High Courts04 Oct 2012Dismissed
Ramesh Ingole Vs Eknath Thigale and Niteshkumar
Bombay High Court · (2013) ALLMR(Cri) 605 : (2013) 2 BomCR(Cri) 166
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,295 of 3,665
High Courts04 Oct 2012Dismissed
ABG Ports Pvt. Ltd. and Another Vs Board of Trustees of the Jawaharlal Nehru Port Trust and Another
Bombay High Court · (2013) 2 ABR 1031
Constitution of India, 1950 — Article 226
High Courts04 Oct 2012
Shri Gangaram Balchandra Bandodkar, Saidham Cooperative Housing Society, L.N.S. 139, Alto Porvorim, Near Journalist Colony, Porvorim, Bardez Goa Vs The Chief Town Planner, Town and Country Planning Department, Government of Goa, Dempo Towers, Patto Plaza, Panaji Goa and Others
Bombay High Court · (2013) 3 EFLT 540
High Courts04 Oct 2012
Shri Vivekanand Nursing Home Trust and Shri Vivekanand Nursing Home Trust''s Ayurved Mahavidyalaya, Shri Shivajinagar and Others Vs Union of India and Others
Bombay High Court · (2013) 2 ALLMR 384 : (2013) 1 BomCR 627 : (2013) 1 MhLj 494
Indian Medicine Central Council Act, 1970 — Section 13A, 13A(8), 13B, 13C, 13C(1)
High Courts04 Oct 2012
United Spirits Ltd. Vs Invincible Entertainment Pvt. Ltd. and Others
Bombay High Court · (2012) 10 BOM CK 0129
Trade Marks Act, 1999 — Section 29
High Courts04 Oct 2012Allowed
Sow. Rutuja @ Mitrali Desai Vs Mahesh Desai
Bombay High Court · (2013) 1 BomCR(Cri) 802
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts04 Oct 2012
Pacific Basin Handymax (UK) Ltd. Vs Ashapura Minechem Ltd.
Bombay High Court · (2012) 10 BOM CK 0124
Arbitration and Conciliation Act, 1996 — Section 34, 36, 42, 44, 47Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
High Courts04 Oct 2012Allowed
Sou. Priya Parate Vs Scheduled Tribes Caste Certificates Scrutiny Committee, "Adivasi Vikas Bhavan" Giripeth, Amravati Road, Nagpur, The Principal, Shri Sant Gajanan Maharaj College of Engineering, Shegaon, District Buldhana and State of Maharashtra Anup Sureshrao Bende, 2nd M.B.B.S. Student, Lokmanya Medical College, Sion, Bombay Vs Committee for Scrutiny and Verification of Tribe Claims, Amravati, Principal, Lokmanya Tilak Medical College, Sion, Bombay, State of Maharashtra and Vice Chancellor, Maharashtra University of Health Sciences, Nashik Pawan Sureshrao Bende Vs Scheduled Tribes Caste Certificates Scrutiny Committee, "Adivasi Vikas Bhavan" Giripeth, Amravati Road, Nagpur, The Principal, Shri Sant Gajanan Maharaj College of Engineering, Shegaon, District Buldhana, State of Maharashtra and The Registrar, Amraoti University, Amraoti
Bombay High Court · (2013) 1 ALLMR 133 : (2013) 2 BomCR 105 : (2013) 1 MhLj 180
High Courts04 Oct 2012Allowed
Mangal Karad Vs The State of Maharashtra [Copy to be served on Public Prosecutor, High Court of Judicature of Bombay, Bench at Aruangabad]
Bombay High Court · (2013) ALLMR(Cri) 1255 : (2013) 1 BomCR(Cri) 642
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 106, 165Penal Code, 1860 (IPC) — Section 302, 304A
High Courts04 Oct 2012
Rohini Industrial Electricals Limited Vs Mr. Gopal M. Kandoi and Mr. Prashant G.Kandoi
Bombay High Court · (2013) 2 BomCR 271
Arbitration and Conciliation Act, 1996 — Section 7, 8
High Courts04 Oct 2012Dismissed
Vinayakrao Mane, Sanjay Mane and Sau. Shakuntala Mane Vs The State of Maharashtra
Bombay High Court · (2012) 114 BOMLR 3528 : (2013) 1 DMC 791
Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 30, 304B, 306, 34, 498A
High Courts03 Oct 2012
Pradeep Vs Ajeet Seeds Ltd.
Bombay High Court · (2013) ALLMR(Cri) 2367 : (2013) 2 MhLj 792
Criminal Procedure Code, 1973 (CrPC) — Section 177, 177, 178, 178(d), 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Oct 2012Dismissed
Mr. Amol Shripal Sheth Vs M/s. Hari Om Trading Co. and Others
Bombay High Court · (2013) 3 ABR 820 : (2013) 2 BC 1 : (2013) BomCR(Cri) 152
Criminal Procedure Code, 1973 (CrPC) — Section 190, 2(d), 200, 201, 202Evidence Act, 1872 — Section 106, 114Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 138(b), 139, 140
High Courts03 Oct 2012Allowed
Ms. Jyoti Babasaheb Chorge Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1657 : (2013) BomCR(Cri) 186
Constitution of India, 1950 — Article 19, 19(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 95Penal Code, 1860 (IPC) — Section 120B, 121A, 124A, 153A, 387
High Courts03 Oct 2012Allowed
Hemant Chemicals Vs Riverside Industries Ltd. and Others
Bombay High Court · (2013) 2 ABR 640 : (2013) ALLMR(Cri) 1219 : (2013) BomCR(Cri) 169
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts03 Oct 2012
Seth Kasturmal Dalsukh Dharmashala Vs Smt. Shantidevi Agrawal and Others
Bombay High Court · (2013) 2 ALLMR 524 : (2013) 1 BomCR 636 : (2013) 1 MhLj 695
Bombay Public Trusts Act, 1950 — Section 17, 19, 2(4), 21, 22Civil Procedure Code, 1908 (CPC) — Section 9
High Courts03 Oct 2012Dismissed
Hetram Kashinath Shende Vs Sangeeta Shende and Prakash Shende, Being Minor Through Guardian Mother Petitioner No. 1
Bombay High Court · (2012) 10 BOM CK 0140
High Courts03 Oct 2012Allowed
Meerabai Vaidya Vs Bhimrao Asaram Vaidya
Bombay High Court · (2013) 1 BomCR(Cri) 638 : (2013) 1 DMC 677
Criminal Procedure Code, 1973 (CrPC) — Section 125, 97Evidence Act, 1872 — Section 114
High Courts03 Oct 2012
H.P. Mehta Vs M/s. Anurag Sites
Bombay High Court · (2013) 2 ABR 729 : (2013) 1 ALLMR 92 : (2013) 1 BomCR 741
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 3 Rule 1, Order 41 Rule 11, Order 41 Rule 11(1)
High Courts03 Oct 2012
Barakara Abdul Aziz Vs National Bank of Oman, (S.A.O.G.), United Arab Emirates and The State of Maharashtra
Bombay High Court · (2013) 2 BC 207 : (2013) 1 BomCR(Cri) 580
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202Penal Code, 1860 (IPC) — Section 418, 420