29 : (2013) 3 ALLMR 75 : (2013) 2 BomCR 99 : (2013) 1 MhLj 700

Guardians and Wards Act, 1890 — Section 17, 17(2)Penal Code, 1860 (IPC) — Section 498A

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High Courts06 Dec 2012Dismissed

Prabha Vs Bhagwandas

Bombay High Court · (2013) ALLMR(Cri) 630 : (2013) 2 BomCR(Cri) 101

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Dec 2012Allowed

Babuji Chandrarao Yedla Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 663 : (2013) ALLMR(Cri) 1746 : (2013) 2 BomCR(Cri) 157

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302

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High Courts06 Dec 2012Dismissed

Raju alias Rajan Kartaiya Harijan Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 671 : (2013) 2 BomCR(Cri) 233

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 37

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High Courts06 Dec 2012Dismissed

Suresh Bira Kolekar Convict No. C/2391, Kolhapur Central Prison Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 519 : (2013) 2 BomCR(Cri) 141

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts06 Dec 2012Dismissed

Yashomandir Sahakari Patpedhi Maryadit, Mumbai Vs Ashok Raj Enterprises and Others

Bombay High Court · (2013) 3 MhLj 39

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 91, 97

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High Courts06 Dec 2012Dismissed

Sou. Devibai Narayandas Chhabda Rural Education Society and Another Vs Shivaji University

Bombay High Court · (2013) 2 ALLMR 210 : (2013) 2 MhLj 473

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 2(24), 81, 81(1)(f), 82, 83

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High Courts05 Dec 2012

Sanjay Khemraj Rathod Vs State of Maharashtra and Others

Bombay High Court · (2013) 3 MhLj 553

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High Courts05 Dec 2012Allowed

Sadhana Janardhan Jadhav Vs Pratibha Patil Mahila Mahamandal and Vijay Ramesh Bhalerao

Bombay High Court · (2013) 1 ABR 611 : (2013) 1 ALLMR 497 : (2013) 1 BomCR 269 : (2013) 136 FLR 1055 : (2013) 2 MhLj 484

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9

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