High Courts10 Jul 2012
Chandrakant Balu Kapadi Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1637
Penal Code, 1860 (IPC) — Section 302, 304(11), 323, 324, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,327 of 3,665
High Courts10 Jul 2012Dismissed
State of Maharashtra Vs Gautam Parasram Khobragade and Others
Bombay High Court · (2013) 3 BomCR(Cri) 223
Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 452
High Courts10 Jul 2012Allowed
State of Maharashtra and Others Vs Jayshila Badge
Bombay High Court · (2013) 2 ABR 198 : (2013) LabIC 1404
High Courts09 Jul 2012
Rabbo India Finance Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2012) 346 ITR 528
Income Tax Act, 1961 — Section 142(1), 143(3), 147, 148, 151
High Courts09 Jul 2012
Commissioner of Income Tax Vs ICICI Bank Ltd.
Bombay High Court · (2012) 349 ITR 482
Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 34(1)(b)Income Tax Act, 1961 — Section 143, 143(3), 147, 147(b), 148
High Courts09 Jul 2012
Shri Domingos Fernandes, Panch Village Panchayat of Velim and Shri Piedade Fernandes Vs State of Goa, The Director of Fisheries, Government of Goa, Union of India and Cotubona Fisheries Co-operative Society Ltd.
Bombay High Court · (2012) 5 ALLMR 531
Environment (Protection) Act, 1986 — Section 3(1), 3(2)(5)
High Courts09 Jul 2012
Shailesh Manohar Sastikar Vs State of Goa (P.I. Porvorim Police Station)
Bombay High Court · (2013) 3 ABR 657
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 428Penal Code, 1860 (IPC) — Section 302, 304(II), 324, 34, 504
High Courts09 Jul 2012Dismissed
State of Maharashtra Vs Rajesh Tulsidas Lohane and Tulsidas Devkaran Lohane
Bombay High Court · (2012) BomCR(Cri) 590 : (2013) 3 Crimes 223
High Courts09 Jul 2012
The Bal Ganesh Mandir Association Vs State of Goa and The Talathi of Village Panchayat of Pilerna
Bombay High Court · (2012) 07 BOM CK 0171
Constitution of India, 1950 — Article 226
High Courts09 Jul 2012
National Bank for Agricultural and Rural Development Vs M/s. Shah Thakur and Sons and Another
Bombay High Court · (2012) 5 ALLMR 208
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, 34
High Courts09 Jul 2012Dismissed
M/s. Pakdhane Cement House, Mangrulpir Vs Ramesh Deshmukh
Bombay High Court · (2012) 3 BC 670 : (2012) BomCR(Cri) 29 : (2012) CriLJ 3966
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts09 Jul 2012
Kohinoor CTNL Infrastructure Company Private Limited and Another Vs The Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2012) 6 ALLMR 49 : (2013) 3 BomCR 410 : (2012) 114 BOMLR 2627 : (2013) 1 MhLj 88
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 51
High Courts09 Jul 2012Dismissed
The Director of Income Tax (International Taxation), 107, Scindia House, N.M. Road, Ballard Pier, Mumbai - 400038 Vs M/s. Commonwealth Development C/o. Bharat S. Raut and Co., Kamala Mill Compound, 448, Senapati Bapat Marg, Lower Parel, Mumbai - 400013
Bombay High Court · (2012) 253 CTR 208 : (2012) 210 TAXMAN 310
Income Tax Act, 1961 — Section 143(3), 156, 2(28A), 260A
High Courts09 Jul 2012
Mr. Gaurav Gupta Vs Mrs. Radhika Gupta
Bombay High Court · (2012) 5 ALLMR 620 : (2012) 4 BomCR 534
Hindu Marriage Act, 1955 — Section 24
High Courts09 Jul 2012
Kishore Singnapurkar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 616
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471
High Courts09 Jul 2012
Aplab Limited Vs State of Maharashtra and Others
Bombay High Court · (2012) 135 FLR 331
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 149, 154Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 55
High Courts09 Jul 2012
Inox Air Products Ltd. Vs Commissioner of Central Excise and Customs, Nagpur
Bombay High Court · (2012) 286 ELT 26 : (2012) 28 STR 570 : (2012) 36 STT 431
Finance Act, 1994 — Section 67
High Courts09 Jul 2012Dismissed
Rehmat Ali Baig Vs Minocher M. Deboo
Bombay High Court · (2012) 4 ARBLR 410 : (2012) 5 BomCR 889
Arbitration and Conciliation Act, 1996 — Section 31, 31(8)(a), 34, 38, 38(2)
High Courts06 Jul 2012
SAH Petroleums Ltd. in Matter Between Seven Islands Shipping Ltd. Vs SAH Petroleums Ltd.
Bombay High Court · (2012) 5 ALLMR 220
Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 2, 2(1)(f), 2(6)