High Courts07 Mar 2012
Runwal Developers Private Limited Vs Shri Yogesh Mehta
Bombay High Court · (2012) 3 ALLMR 813 : (2012) 4 BomCR 793 : (2012) 4 MhLj 81
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,363 of 3,665
High Courts07 Mar 2012Dismissed
Olive Healthcare Vs Lannett Company Inc. and DHL Lemuir Logistics Pvt. Ltd.
Bombay High Court · (2012) 2 ARBLR 259 : (2012) 3 BomCR 36
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 2, 2(2)Constitution of India, 1950 — Article 136, 227Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
High Courts07 Mar 2012Dismissed
Shri Bhisso Ganesh Gaonkar and his wife and Smt. Saraswati Gaonkar, (Since deceased) Vs State of Goa and Others
Bombay High Court · (2012) 03 BOM CK 0076
High Courts07 Mar 2012
Ravsaheb Shivappa Patil (Through Jail) Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 325
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Mar 2012
Mrs. Sreeja Vs Mr. Puliyankalath Rajesh and Goldman Sachs Pvt. Ltd. Crystal Downs
Bombay High Court · AIR 2012 Bom 154
Civil Procedure Code, 1908 (CPC) — Section 48A, 60(1)(ia)Hindu Marriage Act, 1955 — Section 25, 26, 9
High Courts06 Mar 2012
Dhiraj Dharamdas Dewani Vs M/s Sonal Info Systems Pvt. Ltd.
Bombay High Court · (2012) 3 ALLMR 209 : (2012) 2 BomCR 842 : (2012) 114 BOMLR 2251 : (2012) 3 MhLj 888
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20Copyright Act, 1957 — Section 1, 10, 12, 13, 14(1)Specific Relief Act, 1963 — Section 34
High Courts06 Mar 2012Dismissed
Sizarali M. Dodhia, 12, Karimabad Society, Ghod Dod Road, Surat 395 001 Gujarat Vs Angel Capital and Debt Market Ltd. G1, Akruti Trade Center, MIDC, Road No. 7, andheri (East), Mumbai
Bombay High Court · (2012) 03 BOM CK 0294
High Courts06 Mar 2012Dismissed
M/s. Kail Limited, (formerly known as Kitchen Appliances India Limited) Vs M/s. Sahebrao Deshmukh, Co-operative Bank Ltd., M/s. Amber Electronics and Others
Bombay High Court · (2012) 6 ALLMR 932 : (2012) 3 MhLj 320
Arbitration and Conciliation Act, 1996 — Section 9
High Courts06 Mar 2012
M/s. Sparrow Technologies Ltd. Vs Mr. Ravinder P. Kumar
Bombay High Court · (2012) 4 ALLMR 142 : (2012) 3 BomCR 294
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(A), Order 21 Rule 46(C)
High Courts06 Mar 2012Allowed
Shivaji Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 775 : (2012) 4 BomCR 754 : (2012) 4 MhLj 383
Maharashtra 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 7Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis), Nomadic Tribes, Other Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2003 — Rule 7
High Courts06 Mar 2012
Abdul Riyaz Abdul Bashir Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 329 : (2012) CriLJ 3277
Evidence Act, 1872 — Section 155Penal Code, 1860 (IPC) — Section 302, 307, 34, 498(A)
High Courts06 Mar 2012Dismissed
Ramchandra Vaman Naik House No. 366/1, Dhakul Maini-Navelim, Bicholim, Goa, Khemalo Sakharam Sawant Betul Wada, House No. 181/1 Amona, Bicholim, Goa and Shantaram Ganesh Ghadi House No. 194, Fanarwadi- Navelim, Sanzuliem Vs M/s. Sesa Goa Limited Sesa Ghor, 20 EDC Complex, Patto, Panjim, Goa and Others
Bombay High Court · (2012) 03 BOM CK 0202
Constitution of India, 1950 — Article 14, 21, 226, 51A
High Courts06 Mar 2012
