High Courts23 Oct 2012
Gazi Saduddin @ Pappu, Syed Ishtiyaq @ Baba Vs The State of Maharashtra
Bombay High Court · (2013) 1 BomCR(Cri) 551 : (2012) 114 BOMLR 3749
Penal Code, 1860 (IPC) — Section 148, 149, 307, 326, 427
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Bombay High Court judgments
73,288 judgments · page 1,287 of 3,665
High Courts23 Oct 2012
Shri Pravin Pandurang Patil Vs Executive Engineer, Pradhan Mantri Gram Sadak Yojana
Bombay High Court · (2013) 1 ALLMR 256 : (2013) 1 MhLj 800
Civil Procedure Code, 1908 (CPC) — Section 24, 9
High Courts23 Oct 2012Allowed
Shri Vinod Subhas Chavan Vs Himmatrao Deshbhartar and Others
Bombay High Court · (2013) ALLMR(Cri) 157 : (2013) 3 BomCR(Cri) 550
Bombay Prohibition Act, 1949 — Section 65(e), 93Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts22 Oct 2012
Hemant Karmali and Others Vs State and Others
Bombay High Court · (2013) 2 BomCR(Cri) 198
Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420, 463
High Courts22 Oct 2012Dismissed
Gangaram Hazare Vs State of Maharashtra and The Manager, Western Coalfields Limited, Wani Area, Ghugus, District: Chandrapur Western Coalfields Ltd. Wani Area, Tadali, Tq and District: Chandrapur Vs Gangaram Krishnaji Hazare and State of Maharashtra
Bombay High Court · (2013) 2 ALLMR 880 : (2013) 1 BomCR 92 : (2013) 3 MhLj 520
High Courts22 Oct 2012
The National Textile Corporation Ltd. Vs Byramjee Jeejeebhoy Pvt. Ltd.
Bombay High Court · (2013) 2 ALLMR 554 : (2013) 2 BomCR 441 : (2013) 1 BomCR 559 : (2012) 6 MhLj 803
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 281Transfer of Property Act, 1882 — Section 107
High Courts22 Oct 2012Dismissed
Dhondiba Dhonde Vs The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 438
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts22 Oct 2012Dismissed
The Commissioner of Income Tax-7, Aayakar Bhavan, M.K. Road, Mumbai-400020 Vs M/s. Reliance Communication Infrastructure Ltd., C. Block, 1st Floor, Dhirubhai Ambani Knowledge City, Koparkhairane, Navi Mumbai-400710
Bombay High Court · (2012) 254 CTR 251 : (2013) 212 TAXMAN 177
Income Tax Act, 1961 — Section 115JA, 115JB, 143(3), 260A, 263
High Courts20 Oct 2012
The Union of India Vs M/s. C.M. Gandhi and Co.
Bombay High Court · (2012) 10 BOM CK 0231
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11Contract Act, 1872 — Section 34, 74
High Courts20 Oct 2012Dismissed
Shaikh Amjad Sk. Asad and Shaikh Asad Shaikh Lal Vs The State of Maharashtra (Copy to be served on Public Prosecutor, High Court of Bombay, Bench at Aurangabad) Shaikh Feroz Vs The State of Maharashtra (Copy to be served on Public Prosecutor, High Court of Bombay, Bench at Aurangabad), Jarina Begum Shaikh Asad and Shaikh Shakil The State of Maharashtra Vs Shaikh Amjad Sk. Asad and Others
Bombay High Court · (2013) BomCR(Cri) 274
Constitution of India, 1950 — Article 8, 9Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts20 Oct 2012Dismissed
Central Bureau of Investigation, Special Crime Branch Vs Raju Chintaman Sonawane, Smt. Rajni Vishram Patil and State of Maharashtra
Bombay High Court · (2013) 4 ABR 33 : (2013) BomCR(Cri) 254
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 172, 172(2), 173(5)Evidence Act, 1872 — Section 10, 165, 27Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts20 Oct 2012
Sitaram Dhanad Vs Ashok Gavhane and Others
Bombay High Court · (2013) 2 BomCR(Cri) 489
Criminal Procedure Code, 1973 (CrPC) — Section 238, 239, 240, 241, 242Penal Code, 1860 (IPC) — Section 323, 324, 34, 504, 506
High Courts20 Oct 2012Allowed
Pravin Dhabekar and Others Vs The State of Maharashtra
Bombay High Court · (2013) 1 BomCR(Cri) 572
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts20 Oct 2012
Mrs. Ananta Vishwanathan Vs Shri Narayana Guru High School and Others
Bombay High Court · (2013) 136 FLR 550
Payment of Gratuity Act, 1972 — Section 7, 7(3A)
High Courts20 Oct 2012
Motabhai Paras Private Limited Vs Western Paper and Yarn Pvt. Ltd.
Bombay High Court · (2012) 10 BOM CK 0043
Arbitration and Conciliation Act, 1996 — Section 11, 2(3), 34, 34(2)(b)(ii), 5Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 40, 42, 5, 7, 9Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)
High Courts20 Oct 2012
Surendra Ramlal Tiwari and Another Vs State of Maharashtra and Others
Bombay High Court · (2013) 1 BomCR 774
Constitution of India, 1950 — Article 12, 14, 21, 226, 48AMaharashtra Regional and Town Planning Act, 1966 — Section 22(c), 31(6), 37, 42
High Courts20 Oct 2012
Kawadu Sakharam Chaudhary Vs M.S.R.T. Corporation and Others
Bombay High Court · (2013) 137 FLR 265
High Courts19 Oct 2012
Dr. Rajendra Dhakne Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1379 : (2013) BomCR(Cri) 130
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 397(3), 482
High Courts19 Oct 2012Allowed
Smt. Seema Savale Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 ALLMR 26 : (2013) 2 BomCR 267
Maharashtra Regional and Town Planning Act, 1966 — Section 37, 37(1)
High Courts19 Oct 2012
Kantilal Vasanji Chheda Vs Vrajesh Kantilal Patel and Others
Bombay High Court · (2013) 1 ABR 395 : (2013) 2 ALLMR 621 : (2013) 2 BomCR 256
Contract Act, 1872 — Section 188, 196, 197, 211, 213