High Courts01 Aug 2012Allowed
Ruprao Vithobaji Dhok Vs Additional Commissioner, Amravati Division and Others
Bombay High Court · (2013) 1 ABR 65
Bombay Village Panchayats Act, 1958 — Section 14(h)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,318 of 3,665
High Courts01 Aug 2012Allowed
Maheboobsab Husainsab Ladaf and Mahamadsab alias Masudsab Ladaf (deceased) through L.R., Ajijsab Chandsab Ladaf Vs Putalabai Ghudusab Kalawant And Nivrutti Dasharatha Survase, Deceased, through his L.R. Sojarbai Nivrutti Survase
Bombay High Court · (2012) 5 BomCR 18 : (2012) 6 MhLj 640
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 12, 3, 4, 9Maharashtra Land Revenue Code, 1966 — Section 225
High Courts01 Aug 2012Dismissed
Mohinder Kaur Kochar Vs Mayfair Housing Private Ltd. and Others
Bombay High Court · AIR 2013 Bom 57 : (2012) 6 ALLMR 862 : (2012) 6 BomCR 194 : (2013) 1 MhLj 389
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Industrial Disputes Act, 1947 — Section 2Maharashtra Co-operative Societies Act, 1960 — Section 101, 137, 152, 152A, 154
High Courts01 Aug 2012Dismissed
Milind Janu Kharat Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1960
Income Tax Act, 1961 — Section 143(3), 263, 271(1)(c)Penal Code, 1860 (IPC) — Section 323, 363, 366, 376, 376(2)(f)
High Courts01 Aug 2012Allowed
Kalpvruksha Tub Well Company Vs Anjana Mahavit Patil and Others
Bombay High Court · (2013) 3 BomCR 111
High Courts31 Jul 2012Dismissed
Devidas Matiramji Surwade Vs Additional Commissioner and Others
Bombay High Court · (2013) 2 ABR 579
High Courts31 Jul 2012
Ashok Bansilal Mutha and Another Vs State of Maharashtra and Others
Bombay High Court · (2013) 2 ALLMR 311 : (2012) 6 BomCR 118
High Courts31 Jul 2012
National Standard (India)Limited and Deependra Gupta Vs State of Maharashtra and Others
Bombay High Court · (2012) 07 BOM CK 0246
Maharashtra Regional and Town Planning Act, 1966 — Section 40
High Courts31 Jul 2012
Mr. Ian D''Costa, Dr. Jose D''Souza, Ph.D. (Microbiology) and Dr. Bernard F. Rodrigues, Ph.D. (Botony) Vs State of Goa and Others
Bombay High Court · (2012) 07 BOM CK 0244
Merchant Shipping Act, 1958 — Section 356F
High Courts31 Jul 2012Allowed
Wainganga Krishna Gramin Bank Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 BomCR(Cri) 160
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 405, 406, 409
High Courts31 Jul 2012
Shri Manojkumar Parasnath Singh Vs The State of Maharashtra and Others
Bombay High Court · (2012) 07 BOM CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173Penal Code, 1860 (IPC) — Section 147, 148, 149, 154, 395
High Courts31 Jul 2012
M/s. Garlick Engineering Vs The Assistant collector of Central Excise, Kalyan Division II, Bombay III Collectorate, The Union of India and The Speaker, Lok Sabha, New Delhi
Bombay High Court · (2012) 5 ALLMR 538 : (2012) 114 BOMLR 2900 : (2013) 287 ELT 245
Constitution of India, 1950 — Article 109, 120, 122, 122(1), 143
High Courts31 Jul 2012Dismissed
The State of Maharashtra Vs Natthu Thutarkar and Maroti Thutarkar
Bombay High Court · (2013) 2 ABR 1272
Penal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts31 Jul 2012Dismissed
State of Maharashtra Vs Baban Damodar Bari and Others
Bombay High Court · (2013) 3 BomCR(Cri) 280 : (2013) 1 DMC 240
Criminal Procedure Code, 1973 (CrPC) — Section 174Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts31 Jul 2012Allowed
Gulabrao Chawardol Vs Pandurang Ambatkar
Bombay High Court · (2012) 07 BOM CK 0029
Easements Act, 1882 — Section 13(e)
High Courts31 Jul 2012Dismissed
Smt. Matlane Kalpana Nishikant and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 ALLMR 580 : (2012) 114 BOMLR 2910 : (2012) 6 MhLj 644
Constitution of India, 1950 — Article 14, 16(1), 226, 39(d)
High Courts31 Jul 2012
Vinothan Krishnan Raman Vs University of Mumbai and others.
Bombay High Court · (2012) 114 BOMLR 2737
Constitution of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 22(3), 26(1)(f), 26(1)(f)
High Courts31 Jul 2012
Sanjay Gupta and Another Vs State of Maharashtra
Bombay High Court · (2013) 2 ABR 246 : (2013) ALLMR(Cri) 545
Criminal Procedure Code, 1973 (CrPC) — Section 482Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 2, 3, 5Penal Code, 1860 (IPC) — Section 23, 24, 417, 419, 465
High Courts30 Jul 2012
Mrs. Hemlatha Varadan and Others Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2012) 07 BOM CK 0228
Constitution of India, 1950 — Article 226
High Courts30 Jul 2012Dismissed
Vinod Dhore Vs The State of Maharashtra
Bombay High Court · (2013) 3 ABR 1062 : (2013) ALLMR(Cri) 1016
Penal Code, 1860 (IPC) — Section 302