COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,462 of 3,665

High Courts25 Mar 2011Allowed

Essop Casoojee Vs The Intelligence OfficerDirectorate of Revenue Intelligence and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 810 : (2011) 113 BOMLR 1228

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 42

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High Courts25 Mar 2011Dismissed

State of Maharashtra Vs Sandesh alias Sainath Kailas Abhang Sandesh alias Sainath Kailas Abhang Vs State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2451

Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 354(3), 366, 371

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High Courts25 Mar 2011Dismissed

Atul Projects India Ltd. Vs Babu Dewoo Farle and Others

Bombay High Court · (2011) 5 ALLMR 625 : (2012) 4 BomCR 272 : (2011) 113 BOMLR 1199 : (2011) 6 MhLj 351

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32MConstitution of India, 1950 — Article 226, 31A, 31C, 46Contract Act, 1872 — Section 23

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High Courts25 Mar 2011

Shrawan Pawar Vs The State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300(3), 302, 307, 324

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High Courts25 Mar 2011Dismissed

Shri Benedito (Betty) Dias alias Benidict Dias, Smt. Milagrina Dias, Shri Philip Dias and Shri Marcelo Dias Vs Shri Armando Benedita Fernandes (Represented Through his Power of Attorney holder Shri Abelardo Rodrigues Medeiriors at the time of decree) (deceased through Lrs)(1(a) Smt. Maria Piedade Aida Adelina Fernandes and Others)

Bombay High Court · (2011) 03 BOM CK 0024

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 227

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High Courts24 Mar 2011Allowed

Ajit Ashokrao Garje Vs The State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0235

Constitution of India, 1950 — Article 12, 13, 14, 15, 16Penal Code, 1860 (IPC) — Section 302, 34, 398

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High Courts24 Mar 2011Dismissed

Prabhu Kunj Co-op. Hsg Soc. Ltd. Vs Maharashtra State Co-operative Appellate Court and Others

Bombay High Court · (2013) 2 ALLMR 322 : (2012) 6 BomCR 435

Maharashtra Co-operative Societies Act, 1960 — Section 73(1AB), 76, 78, 78(1)

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High Courts24 Mar 2011Dismissed

M/s Real Estate Agencies Vs State of Goa and Others

Bombay High Court · (2011) 03 BOM CK 0184

Land Acquisition Act, 1894 — Section 11, 16, 4, 48, 6

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High Courts24 Mar 2011Dismissed

Mr. Babai Pundalik Naik Vs The State of Goa and Ors

Bombay High Court · (2011) 03 BOM CK 0179

Land Acquisition Act, 1894 — Section 3(f), 4, 5A, 6

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High Courts24 Mar 2011

Wilson Themudo and his wife and Tracy Fernandes e Themudo rep. by Attorney Eusebio Braganca Vs Mr. Nascimento Fernandes and his wife (deceased) and Mrs. Cristalina (Irene) Fernandes

Bombay High Court · (2011) 03 BOM CK 0140

Constitution of India, 1950 — Article 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2

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High Courts24 Mar 2011

Shamin @ Chintu Jamaluddin Shaikh Vs The Senior Inspector of Police and Others

Bombay High Court · (2011) 113 BOMLR 2175

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 142, 21, 226, 226(1), 32Penal Code, 1860 (IPC) — Section 307, 323, 34, 504

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High Courts24 Mar 2011

Sitaram Tukaram Masulkar Vs The State of Maharashtra The State of Maharashtra Vs Rama Masulkar and Others Bhausaheb Bele Vs The State of Maharashtra and Others

Bombay High Court · (2011) 03 BOM CK 0097

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

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High Courts24 Mar 2011Dismissed

Mr. Shashikant R. Kulkarni, Pathik Society Vs The State of Maharashtra and Central Bureau of Investigation

Bombay High Court · (2011) 113 BOMLR 1312

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 164, 226, 227, 228Evidence Act, 1872 — Section 3, 30

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High Courts24 Mar 2011Dismissed

Sangram Tupe Vs The State of Maharashtra and The Sub Divisional Police Officer and The Sub Divisional Magistrate and Mahendra Harpalkar

Bombay High Court · (2012) BomCR(Cri) 85

Bombay Police Act, 1951 — Section 56, 60Penal Code, 1860 (IPC) — Section 323, 354

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High Courts24 Mar 2011

Yamanappa Ramappa Ibrahimpure Vs State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 1492

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts24 Mar 2011Dismissed

Citizens Organisation for Public Opinion Vs The State of Maharashtra and Jayant Y. Umranikar at Present Commissioner of Police Pune City

Bombay High Court · (2012) BomCR(Cri) 223 : (2011) 113 BOMLR 1217

Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 14Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 466

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High Courts24 Mar 2011Dismissed

Jayram Laxman Baswat Vs State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 282Evidence Act, 1872 — Section 119, 60Oaths Act, 1969 — Section 4

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High Courts24 Mar 2011

Hind Steel and Others Vs Union of India and Others

Bombay High Court · (2011) 6 BomCR 740

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High Courts24 Mar 2011Allowed

Dr. Kiran Laxminarayan Maheshwari Vs Shri Wilson Matthws D''Souza, Shri Anil Kumar Pandey and State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 117 : (2011) 4 MhLj 837

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Mar 2011Allowed

Gautam Urkude Vs State of Maharashtra State of Maharashtra Vs Gautam Urkude, Babarao Urkude and Damduji Urkude

Bombay High Court · (2011) 2 BomCR 514

Penal Code, 1860 (IPC) — Section 302, 304, 324, 34

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