Bombay High Court Judgments

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1), 97(2), 97(3)Civil Procedure Code Amendment Act, 1999 — Section 13, 16, 7Civil Procedure Code Amendment Act, 2002 — Section 16

Read judgment

High Courts05 Mar 2012

Sachin C. Shah, of Mumbai, Indian Inhabitant Vs Hemant D. Shah, of Mumbai and Others

Bombay High Court · (2012) 2 BomCR 738 : (2012) 114 BOMLR 1314

Arbitration and Conciliation Act, 1996 — Section 35, 35, 5, 5, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 3

Read judgment

High Courts05 Mar 2012

Charu K. Mehta Vs Lilavati Kirtilal Mehta Medical Trust and Others

Bombay High Court · (2013) 2 BomCR 119

Bombay High Court (Original Side) Rules, 1980 — Rule 238, 246Bombay Public Trusts Act, 1950 — Section 128, 22, 41D, 50, 51Bombay Public Trusts Rules, 1951 — Rule 7

Read judgment

High Courts05 Mar 2012

The Commissioner of Income Tax II Nashik Vs Smt Varsha Dilip Kolhe

Bombay High Court · (2013) 350 ITR 384

Income Tax Act, 1961 — Section 260A

Read judgment

High Courts05 Mar 2012Dismissed

Prashant Appasaheb @Apparao Kate Vs State of Maharashtra and Another

Bombay High Court · (2012) 2 BomCR 334

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 53(A)Evidence Act, 1872 — Section 106, 114, 157, 3, 45Penal Code, 1860 (IPC) — Section 302, 375, 376, 376(f)

Read judgment

High Courts05 Mar 2012

The Goa Government Employees Association and Others Vs State of Goa and Others

Bombay High Court · (2012) 03 BOM CK 0062

Read judgment

High Courts05 Mar 2012

Miss Veena Sippy Vs Mr. Narayan Dumbre, then Senior Inspector of Police, Gamdevi Police Station and Others

Bombay High Court · (2012) BomCR(Cri) 1 : (2012) 114 BOMLR 1103

Bombay Police Act, 1951 — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 142, 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 149

Read judgment

High Courts05 Mar 2012

India Infoline Vs M/s. Jani Clancey and Richards

Bombay High Court · (2013) 1 BomCR 167

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(6), 34, 34(6)

Read judgment

High Courts04 Mar 2012Disposed Off

Lalit Vs Vandana and Others

Bombay High Court · (2013) ALLMR(Cri) 2704

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts03 Mar 2012

Shri Vinayak D. S. Karmalkar Vs Shri Anand Bisi Gaonkar, Mrs. Yesu alias Anandi Anant Gaonkar and Others

Bombay High Court · (2012) 03 BOM CK 0198

Civil Procedure Code, 1908 (CPC) — Section 10, 11

Read judgment

High Courts02 Mar 2012Dismissed

Rama Shanu Dessai Vs Shri Joaquim Vicente Coutinho

Bombay High Court · (2012) 3 BomCR 284

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104(1), 105(1), 96(1)

Read judgment

High Courts02 Mar 2012

Prashant Tayde Vs The Hon''ble Minister for Cooperation and Textile, State of Maharashtra Mantralaya, Mumbai - 32, The Divisional Joint Registrar, Cooperative Societies, Amravati Division, Sahkar Sankul, Kanta Nagar, Camp Amravati, Yavatmal District Central Cooperative Bank Limited and Narendra Bodkurwar

Bombay High Court · (2012) 3 ALLMR 337 : (2012) 2 BomCR 713 : (2012) 114 BOMLR 1136 : (2012) 3 MhLj 860

Advocates Act, 1961 — Section 38Bombay High Court (Appellate Side) Rules, 1960 — Rule 18, 18(3)Constitution of India, 1950 — Article 103, 136, 192, 192(1), 192(2)

Read judgment

High Courts02 Mar 2012

Akhtarali @ Manik Ashrafali Shaikh Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 574

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts02 Mar 2012

Devendra Shantilal Kothari Vs Mother India Securities Pvt. Ltd. and The Stock Exchange, Mumbai

Bombay High Court · (2013) 2 ALLMR 340 : (2012) 5 BomCR 95 : (2012) 114 BOMLR 973 : (2013) 2 MhLj 897

Arbitration and Conciliation Act, 1996 — Section 1, 10, 11, 12, 13Civil Procedure Code, 1908 (CPC) — Section 104, 20

Read judgment

High Courts02 Mar 2012

Kailashnath and Associates Vs Vithoba V.N. Panvelcar and Others

Bombay High Court · (2013) 2 BomCR 782 : (2012) 3 MhLj 912

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14

Read judgment

High Courts02 Mar 2012

Mr. Suresh G. Ramnani Vs Mrs. Aurelia Ana da Piedade Miranda alias Araiyo Alvares, SEFAA Vidyanagar, Aquem, Margao-Goa (dead, rep. by L.R.''s) and Others

Bombay High Court · (2012) 03 BOM CK 0201

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(d), Order 9 Rule 13, 100, 104Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 5

Read judgment