High Courts04 Sept 2012
Shantaram Narayan Raut Vs The Additional Collector, Nashik and Others
Bombay High Court · (2012) 6 ALLMR 527 : (2013) 2 BomCR 341 : (2012) 6 MhLj 790
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,306 of 3,665
High Courts04 Sept 2012
Smt. Padma Srinivas Mahale Vs Collector and District Magistrate and Others
Bombay High Court · (2012) 6 ALLMR 658
Works of the Defence Act, 1903 — Section 18, 3, 7(b)
High Courts04 Sept 2012Dismissed
State of Maharashtra Vs Bijendra Prasad Pande, through L.Rs. Smt. Madhuridevi and Ors and Irendraprasad Trimbakprasad Pande
Bombay High Court · (2012) 5 BomCR 483
Land Acquisition Act, 1894 — Section 11, 4
High Courts04 Sept 2012Allowed
Dhuplal Nagpure Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 2
Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(x), 3(1)(xi)
High Courts04 Sept 2012
Baliram Ingole, Prayagbai Ingole and Parasram Ingole Vs The State of Maharashtra and Radhabai Ingole
Bombay High Court · (2012) 09 BOM CK 0122
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 325, 326, 34, 504
High Courts04 Sept 2012
Mahadeo Bhanje Vs Balaji Pathade and Rajendra Bhanje
Bombay High Court · (2012) 5 BomCR 777
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 6 Rule 17, 153Evidence Act, 1872 — Section 3
High Courts04 Sept 2012Allowed
Kishor Zope, Pradip Zope and Pushpabai (Punyabai) Zope Vs The State of Maharashtra and The Executive Engineer, Maharashtra State Electricity Transmission Company Ltd. EHV Construction Divsion, 20, Ramdas Colony, Jalgaon
Bombay High Court · (2013) 2 BomCR 376 : (2013) 1 MhLj 683
Electricity Act, 2003 — Section 126, 127, 145, 164, 175Penal Code, 1860 (IPC) — Section 188Telegraph Act, 1885 — Section 10, 16, 3(6)
High Courts04 Sept 2012Dismissed
Union of India Vs M/s. Arctic India M/s. Arctic India 17 (old 7 A), Alfred Street, Richmond Town, Bangalore 560 025 Vs Union of India
Bombay High Court · (2012) 4 ARBLR 396 : (2012) 5 BomCR 485
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2)(b)Contract Act, 1872 — Section 70
High Courts04 Sept 2012
Mrs. Arzan Rameshwar Rikhye Vs Symphony Co-op. Hsg. Soc. Ltd.
Bombay High Court · (2012) 09 BOM CK 0090
Succession Act, 1925 — Section 237, 248, 254, 269, 269(1)
High Courts04 Sept 2012
Suresh Bagade Vs State of Maharashtra
Bombay High Court · (2012) 09 BOM CK 0078
Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 Sept 2012Allowed
Yamunabai Namdeo Dhumal Vs Ratnakar Vithoba Paymode and Others
Bombay High Court · (2013) 3 BomCR(Cri) 178 : (2012) CriLJ 4768
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 311
High Courts04 Sept 2012
Sadanand Shivaji Kadam Vs State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 525
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 294, 299, 31, 313, 391
High Courts04 Sept 2012Disposed Off
Commissioner of Income Tax Vs Schmetz India (P) Ltd.
Bombay High Court · (2012) 211 TAXMAN 59
Income Tax Act, 1961 — Section 10A, 10A(7), 260A, 80IA(10)
High Courts04 Sept 2012Dismissed
Orion Ropes Pvt. Ltd. Vs Yogesh Namdeo Mane and Others
Bombay High Court · (2012) 135 FLR 455 : (2012) LLR 1139
High Courts04 Sept 2012
Piramal Healthcare Ltd. Vs Addl. CIT
Bombay High Court · (2012) 09 BOM CK 0007
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 133(6), 143, 143(3), 144C, 153
High Courts03 Sept 2012Dismissed
Shri. G. N. Gawade, Police Inspector, Old Goa Police Station, (Presently posted at Betul Coastal Security Police Station) Vs State of Goa
Bombay High Court · (2012) 114 BOMLR 3109 : (2013) 136 FLR 871
Constitution of India, 1950 — Article 142, 144, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 217, 323, 324, 330, 34
High Courts03 Sept 2012
Bharat Biotech International Ltd Vs Municipal Corporation of Gr. Mumbai and Others
Bombay High Court · (2012) 6 ALLMR 786 : (2013) 1 MhLj 375
Constitution of India, 1950 — Article 226
High Courts03 Sept 2012Dismissed
State of Maharashtra and Land Acquisition Officer, Amravati (S.D.O. Amravati) (original respondents as on R.A.) Vs Sou. Shantabai Agrawal Sub Divisional Officer and the Land Acquisition Officer, Amravati and State of Maharashtra Vs Jagdishraj Chhabda, Harbhajanlal Chhabda and Others State of Maharashtra Vs Surjerao Ghurde and Jaisingh Ghurde - Minor through guardian Mother Smt. Prabhabai Ghurde State of Maharashtra and The Collector, Amravati Vs Tukaram Kisan Tupat, through L.Rs. Raghunath Krishnarao Tupat - brother''s son and Others
Bombay High Court · (2012) 5 BomCR 489
Land Acquisition Act, 1894 — Section 18, 4
High Courts03 Sept 2012
Shri Raul Prazeres Vs State of Goa, Goa Coastal Zone Management Authority, Village Panchayat of Mandrem and Nanus Agnelo Atanasio Fernandes
Bombay High Court · (2013) 2 ABR 1028 : (2012) 6 ALLMR 668 : (2013) 1 MhLj 340
Environment (Protection) Act, 1986 — Section 5
High Courts03 Sept 2012
Ram Dongarwar Vs The Corporation of the City of Nagpur and Ramdas Gajbhiye
Bombay High Court · (2012) 5 BomCR 494