High Courts20 Dec 2011
Aarti Mehra Vs Rajesh Dhirajlal Vora
Bombay High Court · (2012) 4 BomCR 281
Penal Code, 1860 (IPC) — Section 415, 420Presidency Towns Insolvency Act, 1909 — Section 34
COURT ARCHIVE
Bombay High Court judgments, 2011
2,168 judgments · page 3 of 109
High Courts20 Dec 2011
M/s. Shree Varun Trading Co. Vs M/s. Mahesh Associates and Others
Bombay High Court · (2012) 5 ALLMR 51
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9, Order 9 Rule 13
High Courts20 Dec 2011Dismissed
Darphale Yogita Jagannath, Kshirsagar Sunita Purushottam and Patane Rekha Annarao Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 349 : (2012) 2 MhLj 823
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(7), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 1(2), 2(1), 6
High Courts19 Dec 2011Allowed
Shivdutta Education Trust and Another Vs Harishchandra Rajabali Yadav and Others
Bombay High Court · (2012) 4 BomCR 132
Constitution of India, 1950 — Article 14, 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 2, 2(7)
High Courts19 Dec 2011Dismissed
Sanand Properties Pvt. Ltd. Vs Joint Commissioner of Income Tax, Range-6, Pune and Others
Bombay High Court · (2011) 12 BOM CK 0162
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 143(3), 147, 147(2), 148
High Courts19 Dec 2011Dismissed
Drive India Enterprise Solutions Ltd. Vs Haier Telecom (India) Pvt. Ltd. and Others
Bombay High Court · (2012) 2 BomCR 611 : (2012) 114 BOMLR 127
Arbitration and Conciliation Act, 1996 — Section 9
High Courts19 Dec 2011Dismissed
M/s. Nandanvan Co-operative Housing Society Ltd., a registered Co-operative Housing Society bearing Registration No. BOM/WKE/HSG/TC/11265/2001-02 Vs Nandanvan Co-operative Housing Society Ltd. and others
Bombay High Court · (2012) 4 BomCR 162
Bombay Court Fees Act, 1959 — Section 6Suits Valuation Act, 1887 — Section 8
High Courts19 Dec 2011Allowed
M/s. Shree Ambica Developers Vs State of Maharashtra, Shri Tanaji V. Satre Vice-Chairman and Managing Director, CIDCO Maharashtra Ltd and CIDCO Maharashtra Ltd.
Bombay High Court · (2012) 2 ALLMR 821 : (2012) 2 BomCR 729 : (2012) 114 BOMLR 488 : (2012) 3 MhLj 640
Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 23Maharashtra Regional and Town Planning Act, 1966 — Section 51
High Courts19 Dec 2011
M/s.Veet Rag Homes Private Limited Vs Union of India, State of Maharashtra and M/s. Akash Universal (P) Ltd., Akash Marble House, Santacruz, Airport Side, Western Express Highway, Vile Parle (East), Mumbai
Bombay High Court · AIR 2012 Bom 44 : (2012) 6 BomCR 464 : (2012) 114 BOMLR 385
Mineral Concession Rules, 1960 — Rule 34, 35Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2), 11(3), 30
High Courts19 Dec 2011Dismissed
TCI Industries Limited Vs The Municipal Corporation of Greater Bombay, Union of India and State of Maharashtra
Bombay High Court · (2012) 5 ALLMR 61 : (2012) 5 BomCR 353
Aircraft Act, 1934 — Section 9AConstitution of India, 1950 — Article 14, 19(1), 21, 226, 26Maharashtra Regional and Town Planning Act, 1966 — Section 151(1), 154, 31(6), 46, 47
High Courts19 Dec 2011Dismissed
Arvind Nathubhai Dattani Vs Maniben Karsandas Dattani and Another
Bombay High Court · (2012) 4 ALLMR 596 : (2012) 2 MhLj 20
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 8, Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 3
High Courts19 Dec 2011Disposed Off
Nickunj Eximp Enterprises P. Ltd. Vs Additional Commissioner of Income Tax and Others
Bombay High Court · (2012) 346 ITR 78
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(2)
High Courts19 Dec 2011
Mrs. Agnes Ruddy Odhoch Vs Union of India Narcotic Control Bureau, Mumbai and State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 448 : (2012) 114 BOMLR 415
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 42
High Courts19 Dec 2011
Mr. Mukesh R. Gokal Vs The State of Maharashtra and Others
Bombay High Court · (2012) 114 BOMLR 82
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157Penal Code, 1860 (IPC) — Section 409, 420
High Courts17 Dec 2011Dismissed
Narayan Kalangutkar and another Vs New India Insurance Co. Ltd. and others
Bombay High Court · (2012) 2 ALLMR 244 : (2012) 6 BomCR 324 : (2012) 2 MhLj 803
Motor Vehicles Act, 1988 — Section 140, 158(3), 163A, 166
High Courts17 Dec 2011
Talbeed Vividh Karyakari Seva (V.K.S.) Sanstha Ltd., Talbeed, Tal. Karad, District - Satara Vs Prop. Shri Chandrasen Vividh Karyakari Seva Sanstha Ltd. Talbeed, TalKarad, DistSatara, Deputy Registrar, Co-operative Societies, Karad, Tal-Karad, Dist-Satara, Commissioner for Cooperation and Registrar of Co-operative Societies, Maharashtra State, Pune and The State of Maharashtra
Bombay High Court · (2012) 2 ALLMR 145 : (2012) 5 BomCR 310 : (2012) 2 MhLj 608
High Courts17 Dec 2011
Balu Kondiba Thengil Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 780
Evidence Act, 1872 — Section 103, 11Penal Code, 1860 (IPC) — Section 302, 452
High Courts17 Dec 2011
Meenakshi @ Meena Ashok Jondhale Vs Sow. Anita Bhaskar Vairal and Divisional Manager, United India Insurance Company Limited
Bombay High Court · (2013) ACJ 1371 : (2012) 3 ALLMR 67 : (2012) 5 BomCR 439
Central Motor Vehicles Rules, 1989 — Rule 291A, 291B, 297(2), 298, 299Motor Vehicles Act, 1939 — Section 92A, 92AMotor Vehicles Act, 1988 — Section 110A, 140, 160, 92A, 92B
High Courts17 Dec 2011
Amrutdhara Dudh Utpadak Sahakari Sanstha Dangar Budruk and Shetkari Sahakari Bagayatdar Sangh Ltd. Amalner Vs The State of Maharashtra and The Amalner Taluka Shetkari Sahakari Sangh Ltd.
Bombay High Court · (2012) 3 ALLMR 850
High Courts17 Dec 2011
Shri Heriberto Francisco Maria D''Cunha alias Heriberto D''Cunha, since deceased through his Legal Representatives, Josce Luis, alias Josce Domenio Luis Vs Shri Victor Luis Monteiro and Others
Bombay High Court · (2012) 4 ALLMR 804 : (2012) 4 BomCR 378
Civil Procedure Code, 1908 (CPC) — Section 105