High Courts05 Jul 2012
Dharmarajya Kamgar Karmachari Mahasangh Vs M/s. S.P. Fabrications Pvt. Ltd. (A Shapoorji Pallanji Group of Company)
Bombay High Court · (2012) 6 ALLMR 321 : (2012) 135 FLR 7 : (2012) LLR 1032 : (2013) 1 MhLj 85
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,329 of 3,665
High Courts05 Jul 2012
Hirabai Vasant Patil Vs Sitaram Nago alias Namdev Davane
Bombay High Court · (2012) 6 ALLMR 155 : (2012) 5 BomCR 527
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts05 Jul 2012
Engineers Combine, a Registered Partnership with Office at T-3 Central Mansion, Near State Bank of India, Ponda, Goa 403401 Vs Union Bank of India and Goa State Infrastructure Development Corp. Ltd.
Bombay High Court · (2012) 07 BOM CK 0028
Constitution of India, 1950 — Article 227
High Courts04 Jul 2012Dismissed
M/s. Kamud Drugs Pvt. Ltd. Vs State of Maharashtra and Central Excise Department
Bombay High Court · (2012) BomCR(Cri) 690 : (2012) CriLJ 3816
Drugs and Cosmetics Act, 1940 — Section 21, 22, 23, 23(4), 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(2), 80
High Courts04 Jul 2012Allowed
The State of Maharashtra Vs Laxman Narsinhrao Ganti, Narsinhrao Narayan Ganti and Rajlaxmi Narsinhrao Ganti
Bombay High Court · (2013) ALLMR(Cri) 456
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts04 Jul 2012Dismissed
The State of Maharashtra Vs Shri. Suryabhan Ukarda Rokade
Bombay High Court · (2013) BomCR(Cri) 109 : (2012) 114 BOMLR 2733 : (2012) CriLJ 3607 : (2013) 2 Crimes 83
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(ii), 2(ia), 2(ia)(a), 7(i)
High Courts04 Jul 2012Dismissed
Engineering Workers'' Union Vs Zoroastrian Automobiles Pvt. Ltd., Additional Nasik Industrial Area, Ambad, Nasik 422010 and Others
Bombay High Court · (2012) 5 ALLMR 210 : (2012) 135 FLR 112 : (2012) 4 LLJ 16 : (2013) 1 SCT 213
High Courts04 Jul 2012Dismissed
Mrs. Radhika George and Others Vs Maharashtra Housing and Area Development Authority and Others
Bombay High Court · (2012) 4 ALLMR 918 : (2012) 5 BomCR 697
Constitution of India, 1950 — Article 226Maharashtra Housing And Area Development Act, 1976 — Section 95, 95A
High Courts04 Jul 2012
Ramesh Sippy Vs Suresh Gopaldas Sippy and Others, Shaye Suresh Sippy, Shaan Ranjit Uttamsingh and Sameer Ranjit Uttamsingh
Bombay High Court · (2012) 4 ALLMR 910 : (2012) 5 BomCR 668
Succession Act, 1925 — Section 2, 212, 213, 3
High Courts04 Jul 2012Dismissed
Gangubai Pawatekar, (Deceased through L.R.) Ambubai alias Shubhangi Pawatekar Vs Kishanrao Kadam, (Deceased) Through L.R.''s and Others
Bombay High Court · (2012) 5 ALLMR 114
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 44, 76, 76(1)Civil Procedure Code, 1908 (CPC) — Section 100, 115
High Courts04 Jul 2012
Village Panchayat of Candolim Vs Betty Alvares and Another
Bombay High Court · (2012) 5 ALLMR 841
High Courts04 Jul 2012
Aligave Mahesh Gurulingappa Vs State of Maharashtra and Others
Bombay High Court · (2013) 2 BomCR 459
High Courts04 Jul 2012Dismissed
Khanapur Taluka Co-op. Shipping Mills Ltd. Vs Commissioner of Central Excise, Pune-II
Bombay High Court · (2013) 292 ELT 16
High Courts04 Jul 2012
Tropical Woods Pvt. Ltd. Vs Commissioner of Customs (Import)
Bombay High Court · (2013) 292 ELT 41
High Courts03 Jul 2012Dismissed
Chandulal Motilal Talera, Shri Suresh Motilal Talera and Motisagar Real Estate Private Limited Vs The State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 931 : (2012) 5 BomCR 10
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(3A), 17(4), 31(2)Maharashtra Regional and Town Planning Act, 1966 — Section 20, 20(1), 20(3), 20(4), 20(4)
High Courts03 Jul 2012Dismissed
The Commissioner of Income Tax - 10 Vs CA Computer Associates India Pvt. Ltd.
Bombay High Court · (2012) 114 BOMLR 2431 : (2012) 252 CTR 164 : (2013) 351 ITR 69 : (2012) 209 TAXMAN 382
Income Tax Act, 1961 — Section 260A, 92A(1), 92C, 92CA(3)
High Courts03 Jul 2012
Jitendra Baburao Patil Vs The State of Maharashtra [Copy to be served on the Public Prosecutor in the High Court of Judicature of Bombay, Bench at Aurangabad]
Bombay High Court · (2013) 3 BomCR(Cri) 446
Criminal Procedure Code, 1973 (CrPC) — Section 170, 173(2), 173(2), 190(b), 227Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 114, 165, 32(1)
High Courts03 Jul 2012Allowed
Hemant Kalmegh, Sharad Kalmegh and Pramilabai Kalmegh Vs Mohd. Shakil
Bombay High Court · (2012) 5 ALLMR 213 : (2012) 4 BomCR 528
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Partnership Act, 1932 — Section 69
High Courts03 Jul 2012Allowed
Vasant Ramchandra Gaikwad Vs The State (at The Instance of SaharAir Port Police Station in C.R. No. 340/86, C.C. No. 1237/P/87)
Bombay High Court · (2012) BomCR(Cri) 173
Arms Act, 1959 — Section 25, 27Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 452
High Courts03 Jul 2012Allowed
Smt. Biner Soman Dattatraya Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 787 : (2012) 4 BomCR 518