High Courts25 Sept 2012Allowed
Hemraj Bhoyar Vs The State of Maharashtra
Bombay High Court · (2012) 09 BOM CK 0183
Penal Code, 1860 (IPC) — Section 363, 365, 366A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,299 of 3,665
High Courts25 Sept 2012
Shri. Jeevan Kashinath Patil Vs State of Maharashtra and District Judge, District Court, Beed Shri. Navinchandra Brijaratnlal Shah Vs State of Maharashtra and District Judge, District Court, Ahmednagar
Bombay High Court · (2012) 6 ALLMR 582 : (2013) 1 BomCR 770 : (2013) 136 FLR 185 : (2012) 6 MhLj 888
Payment of Gratuity Act, 1972 — Section 4, 4(1)
High Courts25 Sept 2012Dismissed
Sher Mohammad Dost Mohammad Khan and others Vs State of Maharashtra and Others
Bombay High Court · (2012) 6 BomCR 374
Constitution of India, 1950 — Article 226
High Courts25 Sept 2012Dismissed
Kalpana Munish Bumb through her Power of Attorney Munish M. Bumb Vs M/s. Joindre Capital Services Ltd. and Bombay Stock exchange Limited
Bombay High Court · (2012) 09 BOM CK 0179
Arbitration and Conciliation Act, 1996 — Section 34Securities and Exchange Board of India Act, 1992 — Section 11, 11(1)Securities Contracts (Regulation) Act, 1956 — Section 10
High Courts25 Sept 2012
Mr. Dattatraya Ganpat Gaikwad and Others Vs Sunita Devi Singhaniya Hospital and Medical Research Centre, Thane
Bombay High Court · (2013) 1 ABR 133 : (2013) 2 ALLMR 701 : (2013) 136 FLR 596 : (2013) 3 MhLj 308
Factories Act, 1948 — Section 2(m)Industrial Disputes Act, 1947 — Section 25L(a), 25L(a)(i), 25O
High Courts25 Sept 2012
Swami Ramanand Shikshan Prasarak Mandal Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 MhLj 919
Constitution of India, 1950 — Article 14, 19(1)(g), 226Maharashtra Universities Act, 1994 — Section 10, 11, 14, 17(5), 2(10)Penal Code, 1860 (IPC) — Section 21
High Courts25 Sept 2012Dismissed
State of Goa Vs Constancio P. Branganza
Bombay High Court · (2012) 09 BOM CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts25 Sept 2012Allowed
Mr. Santosh Lalmani Tiwari Vs Mrs. Aaradhana Devi Santosh Tiwari
Bombay High Court · AIR 2013 Bom 12 : (2013) 2 ALLMR 317 : (2013) 2 DMC 29 : (2013) 1 MhLj 253
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 113, 13(1)Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ia), 13B, 13B(2)
High Courts25 Sept 2012
Kailash Vs State of Maharashtra
Bombay High Court · (2013) 1 ABR 327 : (2013) ALLMR(Cri) 992
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Sept 2012Dismissed
The State of Maharashtra Vs Purushottam Dashrath Borate and Pradeep Yashwant Kokade Purushottam Dashrath Borate and Pradeep Yashwant Kokade Vs The State of Maharashtra
Bombay High Court · (2012) 114 BOMLR 3845
Constitution of India, 1950 — Article 226, 9Criminal Procedure Code, 1973 (CrPC) — Section 129, 235(2), 311, 313, 354Evidence Act, 1872 — Section 106, 113A, 27, 32, 8
High Courts24 Sept 2012
IMC Limited (erstwhile United Storage and Tank Terminals Ltd.) Vs INEOS ABS (India) Limited (erstwhile ABS Industries Limited and Bayer ABS Limited)
Bombay High Court · (2012) 09 BOM CK 0188
Arbitration and Conciliation Act, 1996 — Section 31, 31(7), 31(7)(a), 33, 34
High Courts24 Sept 2012
M/s. Pancham International Vs Union of India
Bombay High Court · (2012) 09 BOM CK 0187
Arbitration and Conciliation Act, 1996 — Section 19, 32(2), 34, 34(4)
High Courts24 Sept 2012
The New India Assurance Co. Ltd. Vs Prabhakar Rakhunde and Lilabai Prabhakar Rakhunde
Bombay High Court · (2012) 6 ALLMR 314 : (2013) 2 BomCR 779 : (2012) 6 MhLj 658
Motor Vehicles Act, 1988 — Section 166
High Courts24 Sept 2012
Smt. Jyoti Subhash Bhansale Vs The Collector, Collectorate Office, Pune and Others
Bombay High Court · (2013) 1 ABR 135 : (2013) 1 BomCR 892 : (2013) 1 MhLj 154
Land Acquisition Act, 1894 — Section 18, 54
High Courts24 Sept 2012Dismissed
M/s. Nagpur Sical Gupta Road Terminal Limited 7th Floor, Shreeram Towers, Kingsway. S.V. Patel Marg, Nagpur-440 006 Vs The Maharashtra Airport Development Com. Ltd. (MADC)
Bombay High Court · (2013) 1 MhLj 947
Arbitration and Conciliation Act, 1996 — Section 11, 12, 12(2), 13, 13(5)
High Courts24 Sept 2012Allowed
Ratan Rathod Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 240 : (2012) BomCR(Cri) 620 : (2013) 1 DMC 604
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts24 Sept 2012
Sanjay Pachpole Vs The State of Maharashtra and Others
Bombay High Court · (2012) 6 ALLMR 567 : (2012) 114 BOMLR 3518 : (2013) 1 MhLj 670 : (2013) 1 MhLj 308
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts24 Sept 2012Dismissed
Shri Roopchand Mohanlal Jain Vs Chandraprakash, Aurangabad and National Commodity and Derivatives Exchange Limited
Bombay High Court · (2012) 09 BOM CK 0042
Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 2(4), 40, 41, 43
High Courts24 Sept 2012
Kalyansinh K. Kumpavat Vs Prashant J. Patel
Bombay High Court · (2012) 09 BOM CK 0029
Arbitration and Conciliation Act, 1996 — Section 16, 18, 19, 33, 34