COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,348 of 3,665

High Courts13 Apr 2012Allowed

Charan Waghmare Vs State of Maharashtra and Others

Bombay High Court · (2012) 4 BomCR 40

Bombay Village Panchayats Act, 1958 — Section 153A, 2(19), 50Constitution of India, 1950 — Article 243, 243B, 243G, 243N, 243PMaharashtra District Planning Committees (Constitution and Functions) Act, 1998 — Section 10, 12, 3

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High Courts13 Apr 2012

Sunny Gold Wineries Pvt. Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2012) 04 BOM CK 0099

Maharashtra Value Added Tax Act, 2002 — Section 23, 29, 29(3), 30(2), 30(3)

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High Courts13 Apr 2012Dismissed

Babu Quareshi Vs State of Maharashtra

Bombay High Court · (2012) 04 BOM CK 0092

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts13 Apr 2012Allowed

Pradeep Ramesh Kumbhare Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 455

Bombay Police Act, 1951 — Section 122

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High Courts13 Apr 2012

Mrs. Jaiwanti D. Ghadi and Others Vs Mr. Manohar B. Ghadi and Others

Bombay High Court · (2012) 04 BOM CK 0064

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High Courts13 Apr 2012

Yuvraj Kalu Patil Vs Dhule and Nandurbar Zilla Parishad Karmachari Sahakari Patpedhi Maryadit, Dhule and Another

Bombay High Court · (2013) 1 BomCR 158 : (2012) 134 FLR 723 : (2012) 4 LLJ 734 : (2012) 4 MhLj 897

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High Courts13 Apr 2012

Smt. Eva Gomes e Correia (deceased) and Others Vs Shri Lorgio Andre Rodrigues, (since deceased) (Legal heirs of deceased defendant no. 1) and Others

Bombay High Court · (2012) 04 BOM CK 0029

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 2(2)

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High Courts13 Apr 2012

Shri Abdul Raiman Shaikh Vs Smt. Mubina Ismail Shaikh

Bombay High Court · (2012) 04 BOM CK 0028

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High Courts12 Apr 2012Dismissed

Adinath Jadhav Vs Chief General Manager (Appointing Authority) State Bank of India, New Administrative Building, Madam Cama Road, Bombay-400001, General Manager (Operations) (Disciplinary Authority), S.B.I. Disciplinary Proceeding Department, Bombay L.H.O., Bombay-400001 and Dy. Managing Director (Personnel) State Bank of India, Madam Cama Road, Backbay Reclamation, Bombay-400001

Bombay High Court · (2012) 5 ALLMR 108 : (2013) 1 BomCR 414 : (2012) 134 FLR 138 : (2012) LLR 929

Constitution of India, 1950 — Article 226, 311State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(4), 50(3)

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High Courts12 Apr 2012Dismissed

Homesh @ Umesh Thamekar Vs The State of Maharashtra and Rajendra Manthanwar

Bombay High Court · (2012) BomCR(Cri) 447

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 307

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High Courts12 Apr 2012

Mr. Deodato Cardozo Vs Mrs. Antoneto Benecia D'' Silva Cardozo

Bombay High Court · (2012) 04 BOM CK 0122

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High Courts12 Apr 2012

Shri Ahmad I. Shaikh and his wife and Smt. Roquia Bi Ahmed Shaikh Vs Shri Manuel Francisco D''Costa, Shri Alvito Noronha and his wife and Smt. Adelina Ana Noronha

Bombay High Court · (2012) 04 BOM CK 0112

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High Courts12 Apr 2012

Rajendra Pandurang Sonwane Vs The State of Maharashtra (Copy to be served on Public Prosecutor, High Court of Judicature Bombay, Bench at Aurangabad)

Bombay High Court · (2013) 2 ABR 1093 : (2012) BomCR(Cri) 393

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts12 Apr 2012

Tantrik Shikshan Karmachari Sanghatna Vs The State of Maharashtra, Vocational Education and Training Institute and Others

Bombay High Court · (2012) 4 ALLMR 671

Constitution of India, 1950 — Article 14, 16, 309

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High Courts12 Apr 2012

M/s Cross Country Hotels Ltd. Vs Shri Bhupinder Kumar Malhotra and Others

Bombay High Court · (2012) 04 BOM CK 0063

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227

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High Courts12 Apr 2012

Smt. Premabai Shivram Sinai Molcornekar, Represented by power of attorney holder Shri Shrikrishna S. S. Malkarnekar (Petitioner No.6). and Others Vs Smt. Maria Joliet Britto alias Smt. Juliet Malkarnekar and d/o Leao Britto and her daughter and Kum. Sunita Subhashchandra Malkarnekar and Others

Bombay High Court · (2012) 04 BOM CK 0062

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High Courts12 Apr 2012

Smt. Asha Arun Karande Vs Shri Ankush Rajaram Naik (since deceased) through legal heirs (Smt. Smita Ankush Naik and others), Shri Shivanand Vasudev Kamat, Smt. Sudha Pandurang Shetye, Mayem, Bicholim, Goa and Shri Jeevappa Lumana Cholekar (deceased), through his legal representative Smt. Jayashree Ashok Astekar

Bombay High Court · (2012) 04 BOM CK 0042

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts12 Apr 2012Allowed

Chandrashekhar Meshram Vs State of Maharashtra

Bombay High Court · (2013) 2 ABR 189 : (2012) BomCR(Cri) 444

Penal Code, 1860 (IPC) — Section 376, 376(1), 90

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High Courts11 Apr 2012

Harichand @ Harishchandra Ananta Roy Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 86

Maharashtra Medical Practitioners Act, 1961 — Section 2(2), 33(2)

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High Courts11 Apr 2012

Shri Ravindra Tukaram Gaonkar and Shri Kishore Tukaram Gaonkar Vs Shri Tulshidas Vassudeo Gavde, (Deceased),Since deceased through his legal heirs (Mrs. Reshma Tulshidas Gavde and others

Bombay High Court · (2012) 04 BOM CK 0170

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