COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,307 of 3,665

High Courts03 Sept 2012

Mrs. Pushpa Jaiprakasha Ogale Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 1799

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(i)(b), 24Protection of Women From Domestic Violence Act, 2005 — Section 12, 3

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High Courts03 Sept 2012Dismissed

Baban @ Balkrishna Dubhal and Others Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 1993

Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113AIncome Tax Act, 1922 — Section 34, 34(1)(a)

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High Courts31 Aug 2012

National Insurance Co. Ltd. Vs Ms. Vaishali Harish Devare and Others

Bombay High Court · (2013) 1 ABR 467 : (2013) 2 ALLMR 368 : (2013) 4 BomCR 782 : (2013) 1 MhLj 411

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 43 Rule 1, 104, 144Motor Vehicles Act, 1988 — Section 158, 166, 168, 173

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High Courts31 Aug 2012

Chandan Vagurmekar Vs State of Goa

Bombay High Court · (2013) ALLMR(Cri) 878 : (2013) BomCR(Cri) 75

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304(II), 307, 320, 326

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High Courts31 Aug 2012Dismissed

Abbott Laboratories (I) Ltd. (Now known as Pfizer Ltd.) Vs Mrs. C.T. D''costa and Others Mrs. C.T. D''costa and Others Vs Abbott Laboratories (I) Ltd. (Now known as Pfizer Ltd.)

Bombay High Court · (2013) 1 ALLMR 777 : (2013) 136 FLR 179 : (2012) 6 MhLj 849

Industrial Disputes Act, 1947 — Section 10, 2(rr), 2(s), 33C(2)

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High Courts31 Aug 2012

Mazda Construction Company, Maredia Enterprises and Sultanabad CHS Ltd. (Proposed) Vs Sultanabad Darshan CHS Ltd. and Others

Bombay High Court · (2013) 2 ALLMR 278

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 345, 347Maharashtra Co-operative Societies Act, 1960 — Section 2(a1), 2(b), 2(c), 2(d), 2(e)

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High Courts31 Aug 2012

Maharashtra Film Stage and Cultural Development Corporation Ltd. Film City Complex, Goregaon (East), Mumbai 400065 Vs Multi Screen Media Pvt. Ltd. Formerly known as Set India Pvt.Ltd.

Bombay High Court · (2012) 08 BOM CK 0130

Arbitration and Conciliation Act, 1996 — Section 16, 34, 7Constitution of India, 1950 — Article 226

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High Courts31 Aug 2012

Amiruddin Jamaluddin Sayyed Vs Medha Gadgil, The Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department, Mantralaya, Mumbai and Others

Bombay High Court · (2013) 1 BomCR(Cri) 427

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226

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High Courts31 Aug 2012

Shri Sadashiv D. Naik Vs Shri Umesh Krishna Sawanth

Bombay High Court · (2013) 2 ALLMR 58 : (2013) 2 MhLj 730

Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 100(5)Transfer of Property Act, 1882 — Section 52

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High Courts31 Aug 2012

M/s. Bombay Trading Co. Vs M/s. Jai Santoshi Maa Enterprises

Bombay High Court · (2013) 1 ALLMR 594 : (2012) 6 MhLj 670

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2Partnership Act, 1932 — Section 4

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High Courts31 Aug 2012

Ishwar Mohite Vs The State of Maharashtra, The Dy. Divisional Commissioner [Supply], Aurangabad Division, Aurangabad, The District Supply Officer, Osmanabad, Dist. :Osmanabad and The Tahsildar Washi, District :Osmanabad.

Bombay High Court · (2013) 2 ABR 411 : (2013) 2 ALLMR 579 : (2013) 1 MhLj 834

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 16

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High Courts31 Aug 2012Allowed

Kotak Securities Ltd., Nirlon House, 5th Floor, Dr. Annie Besant Road, Near Passport Office, Worli Mumbai 400 258 Vs Gaurav Goel

Bombay High Court · (2012) 08 BOM CK 0054

Arbitration Act, 1940 — Section 23, 24, 26, 28, 34Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20

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High Courts31 Aug 2012

Zalaksingh and Others Vs Pramodkumar and Another

Bombay High Court · (2013) 2 ALLMR 633 : (2013) 3 MhLj 407

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 3, Order 21 Rule 103, Order 21 Rule 97

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High Courts31 Aug 2012

Amey Prakash Kasbekar Vs The Director and Others

Bombay High Court · (2013) 2 ALLMR 716

Constitution of India, 1950 — Article 14, 226Indian Medical Council Act, 1956 — Section 11(2), 33

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High Courts31 Aug 2012

Angel Capital and Debt Market Limited Vs Mr. Sharad Munot, Indian inhabitant

Bombay High Court · (2013) 2 BomCR 728

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4)

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High Courts30 Aug 2012

Smt. Shantabai Baban Muluk and Smt. Sangita Anil Ghanwat Vs Smt. Asha Janardhan Chaskar Proprietor of Hotel Gajara and Others

Bombay High Court · (2013) 1 ALLMR 734 : (2012) 114 BOMLR 3367 : (2012) 194 ECR 42 : (2012) 6 MhLj 611

Bombay Prohibition Act, 1949 — Section 11, 11A, 12, 13, 138Constitution of India, 1950 — Article 14, 19, 19(6), 19(g), 226

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High Courts30 Aug 2012Dismissed

Balasaheb Bhimsen Patil and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 606

Criminal Procedure Code, 1973 (CrPC) — Section 390Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

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High Courts30 Aug 2012Dismissed

Laxmi Ventures (Bombay) (P.) Ltd. Vs Deputy Commissioner of Income Tax, Circle 5(2)

Bombay High Court · (2013) 257 CTR 232 : (2012) 210 TAXMAN 500

Income Tax Act, 1961 — Section 144, 145(3), 254(2), 260A

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High Courts30 Aug 2012Dismissed

Commissioner of Income Tax Vs Ms. Maria Sylvia D''Souza

Bombay High Court · (2013) 261 CTR 282

Income Tax Act, 1961 — Section 158BD, 260A, 283, 5A

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High Courts29 Aug 2012Dismissed

M/s. Windsor Machines Ltd., (Formerly known as DGP Windsor India Limited), Dev Milan Co-operative Housing Society, 102/103, 1st Floor, L.B.S. Marg, Near Woodland Hotel, Thane (W) - 4000601 Vs Mr. Prabhakar Visantrao Thakur, Prabhat Kiran CHS Ltd., F 9/04, Sector 14, Airoli, Navi Mumbai, Dist. Thane and Others

Bombay High Court · (2012) 6 ALLMR 681 : (2013) 4 BomCR 771 : (2013) 137 FLR 165 : (2013) 1 MhLj 272

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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