COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,294 of 3,665

High Courts05 Oct 2012

Balkrishna Mahadev Lad Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 300

Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 2(a), 2(b), 2(c)Criminal Procedure Code, 1973 (CrPC) — Section 378, 390, 427, 437A

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High Courts05 Oct 2012

Pratap Dhole Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1710 : (2013) 1 BomCR(Cri) 476

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts05 Oct 2012

Ashok @ Aau Choudhary Vs The State of Maharashtra, The Principal Secretary, (Special Duty), Mantralaya, Mumbai, The Sub-Divisional Magistrate, Bhusawal and The Sub Divisional Police Officer, Bhusawal

Bombay High Court · (2013) ALLMR(Cri) 2017 : (2013) 1 BomCR(Cri) 444

Bombay Prevention of Gambling Act, 1887 — Section 12, 12ABombay Prohibition Act, 1949 — Section 122, 124, 65, 66A, 68Constitution of India, 1950 — Article 14, 21, 226, 227

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High Courts05 Oct 2012

M/s. Gandhi Adhivitiya Combine Vs Mr. Chandravadan Bharat Myatra, Mumbai Indian Inhabitant

Bombay High Court · (2012) 10 BOM CK 0192

Arbitration and Conciliation Act, 1996 — Section 11, 8, 9

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High Courts05 Oct 2012Dismissed

Smt. Jankibai Jaiswal Bahu Udhesiya Sanstha Vs Nagpur Improvement Trust, Nagpur and Nagpur Municipal Corporation, Nagpur

Bombay High Court · (2013) 1 ALLMR 55 : (2013) 1 MhLj 229

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts05 Oct 2012

Aditya Birla Nuvo Ltd. and Another Vs Union of India and Others

Bombay High Court · (2013) 2 ABR 1112 : (2013) 1 ALLMR 146 : (2012) 114 BOMLR 3667 : (2013) 1 MhLj 881

Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 142, 142(1), 142A

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High Courts05 Oct 2012

Narendra Nagindas Rathod Vs The State of Maharashtra, Mantralaya, Mumbai and Others

Bombay High Court · (2013) BomCR(Cri) 165 : (2013) 2 MhLj 125

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 190, 200, 203

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High Courts05 Oct 2012Dismissed

Laxman Ramchandra Kamble Convict No. C-10544, Yeravada Central Prison, Pune-6, Maharashtra Vs The State of Maharashtra

Bombay High Court · (2012) 10 BOM CK 0132

Constitution of India, 1950 — Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302, 337

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High Courts05 Oct 2012

Shri Pandurang Dharma Gaikwad Vs Shri Mahamudmuya Ahmadsaheb Patil

Bombay High Court · (2013) 1 ALLMR 821 : (2013) 2 MhLj 949

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High Courts05 Oct 2012

Mr. Menino Pereira Vs Mr. Pramod Naik and State of Goa

Bombay High Court · (2013) 2 ABR 889

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 Oct 2012Dismissed

Shakil @ Golu Shakur Mewati and Saru Rais Mohmad Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 722 : (2013) 1 BomCR(Cri) 503

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 394, 397

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High Courts05 Oct 2012Dismissed

M/s. Indrapuram Resort Apartments and Another Vs Mr. Ramniklal A. Jain

Bombay High Court · (2013) 1 ALLMR 1 : (2013) 1 BomCR 857 : (2013) 1 MhLj 99

Bombay Court Fees Act, 1959 — Section 12, 6(iv)(j), 6(v)

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High Courts05 Oct 2012

M/s. ABG Ports Limited Vs M/s. PSA International Pte Limited, Bank of Baroda and The Board of Trustees of the Jawaharlal Nehru Port Trust

Bombay High Court · (2013) 3 ABR 204 : (2013) 1 ALLMR 100 : (2013) 2 BomCR 300 : (2013) 1 MhLj 755

Contract Act, 1872 — Section 43

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High Courts05 Oct 2012Dismissed

Enercon (India) Ltd., Yogesh J. Mehra and Ajay J. Mehra, Vs Enercon GmbH and Wobben Properties GmbH

Bombay High Court · (2012) 114 BOMLR 3414

Arbitration Act, 1940 — Section 10, 11, 11(2), 11(3), 16Arbitration and Conciliation Act, 1996 — Section 34, 45, 9Companies Act, 1956 — Section 397, 398

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High Courts05 Oct 2012

Sau. Lilabai @ Kalipili Shankar Raut Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 556 : (2013) 2 BomCR(Cri) 544

Constitution of India, 1950 — Article 21, 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 303, 304, 304(1), 311, 313Penal Code, 1860 (IPC) — Section 302

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High Courts05 Oct 2012

Ganesh Nilkanth Patil Vs Dy. Commissioner of Police and Others

Bombay High Court · (2013) ALLMR(Cri) 74

Bombay Police Act, 1951 — Section 56(1)(a)(b), 59(1), 60Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 110

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High Courts05 Oct 2012

Anil Choudhary Vs The State of Maharashtra and The Sub Divisional Police Officer

Bombay High Court · (2013) 1 BomCR(Cri) 597 : (2012) 114 BOMLR 3733

Bombay Prevention of Gambling Act, 1887 — Section 12, 12ABombay Prohibition Act, 1949 — Section 122, 124, 65, 66A, 68Constitution of India, 1950 — Article 14, 21, 226, 227

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High Courts04 Oct 2012

Shri Ramnath Bablo Umeraskar Vs Shri John Carasco (Since Deceased) and Others

Bombay High Court · (2013) 2 ALLMR 392

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High Courts04 Oct 2012

Gayatri Prasad V. Dwivedi Vs Mahindra and Mahindra Financial Services Ltd.

Bombay High Court · (2013) 1 BomCR 731

Arbitration and Conciliation Act, 1996 — Section 28, 34, 42, 9

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High Courts04 Oct 2012Allowed

Gautam Puri Vs Shilabai @ Shivabai Vishwanath Banale

Bombay High Court · (2013) 1 BomCR(Cri) 628

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 218, 420, 465

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