High Courts13 Jun 2012Dismissed
Gurunath Ganesh Redkar and Others Vs Balkrishna Jaiwant Redkar and Others
Bombay High Court · (2012) 06 BOM CK 0055
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 53A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,337 of 3,665
High Courts13 Jun 2012Dismissed
Rajkumar Harwani Vs Sagar Tolwani and State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 251 : (2012) 114 BOMLR 2307 : (2012) CriLJ 3450
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 200(1), 202, 202(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Jun 2012Allowed
Vaibhav Khushalrao Tijare and Another Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 221
Arms Act, 1959 — Section 25(1)(a), 5Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27, 30, 45, 58, 8
High Courts12 Jun 2012Dismissed
Commissioner of Income Tax, City 4 Vs HSBC Securities and Capital Markets India (P.) Ltd.
Bombay High Court · (2012) 208 TAXMAN 439
Income Tax Act, 1961 — Section 143(3), 260A, 73, 73(1)
High Courts12 Jun 2012
M/s. Tulip Diagnostics Pvt. Ltd. Vs Regional Director Employees State Insurance Corporation, Panchadeep Bhavan, Panaji Goa.
Bombay High Court · (2012) 06 BOM CK 0125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Jun 2012Disposed Off
The Commissioner of Income Tax, Central IV, 6th Floor, 660 Aayakar Bhavan, M K Road, Mumbai - 400 020 Vs M/s. Triumph International Finance (I) Limited, Oxford Centre, 10, Shroff Lane, Colaba Causeway, Mumbai - 400 023
Bombay High Court · (2012) 114 BOMLR 2545 : (2012) 251 CTR 253 : (2012) 345 ITR 270 : (2012) 208 TAXMAN 299
Income Tax Act, 1961 — Section 143(3), 249(3), 253(5), 260A(2A), 269SS
High Courts12 Jun 2012
The Commissioner of Income Tax-12, Aayakar Bhavan, M.K. Road, Mumbai-400 020 Vs M/s. Fernhill Laboratories and Industrial Establishment, Fernill House, 254, Perin Nariman Street, Fort, Mumbai-400 001
Bombay High Court · (2012) 114 BOMLR 2887 : (2012) 348 ITR 1
Finance Act, 2001 — Section 55Income Tax Act, 1961 — Section 260A, 45, 48, 55, 55(2)
High Courts11 Jun 2012Allowed
Mukhtar Ismail Shaikh @ Makdiya Vs State of Maharashtra at The Instance of Agripada Police Station, Mumbai - 400 011 (Org. Complainant) Jitendra Shamprasad Jaiswal @ Bablu, Darga Amrut Nagar Mumbra, Dist. Thane and Taslim Alim Khan Vs The State of Maharashtra and Mohammed Salim Kurchi
Bombay High Court · (2012) BomCR(Cri) 806
Arms Act, 1959 — Section 27, 4Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts11 Jun 2012
Zargar Rafi Ahmed Vs The Chief Executive Officer, Municipal Council, Udgir, The President, Municipal Council, Udgir, Dist. Latur and Shri R.T. Tompe
Bombay High Court · (2012) 5 BomCR 895
High Courts11 Jun 2012
The Saraswat Co-operative Bank Ltd. Vs M/s. Jaynit Agencies and Others
Bombay High Court · (2012) 5 ALLMR 245 : (2012) 4 ARBLR 371 : (2012) 4 BomCR 400
Arbitration and Conciliation Act, 1996 — Section 13, 34, 4, 5Limitation Act, 1963 — Section 3, 3(1)Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts11 Jun 2012
Jayesh Dayaram Bhoir and Vinod Damodhar Shewante Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 723 : (2012) 114 BOMLR 2403