Asian Rubber Industries 69, Najafgarh Road, New Delhi-110 015, Reliance Footwear Pvt. Ltd.; 388-389, Part-A, MIE Bahadurgarh, Dist. Jhajjar, Haryana-124 507, Rexona Footwear Pvt.Ltd. 388-389, Part-A, MIE Bahadurgarh, Dist. Jhajjar, Haryana-124 507 and Hawa Traders, 311/313, Ibrahim Rahimtullah Road, Appellants Mumbai-400 003 Vs Jasco Rubbers, 8/51, Moonalingal, Calicut-673 032 and Manpasand Footwear, Tambe Maidan, Near Jain Mandir, Kurar Village, Malad (E), Mumbai-400 097 Jasco Rubbers, 8/51, Moonalingal, Calicut-673 032 and Manpasand Footwear, Tambe Maidan, Near Jain Mandir, Kurar Village, Malad (E), Mumbai-400 097 Vs Asian Rubber Industries 69, Najafgarh Road, New Delhi-110 015, Reliance Footwear Pvt. Ltd.; 388-389, Part-A, MIE Bahadurgarh, Dist. Jhajjar, Haryana-124 507, Rexona Footwear Pvt.Ltd. 388-389, Part-A, MIE Bahadurgarh, Dist. Jhajjar, Haryana-124 507 and Hawa Traders, 311/313, Ibrahim Rahimtullah Road, Appellants Mumbai-400 003
Bombay High Court · (2013) 1 BomCR 393 : (2013) 53 PTC 495
Designs Act, 2000 — Section 19, 2, 22(3), 28(3), 4
High Courts06 Mar 2012
Vinod Ramling Ghogare Vs The State of Maharashtra, The Director of Higher and Technical Education, Mumbai, The President/Secretary, Divisional Caste Verification Committee, For SC, VJNT and OBC, Latur Division, Latur and The Principal, Padmabhushan Vasantdada Patil Institute of Technology, Bhadgaon, Sangli, Dist-Sangli
Bombay High Court · (2012) 3 ALLMR 803 : (2013) 4 BomCR 645 : (2012) 4 MhLj 457
Maharashtra 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(1)
High Courts06 Mar 2012Disposed Off
Killick Nixon Limited Vs DCIT, Central Circle (3), 9th floor, CGO Building, M.K. Road, Mumbai-400020
Bombay High Court · (2012) 114 BOMLR 2088 : (2012) 208 TAXMAN 45
Constitution of India, 1950 — Article 226Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 260A
High Courts06 Mar 2012
The Commissioner of Income Tax, City-VII, Mumbai Vs M/s. Sonata Software Ltd.
Bombay High Court · (2012) 249 CTR 441 : (2012) 343 ITR 397 : (2012) 207 TAXMAN 129
Finance Act, 2000 — Section 10(A)(1), 10(A)(2), 10(A)(9), 10AIncome Tax Act, 1922 — Section 15(C)(2), 15CIncome Tax Act, 1961 — Section 139(5), 260(A), 33B, 80HHE, 84
High Courts06 Mar 2012Dismissed
Mr. Franky Monteiro (Executive Member)All Goa Unaided Schools Parents Association (AGUSPA)House No. 501, Devotte, Loutolim, Salcete, Goa Vs Directorate of Education, State of Goa and Manovikas English Medium School Managed by Manovikas Charitable Trust
Bombay High Court · (2012) 3 ALLMR 185 : (2013) 3 BomCR 303
Constitution of India, 1950 — Article 19, 19(1), 226Goa School Education Act, 1984 — Section 139(3)Goa School Education Rules, 1986 — Rule 24
High Courts06 Mar 2012Allowed
Shri Sandip Arjun Vazarkar Vs Shri Rajesh Madhukar Khautankar, Shri Yuvraj Shantaram Mayekar and The Returning Officer for Bardez III
Bombay High Court · (2013) 3 BomCR 353
Constitution of India, 1950 — Article 226, 227, 323ARepresentation of the People Act, 1951 — Section 101
High Courts06 Mar 2012Disposed Off
Commissioner of Income Tax, City-VII, Mumbai Vs Sonata Software Ltd.
Bombay High Court · (2012) 21 TAXMAN 23
Income Tax Act, 1961 — Section 10A, 10A(2), 10A(9), 139(5), 260A
High Courts06 Mar 2012Disposed Off
Sergi Transformer Explosion Prevention Technologies Pvt. Ltd. Vs The Controller of Patents and Designs and Others
Bombay High Court · (2012) 03 BOM CK 0003
Constitution of India, 1950 — Article 226