COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,296 of 3,665

High Courts03 Oct 2012Allowed

Smt. Vanita Shankar Agawane Vs The Deputy Chief Accountant (E/S), Brihanmumbai Mahanagarpalika, M-Ward, 3rd floor, Road No. 1, Near Natraj Cinema Hall, Chembur, Mumbai - 400017 and Others

Bombay High Court · (2013) 1 ALLMR 29 : (2013) 2 BomCR 281 : (2013) 136 FLR 726 : (2013) 1 MhLj 55

Constitution of India, 1950 — Article 226, 227

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High Courts03 Oct 2012

Union of India and Others Vs Shahnoddin A.R., alias Shaikh S.A. Rasul

Bombay High Court · (2013) 137 FLR 433 : (2013) 1 MhLj 668

Constitution of India, 1950 — Article 226, 311(2)

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High Courts03 Oct 2012Dismissed

Allauddin @ Nigro @ Babu Chand Sayyed Vs The State of Maharashtra and Commissioner of Police, Brihan Mumbai Deonar Police Station

Bombay High Court · (2013) ALLMR(Cri) 801 : (2012) BomCR(Cri) 331 : (2012) 114 BOMLR 3279

Bombay Police Act, 1951 — Section 135, 37(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 323, 324, 34, 392, 504

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High Courts03 Oct 2012Allowed

Tarachand Vs Joint Commissioner and Vice Chairman and Others

Bombay High Court · (2013) 2 ALLMR 549 : (2013) 1 MhLj 747

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High Courts03 Oct 2012Dismissed

The United India Insurance Company Limited Vs Onkar Bache and Others

Bombay High Court · (2013) 2 ALLMR 201

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High Courts03 Oct 2012Dismissed

Sajjan Dhondiba Ghodake Vs Sou. Shital Sajjan Ghodake and Another

Bombay High Court · (2013) ALLMR(Cri) 76

Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 302

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High Courts02 Oct 2012Allowed

Rajendra Vs State of Maharashtra and Others

Bombay High Court · (2013) 1 MhLj 163

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3

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High Courts01 Oct 2012

Dongreen Resins and Chemicals Private Limited Vs Balaji Fiber Reinforce Pvt. Ltd.

Bombay High Court · (2013) 1 ALLMR 591 : (2013) 2 MhLj 201

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High Courts01 Oct 2012

Shailendra Panpatil Vs The State of Maharashtra, The Divisional Commissioner, Aurangabad Division, Aurangabad, The Review Committee and The Zilla Parishad, Parbhani

Bombay High Court · (2013) 1 ALLMR 196 : (2013) 1 MhLj 594

Penal Code, 1860 (IPC) — Section 34, 420

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High Courts01 Oct 2012Dismissed

Rolta India Limited Vs Voltas Limited

Bombay High Court · (2012) 10 BOM CK 0221

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(9), 21, 23Limitation Act, 1963 — Section 3, 3(2)(b), 3(2)(b)(ii)

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High Courts01 Oct 2012

Bharatiya Gramin Punarrachan Sanstha''s Hi-Tech Institute of Technology and Hi-Tech Polytechnic, P-119, Bajaj Nagar, Pune Road, Aurangabad Vs The State of Maharashtra and Others Bharatiya Gramin Punarrachan Sanstha''s Hi-Tech Institute of Technology and Hi-Tech Polytechnic, P-119, Bajaj Nagar, Pune Road, Aurangabad Vs The All India Council for Technical Education, The State of Maharashtra and Director of Technical Education, for Maharashtra State, 3, Mahapalika Marg, Dhobi Talav, Mumbai

Bombay High Court · (2013) 1 BomCR 527 : (2012) 114 BOMLR 3478

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High Courts01 Oct 2012Dismissed

Shankarlal V. Keswani Vs India Infoline

Bombay High Court · (2013) 1 BomCR 845

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts01 Oct 2012

Gaurav Gupta Vs Radhika Gupta

Bombay High Court · (2012) 10 BOM CK 0143

Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21

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High Courts01 Oct 2012Dismissed

Shri Narshiv Usapkar Vs The State of Goa

Bombay High Court · (2012) BomCR(Cri) 310

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 452, 506(ii)Probation of Offenders Act, 1958 — Section 4

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High Courts01 Oct 2012Dismissed

Maharashtra State Electricity Board, Khaparkheda Thermal Power Station Vs Vistri Gunjaji Kamble (since deceased through L.Rs. ), A. Smt. Chandralekha Kamble, B. Shri Mangaldeep Kamble and C. Shri Amardeep Kamble

Bombay High Court · (2013) 2 ALLMR 603 : (2013) 136 FLR 643 : (2013) 1 MhLj 529

Industrial Disputes Act, 1947 — Section 2(s)Industrial Employment (Standing Orders) Act, 1946 — Section 13B

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High Courts01 Oct 2012Allowed

Rajendra Vs The State of Maharashtra and Others

Bombay High Court · (2013) 2 ALLMR 331 : (2012) 6 BomCR 16

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308

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High Courts01 Oct 2012

M/s. Angerlehner Structurals and Civil Engineering Co. Vs Municipal Corporation of Greater Mumbai

Bombay High Court · (2012) 10 BOM CK 0029

Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(4)

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High Courts01 Oct 2012

United India Insurance Company Limited, Branch at Akola Vs Sou Meharunisa Sk. Mehboob, Sk. Mehboob Sk. Reheman, Sharad @ Pintu Chopade and Gopal Agrawal

Bombay High Court · (2013) 1 ALLMR 534 : (2012) 6 BomCR 29

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High Courts01 Oct 2012

Deccan Chronicle Holdings Limited Vs Board of Control for Cricket in India

Bombay High Court · (2012) 114 BOMLR 3301

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts01 Oct 2012Allowed

Smt. Nafisa Mohd. Hussain Syed and Another Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1945

Bombay Prohibition Act, 1949 — Section 66(1)(b), 81Income Tax Act, 1961 — Section 11, 13(1), 13(1)(c)(ii), 13(2), 263Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8(c)

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