Bombay High Court Judgments

High Courts19 Nov 2012Dismissed

Husseinbhai M. Bagasrawalla and Others Vs State of Maharashtra and Others

Bombay High Court · (2013) 1 ABR 790 : (2013) 1 ALLMR 574 : (2012) 114 BOMLR 4062

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 2(7), 37, 45, 46, 51Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21

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High Courts19 Nov 2012Partly Allowed

Rahul Hanmant Kamble Vs State of Maharashtra

Bombay High Court · (2013) 1 Crimes 516

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

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High Courts07 Nov 2012

Dr. Vinod Shankarlal Sharma and 61 Others Vs The State of Maharashtra and Another Dr. Maulik Sumantbhai Doshi and 68 Others Vs The State of Maharashtra and Others

Bombay High Court · (2013) 1 ABR 101 : (2013) 1 ALLMR 347 : (2012) 114 BOMLR 4020

Constitution of India, 1950 — Article 14, 226

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High Courts06 Nov 2012Allowed

Devidas Ramadhan Rathod and Others Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1260

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 142, 147, 148, 149, 294

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High Courts06 Nov 2012

Valji Shamji Chheda and Others Vs Bhuderbhai Bajidas Patel and Others

Bombay High Court · AIR 2013 Bom 1 : (2012) 6 ALLMR 882 : (2013) 1 BomCR 496 : (2012) 114 BOMLR 4072 : (2013) 1 MhLj 650

Income Tax Act, 1961 — Section 184(7)Partnership Act, 1932 — Section 2(d), 2(p), 69, 69(1), 69(2)

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High Courts06 Nov 2012

Mana Builders and Developers Pvt. Ltd. and Others Vs Firdous Park Co-operative Hsg. Soc. Ltd. and Others

Bombay High Court · (2013) 1 ABR 350 : (2012) 6 ALLMR 912 : (2013) 1 MhLj 423

Mumbai Municipal Corporation Act, 1888 — Section 354

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High Courts06 Nov 2012Dismissed

Kisanrao Kulkarni Vs Sunil Kulkarni, Sudhakar Kulkarni and Devrao

Bombay High Court · (2013) 4 BomCR 181 : (2013) 3 MhLj 526

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 2(2)(a), Order 14 Rule 2(2)(b), Order 7 Rule 11

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High Courts06 Nov 2012Dismissed

BG Strategic Advisors, LLC Vs Arshiya International Ltd.

Bombay High Court · (2013) 1 ABR 316 : (2013) 1 BomCR 85

Arbitration and Conciliation Act, 1996 — Section 11(6), 2, 2(2), 2(f), 34

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High Courts06 Nov 2012Allowed

Kiran Natthu Patil, Natthu Totaram Patil and Sau. Sindhubai Natthu Patil Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 87 : (2013) ALLMR(Cri) 187 : (2013) 2 BomCR(Cri) 236 : (2013) 2 DMC 135

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 107, 304B, 306, 323, 34

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High Courts06 Nov 2012

Charu K. Mehta Vs Lilavati Kirtilal Mehta Medical Trust and Others Lilavati Kirtilal Mehta Medical Trust and Others Vs Charu K. Mehta and Others

Bombay High Court · (2013) 3 ALLMR 206 : (2013) 1 BomCR 23 : (2012) 114 BOMLR 3925 : (2013) 3 MhLj 269

Bombay Public Trusts Act, 1950 — Section 17, 18, 18(1), 18(5)(ii), 18(5)(viii)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 122, 126, 128, 128(1)Land Acquisition Act, 1894 — Section 54

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High Courts06 Nov 2012

Masusmi SA Investment LLC Vs Keystone Realtors Pvt. Ltd and Others Ruchit Gangar, Mrs. Kavita Kishore Gangar and Shri Kishore Gangar Vs M/s. Bialetti Industries S.P.A. and Others Ares Investment Vs Mr. R.S. Sandhu and Others

Bombay High Court · (2012) 11 BOM CK 0077

Arbitration Act, 1940 — Section 26, 30, 39, 47, 8Arbitration and Conciliation Act, 1996 — Section 10(1)(a), 16, 16(2), 17, 19(1)Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 104(2), 115, 16

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High Courts06 Nov 2012

Smt Malti Vijaysingh Kapadia Vs Shri Pratap Gordhandas Kapaida and Others

Bombay High Court · (2013) 1 MhLj 735

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 39 Rule 1, Order 39 Rule 2

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High Courts06 Nov 2012

Mamta Dinesh Vakil Vs Bansi S. Wadhwa Nirmaleben @ Nivedita Desai Vs Nivedita Dhimant Malvi

Bombay High Court · (2012) 11 BOM CK 0049

Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)Divorce Act, 1869 — Section 10, 34Hindu Adoptions and Maintenance Act, 1956 — Section 10, 13, 14(1), 14(2), 18

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High Courts06 Nov 2012Allowed

Mrs. Dhara Surbhit Barla, Presently and Mr. Surbhit Dileep Barla Vs The State of Maharashtra and The State of Chhatisgarh

Bombay High Court · (2013) 2 BomCR(Cri) 692

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13(1)(ib), 13(i)(ia)Penal Code, 1860 (IPC) — Section 320, 34, 482, 498A

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High Courts06 Nov 2012

The State of Maharashtra Vs The Police Inspector and Another

Bombay High Court · (2013) ALLMR(Cri) 618

Bombay Public Trusts Act, 1950 — Section 22, 81Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Nov 2012

Amol Shankar Nagare and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 624

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts06 Nov 2012Allowed

Satyaprakash Sharma Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 BomCR 11 : (2013) 1 MhLj 147

Companies Act, 1956 — Section 20Constitution of India, 1950 — Article 19(1)(c), 19(4), 226, 227Societies Registration Act, 1860 — Section 1, 2, 3

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High Courts06 Nov 2012

Kishor Rambhau Kinkar Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 437 : (2013) 3 BomCR(Cri) 401

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 145

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High Courts06 Nov 2012

Shri Irfan Ibrahim Qadri Vs Medha Gadgil and Others

Bombay High Court · (2013) 2 ABR 449 : (2013) ALLMR(Cri) 598 : (2013) 2 BomCR(Cri) 423 : (2013) CriLJ 1455

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 135(1)(ii)

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High Courts05 Nov 2012Dismissed

Santosh Maruti Walanj Vs Manoj Sadashiv Jadhav

Bombay High Court · (2013) 2 ABR 824 : (2013) 1 ALLMR 518 : (2013) 2 MhLj 68

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 102, 191, 226, 227, 243FCriminal Procedure Code, 1973 (CrPC) — Section 428

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