COURT ARCHIVE

Bombay High Court judgments, 2012

2,401 judgments · page 10 of 121

High Courts29 Nov 2012Allowed

Mr. Madan Gupta Vs Videocon Industries Ltd.

Bombay High Court · (2013) 4 ABR 44 : (2013) ALLMR(Cri) 809 : (2013) 3 BC 225 : (2013) 2 BomCR(Cri) 114

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(a), 178(d), 178(d)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Nov 2012

Balasaheb Ranoji Shinde, Convict No. C-2567, Kolhapur Central Prison, Kalamba Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 488 : (2013) 3 BomCR(Cri) 192

Penal Code, 1860 (IPC) — Section 300, 302, 304, 323

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High Courts29 Nov 2012Allowed

M/s. Nakoda Tours and Travels and Others Vs M/s. Kalpataru Tours and Travels Pvt. Ltd. and Another

Bombay High Court · (2013) ALLMR(Cri) 27

Penal Code, 1860 (IPC) — Section 34, 406, 417, 420

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High Courts29 Nov 2012Dismissed

Anil Pandurang Chimanpandey Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 302 : (2013) 2 BomCR(Cri) 777

Penal Code, 1860 (IPC) — Section 302

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High Courts29 Nov 2012Dismissed

Housing Development and Infrastructure Limited Vs Mumbai International Airport Private Limited and Others

Bombay High Court · (2012) 11 BOM CK 0086

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts29 Nov 2012Dismissed

Barku Tulshiram More Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 446 : (2013) 2 BomCR(Cri) 816

Criminal Procedure Code, 1973 (CrPC) — Section 173, 294, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302

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High Courts29 Nov 2012

New India Assurance Co. Ltd. Manager, Ooty Main Road, Mettupalam, Pin Code 641 301, District Coimbator (T.N.) Vs Smt. N. Senjilaxmi and Others Smt. N. Sanjilaxmi, Kum. Malarbizhi and Mahendrakumar-Both the Appellants are Minors through Next Friend-Their Mother Appellant No. 1 Vs M/s. Industrial and Commercial Corporation, United India Insurance Co. Ltd. and New India Assurance Co. Limited, Manager, Ooty Main Road, Mettupalayam, Coimbatore, Pin-641301

Bombay High Court · (2013) 2 ABR 735 : (2013) ACJ 2033 : (2013) 1 ALLMR 390 : (2013) 1 MhLj 778

Motor Vehicles Act, 1988 — Section 147, 147(b)

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High Courts29 Nov 2012

Smt. Premavati Basu Naik and Others Vs Confraria de Santiassimo Sacramento E Do Jesus Maria E Jose, C/o The Church of St. Joseph, Sancoale, Goa, Shri Suresh Basu Naik and Smt. Marai Rosa Goes

Bombay High Court · (2012) 11 BOM CK 0056

Goa, Daman And Diu Agricultural Tenancy Act, 1964 — Section 58, 7

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High Courts29 Nov 2012

D.P. Jain and Co. Infrastructure Pvt. Ltd. Vs Commr. of C. Ex. and Cus.

Bombay High Court · (2013) 29 STR 7 : (2013) 38 STT 596

Central Excises and Salt Act, 1944 — Section 35F, 35GFinance Act, 1994 — Section 65(64), 83, 97Finance Act, 2012 — Section 95

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High Courts29 Nov 2012Dismissed

State of Maharashtra, Acquiring authority : Special Land Acquisition Officer, Upper Wardha Project, Benefit Zone No. 2, Amravati Vs Anant Dayaramji Khandar, Harihar Dayaramji Khandar, Dinkar Dayaramji Khandar and Kishor Dayaramji Khandar

Bombay High Court · (2013) 3 ALLMR 350 : (2013) 3 MhLj 837

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High Courts29 Nov 2012Dismissed

Shantaram Babu Longale Vs Balaram Krishna Patil and Others

Bombay High Court · (2013) 1 ALLMR 659 : (2013) 1 MhLj 727

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 10, 2, 2(4), 21, 22

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High Courts29 Nov 2012

Finolex Cables Ltd. Vs Commissioner of Central Excise, Pune-I

Bombay High Court · (2012) 286 ELT 658

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High Courts29 Nov 2012Allowed

Shamshul Yadali Sheikh Vs The State of Maharashtra

Bombay High Court · (2013) 3 BomCR(Cri) 180

Penal Code, 1860 (IPC) — Section 201, 302, 328, 34

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High Courts29 Nov 2012

Vijaya Bank Vs Recovery Officer and Others

Bombay High Court · (2013) 3 ALLMR 377

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High Courts27 Nov 2012Dismissed

Commissioner of Income Tax-12 Vs Raman Kumar Suri

Bombay High Court · (2013) 212 TAXMAN 411

Income Tax Act, 1961 — Section 260A, 48, 54

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High Courts27 Nov 2012Dismissed

G.A. Builders Private Limited Vs Chembur Nishant Co-Operative Housing Society Limited

Bombay High Court · (2012) 11 BOM CK 0099

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts27 Nov 2012

Mahindra Lifespace Developers Limited Vs Biecrete Project Private Limited

Bombay High Court · (2012) 11 BOM CK 0054

Arbitration and Conciliation Act, 1996 — Section 31(7), 34Limitation Act, 1963 — Section 19

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High Courts27 Nov 2012Dismissed

The Jain Sahakari Bank Ltd. and Madhav Balkrishna Jambhekar Vs Smt. Bharti Joshi, 8/208, Kapasi Nivasi Co-operative Housing Soceity, Ltd., Liliya Nagar, Goregaon (West), Mumbai-400062

Bombay High Court · (2013) 2 ALLMR 610 : (2013) 137 FLR 335 : (2013) 1 LLJ 604 : (2013) 1 MhLj 604

Industrial Disputes Act, 1947 — Section 33(2), 33C(2)

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High Courts27 Nov 2012

M/s. Boghara Polyfab Pvt. Ltd. 111, Jeevan Deep Complex, Ring Road, New Subjali, Surat, Gujarat Vs National Insurance Company Ltd.

Bombay High Court · (2012) 11 BOM CK 0052

Arbitration and Conciliation Act, 1996 — Section 11, 34Insurance Act, 1938 — Section 114AInsurance Regulatory and Development Authority Act, 1999 — Section 14, 26

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High Courts27 Nov 2012

Iqbal Munnaf Sayyed Vs The Asst. Commissioner of Police and Others

Bombay High Court · (2013) ALLMR(Cri) 117

Bombay Police Act, 1951 — Section 135, 37(1), 56, 59Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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