High Courts24 Sept 2012Dismissed
State of Maharashtra Vs Shri Somdas Pandurang Wanjari and Others
Bombay High Court · (2013) ALLMR(Cri) 70
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(ii), 17, 2(ia)(a), 7(i)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,300 of 3,665
High Courts24 Sept 2012Allowed
Datta and Others Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 71
Penal Code, 1860 (IPC) — Section 294, 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts24 Sept 2012Allowed
Ganesh Arun Chavan Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ALLMR 192 : (2013) 2 MhLj 955
Mumbai Municipal Corporation Act, 1888 — Section 16(1D), 44(1)(c)
High Courts18 Sept 2012
Rajendra A. Shah (H.U.F.) (Constituent) As Karta of Rajendra A. Shah 31-Empire Tower, Near Associated Petrol Pump, C.G. Road, Ahmedabad - 380006 Vs M/s. Angel Capital and Debt Market Ltd., (Trading Member)
Bombay High Court · (2013) 1 MhLj 385
High Courts18 Sept 2012
Yash Tejpal Shah and Others Vs M/s. Shree Ashtavinayak Cine Vision Ltd. and Others
Bombay High Court · (2013) 1 BomCR 803
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41(2)
High Courts18 Sept 2012
Ventura Securities Ltd. Vs M/s. Centpercent Investment Ltd.
Bombay High Court · (2012) 09 BOM CK 0146
High Courts18 Sept 2012Disposed Off
M/s. Mather and Platt (I) Ltd., Bombay Vs The Commissioner of Income Tax, Bombay City - VI, Bombay
Bombay High Court · (2013) 257 CTR 100 : (2012) 210 TAXMAN 509
Income Tax Act, 1961 — Section 143(3), 256(1), 32, 39, 40(c)
High Courts18 Sept 2012Dismissed
Smt. Rajrani Gupta 110-C, Lancelot, 1st Floor, Opp. Shashtri Nagar, S.V. Road, Borivali (W), Mumbai - 400092 Vs Deputy Commissioner of Income Tax, Commissioner of Income Tax, Bombay City and Union of India
Bombay High Court · (2013) 257 CTR 47 : (2012) 211 TAXMAN 346
Income Tax Act, 1961 — Section 132, 132(1)(c), 143(3), 158B, 158B(b)
High Courts18 Sept 2012
Hemant Ganeshprasad Jaiswal Vs Murlidhar Govind Khade
Bombay High Court · (2012) 6 ALLMR 377 : (2013) 3 BomCR 405 : (2013) 1 MhLj 71
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts18 Sept 2012Allowed
Abhay Madhukar Murkhe Vs Mumbai Municipal Corporation
Bombay High Court · (2013) 3 BomCR 337 : (2013) 1 MhLj 82
High Courts18 Sept 2012
Vishwanath Madhukar Shelar Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 271 : (2012) BomCR(Cri) 663
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 506
High Courts18 Sept 2012Dismissed
Dnyaneshwar M. Satav Vs Jalindhar Dgondiba Kharabi and Others
Bombay High Court · (2013) 2 BomCR 789
Bombay Police Act, 1951 — Section 57Bombay Village Panchayats Act, 1958 — Section 10, 10(3), 10A, 11, 12Companies Act, 1956 — Section 630
High Courts18 Sept 2012
Tanna Exports Ltd. Vs CIT
Bombay High Court · (2012) 09 BOM CK 0014
Income Tax Act, 1961 — Section 14, 147, 148, 256(1), 4
High Courts18 Sept 2012
Sushil Agarwal Vs Commissioner of Customs (Import)
Bombay High Court · (2013) 293 ELT 663
Customs Act, 1962 — Section 108, 111(m), 112(b), 114A, 28
High Courts17 Sept 2012Allowed
Maharashtra Insecticides Ltd. Vs Chairman, C.B.E. and C.
Bombay High Court · (2012) 285 ELT 498
Central Excises and Salt Act, 1944 — Section 2(f), 37(B)
High Courts17 Sept 2012
Rashtra Sahi Tukdoji Cancer Hospital and Regional Cancer Centre Vs Commissioner of Customs
Bombay High Court · (2012) 285 ELT 496
High Courts17 Sept 2012Dismissed
The State of Maharashtra Vs Santosh Joshi
Bombay High Court · (2013) ALLMR(Cri) 536
Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Sept 2012
V.M. Salgaoncar and Brother Pvt. Ltd., Salgaocar House, Off Francisco Luis Gomes Road, Vasco-Da-Gama 403 802 Vs The Deputy Collector and Sub- Divisional Officer cum Land Acquisition Officer, South Goa, Sub-Division, Quepem - Goa and The Deputy Chief Executive Officer, Goa Industrial Development Corporation, Panaji - Goa Goa Industrial Development Corporation Vs M/s. V.M. Salgaonkar and Bros. Ltd.
Bombay High Court · (2012) 09 BOM CK 0169
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts17 Sept 2012Dismissed
Union of India Vs M/s. Suraj Infrastructures Pvt. Ltd. and Shri S.K. Gupta, Arbitrator, CE(QS and C), Jt. Dir. Gen (Contracts), Dte of Contract Management, Engineer-in-chief''s Branch, IHQ of MOD, Kashmir House, Rajaji Marg, New Delhi-110011
Bombay High Court · (2012) 09 BOM CK 0139
Arbitration and Conciliation Act, 1996 — Section 16, 23, 33, 34Contract Act, 1872 — Section 73
High Courts17 Sept 2012Dismissed
The New India Assurance Company Ltd., Chandrapur Branch Vs Vandana Ramteke and Ors
Bombay High Court · (2013) 2 ACC 546 : (2013) ACJ 814 : (2013) 1 ALLMR 712 : (2013) 2 BomCR 338