CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,283 of 3,665

High Courts05 Nov 2012

Baburao Ganpatrao Shirole, Since Deceased through his L.Rs. (Exhibit. 35) (Shri. Shrirang Dhairyasheel Shirole) and Others Vs Deccan Education Society and Others Deccan Education Society Vs Baburao Ganpatrao Shirole, Since deceased through his L.Rs. and Representatives (Shri. Shrirang Dhairyasheel Shirole) and Others

Bombay High Court · (2013) 1 ABR 420 : (2013) 1 ALLMR 10 : (2013) 1 BomCR 70 : (2013) 114 BOMLR 3993 : (2013) 1 MhLj 233 : (2013) 1 RCR(Rent) 322

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
Read judgment
High Courts02 Nov 2012Dismissed

State of Goa and The Executive Engineer, W.D. VI., (R and B) P.W.D., Fatorda, Margao Vs Mr. Gil Francisco Roque Correia represented by his legal heir Mr. Eric Joaquim Filipe Correira Mr. Gil Francisco Roque Correia, (since deceased) represented through his legal heir Mr. Eric Joaquim Filipe Correira Vs State of Goa and The Executive Engineer, W.D. VI., (R and B) P.W.D., Fatorda, Margao

Bombay High Court · (2012) 11 BOM CK 0120

Land Acquisition Act, 1894 — Section 11, 18, 23, 4
Read judgment
High Courts02 Nov 2012Allowed

Arif Ali Sayyed Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 372 : (2013) ALLMR(Cri) 646 : (2012) BomCR(Cri) 613

Bombay Prohibition Act, 1949 — Section 66(1)(b)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 482
Read judgment
High Courts02 Nov 2012Allowed

Pratibha Andhare Vs Bapusaheb Andhare

Bombay High Court · (2013) 1 ABR 1 : (2012) BomCR(Cri) 605 : (2012) 114 BOMLR 4055 : (2013) 1 DMC 530

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7(1)
Read judgment
High Courts02 Nov 2012

M/s. Eagle Soraj Townships Private Ltd., Mr. Lakshman Kariyaa, Mr. Lakshman Gopichand Kariyaa Vs M/s. Eagle Agro-Farm Private Limited M/s. Eagle Agro-Farm Private Limited Vs M/s. Eagle Soraj Townships Private Limited and Others

Bombay High Court · (2013) 1 ABR 343 : (2012) 6 ALLMR 923 : (2012) 114 BOMLR 3983 : (2013) 1 MhLj 439

Bombay Court Fees Act, 1959 — Section 6(iv), 6(iv)(d), 6(iv)(ha), 6(iv)(J), 6(v)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 29 Rule 1, Order 6 Rule 14, Order 7 Rule 11(d)Companies Act, 1956 — Section 291
Read judgment
High Courts02 Nov 2012Allowed

Sangita Ashok Wani Vs Ashok Keruji Wani

Bombay High Court · (2013) 2 ABR 1217 : (2013) ALLMR(Cri) 620 : (2012) BomCR(Cri) 626 : (2013) 2 Crimes 404 : (2013) 2 DMC 416

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 125(4), 127(3)Hindu Marriage Act, 1955 — Section 25(1), 25(2)Penal Code, 1860 (IPC) — Section 498A
Read judgment