COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,321 of 3,665

High Courts25 Jul 2012Dismissed

Ganesh Kasdekar, Manik Kasdekar, Balakram Kasdekar and Sau. Binda Kasdekar Vs State of Maharashtra

Bombay High Court · (2012) 07 BOM CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34

High Courts25 Jul 2012

Sk. Kalu Sk. Ibrahim, Sk. Salim @ Shaikhji Sk. Ibrahim and Sabirsha Mubaraksha Vs State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 90

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

High Courts25 Jul 2012

The Commissioner, Sangli, Miraj and Kupwad Cities Municipal Corporation at Sangli Vs Ashiven Manohar Chougule

Bombay High Court · (2012) 07 BOM CK 0142

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts25 Jul 2012Allowed

Mahindra BT Investment Co. (Mauritius) Ltd. Vs The Director of Income Tax, Authority for Advance Ruling and Union of India

Bombay High Court · (2012) 07 BOM CK 0132

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 112(1), 137(1), 245O, 245Q(1), 245R(2)

High Courts25 Jul 2012Dismissed

Arvind Lipane Vs Mula Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2012) 114 BOMLR 2612

High Courts25 Jul 2012Allowed

Miss Sonali Subhash Mitkari Vs The State of Maharashtra and Others Shilpa Shinde Vs The State of Maharashtra, The Director of Technical Education, Maharashtra State, Mumbai, The Principal, Mula Education Society, College of Pharmacy, Sonai and The University of Pune, Pune

Bombay High Court · (2012) 07 BOM CK 0110

High Courts25 Jul 2012Allowed

Latur Gorakshan Trust Vs The State of Maharashtra and Others

Bombay High Court · (2013) 1 ALLMR 796 : (2013) 2 BomCR 652

High Courts25 Jul 2012

Hindustan Petroleum Corporation Ltd. Vs M/s. Sneh Deep Auto Centre

Bombay High Court · (2012) 07 BOM CK 0102

Arbitration and Conciliation Act, 1996 — Section 34

High Courts25 Jul 2012

M/s. Whirpool of India Ltd. Vs M/s. Videocon Industries Ltd.

Bombay High Court · (2012) 5 ALLMR 691 : (2012) 114 BOMLR 2818 : (2013) 1 MhLj 197 : (2012) 52 PTC 209

Copyright Act, 1957 — Section 2, 53Designs Act, 2000 — Section 11, 19, 2, 2(c), 2(d)Penal Code, 1860 (IPC) — Section 479

High Courts25 Jul 2012

Manek Dara Sukhadwalla Vs Shernaz Faroukh Lawyer and Another Manek Dara Sukhadwalla and Shernaz Faroukh Lawyer and Another Vs Manek Dara Sukhadwalla

Bombay High Court · (2012) 07 BOM CK 0030

Succession Act, 1925 — Section 242, 263

High Courts25 Jul 2012Dismissed

Commissioner of IncomeTax - 2 Vs J.K. Investors (Bom.) Ltd.

Bombay High Court · (2012) 211 TAXMAN 383

Income Tax Act, 1961 — Section 22, 260A

High Courts25 Jul 2012

Indus Engineering Co. Vs Engineering Projects (India) Ltd.

Bombay High Court · (2012) 07 BOM CK 0021

Arbitration and Conciliation Act, 1996 — Section 23(3)

High Courts25 Jul 2012Dismissed

H.D.F.C. Bank Ltd. Vs M/s. New Tech Forge and Foundry Ltd. and others

Bombay High Court · (2012) 114 BOMLR 3353 : (2012) 6 MhLj 575

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 192, 201, 202, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts25 Jul 2012

Ambuja Cement Ltd. Vs Commissioner of Central Excise and Service Tax

Bombay High Court · (2013) 292 ELT 20

High Courts24 Jul 2012Dismissed

Commissioner of Income Tax Vs Sunita Makhija

Bombay High Court · (2013) 256 CTR 197

Income Tax Act, 1961 — Section 132, 260A

High Courts24 Jul 2012Dismissed

The Oriental Insurance Co. Ltd. Vs Suhas Tambe and Others

Bombay High Court · (2013) 2 ACC 620 : (2013) ACJ 935 : (2012) 6 ALLMR 164

High Courts24 Jul 2012Dismissed

Avalon Investment Private Limited Vs Mukesh Brokerage and Financial Limited

Bombay High Court · (2012) 114 BOMLR 2716

Arbitration and Conciliation Act, 1996 — Section 34, 43Limitation Act, 1963 — Section 9

High Courts24 Jul 2012Allowed

Sanjay Devram Bhoir Vs Divisional Commissioner, Konkan Bhavan, Navi Mumbai and Others

Bombay High Court · (2012) 6 ALLMR 54

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 2(a), 2(i), 3, 3(1)(a)

High Courts24 Jul 2012Dismissed

Smt. Gangabai Mandalik Vs Smt. Chindhabai Wangekar Lrs. of R sole (Smt. Janabai Patil, Smt. Chandrakala Bandhekar, Smt. Baby Chunarkar and Smt. Saraswati Khatik)

Bombay High Court · (2013) 1 ALLMR 297

Hindu Succession Act, 1956 — Section 14, 14(1)

High Courts24 Jul 2012Dismissed

Surendrakumar Madhusudan Mor Vs The State of Maharashtra and Another

Bombay High Court · (2012) 5 ALLMR 855

Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 11, 18, 18, 19, 20