High Courts12 Oct 2012Dismissed
State Vs Romil Chaudhary, Mohan Chawan, Basu Das and Rahul Masihi @ Lucky Singh
Bombay High Court · (2012) 10 BOM CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,291 of 3,665
High Courts12 Oct 2012
Oil and Natural Gas Corporation Ltd. Vs M/s. Dinamic Corporation
Bombay High Court · (2013) 2 BomCR 362 : (2013) 1 MhLj 94
Arbitration and Conciliation Act, 1996 — Section 11, 13, 16, 17, 2(e)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts12 Oct 2012
Waman Ramchandra Bhayde, Deepak Waman Bhayde and Ravindra Waman Bhayde Vs Kanta Narayan Patel, Chandrakant Narayan Patel
Bombay High Court · (2013) 1 ALLMR 62 : (2013) 1 BomCR 200 : (2013) 1 MhLj 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 7, Order 47 Rule 8Constitution of India, 1950 — Article 227
High Courts12 Oct 2012Dismissed
Spice Digital Ltd. Vs Vistaas Digital Media Pvt. Ltd.
Bombay High Court · (2012) 114 BOMLR 3696
Arbitration and Conciliation Act, 1996 — Section 11, 12(2)(d), 17, 37, 37(2)(b)Specific Relief Act, 1963 — Section 10, 14, 14(1), 14(1)(a), 14(1)(d)
High Courts12 Oct 2012Dismissed
Sou. Kanchan Shivaji Atigre Vs Mahadev Baban Ranjagane and Others
Bombay High Court · (2013) 1 ALLMR 5 : (2013) 2 BomCR 311 : (2013) 1 MhLj 455
Constitution of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 16
High Courts12 Oct 2012
Smt. Kalpana and Another Vs Smt. Asha
Bombay High Court · (2013) ALLMR(Cri) 163
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 166, 167, 169, 206, 207
High Courts12 Oct 2012Allowed
Nandini J. Shah and M/s. Jayant P. Shah Shhipping Tax Counsels Vs Life Insurance Corporation of India and State Street Securities Pvt. Ltd.
Bombay High Court · (2013) 2 ALLMR 729 : (2013) 2 BomCR 288 : (2013) 1 MhLj 844
Constitution of India, 1950 — Article 226, 227
High Courts12 Oct 2012
Vassant Krishna Palyekar and Another Vs Mrs. Agnela Figueira and Others
Bombay High Court · (2013) 1 ABR 271 : (2013) 2 ALLMR 643 : (2013) 3 MhLj 625
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 8A
High Courts12 Oct 2012
Shri Sahajanand Investments Pvt. Ltd. Vs State of Goa and Mr. Fernando Pinto
Bombay High Court · (2013) ALLMR(Cri) 1347 : (2013) BomCR(Cri) 171
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 34, 420
High Courts11 Oct 2012Allowed
Siddanna Bandappa Sutar Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 268
Criminal Procedure Code, 1973 (CrPC) — Section 444, 446, 449Penal Code, 1860 (IPC) — Section 174
High Courts11 Oct 2012
Mrs. Rosy Fernandes Vs State of Goa, Department of Tourism and Village Panchayat of Calangute
Bombay High Court · (2012) 10 BOM CK 0224
High Courts11 Oct 2012Dismissed
Shri Anand Umashankar Gupta, Shri Amit Umashankar Gupta, Smt. Uma Umashankar Gupta and Shri Amrit Umashankar Gupta Vs Shri Jayant Maniklal Lunawat
Bombay High Court · (2013) 2 BomCR 407 : (2013) 1 MhLj 65
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(a)(iv), 34(2)(b)(ii), 37, 48
High Courts11 Oct 2012Dismissed
Hindustan Petroleum Corporation Ltd. Vs TEMA India Limited and Mr. T. Sita Ramaiah, Sole Arbitrator
Bombay High Court · (2012) 10 BOM CK 0205
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Oct 2012
Alok Agarwal and Others Vs Punam Co-operative Housing Society Ltd. and others and Pratap Issardas Bhatia and Others
Bombay High Court · (2013) 2 ABR 255 : (2013) 1 ALLMR 33 : (2013) 2 BomCR 244 : (2012) 114 BOMLR 3675 : (2013) 1 MhLj 104
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 9Maharashtra Co-operative Societies Act, 1960 — Section 163, 163(1), 91, 91(1)Specific Relief Act, 1963 — Section 31, 31(1)
High Courts11 Oct 2012Allowed
Smt. Anuradha Wasnik Vs The State of Maharashtra
Bombay High Court · (2013) 1 ABR 6 : (2013) BomCR(Cri) 181
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts11 Oct 2012
Tulshiram Lahure and Others Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 105
Criminal Procedure Code, 1973 (CrPC) — Section 464, 464(2)Evidence Act, 1872 — Section 27, 3, 32(2), 67Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts11 Oct 2012Dismissed
Apurva Ashok Gokhale Vs State of Maharashtra and others
Bombay High Court · (2013) 1 ALLMR 114 : (2013) 2 BomCR 115 : (2012) 114 BOMLR 3810 : (2013) 1 MhLj 139
Constitution of India, 1950 — Article 142, 15(4), 226, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(1)
High Courts11 Oct 2012Dismissed
G.S. Oils Ltd. and Another Vs The State of Maharashtra and Others Umeshkumar Narayanlal Agrawal Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1244 : (2013) BomCR(Cri) 197
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167, 167(2), 403, 452Maharashtra Value Added Tax Act, 2002 — Section 74, 74(1)(b)(c)(d)(e), 74(2), 74(3)(b)(o)(r), 74(4)Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts11 Oct 2012Dismissed
Dr. Ravikumar Chetlawar and Shrinivas Chetlawar Vs Smt. Radhabai Gopalkishan Chetlawar
Bombay High Court · (2013) 1 BomCR(Cri) 521 : (2013) 1 DMC 509 : (2013) 1 RCR(Civil) 704
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts11 Oct 2012
Shri Bramhanand M. Desai Vs Chief Electrical Engineer, Government of Goa, Electricity Department, Vidyut Bhavan, Panaji, Goa, State of Goa, Goa Public Service Commission and Shri U.L. Salunke, Executive Engineer (Civil), Electricity Department, Government of Goa, Panaji-Goa
Bombay High Court · (2012) 10 BOM CK 0060