High Courts15 Jun 2012Allowed
The City of Nagpur Municipal Corporation Vs Shailendra Kumar Chajjad
Bombay High Court · (2013) 1 ALLMR 850 : (2012) 6 BomCR 69 : (2013) 2 MhLj 244
City Of Nagpur Corporation Act, 1948 — Section 286(2), 384
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,336 of 3,665
High Courts15 Jun 2012Dismissed
Subhash Bagal Vs Mohan Kanade
Bombay High Court · (2013) 1 ALLMR 205 : (2012) 5 BomCR 845
High Courts15 Jun 2012Disposed Off
Rukmanrani Education Foundations Vs Chief Commissioner of Income Tax and Union of India, Ayakar Bhavan, Maharshi Karve Road, New Marine Lines, Marine Lines, Mumbai
Bombay High Court · (2012) 6 BomCR 276
Income Tax Act, 1961 — Section 10(23C)(vi)
High Courts15 Jun 2012
Mrs. Anita L. D''silva and Others Vs Shri. Herculano Ernesto Lacerda and Others
Bombay High Court · (2012) 06 BOM CK 0044
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts15 Jun 2012
Larsen and Toubro Ltd. Vs CIT
Bombay High Court · (2012) 06 BOM CK 0011
Income Tax Act, 1961 — Section 256(1)
High Courts15 Jun 2012
CIT Vs Abid A. Kalvert
Bombay High Court · (2012) 06 BOM CK 0006
Income Tax Act, 1961 — Section 2(47), 256(1), 45, 47(ii)
High Courts15 Jun 2012Dismissed
Shri Inacio C. Fernandes Vs Gil Oswald Rebeiro
Bombay High Court · (2012) 06 BOM CK 0003
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts14 Jun 2012
Pramila Vassant Shetkar, Ms. Rukmita V. Shetkar, Mr. Sanish V. Shetkar and Mr. Sagar V. Shetkar and Others Vs Cabido De Se Primacial of Cathedral Chapter of Archdiocese of Goa and Daman, commonly known as Deao and Others
Bombay High Court · (2012) 06 BOM CK 0123
High Courts14 Jun 2012
Sau. Sonal Prafull Wani Vs Shri. Prafull Sadashiv Wani
Bombay High Court · (2013) 1 ALLMR 386 : (2012) 5 BomCR 877 : (2013) 1 DMC 779
Protection of Women From Domestic Violence Act, 2005 — Section 12, 19, 2, 20, 22
High Courts14 Jun 2012Dismissed
M/s. Bevenu Infra Projects Pvt. Ltd. and Another Vs The High Power Committee and Others Bhikaji Vishnu Mahadeshwar and Others and Mahesh Baliram Sawant and Others Vs The State of Maharashtra and Others
Bombay High Court · (2013) 1 ALLMR 799 : (2012) 5 BomCR 784
Constitution of India, 1950 — Article 226Maharashtra Housing And Area Development Act, 1976 — Section 88(3), 88(3)(a)
High Courts14 Jun 2012Dismissed
M/s. Fomento Resorts and Hotels Ltd. Vs Workmen
Bombay High Court · (2012) 5 BomCR 838 : (2012) LLR 1269
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 19(2), 19(6)Transfer of Property Act, 1882 — Section 106
High Courts14 Jun 2012
Shri Rama Krishna Sarmalkar Vs Shri Krishna Babu Kinlekar and Others
Bombay High Court · (2012) 06 BOM CK 0035
High Courts14 Jun 2012
Mr. Shivram Raoji Parcenkar and Mrs. Anusuya S. Parcecar Vs Mr. Subhash Pandhari Naik Desai and Mrs. Surekha Subhash Naik Desai
Bombay High Court · (2012) 06 BOM CK 0030
High Courts14 Jun 2012Dismissed
Western Projects Limited and Dinesh Mehta Vs State of Maharashtra at the instance of Inspector of Police, Cuffe Parade Police Station, Cuffe Parade, Mumbai 400005 and Mahesh Jaysukhlal Patria
Bombay High Court · (2012) BomCR(Cri) 363 : (2012) 114 SCL 382
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts14 Jun 2012
Ernestina Pereira ( since deceased through her legal heirs, (Mr. Antonio Salvador Pereira and his wife, Mrs. Joanita Pereira, Mr. Francisco Pereira and his wife, Mrs. Vera Lelissa Viegas Pereira Vs Agnelo Caetano Colaco and Caetano Colaco and his wife and Others
Bombay High Court · (2012) 06 BOM CK 0021
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Constitution of India, 1950 — Article 227
High Courts13 Jun 2012
State of Goa Vs M/s. Heera Constructions company, Panaji-Goa
Bombay High Court · (2012) 06 BOM CK 0138
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 14
High Courts13 Jun 2012
Jyotirling Education Society and Others Vs Jai Hanuman Shikshan Sanstha and Others
Bombay High Court · (2012) 5 BomCR 892
Bombay Public Trusts Act, 1950 — Section 36
High Courts13 Jun 2012Dismissed
Ramesh Hilal Ahire Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 394 : (2012) CriLJ 3454
Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 376
High Courts13 Jun 2012Dismissed
Vijay Gaud Vs The State of Maharashtra and Superintendent of Police, Dhule, Dist. Dhule
Bombay High Court · (2012) BomCR(Cri) 171
Bombay Prohibition Act, 1949 — Section 139, 2(22), 31, 66(1)(b)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Jun 2012
Shri Jitendra Raghuraj Deshprabhu and Others Vs Shri Vasudeo Rajendra Deshprabhu and Others
Bombay High Court · (2012) 5 ALLMR 155
Constitution of India, 1950 — Article 14, 21, 226