High Courts17 Jul 2012
Changdeo Dnyanu Buchade Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1639
Penal Code, 1860 (IPC) — Section 109, 341, 376
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,325 of 3,665
High Courts16 Jul 2012Dismissed
State of Maharashtra Vs Purushottam Govind Bhagwat
Bombay High Court · (2012) BomCR(Cri) 611
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts16 Jul 2012Dismissed
Wamanrao Bakaramji Pawar Vs State of Maharashtra
Bombay High Court · (2012) 07 BOM CK 0254
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 133, 8Penal Code, 1860 (IPC) — Section 161
High Courts16 Jul 2012
Momin Education Society, Mohalla Sayadan, Nanded and Islahul Amal Primary School, Mohalla Sayadan, Nanded Vs Education Officer (Primary), Zilla Parishad, Nanded, Abdul Rab and Rana Iffat
Bombay High Court · (2012) 6 ALLMR 193 : (2013) 136 FLR 255 : (2012) 6 MhLj 539
Constitution of India, 1950 — Article 30, 30(1)Maharashtra Universities Act, 1994 — Section 79(4)
High Courts16 Jul 2012Allowed
Sanjay Automobile Engineers Pvt. Ltd. Vs The Superintending Engineer, Maharashtra State Electricity Distribution Company Ltd.
Bombay High Court · AIR 2012 Bom 166 : (2012) 5 ALLMR 226 : (2012) 5 BomCR 509
Electricity Act, 2003 — Section 56, 56(1)(a), 56(1)(b)
High Courts16 Jul 2012Dismissed
Ashok Pundlik Wajge Vs Manohar Ingle and Ms Kumudini Ingle
Bombay High Court · (2012) BomCR(Cri) 734
Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts16 Jul 2012Allowed
M/s. Sai Shradha Developers Vs Ravindra Ganpatrao Bharitkar and Others
Bombay High Court · (2012) 6 ALLMR 121 : (2013) 3 BomCR 150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1A
High Courts16 Jul 2012
Mahanagar Telephone Nigam Ltd. Vs M/s. Dolchand Kallaji, Engineers and Contractors
Bombay High Court · (2012) 07 BOM CK 0147
High Courts16 Jul 2012
Mahanagar Telephone Nigam Ltd. (A Government of India Enterprise) O/o the Dy. General Manager ANCI, Telephone House, West Wing, 16th Floor, Prabhadevi-Dadar West, Mumbai 400028 Vs M/s. Ram Builders Engineers and Contractors 5, Vireshwar Chhaya, V.S. Khandekar Marg, Vile Parle (E), Mumbai 400057
Bombay High Court · (2012) 07 BOM CK 0146
Arbitration and Conciliation Act, 1996 — Section 11
High Courts16 Jul 2012
Sahebrao Shejul and Ramesh Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 775 : (2012) BomCR(Cri) 612
Bombay Police Act, 1951 — Section 137Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts16 Jul 2012Dismissed
State of Maharashtra Vs Padmakar B. Dandekar, U.D.C., Inspectorate of Armaments, Ordnance Factory, Ambajhari, Nagpur
Bombay High Court · (2012) BomCR(Cri) 167
Penal Code, 1860 (IPC) — Section 120B, 161, 420
High Courts16 Jul 2012Dismissed
The State of Maharashtra Vs Narendra Pralhadrao Mahajan
Bombay High Court · (2012) BomCR(Cri) 518
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 2(c), 20, 7
High Courts16 Jul 2012Dismissed
Rajesh Laxmichand Udeshi @Bhatia Vs Pravin Hiralal Shah
Bombay High Court · (2013) 2 ABR 1146
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
High Courts13 Jul 2012Dismissed
Shri Vishram Jaya Shetkar Alias Manohar Jaya Shetkar and Others Vs Shri Nanu B. Shetkar
Bombay High Court · (2012) 5 ALLMR 845 : (2013) 3 BomCR 96
Civil Procedure Code Amendment Act, 2002 — Section 16, 5Civil Procedure Code, 1908 (CPC) — Section 102Evidence Act, 1872 — Section 58
High Courts13 Jul 2012Dismissed
Shri Atul Pande Vs M/s. Siemens IT Solutions and Services Pvt. Ltd. LBS Marg, Vikhroli (West), Mumbai-400083, Also known as, ATOS IT Solutions and Services Pvt. Ltd. LBS Marg, Vikhroli (West), Mumbai-400083 and M/s. ATOS Origin Limited, Prism Towers, Mumbai-400 062.
Bombay High Court · (2012) 5 ALLMR 179 : (2012) 5 BomCR 32 : (2012) 135 FLR 109 : (2012) LLR 1203 : (2013) 1 SCT 229 : (2013) 2 SLJ 73
Industrial Disputes Act, 1947 — Section 36, 36(2)
High Courts13 Jul 2012
Kishor Pandurang Garad Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 589
Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Co-operative Societies Act, 1960 — Section 73(1AB), 81(3)(4)Penal Code, 1860 (IPC) — Section 34, 406, 408
High Courts13 Jul 2012
Tanaji D. Chavan Vs The Partner, M/s. Plastica Interlinked Industrial Estate, Jogeshwari (E)
Bombay High Court · (2012) 5 ALLMR 224 : (2013) LabIC 816 : (2012) LLR 1202
Industrial Disputes Act, 1947 — Section 17B
High Courts13 Jul 2012Dismissed
Kashiram Bopche Vs Ramesh Patil, The Head Master, "Jijamata Arts and Science Junior College", Buti Bori, Tah. and Distt. Nagpur
Bombay High Court · (2012) BomCR(Cri) 353
Criminal Procedure Code, 1973 (CrPC) — Section 378Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(3), 13(1)
High Courts13 Jul 2012
Vishnu Belgumwar Vs The State Government of Maharashtra and The Special Land Acquisition Officer, Minor Irrigation Works No. II, Yavatmal The State of Maharashtra and The Spl. Land Acquisition Officer, Minor Irrigation Works No. II. Yeotmal Vs Vishnu Belgumwar
Bombay High Court · (2012) 07 BOM CK 0157
Land Acquisition Act, 1894 — Section 4
High Courts13 Jul 2012Dismissed
Smt. Kausalyabai Kisan Chavan Vs Sakharam Namdeo Gaikwad, Deceased, Through his L.Rs. - and Others
Bombay High Court · (2012) 5 ALLMR 283 : (2012) 5 BomCR 653 : (2012) 114 BOMLR 2634
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(11), 23(1)(a)(i), 29, 31, 33(5)(b)(c)Constitution of India, 1950 — Article 226, 227, 300A