COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,340 of 3,665

High Courts08 May 2012Dismissed

Smt Lata Ramchandra Ubale Vs Shri Ramchandra Shankar Ubale and United India Insurance Co. Ltd.

Bombay High Court · (2013) ACJ 1322 : (2012) 4 BomCR 633 : (2012) 134 FLR 798 : (2012) 4 MhLj 747

Employees Compensation Act, 1923 — Section 2Minimum Wages Act, 1948 — Section 11, 11(2), 11(3), 11(4), 2Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 30

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High Courts08 May 2012

M/s. Denklay Marine Services Ltd., 156, Maker Chambers III, 15th Floor, Nariman Point, Mumbai-400021 and M/s. Orinoco Marine Consultancy India Pvt. Ltd., Maker Chambers IV, 4th floor, Nariman Point, Mumbai-400021 Vs Mrs. Benedicta A. Fernandes Raj Deep Apartments, 3rd Floor, Opp. "Sheetal Cinema", L.P.S. Road Kurla (West), Mumbai-400070 Anthony Peter Fernanded Since deceased through his only heir Mrs. Benedicta Fernandes Vs Denklav Marine Services Ltd. and Another

Bombay High Court · (2012) 114 BOMLR 2355 : (2012) 4 LLJ 391 : (2012) 4 MhLj 856

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 136Employees Compensation Act, 1923 — Section 30

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High Courts08 May 2012Dismissed

Shivrao Wamanrao Deshmukh Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 209

Evidence Act, 1872 — Section 114, 3, 8Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1947 — Section 4, 4(1), 5(1)

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High Courts08 May 2012Allowed

Global Cements Ltd. (formerly known as Fraser Investments Ltd.) Vs Associated Cement Companies Ltd.

Bombay High Court · (2012) 4 ARBLR 229 : (2012) 4 BomCR 330

Arbitration Act, 1940 — Section 8, 8(1)(d)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 13, 14, 15

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High Courts08 May 2012

Mahanagar Sudhar Samiti Vs Akola Municipal Corporation and Others

Bombay High Court · (2012) 4 BomCR 404

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 257Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2(a), 3, 3(1)(a), 3(2), 5

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High Courts08 May 2012

Mormugao Municipal Council Vs Union of India and The Post Master, Vasco Town Post Office

Bombay High Court · (2013) 1 BomCR 196

Constitution of India, 1950 — Article 226

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High Courts07 May 2012Allowed

Vipin Nair Intelligence Officer Nacotics Control Bureau, Mumbai Vs Gulam Mohammed Malik and Gurudev Singh Vora 104, Shivshakti Bldg., Opp. Kohinoor Building, Opp. Kohinoor Bakery, Ahmedabad Rd.,Jogeshwari (E), Mumbai Gulam Mohammed Malik Vs Nacotics Control Bureau, Mumbai and Another

Bombay High Court · (2012) 114 BOMLR 1769

Constitution of India, 1950 — Article 10, 11, 12, 13, 14Criminal Law (Amendment) Act, 1952 — Section 8(3A)Criminal Procedure Code, 1973 (CrPC) — Section 167, 244, 245, 246, 36(A)

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High Courts07 May 2012

Prabhakar H. Parab, Advocate, M-62, Housing Board Colony, Alto Porvorim, Badez, Goa Vs Union of India and Others

Bombay High Court · (2013) 3 ALLMR 54 : (2013) 1 BomCR 234 : (2012) 114 BOMLR 2564

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 10, 14, 16, 17, 18All India Services Act, 1951 — Section 3(1)Central Civil Services (Pension) Rules, 1972 — Rule 18, 19, 54

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High Courts07 May 2012Dismissed

The Special Land Acquisition Officer, Salaulim Irrigation Project, Gogol, Margao and The Director of Sports and Youth Affairs Government of Goa, Campal, Panaji Goa Vs The Communidade of Velim

Bombay High Court · (2012) 05 BOM CK 0064

Land Acquisition Act, 1894 — Section 11, 18

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High Courts07 May 2012Allowed

Shri Gruha Nirman Sahakari Sanstha Ltd. Vs Smt. Chandrakala Dhage and Others

Bombay High Court · (2012) 05 BOM CK 0060

Bombay Stamp Act, 1958 — Section 35, 36, 37(2), 53(1A)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, 151

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High Courts07 May 2012Allowed

Anand Tarachand Chindale, Pappu @ Ashok Atmaram Chindale and Rajkumar Gattuji Chindale Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 565

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts07 May 2012Allowed

Kiran Wattamwar and Smt. Shobhabai Govindrao Bagade Vs The Collector, Nanded, District Nanded and Others

Bombay High Court · (2013) 1 ALLMR 260 : (2012) 5 BomCR 292 : (2012) 114 BOMLR 1880

Evidence Act, 1872 — Section 114Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3, 3(1), 7Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 2, 3, 3(1), 4, 6

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High Courts07 May 2012

Spl. Land Acquisition Officer(S.I.P) Gogal, Margao and The Executive Engineer, wd XII, Irrigation Department, Gogal, Margao Vs Shri Gregorio Francisco, Fulgencio Colaco aliasFulgencio Colaco, (Deceased) Attorney Shri Arfano Joaquim Colaco, Attorney of Communidade of Velim

Bombay High Court · (2012) 114 BOMLR 2474

Land Acquisition Act, 1894 — Section 11, 18, 4

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High Courts07 May 2012

BNP Paribas Securities India Pvt.Ltd. Vs Cable Corporation of India Ltd.

Bombay High Court · (2012) 3 ARBLR 55 : (2012) 4 BomCR 251 : (2012) 114 BOMLR 1863 : (2012) 4 MhLj 782

Arbitration and Conciliation Act, 1996 — Section 9Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41, 41(1), 41(2)

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High Courts07 May 2012Dismissed

Tainwala Personal Care Products Pvt. Ltd Vs Royal Sundaram Alliance Insurance Co. Ltd

Bombay High Court · (2012) 4 ARBLR 367 : (2012) 4 BomCR 291 : (2012) 4 MhLj 597

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)

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High Courts07 May 2012

Shri Ramesh Fondu Borkar Vs Shri Govindnath Devalaya

Bombay High Court · (2012) 05 BOM CK 0015

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High Courts07 May 2012

Smt. Harsha Mahendra Gutka @ Shah Vs Mahendra Premchand Shah and Another

Bombay High Court · (2013) 1 ALLMR 301

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High Courts07 May 2012Allowed

The Secretary Sadguru Jangli Maharaj Shikshan Sanstha and another Vs Sou. Sunita Laxman Kaledhonkar and others Sou. Sunita Laxman Kaledhonkar Vs The State of Maharashtra and others

Bombay High Court · (2012) 4 BomCR 314

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Limitation Act, 1963 — Article 7Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts05 May 2012

Uttam Ganpat Ubale and Others Vs The State of Maharashtra and The Executive Engineer, Minor Irrigation Division No. 1, Aurangabad

Bombay High Court · (2012) 5 BomCR 139

Land Acquisition Act, 1894 — Section 23, 23(2), 23A(1), 34, 4(1)

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High Courts05 May 2012Dismissed

Abdul Arif Abdul Karim Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 116 : (2012) CriLJ 3099

Penal Code, 1860 (IPC) — Section 300, 300, 302, 304

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