High Courts09 Apr 2012
Dena Bank Vs Manjulaben M. Thakor (Smt.) and Another
Bombay High Court · (2012) 134 FLR 144 : (2012) LLR 648
Payment of Gratuity Act, 1972 — Section 4(6)(b)(ii)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,350 of 3,665
High Courts09 Apr 2012
The Commissioner of Income Tax-10 Vs Black and Veatch Consulting Pvt. Ltd.
Bombay High Court · (2012) 114 BOMLR 2064 : (2012) 251 CTR 265 : (2012) 348 ITR 72 : (2012) 208 TAXMAN 144
Income Tax Act, 1961 — Section 10A, 10B, 143(3), 260A, 72
High Courts09 Apr 2012Allowed
Shriram Bhoyar Vs Ashok Raut
Bombay High Court · (2012) 3 ALLMR 549 : (2012) 5 BomCR 45 : (2012) 4 MhLj 439
Maharashtra Village Police Act, 1967 — Section 12
High Courts09 Apr 2012
Atul Resorts and Hospitality India Pvt. Ltd. Vs Lucky Developers and Others
Bombay High Court · (2013) 1 ALLMR 362 : (2012) 3 BomCR 255
Arbitration and Conciliation Act, 1996 — Section 11, 9Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 3
High Courts09 Apr 2012
Taz Naval Nariman of Pune Indian Inhabitant and Rukhsshana Meher Anklesaria, also of Pune Indian Inhabitant Vs Mrs. Roshan Dinshaw Nariman and Others
Bombay High Court · (2012) 04 BOM CK 0105
Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 Apr 2012
Mario Diniz Vs The Goa State Information Commission and The First Appellate Authority, Director of Education, Porvorim, Bardez, Goa
Bombay High Court · (2012) 04 BOM CK 0093
Right to Information Act, 2005 — Section 11
High Courts09 Apr 2012
Santacruz Prakash Co-op. Hsg. Society Ltd. Vs Smt. Rehmani Begum and Others
Bombay High Court · (2012) 4 ALLMR 273 : (2012) 3 BomCR 374 : (2012) 114 BOMLR 1644
Contract Act, 1872 — Section 70Maharashtra Co-operative Societies Rules, 1961 — Rule 71, 72, 73, 74Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10
High Courts09 Apr 2012
Leslie David Isaac Vs Bahadur Bapuji Sanjana
Bombay High Court · (2012) 04 BOM CK 0054
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(6), 17, 2
High Courts09 Apr 2012
The Regional Director, Employees'' State Insurance Corporation, Regional Office Goa, EDC Complex, Plot No. 23, Patto, Panaji, Goa Vs Shri Shaikh Mustafa Kadar, M/s. Hotel Neptune, Shri Gurudas Mahadev Madkaikar
Bombay High Court · (2012) 6 ALLMR 383 : (2012) 4 BomCR 15 : (2012) 4 MhLj 607
Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31A
High Courts09 Apr 2012
Shri Saji Jaggu Saunto and Others Vs Shri Vithal Anant Saunto (since deceased) through his heirs, Smt. Savita Vithal Saunto and Others
Bombay High Court · (2012) 04 BOM CK 0014
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 12
High Courts04 Apr 2012Dismissed
Hindustan Petroleum Corporation Ltd. Vs M/s. ISGEC and Mr. T. Sita Ramaiah, Sole Arbitrator
Bombay High Court · (2012) 2 ARBLR 375 : (2012) 3 BomCR 243 : (2012) 114 BOMLR 1679
Arbitration and Conciliation Act, 1996 — Section 34
High Courts04 Apr 2012
Jagdish Solanki, Presently Serving Sentence at Central Jail Aguada, Sinquerim-Goa Vs State of Goa, Secretariat, Alto Porvorim-Goa, The Inspector General of Prisons, Collectorate Building, North Goa, Panaji Goa and The Superintendent of Prisons, Central Jail Aguada Goa
Bombay High Court · (2012) BomCR(Cri) 292 : (2012) CriLJ 2277
High Courts04 Apr 2012
Sarthak Developers Vs Bank of India Amrut Tara Staff Co-op. Housing Society Ltd. and Others
Bombay High Court · (2012) 3 BomCR 279
Arbitration and Conciliation Act, 1996 — Section 11, 9
High Courts04 Apr 2012
Pravin Kashinath Bhagat and Others Vs The Collector, District Raigad and Others
Bombay High Court · (2012) 3 ALLMR 651 : (2012) 3 BomCR 360 : (2012) 114 BOMLR 1603
Land Acquisition (Companies) Rules, 1963 — Rule 4Maharashtra Industrial Development Act, 1961 — Section 2, 32, 32(1), 32(2), 33Monopolies and Restrictive Trade Practices Act, 1969 — Section 16, 18, 20
High Courts04 Apr 2012
Jyoti Sureshrao Salunke and Others Vs The Hon''ble Chief Minister, State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 884 : (2012) 4 BomCR 38 : (2012) 4 MhLj 468
High Courts04 Apr 2012Allowed
Krishna Shinde Vs The State of Maharashtra, (Copy to be served on the Public Prosecutor, High Court Bench at Aurangabad
Bombay High Court · (2012) BomCR(Cri) 289
Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts04 Apr 2012Dismissed
The State of Maharashtra Vs Kailas Maganlal Khichhi
Bombay High Court · (2012) BomCR(Cri) 324
Criminal Procedure Code, 1973 (CrPC) — Section 511
High Courts04 Apr 2012Dismissed
Shri Anthony F. Fernandes and Others Vs Shri Melchoir Fernandes and Another
Bombay High Court · (2012) 04 BOM CK 0043
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Apr 2012
Ashok Punjabi and Others Vs High Class Developers and Others
Bombay High Court · (2012) 4 BomCR 450
Maharashtra Housing And Area Development Act, 1976 — Section 18Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 10(1), 11, 12, 13Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts04 Apr 2012
Mr. Ranganth Shanker Bhosle Vs Mr. Mulla Sajjad and State of Goa
Bombay High Court · (2012) 04 BOM CK 0030