COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,330 of 3,665

High Courts03 Jul 2012Dismissed

Shri Nagesh Baban Gaokar, since deceased, by his legal representatives: (Smt. Haya Nagesh Gaokar and Others), Shri Datta Baban Gaokar, Shri Krishna Baban Gaokar, since deceased, by his legal representatives: (Smt. Parwati Krishna Gaokar, Shri Suresh Krishna Gaokar, Shri Vinayal Krishna Gaokar and Shri Rohidas Krishna Gaokar) and Shri Vithal Baban Gaokar Vs Shri Damodar Krishna Mirachi and Smt. Laxmi alias Rukmini Kirshna Mirachi

Bombay High Court · (2012) 07 BOM CK 0090

Land Acquisition Act, 1894 — Section 30, 4

High Courts03 Jul 2012Dismissed

Shri Nagesh Baban Gaokar, since deceased, by his legal representatives: (Smt. Jaya Nagesh Gaokar ....(deleted) and Others), Shri Datta Baban Gaokar, Shri Krishna Baban Gaokar, since deceased by his legal representatives: (Smt. Parwati Krishna Gaokar, Shri Suresh Krishna Gaokar, Shri Vinayak Krishna Gaokar and Shri Rohidas Krishna Gaokar) and Shri Vithal Baban Gaokar Vs Shri Damodar Krishna Mirashi and Smt. Laxmi alias Rukmini Krishna Mirashi

Bombay High Court · (2012) 07 BOM CK 0089

Land Acquisition Act, 1894 — Section 11, 30, 4

High Courts03 Jul 2012

Mrs. Clara Baracho Pinto Vs Mr. Vishnu Andrade and United India Insurance Co. Ltd., Cunha Rivara Road, Amlani Chambers, Panaji Goa United India Insurance Co. Ltd., Mascarenhas Building, 2nd Floor, M.G. Road, Panaji Goa Vs Mrs. Clara B. Pinto and Vishnu Andrade

Bombay High Court · (2013) 1 ACC 202 : (2013) ACJ 773 : (2012) 5 ALLMR 353

High Courts03 Jul 2012Allowed

Bhartiya Mahila Mandal Chavani and Another Vs Chagan Pavlasa Bhalekar and Others

Bombay High Court · (2013) 1 ALLMR 600 : (2013) 2 BomCR 646

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(12), 9

High Courts03 Jul 2012Dismissed

Dinkar U. Desai Vs CIT and Others

Bombay High Court · (2012) 07 BOM CK 0013

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(4A), 143(3), 158BC

High Courts02 Jul 2012

Shri Jaidev Arjun Vengurlencar, alias, Mr. Zoidev Arjuna Vengurlencar Vs The Capt. of Ports, Govt of Goa, Office of the Capt. of Ports, Govt. of Goa Capt, of Ports Dept, Panaji, Ilhas, Goa and The State of Goa

Bombay High Court · (2012) 5 ALLMR 385

High Courts02 Jul 2012

Union of India Vs M/s.Quick Communication Systems Pvt. Ltd.

Bombay High Court · (2012) 07 BOM CK 0202

Arbitration and Conciliation Act, 1996 — Section 34

High Courts02 Jul 2012

Sanjay Parasrampuria Vs Commissioner of Customs (Export)

Bombay High Court · (2013) 289 ELT 404

High Courts02 Jul 2012Allowed

Shri Banwarilal L. Saini and Anr Vs The State of Maharashtra and Anr

Bombay High Court · (2012) 3 BC 687 : (2012) BomCR(Cri) 658 : (2013) 1 MhLj 774

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts02 Jul 2012

Laxmanrao Manoharrao Dabir and Anandrao Mohanrrao Dabir Vs Shivram Dhondiba, Rama and Maharashtra Revenue Tribunal, Aurangabad

Bombay High Court · (2012) 4 ALLMR 797 : (2012) 5 BomCR 530

High Courts02 Jul 2012Dismissed

Nitin Shankar Deshpande Vs The President of India and Others

Bombay High Court · (2012) 4 ALLMR 883 : (2012) 5 BomCR 729

Constitution of India, 1950 — Article 19(1)(g), 217, 217, 218, 219Consumer Protection Act, 1986 — Section 16General Clauses Act, 1897 — Section 17

High Courts02 Jul 2012

Prabhakar Raghu Shetty Vs The State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 306 : (2012) CriLJ 3823

High Courts02 Jul 2012

Prabhakar @ Babu Laxman Pawar Vs The State of Maharashtra and The Principal Judge, City Civil and Sessions Court, Old Secretariat Bldg., Kala Ghoda, Mumbai - 400 013

Bombay High Court · (2013) ALLMR(Cri) 51 : (2012) CriLJ 4726

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 10, 28, 28(3), 29, 307Penal Code, 1860 (IPC) — Section 307, 326

High Courts02 Jul 2012

Union of India Vs Themis Medicare Ltd.

Bombay High Court · (2013) 292 ELT 29

High Courts29 Jun 2012Dismissed

Mrs. Antonette Coelho Vs Bank of Baroda and Another

Bombay High Court · (2013) 2 ABR 492

Contract Act, 1872 — Section 37, 47Evidence Act, 1872 — Section 115Penal Code, 1860 (IPC) — Section 420, 468, 471

High Courts29 Jun 2012

Union of India and The Addl. Divisional Rly. Manager, (Operating), Central Railway, Nagpur Vs Prakash Thute

Bombay High Court · (2013) 2 ABR 476 : (2012) 135 FLR 106 : (2013) LabIC 1412

High Courts29 Jun 2012

Late Gulabsingh Naik Bahu-Uddeshiya Shikshan and Vikas Mangal and Another Vs Vilas Baliram Pawar and Others

Bombay High Court · (2012) 6 ALLMR 619

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5

High Courts29 Jun 2012Dismissed

Manish Gunwani Vs Lehman Brother Securities Pvt. Ltd.

Bombay High Court · (2012) 06 BOM CK 0131

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)

High Courts29 Jun 2012

Agilent Technologies Singapore (Sales) Pte. Ltd. Vs Ashco Niulab Industries Limited

Bombay High Court · (2013) 2 BomCR 453

Companies Act, 1956 — Section 433, 434, 434(1), 434(1)(a)

High Courts29 Jun 2012Dismissed

Paramdas Zama Rathod Vs SMT. Deokabai D. Patil and Others

Bombay High Court · (2013) 2 ALLMR 723

Maharashtra Co-operative Societies Act, 1960 — Section 154