High Courts06 Aug 2012Dismissed
Shri Raj G. Kuwatkar Vs Union of India and The Commissioner of Customs(G)
Bombay High Court · (2012) 5 ALLMR 532 : (2012) 5 BomCR 847 : (2012) 114 BOMLR 3231
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,316 of 3,665
High Courts06 Aug 2012Dismissed
Balim Ghodki and Others Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 276
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 20, 5(2)
High Courts06 Aug 2012Dismissed
Natubhai G. Patel Vs The State of Maharashtra and Another
Bombay High Court · (2012) 08 BOM CK 0078
Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts06 Aug 2012Allowed
Ramesh Hiranwar Vs M/s Pandurang and Krishnarao Co. and Others
Bombay High Court · (2012) 5 ALLMR 708
Bombay Motor Vehicles Tax Act, 1958 — Section 12, 12B, 14, 14(1), 14ABombay Prohibition Act, 1949 — Section 137, 138Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 9
High Courts06 Aug 2012
Jai Laxmi Constructions and Laxmi Auto Agencies Vs The State of Maharashtra and Others
Bombay High Court · (2012) 5 ALLMR 813 : (2012) 114 BOMLR 2796
Constitution of India, 1950 — Article 14
High Courts06 Aug 2012Dismissed
Vilas Babu @ Ramling Sonavane Vs The State of Maharashtra
Bombay High Court · (2013) 1 BomCR(Cri) 435
Penal Code, 1860 (IPC) — Section 302
High Courts03 Aug 2012Allowed
Gulf Oil India Limited Vs Tube Investment of India Limited
Bombay High Court · (2013) 2 ALLMR 206 : (2012) 6 BomCR 73 : (2013) 2 MhLj 758
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2
High Courts03 Aug 2012Allowed
Shri Anil Bapu Ingawale Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 ALLMR 388
High Courts03 Aug 2012
Smt. Vijaya S. Palekar Vs Shri Barnado Charlio Lobo, Rajput Chal, Room No. 5, St. Cruz (E), Mumbai 29 and Mr. German D''Mello, 1st Floor, Shelter Enclave, Wadlem Bhat, Near Bank of India, Taleigao, Goa
Bombay High Court · (2012) 08 BOM CK 0200
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 2, 2(2), 9Limitation Act, 1963 — Section 14
High Courts03 Aug 2012
Susme Builders Private Limited Vs Om Namo Sujlam Suflam Co-operative Housing Society, office at Shivaji Nagar, Shree Chattrapati Shivaji Maharaj Marg, Vakola Bridge, Santacruz (E), Mumbai 400055 and J.G. Developers Pvt. Ltd. Office at Rajabahadu Mansion, 20, Ambalal Doshi Marg, Fort Mumbai 400023
Bombay High Court · (2013) 2 ABR 502 : (2012) 5 BomCR 736
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 202Specific Relief Act, 1963 — Section 41(e), 42
High Courts03 Aug 2012Allowed
Smt. Puniyabai Kahar Vs Bhaddu Gour and Others
Bombay High Court · (2012) 08 BOM CK 0183
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts03 Aug 2012
Andre Fernandes Vs State
Bombay High Court · (2012) BomCR(Cri) 150
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307
High Courts03 Aug 2012Dismissed
Namdeo Dnyanaba Agarkar Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 594 : (2012) CriLJ 3946
Penal Code, 1860 (IPC) — Section 323, 341, 354, 451
High Courts03 Aug 2012Dismissed
Sunil Gayaprasad Mishra Vs Rashtra Sant Tukdoji Maharaj University and Others
Bombay High Court · (2012) 5 ALLMR 581
Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 14, 226General Clauses Act, 1897 — Section 21
High Courts03 Aug 2012
Vishwa Paper Mills (Division of Yog Industries Ltd). Vs United India Insurance Co. Ltd.
Bombay High Court · (2012) 5 BomCR 24
Arbitration Act, 1940 — Section 11, 11(6)
High Courts03 Aug 2012
Maharashtra State Road Transport Corporation Vs Abdul Gani and Another
Bombay High Court · (2013) 2 ABR 490
High Courts02 Aug 2012Allowed
M/s. Somras Distillers Vs State of Maharashtra and Others
Bombay High Court · (2013) 2 ABR 414
Bombay Sales Tax Act, 1959 — Section 36(2A), 41
High Courts02 Aug 2012Dismissed
Ravindra N. Chaudhari Vs Zonal Manager, IDBI Bank Ltd.
Bombay High Court · (2012) 135 FLR 708
High Courts02 Aug 2012Dismissed
Pradeep Raisoni Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 161
Penal Code, 1860 (IPC) — Section 120B, 409