COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,349 of 3,665

High Courts11 Apr 2012Allowed

Roni Adi Tarapurwala and another Vs Dinshaw Adarji Tarapurwala Since deceased, through L.Rs. and others

Bombay High Court · (2012) 3 ALLMR 539 : (2012) 5 BomCR 37 : (2012) 4 MhLj 464

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 5

High Courts11 Apr 2012

Shushma Manoj kumar Shrivastav Vs Manoj kumar Shriwastav and Another

Bombay High Court · (2012) BomCR(Cri) 378 : (2012) CriLJ 3403

Penal Code, 1860 (IPC) — Section 498

High Courts11 Apr 2012

Jayant Agrawal Vs Nirmalkumar Hariprasad Jejani and State of Maharashtra

Bombay High Court · (2013) 1 BC 723 : (2012) BomCR(Cri) 511

Constitution of India, 1950 — Article 21Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts11 Apr 2012

Hem Corporation Pvt. Ltd. Vs ITC Limited

Bombay High Court · (2012) 5 BomCR 67 : (2012) 114 BOMLR 2434

Companies Act, 1956 — Section 24, 566, 575Trade and Merchandise Marks Act, 1958 — Section 28Trade Marks Act, 1999 — Section 2, 29(1), 30(2), 35, 9(1)

High Courts11 Apr 2012Allowed

Yogesh Janardhan Shinde Vs The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 259

Constitution of India, 1950 — Article 12Penal Code, 1860 (IPC) — Section 376, 450, 451, 506

High Courts11 Apr 2012

Smt. Manisha Mohandas Gad, maiden name Bharati Sadu Gawas and Mrs. Kalindi Kanoba Roaul, Maiden name Varsha Sadu Gawas Vs State of Goa and Special Land Acquisition Officer

Bombay High Court · (2012) 04 BOM CK 0061

Land Acquisition Act, 1894 — Section 18, 18(2), 30, 4

High Courts11 Apr 2012Dismissed

Commissioner of Central Excise Vs Sandoz Pvt. Ltd.

Bombay High Court · (2013) 291 ELT 325

High Courts10 Apr 2012

Mr. Umesh Manohar Waidande Vs Mrs.Trupti Umesh Waidande

Bombay High Court · AIR 2012 Bom 99 : (2012) 3 ALLMR 532 : (2012) 4 BomCR 62 : (2012) 3 MhLj 769

High Courts10 Apr 2012

Digvijay Graharachana Mandal Solapur and Another Vs The State of Maharashtra and Others The State of Maharashtra Vs Digvijay Gruharachana Mandal

Bombay High Court · (2012) 4 ALLMR 839 : (2012) 3 BomCR 260 : (2012) 114 BOMLR 1525 : (2012) 4 MhLj 201

Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1), 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)

High Courts10 Apr 2012Allowed

The Senior Divisional Commercial Manager Vs The General Secretary, Parcel Porter Sanghatana S.E. Central Railway

Bombay High Court · (2012) 4 ALLMR 755

Industrial Disputes Act, 1947 — Section 17B, 2(s)

High Courts10 Apr 2012

Shri Vassant Crishna Porobo and Others Vs The Chief Secretary, Government of Goa and Others

Bombay High Court · (2012) 04 BOM CK 0171

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts10 Apr 2012

Mr. Menino Fernandes and his wife and constituted Power of Attorney and Smt. Clementina Moreas Vs Additional Director of Panchayats, Office of Additional Director of Panchayats, Village Panchayat of Santa-Cruz and Mr. William A. Gonsalves

Bombay High Court · (2012) 04 BOM CK 0144

Goa Village Panchayat Raj Act, 1994 — Section 66, 66(7)

High Courts10 Apr 2012Dismissed

Krishnanath Fondu Zulmi Vs The State of Goa and The Chief Electrical Engineer, Electricity Department

Bombay High Court · (2012) 04 BOM CK 0106

High Courts10 Apr 2012

Indrajitsingh Jogindersingh Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 440

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 397, 439, 482Penal Code, 1860 (IPC) — Section 173, 34, 420, 447, 468Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

High Courts10 Apr 2012Dismissed

Deputy Collectors and SDO, Sub-Division, Margao Goa and The Executive Engineer, W.D. VI (R-S) P.W.D., Fatorda, Margao Goa Vs Adv. Shri P. N. Sukhtankar, ( Since deceased )through Legal heirs, Smt. Saroj P. Sukhtankar, Shri Narayan P. Sukhtankar, Shweta N. Sukhtankar and Rohan P. Sukhtankar

Bombay High Court · (2012) 04 BOM CK 0059

Land Acquisition Act, 1894 — Section 18, 4

High Courts10 Apr 2012

Mr. Vithal Pandu Malik and his wife and Others Vs Mr. Narayan Vaman Malik and his wife and Others

Bombay High Court · (2012) 04 BOM CK 0058

High Courts10 Apr 2012

Bhagwan Patil Vs The State Election Commission, The State of Maharashtra and Grampanchayat, Mhasawad Ambalal Patil Vs The Returning Officer/Collector, Nandurbar, The Maharashtra State Election Commission, Nandurbar, The Tahsildar, Shahada and The Election Commission of India, New Administrative Building, Near Mantralaya, Mumbai

Bombay High Court · (2012) 5 BomCR 411 : (2012) 114 BOMLR 1509

High Courts10 Apr 2012

Asiya Sayed Khwaja Ayub Vs State of Maharashtra and Others

Bombay High Court · (2012) 04 BOM CK 0055

Constitution of India, 1950 — Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 197Explosive Substances Act, 1908 — Section 3

High Courts10 Apr 2012Dismissed

Damodar Joma Mokashi and Others Vs State of Maharashtra State of Maharashtra Vs Laxman Sudhaji Patil and Others

Bombay High Court · (2012) BomCR(Cri) 371

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 203

High Courts10 Apr 2012Dismissed

Maharashtra Chamber of Housing Industry and Others Vs State of Maharashtra and Others

Bombay High Court · (2012) 114 BOMLR 2152 : (2012) 51 VST 168

Bombay Court Fees Act, 1959 — Section 6Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 226, 246(3), 25, 286