COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,381 of 3,665

High Courts18 Jan 2012Allowed

Miss. Sonia Ajit Vayklip and Another Vs Hospital Committee, Lilavati Hospital and Research Centre and Others

Bombay High Court · AIR 2012 Bom 93 : (2012) 2 ALLMR 926 : (2012) 3 MhLj 351

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 9(1), 9(3), 9(4), 9(5)Transplantation of Human Organs and Tissues Act, 1994 — Section 2, 3, 9

High Courts18 Jan 2012

Shri. Abdul Mannan Vs Union of India

Bombay High Court · (2012) 3 ALLMR 824 : (2012) 3 BomCR 307 : (2012) 132 FLR 987 : (2012) 3 MhLj 206

Central Civil Services (Pension) Rules, 1972 — Rule 22

High Courts17 Jan 2012

Chandrarao Wable Vs Dhondu

Bombay High Court · (2012) 2 ALLMR 267 : (2012) 2 MhLj 847

High Courts17 Jan 2012

Mitsui O.S.K. Lines Limited Vs Orient Ship Agency Pvt. Ltd.

Bombay High Court · (2012) 01 BOM CK 0073

Arbitration and Conciliation Act, 1996 — Section 2(2), 2(7), 34, 36, 44

High Courts17 Jan 2012Dismissed

Shilpa Stock Broker Pvt. Ltd. and Another Vs Securities and Exchange Board of India

Bombay High Court · (2012) 3 ALLMR 908 : (2012) 4 BC 205 : (2012) 114 BOMLR 1488 : (2012) 107 CLA 7 : (2012) 170 CompCas 1 : (2012) 2 CompLJ 162

Constitution of India, 1950 — Article 14, 226Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Regulations, 1992 — Regulation 11, 25, 7Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 11D, 12(3), 15I

High Courts17 Jan 2012Allowed

ISE Securities and Services Ltd. Vs Navi Mumbai Municipal Corpn. and Another

Bombay High Court · (2012) 2 ALLMR 802 : (2012) 2 BomCR 534 : (2012) 3 MhLj 459

Bombay Provincial Municipal Corporation (Cess on entry of goods) Rules, 1996 — Rule 13, 25, 25(10), 25(11), 25(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 152A, 152B, 152C, 152D, 152E

High Courts17 Jan 2012Dismissed

Shankar Govindrao Sarnaik and Another Vs Sub Divisional Officer, Washim and Others

Bombay High Court · (2012) 3 ALLMR 669

Mamlatdars Court Act, 1906 — Section 22, 5

High Courts16 Jan 2012

Shri Laurente V. Fernandes, Smt. Conceicao Fernandes Vs State of Goa and Others

Bombay High Court · (2012) 01 BOM CK 0101

Land Acquisition Act, 1894 — Section 4, 5A, 6

High Courts16 Jan 2012

Shri Razzak Shaikh Police Sub Inspector, Presently posted at Panaji Police Station, Tiswadi-Goa Vs Smt. Shradha B. Salgaonkar and The State of Goa

Bombay High Court · (2012) 01 BOM CK 0055

High Courts16 Jan 2012

Glasstech Industries (India) Pvt. Limited Vs The Workmen, Shree Sai Krupa, Janata Society and Others

Bombay High Court · (2013) 1 LLN 119

Constitution of India, 1950 — Article 227

High Courts13 Jan 2012Dismissed

Dnyaneshwar Patiram @ Ratiraj Shirbhiye Vs The Divisional Commissioner, Nagpur, Old Secretariat Building, Civil Lines, Nagpur, Additional Collector, Chandrapur and Gopichand Urkude

Bombay High Court · (2012) 4 ALLMR 100 : (2012) 5 BomCR 225 : (2012) 3 MhLj 253

Bombay Village Panchayats Act, 1958 — Section 13, 14, 14(1), 15, 15AConstitution of India, 1950 — Article 226Maharashtra Municipalities Act, 1965 — Section 21(1), 44

High Courts13 Jan 2012

The Deputy Collector (L.A.) Margao, Goa and The Executive Engineer, Division VIII (Bldgs. South), P.W.D. Fatorda, Margao - Goa Vs Vinayak Datta Naik and Others All

Bombay High Court · (2013) 1 ALLMR 890

Land Acquisition Act, 1894 — Section 18, 4

High Courts13 Jan 2012Dismissed

Communidade of Lotulim Vs Shiva Guna Gawade

Bombay High Court · (2012) 5 BomCR 234

Land Acquisition Act, 1894 — Section 30, 4(1)

High Courts13 Jan 2012Dismissed

Shri Sonu Kessu Gawade and Others Vs Shri Murari Taru Gaude and Others

Bombay High Court · (2012) 01 BOM CK 0126

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27

High Courts13 Jan 2012Allowed

Indian Association for Promotion of Adoption and Child Welfare Vs Christopher Drury and Shenaz Drury

Bombay High Court · (2013) 1 BomCR 161 : (2012) 2 MhLj 811

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41(6), 6

High Courts13 Jan 2012Dismissed

M/s. Siyaram Silk Mills Limited Vs M/s. Shree Siyaram Fab Private Limited, M/s. Satyanarayan Tawani, Mr. Kailash Chand Tawari and Mr. Kamal Kishore Gupta

Bombay High Court · (2012) 5 ALLMR 189 : (2012) 5 BomCR 306 : (2012) 2 MhLj 49 : (2013) 53 PTC 410

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 151Trade Marks Act, 1999 — Section 124, 134, 29, 30, 30(2)

High Courts13 Jan 2012

Sandeep @ Santosh Waghmare Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 393

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50, 52(1)

High Courts13 Jan 2012

The Provident Investment Co. Ltd. Vs Hemlata Vijaysingh Ved and others

Bombay High Court · (2012) 2 ALLMR 640 : (2012) 3 MhLj 359

Constitution of India, 1950 — Article 215, 226Penal Code, 1860 (IPC) — Section 409

High Courts13 Jan 2012Dismissed

Shri Avelino Ferrao and his wife and Smt. Laurencia Andrade Vs Shri Venancio Antonio Ivo Tadeo Dias alias Ivo Dias and his wife and Smt. Platilda Dias

Bombay High Court · (2012) 01 BOM CK 0015

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts12 Jan 2012Dismissed

Smt. Kunda Prakash Sinai Karapurkar and Others Vs Shri Vijay Balkrishna Karapurkar and Others

Bombay High Court · (2012) 01 BOM CK 0128

Constitution of India, 1950 — Article 227