COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,370 of 3,665

High Courts21 Feb 2012Dismissed

Smt. Surekha Dnyaneshwar Sonawane Vs The Commissioner of Police, Navi Mumbai, Shri Ashok Pandhare, Assistant Commissioner of Police, Vashi Division, Navi Mumbai, Shri Padmakar G. Juikar, Senior Inspector of Police and Investigation Officer, Rabale Police Station, Navi Mumbai and State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 804

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts21 Feb 2012

Shri Vishnu Manerikar Vs State of Goa and Others

Bombay High Court · (2012) 3 ALLMR 736 : (2013) 3 BomCR 402 : (2012) 134 FLR 408

Constitution of India, 1950 — Article 16, 226, 41

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High Courts21 Feb 2012

Syed Khalil Syed Vajir Vs State of Maharashtra and Others

Bombay High Court · (2012) 3 MhLj 927

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High Courts21 Feb 2012Dismissed

Smt. Maya Devi K. Agrawal Vs Assistant Commissioner of Income Tax

Bombay High Court · (2012) 208 TAXMAN 251

Income Tax Act, 1961 — Section 132, 132(4A), 292C, 69A

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High Courts21 Feb 2012Dismissed

Santosh Chabiladas Chaudahri Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 589

Penal Code, 1860 (IPC) — Section 109, 114, 323, 34, 384

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High Courts17 Feb 2012

State of Maharashtra Vs Vasant Kumar Chudiwale Madanchand Kashyap Vs The State of Maharashtra and Vasant Kumar Chudiwale

Bombay High Court · (2013) ALLMR(Cri) 47 : (2012) BomCR(Cri) 187 : (2012) 114 BOMLR 897

Penal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts17 Feb 2012Dismissed

Shri Vassant Vinayak Kurdikar (dead) Since deceased represented by his legal heirs: Smt. Premila Vassant Kurdikar, Smt. Charulata Uday Vajandar, Shri. Sujay Vassant Kurdikar and Kum. Shailaja Vassant Kurdikar Vs Shri Padmanabh R. Bale

Bombay High Court · (2012) 3 ALLMR 732

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 60

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High Courts17 Feb 2012Allowed

Mr. Abdul Wahid Vs Shri. Manish Hansraj Chandaria

Bombay High Court · (2012) 3 ALLMR 21 : (2012) 4 BomCR 799 : (2012) 3 MhLj 937

Specific Relief Act, 1963 — Section 10, 15, 41Transfer of Property Act, 1882 — Section 53A

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High Courts17 Feb 2012

Barnes School and Bombay Education Society Vs Smt. Arzoo Allan Baker

Bombay High Court · (2012) 3 ALLMR 772 : (2012) 5 BomCR 134 : (2012) 3 MhLj 310

Bombay Public Trusts Act, 1950 — Section 13D, 87ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts17 Feb 2012Dismissed

M/s. Tata Capital Ltd. Vs M/s. Maven Industries Ltd. and Others

Bombay High Court · (2013) 1 ALLMR 369

Arbitration and Conciliation Act, 1996 — Section 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 22

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High Courts17 Feb 2012Dismissed

Vinayak Xete Lotlikar (Since deceased) represented by his Lrs. and Prabhavati V. Lotlikar, widow (Ananta V. Lotlikar and his wife and Others) Vs Emericiano Da Costa and his wife and Others

Bombay High Court · (2012) 02 BOM CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 110

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High Courts17 Feb 2012

Shri Rajaram M. Caisukar Vs St. Joseph Chapel Ansabhat and Others

Bombay High Court · (2012) 4 ALLMR 263 : (2013) 4 BomCR 643

Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)

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High Courts17 Feb 2012Dismissed

Vassant Vinayak Kurdikar (expired) Since deceased represented by his legal heirs and Others Vs Padmanabh R. Bale

Bombay High Court · (2012) 5 BomCR 99

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 60

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High Courts17 Feb 2012

Smt. Shuklabai Vitthal Kamble and others Vs Mrs. Asha Chintaman Pawar and another

Bombay High Court · (2013) ACJ 1476 : (2012) 133 FLR 572 : (2012) 3 LLJ 726

Workmens Compensation Act, 1923 — Section 4, 4A, 4A(3)

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High Courts16 Feb 2012

Harshal Gulab Sonawane Vs The State of Maharashtra and Others

Bombay High Court · (2012) 5 ALLMR 614 : (2013) 1 BomCR 182

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High Courts16 Feb 2012

Dmitry Rosnin Kumikov and Another Vs The Registrar of Companies, Panaji

Bombay High Court · (2012) 3 ALLMR 638 : (2013) 112 CLA 107

Companies Act, 1956 — Section 15, 15(c), 266A, 30, 30(c)Constitution of India, 1950 — Article 14, 226

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High Courts16 Feb 2012Dismissed

Colgate Palmolive (India) Ltd. Vs The Asstt Commissioner of Labour and Conciliation Officer and Another

Bombay High Court · (2012) 133 FLR 368 : (2012) 3 LLJ 605 : (2012) LLR 615

Industrial Disputes Act, 1947 — Section 32(2)(b)

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High Courts16 Feb 2012

Shri Shripad Ganesh Naik and Others Vs Shri Bhiku Ganesh Naik and Another

Bombay High Court · (2012) 3 ALLMR 730

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts16 Feb 2012

Shri Laximona Sanvlo Shetkar and his Brother and Shri Bhutto Sanvlo Shetkar Vs Shri Nanu Babal Shetkar (Since deceased) through legal representatives

Bombay High Court · (2012) 4 ALLMR 130 : (2012) 4 MhLj 524

Constitution of India, 1950 — Article 227

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High Courts16 Feb 2012Dismissed

Adil Chaus Vs The Commissioner of Police, Aurangabad, The State of Maharashtra and The Superintendent of Prison Aurangabad Central Prison, Aurangabad

Bombay High Court · (2012) BomCR(Cri) 30 : (2012) 114 BOMLR 846

Arms Act, 1959 — Section 25, 27, 4, 7Bombay Police Act, 1951 — Section 142Constitution of India, 1950 — Article 21, 22, 22(2), 22(3), 22(5)

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