COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,361 of 3,665

High Courts13 Mar 2012

Allan John Waters Vs The State of Maharashtra and The Supt. of Jail Byculla Central Prison

Bombay High Court · (2012) BomCR(Cri) 242 : (2012) CriLJ 2996

Criminal Procedure Code, 1973 (CrPC) — Section 166, 2, 377, 428, 70Evidence Act, 1872 — Section 27

High Courts13 Mar 2012

Conros Steels Pvt. Ltd. Vs Lu Qin (Hong Kong) Co. Ltd. and Others

Bombay High Court · (2013) 1 ARBLR 236 : (2012) 6 BomCR 149 : (2012) 114 BOMLR 1287

Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 17, 19, 2Civil Procedure Code, 1908 (CPC) — Section 115

High Courts13 Mar 2012Dismissed

Mrs. Bibiana Fernandes Vs Mr. Lino Santana Fernandes,(deceased) Mrs. Cecilia M. E. Fernandes,(deceased) both and Others

Bombay High Court · (2012) 03 BOM CK 0078

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts13 Mar 2012

Mr. Raasul K. Kazi Vs State of Goa and Others

Bombay High Court · (2012) 03 BOM CK 0065

Constitution of India, 1950 — Article 226

High Courts13 Mar 2012

Mr. Thomas Jose Filomena De Souza, alias Thomas De Souza and Mrs. Linette Fatima D''souza Vs Shri Gurudas Naik

Bombay High Court · (2012) 03 BOM CK 0036

Registration Act, 1908 — Section 17(1A), 17(i)Transfer of Property Act, 1882 — Section 53A

High Courts13 Mar 2012

Vithalrao Dhonduji Bhandakkar Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 886

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 471

High Courts13 Mar 2012

Fardoon Minoo Irani Vs Union of India

Bombay High Court · (2013) 290 ELT 369

Penal Code, 1860 (IPC) — Section 193, 196, 228

High Courts13 Mar 2012Dismissed

New India Assurance Co. Ltd. Vs Prakash Dhondiram Nade and Another

Bombay High Court · (2012) 133 FLR 597

High Courts12 Mar 2012Dismissed

Mrs. Pramodini Muzawar Vs Secretary of Tourism, Government of Goa

Bombay High Court · (2012) 3 ALLMR 175 : (2012) 3 BomCR 505 : (2012) 114 BOMLR 1307 : (2012) 134 FLR 411 : (2012) 4 MhLj 155 : (2013) 2 SCT 418

Constitution of India, 1950 — Article 226Fundamental Rules — Rule 56

High Courts12 Mar 2012

Uttam Murari Kadam Vs Smt. Hajira Begum Nisar and Others

Bombay High Court · (2012) 3 ALLMR 641 : (2012) 6 BomCR 218 : (2012) 3 MhLj 661

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 98

High Courts12 Mar 2012Dismissed

Prakash Mohanlal Duggad and Another Vs Zilla Parishad and Others

Bombay High Court · (2013) 1 ACC 233 : (2012) 5 ALLMR 38 : (2012) 3 BomCR 765

Motor Vehicles Act, 1988 — Section 162, 166, 168

High Courts12 Mar 2012Dismissed

Babu Nago Rekdo Vs The Chief Secretary, Government of Goa, Secretariat, Panaji Goa and The Mamlatdar, Head of Taluka Revenue, Sanguem Goa

Bombay High Court · (2012) 03 BOM CK 0134

High Courts12 Mar 2012

Shri. Ghanshyam K. Khabrani Vs Assistant Commissioner of Income Tax, Circle-1,Thane and Others

Bombay High Court · (2012) 249 CTR 370 : (2012) 346 ITR 443 : (2012) 210 TAXMAN 75

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 117(1), 143(1), 143(2), 147, 148

High Courts12 Mar 2012Allowed

Shri Jayant Madhukar Padbidri Vs Shri Sarvottam Narcinva Kamat

Bombay High Court · (2012) 03 BOM CK 0030

Specific Relief Act, 1963 — Section 31

High Courts12 Mar 2012Dismissed

Ramakant R, Udaykar, (expired), P.O. Box 46, P.O. Cuncolim, Veroda, Salcete - Goa (Rajani Ramakant Udaykar, Rajnish Ramakant Udaykar and Rajneet Ramakant Udaykar) Vs Union Bank of India

Bombay High Court · (2012) 03 BOM CK 0016

High Courts12 Mar 2012

Mohd. Rafioddin Rehan Siddiqui and Others Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 79

Criminal Procedure Code, 1973 (CrPC) — Section 109, 34, 406, 408, 409

High Courts12 Mar 2012

Baburao Vs Sarpanch/Gramsevak

Bombay High Court · (2013) 3 ABR 89

High Courts12 Mar 2012

Ramkrishna Chauhan and Vs Seth D.M. High School and etc. etc.

Bombay High Court · (2013) 3 ABR 106

Constitution of India, 1950 — Article 133, 134(A), 14, 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 5, 5(1), 5(2)

High Courts09 Mar 2012Dismissed

Prema Ramanand Hattangadi Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 BomCR(Cri) 338

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 253, 254, 255Penal Code, 1860 (IPC) — Section 500, 501, 502

High Courts09 Mar 2012

Balu Nattu Sontakke Vs The State of Maharashtra, thorough the Collector, Collectorate Office, Buldana and The Special Land Acquisition Officer, Medium Project, Khamgaon

Bombay High Court · (2013) 1 BomCR 185