High Courts08 Dec 2011Dismissed
Achut Shinde Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 678
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 313
COURT ARCHIVE
Bombay High Court judgments, 2011
2,168 judgments · page 7 of 109
High Courts08 Dec 2011
M/s. Hotel Suraj Vs State of Maharashtra and Others
Bombay High Court · (2012) 5 BomCR 329
Bombay Police Act, 1951 — Section 110, 33, 33(1)(W), 33(W)Places of Public Entertainment Rules, 1953 — Rule 21(A), 24, 27, 6, 8(1)
High Courts08 Dec 2011Dismissed
M. Xin Xiang An and Others Vs Sinoriches Enterprises Co. Ltd. and Others
Bombay High Court · (2012) 2 BomCR 724 : (2012) 114 BOMLR 264
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts08 Dec 2011
Dhanaji Ganpati Gaikwad and others Vs Namdeo Digambar Gaikwad and others
Bombay High Court · (2012) 2 ALLMR 142 : (2012) 2 BomCR 646
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227
High Courts08 Dec 2011Dismissed
Beena Inamdar Vs University of Pune, Ganeshkhind Road, Pune - 411007 and Others
Bombay High Court · (2012) 1 ALLMR 787 : (2012) 2 BomCR 35
Constitution of India, 1950 — Article 162, 226Maharashtra Universities Act, 1994 — Section 5(60), 5(9), 8University Grants Commission Act, 1956 — Section 12, 2, 22, 23, 26
High Courts08 Dec 2011
Shankar Waghmare Vs Bhaurao Waghmare
Bombay High Court · (2012) 2 BomCR 747 : (2012) 3 MhLj 134
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 36A, 36BCivil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts08 Dec 2011Dismissed
George Barreto and Others Vs The State of Goa and 10 Others
Bombay High Court · (2011) 12 BOM CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 397(3)National Greens Tribunal Act, 2010 — Section 14
High Courts07 Dec 2011Dismissed
State of Goa and The Captain of Ports with office at Government of Goa, Opp. Customs House, Panaji, Goa Vs Mrs. Joana Francisco Errie Bernadette Gomes e Barreto Mascarenhas and her children and Others
Bombay High Court · (2011) 12 BOM CK 0155
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts07 Dec 2011Allowed
Sambhugir Sansthan Trust, (Ori. Plffs) Dhotardi and Others Vs Gopal Tulshiram Vidhate(Ori. Defts), Yogesh Gopal Vidhate, Ganesh Gopal Vidhate, Minor by natural guardian mother, Sau. Manubai Gopal Vidhate and Wasudeo Ramchand Gaigol
Bombay High Court · (2012) 5 BomCR 193 : (2012) 2 MhLj 86
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 122, 124, 129, 46, 48Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 103Constitution of India, 1950 — Article 141
High Courts07 Dec 2011Dismissed
The Bombay Custom House Agents Association and others Vs The Union of India and others
Bombay High Court · (2012) 2 BomCR 588 : (2012) 114 BOMLR 17 : (2012) 189 ECR 264 : (2012) 280 ELT 353
Constitution of India, 1950 — Article 14, 16, 19(1), 19(4), 226Customs Act, 1962 — Section 146, 146(2), 159(9), 159ACustoms House Agents Licensing Regulations, 1984 — Regulation 10, 11, 12, 13, 14
High Courts07 Dec 2011
Shri Datu Vithoba Yadav (since deceased) through L.Rs. Shri Haridas Dattu Yadav and Others Vs Shri Dnyaneshwar Sambha Yadav and Others
Bombay High Court · (2012) 1 ALLMR 828 : (2012) 2 MhLj 462
High Courts07 Dec 2011
Rohidas Manik Kasrale Vs The State of Maharashtra, (At the instance of Kalwa Police Station in C.R. No. 78 of 2003)
Bombay High Court · (2012) BomCR(Cri) 1 : (2012) 114 BOMLR 203 : (2012) CriLJ 917
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 106, 25, 26Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(I)
High Courts07 Dec 2011
Nirmala Maruti Gunjal, Ramesh Gunjal, Sakhubai Baban Shinde and Maruti Ramesh Gunjal Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 18 : (2012) 114 BOMLR 221 : (2012) 2 Crimes 368 : (2012) 1 RCR(Criminal) 270 : (2012) 1 RCR(Criminal) 270
Evidence Act, 1872 — Section 3, 32(1)Penal Code, 1860 (IPC) — Section 302, 34, 342, 451
High Courts07 Dec 2011
Dina Dora Sukhia (since deceased) through her LRS Dr. Mrs. Roshani Farukh through her POA holder Farokh Phiroze Chinoy Vs Jimmy Dora Sukhia
Bombay High Court · (2012) 1 ALLMR 555 : (2012) 3 BomCR 138 : (2012) 2 MhLj 735
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5), 36
High Courts07 Dec 2011Dismissed
Dattaram Dharma Mayekar and Another Vs Abhimanyu Dharma Mayekar and Others
Bombay High Court · (2012) 2 ALLMR 176 : (2012) 5 BomCR 303 : (2012) 1 MhLj 971
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts07 Dec 2011
Ms. Yafa Jacob Simon Mumbai Indian inhabitant Mr. Rajiv Ranjan Mishra and trustees of the Sir Elly Kadoorie School Trust Vs The Joint Charity Commissioner, Maharashtra State and Others
Bombay High Court · (2012) 2 ALLMR 360 : (2012) 4 BomCR 835 : (2012) 2 MhLj 895
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(1)(C), 36(2), 4(1)Constitution of India, 1950 — Article 14, 226, 227
High Courts07 Dec 2011
State of Goa and Captain of Ports Vs Shri Serafino Mascarenhas, deceased through his legal heirs, Mrs. Joano F.B. e Gomes Barreto Mascarenhas (wife) and Others
Bombay High Court · (2012) 5 BomCR 207
Goa, Daman and Diu Land Revenue Code, 1968 — Section 40(2)
High Courts07 Dec 2011Dismissed
Commissioner of Income Tax Vs Arts and Crafts Exports
Bombay High Court · (2012) 246 CTR 463
Income Tax Act, 1961 — Section 10BA, 10BA(2)(e), 80IB
High Courts07 Dec 2011Dismissed
Harinarayan G. Bajaj and Another Vs Vijay Agarwal and Others
Bombay High Court · (2012) 4 ALLMR 628 : (2012) 2 MhLj 106
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 1, 100, 101, 102, 103Telegraph Act, 1885 — Section 16(3)
High Courts07 Dec 2011Dismissed
M/s. Vishnu Packaging Vs Union of India, The Secretary, Foods and Drugs Administration Department, Mantralaya, Mumbai 400032, The Joint Commissioner, Food and Drugs Administration, Greater Mumbai, Mumbai 400051 and The Joint Commissioner (K.D.), Food and Drugs Administration (MS), Thane M/s. Kaipan Panmasala Private Limited and M/s. Shree Hanuman Tobacco Vs Union of India, The Secretary, Foods and Drug Administration Department, Mantralaya, Mumbai and Commissioner, Food and Drug Administration, Maharashtra State
Bombay High Court · (2012) 1 ALLMR 880 : (2012) 2 BomCR 699 : (2012) BomCR(Cri) 87 : (2012) 114 BOMLR 330 : (2012) 2 MhLj 756
Constitution of India, 1950 — Article 14, 19, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14A, 23, 24, 7