High Courts11 Oct 2012Allowed
Ramrao and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 2 MhLj 370
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,292 of 3,665
High Courts11 Oct 2012
Mrs. Natalin Araujo Fernandes, alias Natalina Fernandes alias Natalin Fernandes (Since deceased) and Others Vs Mr. Etelvina Monteiro, alias Etelvina Rodrigues and Mr. Joseph Francis Calistis Monteiro
Bombay High Court · (2013) 1 BomCR 566
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2Constitution of India, 1950 — Article 227
High Courts11 Oct 2012
Maharashtra State Road Transport Corporation and Another Vs Natthu Raghodeo Pancham and Another
Bombay High Court · (2013) 1 BomCR 643
High Courts10 Oct 2012Dismissed
Sultan Noor Mohammad Rana Vs State of Maharashtra and Another
Bombay High Court · (2013) 2 ABR 404
Penal Code, 1860 (IPC) — Section 302, 313
High Courts10 Oct 2012Dismissed
Smt. Heena Kausar Vs The Union of India and Others Mrs. Heena Kausar Vs Union of India and Others
Bombay High Court · (2013) 2 ABR 132 : (2013) ALLMR(Cri) 98 : (2012) 114 BOMLR 3836
Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68(i), 68A, 68C, 68E, 68HPrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts10 Oct 2012Allowed
Vitthalrao Kale and Sow. Kaushalyabai Kale Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1629 : (2013) BomCR(Cri) 240
Criminal Procedure Code, 1973 (CrPC) — Section 202, 209Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts10 Oct 2012Allowed
Dhiraj Vijaykant Kudale Vs Anita Ramchandra Raskar and Others
Bombay High Court · (2013) 1 ALLMR 119 : (2013) 2 BomCR 297 : (2012) 6 MhLj 832
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts10 Oct 2012
Dhanaji Ramchandra Surwase Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 81
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2(1), 7(A)Penal Code, 1860 (IPC) — Section 302, 324, 34, 341
High Courts10 Oct 2012Allowed
Preeti Gopalrao Kamble Vs The State of Maharashtra and Others Narsabai Alias Sau. Neha Vs The State of Maharashtra, The Divisional Caste Certificates Scrutiny Committee No. 2, Aurangabad Division, Latur and The Dean, Government Medical College and Hospital, Latur
Bombay High Court · (2013) 1 BomCR 716 : (2012) 114 BOMLR 3721 : (2013) 2 MhLj 317
Constitution of India, 1950 — Article 341, 342
High Courts10 Oct 2012
Tata Yazaki Autocomp Ltd. Gat No. 93, Sr. No. 166, High Cliff Industrial Estate, Kesnand, Pune 412207 Vs Tata Yazaki Employees Union Gat No. 93, Sr. No. 166, High Cliff Industrial Estate, Kesnand, Pune 412207 and Member, Industrial Court, Pune
Bombay High Court · (2013) 1 ALLMR 21 : (2013) 2 BomCR 251 : (2012) 135 FLR 716 : (2013) 1 MhLj 524
Industrial Disputes Act, 1947 — Section 18(1), 2(p)Limitation Act, 1963 — Section 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts10 Oct 2012
Bernardo Silveira, House No. 3/64, Tivaivaddo, Calangute, Bardez, Goa Vs State of Goa and Director of Tourism, Department of Tourism, Purushottam Bhagwan Bldg, Dr. Atmaram Borkar Road, Panaji, Goa
Bombay High Court · (2012) 10 BOM CK 0105
High Courts10 Oct 2012Dismissed
Dinesh Shankarrao Deshmukh Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 205 : (2013) 3 BomCR(Cri) 464
Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 306, 34
High Courts10 Oct 2012Dismissed
M/s. Arun Kumar Engineer and Contractors Vs Finolex Cables Limited
Bombay High Court · (2013) 2 ALLMR 273
Companies Act, 1956 — Section 433
High Courts10 Oct 2012
Eastern Star Hotels and Resorts Pvt. Ltd. Vs Shri Indranath Bagkar and Others
Bombay High Court · (2012) 10 BOM CK 0042
High Courts10 Oct 2012
Chairman/Secretary, Deep Apartment CHS Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ALLMR 565 : (2013) 1 BomCR 663 : (2012) 114 BOMLR 3728 : (2012) 6 MhLj 844
Contract Act, 1872 — Section 11, 54Evidence Act, 1872 — Section 11Registration Act, 1908 — Section 19, 19, 20, 20, 21
High Courts10 Oct 2012Dismissed
State of Maharashtra and Another etc. Vs Moti Ram Sampat Kale, etc.
Bombay High Court · (2012) 2 EFLT 914
High Courts09 Oct 2012
Shivraj Patil (Hotalkar) Vs The State of Maharashtra and Shri Ram Kisan Pawar
Bombay High Court · (2013) 3 ABR 726 : (2013) BomCR(Cri) 141
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1)
High Courts09 Oct 2012
Mohammad Yunus Abdul Mannan Shaikh Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 739 : (2013) 1 BomCR(Cri) 423
Penal Code, 1860 (IPC) — Section 420, 489(B), 489(C)
High Courts09 Oct 2012
Khushnuma Ibrahim Khan and Raghib Ibrahim Khan, through his Natural Guardian Mrs. Khushnuma Ibrahim Khan Vs Shri Asadullah Khan alias Sameer Khan and Others
Bombay High Court · (2013) 2 ABR 1172 : (2013) 2 BomCR 461 : (2012) 114 BOMLR 3502
Specific Relief Act, 1963 — Section 6, 6(3)
High Courts09 Oct 2012
In Re: ACC Concrete Limited
Bombay High Court · (2013) 2 BomCR 783
Companies Act, 1956 — Section 235