COURT ARCHIVE

Bombay High Court judgments, 2012

2,401 judgments · page 120 of 121

High Courts06 Jan 2012

Shri C.K. George Vs Executive Engineer Division XVIII (Roads Central), Public Works Department, Ponda - Goa and Chief Secretary, Government of Goa, Secretariat, Panaji - Goa

Bombay High Court · (2012) 3 ALLMR 24 : (2012) 1 BC 666 : (2012) 3 BomCR 556 : (2012) 114 BOMLR 585 : (2012) 4 MhLj 240

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 39, 73

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High Courts06 Jan 2012Dismissed

Goa, Daman and Diu Khadi and Village Industries Board and Government of Goa Vs William D''Cruz and The State Bank of India

Bombay High Court · (2012) 1 BomCR 497 : (2012) 114 BOMLR 605

Civil Procedure Code, 1908 (CPC) — Section 80Goa, Daman and Diu, Khadi and Village Industries Board Act, 1965 — Section 15, 15(2), 16, 17, 18Limitation Act, 1963 — Article 54

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High Courts06 Jan 2012

The State of Maharashtra and The Director General of Police Vs Shri. A.K. Jain, Additional Commissioner of Police and The Union of India

Bombay High Court · (2012) 2 ALLMR 279 : (2012) 4 BomCR 98 : (2012) 114 BOMLR 702

All India Services (Discipline and Appeal) Rules, 1969 — Rule 3All India Services Act, 1951 — Section 3, 3(1), 3(2), 3(3), 3(4)Constitution of India, 1950 — Article 226, 227

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High Courts06 Jan 2012Allowed

Suyash Mulukh Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 467 : (2012) 114 BOMLR 726

Penal Code, 1860 (IPC) — Section 154, 337, 427, 436, 504

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High Courts06 Jan 2012

Trambak Balaji Sangale, 48 yrs. and Others Vs The State of Maharashtra and The Chief Executive Officer, M.I.D.C. Andheri (East), Bombay The State of Maharashtra and The Chief Executive Officer Vs Keru Baban Avhad

Bombay High Court · (2012) 4 ALLMR 304

Evidence Act, 1872 — Section 83Land Acquisition Act, 1894 — Section 14, 18, 23, 23(1)(A), 23(2)Maharashtra Industrial Development Act, 1961 — Section 32, 32(2), 32(3), 33, 33(1)

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High Courts06 Jan 2012

Sasa Detergent Division Shri Mahila Griha Udyog Lijjat Papad Vs Shri Damodar S Mudliyar and Others

Bombay High Court · (2012) 6 ALLMR 268 : (2012) 2 BomCR 267 : (2012) 2 MhLj 15

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High Courts06 Jan 2012Dismissed

Rajaram Hiralal Bhoi since deceased through his L.R''s (Smt. Gopabai Rajaram Bhoi and Others and Manik Tatyaba Madkar since deceased through his L.R''s (Ambubai Manik Madkar and Others Vs Chintaman Waman Sathe since deceased through his L.R''s

Bombay High Court · (2012) 2 ALLMR 262 : (2012) 2 BomCR 155 : (2012) 2 MhLj 151

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 74Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts05 Jan 2012

All Employees of Maharashtra State Electricity Board Vs The State of Maharashtra and Others

Bombay High Court · (2012) 3 ALLMR 690

Constitution of India, 1950 — Article 14

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High Courts05 Jan 2012

Mr. Janardan Daji Naik Vs Mahim Causeway Machhimar Co. op. Housing Society Ltd., Shri Pradeep Laxman Ghivalikar and The Divisional Joint Registrar of Co-operative Societies, Mumbai Division (Appeals), Mumbai

Bombay High Court · (2012) 2 BomCR 810

Constitution of India, 1950 — Article 226, 227

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High Courts05 Jan 2012Dismissed

Sharad Sakharam Gundalwar and Others Vs The High Court of Judicature at Bombay and The State of Maharashtra

Bombay High Court · (2012) 2 ALLMR 878 : (2012) 3 MhLj 64

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High Courts05 Jan 2012

Dr. Nupur Vishnu Dhankani Vs Union of India and Others

Bombay High Court · (2012) 3 ALLMR 73 : (2012) 4 MhLj 227

Constitution of India, 1950 — Article 226

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High Courts05 Jan 2012

A.V. Kulkarni and Others Vs The State of Maharashtra and Others

Bombay High Court · (2012) 3 MhLj 39

Constitution of India, 1950 — Article 14

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High Courts04 Jan 2012Dismissed

Guerrero Lugo Elvia Grissel, Campos Molan Elias, Gonzalex Maldonado Mauricio and Gutierez Orlando Vs The State of Maharashtra (DCB, CID Unit XII)

Bombay High Court · (2012) BomCR(Cri) 328 : (2012) 114 BOMLR 616 : (2012) CriLJ 1136 : (2012) 2 MhLj 369

Criminal Procedure Code, 1973 (CrPC) — Section 265(F), 265B, 265B(4), 265C, 265DPenal Code, 1860 (IPC) — Section 109, 120(B), 34, 380, 397

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High Courts04 Jan 2012Dismissed

Bharat Aaratmal Ramtara @ Kara Vs Dy Commissioner of Police, Zone-VI, Mumbai, Assistant Commissioner of Police, Chembur Division, Mumbai-71 and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 319

Bombay Police Act, 1951 — Section 56, 56(1), 59Bombay Prevention of Gambling Act, 1887 — Section 12(A)Constitution of India, 1950 — Article 226

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High Courts04 Jan 2012

Naograo Vs The State of Maharashtra and Others

Bombay High Court · (2013) 2 ABR 742 : (2013) ALLMR(Cri) 86

Constitution of India, 1950 — Article 34(1)Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 227Penal Code, 1860 (IPC) — Section 323, 34, 447, 504, 506

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High Courts04 Jan 2012Dismissed

Rashid Kapadia Vs Medha Gadgil and Others

Bombay High Court · (2012) CriLJ 1686

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 5AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 124

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High Courts04 Jan 2012