COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,390 of 3,665

High Courts09 Dec 2011

Mr. Romualdo Diniz (since deceased) alias Caetano Jose Diniz and Others Vs Executive Engineer, Works Division VI, P.W.D., Fatorda Margao, Mr. Emilio Filimeno Diniz and Mr. Antonio Nonato Diniz alias Antonio Nonato G. Diniz through his duly constituted attorney Mr. Romualdo Diniz

Bombay High Court · (2011) 12 BOM CK 0058

Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

Read judgment

High Courts09 Dec 2011Allowed

Sri Balaji Society Vs All India Council for Technical Education (AICTE) and Others

Bombay High Court · (2012) 2 BomCR 27 : (2012) 114 BOMLR 27

All India Council for Technical Education Act, 1987 — Section 10, 22, 23, 24, 3Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts09 Dec 2011Dismissed

Communidade of Balli, Balli, Quepem Goa Vs Vithoba Mahadev Dessai, Agonda, Canacona Goa. and Others

Bombay High Court · (2011) 12 BOM CK 0026

Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969 — Rule 3, 6Land Acquisition Act, 1894 — Section 11, 30Land Revenue Code, 1968 — Section 105, 95

Read judgment

High Courts09 Dec 2011Dismissed

Navin Modh Vs State of Maharashtra, Vishalbhai Parekh and Parekh R. Vitthaldas, Sarafa Bazar, Itwari, Nagpur and Sachin Sutone

Bombay High Court · (2012) BomCR(Cri) 685

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Penal Code, 1860 (IPC) — Section 34, 411, 420, 467, 468

Read judgment

High Courts09 Dec 2011Dismissed

Ogbu Awah Vs The Narcotics Control Bureau, Mumbai Zonal Unit, Mumbai and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 763

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 21(C), 23, 23(C)

Read judgment

High Courts09 Dec 2011

National Dairy Development Board Vs Commissioner of Sales Tax

Bombay High Court · (2012) 48 VST 255

Bombay Sales Tax Rules, 1959 — Rule 42

Read judgment

High Courts08 Dec 2011

Ajanta Pharma Ltd. Vs God Gift Laboratory Pvt. Ltd.

Bombay High Court · (2012) 50 PTC 112

Read judgment

High Courts08 Dec 2011Allowed

Kimberley Pereira Vs Mario Pereira

Bombay High Court · (2012) 2 MhLj 101

Bombay High Court (Appellate Side) Rules, 1960 — Rule 2BCivil Procedure Code, 1908 (CPC) — Order 8 Rule 6AConstitution of India, 1950 — Article 227

Read judgment

High Courts08 Dec 2011

Mr. Armando Cardozo Vs The Goa Coastal Zone Management Authority, The State of Goa and Shri Suvarn Rajaram Bandekar

Bombay High Court · (2011) 12 BOM CK 0154

Read judgment

High Courts08 Dec 2011Dismissed

Achut Shinde Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 678

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 313

Read judgment

High Courts08 Dec 2011

M/s. Hotel Suraj Vs State of Maharashtra and Others

Bombay High Court · (2012) 5 BomCR 329

Bombay Police Act, 1951 — Section 110, 33, 33(1)(W), 33(W)Places of Public Entertainment Rules, 1953 — Rule 21(A), 24, 27, 6, 8(1)

Read judgment

High Courts08 Dec 2011Dismissed

M. Xin Xiang An and Others Vs Sinoriches Enterprises Co. Ltd. and Others

Bombay High Court · (2012) 2 BomCR 724 : (2012) 114 BOMLR 264

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Read judgment

High Courts08 Dec 2011

Dhanaji Ganpati Gaikwad and others Vs Namdeo Digambar Gaikwad and others

Bombay High Court · (2012) 2 ALLMR 142 : (2012) 2 BomCR 646

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227

Read judgment

High Courts08 Dec 2011Dismissed

Beena Inamdar Vs University of Pune, Ganeshkhind Road, Pune - 411007 and Others

Bombay High Court · (2012) 1 ALLMR 787 : (2012) 2 BomCR 35

Constitution of India, 1950 — Article 162, 226Maharashtra Universities Act, 1994 — Section 5(60), 5(9), 8University Grants Commission Act, 1956 — Section 12, 2, 22, 23, 26

Read judgment

High Courts08 Dec 2011

Shankar Waghmare Vs Bhaurao Waghmare

Bombay High Court · (2012) 2 BomCR 747 : (2012) 3 MhLj 134

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 36A, 36BCivil Procedure Code, 1908 (CPC) — Order 20 Rule 12

Read judgment

High Courts08 Dec 2011Dismissed

George Barreto and Others Vs The State of Goa and 10 Others

Bombay High Court · (2011) 12 BOM CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 397(3)National Greens Tribunal Act, 2010 — Section 14

Read judgment

High Courts07 Dec 2011Dismissed

State of Goa and The Captain of Ports with office at Government of Goa, Opp. Customs House, Panaji, Goa Vs Mrs. Joana Francisco Errie Bernadette Gomes e Barreto Mascarenhas and her children and Others

Bombay High Court · (2011) 12 BOM CK 0155

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Read judgment

High Courts07 Dec 2011Dismissed

The Bombay Custom House Agents Association and others Vs The Union of India and others

Bombay High Court · (2012) 2 BomCR 588 : (2012) 114 BOMLR 17 : (2012) 189 ECR 264 : (2012) 280 ELT 353

Constitution of India, 1950 — Article 14, 16, 19(1), 19(4), 226Customs Act, 1962 — Section 146, 146(2), 159(9), 159ACustoms House Agents Licensing Regulations, 1984 — Regulation 10, 11, 12, 13, 14

Read judgment

High Courts07 Dec 2011

Shri Datu Vithoba Yadav (since deceased) through L.Rs. Shri Haridas Dattu Yadav and Others Vs Shri Dnyaneshwar Sambha Yadav and Others

Bombay High Court · (2012) 1 ALLMR 828 : (2012) 2 MhLj 462

Read judgment

High Courts07 Dec 2011

Rohidas Manik Kasrale Vs The State of Maharashtra, (At the instance of Kalwa Police Station in C.R. No. 78 of 2003)

Bombay High Court · (2012) BomCR(Cri) 1 : (2012) 114 BOMLR 203 : (2012) CriLJ 917

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 106, 25, 26Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(I)

Read judgment