High Courts13 Jun 2011
Subhash Narendrulwar Vs State of Maharashtra
Bombay High Court · (2011) 06 BOM CK 0151
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,446 of 3,665
High Courts13 Jun 2011Allowed
Mr. Kirit Sangane and Others Vs State of Maharashtra
Bombay High Court · (2011) 3 Crimes 712
Bombay Prevention of Gambling Act, 1887 — Section 12, 8Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Jun 2011Dismissed
Laxman Janu Kokare Vs The State of Maharashtra
Bombay High Court · (2011) 06 BOM CK 0098
Penal Code, 1860 (IPC) — Section 375, 376, 376(2)
High Courts13 Jun 2011Dismissed
Satish Sayaji Gaikwad and Kanchya Nepali @ Mahendrasingh Bharatsingh Dadhiyal Vs The State of Maharashtra
Bombay High Court · (2011) 06 BOM CK 0080
Penal Code, 1860 (IPC) — Section 34, 375, 376(2), 406, 452
High Courts13 Jun 2011Allowed
Advocate Ramesh Bhutada and Sou., Shobha Bhutada Vs State of Maharashtra, Sou. Arti Bhutada and Harshad Bhutada
Bombay High Court · (2011) 3 DMC 850 : (2011) 6 MhLj 167 : (2012) 1 RCR(Criminal) 461 : (2012) 1 RCR(Criminal) 461
Protection of Women From Domestic Violence Act, 2005 — Section 27, 27(2), 29
High Courts13 Jun 2011Allowed
Mafatlal Engineering Industries Employees Union Vs Mumbai Mazdoor Sabha
Bombay High Court · (2011) 4 ALLMR 647 : (2011) 5 BomCR 545 : (2011) 4 MhLj 902
Limitation Act, 1963 — Article 121
High Courts13 Jun 2011Dismissed
Baburao @ Babulal Raibhan Patole (Jadhav) Vs The Government of Maharashtra
Bombay High Court · (2011) 3 Crimes 601
Penal Code, 1860 (IPC) — Section 302, 307
High Courts10 Jun 2011
Sulochana Rajaram Gurav (Smt) and Another Vs Harischandra Shivram Gurav and Others
Bombay High Court · (2012) 4 BomCR 284
Maharashtra Housing And Area Development Act, 1976 — Section 103L, 173, 177, 2, 2(25)
High Courts10 Jun 2011Dismissed
Smt. Sushila Uttamchand Jain Vs Rajesh Kumar Prakashchand Jain
Bombay High Court · AIR 2012 Bom 22 : (2012) 5 ALLMR 526
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1)Specific Relief Act, 1963 — Section 6
High Courts10 Jun 2011
Kailash Pandit, Baburao Pandit and Sanjeevani Pandit Vs The State of Maharashtra and Dinkar Namdeo Ghodke
Bombay High Court · (2011) 06 BOM CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 174, 357(1)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 109, 304B, 306, 34
High Courts10 Jun 2011Dismissed
Vijay Madanlal Batra Vs Deveshkumar Shivhare
Bombay High Court · (2011) 7 ALLMR 700 : (2011) 5 BomCR 68 : (2011) 5 MhLj 61
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 41 Rule 27Constitution of India, 1950 — Article 226, 227
High Courts10 Jun 2011
Nitco Paints Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2011) 42 VST 71
Maharashtra Value Added Tax Act, 2002 — Section 61(2)
High Courts10 Jun 2011
Kotak Mahindra Bank Limited Vs State of Maharashtra and Others
Bombay High Court · (2012) 1 BC 603 : (2011) 6 MhLj 154 : (2011) 8 RCR(Civil) 970
Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 14(2), 17
High Courts10 Jun 2011
Alhuda Multipurpose Education Vs State of Maharashtra and Others
Bombay High Court · (2011) 4 ALLMR 571 : (2011) 5 BomCR 65
High Courts10 Jun 2011
Jamshed Kanga and Others Vs The State of Maharashtra and Others
Bombay High Court · (2011) 4 ALLMR 678 : (2011) 113 BOMLR 2067 : (2011) 5 MhLj 599
Bombay Municipal Corporation (Amendment) Act, 1952 — Section 91AA, 91AA(1), 91AA(2)Bombay Municipal Corporation Act, 1888 — Section 91A, 91A(1), 91A(2), 91A(3), 91AA(2)Constitution of India, 1950 — Article 19(1), 21, 39, 48A, 51A
High Courts09 Jun 2011Dismissed
Tapowan Steel Industries, Midc Area, Jalna Vs Babasaheb Chikhale and another
Bombay High Court · (2013) ACJ 974 : (2012) 4 ALLMR 769 : (2012) 133 FLR 492 : (2012) 2 MhLj 240
Workmens Compensation Act, 1923 — Section 4, 4(1)
High Courts09 Jun 2011Dismissed
Vairagade Engineering Corporation Vs Bhushan Trading Company and Others
Bombay High Court · (2011) 5 ALLMR 149 : (2011) 5 BomCR 88 : (2011) 4 MhLj 805
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 85Constitution of India, 1950 — Article 226, 227
High Courts09 Jun 2011Dismissed
Ajmal Khan and Others Vs State of Maharashtra and Smt. Afrin Faisal
Bombay High Court · (2011) 06 BOM CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 307, 34, 498A, 504
High Courts09 Jun 2011Dismissed
Shyamsundar Raghunath Patil Vs Chandrakant Narayan Zantye
Bombay High Court · (2011) 5 ALLMR 883 : (2011) 4 MhLj 694
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 23Hindu Womans Right to Property Act, 1956 — Section 14
High Courts09 Jun 2011
Ms. Priyanka Dattatray Bamane through her father and legal guardian Mr. Dattatray Baburao Bamane Vs The State of Maharashtra and Others
Bombay High Court · (2011) 4 ALLMR 657 : (2011) 113 BOMLR 2304 : (2011) 5 MhLj 483