High Courts27 Mar 2012Allowed
Ashok Jairam Bhojane Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 704
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 306, 34, 420
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,355 of 3,665
High Courts27 Mar 2012
Khaitan Chemicals and Fertilizers Ltd. Vs Union of India
Bombay High Court · (2013) 292 ELT 44
Constitution of India, 1950 — Article 226
High Courts26 Mar 2012
Pradeep Raisoni Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 418 : (2012) 114 BOMLR 1594
Maharashtra Municipalities Act, 1965 — Section 308Penal Code, 1860 (IPC) — Section 109, 120B, 177, 34, 406Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts26 Mar 2012Disposed Off
Firoz Tin Factory and Another Vs Assistant Commissioner of Income Tax 19, 20 and Others
Bombay High Court · (2012) 250 CTR 225 : (2012) 209 TAXMAN 458
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 156, 220(1), 220(6)
High Courts26 Mar 2012Dismissed
Francis S. Cabral, Proprietor (Deceased), Mandovi Enguneering Works by L.Rs. Vs Regional Director, E.S.I.C. Goa and Others
Bombay High Court · (2012) 134 FLR 611 : (2012) 4 LLJ 815
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Employees State Insurance Act, 1948 — Section 45A, 45C, 75, 77, 77(1A)
High Courts26 Mar 2012Allowed
Maharashtra State Road Transport Corporation Vs Arun Kapade
Bombay High Court · (2012) 4 ALLMR 765 : (2012) 135 FLR 1047
High Courts26 Mar 2012
Mr. Alvaro Faria Vs Shri Raghunath Keshav Kambli and Mrs. Raghunath Keshav Kambli
Bombay High Court · (2012) 03 BOM CK 0196
High Courts26 Mar 2012Dismissed
Mr. Francis S. Cabral Vs The Regional Director, Employees State Insurance Corporation and Others
Bombay High Court · (2012) 6 ALLMR 87 : (2013) 3 BomCR 331
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Employees State Insurance Act, 1948 — Section 45A, 45C, 75, 77, 77(1A)
High Courts26 Mar 2012Disposed Off
Rajasthani Sammelan Sarvoday Balika Vidyalaya and Another Vs Assistant Director of Income Tax Exemption I (1) and Others
Bombay High Court · (2012) 114 BOMLR 1194 : (2013) 350 ITR 349 : (2012) 209 TAXMAN 493
Income Tax Act, 1961 — Section 11, 11(1), 12A, 143(3), 2(15)
High Courts26 Mar 2012Disposed Off
The Commissioner of Income Tax 4 Vs M/s. Jamnadas Virji Shares and Stock Brokers Pvt. Ltd.
Bombay High Court · (2013) 258 CTR 458
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Income Tax (Appellate Tribunal) Rules, 1963 — Rule 27Income Tax Act, 1961 — Section 143(3), 28(1), 36(2)
High Courts26 Mar 2012
Sukhdeo Bhagwan Gaikwad Vs The State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 516
High Courts26 Mar 2012Dismissed
State Vs Rajanish Singh @ Raju Bhayam Bhagel, c/o Prasad Surlekar, near Betim Ice factory, Malim Goa. Native of Tahrathi Chowk, Rewa, Madhya Pradesh and Ram Avtar Singh @ Ram, Gurjahana village, PO Chandwar, Near village, Mirgavati, Ramnagar, Dist - Santa, Madhya Pradesh
Bombay High Court · (2012) 03 BOM CK 0104
Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 169, 173Penal Code, 1860 (IPC) — Section 302, 34, 379, 392
High Courts26 Mar 2012Dismissed
The State of Maharashtra Vs Ramkrushna Bobde
Bombay High Court · (2012) 03 BOM CK 0102
Maharashtra Land Revenue Code, 1966 — Section 150(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts26 Mar 2012Dismissed
Mr. Modhu Gopinath Naik Vs State of Goa, The Deputy Collector and Land Acquisition Officer, Sub-Division Quepem, Quepem Goa, Village Panchayat of Assolda Xelvona-Xic Xelvona and Hodar and Mr. Nazazino Fernandes Dodyalean
Bombay High Court · (2012) 03 BOM CK 0058
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts22 Mar 2012Dismissed
Sharad @ Sharadchandra Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 107
Penal Code, 1860 (IPC) — Section 302, 307, 323, 506
High Courts22 Mar 2012
Satish Vs The State of Maharashtra
Bombay High Court · (2012) 4 ALLMR 154
Maharashtra Civil services (Conduct) Rules, 1979 — Rule 3, 3(2), 3(3)
High Courts22 Mar 2012Dismissed
Shri Vivek Brajendra Singh Vs State Government of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 130 : (2012) 4 BomCR 116 : (2012) 114 BOMLR 1349 : (2012) 4 MhLj 625
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 13, 14, 144, 15, 19Electricity (Supply) Act, 1948 — Section 53, 69, 69(1)
High Courts22 Mar 2012
Tirupati Diagnostic Center Vs The District Appropriate Authority @ Civil Surgeo, General Hospital Jalna and Others
Bombay High Court · (2012) 6 ALLMR 272
High Courts22 Mar 2012Allowed
The Executive Engineer, P.W.D., Works Division XVIII, PWD, Ponda, Goa Vs Dr. Prakash B.S. Usgaonkar and Others
Bombay High Court · (2012) 03 BOM CK 0215
Limitation Act, 1963 — Section 5
High Courts22 Mar 2012Allowed
The Executive Engineer, P.W.D., Works Division XVIII, PWD, Ponda, Goa Vs Sakharam Vasudev Sinai Usgaonkar For self and legal representative of Late Mukund Vassudev Sinai Usgaonkar
Bombay High Court · (2012) 03 BOM CK 0214
Limitation Act, 1963 — Section 5