High Courts20 Jan 2012Dismissed
Kailas Jagtap Vs Avinash Zarkar
Bombay High Court · (2012) 3 ALLMR 65 : (2012) 4 BomCR 807 : (2012) 3 MhLj 772
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 116 of 121
High Courts20 Jan 2012Dismissed
The State of Maharashtra Vs Sk. Asef and Others
Bombay High Court · (2012) BomCR(Cri) 230
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235, 378Penal Code, 1860 (IPC) — Section 34, 395, 427, 506Protection of Civil Rights Act, 1955 — Section 7
High Courts20 Jan 2012Dismissed
The State of Maharashtra Vs Annasaheb alias Macchindra Vaidya
Bombay High Court · (2012) BomCR(Cri) 222
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Jan 2012
Madanlal Lalchand Jain Vs The State of Maharashtra and another
Bombay High Court · (2012) 3 ALLMR 868 : (2012) 6 BomCR 446 : (2012) 3 MhLj 193
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 127, 20, 20(2), 21, 38
High Courts20 Jan 2012Dismissed
Maharashtra Chamber of Housing Industry and another Vs Union of India and others
Bombay High Court · (2012) 114 BOMLR 734 : (2012) 247 CTR 241 : (2012) 189 ECR 227 : (2012) 25 STR 305 : (2012) 34 STT 384 : (2012) 49 VST 315
Constitution of India, 1950 — Article 246(3), 248Finance Act, 1994 — Section 93(1)Finance Act, 2010 — Section 5, 65(105), 66, 67, 68
High Courts20 Jan 2012Dismissed
Smt. Rosa Filipa Rodrigues Vs Shri Jaivant R. Shet Shirodkar (Now deceased represented by his legal heirs namely Respondents No. 1(A) to 1(F), (Shri Raghoba Jaivant Shet Shirodkar (deceased) and Others) and Others Shri Jaivant R. Shet Shirodkar (deceased) represented by his legal heirs Vs Smt. Rosa Filipa Rodrigues
Bombay High Court · (2012) 5 ALLMR 639
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 13, 13(1)
High Courts20 Jan 2012Allowed
Shri Rosarinho Macario Fernandes and Smt. Fatima Fernandes Vs Smt. Laurena Pedrina Colaco, (Deceased)
Bombay High Court · (2012) 01 BOM CK 0034
High Courts20 Jan 2012Dismissed
Shri Ramesh Malode Vs State of Maharashtra, Commissioner of Police, Nagpur (M.S.) and Maharashtra Administrative Tribunal, Nagpur Bench, Nagpur (M.S.)
Bombay High Court · (2012) 2 ALLMR 799 : (2013) 1 BomCR 179 : (2012) 133 FLR 164 : (2012) 2 MhLj 773
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 4(1)
High Courts20 Jan 2012Dismissed
Shri Quexova Madeva Prabhu (Expired) and Another Vs Shri Shivanand Vassudev Salgaonkar and 10 Others
Bombay High Court · (2012) 01 BOM CK 0016
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 83
High Courts20 Jan 2012
Amin Mehboob Shaikh Vs District Magistrate and Others
Bombay High Court · (2013) 2 BomCR(Cri) 783
Constitution of India, 1950 — Article 22(5)Income Tax Act, 1961 — Section 143(1)(a), 154, 2, 288, 32ABMaharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 14, 3(1)
High Courts19 Jan 2012Allowed
Shapoor M. Mehta Vs Allahabad Bank
Bombay High Court · (2012) 2 ALLMR 775 : (2013) 1 BomCR 176 : (2012) 114 BOMLR 1210 : (2012) 4 LLJ 429 : (2012) 3 MhLj 126
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2)Constitution of India, 1950 — Article 14, 226Payment of Gratuity Act, 1972 — Section 19, 19(1), 19(2), 19(3)
High Courts19 Jan 2012
Kakdya Pattu Kakara Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 230
Penal Code, 1860 (IPC) — Section 299, 302, 304
High Courts19 Jan 2012Dismissed
M/s. Panduranga Timblo Industries Vs The Commissioner of Labour and Employment, Office of the Commissioner, Government of Goa, Shram Shakti Bhavan, 2nd floor, Patto Plaza, Panaji-Goa, Mamlatdar of Salcete and Revenue Recovery Officer, South Goa District, Margao-Goa and Mr. Datta Naik, House no.403, Comba, Margao-Goa
Bombay High Court · (2012) 01 BOM CK 0120
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(C)(1)
High Courts19 Jan 2012Allowed
Kalyani Sangappa Sadashivappa Vs The State of Maharashtra
Bombay High Court · (2012) 2 ALLMR 690 : (2012) 3 BomCR 298 : (2013) LabIC 43 : (2012) 3 MhLj 570
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30, 45, 47, 47(1), 48Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984 — Rule 111, 50Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 — Rule 26, 4, 46, 6
High Courts19 Jan 2012Dismissed
Mariano Rosario Joao D''Silva, H.No. 42, Opp. Goa Shipyard, Bandara Vaddem, Vasco Da Gama, presently undergoing sentence at Aguada Central Jail, Aguada, Bardez, Goa Vs State of Goa
Bombay High Court · (2012) BomCR(Cri) 775
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 304(I), 506
High Courts19 Jan 2012
The Director, Shri. Guru Govind Singhji College of Engineering and Technology, Vishnupuri, Nanded Vs Kishan Deshmukh
Bombay High Court · (2012) 4 BomCR 717 : (2012) 133 FLR 161
Maharashtra Universities Act, 1994 — Section 59, 59(2)
High Courts19 Jan 2012
Santosh Namdev Patil Vs State of Maharashtra and Others
Bombay High Court · (2012) 2 BomCR 576
Constitution of India, 1950 — Article 15Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Article 243D, 12, 12A, 18
High Courts19 Jan 2012Dismissed
Gotiram Pawar Vs Pravin Borde, Akshay Borde, Mrs. Sangitra Babasaheb Borde, Respondent Nos. 1 and 2 minor represented through Respondent No. 3 as a mother natural Guardian and Babasaheb Borde
Bombay High Court · (2012) 2 ALLMR 672 : (2012) 5 BomCR 236 : (2012) 3 MhLj 464
Limitation Act, 1963 — Section 5
High Courts19 Jan 2012
M/s. Hindustan Petroleum Corporation Limited Vs Maharashtra State Electricity Distribution Co. Ltd. and Others
Bombay High Court · (2012) 3 ALLMR 839
Electricity Act, 2003 — Section 42(5), 42(6)Explosives Act, 1884 — Section 4, 5, 7Gas Cylinders Rules, 2004 — Rule 2(33)
High Courts19 Jan 2012
Mahesh Balwant Arjunwadkar Vs Divisional Joint Registrar and another
Bombay High Court · (2012) 2 ALLMR 589 : (2012) 5 BomCR 560 : (2012) 3 MhLj 146