High Courts29 Nov 2012
Vijaya Bank Vs Recovery Officer and Others
Bombay High Court · (2013) 3 ALLMR 377
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,279 of 3,665
High Courts27 Nov 2012Dismissed
Commissioner of Income Tax-12 Vs Raman Kumar Suri
Bombay High Court · (2013) 212 TAXMAN 411
Income Tax Act, 1961 — Section 260A, 48, 54
High Courts27 Nov 2012Dismissed
G.A. Builders Private Limited Vs Chembur Nishant Co-Operative Housing Society Limited
Bombay High Court · (2012) 11 BOM CK 0099
Arbitration and Conciliation Act, 1996 — Section 11
High Courts27 Nov 2012
Mahindra Lifespace Developers Limited Vs Biecrete Project Private Limited
Bombay High Court · (2012) 11 BOM CK 0054
Arbitration and Conciliation Act, 1996 — Section 31(7), 34Limitation Act, 1963 — Section 19
High Courts27 Nov 2012Dismissed
The Jain Sahakari Bank Ltd. and Madhav Balkrishna Jambhekar Vs Smt. Bharti Joshi, 8/208, Kapasi Nivasi Co-operative Housing Soceity, Ltd., Liliya Nagar, Goregaon (West), Mumbai-400062
Bombay High Court · (2013) 2 ALLMR 610 : (2013) 137 FLR 335 : (2013) 1 LLJ 604 : (2013) 1 MhLj 604
Industrial Disputes Act, 1947 — Section 33(2), 33C(2)
High Courts27 Nov 2012
M/s. Boghara Polyfab Pvt. Ltd. 111, Jeevan Deep Complex, Ring Road, New Subjali, Surat, Gujarat Vs National Insurance Company Ltd.
Bombay High Court · (2012) 11 BOM CK 0052
Arbitration and Conciliation Act, 1996 — Section 11, 34Insurance Act, 1938 — Section 114AInsurance Regulatory and Development Authority Act, 1999 — Section 14, 26
High Courts27 Nov 2012
Iqbal Munnaf Sayyed Vs The Asst. Commissioner of Police and Others
Bombay High Court · (2013) ALLMR(Cri) 117
Bombay Police Act, 1951 — Section 135, 37(1), 56, 59Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts26 Nov 2012Allowed
Tushar Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1243
Bombay Money Lenders Act, 1946 — Section 32BPenal Code, 1860 (IPC) — Section 306, 34
High Courts26 Nov 2012
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) ALLMR(Cri) 401 : (2013) 2 BomCR(Cri) 548
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 169, 233, 311Evidence Act, 1872 — Section 11, 11(2), 165, 18, 24
High Courts26 Nov 2012Dismissed
Jagdishkumar Rambabu Jat, Nasik Road Central Prison, Nasik Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2530 : (2013) 2 BomCR(Cri) 729
Penal Code, 1860 (IPC) — Section 300, 302, 304, 354
High Courts26 Nov 2012
Madhukar Panditrao Waghmare Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 33
Penal Code, 1860 (IPC) — Section 306, 323, 498A
High Courts26 Nov 2012Dismissed
Parisar Vs Pune Municipal Corporation
Bombay High Court · (2013) 1 ALLMR 328 : (2013) 2 MhLj 85
Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 202, 203, 204, 205Civil Procedure Code, 1908 (CPC) — Section 91
High Courts26 Nov 2012Dismissed
M/s. Harshal Developers Pvt. Ltd. and Mr. Rajesh haribhau Sachade Vs Mr. Manohar Gopal Bavdekar and Mrs. Shaila Pradumna Rajwade
Bombay High Court · (2013) 1 ALLMR 669 : (2013) 1 MhLj 855
Civil Procedure Code, 1908 (CPC) — Section 21Registration Act, 1908 — Section 17, 23, 24, 25, 26Transfer of Property Act, 1882 — Section 17, 53A
High Courts26 Nov 2012Dismissed
Commissioner of Income Tax Vs Reliance Energy Ltd.
Bombay High Court · (2013) 255 CTR 365
Income Tax Act, 1961 — Section 115JB, 143(3), 147, 148, 260A
High Courts26 Nov 2012Dismissed
Mrs. Sunita Sanjay Bhor and Another Vs Mrs. Kalyani Abhijit Bobade and Others
Bombay High Court · (2013) 3 ALLMR 199
High Courts23 Nov 2012
Manohar Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1375
Bombay Prohibition Act, 1949 — Section 60, 69Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts23 Nov 2012
Ranapratap Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1261
Arms Act, 1959 — Section 4(25)Bombay Police Act, 1951 — Section 135, 37(1)(3)Penal Code, 1860 (IPC) — Section 143, 147, 148, 189, 504
High Courts23 Nov 2012
Trilok Baburao Deshpande Vs Municipal Corpn of Gr. City of Pune
Bombay High Court · (2013) 1 ALLMR 384 : (2013) 3 BomCR 334 : (2013) 1 MhLj 794
Bombay Provincial Municipal Corporations Act, 1949 — Section 406
High Courts23 Nov 2012
Smt. Maina Sada Gaude alias Sangodkar and Others Vs State of Goa and The Conservator of Forest, Government of Goa, Old GMC Complex Panaji, Goa
Bombay High Court · (2013) 1 ABR 410 : (2013) 2 ALLMR 652
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 106, 80Evidence Act, 1872 — Section 114III(e)Forest (Conservation) Act, 1980 — Section 2
High Courts23 Nov 2012Dismissed
Ravindra Narottamdas Merchant Indian inhabitant Vs Niranjan Narottamdas Marchant Indian inhabitant and Others
Bombay High Court · (2012) 11 BOM CK 0060
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3, Order 20 Rule 1, Order 20 Rule 2Contempt of Courts Act, 1971 — Section 12(2)(b)