Bombay High Court Judgments

High Courts13 Aug 2012Allowed

Shri Abdul Jamey Vs The State of Maharashtra, High Court of Judicature at Bombay, Bench at Aurangabad, The Secretary, Education and Employment Department,Mantralaya-Bombay-32 and The Deputy Director of Education, Respondents Aurangabad

Bombay High Court · (2013) 2 ABR 479 : (2012) 6 ALLMR 590 : (2012) 6 BomCR 430 : (2013) 1 MhLj 319

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)

High Courts13 Aug 2012Dismissed

Bindu Kumar Mehta Vs Mr. Rishiket Prakash Gujar and others

Bombay High Court · (2013) 1 BomCR(Cri) 328 : (2013) 2 MhLj 753

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts13 Aug 2012

Ayushakti Ayurved Pvt. Ltd. Vs Hindustan Uniliver Limited

Bombay High Court · (2013) 1 BomCR 599

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4, Order 18 Rule 4(1)

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High Courts13 Aug 2012Dismissed

Kishore @ Sundar Gujar Vs Archana Gujar

Bombay High Court · (2012) 6 BomCR 420 : (2012) 114 BOMLR 3071 : (2013) 1 MhLj 489

General Clauses Act, 1897 — Section 10Hindu Marriage Act, 1955 — Section 11, 12, 13, 15, 28

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High Courts13 Aug 2012

National Organic Chemicals Industries Ltd. Vs State of Maharashtra

Bombay High Court · (2012) 54 VST 271

Central Sales Tax Act, 1956 — Section 9(2)

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High Courts13 Aug 2012Allowed

Purushottam Ghodgaonkar Vs Gajanan Ghodgaonkar and Others

Bombay High Court · (2013) 1 BomCR 477 : (2012) 6 MhLj 648

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 3(1)(a)

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High Courts13 Aug 2012

M/s Hotel Shobha Vs Hon''ble Minister, Department of State Excise, Mantralaya, Mumbai-32 and Others Government of Maharashtra Vs Sau.Shailaja Rajendra Badwaik, Sau.Sunita Moreshwar Mhaske, Sau. Swati Mahajan and Others

Bombay High Court · (2012) 6 ALLMR 240 : (2012) 114 BOMLR 3026 : (2012) 6 MhLj 708

Bombay Prohibition Act, 1949 — Section 11, 11A, 12, 12, 13, 13Constitution of India, 1950 — Article 14, 19, 19(6), 19(g), 21Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts10 Aug 2012Allowed

Indian Oil Corporation Limited Indian Oil Bhavan, G-9, Ali Yavar Jung Marg, Bandra (E), Mumbai 400051 Vs M/s. Vijay Automotive Services Indian Oil Dealers, Solapur-Pune Road, A/P Sawleshwar, Tal. Mohol, Dist. Solapur and "Sudarshan", 39/8, Railway Lines, Solapur

Bombay High Court · (2013) 1 BomCR 634

Specific Relief Act, 1963 — Section 14, 14(1)

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High Courts10 Aug 2012Dismissed

Shri Andre Bibiano Furtado Vs Shri Norberto Mascarenhas (deceased), through his Legal Representatives and Others

Bombay High Court · (2012) 08 BOM CK 0202

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts10 Aug 2012Allowed

Ankush Gajar, Raosaheb Gajar and Bhausaheb Gajar Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 259 : (2013) 1 Crimes 118 : (2013) 1 DMC 490

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts10 Aug 2012

M/s. Goa Shipyard Limited and Dy. General Manager (legal), Shri R.C. Asukar Vs Shri Suresh Chandra Sharma

Bombay High Court · (2012) 08 BOM CK 0134

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts10 Aug 2012Allowed

Shri Rajesh Ganeshmal Oswal Presently Applicant is in Yerawada Central Prison, Pune Vs State of Maharashtra

Bombay High Court · (2013) 1 BomCR(Cri) 302

Penal Code, 1860 (IPC) — Section 34, 379, 411

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High Courts10 Aug 2012Allowed

Gururaj Dhirendrarao Kadimdiwan @ G.D.K. Diwan Vs Rajesh Wadhwa and Another

Bombay High Court · (2012) BomCR(Cri) 79

Criminal Procedure Code, 1973 (CrPC) — Section 200, 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145

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High Courts10 Aug 2012

Mr. Mohandas I. Chatlani of Mumbai, Indian Inhabitant Vs Varad L. Ullal, of Mumbai, Indian Inhabitant

Bombay High Court · (2013) 2 ABR 503 : (2012) 5 ALLMR 725 : (2013) 1 BC 247 : (2012) 6 BomCR 278

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Contract Act, 1872 — Section 176

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High Courts10 Aug 2012

SMS Formulations Private Limited and M/s. Santacruz Medical Stores Vs Sahib Singh Agencies (Bom.) Limited and Others

Bombay High Court · (2012) 5 ALLMR 680 : (2012) 5 BomCR 858 : (2012) 52 PTC 334

Trade Marks Act, 1999 — Section 2, 28, 31

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High Courts10 Aug 2012

Vithal Nagar Co-operative Housing Society Ltd Vs Divisional Joint Registrar, CS, Mumbai Divison and Others

Bombay High Court · (2012) 6 BomCR 295 : (2012) 6 MhLj 812

Maharashtra Co-operative Societies Act, 1960 — Section 154, 22(2), 73(1AB), 77, 78

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High Courts10 Aug 2012

Shree Ganesh Chemicals Vs Virdev Intermediates Pvt. Ltd.

Bombay High Court · (2013) 1 BomCR 21

Limitation Act, 1963 — Section 4Civil Procedure Code, 1908 (CPC) — Section 120

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High Courts10 Aug 2012Partly Allowed

Vilas Madhukar Lokhande Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1989

Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 147(a), 230A, 45, 47(ii)Penal Code, 1860 (IPC) — Section 307, 324, 498A

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High Courts10 Aug 2012Allowed

Laxman Mahadu Choudhary Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2015

Income Tax Act, 1961 — Section 139(9), 143(1)(a), 154, 32AB, 32AB(5)Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts09 Aug 2012Dismissed

M/s Marine Cret e (India), A Registered Partnership firm, with its Office at 2nd Floor, Jose Falcao Road, Panaji, Goa Vs M/s Gold Star Machinery and General Co., A registered partnership firm, with its Office at 321, Hotel Gold Star Building, Isidoro Baptista Road, Panaji, Goa

Bombay High Court · (2013) 2 ABR 201 : (2013) 1 BomCR 621

Civil Procedure Code Amendment Act, 1999 — Section 13, 16, 7Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2)(a), 16(2)(b), 5Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 6 Rule 5, 102

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