High Courts01 Dec 2011Dismissed
Sudhakar Vs The State of Maharashtra
Bombay High Court · (2011) 12 BOM CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 2011
2,168 judgments · page 9 of 109
High Courts01 Dec 2011Dismissed
Santosh Tukaram Chavan, Nashik Road Central Prison, Nashik Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 31
High Courts01 Dec 2011Allowed
The Oriental Insurance Company Ltd., The Divisional Manager, The Divisional Office-442, West Mangalwar Peth, Chati Galli, Solapur - 413002 Vs Daivshala Jadhavar and Others
Bombay High Court · (2012) 2 ALLMR 204 : (2012) 1 BomCR 31 : (2012) 132 FLR 605 : (2012) 3 LLJ 672 : (2012) 2 MhLj 813 : (2012) 2 TAC 210
National Insurance (Industrial Injuries) Act, 1965 — Section 5(1)Workmens Compensation Act, 1923 — Section 2(8), 3, 3(1)
High Courts01 Dec 2011
Sumayya Kaira Bairagdar and Others Vs Raju @ Yusuf Bashik Ahmad Kulkarni and Others
Bombay High Court · (2012) 2 ALLMR 458 : (2012) 3 BomCR 679 : (2012) 2 MhLj 845
High Courts01 Dec 2011
M/s. Crawford Bayley and Co. Vs Union of India and Others
Bombay High Court · (2012) 246 CTR 459 : (2012) 343 ITR 232 : (2012) 3 MhLj 304 : (2012) 204 TAXMAN 598
Income Tax Act, 1961 — Section 139, 139(9)
High Courts01 Dec 2011Dismissed
Shri Abdulsattar Gulabbhai Bagwan Vs Shri Vaibhav Lxmangiri Gosawi and Others
Bombay High Court · (2012) 2 ALLMR 310 : (2012) 1 BomCR 1 : (2012) 2 MhLj 285
Bombay Court Fees Act, 1959 — Section 6Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
High Courts01 Dec 2011Allowed
General Insurance Corporation of India, Mumbai Vs The Deputy Commissioner of Income Tax, - 1(3) Mumbai and Another
Bombay High Court · (2012) 114 BOMLR 246 : (2012) 342 ITR 27
Constitution of India, 1950 — Article 226Direct Tax Laws (Amendment) Act, 1987 — Section 147Income Tax Act, 1922 — Section 10(7), 15B, 15C(4), 60
High Courts01 Dec 2011
Rajan Dhaddha Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 28
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 109, 406, 409
High Courts01 Dec 2011
Rajendra Kondiba Darekar and Others Vs General Manager, The Saraswat Co-Op. Bank Ltd. and Others
Bombay High Court · (2012) 132 FLR 282
High Courts01 Dec 2011Allowed
Saimudkhan Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 794
Bombay Police Act, 1951 — Section 56, 56(1)Penal Code, 1860 (IPC) — Section 294, 323, 34, 506B
High Courts30 Nov 2011Dismissed
Santosh @ Gotu Lalji and Another Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 265
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 366, 376(2)(g)
High Courts30 Nov 2011Dismissed
Mahatma Gandhi Taluka Shikshan Mandal Vs Smt. Mankarnabai D. Deshpande (since deceased) through her legal heirs and Others
Bombay High Court · (2012) 2 ALLMR 585 : (2012) 3 MhLj 122
Constitution of India, 1950 — Article 129, 215Contempt of Courts (Bombay High Court) Rules, 1975 — Rule 19Contempt of Courts Act, 1971 — Section 15, 17, 20
High Courts30 Nov 2011Dismissed
Imtiyaz A. Rahiman Inamdar Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 754 : (2012) 114 BOMLR 254
Penal Code, 1860 (IPC) — Section 302, 304, 304(II), 304I
High Courts30 Nov 2011Dismissed
Kapoorchand Durgaprasad Gupta Vs The Municipal Corporation of Brihan Mumbai and The State of Maharashtra
Bombay High Court · (2012) 6 BomCR 315 : (2012) 114 BOMLR 234 : (2012) 2 MhLj 869
Bombay Municipal Corporation (Amendment) Act, 1952 — Section 5AConstitution of India, 1950 — Article 123, 14, 15, 15(1), 15(3)
High Courts30 Nov 2011Allowed
Parle Tilak Vidyalaya Association Vs University of Bombay and Another
Bombay High Court · (2011) 11 BOM CK 0105
Maharashtra Universities Act, 1994 — Section 57(4)
High Courts30 Nov 2011
Salim Khan Saheb Khan and Others Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 704
Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts30 Nov 2011Dismissed
Ms. Eva Drdakova, Consul General of the Czech Republic and The Consulate General of the Czech Republic Vs M/s. Khemka Exports Private Ltd.
Bombay High Court · (2012) 1 ALLMR 727 : (2012) 2 BomCR 634 : (2012) 114 BOMLR 67
Bombay Rent Act, 1947 — Section 13(1), 6Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 115, 86, 86(1)Constitution of India, 1950 — Article 1, 22, 30, 31, 31(1)
High Courts30 Nov 2011Allowed
Ingram Micro India Ltd. (Formerly known as Tech Pacific India Ltd.) Vs Deputy Commissioner of Income Tax, Central Range and Another
Bombay High Court · (2012) 247 CTR 262 : (2012) 347 ITR 221 : (2012) 208 TAXMAN 172
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 149, 149(3), 153, 160(1)
High Courts30 Nov 2011
Suresh Subhashrao Bhoyer Vs Manohar Bhagat and Others
Bombay High Court · (2012) 5 ALLMR 230 : (2012) 6 BomCR 371 : (2012) 4 MhLj 214
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 3(10)
High Courts29 Nov 2011
Shaikh Gulab Shaikh Ahmed and Ambadas Kale Vs The State of Maharashtra and Others
Bombay High Court · (2011) 11 BOM CK 0139
Banking Regulation Act, 1949 — Section 2, 2(1), 5, 56(1)Constitution of India, 1950 — Article 226, 227Income Tax (Certificate Proceedings) Rules, 1962 — Rule 57, 6, 66