High Courts24 Aug 2012Dismissed
State of Maharashtra Vs Upkarsing Samshersing Arora and etc.
Bombay High Court · (2013) 2 ABR 580
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3, 4, 5
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,309 of 3,665
High Courts24 Aug 2012
Hitesh Lakhamshi Shah Vs Pradip Chinubhai Shah and Nisha Pradip Shah
Bombay High Court · (2013) 1 BomCR 669
High Courts24 Aug 2012
Tata Capital Financial Services Limited Vs J.B.Dyechem
Bombay High Court · (2012) 08 BOM CK 0210
Negotiable Instruments Act, 1881 (NI) — Section 30
High Courts24 Aug 2012
Goculdas Dossa and Company Vs Kirtikumar Mulji Thakkar
Bombay High Court · (2012) 08 BOM CK 0209
High Courts24 Aug 2012Allowed
Manohar Jagtap Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 286 : (2012) BomCR(Cri) 424
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 5(1)(d), 5(2)
High Courts24 Aug 2012Dismissed
Smt. Shanta Prakash Shewale Vs The Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department (Special) and Detaining Authority, Mantralaya, Mumbai - 400032, The State of Maharashtra and Director of Revenue Intelligence Mumbai, New Marine Lines, Mumbai-400020
Bombay High Court · (2012) 08 BOM CK 0110
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts24 Aug 2012
E.M.U. Lines Private Limited Company Vs M/s.Blue Ocean Lines Pvt. Ltd., Permanand Chand and Jankinandan Pandey
Bombay High Court · (2013) 1 BomCR 658
High Courts24 Aug 2012
Suresh Tidke Vs The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 151
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 300
High Courts24 Aug 2012
Dena Bank Vs Nilesh Karunakar Shetty and Others
Bombay High Court · (2013) 1 BomCR 648 : (2012) 6 MhLj 701
Criminal Procedure Code, 1973 (CrPC) — Section 91
High Courts24 Aug 2012
Mohammed Arif Allahuddin Khan and Another Vs State of Maharashtra and Others
Bombay High Court · (2012) 08 BOM CK 0068
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Penal Code, 1860 (IPC) — Section 320, 324, 326, 34
High Courts24 Aug 2012
Mr. Ashok Magharam Kularia Vs Country Club (India) Limited
Bombay High Court · (2013) 1 BomCR 623
High Courts23 Aug 2012
Mrs. Rashmi Rajan Lambor Vs Scrutiny Committee and Another
Bombay High Court · (2013) 2 ABR 1004
Constitution of India, 1950 — Article 226, 38, 43
High Courts23 Aug 2012
Ashapura Aluminum Limited Vs Mr. Jayesh Nagindas Doshi and Others
Bombay High Court · (2013) 111 BC 703 : (2013) 1 BomCR 617
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Aug 2012
Florens Containers Inc. Vs M/s. Ornate Multimodal Carriers Pvt. Ltd.
Bombay High Court · (2013) 3 ABR 177 : (2013) 1 ALLMR 505 : (2013) 2 MhLj 843
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Companies Act, 1956 — Section 434
High Courts23 Aug 2012
Vasant Jagannath Malkar-Teli and ors Vs Parvati Ananda Phatak and Others
Bombay High Court · (2013) 1 ALLMR 394 : (2013) 2 BomCR 381
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A
High Courts22 Aug 2012Dismissed
Biru Vithoba Shejal Vs State of Maharashtra
Bombay High Court · (2013) 2 ABR 423
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Aug 2012Allowed
Radhesham Ganeshlal Dhoot Vs Vishukumar Bansalilal Kalantri
Bombay High Court · (2012) BomCR(Cri) 640
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Aug 2012Dismissed
Bharat Khade Vs The State of Maharashtra
Bombay High Court · (2013) 1 ABR 223 : (2013) ALLMR(Cri) 253 : (2013) 1 BomCR(Cri) 309
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts22 Aug 2012
Sushilkumar Jivanram Gupta Vs Union of India
Bombay High Court · (2013) 289 ELT 405
Customs Act, 1962 — Section 129D, 22, 5(2)
High Courts21 Aug 2012
Dattaprabhu Joshi Vs The State of Maharashtra and Ramdas Raut
Bombay High Court · (2013) BomCR(Cri) 37
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 169, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 294, 509