COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,247 of 3,665

High Courts22 Feb 2013

The State of Maharashtra and Another Vs Smt. Anuja Dilip Chhajed and Another

Bombay High Court · (2013) 3 ALLMR 251 : (2013) 7 BomCR 385 : (2013) 3 MhLj 783

Maharashtra Tax On Entry Of Motor Vehicles Into Local Areas Act, 1987 — Section 3Motor Vehicles Act, 1988 — Section 10, 2, 2(1)(i), 2(28)

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High Courts22 Feb 2013Dismissed

The Union of India Vs Smt. Geeta @ Sangeeta and Others

Bombay High Court · (2014) 1 ACC 712 : (2013) 3 ALLMR 372 : (2013) 6 BomCR 622 : (2013) 3 MhLj 819

Railways Act, 1989 — Section 123(c), 124A

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High Courts22 Feb 2013Dismissed

Savitribai R. Lotlikar, (since deceased) Vs Land Acquisition Officer and Deputy Collector Sunita R. Lotlikar Vs The Land Acquisition Officer and Deputy Collector, Sub-Division and Others

Bombay High Court · (2013) 2 ABR 1224 : (2013) 4 ALLMR 206 : (2014) 3 BomCR 453 : (2013) 5 MhLj 107

Land Acquisition Act, 1894 — Section 18, 20, 4, 4(1), 6

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High Courts22 Feb 2013Dismissed

Amit Mohod Vs The Bank of India, Industrial Law Division and The Zonal Manager, Bank of India, Sahyadri Shopping Centre, Employment Chowk

Bombay High Court · (2013) 3 ALLMR 607 : (2013) 3 BomCR 762 : (2013) 137 FLR 712 : (2013) 2 MhLj 703

Banking Regulation Act, 1949 — Section 10, 10(1)(b)(i)Central Reserve Police Force Act, 1949 — Section 10(n)Constitution of India, 1950 — Article 226, 311(2)

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High Courts22 Feb 2013Dismissed

Ujwal Shankarrao Nageshkar Vs Jaysingh Ratinath Nageshkar and Others

Bombay High Court · (2013) 3 ALLMR 369 : (2013) 4 BomCR 674 : (2013) 2 MhLj 677

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 9AConstitution of India, 1950 — Article 227

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High Courts22 Feb 2013

Commissioner of Income Tax Vs Carlyle India Advisors (P.) Ltd.

Bombay High Court · (2013) 262 CTR 432 : (2013) 357 ITR 584 : (2013) 214 TAXMAN 492

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High Courts22 Feb 2013Dismissed

The State of Maharashtra Vs Baburao Amrutrao More

Bombay High Court · (2013) ALLMR(Cri) 2673

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7

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High Courts22 Feb 2013Allowed

Naveen Dilip Panchabhaiye, Minor through father and natural guardian Dilip Mahadev Pachabhaiye Vs State of Maharashtra and Others

Bombay High Court · (2013) 6 ABR 676

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High Courts21 Feb 2013Allowed

Ramkisan Vs State of Maharashtra

Bombay High Court · (2013) 2 ABR 1106 : (2013) ALLMR(Cri) 2780 : (2013) 2 BomCR(Cri) 586 : (2013) CriLJ 1751

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

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High Courts21 Feb 2013

Tata Capital Financial Services Limited Vs M/s. Deccan Chronicle Holdings Limited and Mr. T. Venkatram Reddy

Bombay High Court · (2013) 3 BomCR 205

Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(b), 2(b)(i), 2(e)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 21 Rule 21, Order 34 Rule 1, Order 34 Rule 14Evidence Act, 1872 — Section 81

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High Courts21 Feb 2013