High Courts21 Nov 2012
Bostiao Seby Rodrigues Vs State of Goa and Others
Bombay High Court · (2013) 2 BomCR(Cri) 480
Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 59
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,281 of 3,665
High Courts20 Nov 2012Dismissed
The Divisional Controller, Maharashtra State Road Transport Corporation Vs Shri Shamrao and Others
Bombay High Court · (2013) 1 ALLMR 511 : (2013) 1 MhLj 610
High Courts20 Nov 2012Dismissed
Sanghvi Swiss Refills (P) Ltd. Vs Assistant Commissioner of Income Tax and Another
Bombay High Court · (2013) 255 CTR 251
Income Tax Act, 1961 — Section 132, 132(4), 143(3), 260A
High Courts20 Nov 2012Allowed
Maharashtra State Road Transport Corporation Vs State of Maharashtra and Others
Bombay High Court · (2013) 1 ALLMR 656 : (2013) 2 MhLj 186
Motor Vehicles Act, 1988 — Section 100, 103, 104, 2(22), 2(29)
High Courts20 Nov 2012Allowed
Kiran Patil, Dinkar Patil and Ushabai Patil Vs The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 429
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 323, 34, 498A, 504
High Courts20 Nov 2012Allowed
Shri Prashant Hajare Vs Narayan Bondre and Smt. Sindhubai Bondre
Bombay High Court · (2013) 1 ABR 419
Motor Vehicles Act, 1988 — Section 166
High Courts20 Nov 2012Allowed
Kalyan alias Dalya Shiva Shinde Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 125 : (2013) 3 BomCR(Cri) 391
Arms Act, 1959 — Section 25, 27, 4Bombay Police Act, 1951 — Section 137Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4)
High Courts20 Nov 2012Dismissed
Kingfisher Airlines Limited Vs Capt. Prithvi Malhotra Instructor
Bombay High Court · (2013) 1 ABR 255 : (2013) 1 ALLMR 372 : (2013) 136 FLR 733 : (2013) LabIC 155
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11, 34, 8Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 Nov 2012Dismissed
Homraj Hansaram Bisen and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 137 FLR 534 : (2013) 2 MhLj 401
Constitution of India, 1950 — Article 14Maharashtra Civil Services (Pension) Rules, 1982 — Rule 19Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 19
High Courts20 Nov 2012Dismissed
Shrihari Vs Vasantrao Sambhaji Nagde and Others
Bombay High Court · (2013) ALLMR(Cri) 454
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 170, 482
High Courts19 Nov 2012
Pandurang Vinayak Deokar Vs State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 120
Constitution of India, 1950 — Article 11Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts19 Nov 2012Allowed
Vishnu and Others Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 120
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 191, 192, 193, 307, 34
High Courts19 Nov 2012Allowed
Devendra Kumar Zialal Sukhchand and Jaiswal and Others Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 25 : (2013) 3 BomCR(Cri) 399
Penal Code, 1860 (IPC) — Section 141, 143, 147, 149, 323
High Courts19 Nov 2012
Shobha Madhusudan Sheth Vs Sandeep Shyam Bhanushali
Bombay High Court · (2013) 2 MhLj 139
Succession Act, 1925 — Section 63
High Courts19 Nov 2012Dismissed
State of Maharashtra and Ramdas Ganpat Gadekar Vs Bhagwat Ughade and Others
Bombay High Court · (2012) 11 BOM CK 0096
Penal Code, 1860 (IPC) — Section 279, 338
High Courts19 Nov 2012Dismissed
Deutsche Bank AG, London Vs Pearl Engineering Polymers Limited
Bombay High Court · (2013) 2 ALLMR 188 : (2013) 117 SCL 45
Companies Act, 1956 — Section 433(e), 434
High Courts19 Nov 2012Dismissed
State of Maharashtra and Director General of Police, Bombay Vs Ganesh Marotrao Wadurkar
Bombay High Court · (2013) 1 ALLMR 209
High Courts19 Nov 2012
Angel Broking Private Limited, G-1, Akruti Trade Centre, Road No. 7, MIDC, Andheri (E), Mumbai-400093 Vs Sunil Nagar
Bombay High Court · (2012) 11 BOM CK 0073
Arbitration Act, 1940 — Section 34
High Courts19 Nov 2012
Sadashiv Mahajan Vs The Hon''ble Minister for Cooperation and Textile, State of Maharashtra, Mantralaya, Mumbai - 32, The Divisional Joint Registrar, Co-operative Societies, Amravati Division, Sahkar Sankul, Kanta Nagar, Camp - Amravati, Yavatmal District Central Cooperative Bank Limited and Prafulla Mankar
Bombay High Court · (2013) 1 ABR 370 : (2013) 1 ALLMR 619 : (2013) 2 MhLj 425
Constitution of India, 1950 — Article 14, 16, 226, 227Land Acquisition Act, 1894 — Section 4Maharashtra Co-operative Societies Act, 1960 — Section 73(1)AE, 73A(ii), 73EA, 73EA, 73EA(ii)
High Courts19 Nov 2012
Dipak @ Sk. Salim Sk. Badru Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 178
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 377Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)