Recent Judgments
		SUPREME COURT OF INDIA
		Salim Gulab Pathan vs. State of Maharashtra through SHO   [10.05.2012] Code of Criminal Procedure 1973 - U/s. 313 Indian Penal Code 1860 - U/s. 302
		Common Cause vs. Union of India & Ors.  [10.05.2012] Constitution of India - Art.32 Protection of Human Rights Act 1993 - U/s. 5, 5(2) & 5(3)
		Sinnamani & Anr. vs. G. Vettivel & Ors.  [09.05.2012] Code of Civil Procedure 1908 - U/s. 2(2), 2(14), 9, 20, 26, 96, 151, O.4, O.6 - R. 1, 2, 3, 3(9), 5, 6, 7, 17 & 26, O.7 - R. 11 Indian Trust Act 1882 - U/s. 49, 59, 61, 62, 65, 66, 72, 73 & 92 Indian Succession Act 1925 - U/s. 295
		Kathi Bharat Vajsur & Anr. vs. State of Gujarat  [08.05.2012] Code of Criminal Procedure 1973 - U/s. 161 Indian Penal Code 1860 1860 - U/s.  34, 302 & 307
		Supreme Court Bar Association & Ors. vs. B.D. Kaushik  [07.05.2012] Code of Civil Procedure 1908 - U/s. 151, O. 39 R. 1 & 2 Constitution of India - Art. 129, 137, 141 & 142 Supreme Court Bar Association Rules - R. 4, 5, 18, 21 & 35 Supreme Court Rules 1966 - O.13 R.3, O.40 & 47 Companies Act 1956 - U/s. 173(2)
		Rashmi Rekha Thatoi & Anr. vs. State of Orissa & Ors.      [04.05.2012] Code of Criminal Procedure 1973 - U/s. 437, 437(1), 437(3), 438, 438(1), 439 & 439(2) Indian Penal Code 1860 - U/s. 34, 294, 302, 341 & 506 Constitution of India - Art. 21
		Tejas Constructions & Infrastructure Pvt. Ltd. vs. Municipal Council, Sendhwa & Anr. [04.05.2012] Constitution of India - Art. 226 Companies Act - U/s. 159 & 163
		Super Cassettes Industries Ltd. vs. Music Broadcast Pvt. Ltd.  [03.05.2012] Code of Civil Procedure 1908 - U/s. 151 Indian Penal Code 1860 - U/s. 193 & 228 Copyright Act, 1957 - U/s. 31 Armed Forces Tribunal Act, 1985 - U/s. 41(1) Trade Marks Act 1940 - U/s. 25
		Arjun vs. State of Maharashtra  [03.05.2012] Indian Penal Code 1860 - U/s. 96, 97, 98, 99I, 100, 101, 102, 103, 104, 105, 106I, 147, 148, 149, 300, 302, 304, 307, 324 & 326 Code of Criminal Procedure 1973 - U/s. 313
		Ishwardas Rohani vs. Alok Mishra & Ors.  [03.05.2012] Code of Civil Procedure 1908 - O.6 -  R.15, 15(2), 15(4), 16 & 17, O.7 R.11 Representation of the People Act 1951 - U/s. 8(A), 25, 29(1), 40, 41, 46, 47, 77, 77(7), 79, 81, 81(3), 83, 83(1), 83(2), 86(5), 99, 100, 100(1), 100(2), 123(A), 123(1)(A), 123(B), 123(1)(B), 123(2), 123(3), 123(3)(A), 123(6), 123(7) Representation of the People Act 1950 - U/s. 16 Conduct of the Election Rules 1961 - R. 94(A)
		HIGH COURT OF BOMBAY
		Laxman alias Laxmayya Gangaram Zinna vs. The State of Maharashtra  [09.05.2012] Indian Penal Code 1860 - U/s. 302
		M/s. B. V. Jewels vs. The Commissioner of Customs (Airport)  [09.05.2012] Customs Act 1962 - U/s. 130
		Ramesh Raghobaji Kirtane vs. The Chandrapur District Central Co-operative Bank Ltd. & Ors.  [09.05.2012] Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act 1971 - U/s. 28 Bombay Industrial Relations Act 1946 - U/s. 42
		Smt. Lata Ramchandra Ubale vs. Shri Ramchandra Shankar Ubale & Anr.  [08.05.2012] Workmen's Compensation Act 1923 - U/s. 3 Minimum Wages Act 1948 - U/s. 11
		Mahanagar Sudhar Samiti vs. Akola Municipal Corporation & Ors.  [08.05.2012] Bombay Provincial Municipal Corporations Act, 1949 - U/s. 31A, 34 & 451 Maharashtra Local Authority Members Disqualification Act 1986 - U/s. 3 Maharashtra Land Revenue Code 1966 - U/s. 257 Maharashtra Co-operative Societies Act 1960 - U/s. 154
		M/s.Denklay Marine Services Ltd. & anr. vs. Mrs.Benedicta A.Fernandes   [08.05.2012] Employees Compensation Act 1923 - U/s. 30
		Pravin s/o Dattuji Divte vs. The State of Maharashtra  [07.05.2012] Indian Penal Code 1860 - U/s. 147, 148 & 302
		Kiran s/o Narhari Wattamwar & anr. vs. The Collector, Nanded, District Nanded & ors.  [07.05.2012] Maharashtra Local Authority Members Disqualification Act 1986 - U/s. 3(1)(a) & 3(1)(b) Maharashtra Local Authority Members Disqualification Rules 1987 - R. 6
		Vipin Nair vs. Gulam Mohammed Malik & anr.  [04.05.2012] Narcotics & Psychotropic Substances Act 1985 - U/s. 8(c) & 20(b)(ii)
		Shri.Mangesh Nivrutti Kashid vs. The District Collector, Satara & Ors.  [04.05.2012] Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jaties), Nomadic Tribes, Other Backward Classes & Special Backward Category (Regulation of Issuance & Verification of) Caste Certificate Act, 2000 - U/s. 6(1) Maharashtra Land Revenue Code - U/s. 6, 7(2) & 11(2)
		Sadashivrao Mandalik Kagal Taluka Sahakari Sakhar Karkhana Ltd. vs. Regional Jt. Director (Sugar), Kolhapur Region, Kolhapur & ors.  [03.05.2012] Constitution of India - Art. 154, 166 & 166(3) Maharashtra Co-operative Societies Act, 1960 - U/s. 152
		Master Arshad Khalid Jamal vs. State of Maharashtra & ors.    [03.05.2012] Constitution of India - Art. 226 Secondary School Code - R. 26.3, 26.4, 26.4(2)