COURT ARCHIVE

Bombay High Court judgments, 2012

2,401 judgments · page 118 of 121

High Courts13 Jan 2012Dismissed

M/s. Siyaram Silk Mills Limited Vs M/s. Shree Siyaram Fab Private Limited, M/s. Satyanarayan Tawani, Mr. Kailash Chand Tawari and Mr. Kamal Kishore Gupta

Bombay High Court · (2012) 5 ALLMR 189 : (2012) 5 BomCR 306 : (2012) 2 MhLj 49 : (2013) 53 PTC 410

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 151Trade Marks Act, 1999 — Section 124, 134, 29, 30, 30(2)

High Courts13 Jan 2012

Sandeep @ Santosh Waghmare Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 393

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50, 52(1)

High Courts13 Jan 2012

The Provident Investment Co. Ltd. Vs Hemlata Vijaysingh Ved and others

Bombay High Court · (2012) 2 ALLMR 640 : (2012) 3 MhLj 359

Constitution of India, 1950 — Article 215, 226Penal Code, 1860 (IPC) — Section 409

High Courts13 Jan 2012Dismissed

Shri Avelino Ferrao and his wife and Smt. Laurencia Andrade Vs Shri Venancio Antonio Ivo Tadeo Dias alias Ivo Dias and his wife and Smt. Platilda Dias

Bombay High Court · (2012) 01 BOM CK 0015

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts12 Jan 2012Dismissed

Smt. Kunda Prakash Sinai Karapurkar and Others Vs Shri Vijay Balkrishna Karapurkar and Others

Bombay High Court · (2012) 01 BOM CK 0128

Constitution of India, 1950 — Article 227

High Courts12 Jan 2012Dismissed

Augustino Mascarenhas Vs State of Goa, Mr. P.M. Naik The Returning Officer of Election of the Goa State Co-operative Milk Producers Union Ltd., Curti, Ponda Goa and Mr. Dhananjay Nandhba Desai

Bombay High Court · (2012) 01 BOM CK 0123

Constitution of India, 1950 — Article 226, 227

High Courts12 Jan 2012Dismissed

Nandurbar Municipal Council Vs Mangilal Mishrilal Bafana, since died through his legal heirs (Shri. Chagan Mangilal Bafana)

Bombay High Court · (2012) 2 ALLMR 264

Limitation Act, 1963 — Section 5

High Courts12 Jan 2012Dismissed

Communidade of Balli, Balli, Quepem Goa Vs Vithoba Mahadev Dessai, Agonda, Canacona Goa and Others

Bombay High Court · (2012) 3 ALLMR 718 : (2012) 4 BomCR 351 : (2012) 4 MhLj 391

Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969 — Rule 3, 6Land Acquisition Act, 1894 — Section 11, 30Land Revenue Code, 1968 — Section 105, 95

High Courts12 Jan 2012Dismissed

Land Acquisition Officer, South Goa Sub Division, Quepem- Goa and Director of Education, Directorate of Education, Panaji- Goa Vs Shri Joaquim Antonio Rodrigues

Bombay High Court · (2012) 01 BOM CK 0090

Land Acquisition Act, 1894 — Section 18, 4(1)

High Courts12 Jan 2012Allowed

Mrs. Kamalam P. Thilakan and Others Vs Vithala Narayana Shetty

Bombay High Court · (2012) 3 ALLMR 70 : (2012) 5 BomCR 190 : (2012) 3 MhLj 213

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

High Courts12 Jan 2012

Damodhar Bajaj Vs Ratan Shinde

Bombay High Court · (2012) BomCR(Cri) 384

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Jan 2012

Mr. Dhannaram @ Dhania Bhill Vs State

Bombay High Court · (2012) BomCR(Cri) 42 : (2012) 114 BOMLR 595

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 428Goa Childrens Act, 2003 — Section 8, 8(2)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(l)

High Courts12 Jan 2012

Braz Dias Vs Anthony Mascarenhas and Others

Bombay High Court · (2013) ACJ 1578 : (2012) 5 ALLMR 716 : (2012) 5 BomCR 168

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 15, Order 11 Rule 17, Order 11 Rule 21, Order 11 Rule 23

High Courts12 Jan 2012Allowed

Sitaram Through Lrs. Vs Commissioner of Income Tax and Another

Bombay High Court · (2012) 248 CTR 180 : (2012) 341 ITR 549 : (2012) 208 TAXMAN 376

Constitution of India, 1950 — Article 226, 227Finance Act, 2001 — Section 230A, 230A(1)Income Tax Act, 1961 — Section 132, 132(5), 132B, 132B(4), 143(3)

High Courts12 Jan 2012

Nickunj Eximp Enterprises Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2012) 346 ITR 6

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 142(1), 142(2A), 143(3), 148

High Courts11 Jan 2012Dismissed

Commissioner of Income Tax Vs Crown Estates P. Ltd.

Bombay High Court · (2012) 346 ITR 1

Income Tax Act, 1961 — Section 55(2)

High Courts11 Jan 2012Dismissed

Mehtab Laiq Ahmed Shaikh of Mumbai, Indian Inhabitant Vs Municipal Corporation of Greater Mumbai, State of Maharashtra and Special Land Acquisition Officer No.3

Bombay High Court · (2012) 2 BomCR 50

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Bombay Town Planning Act, 1954 — Section 17Civil Procedure Code, 1908 (CPC) — Section 11

High Courts11 Jan 2012Dismissed

Zulash Clearing and Shipping Agency Vs The Board of Trustees of the Port of Bombay The Bombay Stevedores'' Association Ltd. Vs The Trustees of the Port of Mumbai

Bombay High Court · (2012) 2 BomCR 259 : (2012) 114 BOMLR 692

Constitution of India, 1950 — Article 12, 19(1), 226, 367Contract Act, 1872 — Section 151, 152, 161Industrial Disputes Act, 1947 — Section 18, 2

High Courts11 Jan 2012Dismissed

Pratapsingh Sengar Vs The District and Sessions Judge, Yavatmal, The Registrar, High Court, The State of Maharashtra and Shri C.G. Thote

Bombay High Court · (2012) 2 ALLMR 299 : (2012) 2 MhLj 800

High Courts11 Jan 2012Dismissed

Shri Ramesh S. Alva Prop. of Rajacy Hotels (Sunday) Pvt. Ltd. situated at Sector-17, Vashi, Navi Mumbai Vs State of Maharashtra, The Hon'' Home Minister, Mantralay, Mumbai, The Commissioner of Police, Office of the Commissioner of Police, Navi Mumbai and The Senior Inspector of Police, Vashi Police Station, Vashi, Navi Mumbai

Bombay High Court · (2012) 2 ALLMR 649 : (2012) 2 BomCR 559 : (2012) 2 MhLj 727

Bombay Police Act, 1951 — Section 2(10), 33, 33(1), 33AConstitution of India, 1950 — Article 14Rules for Licensing and Controlling Place of Public Amusement (Other Than Cinemas) and Performances for Public Amusement (Including Melas And Tamashas Rules, 1999 — Rule 100, 102, 104, 2