High Courts29 Jun 2012Dismissed
Ganesh Deshmukh Vs The State of Maharashtra and Another
Bombay High Court · (2013) 2 ABR 304 : (2013) ALLMR(Cri) 518 : (2012) 114 BOMLR 2302 : (2013) 2 Crimes 20
Essential Commodities Act, 1955 — Section 10(c), 3, 7
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,331 of 3,665
High Courts29 Jun 2012
Satyanarayan Motilalji Malpani Vs Nandlal Sivnarayan Bhutada
Bombay High Court · (2013) 1 BC 174
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 2012Dismissed
Archetype India Construction Consultants Private Limited Vs The Bombay Dyeing and Mfg. Co. Limited
Bombay High Court · (2012) 06 BOM CK 0057
Arbitration and Conciliation Act, 1996 — Section 11, 8(1)
High Courts29 Jun 2012
Shri Francisco Fonseca Vs The Commissioner, Corporation of City of Panaji, Panaji Goa. Mr. Rudresh Chodankar and Mr. Antonio Fonseca
Bombay High Court · (2012) 06 BOM CK 0052
High Courts29 Jun 2012
Nestle India Limited Vs State of Maharashtra and The Licensing Officer and Assistant Commissioner (Food), Food and Drugs Administration, Maharashtra, Nagpur Division
Bombay High Court · (2012) 114 BOMLR 2838
Prevention of Food Adulteration Act, 1954 — Section 7(v)
High Courts29 Jun 2012
Smt. Champabai Sadashiv Raut Dessai and Shri Ajit Sadashiv Raut Dessai Vs Smt. Luiza Fernandes
Bombay High Court · (2012) 06 BOM CK 0033
Constitution of India, 1950 — Article 227
High Courts29 Jun 2012
Alok Ranjan Srivastava Vs The State of Maharashtra, The Inspector of Police Central Bureau of Investigation, Economic Offence Wing, Mumbai and Shri M.V. Haridas Manager (Vigilance and Personnel) National Agricultural Corporation Marketing Federation of India, Ashram Chowk, Ring Road, New Delhi
Bombay High Court · (2013) 3 BomCR(Cri) 166
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 2012
M/s. Akar Creations Pvt. Ltd. Vs Shri Letellier Shollet Gusmao Paulo Roncon Pereira; and his wife and Others
Bombay High Court · (2012) 06 BOM CK 0010
Limitation Act, 1963 — Section 3
High Courts28 Jun 2012
Mohamadiya Welfare Society Vs State of Maharashtra and Others
Bombay High Court · (2012) 6 ALLMR 179 : (2013) 4 BomCR 776
Constitution of India, 1950 — Article 14, 226Maharashtra Land Revenue Code, 1966 — Section 20, 30, 31, 328, 36
High Courts28 Jun 2012
Shri Paulo Salvador Mascarenhas Vs Smt. Sitadevi Alias Jaya Raghuraj Deshprabu and Others
Bombay High Court · (2012) 06 BOM CK 0146
High Courts28 Jun 2012Allowed
Arbajkhan Vs State of Maharashtra
Bombay High Court · (2013) 2 ABR 463 : (2013) 3 BomCR(Cri) 541
Criminal Procedure Code, 1973 (CrPC) — Section 149, 313Penal Code, 1860 (IPC) — Section 307, 312, 323, 34, 498A
High Courts28 Jun 2012
Shashikant Vs The State of Maharashtra, The Deputy Secretary, State information Officer and Desk Officer, State Information Commission, Bench at Aurangabad and The Secretary, State Information Commission
Bombay High Court · (2012) 06 BOM CK 0109
High Courts28 Jun 2012Dismissed
The State of Maharashtra Vs Uddhav Chandekar and Kisan Mhatarmare
Bombay High Court · (2012) BomCR(Cri) 759
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 5, 5(2), 7
High Courts28 Jun 2012
Suryakant Tanu Shetkar, Dattaram Yashwant Shinde and Pundalik Yashwant Gawde Vs New Milind Cooperative Housing Sty, Ltd., Sadashiv Narayan tlak and M/s. Greatas Erstwhile Partnership Firm
Bombay High Court · (2013) 1 ALLMR 230
High Courts28 Jun 2012
Sau. Vijaya Sachin Anurkar (Gurav) Vs Sachin Vasantrao Anurkar (Gurav)
Bombay High Court · (2013) 1 ALLMR 181 : (2012) 6 BomCR 71
Hindu Marriage Act, 1955 — Section 9
High Courts28 Jun 2012
Gram Panchayat Navlakh Umbre Vs Union of India and others
Bombay High Court · (2013) 1 ABR 439 : (2012) 114 BOMLR 2695
Constitution of India, 1950 — Article 136, 14, 21, 226, 48Environment (Protection) Act, 1986 — Section 15, 17, 19(b), 3, 3(3)
High Courts28 Jun 2012
Development Corporation of Vidarbha Limited Vs Union of India
Bombay High Court · (2012) 06 BOM CK 0012
Railways Act, 1989 — Section 103, 103(2)
High Courts28 Jun 2012Dismissed
Jinraj Estate Pvt. Ltd. Vs Nagpur Improvement Trust and Another
Bombay High Court · AIR 2013 Bom 116
Constitution of India, 1950 — Article 14, 226
High Courts27 Jun 2012
Mrs. Parveen P. Bharucha Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2013) 256 CTR 346 : (2012) 348 ITR 325 : (2013) 212 TAXMAN 166
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143, 143(2), 143(3), 147, 148
High Courts27 Jun 2012
Shailaja Rajendra Badwaik and Others Vs Hon''ble Minister, Department of State Excise and Others
Bombay High Court · (2012) 5 BomCR 709 : (2013) 3 MhLj 485
Bombay Prohibition Act, 1949 — Section 138Constitution of India, 1950 — Article 21, 47