High Courts11 May 2012
Dabur India Limited Vs Bajaj Herbals Private Limited and Another
Bombay High Court · (2013) 53 PTC 170
Trade Marks Act, 1999 — Section 28, 57
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,339 of 3,665
High Courts11 May 2012
Carol Info Services Limited, Wockhardt Towers, Bandra Kurla Complex, Bandra (East), Mumbai 400051 Vs State of Maharashtra
Bombay High Court · (2012) 05 BOM CK 0007
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Specific Relief Act, 1963 — Section 14(1), 20, 20(2), 9
High Courts11 May 2012Allowed
Baburao Changa Patil Vs State of Maharashtra and Another
Bombay High Court · (2012) 05 BOM CK 0006
Bombay Police Act, 1951 — Section 56, 56(1)(a), 56(1)(b), 59(1)Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts11 May 2012
Niraj Kamlakar More, Being minor represented through his natural guardian i.e. father: Shri. Kamlakar Rajaram More Vs Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Pradeep Koli Vs The State of Maharashtra, The Police Commissioner, Aurangabad and The Vice Chairman/Member-Secretary, Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, Aurangabad
Bombay High Court · (2012) 6 BomCR 221
Civil Procedure Code, 1908 (CPC) — Section 21(1)Constitution of India, 1950 — Article 226Maharashtra 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 2, 3, 4, 4(1), 4(2)
High Courts10 May 2012
M/s. Agency Real Margao Pvt. Ltd. Vs Mr. Sandeep Naik
Bombay High Court · (2012) 05 BOM CK 0078
High Courts10 May 2012
Lalitkumar Himmatlal Shah Vs The State of Maharashtra and Special Land Acquisition Officer, Panjabrao Krishi Vidyapeeth
Bombay High Court · (2012) 4 ALLMR 779 : (2013) 1 BomCR 132 : (2012) 4 MhLj 742
Land Acquisition Act, 1894 — Section 11, 11(1), 16, 17, 23
High Courts10 May 2012
M/s. Monarch Infrastructure Pvt. Ltd. Vs Ulhas Nagar Municipal Corporation and Another
Bombay High Court · (2012) 4 BomCR 670 : (2012) 114 BOMLR 2101
Bombay Provincial Municipal Corporations Act, 1949 — Section 73Bombay Provincial Municipal Corporations Rules, 1949 — Rule 2Constitution of India, 1950 — Article 14, 226
High Courts09 May 2012Dismissed
Commissioner of Customs (Import). Grade IIA, New Custom House, Ballard Estate, Mumbai Vs M/s. Jain Exports Pvt. Ltd. D-20, Connaught Place, New Delhi-110001 and The CESTAT, 5th floor, Jai Centre, P. D''Mello Road, Poona Street, Masjid (E), Mumbai 400009
Bombay High Court · (2013) 1 BomCR 277 : (2012) 284 ELT 642
Customs Act, 1962 — Section 130, 18, 28(1), 28(2), 28AACustoms Tariff Act, 1975 — Section 25(2)
High Courts09 May 2012
Chowgule Education Society and Dr. R.V. Gaonkar, Principal, Smt. Parvatibai Chowgule College of Arts and Science Vs State of Goa and Goa Board of Secondary and Higher Secondary Education and Others
Bombay High Court · (2012) 05 BOM CK 0077
Goa Education Rules, 1986 — Rule 33
High Courts09 May 2012
Ramchandra Manikrao Patil Vs The State of Maharashtra and Others
Bombay High Court · (2012) 6 ALLMR 85
Bombay Highways Act, 1955 — Section 21, 23, 23(1), 24
High Courts09 May 2012Allowed
Laxman alias Laxmayya Gangaram Zinna (At present imrpisoned at Central Prison, Yeravada, Pune) Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 1 : (2012) CriLJ 2826
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2), 313(3), 313(4)Penal Code, 1860 (IPC) — Section 302
High Courts09 May 2012
M/s. B. V. Jewels Vs The Commissioner of Customs (Airport), Chhatrapati Shivaji International Airport, Sahar, Mumbai-400099
Bombay High Court · (2012) 114 BOMLR 1685 : (2012) 191 ECR 291 : (2012) 282 ELT 3
Customs Act, 1962 — Section 108, 111, 112, 113, 114Evidence Act, 1872 — Section 106Manufacture and Other Operations in Warehouse Regulations, 1966 — Regulation 10, 9
High Courts09 May 2012
Ramesh Raghobaji Kirtane Vs The Chandrapur District Central Co-operative Bank Ltd. and Others
Bombay High Court · (2013) 1 BomCR 383 : (2012) 134 FLR 726 : (2012) 4 LLJ 513
Bombay Industrial Relations Act, 1946 — Section 42Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts09 May 2012Dismissed
M/s. Oil and Natural Gas Corporation Ltd. Vs M/s. Dolphin Drilling Ltd. M/s. Dolphin Drilling Ltd. Vs M/s. Oil and Natural Gas Corporation Ltd.
Bombay High Court · (2012) 4 BomCR 640 : (2012) 114 BOMLR 1831
Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts08 May 2012Allowed
Suresh Kumar Pritam Gurung Vs Rajesh
Bombay High Court · (2013) 2 BC 247
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 May 2012
The Land Acquisition Officer, P.W. D., (Cell), Altinho and The Executive Engineer, W.D. XIII, PWD, Mapusa-Goa Vs Shri Prabhakar Govind Orti alias Varti and Others
Bombay High Court · (2012) 05 BOM CK 0093
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts08 May 2012Dismissed
Land Acquisition Officer, PWD (Cell) Panaji Goa and The Executive Engineer, Work Division VI (R-S), PWD Fatorda, Margao Goa Vs Filomena Thereza Leitao and Fuzer Philip Fortes, Both
Bombay High Court · (2012) 05 BOM CK 0089
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts08 May 2012
Miss Kumud Pagi Vs Mr. Gurudas Shet Gaonkar, Mr. Naresh Rajak and The New India Assurance Company Ltd.
Bombay High Court · (2012) 05 BOM CK 0088
Motor Vehicles Act, 1988 — Section 166
High Courts08 May 2012
Rupalli R Shah Vs Adani Wilmer Ltd. and Others
Bombay High Court · (2012) 52 PTC 305
Copyright Act, 1957 — Section 13, 14, 14(1), 14(1)(e), 17
High Courts08 May 2012Allowed
Noshir Adi Soonawala, Ratan Naval Tata, Pratap Bhogilal and Sudhir Thackersey Vs State of Maharashtra and The Regional Provident Fund Commissioner
Bombay High Court · (2012) 05 BOM CK 0070
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 309(1), 309(2), 344, 344(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(A), 17, 2