High Courts27 Jan 2012
Maharashtra State Financial Corporation and Ajanta Pharma Ltd. Vs The O.L. High Court, Mumbai and Another
Bombay High Court · (2012) 5 ALLMR 54
Companies Act, 1956 — Section 529A, 536(2), 537(1)(b)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,378 of 3,665
High Courts27 Jan 2012Dismissed
State of Goa and The Executive Engineer, W.D. III (PME), St. Inez, Panaji Vs Shri Vishnu Pai Vernekar, Shri Rayu Shridhar Pai Vernekar and Shri Raghuvir Shridhar Pai Vernekar, (since deceased represented by legal representatives), Smt. Kishoribai Raghuvir Pai Vernekar and Others
Bombay High Court · (2012) 01 BOM CK 0108
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts27 Jan 2012Dismissed
Fomento Resorts and Hotels Ltd Vs Shri Gustavo Renato Da Cruz Pinto (Original Applicant) (Since deceased represented through legal heirs) Smt. Maria Zurana Pereira E. Pinto, wife of deceased Respondent No. 1 and Others and Deputy Collector (L.A.O), Goa North Division, Panaji Gustav Renato de Cruz Pinto, (since deceased) through his legal representatives Smt. Maria Zurana Pereira e Pinto and Others Vs Deputy Collector (L.A.O.) Goa North Division, Panaji and Fomento Resorts Hotels Ltd.
Bombay High Court · (2012) 5 ALLMR 233 : (2012) 114 BOMLR 1179
Land Acquisition Act, 1894 — Section 18, 23, 24, 4, 4(1)Transfer of Property Act, 1882 — Section 118, 18
High Courts27 Jan 2012Dismissed
Shri Suresh Ramsingh Gurkha married Son of late Shri Ramsingh Gurkha and of late Smt. Bhima Ramsingh Gurkha Alias Smt. Eulalia Faleiro E Bhima Ramsingh Gurkha and His Wife, Smt. Shobha Suresh Gurkha housewife Shri Ramesh Ramsingh Gurkha married and His Wife, Smt. Manisha Ramesh Gurkha Housewife Vs Shri Durgaram Shankar Naik married
Bombay High Court · (2012) 01 BOM CK 0013
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Jan 2012
The Union of India Vs Chandrakant Choudante
Bombay High Court · (2012) 5 ALLMR 81
Railway Claims Tribunal Act, 1987 — Section 16
High Courts25 Jan 2012Dismissed
Shri Popat Bahiru Govardhane Vs Special Land Acquisition Officer, Office at Nashik, Dist. Nashik and The State of Maharashtra
Bombay High Court · (2012) 2 ALLMR 636 : (2012) 114 BOMLR 955 : (2012) 3 MhLj 390
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)
High Courts25 Jan 2012
Birla Sun Life Insurance Co. Ltd. and Another Vs Shri Subhash Kumar, Under Secretary to Govt. of India and Others
Bombay High Court · (2012) 4 ALLMR 907 : (2012) 3 LLJ 655 : (2012) LLR 266
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 6
High Courts25 Jan 2012
Shri Laxman Candolkar Vs The Village Panchayt of Candolim and M/s. Casa Blanca Beach Resort
Bombay High Court · (2012) 01 BOM CK 0144
Goa Village Panchayat Raj Act, 1994 — Section 66(7)
High Courts25 Jan 2012
Regional Controller of Mines, Indian Bureau of Mines, Ministry of Steel and Mines, Government of India Vs M/s. Hardesh Ores, Mineral Nacional Limitada and State of Goa
Bombay High Court · (2012) 01 BOM CK 0129
Constitution of India, 1950 — Article 227
High Courts25 Jan 2012
Smt. Angela Diniz Vs State (P.I. Cuncolim Police Station)
Bombay High Court · (2012) BomCR(Cri) 745
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Jan 2012Dismissed
The State of Maharashtra Vs Shaikh Izhar Ahmed and Others
Bombay High Court · (2012) BomCR(Cri) 8
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Penal Code, 1860 (IPC) — Section 34, 363, 364A
High Courts25 Jan 2012
Mr. Savio Rebello And Anr Vs The Deputy Collector (LAO) And Others Mrs. Socorina Silvae Gomes 7 Others Vs The Deputy Collector (LAO) 4 Others
Bombay High Court · (2012) 01 BOM CK 0014
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts24 Jan 2012Allowed
Monitor India Pvt. Ltd. Vs The Union of India and Another
Bombay High Court · (2012) 114 BOMLR 949 : (2012) 252 CTR 78 : (2012) 343 ITR 236 : (2012) 206 TAXMAN 167
Income Tax Act, 1961 — Section 143(2), 148, 195, 195(2), 197
High Courts24 Jan 2012Allowed
Sitara Diamond Pvt. Ltd. Vs Commissioner of Income Tax, Circle 8(3) and Others
Bombay High Court · (2012) 345 ITR 91 : (2012) 206 TAXMAN 19
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10A, 143(3), 147, 148
High Courts24 Jan 2012
Shri Dhirubhai Jeevanbhai Tandel Vs Goa Coastal Zone Management Authority, State of Goa, The Additional Collector (North) and The Deputy Collector and SDO (Pernem), Pernem, Goa
Bombay High Court · (2012) 01 BOM CK 0105
Environment (Protection) Act, 1986 — Section 5
High Courts24 Jan 2012Dismissed
Anil Somni, Sunil Ganesh Somni, Sau Simantini Anil Thite and Shila Kulkarni Vs The State of Maharashtra, Revenue and Forests Department, Mantralaya, Mumbai, The Additional Commissioner, Nashik, District Nashik and The Collector/ The Special Land Acquisition Officer No. 19, Ahmednagar/ The District Rehabilitation Officer, Ahmednagar
Bombay High Court · (2012) 2 ALLMR 580 : (2012) 4 BomCR 795 : (2012) 3 MhLj 59
Bombay General Clauses Act, 1904 — Section 3(35)Land Acquisition Act, 1894 — Section 12(2), 4, 48, 6, 9Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 2(8), 26
High Courts24 Jan 2012
S.B. Bhagwat Vs State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 845 : (2012) 3 MhLj 197
Constitution of India, 1950 — Article 226Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4, 4(1), 4(5), 6
High Courts24 Jan 2012Dismissed
Pinu @ Jamal Manik Shaikh Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 52
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 376, 506
High Courts24 Jan 2012
DIL Ltd. Vs Asst. Commissioner of Income Tax, Circle 6(2) and Others
Bombay High Court · (2012) 343 ITR 296 : (2012) 205 TAXMAN 182
Finance Act — Section 147Income Tax Act, 1961 — Section 115JB, 143(3), 148
High Courts24 Jan 2012Allowed
Maharashtra State Electricity Distribution Company Limited Vs The Electricity Ombudsman 606, Keshava, Bandra Kurla Complex, Bandra (E), Mumbai 400051 and Sub Divisional Officer, B.S.N.L. Deogad, Sindhudurg 416613
Bombay High Court · (2012) 01 BOM CK 0076
Electricity Act, 1910 — Section 26, 26(6)Electricity Act, 2003 — Section 24, 56, 56(1), 56(2)