High Courts23 Feb 2012
Kanchan Vilas Kumbhar Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 555 : (2012) CriLJ 3807
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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Bombay High Court judgments
73,288 judgments · page 1,369 of 3,665
High Courts22 Feb 2012
Ranjit Prabhakar Banne and Prakash Jagannath Nale Vs Collector of Kolhapur and Others
Bombay High Court · (2012) 3 ALLMR 95 : (2012) 4 BomCR 364 : (2012) 114 BOMLR 1149 : (2012) 3 MhLj 468
Maharashtra Co-operative Societies Act, 1960 — Section 27, 27(3), 27(3A), 37(3), 73G(1)Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 4, 4(1), 6
High Courts22 Feb 2012
Sanjay Dinanath Tiwari Vs Director General of Police (Anti Corruption) and Others
Bombay High Court · (2012) 4 ALLMR 402
Criminal Procedure Code, 1973 (CrPC) — Section 102, 176(2)Prevention of Corruption Act, 1988 — Section 13(1)
High Courts22 Feb 2012Dismissed
Manohar Bhadade Vs Smt. Madhuri Walokar, Amol Walokar and Sandip
Bombay High Court · (2012) 3 ALLMR 798 : (2012) 3 MhLj 314
Maharashtra Housing and Area Development Act, 1976 — Section 108(1)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 22, 3, 3(1), 3(2)
High Courts22 Feb 2012Allowed
Nagpur Municipal Corporation Vs Pandurang Sawarkar
Bombay High Court · (2012) 4 ALLMR 270 : (2012) 6 BomCR 337 : (2012) 3 MhLj 306
City of Nagpur Corporation Act, 1948 — Section 286, 286(1), 286(2), 286(3), 384Maharashtra Regional and Town Planning Act, 1966 — Section 149, 44, 53, 53(1), 53(3)Nagpur Improvement Trust Act, 1936 — Section 52
High Courts22 Feb 2012
Ravindra Premdas Dhoke Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 501
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304(I), 307, 34, 504
High Courts22 Feb 2012Allowed
M/s. Shree Datta Fertilisers and Chemical Pvt. Ltd. Vs Shri Dhanraj O. Mor, Proprietor of Agrawal Krishi Kendra and State of Maharashtra
Bombay High Court · (2012) 3 BC 200 : (2013) BomCR(Cri) 226
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2012
Gaffar Pathan and Others Vs Marutrao Sarpate
Bombay High Court · (2012) 3 ALLMR 365 : (2012) 5 BomCR 183 : (2012) 3 MhLj 211
Bombay Public Trusts Act, 1950 — Section 40, 41, 41C, 43(2)(2), 43(2)CCivil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27
High Courts22 Feb 2012
Kamlakar Motiram Satve and Another Vs State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 104 : (2012) 5 BomCR 460 : (2012) 114 BOMLR 901
Arbitration Act, 1940 — Section 34Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6, 8, 9
High Courts22 Feb 2012Allowed
Shankar Shivling Swami Vs The State of Mah., The Municipal Council, Beed and The Inquiry Officer, Shri S.B. Hange
Bombay High Court · (2012) 3 ALLMR 262 : (2012) 114 BOMLR 1208 : (2012) 133 FLR 606 : (2012) 3 MhLj 886
High Courts22 Feb 2012
Shri Vijay @ Ambadas Dattatraya Pawar Vs Ramappa Ambannappa Masare and Others Ramappa Amanappa Masare Vs Ambadas Dattatraya Pawar Amanappa Ramappa Masare Vs Gangubai Babu Pawar, deceased and Others
Bombay High Court · (2012) 3 ALLMR 1 : (2012) 2 BomCR 481 : (2012) 114 BOMLR 922 : (2012) 2 MhLj 561
Bombay Civil Courts Act, 1869 — Section 26, 28B(2)Bombay Public Trusts Act, 1950 — Section 41EConstitution of India, 1950 — Article 142, 226, 233
High Courts22 Feb 2012Dismissed
Rathnam P.V. Vs The Premier Automobiles Limited and Others
Bombay High Court · (2012) 3 ALLMR 281 : (2012) 114 BOMLR 882 : (2012) 171 CompCas 389
Companies Act, 1913 — Section 227(2)Companies Act, 1956 — Section 227(2), 446, 449, 536(2), 82Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2012Allowed
Mrs. Rashmi Rajan Lambor alias Saggubai B Vs Scrutiny Committee For Verification of Caste Certificate and Another
Bombay High Court · (2012) 02 BOM CK 0031
Constitution of India, 1950 — Article 226
High Courts22 Feb 2012Dismissed
Shri Saju Ladu Palkar Vs Mr. Joaquim Rosario D''Souza
Bombay High Court · (2012) 02 BOM CK 0008
High Courts21 Feb 2012Allowed
The President, Sind Educatonists'' Association Jai Hind College Bldg., ''A'' Road, Churchgate, Mumbai 400020 and Jai Hind College Basantsing Institute of Science and J.T. Lalvani College of Commerce23-24 Backbay Reclamation, "A" Road, Mumbai 400020 Vs The Registrar, University of Mumbai, Fort Campus, Mumbai 400031 and Government of Maharashtra Department of Higher and Technical Education, Mantralaya, Mumbai 400032
Bombay High Court · (2012) 3 ALLMR 123 : (2012) 3 MhLj 929
Constitution of India, 1950 — Article 226, 30(1)Maharashtra Universities Act, 1994 — Section 115, 115(2), 5, 5(1), 5(10)
High Courts21 Feb 2012Dismissed
The President/Secretary, Vidarbha Youth Welfare Institution (Society), ''Chaitanya'' building, 36, Ganediwal Layout, Camp, Amravati 444 602 Vs Shri. Pradipkumar Lambhate
Bombay High Court · (2012) 4 ALLMR 158 : (2012) 133 FLR 278 : (2012) LLR 618 : (2012) LLR 417 : (2012) 2 MhLj 752
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Payment of Gratuity (Amendment) Act, 2009 — Section 13A, 3Payment of Gratuity Act, 1972 — Section 1(3), 2
High Courts21 Feb 2012
Dr. B.R. Kalke Vs The State of Maharashtra and The Municipal Corporation of Gr. Mumbai
Bombay High Court · (2012) 3 ALLMR 299 : (2012) 4 MhLj 326
Constitution of India, 1950 — Article 14Corporation Pension Rules, 1982 — Rule 15, 15(2), 23, 5(1)Maharashtra Civil Services (Commutation of Pension) Rules,1984 — Rule 8
High Courts21 Feb 2012
Smt. Sudhabai Manohar Meshram and Others Vs Wasudeo Chattumal Jhamnani and Others
Bombay High Court · (2012) 3 ALLMR 348 : (2012) 4 BomCR 382 : (2012) 4 MhLj 173
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 8AACivil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226
High Courts21 Feb 2012Dismissed
Raju Narayan Shirke Vs State of Goa
Bombay High Court · (2012) CriLJ 3269
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Feb 2012Allowed
Jayraj Devidas and Others Vs State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 753 : (2012) 5 BomCR 156 : (2012) 3 MhLj 581
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 32G, 4, 70, 70(1)Maharashtra Co-operative Societies Act, 1960 — Section 149(9), 152, 154Maharashtra Land Revenue Code, 1966 — Section 247, 257