CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Bombay High Court

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,320 of 3,665

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
High Courts27 Jul 2012Disposed Off

Commissioner of Income Tax, Central III Room No. 109, Aayakar Bhavan, M.K. Road, Mumbai - 400020 Vs M/s. Cello Plast, 5 - Vakil Industrial Estate, Walbhat Road, Goregaon (E), Mumbai - 400063.

Bombay High Court · (2012) 253 CTR 246 : (2012) 209 TAXMAN 617

Income Tax Act, 1961 — Section 260(A), 45, 54ECNational Highways Authority of India Act, 1988 — Section 3
Read judgment
High Courts27 Jul 2012Allowed

Madan Jagobaji Welekar and Others Vs State of Maharashtra and Others

Bombay High Court · (2013) 2 ABR 461

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 10(5), 9Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
Read judgment
High Courts26 Jul 2012

Baptist Anthony Rumao Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2012) 135 FLR 311

Read judgment
High Courts26 Jul 2012

Palm Grove Beach Hotels Pvt. Ltd. Vs Mr. Michael Fernandes and Others Mr. Michael Fernandes and Others Vs Palm Grove Beach Hotels Pvt. Ltd., Bhartiya Kamgar Sena, Shri P.N. Thorat, Deputy Commissioner of Labour and Certifying Officer and Industrial Court and The Appellate Authority

Bombay High Court · (2013) 2 ABR 594 : (2012) 5 ALLMR 517 : (2013) 2 BomCR 366 : (2012) 114 BOMLR 2856

Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 13
Read judgment
High Courts26 Jul 2012

Mahadu Patil and Manjula Patil Vs Vijay Salunkhe and Others

Bombay High Court · (2013) 1 ALLMR 603 : (2012) 6 MhLj 678

Read judgment
High Courts26 Jul 2012

Anuradha Jayant Gangakhedkar Vs Brihanmumbai Municipal Corporation and Others

Bombay High Court · (2013) 1 ALLMR 201

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(2)
Read judgment
High Courts26 Jul 2012Dismissed

Saheb Aglawe and Waman Vs The State of Maharashtra and The Superintendent, Parbhani District Jail Class-II, Parbhani. Dist. Parbhani

Bombay High Court · (2012) 07 BOM CK 0079

Constitution of India, 1950 — Article 20(2), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 31, 31(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
Read judgment
High Courts26 Jul 2012Allowed

Ku. Kamna Satyanarayan Handibag Vs Satyanarayan Chatrabhuj Handibag and Another

Bombay High Court · AIR 2012 Bom 163 : (2013) 1 ALLMR 666

Guardians and Wards Act, 1890 — Section 29, 31Hindu Minority and Guardianship Act, 1956 — Section 8
Read judgment
High Courts26 Jul 2012

Mr. Agostinho Godinho Vs Mrs. Maria Eufrezita Paulina Lydia Fernandes e Rodrigues

Bombay High Court · (2012) 6 ALLMR 647

Read judgment
High Courts25 Jul 2012

Dada Nimse Vs The Collector, Ahmednagar and Others

Bombay High Court · (2013) 1 ALLMR 714 : (2013) 2 BomCR 665

Read judgment
High Courts25 Jul 2012Dismissed

Zarina @ Taushida Latif Qureshi Vs Dilip Modji Donakia and Another

Bombay High Court · (2013) 1 ALLMR 210 : (2012) 6 BomCR 348

Evidence Act, 1872 — Section 50, 60
Read judgment
High Courts25 Jul 2012

Mrs. Ivy C. Da Conceicao Vs The State of Goa and Others

Bombay High Court · (2012) 07 BOM CK 0238

Read judgment
High Courts25 Jul 2012

Mrs. Nirmala Misquita Vs State of Goa and Others

Bombay High Court · (2012) 07 BOM CK 0237

Read judgment
High Courts25 Jul 2012

Amit Sanjay Gaurollu Vs University of Mumbai and Others

Bombay High Court · (2012) 5 ALLMR 568 : (2012) 114 BOMLR 2882

Constitution of India, 1950 — Article 226
Read judgment
High Courts25 Jul 2012

Kanhayya Traders and others Vs State of Maharashtra and Others

Bombay High Court · (2012) 07 BOM CK 0226

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 406, 407
Read judgment
High Courts25 Jul 2012Dismissed

Devendra S. Doctor Vs The State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 721

Constitution of India, 1950 — Article 226, 233, 234
Read judgment
High Courts25 Jul 2012Allowed

Shraddha Polymats Vs The State of Maharashtra and The District Industries Centre (DIC) Jalgaon

Bombay High Court · (2012) 5 ALLMR 252

Constitution of India, 1950 — Article 14, 226
Read judgment
High Courts25 Jul 2012

Dayaram Dagdoba Maske Vs The State of Maharashtra and Others

Bombay High Court · (2012) 5 ALLMR 274 : (2012) 114 BOMLR 2667

Constitution of India, 1950 — Article 14, 16, 26(a), 30, 30(1)Maharashtra Universities Act, 1994 — Section 5
Read judgment
High Courts25 Jul 2012Allowed

Shiva Sahakari Up Jal Sinchan Sanstha Ltd. Vs The Nanded District Central Coop. Bank and Others

Bombay High Court · (2012) 5 ALLMR 259 : (2013) 3 BomCR 349

Bombay Stamp Act, 1958 — Section 11, 33, 34, 37, 38Negotiable Instruments Act, 1881 (NI) — Section 4
Read judgment
High Courts25 Jul 2012Dismissed

Dhanpal Parisa Khot Vs Shamrao Vithal Co-operative Bank Ltd.

Bombay High Court · (2012) 5 ALLMR 522 : (2013) 2 BomCR 685 : (2012) 114 BOMLR 2753

Industrial Disputes Act, 1947 — Section 32(2), 33(2)(c), 33(c)(2)
Read judgment
Previous1…1,3181,3191,3201,3211,322…3,665Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions