COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,387 of 3,665

High Courts19 Dec 2011

M/s.Veet Rag Homes Private Limited Vs Union of India, State of Maharashtra and M/s. Akash Universal (P) Ltd., Akash Marble House, Santacruz, Airport Side, Western Express Highway, Vile Parle (East), Mumbai

Bombay High Court · AIR 2012 Bom 44 : (2012) 6 BomCR 464 : (2012) 114 BOMLR 385

Mineral Concession Rules, 1960 — Rule 34, 35Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2), 11(3), 30

Read judgment

High Courts19 Dec 2011Dismissed

TCI Industries Limited Vs The Municipal Corporation of Greater Bombay, Union of India and State of Maharashtra

Bombay High Court · (2012) 5 ALLMR 61 : (2012) 5 BomCR 353

Aircraft Act, 1934 — Section 9AConstitution of India, 1950 — Article 14, 19(1), 21, 226, 26Maharashtra Regional and Town Planning Act, 1966 — Section 151(1), 154, 31(6), 46, 47

Read judgment

High Courts19 Dec 2011Dismissed

Arvind Nathubhai Dattani Vs Maniben Karsandas Dattani and Another

Bombay High Court · (2012) 4 ALLMR 596 : (2012) 2 MhLj 20

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 8, Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 3

Read judgment

High Courts19 Dec 2011Disposed Off

Nickunj Eximp Enterprises P. Ltd. Vs Additional Commissioner of Income Tax and Others

Bombay High Court · (2012) 346 ITR 78

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(2)

Read judgment

High Courts19 Dec 2011

Mrs. Agnes Ruddy Odhoch Vs Union of India Narcotic Control Bureau, Mumbai and State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 448 : (2012) 114 BOMLR 415

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 42

Read judgment

High Courts19 Dec 2011

Mr. Mukesh R. Gokal Vs The State of Maharashtra and Others

Bombay High Court · (2012) 114 BOMLR 82

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157Penal Code, 1860 (IPC) — Section 409, 420

Read judgment

High Courts17 Dec 2011Dismissed

Narayan Kalangutkar and another Vs New India Insurance Co. Ltd. and others

Bombay High Court · (2012) 2 ALLMR 244 : (2012) 6 BomCR 324 : (2012) 2 MhLj 803

Motor Vehicles Act, 1988 — Section 140, 158(3), 163A, 166

Read judgment

High Courts17 Dec 2011

Talbeed Vividh Karyakari Seva (V.K.S.) Sanstha Ltd., Talbeed, Tal. Karad, District - Satara Vs Prop. Shri Chandrasen Vividh Karyakari Seva Sanstha Ltd. Talbeed, TalKarad, DistSatara, Deputy Registrar, Co-operative Societies, Karad, Tal-Karad, Dist-Satara, Commissioner for Cooperation and Registrar of Co-operative Societies, Maharashtra State, Pune and The State of Maharashtra

Bombay High Court · (2012) 2 ALLMR 145 : (2012) 5 BomCR 310 : (2012) 2 MhLj 608

Read judgment

High Courts17 Dec 2011

Balu Kondiba Thengil Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 780

Evidence Act, 1872 — Section 103, 11Penal Code, 1860 (IPC) — Section 302, 452

Read judgment

High Courts17 Dec 2011

Meenakshi @ Meena Ashok Jondhale Vs Sow. Anita Bhaskar Vairal and Divisional Manager, United India Insurance Company Limited

Bombay High Court · (2013) ACJ 1371 : (2012) 3 ALLMR 67 : (2012) 5 BomCR 439

Central Motor Vehicles Rules, 1989 — Rule 291A, 291B, 297(2), 298, 299Motor Vehicles Act, 1939 — Section 92A, 92AMotor Vehicles Act, 1988 — Section 110A, 140, 160, 92A, 92B

Read judgment

High Courts17 Dec 2011

Amrutdhara Dudh Utpadak Sahakari Sanstha Dangar Budruk and Shetkari Sahakari Bagayatdar Sangh Ltd. Amalner Vs The State of Maharashtra and The Amalner Taluka Shetkari Sahakari Sangh Ltd.

Bombay High Court · (2012) 3 ALLMR 850

Read judgment

High Courts17 Dec 2011

Shri Heriberto Francisco Maria D''Cunha alias Heriberto D''Cunha, since deceased through his Legal Representatives, Josce Luis, alias Josce Domenio Luis Vs Shri Victor Luis Monteiro and Others

Bombay High Court · (2012) 4 ALLMR 804 : (2012) 4 BomCR 378

Civil Procedure Code, 1908 (CPC) — Section 105

Read judgment

High Courts17 Dec 2011

Bhagwan Narayan Dhole and Others Vs Arjun Narayan Dhole since deceased through Lrs. Shakuntala Arjun Dhole and Others

Bombay High Court · (2012) 2 ALLMR 138 : (2012) 5 BomCR 576 : (2012) 2 MhLj 867

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

Read judgment

High Courts17 Dec 2011

Sou Saraswati Gurushantayaa Swami Vs Smt. Sulbha Malappa Chinchole, Yashwant Malappa Chinchole and Jaywant Malappa Chinchole

Bombay High Court · (2012) 2 ALLMR 192 : (2012) 5 BomCR 837 : (2012) 2 MhLj 160

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

Read judgment

High Courts17 Dec 2011Dismissed

Narayan Kalangutkar and Another Vs Shabir Yasin Mirban and Others

Bombay High Court · (2013) ACJ 1099

Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 166

Read judgment

High Courts17 Dec 2011

Rachanaa-I Co. Op. Hsg. Society Ltd. Vs Rachnaa - Engineers and Developers, A Registered Partnership firm and Others

Bombay High Court · (2012) 4 ALLMR 690 : (2012) 2 MhLj 422

Development Control Rules for Greater Mumbai, 1967 — Rule 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4(1A), 7, 7A

Read judgment

High Courts17 Dec 2011Dismissed

M/s. Cosme Farma Laboratories Ltd Formerly known As Cfl Pharmaceuticals Ltd. Vs M/s Shwarde Pharmaceutical Pvt Ltd.

Bombay High Court · (2011) 12 BOM CK 0013

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)

Read judgment

High Courts16 Dec 2011

Ismalia Cora Piedade Costa Pereira, Arlem, Raia, Goa (deceased) and is represented by following L.Rs.., Ashok Joseph Piedade Costa Periera and Others Vs The Deputy Collector and L.A.O., Quepem, Goa and Director of Sports and Youth Affairs, Panaji, Goa

Bombay High Court · (2011) 12 BOM CK 0137

Land Acquisition Act, 1894 — Section 18, 30, 4

Read judgment

High Courts16 Dec 2011Dismissed

Mr. Guy Vigney Athanasius D''Melo Married Vs The Government of Goa Daman and Diu and Others

Bombay High Court · (2012) 5 BomCR 334

Easements Act, 1882 — Section 52Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 56Transfer of Property Act, 1882 — Section 105, 107

Read judgment

High Courts16 Dec 2011

The Deputy Collector and S.D.O. Ponda, Goa and The Executive Engineer, Division XVIII (R), PWD, Ponda, Goa Vs Kalidas B. Marathe and Others

Bombay High Court · (2011) 12 BOM CK 0005

Land Acquisition Act, 1894 — Section 18, 4

Read judgment