COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,347 of 3,665

High Courts18 Apr 2012Dismissed

Venkat Karle Vs The State of Maharashtra and The Executive Engineer, Minor Irrigation Division, Latur

Bombay High Court · (2012) 4 ALLMR 826 : (2013) 1 BomCR 644 : (2012) 4 MhLj 350

Civil Procedure Code, 1908 (CPC) — Section 2, 2(2), 2(9)Land Acquisition Act, 1894 — Section 23(1), 26, 26(2), 53, 54

High Courts18 Apr 2012Dismissed

Land Acquisition Officer, P.W.D. Cell, Altinho, Panaji-Goa and The Executive Engineer, Works Division XV, P.W.D., Ponda-Goa Vs Shri Mulla Abdul Samad, Shri Mulla Mohammed Saliah and Shri Mulla Abu Bakar

Bombay High Court · (2012) 114 BOMLR 1675

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

High Courts18 Apr 2012Dismissed

Rangnath Murlidhar Wani Vs The State of Maharashtra and Others Sangeeta Narayan Ghodke Vs The State of Maharashtra, The Additional Chief Executive Officer, Zilla Parishad, Aurangabad, Shri Dr. Patangraoji Kadam Honourable Minister, Maharashtra State, Mumbai and Kayyum Chandulal Qureshi

Bombay High Court · (2012) 114 BOMLR 1917

High Courts18 Apr 2012

Yusuf Khan Ashik Ali Khan, Convict No. 609/12, Central Prison, Amravati Vs The State of Maharashtra and The Superintendent, Central Prison, Amravati Irfan Khan and Sharif Khan Vs State of Maharashtra and Shri S.T. Mahajan, A.C.P., Rajapeth Division, Amravati

Bombay High Court · (2012) BomCR(Cri) 17

Criminal Procedure Code, 1973 (CrPC) — Section 110

High Courts18 Apr 2012Dismissed

Vasudeo Jhamnani Vs The State of Maharashtra and Smt. Rajubai Meshram

Bombay High Court · (2012) BomCR(Cri) 45

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 447, 467

High Courts17 Apr 2012Allowed

Sanjeev Vs State of Maharashtra

Bombay High Court · (2013) MCR 302

High Courts17 Apr 2012

Guruashish Construction Pvt. Ltd. Vs The Collector of Stamp and Another

Bombay High Court · (2012) 5 ALLMR 956 : (2012) 4 MhLj 707

Bombay Stamp Act, 1958 — Article 25, 31, 32, 32(1), 32(3)

High Courts17 Apr 2012

PepsiCo India Holding Pvt. Ltd. Vs Nishiland Park Limited

Bombay High Court · (2012) 04 BOM CK 0037

Arbitration Act, 1940 — Section 11, 31(7), 34, 5, 7

High Courts17 Apr 2012

Smt. Sharaiu Manohar Sinai Quirtanim, Shri Mucunda Manohar Sinai Quirtanim and Smt. Mathura Mukund Sinai Quirtanim Represented herein by their Power of attorney holder Mr. Jeetendra G. Borkar Vs Revision Authority (Central Government), Government of India, Ministry of Mines, Krishi Bhawan, New Delhi and The Government of Goa, Office of Secretary (Mines) Secretariat, Porvorim, Bardez, Goa (The above are all registered addresses)

Bombay High Court · (2012) 04 BOM CK 0025

High Courts17 Apr 2012Dismissed

Sarvajanik Shikshan Sanstha Vs Alfred Ashtamkar, since deceased, through his heirs and legal representatives: Yehoshva Ashton and Others

Bombay High Court · (2012) 4 ALLMR 851 : (2012) 4 ARBLR 261 : (2012) 4 BomCR 318 : (2012) 114 BOMLR 1657 : (2012) 3 MhLj 776

Arbitration and Conciliation Act, 1996 — Section 34Income Tax Act, 1981 — Section 230A

High Courts17 Apr 2012Dismissed

Arun V. Betkekar Vs Union of India and others

Bombay High Court · (2012) 133 FLR 880

Constitution of India, 1950 — Article 311

High Courts16 Apr 2012Allowed

Mohd. Shakil Khan Vs The State of Maharashtra and Medha Gadgil, the Principal Secretary (Appeals and Security) to the Government of Maharashtra, Home Department and Detaining Authority, Mantralaya, Mumbai - 400 032

Bombay High Court · (2013) 2 ABR 652 : (2012) BomCR(Cri) 522

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111

High Courts16 Apr 2012Allowed

M/s Snehdeep Auto Centre Vs Hindustan Petroleum Corporation Ltd.

Bombay High Court · (2012) 5 ALLMR 862 : (2012) 4 ARBLR 361 : (2012) 5 BomCR 48

Arbitration and Conciliation Act, 1996 — Section 15

High Courts16 Apr 2012

Shashikiran Ashok Parekh Vs Rajesh Virendra Agrawal and Others

Bombay High Court · (2012) 4 ALLMR 618 : (2012) 4 MhLj 370

Maharashtra Co-operative Societies Act, 1960 — Section 22, 30, 30(1)Maharashtra Co-operative Societies Rules, 1961 — Rule 25

High Courts16 Apr 2012

Gajanan S. Sawant Vs Smt. Suhasini R. Sawant

Bombay High Court · (2012) 04 BOM CK 0027

Arbitration and Conciliation Act, 1996 — Section 8, 9Partnership Act, 1932 — Section 53

High Courts16 Apr 2012Dismissed

Hansa Gosalia Vs Commissioner of Central Excise, Thane-II

Bombay High Court · (2013) 289 ELT 266

High Courts13 Apr 2012Dismissed

Sau. Mrunalini Jairaj Kakade Vs Sau. Supriya Sadanand Sule

Bombay High Court · (2013) 2 ABR 971 : (2012) 4 ALLMR 90 : (2012) 4 BomCR 19 : (2012) 114 BOMLR 2462 : (2012) 4 MhLj 796

Constitution of India, 1950 — Article 102, 191Immigration Act, 1971 — Section 10Registration Act, 1908 — Section 2

High Courts13 Apr 2012Dismissed

Shri Gajanan Sazro Gaudo and Others Vs The Government of Goa and The Collector, North Goa, Panaji, Goa

Bombay High Court · (2012) 04 BOM CK 0145

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, 80Limitation Act, 1963 — Article 140, 141, 144, 15, 305

High Courts13 Apr 2012Dismissed

Anil Sital Hansrajani and Another Vs Sital T. Hansrajani

Bombay High Court · (2012) 5 ALLMR 877 : (2013) 1 BomCR 639 : (2012) 4 MhLj 308

Arbitration and Conciliation Act, 1996 — Section 34Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4

High Courts13 Apr 2012

New India Assurance Co. Pvt. Ltd. Vs Miss Geeta Sadanand Naik and Others

Bombay High Court · (2013) 1 ACC 104 : (2013) ACJ 1082 : (2012) 5 ALLMR 833 : (2012) 4 BomCR 31 : (2012) 114 BOMLR 1585

Motor Vehicles Act, 1988 — Section 140, 141(1), 141(2), 163A, 163B