COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,423 of 3,665

High Courts11 Aug 2011

Jitendra Bose Vs The State of Maharashtra, Secretary, State Excise Department Mantralaya and The Collector of Nagpur

Bombay High Court · (2011) 113 BOMLR 2853 : (2011) 5 MhLj 412

Bombay Prohibition Act, 1949 — Section 49Contract Act, 1872 — Section 56, 65

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High Courts11 Aug 2011Dismissed

Monarch Erectors Pvt. Ltd. Vs Bhiwandi Nizampur City Municipal Corporation Bhiwandi Nizampur City Municipal Corporation Vs Monarch Erectors Pvt. Ltd.

Bombay High Court · (2012) 1 ARBLR 232 : (2012) 1 BomCR 57

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 142

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High Courts11 Aug 2011Dismissed

Rajendra Randal Jaiswal and Others Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 242

Bombay Money Lenders Act, 1946 — Section 32(b)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 202(1), 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Aug 2011Dismissed

Bar Council of Maharashtra and Goa Vs The State of Maharashtra, Shri Arun Khanvilkar and Shri Satish Bhagwan Jadhav

Bombay High Court · (2012) BomCR(Cri) 147 : (2011) 113 BOMLR 3053

Advocates Act, 1961 — Section 29, 3(2), 30, 32, 34Civil Procedure Code, 1908 (CPC) — Section 135Constitution of India, 1950 — Article 145, 20(3), 21(1)

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High Courts11 Aug 2011

Ram Jadhav Vs V.S. Indulkar and Others

Bombay High Court · (2011) 7 ALLMR 383 : (2012) 1 BomCR 801 : (2011) 6 MhLj 562

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High Courts11 Aug 2011

Aleem Khan Salim Khan Vs Sub-Divisional Officer, Deputy Superintendent of Police and Police Station Officer

Bombay High Court · (2011) 08 BOM CK 0108

Bombay Police Act, 1951 — Section 56, 60Constitution of India, 1950 — Article 226

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High Courts11 Aug 2011

Adiwasi Seva Sahakari Sanstha Vs Hon''ble Collector and The Gondia District Central Cooperative Bank Limited, Gondia

Bombay High Court · (2011) 5 ALLMR 52 : (2012) 1 BomCR 581 : (2011) 5 MhLj 745

Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 16, 5, 6(4), 6(5), 6(6)

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High Courts11 Aug 2011

Shri Mahesh Kagi, Prisoner No. 23, Presently serving sentence at Central Jail Aguada, Through his wife Smt. Lalita M. Kagi Vs State of Goa and The Superintendent of Prison, Central Jail Aguada, Sinquerim, Aguada-Goa

Bombay High Court · (2012) BomCR(Cri) 559

Goa Childrens Act, 2003 — Section 8(2)Penal Code, 1860 (IPC) — Section 376

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High Courts11 Aug 2011Allowed

Rajendra Vishwanath Chaudhary and Anr Vs Smt. Nayantara Durgadas Vasudeo and Another

Bombay High Court · (2012) CriLJ 1363

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 34, 499, 500

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High Courts11 Aug 2011Dismissed

Sai Vividh Karyakari Seva Sahkari Sanstha Maryadit and Others Vs State of Maharashtra and Others

Bombay High Court · (2012) 1 ALLMR 63 : (2012) 1 BomCR 149 : (2012) 2 MhLj 274

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 35(1), 35(10), 35(11), 35(13)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 13(1A), 13(2), 14, 14(1)

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High Courts11 Aug 2011Allowed

Bhaurao Kisan Nagtilak and Others Vs State of Maharashtra and Another

Bombay High Court · (2011) 08 BOM CK 0003

Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 320

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High Courts11 Aug 2011Allowed

Gokul Trimbak Darade and Others Vs State of Maharashtra and Another

Bombay High Court · (2011) 08 BOM CK 0002

Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323

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High Courts10 Aug 2011Dismissed

Rajendra Marga Gaikwad Vs Kail Ltd.

Bombay High Court · (2012) 2 BC 491

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Aug 2011

Vishwanath Maranna Shetty Vs The State of Maharashtra

Bombay High Court · (2011) 08 BOM CK 0203

Maharashtra Control of Organised Crime Act, 1999 — Section 18, 18(6), 21(4), 4Penal Code, 1860 (IPC) — Section 302, 34, 452

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High Courts10 Aug 2011Allowed

Hindustan Petroleum Corporation Ltd., Khapri Vs Ramgopal Soni

Bombay High Court · (2012) 2 BomCR 215 : (2011) 5 MhLj 944

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115(1), 20

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High Courts10 Aug 2011

Lok Holding and Construction Ltd. and Others Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2012) 5 BomCR 346

Works of the Defence Act, 1903 — Section 3

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High Courts10 Aug 2011Dismissed

Sunil Dadaji Katole Vs Bismillah Abbas Ali alias Sunita Katole and Sachin Sunil Katole through his natural guardian mother Bismillah Abbas Ali alias Sunita Katole

Bombay High Court · (2012) BomCR(Cri) 206

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482

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High Courts10 Aug 2011

Waman Kadam, Bhagwan Kadam and Dadarao Kadam Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 496

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 452

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High Courts10 Aug 2011Dismissed

Shri Shailesh Narayan Shinde Vs Shri Chetan Vitthal Tupe and Others

Bombay High Court · (2011) 5 ALLMR 691 : (2012) 1 BomCR 652 : (2011) 113 BOMLR 3091 : (2011) 6 MhLj 470

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High Courts10 Aug 2011Dismissed

Bhaskar Gotephode Vs The State of Maharashtra and Shri Naktu Bansod

Bombay High Court · (2012) BomCR(Cri) 846

Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 482Penal Code, 1860 (IPC) — Section 294, 34, 379, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)

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