High Courts28 Sept 2012
Vasantkumar Jivanlal Mehta and Another Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2013) 2 ALLMR 496 : (2012) 6 BomCR 267
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,297 of 3,665
High Courts28 Sept 2012
Krishna Mishra and Another Vs Central Board of Film Certification and Others
Bombay High Court · (2013) 2 ALLMR 71 : (2013) 3 BomCR 287
Cinematograph Act, 1952 — Section 5B(1), 5B(2)Constitution of India, 1950 — Article 19(1), 19(2)
High Courts28 Sept 2012Allowed
Sewakdas Tukaram Jumde Vs State of Maharashtra
Bombay High Court · (2013) 3 BomCR(Cri) 195
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts28 Sept 2012Dismissed
Mohd. Iqbal Ansari @ Raju Chakravarty and Deepa Ansari @ Purnima Chakravarty Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 305 : (2013) BomCR(Cri) 29
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 397, 404
High Courts28 Sept 2012Dismissed
The State of Maharashtra and Vidarbha Irrigation Development Corporation Vs Madhaorao Ramchandra Deshmukh
Bombay High Court · (2013) 1 ALLMR 367
High Courts28 Sept 2012Dismissed
Smt. Gulbanu Hassanali Rupani and Smt. Hasina S. Hemani Vs The Union of India and The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 571
Constitution of India, 1950 — Article 14, 20, 21, 22, 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68, 68(I), 68(K), 68C, 68C
High Courts28 Sept 2012
Angad Kathale Vs Kishan Suryawanshi
Bombay High Court · (2013) 2 ABR 182 : (2012) BomCR(Cri) 671
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts28 Sept 2012
Larsen and Toubro Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2012) 09 BOM CK 0064
Bombay Stamp Act, 1958 — Section 2(14), 2(24), 2(n), 3, 31Constitution of India, 1950 — Article 226, 227Easements Act, 1882 — Section 52
High Courts28 Sept 2012Dismissed
Union of India Vs Mohd. Hanif Abdul Aziz
Bombay High Court · (2012) 286 ELT 25
High Courts28 Sept 2012Dismissed
Sahebrao Mahajan Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1666
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 401(3)Evidence Act, 1872 — Section 145, 27, 32Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts28 Sept 2012Dismissed
Futuristics Offshore Services and Chemicals Ltd. Vs Oil and Natural Gas Corporation Ltd.
Bombay High Court · (2012) 09 BOM CK 0039
Arbitration and Conciliation Act, 1996 — Section 11(6), 30, 30(2), 30(4), 31
High Courts28 Sept 2012
General Manager, Western Coalfields Ltd. and General Manager, Western Coalfields Ltd. Vs Shri Sumit Mullick, Div. Commissioner Amravati Division, Amravati and Others
Bombay High Court · (2012) 6 ALLMR 661 : (2013) 1 MhLj 296
Arbitration Act, 1940 — Section 10, 4, 5Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9
High Courts28 Sept 2012
Babu Laluwale and Shabanabano Vs The State of Maharashtra and Malanbee Yusuf Laluwale
Bombay High Court · (2013) ALLMR(Cri) 1982
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 34, 498(A), 506
High Courts28 Sept 2012Allowed
Sarwarlaram Bakridankhalipa Shaikh Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1998
Explosive Substances Act, 1908 — Section 4, 5, 6Income Tax Act, 1961 — Section 143(3), 147(a), 16(3), 80C, 80LPenal Code, 1860 (IPC) — Section 120B, 307, 34
High Courts28 Sept 2012
Shakti Arora Exports Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (2012) 56 VST 62
Bombay Sales Tax Act, 1959 — Section 151A, 41
High Courts27 Sept 2012
Smt. Vrinda Bharat Mhapsekar Vs Shri Bharat Prabhakar Mhapsekar, Hindu
Bombay High Court · (2013) 2 ALLMR 271 : (2013) 4 BomCR 615 : (2013) 1 MhLj 126
High Courts27 Sept 2012Allowed
Phulchand Andhare Vs The State of Maharashtra and Tahsildar/Taluka Executive, Magistrate, Latur
Bombay High Court · (2013) 2 ALLMR 73 : (2013) 1 MhLj 796
High Courts27 Sept 2012
Indur Kartar Chhugani Vs The State of Maharashtra, at the instance of Addl. Chief Secretary, Home Department, Government of Maharashtra, Mantralaya, Mumbai and Others Punjab National Bank Vs Indur K. Chhugani, Bharat Overseas Bank Ltd. and State of Maharashtra
Bombay High Court · (2013) 1 ABR 293 : (2012) BomCR(Cri) 630 : (2012) 114 BOMLR 3537
Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 8Penal Code, 1860 (IPC) — Section 34, 448, 454
High Courts27 Sept 2012
Mr. Prem Mohanlal Girdhani Vs M/s. Percept Picture
Bombay High Court · (2013) 1 BomCR 157
Arbitration and Conciliation Act, 1996 — Section 9
High Courts27 Sept 2012
Aparna @ Aparna Vs The State of Maharashtra and Others The Aurangabad Municipal Corporation Vs Aparna @ Aparna, The State of Maharashtra, Department of Urban Development, Mantralaya, Mumbai, The Maharashtra State Commission for Women and Mr. Purushottam Bhapkar
Bombay High Court · (2013) 2 ABR 143 : (2012) 6 ALLMR 535 : (2013) 2 BomCR 753 : (2013) 1 MhLj 277
Bombay Provincial Municipal Corporations Act, 1949 — Section 56(1)