High Courts13 Jul 2012
Dulharsingh Daulatsingh Jarhade, C. No. 6166, Central Prison, Aurangabad Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 122
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,326 of 3,665
High Courts13 Jul 2012
Omprakash Miglani Vs Coal India Limited and Western Coalfields Ltd.
Bombay High Court · (2012) 114 BOMLR 2579
Constitution of India, 1950 — Article 14, 16, 21, 226Mines Act, 1952 — Section 2[c), 2[h), 2[j), 2[k), 2[l)
High Courts12 Jul 2012
In Re: AVM Capital Services Private Limited and Others
Bombay High Court · (2012) 114 BOMLR 2533 : (2012) 111 CLA 71 : (2012) 173 CompCas 355 : (2012) 115 SCL 81
Companies Act, 1956 — Section 100, 101, 102, 103, 293(1)(a)
High Courts12 Jul 2012Dismissed
State of Maharashtra Vs Ravindra Chandrabhan Bawane
Bombay High Court · (2012) BomCR(Cri) 416
Penal Code, 1860 (IPC) — Section 409
High Courts11 Jul 2012Dismissed
The State of Maharashtra Vs Baburao Sakharam Gawai
Bombay High Court · (2012) BomCR(Cri) 383 : (2012) CriLJ 3921
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts11 Jul 2012Allowed
Bharat Vitthal Shete Vs Rohidas Manaji Wahleker and Others
Bombay High Court · (2012) 5 ALLMR 497 : (2012) 6 BomCR 83
Births, Deaths and Marriages Registration Act, 1886 — Section 19, 19, 20, 20, 21Evidence Act, 1872 — Section 114, 14, 15, 16
High Courts11 Jul 2012Dismissed
State of Maharashtra Vs Abdul Jabber Haji, Seller M/s Rafik Traders, Kirana Bazar, Akola and Ismile Haji Habib, Owner M/s Rafik Traders, Kirana Bazar, Akola
Bombay High Court · (2012) BomCR(Cri) 411
Criminal Procedure Code, 1973 (CrPC) — Section 468(1), 468(2)(c), 473Prevention of Food Adulteration Act, 1954 — Section 11(1)(c)(i), 13(2), 13(2)(b), 14, 16(ia)(i)
High Courts11 Jul 2012Dismissed
The State of Maharashtra Vs Suresh Nandanwar
Bombay High Court · (2012) BomCR(Cri) 114
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 5(1)(d), 5(2), 7
High Courts11 Jul 2012Dismissed
The Assistant Director Employees'' State Insurance Corporation Sub Regional Office Marol, Panchdeep Bhavan, Plot No. 9, Road No. 7, MIDC, Andheri (East), Mumbai - 400093 Vs M/s. Western Outdoor Interactive Pvt. Ltd. 185A, SDFVI, Phase - I, SEEPZ, Andheri (East), Mumbai - 400096 M/s. Reliable Software Systems Pvt. Ltd. 42, 1st floor, RNA Arcade (Krystal Avenue) 3rd Cross Lane, Lokhandwala Complex, Andheri (W), Mumbai - 400093 Vs Employees'' State Insurance Corporation Regional Office, Marol, Panchdeep Bhavan, Plot No. 9, Road No. 7, MIDC, Andheri (E), Mumbai - 400093
Bombay High Court · (2012) 6 ALLMR 166 : (2012) 5 BomCR 680 : (2012) 114 BOMLR 2520 : (2012) 134 FLR 1092 : (2012) 6 MhLj 893
Employees State Insurance Act, 1948 — Section 1, 1(v), 2(12), 45, 45AFactories Act, 1948 — Section 2, 2(14AA), 2(k), 2(m)Industrial Disputes Act, 1947 — Section 25O
High Courts10 Jul 2012
Prabhakar Shamrao Hirkane Vs State of Maharashtra
Bombay High Court · (2013) 3 ABR 762
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts10 Jul 2012Dismissed
Tarun Chhanalal Shah Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 119
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 85
High Courts10 Jul 2012Disposed Off
Bhupatlal J. Sheth Jeevan Smruti 24, Bhatwadi, 2nd Lane, Mumbai- 400 004 Vs Income Tax Officer, Commissioner of Income Tax-6 and Union of India
Bombay High Court · (2012) 114 BOMLR 2604 : (2012) 210 TAXMAN 481
Income Tax Act, 1961 — Section 164, 179, 264
High Courts10 Jul 2012Dismissed
The Commissioner of Income Tax - I, Aaykar Bhavan, PMT Building, B Wing, Shankar Seth Road, Swargate, Pune - 411 037 Vs Sanjivani (Takli) SSK Ltd., A/P. Sahajanandnagar
Bombay High Court · (2012) 07 BOM CK 0214
Income Tax Act, 1961 — Section 35(1), 40A
High Courts10 Jul 2012
Mr. Desmond Andrade (Presently lodged in Judicial Custody at Sada, Vasco da Gama, Goa) Vs State
Bombay High Court · (2012) 07 BOM CK 0200
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 376(g)
High Courts10 Jul 2012Dismissed
The State of Maharashtra Vs Laxman Tukaram Dudhakohale
Bombay High Court · (2012) 07 BOM CK 0170
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 62
High Courts10 Jul 2012Allowed
The Manmandir Co-op. Bank Ltd. Vs Shri. Tukaram Dattu Pawar and State of Maharashtra
Bombay High Court · (2012) 3 BC 736 : (2012) BomCR(Cri) 414
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts10 Jul 2012
Pathan Iliyas Khan, Abdul Majid Khan, Parveen Sayyed Najakat and Sanjay Kamble Vs The State of Maharashtra and Others
Bombay High Court · (2012) 6 ALLMR 152 : (2012) 5 BomCR 721 : (2012) 114 BOMLR 3226
High Courts10 Jul 2012
Mrs. Shreya Agale Vs Prashant Agale
Bombay High Court · (2013) 2 ABR 843 : (2012) 5 ALLMR 198 : (2012) 5 BomCR 676
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 406, 498A, 504Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22
High Courts10 Jul 2012Partly Allowed
The Commissioner of Income Tax - I, Aaykar Bhavan, PMT Building, B Wing, Shankar Seth Road, Swargate, Pune - 411037 Vs Shri Ganesh Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2012) 07 BOM CK 0071
Income Tax Act, 1961 — Section 260A, 28, 37, 40A(2)
High Courts10 Jul 2012Dismissed
Sahakar Maharshi Bhausaheb Thorat Sahakari Sakhar Karkhana Ltd. and Madhukar Gunjal Vs The State of Maharashtra and The Inspector, State Excise incharge of Distillery Division of Sahakar Maharshi Bhausaheb Thorat Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2012) 07 BOM CK 0041
Bombay Prohibition Act, 1949 — Section 11, 58AConstitution of India, 1950 — Article 14Contract Act, 1872 — Section 29