High Courts10 Jan 2012Allowed
Manoj Budha Chavan Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 69
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,383 of 3,665
High Courts10 Jan 2012
Deekay Realtors Pvt. Ltd. And anr Vs Municipal Corporation of Greater Mumbai and ors
Bombay High Court · (2012) 2 ALLMR 108 : (2012) 5 BomCR 103 : (2012) 2 MhLj 887
Constitution of India, 1950 — Article 226Development Control Rules for Greater Mumbai, 1967 — Regulation 67.2, 67.7
High Courts10 Jan 2012Allowed
Sheshrao Yadavrao Patil (Jadhav) and Others Vs Wamanrao Yadhavrao Patil (Jadhav) and Others
Bombay High Court · (2012) 2 ALLMR 269 : (2012) 2 MhLj 932
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 11
High Courts10 Jan 2012
Pius Bonaventure Fernandes Vs Manu Narang (Deceased) (Sanjay Narang. Georgina ''C'' Sherly Rajan Road, Bandra (West), Mumbai 400050, Ms. Rachna Narang, Mars Enterprises, Off. International Airport, Approach Road, Marol, Andheri(E), Mumbai 400059 and Ashok Narang, Cyrus House, 5th Floor, Junction of 24th and 30th Road, Bandra(West), Mumbai 400050, since deceased through Respondent Nos. 1(a) and 1(b) )who are already on record
Bombay High Court · (2012) 2 ALLMR 112 : (2012) 2 BomCR 245 : (2012) 114 BOMLR 655 : (2012) 2 MhLj 68 : (2012) 1 RCR(Rent) 380
Bombay Rent Act, 1947 — Section 29, 5(8)Limitation Act, 1963 — Article 58, 64Maharashtra Housing and Area Development Act, 1976 — Section 77(6), 88, 89, 90(4)
High Courts10 Jan 2012
M/s. Vibhit Enterprises Pvt. Ltd. Vs M/s. M.B.Constructions and Others M/s. M.B.Constructions and Others Vs M/s. Vibhit Enterprises Pvt. Ltd.
Bombay High Court · (2012) 3 BC 344 : (2012) 5 BomCR 170
Contract Act, 1872 — Section 2Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 60
High Courts10 Jan 2012
Tukaram Dhondiba Chopade. Vs Andappa Genu Walekar since deceased through his heirs (Nagnath Andappa Walekar, since deceased through his heirs and Others
Bombay High Court · (2012) 3 ALLMR 828 : (2012) 5 BomCR 561 : (2012) 3 MhLj 150
Bombay Revenue Jurisdiction Act, 1876 — Section 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 21, 31, 32G, 32M, 32O
High Courts09 Jan 2012
Sun Pharmaceuticals Industries Limited Vs Emcure Pharmaceuticals Limited
Bombay High Court · (2012) 3 ALLMR 692 : (2012) 5 BomCR 85 : (2012) 114 BOMLR 685 : (2012) 2 MhLj 37 : (2012) 49 PTC 243
High Courts09 Jan 2012Disposed Off
Atlas Copco AB of Sweden Vs Commissioner of Income Tax
Bombay High Court · (2012) 249 CTR 450 : (2012) 205 TAXMAN 5
Income Tax Act, 1961 — Section 256(1)
High Courts09 Jan 2012
Mr. Sandeep Vasant Bane and Another Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 302 : (2012) 3 BomCR 154 : (2012) 2 MhLj 820
Bombay Stamp Act, 1958 — Article 36, 5
High Courts09 Jan 2012
The Commissioner of Sales Tax, Maharashtra State, Mumbai Vs M/s. Pure Helium (India) Ltd.
Bombay High Court · (2012) 49 VST 14
Bombay Sales Tax Act, 1959 — Section 61Central Sales Tax Act, 1956 — Section 4(2), 5(1), 5(2), 6, 6(1)Constitution of India, 1950 — Article 269, 269, 269(1), 286, 286(1)
High Courts09 Jan 2012Allowed
Mohammad Sajid Abdul Majid Momin Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 818
Bombay Police Act, 1951 — Section 135, 37Penal Code, 1860 (IPC) — Section 170, 342, 395, 397
High Courts06 Jan 2012Dismissed
Mhalu Naik Vs Assistant Election Officer and Returning Officer and Others
Bombay High Court · (2013) 2 ABR 1009
Constitution of India, 1950 — Article 226
High Courts06 Jan 2012
Mrs. Maria Elvira das Neves Ferreira Trindade and Others Vs Deputy Collector, Margao and Executive Engineer, W.D. IX, PHE, Fatorda
Bombay High Court · (2012) 3 ALLMR 502 : (2012) 1 BomCR 517 : (2012) 114 BOMLR 651
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)Land Acquisition Act, 1894 — Section 18
High Courts06 Jan 2012
Shri C.K. George Vs Executive Engineer Division XVIII (Roads Central), Public Works Department, Ponda - Goa and Chief Secretary, Government of Goa, Secretariat, Panaji - Goa
Bombay High Court · (2012) 3 ALLMR 24 : (2012) 1 BC 666 : (2012) 3 BomCR 556 : (2012) 114 BOMLR 585 : (2012) 4 MhLj 240
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 39, 73
High Courts06 Jan 2012Dismissed
Goa, Daman and Diu Khadi and Village Industries Board and Government of Goa Vs William D''Cruz and The State Bank of India
Bombay High Court · (2012) 1 BomCR 497 : (2012) 114 BOMLR 605
Civil Procedure Code, 1908 (CPC) — Section 80Goa, Daman and Diu, Khadi and Village Industries Board Act, 1965 — Section 15, 15(2), 16, 17, 18Limitation Act, 1963 — Article 54
High Courts06 Jan 2012
The State of Maharashtra and The Director General of Police Vs Shri. A.K. Jain, Additional Commissioner of Police and The Union of India
Bombay High Court · (2012) 2 ALLMR 279 : (2012) 4 BomCR 98 : (2012) 114 BOMLR 702
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3All India Services Act, 1951 — Section 3, 3(1), 3(2), 3(3), 3(4)Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 2012Allowed
Suyash Mulukh Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 467 : (2012) 114 BOMLR 726
Penal Code, 1860 (IPC) — Section 154, 337, 427, 436, 504
High Courts06 Jan 2012
Sasa Detergent Division Shri Mahila Griha Udyog Lijjat Papad Vs Shri Damodar S Mudliyar and Others
Bombay High Court · (2012) 6 ALLMR 268 : (2012) 2 BomCR 267 : (2012) 2 MhLj 15
High Courts06 Jan 2012Dismissed
Rajaram Hiralal Bhoi since deceased through his L.R''s (Smt. Gopabai Rajaram Bhoi and Others and Manik Tatyaba Madkar since deceased through his L.R''s (Ambubai Manik Madkar and Others Vs Chintaman Waman Sathe since deceased through his L.R''s
Bombay High Court · (2012) 2 ALLMR 262 : (2012) 2 BomCR 155 : (2012) 2 MhLj 151
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 74Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts05 Jan 2012
All Employees of Maharashtra State Electricity Board Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 690
Constitution of India, 1950 — Article 14