High Courts15 Mar 2012Allowed
Baburao Aglawe Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 646 : (2013) 3 BomCR 446 : (2012) 4 MhLj 431
Wild Life (Protection) Act, 1972 — Section 11, 11(1), 29, 29(6), 35
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,360 of 3,665
High Courts15 Mar 2012Dismissed
Francis Estrocio Vs The State of Goa and Others
Bombay High Court · (2012) 03 BOM CK 0101
Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 134
High Courts15 Mar 2012Allowed
Sau. Vajabai Vikram Sonawane and Vikram Namdev Sonawane Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 236 : (2012) BomCR(Cri) 653
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 323, 34, 498A
High Courts15 Mar 2012
Ritu Prakash Desai Vs Ms. Tropical Homes and Others
Bombay High Court · (2012) 03 BOM CK 0052
Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 Mar 2012Dismissed
Iffco Tokio General Insurance Co. Ltd. Indore and Another Vs Sushilabai Patil and Others
Bombay High Court · (2012) 5 BomCR 51 : (2012) 4 MhLj 889 : (2012) 3 TAC 364
High Courts14 Mar 2012Allowed
Shivaji Tulshiram Thakre Vs State of Maharashtra
Bombay High Court · (2012) 1 ALLMR 150 : (2012) 4 MhLj 453
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2012Dismissed
Shekhar Harchand Indra Vs Ms. Sangeeta Shekhar Indra
Bombay High Court · (2012) 3 ALLMR 562 : (2013) 4 BomCR 695 : (2012) 2 DMC 145 : (2012) 4 MhLj 461
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), 9ASpecial Marriage Act, 1954 — Section 27(1), 31, 31(1)
High Courts14 Mar 2012
Mr. Rajendra J. Mandaviya Vs The Goa State Co-operative Bank Ltd. Head Office, Patto, Panaji Goa., Mrs. Sunita Rajendra J. Mandaviya and Mr. Satish R. Jivani
Bombay High Court · (2012) 03 BOM CK 0163
Arbitration and Conciliation Act, 1996 — Section 34
High Courts14 Mar 2012Allowed
Vijaykumar Daiwalkar Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 338
Constitution of India, 1950 — Article 21Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 81, 81(12), 82(9)Prevention of Corruption Act, 1947 — Section 6
High Courts14 Mar 2012
Gajanan Kale through his GPA holder, Satyabhamabai Kale Vs Sakhubai Kharat (died) and Others
Bombay High Court · (2013) 2 ABR 604 : (2012) 3 ALLMR 871 : (2013) 1 BomCR 679 : (2012) 4 MhLj 470
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 24, 36A, 36BCivil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 3 Rule 1, Order 3 Rule 2, Order 41 Rule 24, 107Constitution of India, 1950 — Article 64, 65
High Courts14 Mar 2012Dismissed
Shri Mukund Waman Thatte Vs Shri Sudhir Parshuram Chitale and Others
Bombay High Court · (2012) 3 ALLMR 604 : (2012) 5 BomCR 545 : (2012) 3 MhLj 322
Bombay Public Trusts Act, 1950 — Section 41DConstitution of India, 1950 — Article 227
High Courts14 Mar 2012
UTI Mutual Fund Vs Income Tax Officer 19(3)(2) and Others
Bombay High Court · (2012) 249 CTR 190 : (2012) 345 ITR 71 : (2012) 206 TAXMAN 341
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23D), 160(1), 161(1A), 177(3), 226(3)
High Courts14 Mar 2012
Mrs. Premila Carneiro Vs State of Goa and Two Others.
Bombay High Court · (2012) 03 BOM CK 0060
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts14 Mar 2012
Shriram Foundry Ltd. Kolhapur Vs Deputy Commissioner of Income Tax, Circle 2 and Others
Bombay High Court · (2013) 350 ITR 115
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts14 Mar 2012
UTI Mutual Fund Vs Income Tax Officer, 19(3)(2)
Bombay High Court · (2012) 19 TAXMAN 250
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23D), 160(1)(iv), 161, 161(1A), 177
High Courts14 Mar 2012Allowed
Twinkle Apparels and Another Vs Jitendra Kumar Patel
Bombay High Court · (2012) 135 FLR 705
Industrial Disputes Act, 1947 — Section 25F
High Courts13 Mar 2012
State of Maharashtra Vs Arjun Bharmaji Waghchoure and Others
Bombay High Court · (2013) 2 ABR 680
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Probation of Offenders Act, 1958 — Section 4
High Courts13 Mar 2012
Shaikh Shafi Ahmed Khadarsab Vs State of Maharashtra and Others
Bombay High Court · (2013) 1 BomCR 660
High Courts13 Mar 2012
Suresh Babani Gaonkar and Ors Vs State of Goa and Ors
Bombay High Court · (2012) 03 BOM CK 0217
Constitution of India, 1950 — Article 226
High Courts13 Mar 2012
Indivest Pte Ltd., Singapore Vs Additional Director of Income Tax-3(1) Mumbai and others
Bombay High Court · (2012) 114 BOMLR 2080 : (2012) 250 CTR 15 : (2013) 350 ITR 120 : (2012) 206 TAXMAN 351
Constitution of India, 1950 — Article 226, 5, 7Direct Tax Laws (Amendment) Act, 1987 — Section 147Finance Act, 2007 — Section 139(C), 139(D)