COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,335 of 3,665

High Courts20 Jun 2012Dismissed

Cartier Shipping Co. Ltd., Cyprus 1 Costakis Pantlides Avenue Nicosia, Cyprus (formerly at 2C, Court Chambers 35, New Marine Lines, Mumbai 400 020 Vs Director of Income Tax, International Taxation, Scindia House, Ballard Estate, Mumbai - 400 038

Bombay High Court · (2012) 06 BOM CK 0056

Income Tax Act, 1961 — Section 143(3), 147, 148, 260A, 47

High Courts20 Jun 2012

Bharat Harilal Jhaveri Vs New Era Fabrics Ltd.

Bombay High Court · (2013) 2 ALLMR 703 : (2012) 5 BomCR 796

Companies Act, 1956 — Section 433, 434, 439Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 18

High Courts19 Jun 2012Dismissed

Indusind Media and Communication Limited Vs Telecom Disputes Settlement and Appellate Tribunal and Another

Bombay High Court · (2013) 1 ALLMR 336 : (2013) 4 BomCR 766

Constitution of India, 1950 — Article 226

High Courts19 Jun 2012

Habibabi Vs Reubai and Others

Bombay High Court · (2013) 1 ALLMR 222 : (2013) 3 BomCR 197

High Courts19 Jun 2012

Shriram General Insurance Co. Ltd. Vs Smt.Umadabi and Others

Bombay High Court · (2013) 2 ACC 651 : (2013) ACJ 959 : (2012) 6 BomCR 285

Motor Vehicles Act, 1988 — Section 140, 140(1), 166

High Courts19 Jun 2012Dismissed

Kishan Chhelaram Manik and Manik Engineering Private Limited Vs State Bank of India, Manik Metals and Trading Company Private Limited and Others

Bombay High Court · AIR 2012 Bom 127 : (2013) 1 BC 288 : (2012) 4 BomCR 601 : (2012) 114 BOMLR 2619

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 5, Order 9 Rule 13Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(4), 22, 22(2)(g)

High Courts19 Jun 2012Allowed

Smt Annapurna Thaokar and Shamrao Thaokar Vs State of Maharashtra and The Superintending Engineer, Division-I, Maharashtra Air Port Development Company Limited, Nagpur

Bombay High Court · (2013) 1 ALLMR 359

Land Acquisition Act, 1894 — Section 11, 12, 13A, 18, 23

High Courts19 Jun 2012

Dr. K.D. Mehru Vs M/s. Cosmos Brands Distributors Pvt. Ltd., 8th Level, Aryston Centre, Opp. J.W. Marriot Hotel, Juhu Mumbai - 400 049

Bombay High Court · (2012) 114 BOMLR 2298

Companies Act, 1956 — Section 433(e), 434

High Courts19 Jun 2012

Subodh Lallubhai Bhansali and Another Vs Pandarinath Moreshwar Dahanukar and Others and Neela Venulal Druv and Others

Bombay High Court · AIR 2012 Bom 144 : (2013) 1 ALLMR 188 : (2012) 6 BomCR 341

High Courts19 Jun 2012

Mr. Sandip Kalangutkar Vs State

Bombay High Court · (2012) 06 BOM CK 0046

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(4), 306(4)(b), 307, 397Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

High Courts19 Jun 2012

Employees State Insurance Corporation, 46, Defence Colony, Alto Porvorim, Bardez Goa Vs M/s Sunprint Ink Industries, D2/27, Tivim Industrial Estate, Tivim Goa

Bombay High Court · (2012) 06 BOM CK 0045

Employees State Insurance Act, 1948 — Section 1(6), 39, 45C, 75

High Courts18 Jun 2012

Rashtriya Chemicals and Fertilizers Ltd. Vs M/s. Sanmit International FZE and Another

Bombay High Court · (2012) 4 ARBLR 402 : (2012) 5 BomCR 724 : (2012) 114 BOMLR 2456

Arbitration and Conciliation Act, 1996 — Section 11, 9

High Courts18 Jun 2012

Digambar Samangaonkar (died) LRs. (Saidatta Samangaonkar, Smt. Jayashree Khekale) Vs Gayabai (Died) and Mathurabai and Chaturabai Mirkad

Bombay High Court · (2013) 2 ALLMR 208 : (2012) 6 BomCR 64

High Courts18 Jun 2012Dismissed

Rameshwar Nanakram Prajapal Vs Mrs. Sundrabai Keru Ghadage

Bombay High Court · (2013) 1 ALLMR 839 : (2012) 6 BomCR 268 : (2013) 2 MhLj 178

High Courts18 Jun 2012Dismissed

Mr. Sarjerao Janardhan Hande and Others Vs Maharashtra State Cooperative Marketing Federation Ltd.

Bombay High Court · (2013) 1 ALLMR 562 : (2012) 6 BomCR 346 : (2012) 134 FLR 495 : (2012) 4 LLJ 718 : (2012) LLR 924 : (2013) 2 MhLj 204

Industrial Disputes Act, 1947 — Section 33, 33(C), 33C(2)

High Courts18 Jun 2012

M/s Ravalnath Builders Vs Mrs. Sebastiana Escolastica Beatriz Nunes Mendonsa @ Beatriz Mendonca, represented by her constituted attorney Mr. Savio Nunes

Bombay High Court · (2012) 06 BOM CK 0041

High Courts18 Jun 2012Dismissed

Commissioner of Central Excise Vs Technoprints India Ltd.

Bombay High Court · (2013) 290 ELT 370

High Courts18 Jun 2012

Metropolitan Eximchem Ltd. Vs Government of India

Bombay High Court · (2013) 290 ELT 513

Central Excises and Salt Act, 1944 — Section 11A, 35EE

High Courts15 Jun 2012Dismissed

Subhash Vs Mohan

Bombay High Court · (2013) MCR 13

High Courts15 Jun 2012

Shri Babal Vir Vs Shri Anil Balkrishna Gurav Shirodkar, represented by Power of Attorney Shri Umesh Jaganath Fadto

Bombay High Court · (2012) 06 BOM CK 0143

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151