High Courts18 Oct 2012Dismissed
Raunak Corporation Vs Sanjay Manohar Kastur and Others
Bombay High Court · (2013) 2 ALLMR 235 : (2013) 1 BomCR 903 : (2012) 6 MhLj 629
Bombay Public Trusts Act, 1950 — Section 22, 36
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,289 of 3,665
High Courts18 Oct 2012Allowed
Shailesh and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 57
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts17 Oct 2012
Ramesh Balaji Ekhande, District Nasik Vs Namdeo Ganpat Gite and Others
Bombay High Court · (2013) 1 ALLMR 111 : (2013) 2 BomCR 241 : (2013) 1 MhLj 135
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 43 Rule 1, Order 6 Rule 17, 100
High Courts17 Oct 2012Allowed
Vrandawani Dalvi Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1352 : (2013) BomCR(Cri) 283
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 203Limitation Act, 1963 — Section 5
High Courts17 Oct 2012Dismissed
Sunanda Bhimrao Chaware and Others Vs The High Court of Judicature at Bombay
Bombay High Court · (2012) 6 CTC 241 : (2013) LabIC 361 : (2013) 1 SCT 1
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 13(2), 14, 16, 226, 233Consumer Protection Act, 1986 — Section 2(1)(o)
High Courts17 Oct 2012Allowed
Swapnil Sanjay Tahsildar Vs The District Magistrate and Others
Bombay High Court · (2013) ALLMR(Cri) 16
Constitution of India, 1950 — Article 22(5), 226
High Courts17 Oct 2012
Mr. Vijay Arora Vs Mr. Imran Yunus Azmi and Others
Bombay High Court · (2013) ALLMR(Cri) 162
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 465, 467, 468
High Courts17 Oct 2012Allowed
Shri Vishwanath Pawara and Others Vs The State of Maharashtra and Sau. Latika Pawara
Bombay High Court · (2013) ALLMR(Cri) 1216 : (2013) BomCR(Cri) 117
Child Marriage Restraint Act, 1929 — Section 4, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 323, 34, 420, 498A, 504
High Courts17 Oct 2012Allowed
Mohd. Rafique and Mohd. Harun Vs State of Maharashtra
Bombay High Court · (2013) BomCR(Cri) 251
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173
High Courts17 Oct 2012
Brihanmumbai Mahanagarpalika and Another Vs The Secretary, Bar Council of Maharashtra and Goa and Another
Bombay High Court · (2013) 2 ABR 1038 : (2012) 6 ALLMR 1 : (2012) 114 BOMLR 3649
Advocates Act, 1961 — Section 24, 24(1), 24(1)(e), 28, 28(2)(d)Constitution of India, 1950 — Article 13(2), 14, 226, 233(2)
High Courts17 Oct 2012Dismissed
M/s. Deogiri Transport Vs M/s. Damodar Transport
Bombay High Court · (2012) 10 BOM CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 118, 138, 139, 465Negotiable Instruments Act, 1881 (NI) — Section 118, 139, 145(1)
High Courts17 Oct 2012
Santosh Kumar Pande and Others Vs Vinay Kumar Mishra
Bombay High Court · (2013) 2 ALLMR 784 : (2013) 1 BomCR 53 : (2013) 1 MhLj 145
Bombay Public Trusts Act, 1950 — Section 22, 41D, 41D(1)
High Courts17 Oct 2012
Tata Advanced Materials Ltd. Vs Tooltech Global Engineering Pvt. Ltd.
Bombay High Court · (2013) 1 ALLMR 129 : (2013) 179 CompCas 26 : (2013) 2 CompLJ 203
Companies Act, 1956 — Section 433, 433(1)(a), 433(e), 434, 434(1)(a)
High Courts17 Oct 2012Dismissed
Meghraj Capital Advisors Private Limited (formerly known as Meghraj SP Corp) Vs Samira Constructions Limited
Bombay High Court · (2013) 1 ALLMR 51
Companies Act, 1956 — Section 434
High Courts17 Oct 2012
Mr. Suresh Chanappa, P. No. 570/02, Currently held at Central Jail At Aguada, Goa Vs State of Goa and The Superintendent of Prisons, Central Jail Aguada, Bardez, Goa
Bombay High Court · (2012) 10 BOM CK 0104
High Courts17 Oct 2012Allowed
Anil Chintaman Khare Vs The President, Vidarbha Cricket Association, Civil Lines, Nagpur and two Others
Bombay High Court · (2013) 2 ABR 622 : (2013) 1 ALLMR 552 : (2013) 2 MhLj 235
Constitution of India, 1950 — Article 12, 17, 19(1)(g), 19(6), 21
High Courts17 Oct 2012
M/s South Konkan Distillery and Shri Shivdas Gajanan Naik Vs Shri Santosh Prabhakar Naik and Others
Bombay High Court · (2012) 10 BOM CK 0059
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6Constitution of India, 1950 — Article 227
High Courts17 Oct 2012Dismissed
Manoj Shyamlal Rijwani Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 808
High Courts17 Oct 2012
Gajanan Baburao Sankpal Vs Avinash Bhauso Kamble
Bombay High Court · (2013) 1 ABR 136 : (2013) 1 ALLMR 67 : (2013) 1 BomCR 345 : (2012) 114 BOMLR 3788 : (2013) 1 MhLj 614
Constitution of India, 1950 — Article 226, 227, 243, 243(b), 243(b)
High Courts16 Oct 2012Allowed
Pramod Vasant Trimbakar Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 206
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 465, 511