COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,276 of 3,665

High Courts05 Dec 2012Allowed

Satish Hiranna Pujari Room No. 6, Abdul Rehman Chawal Shankarrao Naram Path, Opp. BDD Chawl No. 117, Lower Parel, Mumbai Vs The State of Maharashtra N.M. Joshi Marg Police Station

Bombay High Court · (2013) 1 ABR 802 : (2013) ALLMR(Cri) 1288 : (2013) 2 BomCR(Cri) 482

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

High Courts05 Dec 2012

Almech Enterprise Vs Central Excise and Service Tax

Bombay High Court · (2013) 29 STR 21 : (2013) 38 STT 506

High Courts05 Dec 2012

Ms. Ana Rita Rosalia Sulochana Vaz and Ms. Maria Zoraida Sarojini da Piedade Vaz Vs Mr. Francisco Adolfo Alcantra da Piedade Vaz, Mrs. Maria Ruth Noronha e Vaz, Mrs. Maria Judith Ester Ninette and her Husband and Mr. Kewal Kumar Sharma

Bombay High Court · (2012) 12 BOM CK 0094

High Courts05 Dec 2012Dismissed

Sakharam Arjun Ghadigaonkar and Others Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2013) 1 ALLMR 765 : (2013) 3 BomCR 341 : (2013) 2 MhLj 867

Constitution of India, 1950 — Article 226

High Courts05 Dec 2012Dismissed

Pappu @ Ravi Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 747 : (2013) ALLMR(Cri) 822

Penal Code, 1860 (IPC) — Section 302, 363, 364

High Courts05 Dec 2012Allowed

Shekhar Shriram Pardeshi and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 653 : (2013) 2 Crimes 303

Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

High Courts05 Dec 2012

Istique Ahemed M. Yusuf Shaikh and Others Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 671

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

High Courts05 Dec 2012Allowed

Ishwarbhai Narayan Makwana Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 555 : (2013) ALLMR(Cri) 988 : (2013) BomCR(Cri) 10

Penal Code, 1860 (IPC) — Section 302

High Courts05 Dec 2012

Machindra Govind Dhanawade Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 844 : (2013) 2 BomCR(Cri) 278

Penal Code, 1860 (IPC) — Section 302, 34

High Courts05 Dec 2012

Jamatul Muslimin Jama Mashid Mandiwali Vs Shri Allimiya Shaikh Ahmed Bangi and Shri Abdul Gafoor Ibrahim Mukadam both of Mandivali Tal Dapoli District Ratnagiri

Bombay High Court · (2013) 2 ALLMR 41 : (2013) 3 BomCR 161 : (2013) 1 MhLj 679

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 71, 74, 76Maharashtra Land Revenue Code, 1966 — Section 247

High Courts05 Dec 2012

Vinod Vasant Mahadik Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 850 : (2013) ALLMR(Cri) 1363 : (2013) 2 BomCR(Cri) 447 : (2013) CriLJ 836

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts05 Dec 2012

Rekha Rajendra Magar presently lodged at Yervada Central Prison, Ladies Ward Pune Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 776 : (2013) ALLMR(Cri) 1737 : (2013) 2 BomCR(Cri) 440

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106

High Courts05 Dec 2012

Rameshchandra Dwarkaprasad Gupta Vs State of Maharashtra

Bombay High Court · (2013) 1 BomCR(Cri) 473

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

High Courts04 Dec 2012

Yogesh Hanmant Madane Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 785 : (2013) ALLMR(Cri) 1716 : (2013) 1 BomCR(Cri) 808

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 105, 299, 300

High Courts04 Dec 2012Dismissed

Dilip Babruwan Manjare Vs The State of Maharashtra

Bombay High Court · (2012) 12 BOM CK 0119

Penal Code, 1860 (IPC) — Section 302

High Courts04 Dec 2012Allowed

M/s. NDT Systems and Ashok Kumar Gupta Vs The Income Tax Officer and The Union of India

Bombay High Court · (2013) 255 CTR 113

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 194C, 194J

High Courts04 Dec 2012

Shri Vishal Ishwar Kulthe Vs The State of Maharashtra, The Nashik Municipal Corporation and M/s. Konark Infrastructure Ltd.

Bombay High Court · (2013) 1 ABR 522 : (2013) 1 ALLMR 640 : (2013) 1 BomCR 308

Bombay General Clauses Act, 1904 — Section 5(1), 7(c), 7(e)Criminal Procedure Code, 1973 (CrPC) — Section 173General Clauses Act, 1897 — Section 21, 6

High Courts04 Dec 2012Dismissed

Aadinath Rambhau Garje, Convict No. C/13811, Presently Confined at Yerawada Central Prison, Yerawada, Pune-411006 Vs The State of Maharashtra The State of Maharashtra Vs Aadinath Rambhau Garje

Bombay High Court · (2013) ALLMR(Cri) 1729 : (2013) 1 BomCR(Cri) 440

Penal Code, 1860 (IPC) — Section 302, 307

High Courts04 Dec 2012Dismissed

Desmond Anthony D''Souza Vs SBI Mutual Fund

Bombay High Court · (2013) 2 ALLMR 222 : (2013) 3 BC 58 : (2013) 4 BomCR 185

Constitution of India, 1950 — Article 12, 226Securities and Exchange Board of India Act, 1992 — Section 12

High Courts04 Dec 2012Allowed

Shri Sudam Laxman Kute Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 513 : (2013) 2 Crimes 300

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 306, 498A