High Courts25 Apr 2012Dismissed
Sunil Tulshiram Gavali Vs The Education Officer (Primary Section) Zilla Parishad, Raigad and Others
Bombay High Court · (2012) 04 BOM CK 0075
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,345 of 3,665
High Courts25 Apr 2012Allowed
Vimal Balbhim Nangane Vs The Collector Bombay Suburban District and Another
Bombay High Court · (2012) 6 ALLMR 82 : (2012) 4 MhLj 835
Bombay Entertainments Duty Act, 1923 — Section 4B, 4B(4), 9A
High Courts25 Apr 2012Allowed
Union of India Vs EPCOS India Pvt. Ltd.
Bombay High Court · (2013) 290 ELT 364
Central Excises and Salt Act, 1944 — Section 35EE, 35EE(2)Limitation Act, 1963 — Section 14
High Courts24 Apr 2012
Commissioner of Central Excise, Thane-II Vs Jagatpal Premchand Ltd.
Bombay High Court · (2012) 280 ELT 161
High Courts24 Apr 2012
Fidelity Magnetics Vs Commissioner of Central Excise
Bombay High Court · (2012) 27 STR 4
Central Excises and Salt Act, 1944 — Section 35C(1)
High Courts24 Apr 2012
Mrs. Suman Bansal Vs Shri Mahendra P. Gaunekar
Bombay High Court · (2012) 04 BOM CK 0168
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151
High Courts24 Apr 2012
State of Goa, The Captain of Ports, Department of Captain of Ports, Government of Goa, Panaji, Goa, The Captain of Ports, River Navigation Department, Government of Goa, Panaji, Goa and The Senior Workshop, Superintendent/Head of office, River Navigation Department, Government of Goa, Panaji, Goa Vs Shri Amardeep G. Madkaikar
Bombay High Court · (2012) 04 BOM CK 0141
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts24 Apr 2012Dismissed
Mrs. Maya Munikumar Swami, Shri Hanumant Mahadev Nalawade and Mrs. Asha Balasaheb Nagmode Vs Shikshan Prasarak Mandal, Pune Sharada Sabhagruha S.P. College Campus, Pune 411030 and Others
Bombay High Court · (2012) 4 ALLMR 870 : (2012) 5 BomCR 78 : (2012) 114 BOMLR 1556 : (2012) 134 FLR 417 : (2012) 4 MhLj 255
Constitution of India, 1950 — Article 12, 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41, 42
High Courts24 Apr 2012Allowed
Kalu @ Sharwansingh Manoharsingh Shekhawat Vs The State of Maharashtra
Bombay High Court · (2013) BomCR(Cri) 227
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 506
High Courts24 Apr 2012Disposed Off
The Commissioner of Income Tax, Bombay Central I Vs The Administrator of the Estate of late Shri E.F. Dinshaw
Bombay High Court · (2012) 114 BOMLR 1958 : (2012) 345 ITR 529 : (2012) 208 TAXMAN 193
Bombay Public Trusts Act, 1950 — Section 36Income Tax Act, 1961 — Section 256, 256(1)
High Courts24 Apr 2012Allowed
Anusuya Sharma Vs The State, Amit Sharma, Gyanesh Prasad Sharma and Gyanesh Prasad Sharma
Bombay High Court · (2013) BomCR(Cri) 231
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498, 498A
High Courts24 Apr 2012Disposed Off
Commissioner of Income Tax, Bombay Central-I Vs Administrator of the Estate of Shri E.F. Dinshaw
Bombay High Court · (2012) 345 ITR 529 : (2012) 22 TAXMAN 57
Bombay Public Trusts Act, 1950 — Section 36Income Tax Act, 1961 — Section 256, 256(1)
High Courts23 Apr 2012
Sopanrao Onkarrao Sathe Vs District Deputy Registrar, Co-operative Societies, Buldana and Others
Bombay High Court · (2012) 5 ALLMR 203 : (2012) 4 MhLj 249
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 92(1)
High Courts23 Apr 2012
Anmol Shikshan Prasarak Mandal''s and Martendsheth Sonar DEd. College Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 676 : (2012) 114 BOMLR 1485
National Council for Teachers Education Regulations, 2009 — Regulation 12
High Courts23 Apr 2012
The Deputy Regional Director, Sub Regional Office, Goa Employees State Insurance Corp. 46, Defence Colony, Porvorim, Goa Vs M/s. C.F.L. Pharmaceuticals Pvt. Ltd. Rua de Ourem, Panaji, Goa
Bombay High Court · (2012) 04 BOM CK 0134
Employees State Insurance Act, 1948 — Section 75
High Courts23 Apr 2012
Shri Ghanshyam A. Pawar, H. No. not known, Police Quarters, Porvorim, Ilhas Goa, M/s P. K. Construction, Porvorim, Panaji Goa 403105 and United India Insurance Co. Ltd., Panaji Goa Vs Shri Chandrakant S. Dessai
Bombay High Court · (2012) 04 BOM CK 0018
Road Regulations, 1949 — Regulation 23
High Courts23 Apr 2012
K. Vidyasagar Vs Sau. Shobha
Bombay High Court · (2013) 1 ALLMR 207
Guardians and Wards Act, 1890 — Section 9
High Courts23 Apr 2012Allowed
Abdul Hamid Mohd. Hussain Khan and Another Vs Laxman Nagu Dhaigude and Another
Bombay High Court · (2012) 134 FLR 158
Motor Vehicles Act, 1988 — Section 143, 149(2), 167, 173Workmens Compensation Act, 1923 — Section 3, 30
High Courts20 Apr 2012Disposed Off
Santram Vs Suryakala W/o. Santaram Pawar
Bombay High Court · (2013) MCR 244
High Courts20 Apr 2012
Crompton Greaves Limited Vs Shri Kantibhai, Prop. Mahavir Sales, Kanchan Ganga and State of GOA
Bombay High Court · (2013) 2 ABR 852 : (2012) ALLMR(Cri) 2937 : (2012) BomCR(Cri) 18 : (2012) 114 BOMLR 1512
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Negotiable Instruments Act, 1881 (NI) — Section 138, 2, 3, 72