COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,341 of 3,665

High Courts04 May 2012Allowed

Fazalur Rehman Gulam Nabi Vs Smt. Raziya Begam Sayyed Natiquiddin Khatib and Others

Bombay High Court · (2012) 5 ALLMR 28 : (2012) 4 MhLj 725

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

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High Courts04 May 2012Dismissed

Dr. Lilia Dias Vs Mrs. Cristina Virginia Gomes, Miss Annie Marquis, Miss Tessy Marquis and Miss Assumpta Marquis

Bombay High Court · (2012) 5 ALLMR 712

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 May 2012Allowed

Smt. Vanmala Manoharrao Kamdi, Ku. Kalpana Krishnarao Tule and Chandrakant Ganpatrao Telrandhe Vs The Deputy Charity Commissioner, Nagpur Division, Nagpur, Behind G.P.O., Civil Lines, Nagpur and Others Babanrao Jawade Vs Dnyaneshwar Bhoyar and Others Shri Damodar Sao Vs The Deputy Charity Commissioner, Nagpur Region, Behind G.P.O., Civil Lines, Nagpur, Shiv Wasudev and Ku. Milan H. Gaudia Shri D.S. Karunashankar Vs The Deputy Charity Commissioner, Nagpur, Civil Lines, Nagpur and Ors Harishchandra Narayan Kawle, President, Lokmanya Shikshan Prasarak Mandal Vs Lokmanya Shikshan Prasarak Mandal

Bombay High Court · (2012) 4 ALLMR 939 : (2012) 114 BOMLR 2179 : (2012) 3 MhLj 594

Bombay High Court (Appellate Side) Rules, 1960 — Rule 17, 18, 18(3)Bombay Public Trusts Act, 1950 — Section 22, 22A, 22B, 22C, 29Bombay Public Trusts Rules, 1951 — Rule 7, 7

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High Courts04 May 2012

Gokuldas Rambhau Rangari and Others Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 61

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 224

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High Courts04 May 2012

Amod Nandkishore Mehra, of Mumbai, Indian Inhabitant Vs Ashok Nandkishore Mehra of Mumbai and Union Bank of India

Bombay High Court · (2012) 4 BomCR 620

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145(1)Specific Relief Act, 1963 — Section 6, 9

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High Courts04 May 2012Dismissed

M/s Agarwal Minerals (Goa) Pvt. Ltd. Vs Smt. Arcangela Cabral

Bombay High Court · (2012) 114 BOMLR 1848

Civil Procedure Code, 1908 (CPC) — Section 100, 103Easements Act, 1882 — Section 60Evidence Act, 1872 — Section 68

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High Courts04 May 2012Dismissed

Karam Chand Thapar and Bros. (Coal Sales) Ltd. Vs Hindustan Construction Company Ltd.

Bombay High Court · (2013) 2 ALLMR 344 : (2012) 6 BomCR 441

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 17

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High Courts04 May 2012Dismissed

Shri Raju Narayan Shirke Vs State of Goa

Bombay High Court · (2012) 05 BOM CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts04 May 2012

Rusi Hormusji Pavri, of Mumbai, Parsi, Indian Inhabitant, a Senior Citizen, Rushad Rusi Pavri, Parsi, of Mumbai Original Indian Inhabitant and Renata Darius Desai, Nee'' Renata Rusi Pavri, Parsi, of Mumbai, Indian Inhabitant Vs Perin Faramroze Pavri, Roxana Miki Buhariwala, Parsi of Mumbai Indian Inhabitant and D/o. Late Mr. Framroze Hormusji Pavri, Virstine Jamal Yazdanparast

Bombay High Court · (2013) 4 BomCR 273 : (2012) 4 MhLj 592

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High Courts04 May 2012

Shri. Mangesh Nivrutti Kashid Vs The District Collector, Satara and Others etc. etc.

Bombay High Court · (2012) 5 ALLMR 759 : (2012) 3 BomCR 716 : (2012) 114 BOMLR 1737

Constitution of India, 1950 — Article 14, 141, 15(1), 15(4), 226Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis), Nomadic Tribes, Other Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2003 — Rule 12, 12(4)

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High Courts04 May 2012Dismissed

Shaikh Habeeb Shaikh Bashir and Shaikh Mujeeb Vs The State of Maharashtra and Police Sub-Inspector

Bombay High Court · (2012) 05 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 506

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High Courts03 May 2012Dismissed

State of Maharashtra Vs Ashok Tukaram Gavai and Another

Bombay High Court · (2013) 2 ABR 439

Prevention of Corruption Act, 1988 — Section 12, 13(1)(d), 13(2), 7

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High Courts03 May 2012

Nilesh Vs The Joint Commissioner and Vice Chairman and Others

Bombay High Court · (2013) 1 ALLMR 204

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High Courts03 May 2012

Sadashivrao Mandalik Kagal Taluka Sahakari Sakhar Karkhana Ltd. and Others Vs Regional Jt. Director (Sugar) and Others

Bombay High Court · (2012) 3 BomCR 749

Constitution of India, 1950 — Article 154, 154(1), 166, 166(3), 246(3)Maharashtra Co-operative Societies Act, 1960 — Section 11, 152, 152(1), 152(1)(a), 154

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High Courts03 May 2012Allowed