High Courts11 Jun 2012
Nilofarnaz Khan Vs State of Maharashtra
Bombay High Court · (2012) 6 ALLMR 749 : (2012) 5 BomCR 251 : (2012) 114 BOMLR 3406 : (2012) 4 MhLj 362
Constitution of India, 1950 — Article 136, 226, 227, 228
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,338 of 3,665
High Courts11 Jun 2012
Gulabrao Daulatrao Yewale and Others Vs The Maharashtra State
Bombay High Court · (2012) 4 BomCR 600
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4
High Courts11 Jun 2012
Lahu Govind Shingare Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 216
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 May 2012Dismissed
Shri Laxman Jairam Malvankar Vs Smt. Reshma Ramesh Narvekar and Editor "Tarun Bharat" Daily
Bombay High Court · (2012) 05 BOM CK 0067
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 May 2012Dismissed
Smt. Felicidade Braganza, widow, since deceased through her legal heirs, Martinho Braganza, Goa and Mrs. Mary Braganza Vs Mrs. Francisca Marques Pereira e Silveira
Bombay High Court · (2012) 05 BOM CK 0039
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts17 May 2012
Shri Hemant Chodankar Vs Respondent: State and The Public Prosecutor, Panaji-Goa
Bombay High Court · (2012) 05 BOM CK 0021
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 489B, 489C
High Courts15 May 2012
Hanumant Bapurao Bagal Vs The State of Maharashtra and Others
Bombay High Court · (2013) 2 ABR 847 : (2012) 6 ALLMR 96 : (2012) 4 BomCR 665 : (2012) 114 BOMLR 2073 : (2012) 4 MhLj 839
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 14, 14(3A), 15A, 59
High Courts11 May 2012
The National Textile Corporation Ltd. Vs K.L. Kapadia and Others
Bombay High Court · (2012) 4 BomCR 658 : (2012) 114 BOMLR 2242
Carriage by Road Act, 2007 — Section 12, 12(2), 3Carriers Act, 1865 — Section 8, 9Contract Act, 1872 — Section 73
High Courts11 May 2012
Suresh Gunde Vs The State of Maharashtra and Others
Bombay High Court · (2012) 5 ALLMR 608 : (2012) 6 BomCR 158 : (2013) 1 LLJ 66
Constitution of India, 1950 — Article 226, 41Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 18, 45Maharashtra Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2001 — Rule 7
High Courts11 May 2012
Shri Shaikh Mohammad Murghay and Smt. Sheela Ravindra Lakhanpal nee Miss. Sheela Ramkrishna Idnani Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 BomCR 322 : (2012) 4 MhLj 771
Administration of Evacuee Property (Central) Rules, 1950 — Rule 7Administration of Evacuee Property Act, 1950 — Section 7, 7(3)Constitution of India, 1950 — Article 14
High Courts11 May 2012
Jeevan Patil Vs The Mayor, Nanded-Waghala Municipal Corporation, Nanded District Nanded and Others Mohd. Muqeet Mohd. Sab Vs Nanded-Waghala Municipal Corporation, Nanded
Bombay High Court · (2012) 4 BomCR 4 : (2012) 114 BOMLR 1728
Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1AA), 30, 31, 31(2A), 31AMaharashtra Local Authority Members Disqualification Act, 1986 — Section 19(1AA)
High Courts11 May 2012Dismissed
Smt. Sanyogita Rane and Others Vs Smt. Manoramabai Rauji Rane (Since deceased) and Others
Bombay High Court · (2013) 2 ABR 816
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 22 Rule 4, Order 41 Rule 33, Order 41 Rule 4, 11Evidence Act, 1872 — Section 40, 42, 43, 56, 57Land Acquisition Act, 1894 — Section 30, 53, 54
High Courts11 May 2012
M/s. Shanti Builders Vs CIBA Industrial Workers'' Co-op. Housing Society Ltd. and Another CIBA Industrial Workers'' Co-op. Housing Society Ltd. and Another Vs M/s. Shanti Builders
Bombay High Court · (2012) 6 BomCR 209 : (2012) 4 MhLj 614
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 51, 52
High Courts11 May 2012Allowed
Shri Shahid Mohammedali Bepari Vs The Sub-Divisional Magistrate Miraj Division, Miraj, The Superintendent of Police Sangli, District Sangli, Office at Vishram Bhag, Sangli, The Police Inspector Miraj City Police Station, Laxmi Market, Miraj and The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 598
Bombay Police Act, 1951 — Section 37(3), 56(1), 59, 60Constitution of India, 1950 — Article 227
High Courts11 May 2012Dismissed
Mrs. Preeti A. Lotlikar, Trading in the name and style of Datapro and Xerox Centre, 9, Martires Dias Road, Margao, Goa. Vs Mr. Auspicio Rodrigues, Trading in the name and style of M/s Newways Marketing Associates, Newways Office Automation House, M. G. Road extension, St. Inez, Panaji, Goa
Bombay High Court · AIR 2012 Bom 121 : (2012) 114 BOMLR 2448
Sales of Goods Act, 1930 — Section 18, 19, 20, 45, 46
High Courts11 May 2012Allowed
Jagdeo Sukhdev Hirole (Dead) through L.Rs., Babybai Jagdeorao Hirode and Pramod Jagdeorao Hirode Vs Divisional Controller, Maharashtra State Road Transport Corporn. Akola and Additional Commissioner of Labour and Appellate Authority under Payment of Gratuity Act, 1972, Bhosale Chambers, Civil Lines, Nagpur
Bombay High Court · (2012) 5 ALLMR 98 : (2012) 6 BomCR 311 : (2012) 134 FLR 438 : (2012) 4 MhLj 298
Maharashtra State Road Transport Corporation Gratuity Funds Regulations, 1968 — Regulation 11Payment of Gratuity Act, 1972 — Section 4(5), 5Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts11 May 2012Dismissed
Mr. Joaquim L. Dias and Mrs. Ines L. Dias Vs Mr. Baptist Coelho, Prop. Royal Builders, through Power of Attorney, Mrs. Lorraine Coelho, Vodafone Essar Cellular Limited
Bombay High Court · (2012) 05 BOM CK 0024
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts11 May 2012
Futurmal Kapoorchand Borana Vs The State of Maharashtra Section Office, Home Department, Mantralaya, Mumbai, The Superintendent of Nashik Road Central Prison, Nashik and The Divisional Commissioner Nashik Division, Nashik
Bombay High Court · (2012) BomCR(Cri) 335 : (2012) CriLJ 2988 : (2012) 2 Crimes 466
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12(1), 12(1A), 12(2), 12(6)Constitution of India, 1950 — Article 136, 142, 226, 32Penal Code, 1860 (IPC) — Section 395, 396, 449
High Courts11 May 2012
Bruno Noronha Indian National and Others Vs Michael Tony Ferns
Bombay High Court · (2012) 05 BOM CK 0022
High Courts11 May 2012Dismissed
Communidade de Provincia de Bali Vs Smt. Sunderabai Vishwanath Sinai Sirvoikar (deceased) rep. by her legal representatives, Shri Rudraji Vishwanath Sinai Sirvoikar (since deceased)and his wife, Mrs. Nita Ravindra Telang and Others
Bombay High Court · (2012) 05 BOM CK 0014
Evidence Act, 1872 — Section 110Land Acquisition Act, 1894 — Section 12(2), 30, 4, 6