Bombay High Court Judgments

High Courts22 Mar 2012

Mr. Sheshao Bhayani, Partner, M/s. Aina Exports, 516, 5th floor, Lake Plaza Building, Opp. Nehru Stadium, Fatorda Stadium, Fatorda, Margao, Goa Vs Police Inspector/Station-In-Charge Hospet Police Station, (Rural), Hospet Sub-Division, Belalry District, Karnataka, Police Inspector, Margao Town Police Station, Margao, Goa. And State by the Public Prosecutor

Bombay High Court · (2012) 03 BOM CK 0208

High Courts22 Mar 2012

Pricewaterhouse Co-opers Pvt. Ltd. and Others Vs C. Anthony Louis and Others

Bombay High Court · (2012) BomCR(Cri) 660

Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 226, 406, 427Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226, 227

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High Courts22 Mar 2012

M/s. Anshu Iron and Electricals Vs Maharashtra State Electricity Distribution Company Limited and Another

Bombay High Court · (2012) 03 BOM CK 0182

Central Sales Tax Act, 1956 — Section 3, 3(1), 4(1), 4(2), 5Constitution of India, 1950 — Article 12, 14, 226, 246(1), 246(3)

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High Courts22 Mar 2012

Sakhubai @ Shakuntala V. Chopde Vs National Thermal Power Corporation and Others

Bombay High Court · (2012) 5 ALLMR 378 : (2012) 114 BOMLR 1636 : (2012) 4 MhLj 147

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 10, 11, 4, 4(1), 9Land Acquisition Act, 1984 — Section 12(2), 18, 23(1), 30, 31

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High Courts22 Mar 2012

Dr. Satish Sadashiv Kulkarni Vs Gram Panchayat, Janefal and Others

Bombay High Court · (2012) 3 ALLMR 81 : (2012) 3 MhLj 925

Bombay Village Panchayats Act, 1958 — Section 129(1), 129(2), 14(1)Constitution of India, 1950 — Article 226, 227

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High Courts22 Mar 2012Dismissed

Mr. Antonio Vicente Soccoro Lobo and Mrs. Perpetua Lobo Vs Mr. Ravindra Vasant Kenkre, (since deceased) Represented Through His L.R. Vapsk R. Kenkre Represented By his Natural Guardian Respondent No.2

Bombay High Court · (2012) 03 BOM CK 0066

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Mar 2012Allowed

Mr. Mohsin Khan, Partner, M/s. Aina Exports, 516, 56th floor, Lake Plaza Building, Opp. Nehru Stadium, Fatorda Stadium, Fatorda, Margao, Goa Vs Police Inspector/Station-In-Charge Hospet Police Station, (Rural), Hospet Sub-Division, Bellary District, Karnataka, Police Inspector, Margao Town Police Station, Margao, Goa and State by the Public Prosecutor

Bombay High Court · (2012) 03 BOM CK 0063

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High Courts22 Mar 2012Allowed

The Executive Engineer, P.W.D., Works Division XVIII, PWD, Ponda, Goa Vs Shri Subhash Vasudev Xete Tilve

Bombay High Court · (2012) 03 BOM CK 0061

Limitation Act, 1963 — Section 5

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High Courts22 Mar 2012

Sheikh Mohammad Haniff Bepari Vs The Goa Municipalities Appellate Tribunal and The Chief Officer, Panaji Municipal Council, Municipal Building, Panaji Goa. Now the Commissioner, Corporation of the City of Panaji

Bombay High Court · (2012) 03 BOM CK 0057

Constitution of India, 1950 — Article 227

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High Courts22 Mar 2012Allowed

Sardar Wali Mohammad @ Sohail Vs Union of India and Another

Bombay High Court · (2012) 03 BOM CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 342, 391Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21(c), 27A, 29, 30

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High Courts22 Mar 2012Dismissed

Mr. Sunil Verma Vs Mrs. Maria Lourdes Ester de Sa Gracias Flor alias Ester Gracias and Others

Bombay High Court · (2012) 03 BOM CK 0041

Benami Transactions (Prohibition) Act, 1988 — Section 4

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High Courts22 Mar 2012Dismissed

Narsing Talnikar Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 669 : (2013) BomCR(Cri) 96

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts22 Mar 2012Allowed

The Executive Engineer, P.W.D., Works Division XVIII, PWD, Ponda, Goa Vs Shri. Prabhakar Krishna Sinai Usgaonkar

Bombay High Court · (2012) 03 BOM CK 0035

Limitation Act, 1963 — Section 5

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High Courts21 Mar 2012Allowed

Shri. Dinkar Bante Vs Maharashtra State Electricity Distribution Company Limited (M.S.E.D.C.L.), (Erstwhile Maharashtra State Electricity Board (M.S.E.B.)

Bombay High Court · (2012) BomCR(Cri) 217

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 465Electricity Act, 2003 — Section 135, 138

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High Courts21 Mar 2012

The State of Maharashtra Vs Hiralal Choudhari and Others Hiralal Chaudhari and Gendabai Chaudhari Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 194

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts21 Mar 2012Dismissed

The oriental Insurance Company Ltd. Vs Shri Sudhakarrao Rambhau Borade and Others

Bombay High Court · (2012) 3 ALLMR 88 : (2012) 4 MhLj 315

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Mar 2012

Raghu Sarangi, P. No. 41/2010 Currently Held at Central Jail Aguada, Goa Vs State of Goa and Public Prosecutor

Bombay High Court · (2012) BomCR(Cri) 93 : (2012) CriLJ 2490

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts21 Mar 2012Dismissed

Jabil Circuit India Private Limited Vs Commissioner of Central Excise, Pune III Commissionerate

Bombay High Court · (2012) 190 ECR 307 : (2013) 295 ELT 29

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 10ACentral Excises and Salt Act, 1944 — Section 11AB, 11AC, 4(1)

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High Courts21 Mar 2012

Rajesh Bharat Latkar Vs State of Maharashtra, Kolhapur Municipal Corporation, State Election Commission Maharashtra and Sou. Smita Maruti Mane

Bombay High Court · (2012) 3 ALLMR 596 : (2012) 4 BomCR 680 : (2012) 4 MhLj 83

Bombay Provincial Municipal Corporations Act, 1949 — Section 5BConstitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(4), 15, 3, 4

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High Courts21 Mar 2012Disposed Off

The Commissioner of Income Tax-2, Mumbai Vs Raymond Ltd.

Bombay High Court · (2012) 209 TAXMAN 154

Income Tax Act, 1961 — Section 35B

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