High Courts21 Mar 2012Dismissed
Shri Farid Khan Jabber Khan Vs Wipro Company Ltd.
Bombay High Court · (2012) 134 FLR 174 : (2012) LLR 732
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,357 of 3,665
High Courts21 Mar 2012Dismissed
Commissioner of Income Tax-21 Vs Jai Hind CHS Ltd.
Bombay High Court · (2013) 259 CTR 501 : (2012) 349 ITR 541 : (2012) 209 TAXMAN 163
Income Tax Act, 1961 — Section 143(1), 147, 148
High Courts21 Mar 2012Allowed
Ajinath Avhad, Bajirao Avhad and Dhondiba Avhad Vs The State of Maharashtra and Others
Bombay High Court · (2012) 03 BOM CK 0173
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4
High Courts21 Mar 2012
Government of Maharashtra Irrigation Department Vs Atur India Private Limited ''Atur Chambers'' 2-A Moledina Road, Pune-411001
Bombay High Court · (2012) 6 BomCR 290 : (2012) 4 MhLj 319
Arbitration Act, 1940 — Section 30, 39
High Courts21 Mar 2012
Bitesh Hanumantrao Sagar (Deleted), (a) Smt. Shailaja Bitesh Sagar, (b) Mrs.Shradha Atwani, (c) Miss Hem Bitesh Sagar, All of Mumbai, Indian Inhabitants Vs (A) Virgina Anthony Misquitta and Others
Bombay High Court · (2012) 3 ALLMR 805 : (2013) 1 BomCR 419
Bombay High Court (Original Side) Rules, 1980 — Rule 265, 266, 58, 59, 91Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 8 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5Constitution of India, 1950 — Article 225
High Courts21 Mar 2012
Datta Chandode and Shivram Bhise Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 771
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Mar 2012
Parksons Cartamundi Pvt. Ltd. 41/B, Lalbauag Industrial Estate, Dr. Ambedkar Road, Lalbaug, Mumbai-400012 Vs Suresh Kumar Jasraj Burad
Bombay High Court · (2012) 114 BOMLR 1991
Companies Act, 1956 — Section 21Trade Marks (Amendment) Act, 2010 — Section 45, 45(1), 45(2), 45(3)Trade Marks Act, 1999 — Section 17(2), 2(1), 45, 45(1), 53
High Courts21 Mar 2012Allowed
Balbhim Ghumare Vs The State of Maharashtra and The Executive Engineer, Minor Irrigation Division, Zilla Parishad, Beed, District Beed
Bombay High Court · (2012) 6 ALLMR 371
Land Acquisition Act, 1894 — Section 4
High Courts21 Mar 2012Dismissed
Commissioner of Central Excise Vs Universal Packaging
Bombay High Court · (2013) 292 ELT 191
High Courts20 Mar 2012
Ratan Khatrya Padavi Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 756
High Courts20 Mar 2012
Jer Rutton Kavasmaneck @ Jer Jawhar Thadani and anr Vs Gharda Chemicals Ltd. and Others
Bombay High Court · (2012) 03 BOM CK 0265
Bombay Court Fees Act, 1959 — Section 8, 9
High Courts20 Mar 2012Disposed Off
The Commissioner of Income Tax-2, Mumbai Vs Raymond Ltd.
Bombay High Court · (2012) 208 TAXMAN 454
High Courts20 Mar 2012
Ashok Magar Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 716
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 320, 324, 504, 506
High Courts20 Mar 2012
Kishor Gurarikar Vs State of Maharashtra
Bombay High Court · (2012) CriLJ 3397
High Courts20 Mar 2012
Commissioner of Income Tax-2, Mumbai Vs Raymond Ltd.
Bombay High Court · (2012) 03 BOM CK 0228
High Courts20 Mar 2012Allowed
Eastern Ship Chandlers Pvt. Ltd. and Another Vs Mumbai Kamgar Sabha
Bombay High Court · (2012) 134 FLR 145
Industrial Disputes Act, 1947 — Section 10A
High Courts20 Mar 2012Dismissed
Rajesh Vora Vs Arti Mehra and Marine Container India Pvt. Ltd.
Bombay High Court · (2012) 4 ALLMR 815
Presidency Towns Insolvency Act, 1909 — Section 34, 34(b)
High Courts20 Mar 2012Dismissed
Shivaji @ Savliram Nalawade Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 539 : (2013) BomCR(Cri) 267
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 2012
Vachhalabai Gavane, Died on 23.10.2010, Santosh Gavane and Ganesh Vs Chinkaji Jadhav and Others
Bombay High Court · (2012) 3 ALLMR 91 : (2012) 4 MhLj 198
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 26 Rule 10, Order 26 Rule 9
High Courts20 Mar 2012
M/s. DGP Hinoday Industries Ltd. Vs Commissioner of Central Excise, Pune - 1 ICE House, 41A, Sassoon Road, Opp. Wadia College, Pune - 411 001
Bombay High Court · (2012) 190 ECR 295
Central Excise (No. 2) Rules, 2001 — Rule 7, 7(4)Central Excise Rules, 1944 — Rule 173(2A), 173(I), 173CC, 9BCentral Excises and Salt Act, 1944 — Section 11A, 11A(2), 11AA, 37(2)