High Courts25 Jun 2012
In Re: Shehala Pramod Desai
Bombay High Court · (2013) 1 ALLMR 253 : (2012) 5 BomCR 875
Succession Act, 1925 — Section 370, 374(a), 379, 379(1), 381
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,333 of 3,665
High Courts25 Jun 2012Dismissed
Chandiram Ahuja Vs Akola Zilla Shram Wahatuk Sahakari Sanstha
Bombay High Court · (2012) 6 ALLMR 579 : (2013) 2 BomCR 649 : (2013) 1 RCR(Rent) 35
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2)Maharashtra Rent Control Act, 1999 — Section 15, 15(2), 15(3)Transfer of Property Act, 1882 — Section 106
High Courts25 Jun 2012Dismissed
Dy. Collector and S.D.O., Ponda Sub-Division, Ponda-Goa and The Executive Engineer, W. D. XVIII (Roads) P.W.D., Ponda, Goa Vs Shri Kiran Madhav Vaidhya, Through his power of Attorney Holder Shri Prakash S. Desai
Bombay High Court · (2012) 06 BOM CK 0127
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts25 Jun 2012
Chetan Haridas Parekh and Another Vs Navnit Haridas Parekh and Others
Bombay High Court · (2013) 2 ALLMR 296 : (2012) 5 BomCR 879
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15
High Courts25 Jun 2012Dismissed
Kakasaheb Haribhau Kamble Vs The State of Maharashtra
Bombay High Court · (2012) 06 BOM CK 0098
Penal Code, 1860 (IPC) — Section 376
High Courts25 Jun 2012Dismissed
Dharmendra Kamlakar Tangadi Vs Commissioner of Police, Thane, The State of Maharashtra and The Superintendent, Yerwada Central Prison, Pune
Bombay High Court · (2012) BomCR(Cri) 55 : (2012) CriLJ 3798
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(iii)Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 323, 34, 342, 385, 387
High Courts25 Jun 2012
The Commissioner of Central Excise, Raigad Commissionerate, 4th Floor, Kendriya Utpad Shulka Bhavan, Plot No.1, Sector 17, Khandeshwar, New Panvel, Navi Mumbai -410 206 Vs M/s. Castrol India Ltd., A-8/A-14, MIDC, Patalganga, Dist. Raigad
Bombay High Court · (2012) 114 BOMLR 2592 : (2012) 192 ECR 97
Central Excises and Salt Act, 1944 — Section 11 AC, 11A, 11A(10), 11A(2), 11A(2B)
High Courts25 Jun 2012Allowed
Jaywant Balkrishna Sail and Others Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 18
Bombay Prevention of Gambling Act, 1887 — Section 13, 3, 4, 5, 8Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 160, 160(1), 360
High Courts25 Jun 2012Dismissed
The State of Maharashtra Vs Ramashankar Rajbhat
Bombay High Court · (2012) BomCR(Cri) 714
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 211, 313Penal Code, 1860 (IPC) — Section 201, 279, 302, 304A, 337
High Courts25 Jun 2012
Anwar Shah Babu Shah Fakir, Amin Shah Babu Shah Fakir, Rashid Shah Babu Shah Fakir and Pandurang Kashinath Kamble Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 708
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 299, 300, 302, 307, 325
High Courts25 Jun 2012Allowed
The Commissioner of Income Tax Vs The Bardez Bazar Consumer Coop.Society Ltd.
Bombay High Court · (2012) 114 BOMLR 2323
Income Tax Act, 1961 — Section 10, 143(1), 143(3), 148, 151(2)
High Courts25 Jun 2012Dismissed
Major A. L. I. Soanes Vs Fr. Thomas Thooamkuzhy Through G. P. A. Fr. Emnanueal V.
Bombay High Court · (2013) 1 ALLMR 708 : (2012) 6 MhLj 529
Transfer of Property Act, 1882 — Section 111(h)
High Courts25 Jun 2012
National Insurance Co.Ltd.(A subsidiary of the General Insurance Corporation of India) with its Registered/ Head Office at 3, Middleton Street, Calcutta-700071 and a Divisional Office, amongst others at Paul Commercial Complex, (5th floor) Ajni, Khamla Square, Wardha Road, Nagpur-440015 and Ashok Kumar Ramgopal Aneja, Contractor, WCL (owner of Truck Regd.No. MWY-2443) Vs Parbatabai alias Parvatabai Ramteke, (Mother of deceased and Others
Bombay High Court · (2013) 1 ACC 604 : (2012) 6 ALLMR 586
Motor Vehicles Act, 1988 — Section 173
High Courts25 Jun 2012
Commissioner of Central Excise, Raigad Vs Castrol India Ltd.
Bombay High Court · (2012) 286 ELT 194
Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11A(2B), 11AA, 11AC
High Courts22 Jun 2012Allowed
Jilaniya Bhosale and Others Vs The State of Maharashtra
Bombay High Court · (2013) 3 BomCR(Cri) 456
Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 395, 397, 457
High Courts22 Jun 2012
Shri Mohit Chari Vs State
Bombay High Court · (2012) BomCR(Cri) 691
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 313, 34, 361, 363Probation of Offenders Act, 1958 — Section 4
High Courts22 Jun 2012
The Executive Engineer, Bhima Irrigation Division, Chandrabhaga Nagar, Pandharpur, District -Solapur Vs Mr. Vitthal Mahipati Kale
Bombay High Court · (2013) 1 ALLMR 225 : (2012) 134 FLR 1084 : (2012) LLR 1034
High Courts22 Jun 2012
Vaibhav Raghunath Dalvi Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 BomCR(Cri) 185
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 417
High Courts22 Jun 2012
Shri Ramchandra Babaji Thali and Others Vs Shri Bhaskar Babaji Thali and Another
Bombay High Court · (2012) 5 ALLMR 718
Bombay Court Fees Act, 1959 — Section 6
High Courts22 Jun 2012
Balaji Universal Tradelink (P.) Ltd. Vs Union Of India
Bombay High Court · (2012) 06 BOM CK 0004
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 143(3), 153A, 220(6), 226(3)