High Courts02 Mar 2012
Shri Eslie Noronha Vs Shri J. Lambert Almeida and his Wife and Smt. Judith Almeida
Bombay High Court · (2012) 03 BOM CK 0200
Evidence Act, 1872 — Section 65(b), 66
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,365 of 3,665
High Courts02 Mar 2012Dismissed
National Insurance Co. Ltd., Diamond Chambers, 2nd floor, 18th June Road, Panaji-Goa Vs Smt. Ashwini Balu Gaude and others
Bombay High Court · (2012) 03 BOM CK 0199
Motor Vehicles Act, 1988 — Section 140, 147, 147(1)(b), 2(13)
High Courts02 Mar 2012
In Re: Zuari Holdings Ltd.
Bombay High Court · (2012) 4 ALLMR 345 : (2012) 108 CLA 371 : (2012) 173 CompCas 428
Companies Act, 1956 — Section 21, 22(2), 235, 250A, 391
High Courts02 Mar 2012
Vishnu Walve Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 268
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 307, 320, 324, 326
High Courts02 Mar 2012
The State of Maharashtra Vs Krishnaawatar Daulatsingh Madan, Sole Proprietor of Trade Name Daulatsingh Madan and Sons
Bombay High Court · (2012) 03 BOM CK 0146
Bombay Court Fees Act, 1959 — Article 1, 18Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 35(A), 80, 96Constitution of India, 1950 — Article 299, 299(1)
High Courts02 Mar 2012Allowed
Josh Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 429 : (2012) BomCR(Cri) 231
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 429
High Courts02 Mar 2012
Maruti Rayba Karche Vs Nana Jayram Rane and Others
Bombay High Court · (2012) 3 ALLMR 750 : (2012) 3 BomCR 31
Bombay Village Panchayats Act, 1958 — Section 33(5)
High Courts02 Mar 2012
Rabo India Finance Ltd. Vs Deputy Commissioner of Income Tax and Others
Bombay High Court · (2012) 346 ITR 81
Income Tax Act, 1961 — Section 148
High Courts02 Mar 2012
Western Coalfields Ltd. Vs CESTAT
Bombay High Court · (2013) 288 ELT 203
Central Excises and Salt Act, 1944 — Section 11B(1), 12B, 35G
High Courts02 Mar 2012
Shri Subiraj P. Naik and his Wife and Mrs. Bharati S. Naik Vs M/s Babu Sitaram Naik and Others
Bombay High Court · (2012) 03 BOM CK 0026
High Courts01 Mar 2012
Teltech Instrumentation Pvt. Ltd. Vs Bharat Petroleum Corporation Ltd.
Bombay High Court · (2012) 2 ARBLR 471 : (2012) 3 BomCR 743 : (2012) 114 BOMLR 1251 : (2012) 4 MhLj 355
Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 13, 13(3), 14
High Courts01 Mar 2012Dismissed
Ramdas Ajinath Bhandwalkar Vs The State of Maharashtra and Ganesh Sawant
Bombay High Court · (2012) BomCR(Cri) 406 : (2012) CriLJ 2497
Criminal Procedure Code, 1973 (CrPC) — Section 174, 372Penal Code, 1860 (IPC) — Section 107, 306, 506
High Courts01 Mar 2012Allowed
Inderchand Sattawan (Pardeshi) Vs The State of Maharashtra,The Scheduled Castes, Vimukta Jaties, Nomadic Tribes, Other Backward Classes and Special Backward Classes Caste Certificate Scrutiny Committee No. 1, Aurangabad, The Sub-Divisional Officer, Sillod, District : Aurangabad and Group Gram Panchayat, Palaskheda -Khaparkheda
Bombay High Court · (2012) 3 ALLMR 637 : (2013) 1 BomCR 675 : (2012) 4 MhLj 449
Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 9, 9(3)
High Courts01 Mar 2012
Nitin and Another Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 912
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279, 337, 427
High Courts01 Mar 2012
M/s. Selwell Foods and Beverages Private Limited Vs M/s. Minar Marketing a proprietary Concern owned by Mrs. Aura Cardozo
Bombay High Court · (2012) 03 BOM CK 0216
High Courts01 Mar 2012Disposed Off
The Commissioner of Income Tax-V, Pune Vs Finolex Cables Ltd.
Bombay High Court · (2012) 209 TAXMAN 79
Income Tax Act, 1922 — Section 15C, 15C(2)Income Tax Act, 1961 — Section 260A, 80I
High Courts01 Mar 2012
Shri. Rajesh Narayan Jaiswal Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 15 : (2012) 114 BOMLR 1215
Bombay Prohibition Act, 1949 — Section 119, 120, 121, 122, 123Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 117, 118, 149, 150, 151
High Courts01 Mar 2012
Shri Jyothi L. Concar, represented by his Power of Attorney Holder, Shri Rajesh Timblo and Mrs. Usha Jyothi Concar Vs The Revisional Authority, (Central Government), Ministry of Mines, Krishi Bhavan, New Delhi, State of Goa and The Director of Mines and Geology, Government of Goa
Bombay High Court · (2012) 03 BOM CK 0092
High Courts01 Mar 2012
Khadi and Village Industries Commission and others Vs Jeroo Porus Karai
Bombay High Court · (2012) 3 ALLMR 795 : (2012) 3 BomCR 67 : (2012) 114 BOMLR 997 : (2012) 3 MhLj 327
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85
High Courts01 Mar 2012
Prakash Dattaram Chavan Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 48
Penal Code, 1860 (IPC) — Section 302, 307, 498A