COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,344 of 3,665

High Courts27 Apr 2012

Shri Rajdendra Vassudeo Deshprabhu, (since deceased) by his legal heirs, Smt. Aparna Rajendra Deshprabhu, Ms. Nayantara Rajendra Deshprabhu, Mrs. Pavitra Vasudevo Deshprabhu, Dr. Vasudevo Rajendra Deshprabhu, all Represented by Power of Attorney, Dr. Vasudevo Rajendra Deshprabhu Vs Special Land Acquisition Officer, North Goa District, Panaji-Goa, presently at Margao Railway Station, Margao-Goa and The Chief Engineer, Konkan Railway Corporation, fourth floor, Souza Towers, Panaji-Goa, presently at Margao Railway Station, Margao-Goa

Bombay High Court · (2012) 04 BOM CK 0046

Land Acquisition Act, 1894 — Section 18, 30, 4(1)

High Courts27 Apr 2012Allowed

BTP Structural (I) Pvt. Ltd. Vs Bharat Petroleum Corp. Ltd.. and Shri U.N. Joshi, Sole Arbitrator

Bombay High Court · (2012) 04 BOM CK 0033

Arbitration and Conciliation Act, 1996 — Section 18, 19, 34, 34(4)

High Courts27 Apr 2012

Shaikh Abdul Rahim Nabi Vs The Anjuman-I-Islam and Others

Bombay High Court · (2012) 4 ALLMR 678 : (2013) 1 BomCR 687 : (2012) 134 FLR 447 : (2012) 4 MhLj 280

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 33C(2)

High Courts27 Apr 2012Dismissed

Jitendra Shantilal Thalesar Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 516

High Courts27 Apr 2012Disposed Off

Commissioner of Income Tax-4 Vs Enam Securities (P.) Ltd.

Bombay High Court · (2012) 253 CTR 256 : (2012) 345 ITR 64 : (2012) 208 TAXMAN 54

Companies Act, 1956 — Section 2(12), 2(46), 80(1), 85, 86Income Tax Act, 1961 — Section 2(17), 2(47), 260A, 41(1), 48

High Courts26 Apr 2012Allowed

Shivaji Shitole and Others Vs State of Maharashtra and Another

Bombay High Court · (2012) 04 BOM CK 0179

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173(2)(i), 482Penal Code, 1860 (IPC) — Section 107, 108, 294(b), 306, 34

High Courts26 Apr 2012

Kamal Durganand Pagi and Others Vs Durganand alias Guru Pagi

Bombay High Court · (2012) 04 BOM CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

High Courts26 Apr 2012

Mrs. Ana Rosalina Rodrigues Through attorney Mr. George Fernandes and Others Vs Mrs. Girgolina Eslinda Dias, Mudda Vaddo, Candolim, Bardez Goa and Shri Francis Dias

Bombay High Court · (2012) 04 BOM CK 0164

High Courts26 Apr 2012

Rajkumar Shivhare Vs Union of India

Bombay High Court · (2012) 280 ELT 162

Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 19, 19(1), 3, 35Imports and Exports (Control) Act, 1947 — Section 4M

High Courts26 Apr 2012

ATC Telecom Tower Corporation Private Limited Vs Thane Municipal Corporation and Another

Bombay High Court · (2012) 04 BOM CK 0079

High Courts26 Apr 2012

Mr. X Vs Director General, DGCEI Mumbai Zone Unit and others

Bombay High Court · (2013) 1 BomCR 108 : (2012) 114 BOMLR 1857 : (2012) 191 ECR 286 : (2012) 282 ELT 363 : (2012) 36 STT 301 : (2012) 51 VST 390

Constitution of India, 1950 — Article 226

High Courts26 Apr 2012Dismissed

Commissioner of Customs (Import) Vs Noshire Moody

Bombay High Court · (2012) 192 ECR 376 : (2013) 22 GSTR 195

Customs Act, 1962 — Section 127C(5)

High Courts26 Apr 2012Dismissed

Rajesh Mopkar Vs Central Bureau of Investigation, Nagpur

Bombay High Court · (2012) BomCR(Cri) 618

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 157, 3, 4(1)Penal Code, 1860 (IPC) — Section 161

High Courts26 Apr 2012Dismissed

United India Insurance Company Limited Vs Sugra Riyaz Varawalla and Others

Bombay High Court · (2012) 04 BOM CK 0073

Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110B, 94, 95, 95AA, 96Motor Vehicles Act, 1988 — Section 146, 147, 149, 152, 168

High Courts26 Apr 2012

Khalid Abdul Razak Kazi, Mohammed Farukh @ Akram Abdul Razak Kazi Vs The State of Maharashtra (Mahim Police Station C.R. No. 381/2002)

Bombay High Court · (2012) BomCR(Cri) 518

Arms Act, 1959 — Section 35, 4Bombay Police Act, 1951 — Section 125Penal Code, 1860 (IPC) — Section 302, 324, 34

High Courts26 Apr 2012

Prakash Securities Pvt. Ltd. Vs Life Insurance Corporation of India and Another

Bombay High Court · (2012) 4 BomCR 1

Constitution of India, 1950 — Article 226, 227, 323A, 323B, 323B(1)

High Courts26 Apr 2012

Shri Mohamud Shadab Vs State

Bombay High Court · (2012) 04 BOM CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 394, 406, 468, 564

High Courts25 Apr 2012

Glaxo Smithkline Pharmaceuticals Limited Vs Municipal Corporation of Greater Mumbai, Municipal Commissioner for Greater Mumbai and I-Ven Realty Limited

Bombay High Court · (2012) 04 BOM CK 0156

High Courts25 Apr 2012Dismissed

Nilam P. Putta Vs Maharashtra University of Health Sciences, Nashik and Others

Bombay High Court · (2013) 1 BomCR 371

Constitution of India, 1950 — Article 226

High Courts25 Apr 2012Dismissed

Smt. Indumati Parshuram Shirodkar and Shri Shashikant Parshuram Shirodkar Vs Chapel of Holy Cross

Bombay High Court · (2012) 04 BOM CK 0139

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15