High Courts24 Jul 2012
Ajay Gupta and Others Vs State of Maharashtra and Others
Bombay High Court · (2012) 5 ALLMR 560
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 118, 159
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,322 of 3,665
High Courts24 Jul 2012
Smt. Hushna Bano Mohamed Shakir Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ABR 153 : (2012) 5 ALLMR 577 : (2013) 2 BomCR 642
Constitution of India, 1950 — Article 226
High Courts24 Jul 2012Allowed
Sadashiv Vs M/s. Pro-Interactive Services (I) (P) Ltd. and Others
Bombay High Court · (2012) 6 ALLMR 620
Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 15, 17, 5
High Courts24 Jul 2012Dismissed
The State of Maharashtra Vs Khudaram Kshirsagar
Bombay High Court · (2012) 07 BOM CK 0043
Prevention of Corruption Act, 1988 — Section 13(2), 13(i)(d), 7
High Courts24 Jul 2012Dismissed
Baliram Padmakar Thakur Vs Union of India
Bombay High Court · (2013) 292 ELT 31
High Courts23 Jul 2012Allowed
Ayaz Ahamed Khan Vs State of Maharashtra and Another
Bombay High Court · (2013) 3 ABR 1440 : (2013) ALLMR(Cri) 522 : (2012) BomCR(Cri) 611 : (2013) 2 Crimes 24
Notaries Act, 1952 — Section 13Penal Code, 1860 (IPC) — Section 34, 420, 465, 467, 468
High Courts23 Jul 2012Dismissed
Rajesh Mahadeo Pakhare Vs State of Maharashtra
Bombay High Court · (2013) 3 ABR 826 : (2013) ALLMR(Cri) 1009
Penal Code, 1860 (IPC) — Section 302, 307, 320, 325, 333
High Courts23 Jul 2012Dismissed
Soma Balkrushna Dadore Vs State of Maharashtra
Bombay High Court · (2013) 2 ABR 1263
Penal Code, 1860 (IPC) — Section 376, 506, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts23 Jul 2012
Steelco Gujarat Limited Vs The Union of India and Others
Bombay High Court · (2012) 285 ELT 161
High Courts23 Jul 2012Allowed
Sou. Pramila Shankar Ghante Vs Shri Shankar Vishwanath Ghante
Bombay High Court · (2013) 3 ABR 1220 : (2013) 3 BomCR 280 : (2012) 114 BOMLR 3147
Hindu Marriage Act, 1955 — Section 12, 12(1)(a), 13, 13(1)(ia)(ib), 23
High Courts23 Jul 2012Allowed
Divakar Savleram Torne, Shri Dinkar Savleram Torne Vs Suresh Rafayal Torne and Others
Bombay High Court · (2012) 6 ALLMR 78
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(K)(3), 32G, 32K, 32M
High Courts23 Jul 2012
James Toner Vs State of Goa
Bombay High Court · (2012) 07 BOM CK 0086
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 21(B)
High Courts23 Jul 2012Dismissed
Shashi Leekha Vs Sheila Shashi Leekha
Bombay High Court · (2013) 2 ABR 959 : AIR 2013 Bom 97 : AIR 2013 Bom 86 : (2013) 1 ALLMR 716 : (2012) 6 MhLj 594
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), 10, 25Constitution of India, 1950 — Article 14, 142, 254Family Courts Act, 1984 — Section 19
High Courts23 Jul 2012Dismissed
Wing Commander Cecil Barretto VSN (Retd), Lt. Col. S.P. Gunaji (Retd.). and Colonel D. R. Rao (Retd.) Vs Union of India and Others
Bombay High Court · (2012) 07 BOM CK 0039
Constitution of India, 1950 — Article 226
High Courts23 Jul 2012
Sangli Miraj Kupwad Cities Municipal Corporation, Sangli Vs Mahapalika Kamgar Sabha
Bombay High Court · (2013) 2 ABR 811 : (2012) 6 ALLMR 90 : (2013) LabIC 1675 : (2013) 1 LLJ 277
Bombay Provincial Municipal Corporations Act, 1949 — Section 1(5)Constitution of India, 1950 — Article 12, 14, 16, 309Industrial Disputes Act, 1947 — Section 10(1)(d), 12(5), 25F
High Courts20 Jul 2012
Jayavanti Dawood Khalfe and Others Vs Pushpa Ramdas and Others
Bombay High Court · (2012) 07 BOM CK 0212
High Courts20 Jul 2012Allowed
The Chairman The Sangli Salary Earners Cooperative Societies, Sangli Head Office-Harbhat Road, Sangli Vs Shri Sameer Fulchand Shaha
Bombay High Court · (2012) 5 ALLMR 389 : (2013) 3 BomCR 247
Constitution of India, 1950 — Article 227
High Courts20 Jul 2012Dismissed
Paper Prints (India) Pvt. Ltd. Vs Phoenix ARC Pvt. Ltd.
Bombay High Court · (2012) 5 ALLMR 617 : (2013) 1 BC 225 : (2013) 2 BomCR 371 : (2012) 4 CompLJ 611
Companies Act, 1956 — Section 433, 434Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 3, 5, 5(1), 5(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 13(4), 15, 15(1), 2(l)
High Courts20 Jul 2012
Vitthal Lokhande, Dadarao Lokhande and Godavaribai Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 745
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 306, 34, 498A