COURT ARCHIVE

Bombay High Court judgments, 2011

2,168 judgments · page 4 of 109

High Courts17 Dec 2011

Bhagwan Narayan Dhole and Others Vs Arjun Narayan Dhole since deceased through Lrs. Shakuntala Arjun Dhole and Others

Bombay High Court · (2012) 2 ALLMR 138 : (2012) 5 BomCR 576 : (2012) 2 MhLj 867

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts17 Dec 2011

Sou Saraswati Gurushantayaa Swami Vs Smt. Sulbha Malappa Chinchole, Yashwant Malappa Chinchole and Jaywant Malappa Chinchole

Bombay High Court · (2012) 2 ALLMR 192 : (2012) 5 BomCR 837 : (2012) 2 MhLj 160

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts17 Dec 2011Dismissed

Narayan Kalangutkar and Another Vs Shabir Yasin Mirban and Others

Bombay High Court · (2013) ACJ 1099

Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 166

High Courts17 Dec 2011

Rachanaa-I Co. Op. Hsg. Society Ltd. Vs Rachnaa - Engineers and Developers, A Registered Partnership firm and Others

Bombay High Court · (2012) 4 ALLMR 690 : (2012) 2 MhLj 422

Development Control Rules for Greater Mumbai, 1967 — Rule 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4(1A), 7, 7A

High Courts17 Dec 2011Dismissed

M/s. Cosme Farma Laboratories Ltd Formerly known As Cfl Pharmaceuticals Ltd. Vs M/s Shwarde Pharmaceutical Pvt Ltd.

Bombay High Court · (2011) 12 BOM CK 0013

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)

High Courts16 Dec 2011

Ismalia Cora Piedade Costa Pereira, Arlem, Raia, Goa (deceased) and is represented by following L.Rs.., Ashok Joseph Piedade Costa Periera and Others Vs The Deputy Collector and L.A.O., Quepem, Goa and Director of Sports and Youth Affairs, Panaji, Goa

Bombay High Court · (2011) 12 BOM CK 0137

Land Acquisition Act, 1894 — Section 18, 30, 4

High Courts16 Dec 2011Dismissed

Mr. Guy Vigney Athanasius D''Melo Married Vs The Government of Goa Daman and Diu and Others

Bombay High Court · (2012) 5 BomCR 334

Easements Act, 1882 — Section 52Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 56Transfer of Property Act, 1882 — Section 105, 107

High Courts16 Dec 2011

The Deputy Collector and S.D.O. Ponda, Goa and The Executive Engineer, Division XVIII (R), PWD, Ponda, Goa Vs Kalidas B. Marathe and Others

Bombay High Court · (2011) 12 BOM CK 0005

Land Acquisition Act, 1894 — Section 18, 4

High Courts15 Dec 2011

Shri Antonio Santana Fernandes and Smt. Tereza Maria Fernandes Vs Shri Venkatesh S. Mahendrakar

Bombay High Court · (2011) 12 BOM CK 0156

High Courts15 Dec 2011

Balu @ Dhananjay Shinde Vs The State of Maharashtra and The Police Inspector, Police Station, Manwath

Bombay High Court · (2012) BomCR(Cri) 847

Bombay Police Act, 1951 — Section 59(1), 60Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts15 Dec 2011

Smt. Sindhu Tanajirao Patil (since deceased) through LRS Vs Tanajirao Govindrao Patil (since deceased) through LRS

Bombay High Court · (2012) 2 ALLMR 148 : (2012) 2 BomCR 783 : (2012) 1 MhLj 974

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts15 Dec 2011

Mr. Dinesh Arolkar, P. No. 34, Currently held at Central Jail at Aguada, Goa Vs State of Goa, Home Department, Secretariat, Porvorim, Goa, The Inspector General of Prisons, Collectorate, North Goa, Panaji, Goa and The Superintendent of Prisons, Central Jail Aguada Bardez-Goa

Bombay High Court · (2012) BomCR(Cri) 713

Goa Prison Rules, 2006 — Rule 324

High Courts15 Dec 2011

Calavati Xembu Marathe, Legal heir and Legatee of late Xembu Z. Marathe Vs Revision Authority (Central Government), Government of India, Ministry of Mines, Krishi Bhawan, New Delhi and State of Goa

Bombay High Court · (2011) 12 BOM CK 0067

High Courts15 Dec 2011

Avelino Rodrigues and another Vs Executive Engineer, Works Division VII, Goa Tillari Irrigation Development Corp

Bombay High Court · (2012) 4 ALLMR 862 : (2012) 4 BomCR 371 : (2012) 3 MhLj 224

Evidence Act, 1872 — Section 78Income Tax Act, 1961 — Section 48

High Courts15 Dec 2011Dismissed

The Commissioner of Customs (Import), Mumbai Vs M/s. Samarth Industries Nandlal B. Surekha Vs The Union of India and Ors

Bombay High Court · (2012) 114 BOMLR 759 : (2012) 189 ECR 246

Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 226, 51Customs (Amendment) Ordinance, 1994 — Section 9, 9A, 9B

High Courts15 Dec 2011Disposed Off

Janata Co-Operative Bank Ltd. Vs Commissioner of Income Tax and Others

Bombay High Court · (2012) 349 ITR 715

Income Tax Act, 1961 — Section 143(3), 154, 154(1), 154(1A), 264

High Courts15 Dec 2011

Shivaji Bhau Kondhare Vs Rohidas Tanaji Kondhare

Bombay High Court · (2012) 5 BomCR 204 : (2012) 2 MhLj 432

High Courts15 Dec 2011Allowed

Sunil Agrawal and Akash Yerawa Vs Pramod Parasmal Shrimal and State of Maharashtra

Bombay High Court · (2012) 3 BC 386 : (2012) BomCR(Cri) 714

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 500

High Courts15 Dec 2011Dismissed

The State of Maharashtra Vs Iqbal Ansari

Bombay High Court · (2012) BomCR(Cri) 695

Penal Code, 1860 (IPC) — Section 323, 325, 498A, 504

High Courts14 Dec 2011Allowed

Sangmeshwar Sugar Limited (Gut No. 151) Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 656 : (2012) 2 BomCR 616 : (2012) 114 BOMLR 481 : (2012) 3 MhLj 788

Constitution of India, 1950 — Article 226