COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,284 of 3,665

High Courts02 Nov 2012

Hansraj Sohanlal Gouthi, HUF Vs Standard Chartered STCI Capital Markets Ltd., (Formerly known as UTI Securities Ltd.) and Ayush Securities

Bombay High Court · (2012) 11 BOM CK 0018

Arbitration and Conciliation Act, 1996 — Section 34, 34(4)Securities and Exchange Board of India Act, 1992 — Section 11(1)Securities Contracts (Regulation) Act, 1956 — Section 10

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High Courts02 Nov 2012

Shri Prabhakar Rama Usapkar and Smt. Prabhavati Prabhakar Usapkar Vs Shri Narendra Raghuvir Pandre and Shri Naguesh Bapu Kerkar

Bombay High Court · (2012) 11 BOM CK 0003

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High Courts01 Nov 2012Allowed

Anil Suresh Adakmol Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1250

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High Courts01 Nov 2012Allowed

DBOI Global Service Pvt. Ltd. Vs Union of India

Bombay High Court · (2013) 29 STR 117 : (2013) 38 STT 593 : (2013) 57 VST 424

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High Courts01 Nov 2012

Shri Sayeed Rashid Shaikh @ Saidu Bangali Vs State of Maharashtra Amit Ismail Patel @ Ammu Batan Vs The State of Maharashtra Bombay and Sayeed Rashid Shaikh @ Saidu Bangali

Bombay High Court · (2013) 2 ABR 377 : (2013) ALLMR(Cri) 1966

Penal Code, 1860 (IPC) — Section 135, 207, 307, 34, 353

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High Courts01 Nov 2012Dismissed

M/s. Angerlehner Structural and Civil Engineering Co. Vs Municipal Corporation of Brihan Mumbai, 3rd Floor, Annexe Building, Municipal Head Office, Municipal Corporation of Brihan Mumbai, Mahapalika Marg, Fort, Mumbai-400 001

Bombay High Court · (2013) 1 ABR 187

Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 2(a), 2(b), 2(e), 7

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High Courts01 Nov 2012Dismissed

Kamlesh Thakkar and Akil Pathan Vs The State of Maharashtra and Sow. Arti Bihani

Bombay High Court · (2013) ALLMR(Cri) 615 : (2012) BomCR(Cri) 601

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 107, 306, 34, 506

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High Courts01 Nov 2012

Deepak Ravikant Nagar and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) 3 ABR 397 : (2013) ALLMR(Cri) 36

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Nov 2012

Balhim Chitte Vs The State of Maharashtra and Waman Patil

Bombay High Court · (2013) ALLMR(Cri) 656 : (2012) BomCR(Cri) 593

Criminal Procedure Code, 1973 (CrPC) — Section 313, 386, 397, 401, 462Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324Probation of Offenders Act, 1958 — Section 4

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High Courts01 Nov 2012Allowed

Jairaj Kantilal Sonawala, at B/408, Punam Apartment, Dr. Annie Besant Road, Mumbai-400026 and Others Vs The Maharshtra Revenue Tribunal and Others

Bombay High Court · (2012) 11 BOM CK 0055

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 76Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 23A, Order 41 Rule 25

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High Courts01 Nov 2012

Mohammad Ilyas Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 173

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 279, 338

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High Courts01 Nov 2012

Mrs. Estefania Dias e Pereira and Mr. Inacio Pereira Vs State of Goa, by the Secretary (Revenue), Government of Goa, Secretariat, Porvorim, Bardez, Goa, The Deputy Collector and Land Acquisition Officer, Collectorate of South Goa, Margao, Goa, Mr. Santos Viegas and Mr. Luciano Viegas Mrs. Maria Viegas (Petitioner being represented by her constituted attorney Inacinha C. Viegas) Vs State of Goa, by the Secretary (Revenue), Government of Goa, Secretariat, Porvorim, Bardez, Goa and Others

Bombay High Court · (2013) 2 ABR 979 : AIR 2013 Bom 53 : (2013) 1 ALLMR 817 : (2013) 2 MhLj 190

Land Acquisition Act, 1894 — Section 4, 5A, 5A(2), 6

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High Courts01 Nov 2012Allowed

Julie Jayesh Shah Hindu, Indian Inhabitant Vs Jayesh Trilok Kumar Shah, Hindu, Indian Inhabitant

Bombay High Court · (2013) 1 ALLMR 570 : (2013) 1 MhLj 719

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 24, 25Family Courts Act, 1984 — Section 19

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High Courts01 Nov 2012Allowed

A.P. Ramtekkar and Others Vs Union of India and Others

Bombay High Court · (2013) 2 MhLj 419

Constitution of India, 1950 — Article 226

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High Courts01 Nov 2012Dismissed

Hindustan Dorr Oliver Ltd. Vs Jet Airways (India) Limited

Bombay High Court · (2012) 6 ALLMR 868 : (2013) 1 BomCR 475 : (2012) 114 BOMLR 4069 : (2013) 179 CompCas 32 : (2013) 2 CompLJ 208 : (2013) 1 MhLj 647 : (2013) 2 RCR(Rent) 224

Companies Act, 1956 — Section 433, 433(e), 434Finance Act, 1994 — Section 65, 66

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High Courts01 Nov 2012Allowed