COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,304 of 3,665

High Courts10 Sept 2012

The State of Maharashtra Vs Nana Bal Patil @ Rane, (deceased) through heirs and Savlaram Nana Patil @ Rane, Adult, (Name Omitted Vide below Exh. 10) Shri Anant Arjun Patil-Rane Vs The Special Land Acquisition Officer, Kal Project, Roha, District - Raigad

Bombay High Court · (2013) 2 ALLMR 379 : (2013) 2 MhLj 747

Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 4(1)

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High Courts10 Sept 2012Dismissed

The State of Maharashtra and The Executive Engineer, Pen Takli Project, Pentakli Dist. Buldana [Original non applicants on R.A.] Vs Ramchandra Jagannath Tambat and Others

Bombay High Court · (2012) 09 BOM CK 0061

Land Acquisition Act, 1894 — Section 23, 24, 4

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High Courts10 Sept 2012Allowed

Shri Rajubhai Modi and Another Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 2087

Income Tax Act, 1961 — Section 143(1)(a), 154, 264Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48, 48(1)

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High Courts07 Sept 2012Allowed

Sanchit Software and Solutions (P.) Ltd. Vs Commissioner of Income Tax-8

Bombay High Court · (2012) 349 ITR 404 : (2012) 210 TAXMAN 539

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 10(34), 10(38), 112(1)(b), 115(J)(B)

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High Courts07 Sept 2012

State of Goa and The Executive Engineer, W.D. VI, P.W. D. Fatorda, Margao, Goa Vs Shri Martinho De Piedade Rodrigues, (since deceased through his legal representatives) ((1a) Mrs. Maria Ida P. Rodrigues (widow), (1b) Mr. Francis Martinho De Piedade Rodrigues, (1c) Mrs. Corina Savia Rodrigues, Smt. Maria A. Rodrigues, since deceased through her legal representatives ((2a) Mrs. Maria Ismalia de Piedade Menezes Pimenta and Others), Margarida R. Rodrigues and Smt. Aida H. Rodrigues

Bombay High Court · (2012) 09 BOM CK 0171

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts07 Sept 2012

Rangnath Tate Vs The State of Maharashtra

Bombay High Court · (2013) 3 BomCR(Cri) 210

Penal Code, 1860 (IPC) — Section 302, 304, 307

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High Courts07 Sept 2012

State (CBI) Vs Bhimraj Sagar and State of Goa

Bombay High Court · (2012) 09 BOM CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts07 Sept 2012Dismissed

Holy Spirit Hospital and Another Vs Benjamin Fernandes Benjamin Fernandes Vs Holy Spirit Hospital

Bombay High Court · (2013) 1 ALLMR 683 : (2013) 4 BomCR 253 : (2012) 114 BOMLR 3386 : (2012) 135 FLR 788 : (2013) LLR 73 : (2012) 6 MhLj 566

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(4), 12(5)

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High Courts07 Sept 2012

Thane Municipal Corporation Panchpakhadi, Thane, The Commissioner, Thane Municipal Corporation, Panchpakhadi, Thane and The Medical Health Officer, Thane Municipal Corporation, Panchpakhadi, Thane Vs Municipal Labour Union, Anant Bhavan, Veer Savarkar Marg, Teen Petrol Pump, Thane (West) 400 602

Bombay High Court · (2013) 136 FLR 336 : (2013) 1 MhLj 325

Constitution of India, 1950 — Article 226, 227

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High Courts07 Sept 2012

Haffkine BioPharmaceuticals Corporation Ltd. Vs Shri Prakash Sakharam Mane, H2/ 105, Gurukrupa Housing Society, Mhada Colony, Morwadi, Near SNDT School, Pimpri, Pune411018

Bombay High Court · (2012) 6 ALLMR 192 : (2013) 2 BomCR 412 : (2013) 136 FLR 190 : (2012) 6 MhLj 959

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High Courts07 Sept 2012

Shaikh Aziza Parveen and Shaikh Hafeez Vs Mohd. Qusro and Others

Bombay High Court · (2013) 2 BomCR 294 : (2013) 2 MhLj 379

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High Courts07 Sept 2012Dismissed

Shri Escolastico Mazarello Vs Dr. Stacey Moraes

Bombay High Court · (2012) 6 ALLMR 736

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 6Evidence Act, 1872 — Section 145, 17, 21, 45, 58

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High Courts07 Sept 2012

Haffkine BioPharmaceuticals Corporation Ltd. Vs Shri Keshav Dhanbahadur Gorkha S. N. 99/9, B Shanti Colony, Vijay Nagar, Kalewadi, Pimpri, Pune 18

Bombay High Court · (2012) 6 ALLMR 192 : (2013) 2 BomCR 412 : (2013) 136 FLR 190 : (2012) 6 MhLj 959

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High Courts07 Sept 2012

M/s. Gulraj Engineering Construction Co. Vs Hotel Corporation of India Ltd.

Bombay High Court · (2013) 2 BomCR 851

Arbitration and Conciliation Act, 1996 — Section 34, 34(4)

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High Courts07 Sept 2012Dismissed

Ramesh Ashruba Ghodake and Others Vs The State of Maharashtra, The Superintendent of Police, Osmanabad, District : Osmanabad and Sau. Uma Rajebhau @ Rajendra Mane

Bombay High Court · (2013) 3 BomCR(Cri) 189

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 197, 218, 219, 323, 324

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High Courts07 Sept 2012Dismissed

Sista''s (P.) Ltd. Vs Commissioner of Income Tax-2

Bombay High Court · (2013) 255 CTR 122 : (2012) 211 TAXMAN 244

Income Tax Act, 1961 — Section 115AB, 260A, 94, 94(7), 94(7)(b)(i)Securities Contracts (Regulation) Act, 1956 — Section 2, 2(h)Unit Trust of India Act, 1963 — Section 10, 10(23D)

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High Courts07 Sept 2012Dismissed

Suffiyan Ahmed Millan Hussen Shah Vs Sulochana Vasant Bhavsar and Others

Bombay High Court · (2013) 3 ABR 91 : AIR 2013 Bom 104

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 22, Order 21 Rule 91, Order 21 Rule 97, Order 21 Rule 98

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High Courts07 Sept 2012Dismissed

State of Maharashtra Vs Vaijayanti Vasant Ghadi and Others

Bombay High Court · (2013) 2 ABR 409 : (2013) ALLMR(Cri) 1950

Penal Code, 1860 (IPC) — Section 34, 353, 506

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High Courts07 Sept 2012Dismissed

Sistas (P) Ltd. Vs CIT

Bombay High Court · (2012) 09 BOM CK 0001

Income Tax Act, 1961 — Section 10(123D), 10(23D), 115AB, 260A, 94Securities and Exchange Board of India Act, 1992 — Section 10, 2Securities Contracts (Regulation) Act, 1956 — Section 2(h)

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High Courts06 Sept 2012

Smt. Vasanati Narayan Naik and Others Vs Shri Guru Shirodkar Alias Guru Martins and Others

Bombay High Court · (2013) 2 ALLMR 268 : (2013) 2 MhLj 774

Constitution of India, 1950 — Article 227

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