High Courts24 Feb 2012Dismissed
Nilesh Ramesh Joshi Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 538
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,368 of 3,665
High Courts24 Feb 2012
Mrs. Parvati Mahadev Haldankar and Others Vs Mr. Santosh Tukaram Haldankar Haldankar
Bombay High Court · (2012) 02 BOM CK 0209
High Courts24 Feb 2012
Board of Control for Cricket in India Vs KPH Dream Cricket Pvt. Ltd.
Bombay High Court · (2012) 5 BomCR 317
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts24 Feb 2012
Vinod Kumar Nagindas Shah Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 1339 : (2012) 6 ALLMR 387
Bombay Stamp Act, 1958 — Section 31, 32, 32A, 33
High Courts24 Feb 2012
Shri Dinkar Nilconta Kavlekar and Others Vs The Revisional Authority (Central Government) and Others
Bombay High Court · (2012) 4 ALLMR 167
High Courts24 Feb 2012Allowed
Commissioner of Central Excise, Nagpur Vs Central Cables Pvt. Ltd.
Bombay High Court · (2013) 287 ELT 56
Central Excises and Salt Act, 1944 — Section 11A, 35G(1)
High Courts24 Feb 2012Allowed
Vikram Jadhav Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 720 : (2012) BomCR(Cri) 101
Constitution of India, 1950 — Article 4Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Dowry Prohibition Act, 1961 — Section 4
High Courts24 Feb 2012Dismissed
Putzmeister Concrete Pumps GMBH Vs Putzmeister India (P.) Ltd.
Bombay High Court · (2012) 113 SCL 306
Companies Act, 1956 — Section 434, 434(1), 434(e)
High Courts24 Feb 2012
Vishal Engineering Works Vs The Chief Engineer (Electrical) MTNL and Another
Bombay High Court · (2012) 3 ALLMR 234 : (2012) 4 MhLj 161
Arbitration and Conciliation Act, 1996 — Section 19, 23, 23(1), 24, 25
High Courts24 Feb 2012Allowed
Mohd. Irshad Ahmad Vs Talha Education and Welfare Society, Karajgaon and Welfare Society, Karajgaon, The Education Officer (Secondary), Zilla Parishad, Amravati and The Hon''ble Presiding Officer, School Tribunal, Amravati Division, Amravati
Bombay High Court · (2012) 3 ALLMR 17 : (2012) 114 BOMLR 1121 : (2012) 133 FLR 953 : (2012) 3 MhLj 291
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 37(4), 37(5), 37(6)
High Courts24 Feb 2012
Shri Vishal Devidas, Prisoner No. 64, Presently undergoing sentence at Central Jail Aguada, At Sinquerim Goa, through his wife Mrs. Tayashree Devidas Vs State of Goa and The Superintendent of Prisons, Central Jail Aguada Goa
Bombay High Court · (2012) BomCR(Cri) 115
High Courts24 Feb 2012
Shri Jairam Anant Mandrekar and Others Vs Smt. Srimati Arjun Ghatwal through her legal heirs and Others
Bombay High Court · (2012) 3 ALLMR 739 : (2012) 4 BC 257
High Courts23 Feb 2012Dismissed
Sau Vatsalabai Ghanwat Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 249
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 174Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts23 Feb 2012Allowed
Subhash Jadhav, Khanderao Jadhav and Omprakash Jadhav Vs State of Maharashtra and The Nanded-Waghala Municipal Corporation, Nanded
Bombay High Court · (2012) 3 ALLMR 263 : (2012) 5 BomCR 602 : (2012) 4 MhLj 236
Maharashtra Regional and Town Planning Act, 1966 — Section 126, 49, 49(1), 49(2), 49(3)
High Courts23 Feb 2012
Shri Prakash Kadam and Others Vs The State of Maharashtra, The District Collector, Jalgaon, District : Jalgaon, Special Land Acquisition Officer, Jalgaon, District : Jalgaon and The Executive Engineer, Water Supply Division, Zilla Parishad, Jalgaon, District : Jalgaon
Bombay High Court · (2013) 1 BomCR 173
Land Acquisition Act, 1894 — Section 4
High Courts23 Feb 2012Allowed
Kashiram Mahadeo Akre and Others Vs N.T.P.C. Ltd., Mouda and The District Magistrate (Collector), Collector Building, Civil Lines, Nagpur
Bombay High Court · (2012) 4 ALLMR 162 : (2012) ELR 517 : (2012) 3 MhLj 131
Electricity Act, 2003 — Section 164Telegraph Act, 1885 — Section 10, 16, 16(1), 3(6)
High Courts23 Feb 2012Allowed
Smt. Laxmi Bharat Bavise and Another Vs M/s. Permanent Magnets Ltd. and Others
Bombay High Court · (2012) 3 ALLMR 267 : (2013) 2 BomCR 749 : (2012) 133 FLR 600 : (2012) 4 LLJ 129 : (2012) LLR 728 : (2012) 3 MhLj 956
Minimum Wages Act, 1948 — Section 11A
High Courts23 Feb 2012Dismissed
Shrikant Pande Vs Deputy Director of Education, Nagpur Division and Others
Bombay High Court · (2012) 3 MhLj 916
High Courts23 Feb 2012
Morries Housing Private Limited Vs Kumbla Abdulla Merchant, through his Power of Attorney Mohammed Ismail, Trust House Hotel and Investment Private Limited (deleted) and Canara Bank
Bombay High Court · (2012) 02 BOM CK 0040
Constitution of India, 1950 — Article 227
High Courts23 Feb 2012
Joaquim Inacio Manuel Dias Vs Milagres Fernandes and his wife, Mrs. Sebastiana Da Silva Fernandes and Miguel Afonso
Bombay High Court · (2012) 02 BOM CK 0029