High Courts08 Aug 2012
Naresh Mehune Vs Sangeeta Gendlal Kambhale
Bombay High Court · AIR 2012 Bom 171
Special Marriage Act, 1954 — Section 12, 25
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,315 of 3,665
High Courts08 Aug 2012
Maharashtra State Financial Corporation, Aurangabad Vs Sunil Idhare and Others
Bombay High Court · (2012) 5 ALLMR 721 : (2012) 135 FLR 784 : (2012) 4 LLJ 223
Industrial Disputes Act, 1947 — Section 10, 33(C2), 5
High Courts08 Aug 2012Allowed
Komal Vs Vitthal Dhanaji Suryawanshi
Bombay High Court · (2013) 1 MhLj 268
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts08 Aug 2012Allowed
Ali Mehboob Shaikh and Others Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2008
Income Tax Act, 1961 — Section 143(3), 144A, 147(a)Penal Code, 1860 (IPC) — Section 307, 34
High Courts07 Aug 2012Dismissed
New India Assurance Company Vs Janglu Lodekar and Others
Bombay High Court · (2013) 2 ACC 362 : (2013) ACJ 595 : (2012) 5 ALLMR 528 : (2013) 1 BomCR 339
Motor Vehicles Act, 1988 — Section 140
High Courts07 Aug 2012Dismissed
Sujit Suresh Divekar and Another Vs State of Maharashtra and Others
Bombay High Court · (2012) 5 BomCR 868
High Courts07 Aug 2012Dismissed
Khalil Haji Bholumiya Salar and Others Vs Parveen and Others
Bombay High Court · (2013) 1 ABR 287 : (2013) 3 MhLj 182
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 23 Rule 3B, Order 43 Rule 1A, 107(2)Penal Code, 1860 (IPC) — Section 395, 397
High Courts07 Aug 2012Dismissed
Mr. Naresh Parab Vs The State of Goa
Bombay High Court · (2012) 08 BOM CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts07 Aug 2012Allowed
Smt. Dharavati Dhanraj Meshram Vs State of Maharashtra and Others
Bombay High Court · (2012) 6 ALLMR 158
High Courts07 Aug 2012Dismissed
Pramod Ashok Pujari Vs The State of Maharashtra and Another
Bombay High Court · (2012) BomCR(Cri) 90
Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 135, 397
High Courts07 Aug 2012Dismissed
Balu Gena Mahajan Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 237 : (2012) BomCR(Cri) 598
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Aug 2012Dismissed
Master Sujit Suresh Divekar and Another Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 ALLMR 795
High Courts07 Aug 2012
Dr. Babasaheb Ambedkar Sahakari Sakhar Karkhana Limited Kashegaon Vs The Union of India and The Assistant Provident Fund Commissioner
Bombay High Court · (2012) 5 ALLMR 843 : (2013) 3 BomCR 322 : (2012) 135 FLR 710 : (2012) LLR 1268
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts07 Aug 2012Dismissed
Mohammed Ali Moinuddin Sayed Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2010
Penal Code, 1860 (IPC) — Section 397
High Courts06 Aug 2012
Union of India Vs Focus Contrade Pvt. Ltd.
Bombay High Court · (2013) 292 ELT 322
Central Excises and Salt Act, 1944 — Section 11BB
High Courts06 Aug 2012
Ambuja Cements Ltd. Vs Union of India
Bombay High Court · (2013) 3 ABR 1247
Railway Claims Tribunal Act, 1987 — Section 17(2)Railways Act, 1989 — Section 106
High Courts06 Aug 2012Dismissed
Director of Income Tax (International Taxation), Scindia House, Ballard Estate, Mumbai Vs Balaji Shipping UK Ltd.
Bombay High Court · (2012) 253 CTR 460 : (2012) 211 TAXMAN 535
Income Tax Act, 1961 — Section 115VB, 115VI, 115VI(2), 172, 172(1)
High Courts06 Aug 2012Allowed
Premchand Bansi Jadhav, Nitin Kautik Chaudhari, Chhagan Gangaram Patil Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 376
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 439(2)Penal Code, 1860 (IPC) — Section 109, 120B, 34, 406, 409Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
High Courts06 Aug 2012Allowed
Suresh Tawale Vs Uttam Ghadge and Others
Bombay High Court · (2013) 2 ABR 196 : (2012) 5 ALLMR 880 : (2012) 5 BomCR 495
High Courts06 Aug 2012
Jayantilal Hiralal Patel Vs Dhanlaxmi Kantilal Patel and others
Bombay High Court · (2012) 6 BomCR 89
Arbitration and Conciliation Act, 1996 — Section 34, 7(1)