High Courts02 Aug 2012Allowed
Yuvraj Selokar Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 371 : (2012) BomCR(Cri) 262
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,317 of 3,665
High Courts02 Aug 2012
Rangnath Chavan, Kishor Sonawane and Sanjay Kamble Vs The Maharashtra State Electricity Transmission Company Ltd. and Others
Bombay High Court · (2012) 08 BOM CK 0182
High Courts02 Aug 2012Allowed
Spedag East Africa Ltd. Vs Surendra Engineering Corporation Pvt. Ltd.
Bombay High Court · (2012) 175 CompCas 50 : (2012) 115 SCL 308
Companies Act, 1956 — Section 433(e)
High Courts02 Aug 2012
Mr. Nilesh Prabhakar Chondalkar Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 593
Constitution of India, 1950 — Article 226
High Courts02 Aug 2012
Sudhakar Chapke Vs The Maharashtra State Electricity Distribution Company Limited and Executive Director (Distribution Commerce and Coordination Planning), The Maharashtra State Electricity Distribution Company Limited, Prakashgad, Ananta Kanekar Road, Station Road, Bandra, Mumbai - 400051
Bombay High Court · (2013) 2 ABR 483 : (2013) 1 ALLMR 564 : (2013) 1 BomCR 604 : (2013) LabIC 1414
High Courts02 Aug 2012
Gopal Shumsher Rana, of Kathmandu, Nepali Inhabitant Vs Lt. General Shridhar Shumsher Bahadur Rana, of Kathmandu, Nepali Inhabitant and Others
Bombay High Court · (2012) 6 BomCR 287
High Courts02 Aug 2012Dismissed
Antonio Shunit Joao and others Vs Revisional Authority, Ministry of Mines and others
Bombay High Court · AIR 2012 Bom 170 : (2013) 1 MhLj 317
High Courts02 Aug 2012
Sandhya Rajaram Lokhande Vs Rajaram Ganu Lokhande
Bombay High Court · (2013) 2 ALLMR 293 : (2012) 5 BomCR 34
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts02 Aug 2012Dismissed
Union of India Vs D.J. Pujar, Hubli and Another
Bombay High Court · (2013) 1 ALLMR 625 : (2012) 135 FLR 703 : (2012) 4 LLJ 86 : (2012) LLR 1265 : (2012) 6 MhLj 686
Industrial Disputes Act, 1947 — Section 17B
High Courts02 Aug 2012
Madhuriben K. Mehta and Others Vs Ashvin Rupsi Nandu and Another and Jugnasha Kantilal Mehta
Bombay High Court · (2012) 5 ALLMR 572 : (2012) 5 BomCR 27
Hindu Minority and Guardianship Act, 1956 — Section 8(3)
High Courts02 Aug 2012Partly Allowed
Saudagar Alias Balu Bajirao Bhange Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2012
Bombay Police Act, 1951 — Section 135Income Tax Act, 1961 — Section 139(9), 143(1)(a), 143(1A), 154, 32ABPenal Code, 1860 (IPC) — Section 307, 324, 334
High Courts01 Aug 2012Dismissed
Ibraya @ Iqbal Ajij Mujawar Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 228 : (2012) BomCR(Cri) 651
Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts01 Aug 2012Dismissed
Vasant Kusha Murkute Vs The State For - Kusha Shiva Murkute
Bombay High Court · (2012) 08 BOM CK 0169
Penal Code, 1860 (IPC) — Section 302, 304, 309
High Courts01 Aug 2012Dismissed
The State of Maharashtra and The Food Inspector, Food and Drugs Administration, MS, Wardha Vs Atul Taksande
Bombay High Court · (2012) BomCR(Cri) 602 : (2012) CriLJ 3925
General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13, 16(1)(a)(ii), 2(ia), 2(ia)(m), 2(v)
High Courts01 Aug 2012Disposed Off
Atomstroyexport Vs The Deputy director of Income Tax (International Taxation)1(1) Mumbai, The Director of Income Tax (International Taxation) Mumbai and The Union of India
Bombay High Court · (2012) 114 BOMLR 2742 : (2012) 210 TAXMAN 137
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(20), 143(3), 147, 147(a)
High Courts01 Aug 2012Allowed
Ashok Wankar, Pramod Gargilwar, Chhatrapati Pundlik Sonule and Kishor Lakde Vs The State of Maharashtra and Chief Executive Officer, Zilla Parishad, Chandrapur
Bombay High Court · (2012) 08 BOM CK 0137
High Courts01 Aug 2012
Smt. Praneeta Prakash Navage and Sunil Laxman Ghode Vs The State of Maharashtra and Others, Nitin Bhikaji Nikam and The State of Maharashtra
Bombay High Court · (2013) BomCR(Cri) 54
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 3, 372, 378, 390, 427Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2012Dismissed
Abdul Qayyum Khan and Others Vs The Additional Collector, Nanded, Dist. Nanded, The Tahsildar, Tahsil Office, Nanded, Dist. Nanded and The Maharashtra State Wakf Board, Office at Panchakki, Aurangabad.
Bombay High Court · (2012) 5 BomCR 5 : (2012) 114 BOMLR 2863 : (2013) 1 MhLj 449
Waqf Act, 1995 — Section 14, 36, 51, 52, 52(1)
High Courts01 Aug 2012Allowed
Arjun Parche, Babarao Bhimrao Parche and Smt. Kamlabai Babarao Parche Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 667 : (2012) CriLJ 4439
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts01 Aug 2012Dismissed
Ajay Krishnakant Parikh and Another Vs Anand Jayant Dave and Another
Bombay High Court · (2012) BomCR(Cri) 111 : (2013) 2 MhLj 800
Companies Act, 1956 — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138