High Courts17 Sept 2012
Kritika Nagpal of Mumbai, Indian Inhabitant Vs Geojit Financial Services Ltd.
Bombay High Court · (2012) 09 BOM CK 0043
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,301 of 3,665
High Courts17 Sept 2012
The State of Maharashtra Guhagar Police Station, Tal. Guhagar, Dist Ratnagiri Vs Shankar Pandurang Kijbile
Bombay High Court · (2012) 09 BOM CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 376, 452
High Courts15 Sept 2012
Shri Shamba Sinai Budkule and Others Vs Addl. Deputy Collector and Land Acquisition Officer, Mapusa, Sub-Division, Mapusa, Bardez, Goa and The Executive Engineer, Division XXIII, P.W. D., Panaji, Goa, Now at Bicholim, Goa Addl. Deputy Collector and Land Acquisition Officer, Mapusa, Sub-Division, Mapusa, Bardez, Goa and The Executive Engineer, Division XXIII, P.W. D., Panaji, Goa, Now at Bicholim, Goa Vs Shri Shamba Sinai Budkule and Others
Bombay High Court · (2013) 1 ALLMR 310 : (2012) 6 BomCR 254 : (2013) 1 MhLj 817
Land Acquisition Act, 1894 — Section 18, 28, 4(1)
High Courts15 Sept 2012Dismissed
M/s. Dhariwal Industries Limited and another Vs The State of Maharashtra and others
Bombay High Court · (2012) 6 ALLMR 623 : (2013) 2 BomCR 383 : (2012) 114 BOMLR 3118 : (2013) 1 MhLj 461
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 258(2), 300AFood Safety and Standards Act, 2006 — Section 16, 16(1), 16(2)(a), 18(2)(a), 19Prevention of Food Adulteration Act, 1954 — Section 16, 2, 2(v), 23(1A)(f), 7(5)
High Courts15 Sept 2012Dismissed
Shri Pundalik Narayan Xet Pednekar, (Since Deceased) Represented by his Legal Representatives (Shri Umesh Pundalik Pednekar and Others) Vs Shri Augusto Fernandes, (Since Deceased) Represented by his Legal Representatives (Annie Coelho and Others) and Smt. Ruth Fernandes Shri Augusto Fernandes, (Since Deceased) Represented by his Legal Representatives (Annie Coelho and Others) and Smt. Ruth Fernandes Vs Shri Pundalik Narayan Xet Pednekar, (Since Deceased) Represented by his Legal Representatives (Shri Umesh Pundalik Pednekar and Others)
Bombay High Court · (2012) 6 ALLMR 649 : (2013) 1 MhLj 259
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 42 Rule 1, 100
High Courts14 Sept 2012Dismissed
Shri Nasir Ismail Mujavar Vs Commissioner of Police, Mumbai, The State of Maharashtra and The Superintendent, Nashik Road Central Prison, Nashik
Bombay High Court · (2012) 09 BOM CK 0164
Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 307, 387
High Courts14 Sept 2012Dismissed
Reza Abdullatif Saboonchi and Smt. Simeen Reza Saboonchi Alias Simeen Bulur Mahdi Abadi Vs The State of Maharashtra and Union of India
Bombay High Court · (2012) 114 BOMLR 3359
Citizenship Act, 1955 — Section 7(A), 7(B)Constitution of India, 1950 — Article 19, 21, 226Foreigners Act, 1946 — Section 14
High Courts14 Sept 2012Dismissed
Nooria Y. Haveliwala Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 642 : (2012) CriLJ 4720
Constitution of India, 1950 — Article 21, 226Foreigners Act, 1946 — Section 14Motor Vehicles Act, 1988 — Section 184, 185
High Courts14 Sept 2012
Vishal Nagari Sahakari Pat Sanstha Maryadit Vs Damodar Rajeram Thakre
Bombay High Court · (2012) 09 BOM CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2012Disposed Off
Zuari Agro Chemicals Limited, as agents of Toyo Engg. Corpn. of Japan, Bombay Vs The Commissioner of Income Tax, Central -I, Bombay
Bombay High Court · (2012) 211 TAXMAN 171
Income Tax Act, 1961 — Section 115A, 194J, 256(1), 44D, 80O
High Courts14 Sept 2012
Shri Glorio Fabiano Dias, H. No. 190, Near Mother Teresa Convent, Igramol, Zogwada, Quepem - Goa Vs State of Goa and Smt. Lucia Dias
Bombay High Court · (2013) 1 DMC 452
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Sept 2012
Shri Govind K. Shet Vs Additional Director of Panchayats-II and Others
Bombay High Court · (2012) 6 ALLMR 756
High Courts14 Sept 2012Dismissed
State of Goa Vs Nishant Surlekar
Bombay High Court · (2013) 1 BomCR(Cri) 818
Criminal Procedure Code, 1973 (CrPC) — Section 162Motor Vehicles Act, 1988 — Section 134(a)Penal Code, 1860 (IPC) — Section 279, 304A
High Courts14 Sept 2012
JSW ISPAT Steel Limited Vs Jeumont Electric and Another
Bombay High Court · (2013) 1 BomCR 879 : (2012) 114 BOMLR 3320
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 11(8), 16Constitution of India, 1950 — Article 136, 226, 32
High Courts14 Sept 2012Partly Allowed
Nitin Ganpat Jivade Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1943
Income Tax Act, 1961 — Section 10(3), 2(47), 263, 45Penal Code, 1860 (IPC) — Section 316, 498A
High Courts14 Sept 2012Partly Allowed
Rafiq Amirhamaja Mujawar Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1986
Income Tax Act, 1961 — Section 133A, 263, 271, 271(1)(c)Penal Code, 1860 (IPC) — Section 201, 304B, 306, 34, 498A
High Courts13 Sept 2012
Bhausaheb Tulshiram Shinde and Others Vs President, Administrative Committee
Bombay High Court · (2013) 136 FLR 333
High Courts13 Sept 2012
Abhang Jadhav Vs The State of Maharashtra and Mahadabai
Bombay High Court · (2013) BomCR(Cri) 16
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 366, 376
High Courts13 Sept 2012
New India Assurance Company Ltd. Vs Shivdas Pandurang Mopari and Others
Bombay High Court · (2013) 2 BomCR 814
High Courts13 Sept 2012
Shri Ramrao Venkatrao Rane Vs Shri Sanjay Rane and Another
Bombay High Court · (2012) 6 ALLMR 700 : (2013) 1 MhLj 388