COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,290 of 3,665

High Courts16 Oct 2012Allowed

Fiat India Automobiles Limited B/19, MIDC, Ranjangaon, Shirur, Pune - 412210 Vs Virendra Singh, Assistant Commissioner of Income Tax10(1), S.K. Abrol, Commissioner of Income Tax 10, Mumbai and Union of India

Bombay High Court · (2012) 211 TAXMAN 570

Income Tax Act, 1961 — Section 127, 127(2), 148, 92CA

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High Courts16 Oct 2012

M/s. Roman Tarmat Ltd. Vs M/s. (Indukuru Venku Reddy Constructions) IVRCL

Bombay High Court · (2012) 114 BOMLR 3912 : (2012) 6 MhLj 905

Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 42, 9Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 2(e), 20Constitution of India, 1950 — Article 226

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High Courts16 Oct 2012

M.M. Pangarkar Vs Rajendra Modani, Sole Proprietor of Nath Electricals

Bombay High Court · (2013) 1 BomCR(Cri) 297

Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts16 Oct 2012Allowed

Rajendra N. Mehta, Mr. Ashok G. Ramchandani, Mr. Harshad Moorlidhar Shah and Mr. Arjun Ramchandra Pawar Vs Prabhudas Liladhar Pvt. Ltd.

Bombay High Court · (2013) 1 MhLj 532

Arbitration and Conciliation Act, 1996 — Section 16, 17, 34, 35, 36Civil Procedure Code, 1908 (CPC) — Section 15, 2, 9Presidency Towns Insolvency Act, 1909 — Section 5, 9(2)

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High Courts16 Oct 2012Allowed

Girish Bole Vs The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 134

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 107, 109, 294(b), 306, 34

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High Courts16 Oct 2012Dismissed

Navin Makhija and Others Vs Tulsi Bhimjiyani and Another

Bombay High Court · (2013) 4 BomCR 791 : (2013) 1 MhLj 173

Arbitration and Conciliation Act, 1996 — Section 42, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 22

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High Courts16 Oct 2012

Smt. Nafisa Syed Ali Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 78

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 3(1)(i), 3(1)(ii)Constitution of India, 1950 — Article 226

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High Courts15 Oct 2012Dismissed

Umakant Govind Parab Vs Rajendrakumar Bajaj and Another

Bombay High Court · (2013) 3 ABR 94 : (2013) ALLMR(Cri) 203

Criminal Procedure Code, 1973 (CrPC) — Section 311, 378Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Oct 2012

Rajesh Bhagwandas Soni Vs The State of Maharashtra and Another

Bombay High Court · (2013) 2 ABR 650 : (2013) ALLMR(Cri) 170

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts15 Oct 2012Dismissed

Mr. Dinesh Narayan Shet Vs Ms. Geeta Gurudas Chari

Bombay High Court · (2012) 10 BOM CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts15 Oct 2012Dismissed

Ansari Mohd. Zubair Vs Maharashtra University of Health Sciences, Nashik and Others

Bombay High Court · (2013) 1 ALLMR 58 : (2013) 1 BomCR 582 : (2013) 1 MhLj 78

Constitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 6(2)

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High Courts15 Oct 2012

Rizwan Hawaldar Khan Vs The Deputy Director of Education and Others

Bombay High Court · (2013) 2 ALLMR 561 : (2013) 1 BomCR 335 : (2012) 6 MhLj 799

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High Courts15 Oct 2012Dismissed

Dr. P.B. Desai Vs The State of Maharashtra and Mr. Padmachandra Singhi

Bombay High Court · (2013) BomCR(Cri) 173 : (2012) 114 BOMLR 3684

Criminal Procedure Code, 1973 (CrPC) — Section 388, 389, 390, 397, 401Maharashtra Medical Council Act, 1965 — Section 22(1)(a)Penal Code, 1860 (IPC) — Section 109, 320, 338

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High Courts15 Oct 2012