Constitution of India, 1950 — Article 12, 14, 15, 16, 16Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts11 Jun 2012
Taj Air Ltd. (Formerly "Megapode Airlines Ltd.") Mandlik House, Mandil Road, Mumbai 400001 Vs Aviators, 1309, Brigade Towers, 135 Brigade Road, Bangalore 560025
Bombay High Court · (2012) 4 BomCR 607 : (2012) 114 BOMLR 2478
Arbitration and Conciliation Act, 1996 — Section 31(7)(b), 34Limitation Act, 1963 — Section 19, 3
High Courts11 Jun 2012
Smt. Chaitrali Prakash Borhade Alias Kum. Chitrali Nandu Kedari Vs Mr. Rajendra jaywant Dewalekar and others
Bombay High Court · (2012) 5 ALLMR 298 : (2012) 4 BomCR 460 : (2012) 114 BOMLR 2681
Constitution of India, 1950 — Article 14, 15(4), 16(4), 226, 243ZG(b)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 2(3A)
High Courts11 Jun 2012
Sangli Sahakari Bank Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2012) 5 ALLMR 329 : (2012) 5 BomCR 640 : (2012) 114 BOMLR 2766
Civil Procedure Code, 1908 (CPC) — Section 64Maharashtra Co-operative Societies Act, 1960 — Section 101, 156Transfer of Property Act, 1882 — Section 53
High Courts11 Jun 2012Dismissed
Kum. Khayti Girish Purnima Kulkarni minor, through her father Girish Kulkarni Vs College of Architecture 302/A, Deccan Gymkhana, Off.F.C. Rd. Near Gokhale Institute, Pune-4 and Others
Bombay High Court · (2012) 5 ALLMR 318 : (2012) 4 BomCR 471 : (2012) 114 BOMLR 2508
Architects Act, 1972 — Section 2(g), 20, 21, 4, 45Constitution of India, 1950 — Article 19(6)(i), 226
High Courts11 Jun 2012Dismissed
Sarika Suryakant Khatu Vs The Secretary/Education Officer, (Primary), Shikshan Sevak Selection Committee, Zilla Parishad, Ratnagiri., Zilla Parishad, Ratnagiri, Tal and Dist: Ratangiri. and State of Maharashtra (Copy to be served upon the Government Pleader''s office, High Court, A. S., Mumbai
Bombay High Court · (2012) 5 ALLMR 43 : (2012) 4 BomCR 402 : (2012) 134 FLR 232
Constitution of India, 1950 — Article 14, 226
High Courts11 Jun 2012Allowed
President, Shri Ganesh Shikshan Sanstha, Bhandara, Tah. and District Bhandara, Secretary, School Committee, Shri Ganesh High School, Bhandara, Tah. and Distt. Bhandara and Shri Ganesh High School, Bhandara, Tah. and Distt. Bhandara Vs Smt. Savitri Patel
Bombay High Court · (2013) 1 ALLMR 237 : (2012) 6 BomCR 353
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 11(2)(c), 11(3), 13, 9
High Courts11 Jun 2012Dismissed
Sanjay Bhiku Gade Vs The State of Maharashtra
Bombay High Court · (2012) 06 BOM CK 0075
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts11 Jun 2012Dismissed
Smt. Harsha Mahendra Gutka @ Shah Vs Mahendra Premchand Shah and Smt. Madhu Shantilal Shah
Bombay High Court · (2013) 3 BomCR 472
High Courts11 Jun 2012
Narayan Deshmukh, Smt. Sagarbai Deshmukh, Kishor Deshmukh, Ankush Deshmukh and Prashant Deshmukh Vs The State of Maharashtra, The Deputy Collector, Land Reforms, Jalna, The Additional Commissioner, Aurangabad Division, Aurangabad and The Maharashtra Revenue Tribunal, at Aurangabad Laxman Itkare and Others Vs Narayan Deshmukh and Smt. Sagarbai Deshmukh and Others
Bombay High Court · (2013) 1 ALLMR 215 : (2012) 5 BomCR 245
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 17, 18, 19, 20