COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,278 of 3,665

High Courts30 Nov 2012

Shri Sunil Gudlar Vs Central Bureau of Investigation Anti-Corruption Branch and CBI

Bombay High Court · (2012) 11 BOM CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 36A, 36A(4)

High Courts30 Nov 2012

Sparebanken Sogn Og Fjordane Vs M.V. Bos Angler and Others

Bombay High Court · (2013) 3 ALLMR 119 : (2013) 3 MhLj 898

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a)

High Courts30 Nov 2012Dismissed

Shri Prakash Vinayak Naik Vs Pune Municipal Corporation and Others

Bombay High Court · (2013) 3 ABR 645 : (2013) 1 ALLMR 290 : (2013) 137 FLR 341 : (2013) 1 MhLj 805

Constitution of India, 1950 — Article 12Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts30 Nov 2012Allowed

Yasin Abbas Malik and Another Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 130 : (2013) 3 BomCR(Cri) 344

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1)Penal Code, 1860 (IPC) — Section 339, 34, 341, 408, 441

High Courts30 Nov 2012Allowed

Sheshreddi Gopireddi Changati Vs State of Maharashtra

Bombay High Court · (2013) 3 ABR 32 : (2013) ALLMR(Cri) 1704

Evidence Act, 1872 — Section 21, 6Penal Code, 1860 (IPC) — Section 100, 300, 302, 304I, 96

High Courts30 Nov 2012Dismissed

Tarun @ Hanif Tarapad Muzumdar Vs State of Maharashtra

Bombay High Court · (2013) 2 BomCR(Cri) 635

Income Tax Act, 1961 — Section 32ABPenal Code, 1860 (IPC) — Section 302

High Courts29 Nov 2012Allowed

"xyz" Vs Mohamed Aslam Sheikh alias Raju

Bombay High Court · (2013) 3 ABR 730 : (2013) 2 MhLj 323

High Courts29 Nov 2012Allowed

Mr. Madan Gupta Vs Videocon Industries Ltd.

Bombay High Court · (2013) 4 ABR 44 : (2013) ALLMR(Cri) 809 : (2013) 3 BC 225 : (2013) 2 BomCR(Cri) 114

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(a), 178(d), 178(d)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts29 Nov 2012

Balasaheb Ranoji Shinde, Convict No. C-2567, Kolhapur Central Prison, Kalamba Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 488 : (2013) 3 BomCR(Cri) 192

Penal Code, 1860 (IPC) — Section 300, 302, 304, 323

High Courts29 Nov 2012Allowed

M/s. Nakoda Tours and Travels and Others Vs M/s. Kalpataru Tours and Travels Pvt. Ltd. and Another

Bombay High Court · (2013) ALLMR(Cri) 27

Penal Code, 1860 (IPC) — Section 34, 406, 417, 420

High Courts29 Nov 2012Dismissed

Anil Pandurang Chimanpandey Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 302 : (2013) 2 BomCR(Cri) 777

Penal Code, 1860 (IPC) — Section 302

High Courts29 Nov 2012Dismissed

Housing Development and Infrastructure Limited Vs Mumbai International Airport Private Limited and Others

Bombay High Court · (2012) 11 BOM CK 0086

Arbitration and Conciliation Act, 1996 — Section 9

High Courts29 Nov 2012Dismissed

Barku Tulshiram More Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 446 : (2013) 2 BomCR(Cri) 816

Criminal Procedure Code, 1973 (CrPC) — Section 173, 294, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302

High Courts29 Nov 2012

New India Assurance Co. Ltd. Manager, Ooty Main Road, Mettupalam, Pin Code 641 301, District Coimbator (T.N.) Vs Smt. N. Senjilaxmi and Others Smt. N. Sanjilaxmi, Kum. Malarbizhi and Mahendrakumar-Both the Appellants are Minors through Next Friend-Their Mother Appellant No. 1 Vs M/s. Industrial and Commercial Corporation, United India Insurance Co. Ltd. and New India Assurance Co. Limited, Manager, Ooty Main Road, Mettupalayam, Coimbatore, Pin-641301

Bombay High Court · (2013) 2 ABR 735 : (2013) ACJ 2033 : (2013) 1 ALLMR 390 : (2013) 1 MhLj 778

Motor Vehicles Act, 1988 — Section 147, 147(b)

High Courts29 Nov 2012

Smt. Premavati Basu Naik and Others Vs Confraria de Santiassimo Sacramento E Do Jesus Maria E Jose, C/o The Church of St. Joseph, Sancoale, Goa, Shri Suresh Basu Naik and Smt. Marai Rosa Goes

Bombay High Court · (2012) 11 BOM CK 0056

Goa, Daman And Diu Agricultural Tenancy Act, 1964 — Section 58, 7

High Courts29 Nov 2012

D.P. Jain and Co. Infrastructure Pvt. Ltd. Vs Commr. of C. Ex. and Cus.

Bombay High Court · (2013) 29 STR 7 : (2013) 38 STT 596

Central Excises and Salt Act, 1944 — Section 35F, 35GFinance Act, 1994 — Section 65(64), 83, 97Finance Act, 2012 — Section 95

High Courts29 Nov 2012Dismissed

State of Maharashtra, Acquiring authority : Special Land Acquisition Officer, Upper Wardha Project, Benefit Zone No. 2, Amravati Vs Anant Dayaramji Khandar, Harihar Dayaramji Khandar, Dinkar Dayaramji Khandar and Kishor Dayaramji Khandar

Bombay High Court · (2013) 3 ALLMR 350 : (2013) 3 MhLj 837

High Courts29 Nov 2012Dismissed

Shantaram Babu Longale Vs Balaram Krishna Patil and Others

Bombay High Court · (2013) 1 ALLMR 659 : (2013) 1 MhLj 727

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 10, 2, 2(4), 21, 22

High Courts29 Nov 2012

Finolex Cables Ltd. Vs Commissioner of Central Excise, Pune-I

Bombay High Court · (2012) 286 ELT 658

High Courts29 Nov 2012Allowed

Shamshul Yadali Sheikh Vs The State of Maharashtra

Bombay High Court · (2013) 3 BomCR(Cri) 180

Penal Code, 1860 (IPC) — Section 201, 302, 328, 34