High Courts31 Mar 2012Allowed
New India Assurance Company Limited Vs Sou. Sukhman Uikey and Others
Bombay High Court · (2012) 03 BOM CK 0094
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,352 of 3,665
High Courts31 Mar 2012Allowed
J.D. Orgochem Limited Formerly known as Jaysynth Dyechem Ltd. 301, Sumer Kendra, P.B. Marg, Worli, Mumbai - 400018 Vs Dyes and Chemical Workers Union
Bombay High Court · (2013) 1 ALLMR 627 : (2013) 1 LLJ 285
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 17, 17A, 18(3), 19, 19(2)Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 10, 10A, 12, 12(3), 18(3)
High Courts31 Mar 2012
Ashish Anant Parab Vs The State of Maharashtra At the instance of Inspector of Police, N.M. Joshi Marg Police Station, Mumbai
Bombay High Court · (2012) BomCR(Cri) 32
Criminal Procedure Code, 1973 (CrPC) — Section 376Penal Code, 1860 (IPC) — Section 324, 376, 376(2), 450, 511
High Courts31 Mar 2012Allowed
Balya @ Bhalchandra Anandrao Madavi Vs State
Bombay High Court · (2013) ALLMR(Cri) 661
Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Penal Code, 1860 (IPC) — Section 120B, 34, 397, 411
High Courts30 Mar 2012Dismissed
Advani Builders Pvt. Ltd. and Mr. Chirag P. Jain of Bombay, Indian Inhabitant, Director of Advani Builders Pvt. Ltd. Vs Slum Rehabilitation Authority and Others
Bombay High Court · (2012) 4 ALLMR 282
Companies Act, 1948 — Section 164, 165Constitution of India, 1950 — Article 14, 21, 22, 32Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 12(10), 13, 13(2)
High Courts30 Mar 2012
Bureau of Indian Standards Vs Maheshkumar Zampani and The State of Maharashtra
Bombay High Court · (2013) 2 BomCR(Cri) 484
Bureau of Indian Standards Act, 1986 — Section 11, 12, 3, 33Criminal Procedure Code, 1973 (CrPC) — Section 249, 256
High Courts30 Mar 2012Dismissed
Dinesh Tukaram Telang Vs State of Maharashtra and Another
Bombay High Court · (2012) BomCR(Cri) 723
Penal Code, 1860 (IPC) — Section 34, 376(2)(g), 448, 506(II)
High Courts30 Mar 2012
Suresh Vadnur Vs State of Goa
Bombay High Court · (2012) 03 BOM CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304
High Courts30 Mar 2012Allowed
Sound Casting Pvt. Ltd. E-2, MIDC, Shiroli, Kolhapur-416 122 Vs Deputy Commissioner of Income Tax, Circle-2, Assistant Commissioner of Income Tax, Circle-2 and Commissioner of Income Tax - 2
Bombay High Court · (2012) 3 MhLj 764
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 143(3), 147, 148
High Courts30 Mar 2012Allowed
M/s Varad Enterprises, Parbhani Vs The State of Maharashtra and The Town Planner, Jalna.
Bombay High Court · (2012) 3 ALLMR 853 : (2012) 114 BOMLR 1265
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 247, 44, 44(2), 44(6)Maharashtra Regional and Town Planning Act, 1966 — Section 154, 37(1), 37(2), 43, 44
High Courts30 Mar 2012
Weizmann Limited Vs Commissioner of Customs (Adjudication), Directorate of Revenue Intelligence, Punjab and Maharashtra Cooperative Bank Ltd. and Jankalyan Sahakari Bank Ltd.
Bombay High Court · (2012) 4 ALLMR 791 : (2012) 114 BOMLR 1969 : (2012) 191 ECR 16 : (2013) 287 ELT 427
Customs Act, 1962 — Section 112, 114, 121
High Courts30 Mar 2012
The State of Maharashtra and The Tahsildar, Pathri Vs Rampal Bang Deceased - Through L. Rs., Babaprasad Rampal Bang, Gopikishan Rampal Bang and Mathurabai Rampal Bang
Bombay High Court · (2012) 3 ALLMR 535 : (2012) 114 BOMLR 1259
Land Acquisition Act, 1894 — Section 12(2), 4
High Courts30 Mar 2012
The Commissioner of Income Tax Bombay City-IV, Bombay Vs M/s. Airlines Hotel Pvt. Ltd.
Bombay High Court · (2012) 253 CTR 78 : (2012) 346 ITR 33 : (2012) 208 TAXMAN 91
Income Tax Act, 1961 — Section 256(1)
High Courts30 Mar 2012
Jyoti Deorao Mhaske @ Jyoti Kasliwal Vs The State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 285
Constitution of India, 1950 — Article 15(4), 16(4), 46Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 34, 354, 504, 506
High Courts30 Mar 2012Dismissed
Mr. Anil Kisan Barde (Presently in Dhule District Prison) Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 492
Criminal Procedure Code, 1973 (CrPC) — Section 53APenal Code, 1860 (IPC) — Section 375, 376
High Courts30 Mar 2012
Bhavesh Harischandra Shirodkar Vs Shri Babuli Mahadev Chodankar and Others
Bombay High Court · (2012) 03 BOM CK 0064
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 85Penal Code, 1860 (IPC) — Section 34, 427, 447Specific Relief Act, 1963 — Section 41
High Courts30 Mar 2012
Mr. Sibert Collaco (Through his Power of Attorney holder Mrs. Freda Lourdes Collaco) Vs The Alabhya Cooperative Housing Society Ltd. and The Goa State Co-op. Housing Finance and Federation Ltd.
Bombay High Court · (2012) 03 BOM CK 0049
Maharashtra Co-operative Societies Act, 1960 — Section 105, 93(2)
High Courts30 Mar 2012
Amit Gupta, Compliance Officer, Insight Share Brokers Pvt. Ltd., CK-15, Section-II, Salt Lake City, Kolkatta-70091 and Anup Agarkar, Branch Incharge of Insight Share Borkers Pvt. Ltd., Opposite Bafna Jewelers, Jalna Road, Aurangabad Vs Sudhakar Talapurkar and The State of Maharashtra
Bombay High Court · (2012) 03 BOM CK 0042
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(3), 157Penal Code, 1860 (IPC) — Section 120B, 34, 405, 406, 415
High Courts29 Mar 2012
M/s. Taurus Auto Dealers Pvt. Ltd. and Another Vs D.P. Amberao and Another
Bombay High Court · (2012) 191 ECR 11 : (2012) 49 VST 339
Constitution of India, 1950 — Article 226Maharashtra Value Added Tax Act, 2002 — Section 30, 30(3), 30(4), 63(7), 7
High Courts29 Mar 2012
Siddhivinayak Construction Pvt. Ltd. and Sachin Khanolkar Vs Vikas Motiram Desai and Others
Bombay High Court · (2012) 4 ALLMR 70 : (2012) 114 BOMLR 1461 : (2012) 4 MhLj 913
Bombay Public Trusts Act, 1950 — Section 36, 36(1)Constitution of India, 1950 — Article 226, 227Development Control Regulations for Greater Bombay, 1991 — Regulation 33(7)