High Courts16 Mar 2012Dismissed
Smt. Silaba D''Souza and her husband and Shri Lulu K. D''Souza Vs Shri Benedito Giratur D''Souza and Others
Bombay High Court · (2012) 3 ALLMR 169 : (2013) 2 BomCR 592
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,359 of 3,665
High Courts16 Mar 2012
Shri Visnum Narayan Prabhu Dessai Vs Smt. Jayashri Visnum Dessai and Shri Ulhas Visnum Dessai
Bombay High Court · (2012) 4 ALLMR 121
High Courts16 Mar 2012Dismissed
Damodar Ramkrishna Kamat, (Since Deceased by Lrs) and Others Vs Smt. Alda Gonsalves and Others
Bombay High Court · (2012) 03 BOM CK 0164
Evidence Act, 1872 — Section 110Land Acquisition Act, 1894 — Section 30, 4(1)Land Revenue Code, 1968 — Section 105, 107
High Courts16 Mar 2012
Prakash Kumar Sinha Vs Konkan Mercantile Cooperative Bank Ltd. and Others
Bombay High Court · (2012) 4 BomCR 688
Arbitration and Conciliation Act, 1996 — Section 17, 19, 27, 31, 33Limitation Act, 1963 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 126, 84, 85
High Courts16 Mar 2012
Mumbai Waste Management Ltd. (Ramky Group) Vs Secretary of Environment, Government of India Ministry of Environment and Forests Paryavaran Bhavan, Cgo Complex Lodhi Road, New Delhi 110003 and Others SMS Infrastructure Ltd. Vs The State of Maharashtra Summons to be served to the Ld. Government Pleader appearing for the parties) under the Code of Civil Procedure and Others
Bombay High Court · (2012) 3 BomCR 823 : (2012) 114 BOMLR 1299
Batteries (Management and Handling) Rules, 2001 — Rule 3(3)Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 2, 5, 5(2)Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008 — Rule 5, 5(2)
High Courts16 Mar 2012Allowed
CTR Manufacturing Industries Limited Vs Sergi Transformer Explosion Prevention Technologies Limited, Easun MR Tap Changers Private Limited and EMCO Limited
Bombay High Court · (2012) 4 ALLMR 186 : (2013) 1 BomCR 403 : (2012) 114 BOMLR 1371
Bombay Court Fees Act, 1959 — Section 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 9A
High Courts16 Mar 2012
Smt. Joaquina D''Costa(deceased) and Others Vs Shri Alex D''Costa, (deceased) through Legal representatives
Bombay High Court · (2012) 3 ALLMR 633
High Courts16 Mar 2012Allowed
Shri Narayan Gajanan Thakur Vs Karnala Nagari Sahakari Bank Ltd. and Others
Bombay High Court · (2012) 3 ALLMR 644 : (2012) 4 MhLj 683
Maharashtra Co-operative Societies Act, 1960 — Section 101, 154(2A), 156
High Courts16 Mar 2012
Mr. Francis Cruzinho Pinto H. No-199, Firguem Bhatt, Siridao, Tiswadi, Goa Vs Mr. Mozes Anthony D''Silva, Shri Ramesh Bhagwan Pandhare and The Oriental Insurance Company Ltd.
Bombay High Court · (2013) 2 BomCR 179
Motor Vehicles Act, 1988 — Section 140
High Courts16 Mar 2012Dismissed
Shri Thomas N. Rodrigues Vs Shri Roman Luis Fernandes since deceased by his legal representatives : (Smt. Luizinha Dourado e Fernandes deleted) and Others Shri Thomas N. Rodrigues, married and his wife and Smt. Bertha Gonsalves e Rodrigues Vs Shri Roman Luis Fernandes since deceased by his legal representatives : (Smt. Luizinha Dourado e Fernandes) and Others
Bombay High Court · (2012) 03 BOM CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 90, 91
High Courts16 Mar 2012Dismissed
Anandrao Thosar Vs The State of Maharashtra and The Secretary, Freedom Fighters High Power Committee, Government of Maharashtra
Bombay High Court · (2012) 03 BOM CK 0056
Constitution of India, 1950 — Article 226, 227
High Courts16 Mar 2012Dismissed
Modista Resortwear Vs LA Calypso Hotels Pvt. Ltd.
Bombay High Court · (2012) 03 BOM CK 0013
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts16 Mar 2012Dismissed
Rukhmini Chemical Industries Vs CESTAT
Bombay High Court · (2013) 293 ELT 190
High Courts15 Mar 2012
Shapoorji Pallonji and Company Limited Vs Qatar Airways
Bombay High Court · (2012) 4 ALLMR 165 : (2012) 3 MhLj 817
Civil Procedure Code, 1908 (CPC) — Section 80, 86, 86(4)
High Courts15 Mar 2012
Umesh Moolchand Lulla Vs MS. Tropical Homes and Others
Bombay High Court · (2012) 03 BOM CK 0206
Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 Mar 2012Dismissed
Jaiprakash Strips Ltd. Vs Union of India
Bombay High Court · (2012) 192 ECR 379 : (2013) 30 STR 139 : (2012) 35 STT 524
Finance Act, 1994 — Section 73(1)(a)
High Courts15 Mar 2012Allowed
Mohan Madhukar Sudame Vs State of Maharashtra and The Nagpur University, Nagpur
Bombay High Court · AIR 2012 Bom 89 : (2012) 3 ALLMR 83 : (2012) 3 BomCR 828 : (2012) 4 MhLj 218
Advocates Act, 1961 — Section 30, 35, 36, 37Bar Councils Act, 1926 — Section 14Civil Procedure Code, 1908 (CPC) — Section 58
High Courts15 Mar 2012Dismissed
M/s. Raj Chemicals Vs Union of India and Others
Bombay High Court · (2012) 4 ALLMR 433 : (2012) 190 ECR 321 : (2013) 287 ELT 145
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 35, 35(1), 35(H)(1), 35C, 35HCENVAT (Credit) Rules, 2004 — Rule 5
High Courts15 Mar 2012Allowed
Nishith Madanlal Desai Vs Commissioner of Income Tax-11 and Others
Bombay High Court · (2012) 250 CTR 412 : (2012) 345 ITR 545 : (2012) 209 TAXMAN 148
Income Tax Act, 1961 — Section 154, 220(6), 245
High Courts15 Mar 2012Dismissed
Mr. Aureliano Fernandes Vs State of Goa, Goa University and Executive Council of the Goa University
Bombay High Court · (2012) 3 ALLMR 921 : (2013) 1 BomCR 138 : (2012) 114 BOMLR 2004
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(1)(2), 14(2), 14(3)Constitution of India, 1950 — Article 14, 16, 226, 309, 311