Bombay High Court Judgments 2011 — Page 8

High Courts07 Dec 2011Dismissed

Sudha Madhusudan Lanjekar since deceased by heirs Ashok Madhusudan Lanjekar and Others Vs Shashikant Gajanan Pathare since deceased by heirs Anjali Shashikant Pathare and Others

Bombay High Court · (2012) 1 ALLMR 710 : (2012) 1 BomCR 37 : (2012) 2 MhLj 153

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Limitation Act, 1963 — Article 113, 66, 67Transfer of Property Act, 1882 — Section 106

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High Courts05 Dec 2011Dismissed

Sumitrabai Trimbak Khanderay and Trimbak Tukaramji Khandaray Vs Dnyaneshwar Shalikram Bhore

Bombay High Court · (2012) BomCR(Cri) 663

Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 203, 340Penal Code, 1860 (IPC) — Section 196, 463, 464, 465, 466

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High Courts05 Dec 2011Dismissed

Pravin Naik and Manikrao Naik Vs The State of Maharashtra and Sk. Sattar

Bombay High Court · (2011) 12 BOM CK 0130

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High Courts05 Dec 2011

Shri Eknath Waman Jadhav, Shri Jagannath Ganpat Jadhav and Shri Raghunath Damu Jadhav Vs Shri Namdeo Pandharinath Jadhav, Shri Damodhar Pandharinath Jadhav, Shri Dashrath Pandharinath Jadhav and Smt. Velhubai Pandharinath Jadhav

Bombay High Court · (2012) 1 ALLMR 825 : (2012) 3 BomCR 116 : (2012) 2 MhLj 747

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 21 Rule 32(3), Order 21 Rule 32(4)Constitution of India, 1950 — Article 227

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High Courts05 Dec 2011Dismissed

Income Tax Officer Vs Nandlal and Co. and Others

Bombay High Court · (2012) 341 ITR 646

Income Tax Act, 1961 — Section 271(1)(c), 271(1)(iii)

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High Courts05 Dec 2011

E-Nxt Financials Ltd. Vs Regional Provident Fund Commissioner-I and Another

Bombay High Court · (2012) 132 FLR 281

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High Courts02 Dec 2011

Kashinath Shetye, Ketan Govekar and Pradeep Kakodkar Vs Shri Shaik Faisal

Bombay High Court · (2011) 12 BOM CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 439(2), 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 7Penal Code, 1860 (IPC) — Section 120B, 217, 218, 34, 405

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High Courts02 Dec 2011

Municipal Corporation of Gr. Mumbai and The Municipal Commissioner, Municipal Corporation of Gr. Mumbai Vs Municipal Mazdoor Union, Mumbai Bal Dandavate Smruti, 237-239, N.M. Joshi Marg, Opp. Bawla Masjid, Mumbai 400 012

Bombay High Court · (2012) 2 ALLMR 436 : (2012) 1 BomCR 18 : (2012) 114 BOMLR 51 : (2012) 3 LLJ 463 : (2012) 2 MhLj 693

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2, 22, 23, 24, 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 30(2)

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High Courts02 Dec 2011Dismissed

Sayyad Nazar Abbas @ Kaiffi Hussan Abbas Vs The State of Maharashtra (at the instance of Deonar Police Station Vide their C.R. No. 177 of 1998)

Bombay High Court · (2012) BomCR(Cri) 42 : (2012) 114 BOMLR 190

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 161

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High Courts02 Dec 2011

Smt. Kesar Kashinath Naik, Shri Manohar Kashinath Naik and Shri Manoj Kashinath Naik Vs The Assistant Engineer, PWD, Bansai, Kakoda, Goa Water Department. and Others

Bombay High Court · (2012) 1 BomCR 7

Easements Act, 1882 — Section 13, 15

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High Courts02 Dec 2011

Mr. Subhash Krishnan, Prisoner No. 814, Central Jail, Aguada,Sinquerim, Goa Vs State of Goa and The Superintendent, Central Jail, Aguada, Sinquerim, Goa

Bombay High Court · (2012) BomCR(Cri) 313

Goa Prison Rules, 2006 — Rule 324

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High Courts02 Dec 2011

Anil Agrawal Vs The State of Maharashtra and Rajendra Meshram

Bombay High Court · (2012) BomCR(Cri) 100

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts02 Dec 2011

Shri Ramesh Fondu Borkar Vs Shri Govindnath Devalaya

Bombay High Court · (2011) 12 BOM CK 0045

Constitution of India, 1950 — Article 227

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High Courts02 Dec 2011

Kanhaiyalal Kisan Pardeshi Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 14

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 319, 323, 332, 34, 353

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High Courts02 Dec 2011Allowed

Mohammad Chand Nadaf and others Vs Appasaheb Amin Nadaf and others

Bombay High Court · (2012) 2 ALLMR 460 : (2012) 2 MhLj 863

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High Courts01 Dec 2011Allowed

General Insurance Corporation of India Vs Deputy Commissioner of Income Tax - 1(3), Mumbai

Bombay High Court · (2012) 204 TAXMAN 587

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10(7)Income Tax Act, 1961 — Section 10, 10(1), 10(15), 10(23G), 10(33)

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High Courts01 Dec 2011

Maria Nanda Alexandrina Sales e Dias and Mr. Rabindra Dias Vs Mr. Orlando Vitorino Domingos De Fatima Sales and Others

Bombay High Court · (2011) 12 BOM CK 0167

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High Courts01 Dec 2011Dismissed

AL Zubair Exporter Vs Union of India and Others

Bombay High Court · (2012) 2 ALLMR 383 : (2012) 3 BomCR 162 : (2012) 114 BOMLR 185 : (2012) 276 ELT 442

Agricultural and Processed Food Products Export Development Authority Act, 1985 — Section 10, 10(2), 2Constitution of India, 1950 — Article 14, 19(1)Export of Raw Meat (Chilled/Frozen) (Quality Control and Inspection) Rules, 1992 — Rule 3.2

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High Courts01 Dec 2011Dismissed

Manrajsingh Hardevsingh Sandhu Vs Maharashtra State Board of Secondary and Higher Secondary Education and Maharashtra University of Health Sciences, Nasik

Bombay High Court · (2012) 2 ALLMR 93

Advocates Act, 1961 — Section 35, 35(3)Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 116A

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High Courts01 Dec 2011Dismissed

Navneetdas Narayandas Barshikar Vs Bacchubhai Mulji Tanna, Proprietor of B.M.T. Industries and The State of Maharashtra

Bombay High Court · (2012) 1 BC 227 : (2012) BomCR(Cri) 35 : (2012) 4 MhLj 180

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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Bombay High Court judgments, 2011