High Courts15 Dec 2011
Shri Antonio Santana Fernandes and Smt. Tereza Maria Fernandes Vs Shri Venkatesh S. Mahendrakar
Bombay High Court · (2011) 12 BOM CK 0156
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,388 of 3,665
High Courts15 Dec 2011
Balu @ Dhananjay Shinde Vs The State of Maharashtra and The Police Inspector, Police Station, Manwath
Bombay High Court · (2012) BomCR(Cri) 847
Bombay Police Act, 1951 — Section 59(1), 60Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts15 Dec 2011
Smt. Sindhu Tanajirao Patil (since deceased) through LRS Vs Tanajirao Govindrao Patil (since deceased) through LRS
Bombay High Court · (2012) 2 ALLMR 148 : (2012) 2 BomCR 783 : (2012) 1 MhLj 974
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts15 Dec 2011
Mr. Dinesh Arolkar, P. No. 34, Currently held at Central Jail at Aguada, Goa Vs State of Goa, Home Department, Secretariat, Porvorim, Goa, The Inspector General of Prisons, Collectorate, North Goa, Panaji, Goa and The Superintendent of Prisons, Central Jail Aguada Bardez-Goa
Bombay High Court · (2012) BomCR(Cri) 713
Goa Prison Rules, 2006 — Rule 324
High Courts15 Dec 2011
Calavati Xembu Marathe, Legal heir and Legatee of late Xembu Z. Marathe Vs Revision Authority (Central Government), Government of India, Ministry of Mines, Krishi Bhawan, New Delhi and State of Goa
Bombay High Court · (2011) 12 BOM CK 0067
High Courts15 Dec 2011
Avelino Rodrigues and another Vs Executive Engineer, Works Division VII, Goa Tillari Irrigation Development Corp
Bombay High Court · (2012) 4 ALLMR 862 : (2012) 4 BomCR 371 : (2012) 3 MhLj 224
Evidence Act, 1872 — Section 78Income Tax Act, 1961 — Section 48
High Courts15 Dec 2011Dismissed
The Commissioner of Customs (Import), Mumbai Vs M/s. Samarth Industries Nandlal B. Surekha Vs The Union of India and Ors
Bombay High Court · (2012) 114 BOMLR 759 : (2012) 189 ECR 246
Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 226, 51Customs (Amendment) Ordinance, 1994 — Section 9, 9A, 9B
High Courts15 Dec 2011Disposed Off
Janata Co-Operative Bank Ltd. Vs Commissioner of Income Tax and Others
Bombay High Court · (2012) 349 ITR 715
Income Tax Act, 1961 — Section 143(3), 154, 154(1), 154(1A), 264
High Courts15 Dec 2011
Shivaji Bhau Kondhare Vs Rohidas Tanaji Kondhare
Bombay High Court · (2012) 5 BomCR 204 : (2012) 2 MhLj 432
High Courts14 Dec 2011Allowed
Sangmeshwar Sugar Limited (Gut No. 151) Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 656 : (2012) 2 BomCR 616 : (2012) 114 BOMLR 481 : (2012) 3 MhLj 788
Constitution of India, 1950 — Article 226
High Courts14 Dec 2011
M/s. Ellora Chemicals and Mr. Arvind S. Chheda Vs Panchavati Cooperative Housing Society Limited
Bombay High Court · (2012) 1 ALLMR 868 : (2012) 4 BomCR 386 : (2012) 1 MhLj 947
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23
High Courts14 Dec 2011
M/s. Jasubhai Business Services Pvt. Ltd. (Formerly Excel Realtors Limited) Vs State of Maharashtra Mantralaya, Mumbai, The Chief Controlling Revenue Authority, Maharashtra State, Pune, The Collector of Stamps Raigad, Alibaug and City and Industrial Development Corporation of Maharashtra Limited (CIDCO)
Bombay High Court · (2012) 4 BomCR 694
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10(2)Bombay Stamp Act, 1958 — Section 2, 53, 53(1)(A)
High Courts14 Dec 2011
Ananta Kakade Vs The State of Maharashtra
Bombay High Court · (2011) 12 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 452, 498A, 504
High Courts13 Dec 2011Dismissed
Babu Uligappa Batteli Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 MhLj 760
Constitution of India, 1950 — Article 136Consumer Protection Act, 1986 — Section 2(o)Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372, 377, 389
High Courts13 Dec 2011
Mr. Prashant Konadkar Vs State
Bombay High Court · (2011) 12 BOM CK 0164
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts13 Dec 2011
Mr. Digambar Uttam Kalangutkar and Others Vs Block Development Officer, Bardez, Mapusa-Goa and Others
Bombay High Court · (2012) 4 ALLMR 759 : (2012) 2 BomCR 665
Goa Village Panchayat Raj Act, 1994 — Section 51, 51(2)
High Courts13 Dec 2011
Nivrutti Gangaram Pawar, Since deceased, through his heirs and legal representatives : Prakash Nivrutti Pawar and Others Vs Dinkar Matuti Jadhav
Bombay High Court · (2012) 1 ALLMR 850 : (2012) 3 BomCR 894 : (2012) 114 BOMLR 309 : (2012) 2 MhLj 219
Bombay Irrigation Act, 1879 — Section 32Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(2), 31, 31A, 31B
High Courts13 Dec 2011Dismissed
Deputy Collector (L.A.) Margao Goa and The Executive Engineer, W.D. VI (Roads), Public Works Department, Margao Goa Vs Shri Jose Sebastiao Faleiro, (since deceased, represented by the L.Rs) Smt. Rosarina Faleiro and her husband Shri Antonio Pedro Crisanto Rodrigues, Both, Smt. Santana Ofelia Faleiro and her husband, Shri Inacio Mateus Nelson D''souza, Both, Shri John Placido Faleiro, Shri Euveristus Cendrik Faleiro, Both and Smt. Martina Paulina Fernandes e Faleiro
Bombay High Court · (2011) 12 BOM CK 0031
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts13 Dec 2011
Jamnadas Mathradas Vs M/s. Baf Hira Builders Private Limited, N.L. Hiranandani, S.M. Bafna and Laxmi Builders
Bombay High Court · (2012) 1 ALLMR 634 : (2012) 2 BomCR 582 : (2012) 2 MhLj 145
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 54
High Courts13 Dec 2011Allowed
Deceased Sharda Raje Uday Singh Rao Gaekwar through her heir and legal representative Ujjwala Raje Shah and Another Vs Veer Corporation
Bombay High Court · (2012) 5 BomCR 434 : (2012) 5 BomCR 40 : (2012) 2 MhLj 242
Arbitration and Conciliation Act, 1996 — Section 2, 42, 8, 8(1), 9Civil Procedure Code, 1908 (CPC) — Section 16