Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 103, 106, 114, 32(1)Penal Code, 1860 (IPC) — Section 201, 302, 498A

Read judgment

High Courts04 May 2011Allowed

M/s. B. Jayantilal Vs The Municipal Corporation of Greater Bombay and Another

Bombay High Court · (2011) 05 BOM CK 0075

Bombay High Court (Original Side) Rules, 1980 — Rule 144Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3, Order 39 Rule 1, Order 6 Rule 15Evidence Act, 1872 — Section 3

Read judgment

High Courts04 May 2011Dismissed

Ratan Laxman Jagzap Vs The State of Maharashtra

Bombay High Court · (2011) 3 RCR(Criminal) 97 : (2011) 3 RCR(Criminal) 97

Penal Code, 1860 (IPC) — Section 306, 34, 498A

Read judgment

High Courts04 May 2011

Social Society Vs The Principal Secretary, Higher and Technical Education Department Government of Maharashtra, Mantralaya, State of Maharashtra and University of Mumbai

Bombay High Court · (2011) 4 ALLMR 40 : (2011) 3 BomCR 550 : (2011) 113 BOMLR 2249 : (2011) 4 MhLj 316

Constitution of India, 1950 — Article 226, 30Maharashtra Universities Act, 1994 — Section 81, 82, 82(5), 83, 83(1)

Read judgment

High Courts04 May 2011

Shri Diogo Gracias Vs State of Goa and Others

Bombay High Court · (2011) 3 BomCR 508 : (2011) 5 MhLj 949

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 29A

Read judgment

High Courts04 May 2011Dismissed

Garware Wall Ropes Ltd. Vs Shashikant Bhalchandra Garware and Others

Bombay High Court · (2011) 4 ALLMR 20 : (2012) 1 BomCR 428 : (2011) 113 BOMLR 1868 : (2011) 4 MhLj 265

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 7Presidency Small Cause Courts Act, 1882 — Section 41

Read judgment

High Courts04 May 2011Allowed

Mr. Jambu Kumar Jain and Mr. Prafull Kumar Jain Vs TATA Capital Limited and Others

Bombay High Court · AIR 2012 Bom 10 : (2012) 1 CivCC 131 : (2012) 1 Crimes 390 : (2011) 6 MhLj 149 : (2012) 1 RCR(Civil) 109 : (2012) 1 RCR(Civil) 109 : (2011) 4 RCR(Criminal) 773 : (2011) 4 RCR(Criminal) 773

Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts04 May 2011

Mukesh Ramaji Yadav (in Jail) Vs State of Maharashtra

Bombay High Court · (2011) 05 BOM CK 0029

Read judgment

High Courts04 May 2011

Mesaji Ubare Vs Dr. Ramchandra Toshniwal and Others

Bombay High Court · (2011) 4 ALLMR 25 : (2011) 4 BomCR 97 : (2011) 4 MhLj 668

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CCivil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227

Read judgment

High Courts04 May 2011Dismissed

Union of India (UOI) Vs Ashok J. Ramsinghani

Bombay High Court · (2011) 4 ALLMR 45 : (2011) 3 BomCR 479 : (2011) 113 BOMLR 2052 : (2011) 272 ELT 534 : (2011) 107 SCL 335

Foreign Exchange Management Act, 1999 — Section 13(1), 35, 49, 49(1), 49(3)Foreign Exchange Regulation Act, 1973 — Section 50, 52, 52(1), 54General Clauses Act, 1897 — Section 6

Read judgment

High Courts04 May 2011

Jet Airways (India) Ltd. Vs Sahara Airlines Ltd. and Others

Bombay High Court · (2011) 113 BOMLR 1725

Arbitration and Conciliation Act, 1996 — Section 31(7), 9Bombay Sales Tax Act, 1953 — Section 48(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(2A), Order 21 Rule 2(1)

Read judgment

High Courts04 May 2011Allowed

Sau. Gita Kharkate and Others Vs The State of Maharashtra

Bombay High Court · (2011) 05 BOM CK 0012

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts04 May 2011Dismissed

Shashikant G. Mehta of Mumbai Indian Inhabitant Vs Soonoo Minoo Khajotia, Hosidar Minoo Khajotia, Shiraz F. Chokshi and Jegangir M. Khajotia, heirs and legal representatives of Minoo Jahangir Khajotia

Bombay High Court · (2011) 4 ALLMR 1 : (2011) 3 BomCR 519 : (2011) 4 MhLj 247 : (2012) 1 RCR(Rent) 50

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 54(A)Constitution of India, 1950 — Article 227

Read judgment