Bombay High Court Judgments

High Courts20 Dec 2012

Kashinath Jairam Shetye Vs Ramakant Mahadev Sawant and Others

Bombay High Court · (2013) 2 ABR 11 : (2013) ALLMR(Cri) 861 : (2013) 1 BomCR(Cri) 782

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 334, 34, 406, 439(2)

Read judgment

High Courts20 Dec 2012Disposed Off

Vaman Nakul Shetty Vs Vasudev Tukaaram Sawant

Bombay High Court · (2013) 4 BomCR 191

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

Read judgment

High Courts19 Dec 2012Disposed Off

Dr.Sheshrao Vs State of Maharashtra

Bombay High Court · (2013) MCR 531

Read judgment

High Courts19 Dec 2012Dismissed

Raosaheb @ Dabya Raja Kale and Sou. Tolabai Raosaheb @ Dabya Kale Vs The State of Maharashtra

Bombay High Court · (2012) 12 BOM CK 0125

Penal Code, 1860 (IPC) — Section 302, 307, 34, 504

Read judgment

High Courts19 Dec 2012

Parle Biscuits Private Limited Vs Food Safety and Standard Authority of India, Ministry of Health and Family Welfare, Hallmark Business Plaza, Opp. Gurunanak Hospital, Bandra (E), Mumbai-400051 and Others

Bombay High Court · (2013) 1 ABR 539 : (2013) 2 ALLMR 245 : (2013) 3 BomCR 314 : (2013) 2 MhLj 409

Food Safety and Standards Act, 2006 — Section 28, 38, 47(1)(c)(iii), 97

Read judgment

High Courts19 Dec 2012

Pupul Borkar and Others Vs Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur and District Nagpur etc.

Bombay High Court · (2013) 3 ALLMR 103 : (2013) 2 MhLj 382

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 18(1)(e), 31, 32

Read judgment

High Courts19 Dec 2012

Pune Municipal Corporation Vs Dhanraj Tarachand Sankala and Sons

Bombay High Court · (2013) 3 BomCR 347 : (2013) 2 MhLj 407

Read judgment

High Courts19 Dec 2012

V. Selvapoathy Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 628 : (2013) 2 BomCR(Cri) 108

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 406, 420, 434

Read judgment

High Courts19 Dec 2012Dismissed

M/s. Indorama Synthetics (India) Ltd. Vs Union of India, Settlement Commission, Customs and Central Excise, Commissioner of Central Excise and Directorate General of Central Excise Intelligence

Bombay High Court · (2013) 1 ALLMR 761 : (2013) 290 ELT 208 : (2013) 18 GSTR 138

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Dec 2012Dismissed

M/s. Rahul Enterprises Vs Abhineha Park Sahakari Gruha Rachana Samstha Maryadit, The Competent Authority and District Deputy Registrar, Co-operative Societies, Pune, Shri Shivrudra Vishwanath Mirajkar and Sou. Shantabai Shivrudra Mirajkar

Bombay High Court · (2013) 1 ALLMR 756 : (2013) 3 BomCR 168 : (2013) 2 MhLj 463

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 12(1), 152, 154

Read judgment

High Courts19 Dec 2012

Shri Subhash Krushnaji Jagtap Vs Shri Maruti Krushna Jagtap

Bombay High Court · (2013) 1 ABR 780 : (2013) 1 ALLMR 772 : (2013) 3 BomCR 450 : (2013) 2 MhLj 395

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100

Read judgment

High Courts19 Dec 2012Allowed

Mrs. Deeksha Amit Bhandari and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 504

Criminal Procedure Code, 1973 (CrPC) — Section 160, 202Penal Code, 1860 (IPC) — Section 120(b), 123, 166, 302, 304

Read judgment

High Courts18 Dec 2012Dismissed

Shri Sada Vijay Kumar Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 ABR 691 : (2013) ALLMR(Cri) 430 : (2013) 2 BC 486 : (2013) 2 BomCR(Cri) 149

Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 118(G), 123, 124, 125, 131

Read judgment

High Courts18 Dec 2012Allowed

Prof. Chitra Anant Salunkhe Vs The Principal, Siddharth College of Law Anand Bhavan 3rd floor, Dr. D.N. Road, Fort, Mumbai- 400023, The Member Secretary, Peopole''s Education Society, 348, Anand Bhavan, Dr. D.N. Road, Fort, Mumbai - 400023, University of Mumbai and The Joint Director, Higher and Technical Education, Govt. of Maharashtra

Bombay High Court · (2013) 1 ABR 804 : (2013) 2 ALLMR 173 : (2013) LabIC 553 : (2013) 1 LLJ 454 : (2013) 2 MhLj 909

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 294, 504, 506(II), 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(x)

Read judgment

High Courts18 Dec 2012

V.M. Salgaocar and Brother Pvt. Ltd., with Registered Office at Salgaocar House Off F.L. Gomes Road, Vasco-Da-Gama, Goa Vs The Deputy Collector and LAO, for the State of Goa, Collectorate of South Goa, Margao, Goa Deputy Collector (L.A.) Collectorate of South Goa, Margao-Goa Vs V.M. Salgaokar and Brother Pvt. Ltd. Vasco-da-Gama, Goa, Domnic Dias C/o. Hotel La Flor Erasmo Carvalho Street, Margao, Richard Dias C/o Hotel La Flor Erasmo Carvalho Street, Margao and Jacinta F.P. Camara B-9, Shalimar Apartments, Pajifond, Margao- Goa

Bombay High Court · (2013) 1 ABR 737 : (2013) 2 ALLMR 893 : (2013) 2 BomCR 668 : (2013) 3 MhLj 447

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

Read judgment

High Courts18 Dec 2012

Mr. Anil Kumar Somani and Others Vs Union of India and Others

Bombay High Court · (2013) 3 ALLMR 395 : (2013) 4 MhLj 82

Contract Act, 1872 — Section 59

Read judgment

High Courts18 Dec 2012Dismissed

Commissioner of Income Tax Vs Softworks Computers P. Ltd.

Bombay High Court · (2013) 354 ITR 16

Income Tax Act, 1961 — Section 260A

Read judgment

High Courts17 Dec 2012

Sushila Danchand Ghodawat Charitable Trust and Another Vs All India Council for Technical Education and Others

Bombay High Court · (2013) 3 ALLMR 161 : (2013) 2 MhLj 637

Maharashtra Universities Act, 1994 — Section 81

Read judgment

High Courts17 Dec 2012Allowed

Narayan G. Gadekar Vs State

Bombay High Court · (2013) 1 BomCR(Cri) 627

Criminal Procedure Code, 1973 (CrPC) — Section 311

Read judgment

High Courts17 Dec 2012Dismissed

Commissioner of Income Tax Vs Evergrowth Telecom Ltd.

Bombay High Court · (2013) 256 CTR 84 : (2013) 213 TAXMAN 299

Income Tax Act, 1961 — Section 260A, 35ABB, 37(1)

Read judgment