COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,328 of 3,665

High Courts06 Jul 2012Dismissed

Sporting India Limited Vs HDFC Bank Limited, (formerly Centurion Bank of Punjab Ltd.,)

Bombay High Court · (2012) 5 BomCR 767

Arbitration and Conciliation Act, 1996 — Section 11, 34, 7, 9General Clauses Act, 1897 — Section 13, 9

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High Courts06 Jul 2012Dismissed

Shri Suresh Parvatkar, (since deceased through Legal Representatives), Mrs. Sunitisuman Suresh Parvatkar, Master Dharmesh Suresh Parvatkar and Kum. Tejasvi Suresh Parvatkar Vs The Hon''ble Industrial Tribunal, Government of Goa, Junta House, First Floor, Panaji, Goa and M/s. Kadamba Transport Corporation Ltd.

Bombay High Court · (2012) 07 BOM CK 0172

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High Courts06 Jul 2012Dismissed

The Maharashtra State Seeds Corporation Limited Vs Nagorao Raghunath Jibhkate and Yuvraj Ramchandra Wanve

Bombay High Court · (2013) 2 ABR 527 : (2012) 3 BC 695 : (2012) BomCR(Cri) 51

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts06 Jul 2012Dismissed

State of Maharashtra Vs Bhaurao Daulat Yedama and Others

Bombay High Court · (2012) 07 BOM CK 0136

Forest Act, 1927 — Section 26(i)(d), 69

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High Courts06 Jul 2012Allowed

Chairman, Shad Adam Shaikh Trust "Lalit" Wood House Road, Bombay 400005 and Head Master, Shad Adam Shaikh Technical High School and Junior College, Panjrapur, Bhiwandi, District Thane Vs Director of Vocational Education and Training, The State of Maharashtra and Mushtaq Hussain Ishtiyaque Hussain

Bombay High Court · (2012) 5 ALLMR 218 : (2012) 5 BomCR 783

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High Courts06 Jul 2012Allowed

Shri Damu Yeshwant Naik Vs Smt. Timotina Barreto, Shri Agnel Barreto and Lawrence Barreto

Bombay High Court · (2013) 2 ABR 641 : (2012) 5 ALLMR 343 : (2012) 4 BomCR 491

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 42 Rule 1Easements Act, 1882 — Section 60, 60(2), 60(b)

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High Courts06 Jul 2012

Orbit Corporate Limited Vs Ismail Abdul Kasam Kasu

Bombay High Court · (2012) 5 BomCR 535

Constitution of India, 1950 — Article 227Maharashtra Housing And Area Development Act, 1976 — Section 95A

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High Courts06 Jul 2012

Sanjay Devram Bhoir and Another Vs Mayor, Thane Municipal Corporation and Others

Bombay High Court · (2012) 5 BomCR 21

Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 31

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High Courts06 Jul 2012

Pravin Prakash Karnewar Vs The State of Maharashtra and Another

Bombay High Court · (2012) 4 ALLMR 881 : (2013) 1 BomCR 136

Constitution of India, 1950 — Article 14

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High Courts05 Jul 2012Dismissed

Rohini Bhosale Vs The State of Maharashtra and others

Bombay High Court · (2012) 07 BOM CK 0235

Bombay Village Panchayats Act, 1958 — Section 35(3)

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High Courts05 Jul 2012

Raj Kumar Mittal Vs State and Public Prosecutor, High Court of Bombay at Goa

Bombay High Court · (2012) 07 BOM CK 0196

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 302, 304, 307, 380

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High Courts05 Jul 2012

Shri Popat Jaysingh Rajpure Vs State of Maharashtra and Others

Bombay High Court · (2012) 5 ALLMR 88 : (2012) 5 BomCR 751

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 138(4)

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High Courts05 Jul 2012

Mr. Prabodh G. Mehta, Smt. Jyotsna Prabodh Mehta, Shri Pravin G. Mehta, Smt. Chandra P. Mehta Vs Union of India, The Special Director of Enforcement, Janmabhoomi Chambers and The Appellate Tribunal for Foreign Exchange, Janpath Bhavan

Bombay High Court · (2012) 5 BomCR 497

Foreign Exchange Regulation Act, 1973 — Section 3, 50, 51, 9(1)(f)(i)

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High Courts05 Jul 2012

The Commissioner of Income Tax-18, Mumbai Vs Ms. Janhavi S. Desai

Bombay High Court · (2012) 252 CTR 518 : (2012) 209 TAXMAN 289

Income Tax Act, 1961 — Section 2(42A), 260A, 49Unit Trust of India Act, 1963 — Section 10

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High Courts05 Jul 2012Allowed

Ashish Arun kumar Kejriwal Vs Mills Mazdoor Sabha and Others

Bombay High Court · (2012) 5 ALLMR 368 : (2012) 135 FLR 451

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High Courts05 Jul 2012

Dr. Vaishali Dilip Pawar and others Vs The Director of Medical Education and Research, (CET Cell) and others

Bombay High Court · (2012) 4 ALLMR 973

Constitution of India, 1950 — Article 14

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High Courts05 Jul 2012Allowed

Wasp Pumps Pvt. Ltd. Vs The Asst. Provident Fund Commissioner and Another The Asst. Provident Fund Commissioner Vs Wasp Pumps Pvt. Ltd.

Bombay High Court · (2012) 5 ALLMR 715 : (2012) 134 FLR 1087 : (2012) LLR 1031

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7I

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High Courts05 Jul 2012Dismissed

Commissioner of Income Tax, Central-I Vs Shri. Amitabh Bachchan

Bombay High Court · (2012) 114 BOMLR 2284 : (2012) 349 ITR 76

Income Tax Act, 1961 — Section 143(3), 147, 148, 260A, 40A(3)

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High Courts05 Jul 2012Dismissed

Sanjeevan Gramin Vaidyakiya and Samajik Sahayata Pratisthan and Others Vs Gorakhnath Popat Bandhane and Others

Bombay High Court · (2013) 1 ALLMR 227 : (2013) 3 BomCR 242 : (2012) 135 FLR 781 : (2012) 4 LLJ 23

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11

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High Courts05 Jul 2012

Rajendra Jadhav Vs The State of Maharashtra

Bombay High Court · (2012) 07 BOM CK 0095

Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 304, 307, 324

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