High Courts28 Feb 2012Dismissed
Digambar Bhujang Kamble Vs The State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 460
Criminal Procedure Code, 1973 (CrPC) — Section 372, 482Penal Code, 1860 (IPC) — Section 107, 108, 306, 34, 504
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,367 of 3,665
High Courts28 Feb 2012Dismissed
A. K. Jayakumar Vs State
Bombay High Court · (2012) BomCR(Cri) 735
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 304
High Courts28 Feb 2012
The Commissioner of Income Tax, Central-II, Mumbai Vs Shri Shreyas S. Morakhia
Bombay High Court · (2012) 114 BOMLR 942 : (2012) 249 CTR 30 : (2012) 342 ITR 285 : (2012) 206 TAXMAN 32
Income Tax Act, 1961 — Section 28, 36(1), 36(2)
High Courts28 Feb 2012Dismissed
Shri Madhukar K. Farde Vs Central Bureau of Investigation
Bombay High Court · (2012) 02 BOM CK 0044
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161(2)Evidence Act, 1872 — Section 7, 8
High Courts28 Feb 2012Allowed
Shri Narayan Vithu Vaigankar(dec) through his heirs, Smt. Shantabai Narayan Vaigankar and Others Vs Deputy Collector (Rev) and Land Acquisition Officer, Panaji, Goa and Goa Housing Board
Bombay High Court · (2013) 2 BomCR 786
Land Acquisition Act, 1894 — Section 18, 30, 4, 4(1)
High Courts27 Feb 2012Dismissed
Shri Gurudas Vasant Naik and Shri Bholanath Chandrakant Ghadi Sakhalkar Vs State of Goa and Others
Bombay High Court · (2012) 4 ALLMR 110 : (2013) 3 BomCR 364
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 18, 4, 4(1), 5A, 5A(2)
High Courts27 Feb 2012Dismissed
Manjula Arvind Thakkar Vs Sharekhan Limited
Bombay High Court · (2012) 02 BOM CK 0196
Arbitration and Conciliation Act, 1996 — Section 31, 34Evidence Act, 1872 — Section 19Securities and Exchange Board of India Act, 1992 — Section 11(1)
High Courts27 Feb 2012
Shri Ranchhodbhai Bhagwanbhai Tandel Since Deceased Through LR 1-A Naresh Ranchhodbhai Tandel) Vs The Competent Authority, Mumbai Appointed Under the Smugglers and Foreign Exchange Manipulators Forfeiture of Property Act, 1976, State of Maharashtra and Union of India
Bombay High Court · (2013) 1 BomCR(Cri) 379
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 2(2), 3, 3(1), 6Constitution of India, 1950 — Article 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68E
High Courts27 Feb 2012Dismissed
The Commissioner of Income Tax Aayakar Bhavan, Near Holy Cross School, Cantonment, Aurangabad Vs Shetkari Sahakari Sakhar Karkhana Limited, Killari
Bombay High Court · (2012) 02 BOM CK 0172
Income Tax Act, 1961 — Section 40A(2)
High Courts27 Feb 2012
Nimbus Communications Limited Vs Board of Control for Cricket in India and another
Bombay High Court · (2012) 6 ALLMR 357 : (2012) 4 ARBLR 113 : (2012) 5 BomCR 114 : (2013) 1 MhLj 39
Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Specific Relief Act, 1963 — Section 14(3)
High Courts27 Feb 2012Dismissed
State Vs Shri Sadashiv Parab and Others
Bombay High Court · (2012) 02 BOM CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 143, 147, 149, 304, 323
High Courts27 Feb 2012Dismissed
Union of India Vs M/s. Consolidated Construction Company, Patel''s Bungalow, Near Electricity Department, Dacorlim, Goa
Bombay High Court · (2012) 02 BOM CK 0138
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34
High Courts27 Feb 2012Dismissed
Mr. Arthur Martins and his wife and Others Vs The Land Acquisition Officer, Deputy Collector, Collectorate, South Goa, Margao, Goa and Others
Bombay High Court · (2012) 02 BOM CK 0125
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 16, 17, 18
High Courts27 Feb 2012
Bank of Baroda Somaiya Sadan, D.J. Road, Ville Parle West, Mumbai 400 056 Vs Vijaya Bank Maker Chambers IV and Mr. N. Sadasivan, Ombudsman
Bombay High Court · (2012) 02 BOM CK 0123
Limitation Act, 1963 — Article 59, 10, 11, 12, 13
High Courts27 Feb 2012Allowed
Kuwarlal Patle Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 193
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts27 Feb 2012
Union of India Vs Rizvi Construction Co. 7, Sheetal Chandrika, 399, Hill Road, Kurla (W), Mumbai-400070
Bombay High Court · (2012) 3 ALLMR 233 : (2012) 4 MhLj 179
Arbitration and Conciliation Act, 1996 — Section 34
High Courts27 Feb 2012
Anand Rathi Share and Stock Brokers Ltd. formerly known as Navratan Capital and Securities Ltd. Vs Devendra Singh Bagga
Bombay High Court · (2012) 4 ALLMR 859
Arbitration and Conciliation Act, 1996 — Section 31(1), 34
High Courts27 Feb 2012
India Infoline Limited Vs Shyamlal Daulatram Vachhani
Bombay High Court · (2012) 3 ALLMR 206
Arbitration and Conciliation Act, 1996 — Section 34Securities and Exchange Board of India Act, 1992 — Section 11(1)Securities Contracts (Regulation) Act, 1956 — Section 10
High Courts25 Feb 2012
Nitesh Jiwan Jangle Vs State of Maharashtra and Others
Bombay High Court · (2013) 2 BomCR(Cri) 779
Bombay Police Act, 1951 — Section 56, 59Income Tax Act, 1961 — Section 143(1)(a), 32AB
High Courts24 Feb 2012Dismissed
Proposed Vaibhav Cooperative Housing Society Vs State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 940
Constitution of India, 1950 — Article 226Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 26, 27, 28, 29, 30