Bombay High Court Judgments

High Courts17 Dec 2012

Shri Sunil Shripal Sarde, Convict No. C-2537, Kolhapur Central Prison, Kalamba Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 771 : (2013) ALLMR(Cri) 1750 : (2013) 2 BomCR(Cri) 252

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

High Courts17 Dec 2012

Indian Petro Chemicals Corporation Limited Vs Air India Limited, Air India Building, Nariman Point, Mumbai 400 021, Makrand Joshi of Mumbai Indian Inhabitant, Estate Officer of Air India Ltd. and The Union of India

Bombay High Court · (2013) 4 ABR 618 : (2013) 1 ALLMR 852 : (2013) 2 BomCR 161 : (2013) 2 MhLj 875

Companies Act, 1956 — Section 3, 617Constitution of India, 1950 — Article 14, 21, 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 11, 15, 2, 2(c), 2(e)

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High Courts17 Dec 2012

Vishwajit Panchakshari Mathpati and Others Vs The State of Maharashtra and Others

Bombay High Court · (2013) 1 ABR 862 : (2013) 1 ALLMR 732 : (2013) 3 BomCR 339 : (2013) 2 MhLj 222

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High Courts17 Dec 2012

Sampat Narayan Hake and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 640

Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 176, 201, 304, 304B, 306

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High Courts17 Dec 2012

State (Vasco Police Station) Vs Mr. Ryan Fernandes Mr. Francisco @ Francis Gregorio Paul D'' Sa Vs State

Bombay High Court · (2012) 12 BOM CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 313, 354(3)Evidence Act, 1872 — Section 10, 114, 133, 24, 25Penal Code, 1860 (IPC) — Section 120B, 201, 302, 365

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High Courts17 Dec 2012

The Goa Port and Dock Workers Organisation Vs M/s. Menezes and Sons, The Secretary to Government, Ministry of Labour, Government of India, Assistant Labour Commissioner (Central) and Union of India

Bombay High Court · (2013) 1 ABR 800 : (2013) 137 FLR 889 : (2013) LabIC 472 : (2013) 2 LLJ 219 : (2013) LLR 399

Industrial Disputes Act, 1947 — Section 10, 10(1), 11, 12(5)

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High Courts17 Dec 2012

Brissa Owners Association and Others Vs Egdar Daniel Monteiro and Others

Bombay High Court · (2013) 2 BomCR 878

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts17 Dec 2012

Mr. Madathil Kayath Janardanan Vs Indian Oil Corporation Limited and Another

Bombay High Court · (2013) 3 ALLMR 640

Constitution of India, 1950 — Article 226

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High Courts17 Dec 2012

M/s. Sahyadri Earthmovers, Mr. Suresh Sitaram Kamthe, Partner of M/s. Sahyadri Earthmovers, Mr. Nandkumar Dhulaji Jadhav, Partner of M/s. Sahyadri Earthmovers and Mr. Kailas K. Kamthe Vs L and T Finance Ltd. L and T Finance Limited Vs Sahyadri Earthmovers, (Borrower), Mr. Suresh Sitaram Kamthe, Partner of Respondent No. 1.- Sahyadri Earthmovers, Mr. Nandkumar Dhulaji Jadhav, Partner of Respondent No. 1 Sahyadri Earthmovers and Mr. Kailas K. Kamthe, (Guarantor)

Bombay High Court · (2013) 3 ABR 602 : (2013) 2 MhLj 302

Arbitration and Conciliation Act, 1996 — Section 34, 36, 7, 9Contract Act, 1872 — Section 72

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High Courts16 Dec 2012

Ishwar Ganpat Machhi Vs State of Maharashtra

Bombay High Court · (2013) 1 ABR 743

Penal Code, 1860 (IPC) — Section 302, 506

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High Courts14 Dec 2012Dismissed

Nandkumar and Others Vs Sau. Surekha

Bombay High Court · (2013) ALLMR(Cri) 1290 : (2013) 3 BomCR(Cri) 481

Criminal Procedure Code, 1973 (CrPC) — Section 372

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High Courts14 Dec 2012Dismissed

Abdul Salim Vs Smt. Rabiya Parveen

Bombay High Court · (2013) ALLMR(Cri) 1211

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts14 Dec 2012Allowed

ECO Valley Farms and Foods Limited Vs The Commissioner of Central Excise, Pune III Commissionerate

Bombay High Court · (2013) 3 BomCR 370 : (2013) 195 ECR 245 : (2013) 290 ELT 49

Central Excises and Salt Act, 1944 — Section 11, 11A, 3(1), 35G

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High Courts14 Dec 2012Dismissed

Bharat Lakhotya, by the hands of his Constituted Attorney, Mohini Mahendra Kabra Vs Bharat Sanchar Nigam Ltd.

Bombay High Court · (2013) 3 BomCR 126

Arbitration and Conciliation Act, 1996 — Section 31, 34Limitation Act, 1963 — Section 14, 3

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High Courts14 Dec 2012Allowed

Tata Steel Processing and Distribution Limited and Another (Formerly known as Tata Ryerson Ltd.) Vs State of Maharashtra and Others

Bombay High Court · (2013) 58 VST 60

Bombay Sales Tax Act, 1959 — Section 38, 38(4)Constitution of India, 1950 — Article 226Maharashtra Value Added Tax Act, 2002 — Section 26, 89

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High Courts14 Dec 2012Dismissed

M/s. Enpee Earthmovers Vs M/s. Resources International, Shri Deepak Rajani and Smt. Meena D. Rajani and State

Bombay High Court · (2013) 1 ABR 646 : (2013) ALLMR(Cri) 1383 : (2013) 111 BC 616 : (2013) 1 BomCR(Cri) 602

Criminal Procedure Code, 1973 (CrPC) — Section 190Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139, 141, 142

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High Courts14 Dec 2012

Indo Burma Petroleum Co. Ltd. and Another Vs Collector of Motor Spirit Sales Tax

Bombay High Court · (2013) 57 VST 242

Constitution of India, 1950 — Article 226

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High Courts14 Dec 2012Dismissed

The State of Maharashtra Vs Jaganath Shantaram Pawar

Bombay High Court · (2013) ALLMR(Cri) 550 : (2013) 2 BomCR(Cri) 78

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 394

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High Courts14 Dec 2012Dismissed

Mr. Chandra Kanjappa Kuchchikurwe Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 ABR 674 : (2013) ALLMR(Cri) 626 : (2013) 1 BomCR(Cri) 617

Criminal Procedure (Amendment) Act, 2005 — Section 1, 42Criminal Procedure (Amendment) Amending Act, 2006 — Section 2Penal Code, 1860 (IPC) — Section 324, 34, 504, 506

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High Courts14 Dec 2012

Shalini Sumant Raut and Others Vs Milind Sumant Raut and Others and Dr. Gautam Manohar Raut and Another

Bombay High Court · (2013) 1 ABR 713 : (2013) 2 ALLMR 497 : (2013) 3 MhLj 364

Hindu Succession Act, 1956 — Section 14, 15, 16, 19, 30

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