COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,323 of 3,665

High Courts20 Jul 2012

M/s. J.L. Baptista, Civil Contractor, P. O. St. Xavier, Raia, Salcete, Goa Vs State of Goa

Bombay High Court · (2012) 07 BOM CK 0163

Arbitration Act, 1940 — Section 14, 17, 29Civil Procedure Code, 1908 (CPC) — Section 152, 34, 34(2)

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High Courts20 Jul 2012

ITM Trust, Mr. Putcha Venkata Ramana and Mrs. Putcha Lalitha Ramana Vs Educate India Society

Bombay High Court · (2012) 5 ALLMR 734 : (2012) 52 PTC 276

Trade Marks Act, 1999 — Section 17

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High Courts20 Jul 2012Allowed

Shri. Pramod V. Kamble Vs Sou. Jyoti P. Kamble and Anr

Bombay High Court · (2013) BomCR(Cri) 63

Criminal Procedure Code, 1973 (CrPC) — Section 97

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High Courts20 Jul 2012Dismissed

Mr. Ricardo Jaime Fernandes Vs Mr. Vishnudas alias Gurudas Khandolkar

Bombay High Court · (2012) 07 BOM CK 0093

Evidence Act, 1872 — Section 116

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High Courts20 Jul 2012Allowed

Shri Shaikh Abdul Razak Vs Shri Shaikh Kassam and Others Shri Usman Khan Karol and Others Vs Sheik Aziz Sheik Hassan (since deceased, through Legal Representatives): (Zainab Bi Shaikh) and Others

Bombay High Court · (2012) 5 ALLMR 264

Land Acquisition Act, 1894 — Section 30

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High Courts20 Jul 2012

Hasmukh Narottam Malkan and Others Vs Dr. Lalit Chokhani and Others

Bombay High Court · (2012) 5 ALLMR 536

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts20 Jul 2012Dismissed

The Commissioner of Income Tax, Central III, Mumbai Vs M/s.Virendra and Co., 274, New Darukhana, Mumbai-400010

Bombay High Court · (2012) 253 CTR 488 : (2013) 213 TAXMAN 403

Income Tax Act, 1961 — Section 260A

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High Courts20 Jul 2012Allowed

ICICI Home Finance Co. Ltd. Vs The Assistant Commissioner of Income Tax 10(1) and The Union of India

Bombay High Court · (2012) 114 BOMLR 2724 : (2012) 210 TAXMAN 67

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115(JB), 143(3), 147, 148, 200(1)

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High Courts19 Jul 2012Dismissed

Padmashree Dr. D.Y. Patil Medical College, Navi Mumbai Vs Union of India and Others

Bombay High Court · (2013) 3 BomCR 263

Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10A, 10A(2)(a), 10A(4)

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High Courts19 Jul 2012Allowed

Santos Maria Teresa Pinto Ferriers Dos Vs Union of India and Another

Bombay High Court · (2012) 07 BOM CK 0154

Evidence Act, 1872 — Section 138

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High Courts19 Jul 2012

Mr. Antonio Shunit Joao De Erasmo Sequeira and Others Vs The Revisional Authority (Central Government), Ministry of Mines, Krishi Bhavan, New Delhi, State of Goa and The Director of Mines and Geology, Government of Goa

Bombay High Court · (2012) 07 BOM CK 0087

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High Courts19 Jul 2012

Delta Logistics Vs Union of India and Another

Bombay High Court · (2012) 5 BomCR 1 : (2012) 286 ELT 517

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(2)

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High Courts19 Jul 2012

Ashok Suryabhan Kale Vs The State

Bombay High Court · (2012) BomCR(Cri) 189

Evidence Act, 1872 — Section 114, 27, 9Penal Code, 1860 (IPC) — Section 395, 397, 410, 411, 412

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High Courts19 Jul 2012

Dr. Sau. Nilima Mahesh Muley Vs Mahesh Madhavrao Muley

Bombay High Court · (2013) 2 ABR 767 : (2013) 1 ALLMR 398 : (2013) 2 BomCR 639

Hindu Marriage Act, 1955 — Section 12(1)(C)Penal Code, 1860 (IPC) — Section 506

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High Courts19 Jul 2012Dismissed

Kamal M. Kanojiya Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 983 : (2013) CriLJ 114

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 302, 392, 392, 393, 394Prisons Act, 1894 — Section 28, 3, 59(1), 59(5)

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High Courts19 Jul 2012Dismissed

Ramdarsh Shardaprasad Mishra Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and Others

Bombay High Court · (2012) 6 ALLMR 686 : (2013) 4 BomCR 796 : (2012) 114 BOMLR 3338

Maharashtra Co-operative Societies Act, 1960 — Section 4, 73, 73G, 73G(4), 73ID

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High Courts19 Jul 2012

Ferani Hotels Private Limited Vs Nusli Neville Wadia and others Nusli Neville Wadia Vs Ferani Hotels Private Limited and others

Bombay High Court · (2012) 07 BOM CK 0035

Civil Procedure Code, 1908 (CPC) — Section 16

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High Courts19 Jul 2012

Shri Babu Alias Gopal Dharma Pednekar (Since Deceased) Through Legal Heirs and Others Vs Smt. Vanita Naique and her Husband and Shri Amar Naique, represented herein by his Power of Attorney Smt. Vanita Naique

Bombay High Court · (2012) 07 BOM CK 0034

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High Courts19 Jul 2012

Pramod Parmeshwarlal Banka and Others Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 BomCR(Cri) 347

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 200, 482Penal Code, 1860 (IPC) — Section 114, 34, 405, 406, 409

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High Courts19 Jul 2012Dismissed

Bhaskar Zumbar Kale, Narya alias Narayan Umrao Pawar and Jalindar Shivaji Karanjkar Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 282

Evidence Act, 1872 — Section 114, 27, 9Penal Code, 1860 (IPC) — Section 279, 304A, 394, 457, 506Probation of Offenders Act, 1958 — Section 4

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