High Courts02 Dec 2011
Shri Ramesh Fondu Borkar Vs Shri Govindnath Devalaya
Bombay High Court · (2011) 12 BOM CK 0045
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,392 of 3,665
High Courts02 Dec 2011
Kanhaiyalal Kisan Pardeshi Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 14
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 319, 323, 332, 34, 353
High Courts02 Dec 2011Allowed
Mohammad Chand Nadaf and others Vs Appasaheb Amin Nadaf and others
Bombay High Court · (2012) 2 ALLMR 460 : (2012) 2 MhLj 863
High Courts01 Dec 2011Allowed
General Insurance Corporation of India Vs Deputy Commissioner of Income Tax - 1(3), Mumbai
Bombay High Court · (2012) 204 TAXMAN 587
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10(7)Income Tax Act, 1961 — Section 10, 10(1), 10(15), 10(23G), 10(33)
High Courts01 Dec 2011
Maria Nanda Alexandrina Sales e Dias and Mr. Rabindra Dias Vs Mr. Orlando Vitorino Domingos De Fatima Sales and Others
Bombay High Court · (2011) 12 BOM CK 0167
High Courts01 Dec 2011Dismissed
AL Zubair Exporter Vs Union of India and Others
Bombay High Court · (2012) 2 ALLMR 383 : (2012) 3 BomCR 162 : (2012) 114 BOMLR 185 : (2012) 276 ELT 442
Agricultural and Processed Food Products Export Development Authority Act, 1985 — Section 10, 10(2), 2Constitution of India, 1950 — Article 14, 19(1)Export of Raw Meat (Chilled/Frozen) (Quality Control and Inspection) Rules, 1992 — Rule 3.2
High Courts01 Dec 2011Dismissed
Manrajsingh Hardevsingh Sandhu Vs Maharashtra State Board of Secondary and Higher Secondary Education and Maharashtra University of Health Sciences, Nasik
Bombay High Court · (2012) 2 ALLMR 93
Advocates Act, 1961 — Section 35, 35(3)Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 116A
High Courts01 Dec 2011Dismissed
Navneetdas Narayandas Barshikar Vs Bacchubhai Mulji Tanna, Proprietor of B.M.T. Industries and The State of Maharashtra
Bombay High Court · (2012) 1 BC 227 : (2012) BomCR(Cri) 35 : (2012) 4 MhLj 180
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts01 Dec 2011Dismissed
Sudhakar Vs The State of Maharashtra
Bombay High Court · (2011) 12 BOM CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Dec 2011Dismissed
Santosh Tukaram Chavan, Nashik Road Central Prison, Nashik Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 31
High Courts01 Dec 2011Allowed
The Oriental Insurance Company Ltd., The Divisional Manager, The Divisional Office-442, West Mangalwar Peth, Chati Galli, Solapur - 413002 Vs Daivshala Jadhavar and Others
Bombay High Court · (2012) 2 ALLMR 204 : (2012) 1 BomCR 31 : (2012) 132 FLR 605 : (2012) 3 LLJ 672 : (2012) 2 MhLj 813 : (2012) 2 TAC 210
National Insurance (Industrial Injuries) Act, 1965 — Section 5(1)Workmens Compensation Act, 1923 — Section 2(8), 3, 3(1)
High Courts01 Dec 2011
Sumayya Kaira Bairagdar and Others Vs Raju @ Yusuf Bashik Ahmad Kulkarni and Others
Bombay High Court · (2012) 2 ALLMR 458 : (2012) 3 BomCR 679 : (2012) 2 MhLj 845
High Courts01 Dec 2011
M/s. Crawford Bayley and Co. Vs Union of India and Others
Bombay High Court · (2012) 246 CTR 459 : (2012) 343 ITR 232 : (2012) 3 MhLj 304 : (2012) 204 TAXMAN 598
Income Tax Act, 1961 — Section 139, 139(9)
High Courts01 Dec 2011Dismissed
Shri Abdulsattar Gulabbhai Bagwan Vs Shri Vaibhav Lxmangiri Gosawi and Others
Bombay High Court · (2012) 2 ALLMR 310 : (2012) 1 BomCR 1 : (2012) 2 MhLj 285
Bombay Court Fees Act, 1959 — Section 6Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
High Courts01 Dec 2011Allowed
General Insurance Corporation of India, Mumbai Vs The Deputy Commissioner of Income Tax, - 1(3) Mumbai and Another
Bombay High Court · (2012) 114 BOMLR 246 : (2012) 342 ITR 27
Constitution of India, 1950 — Article 226Direct Tax Laws (Amendment) Act, 1987 — Section 147Income Tax Act, 1922 — Section 10(7), 15B, 15C(4), 60
High Courts01 Dec 2011
Rajan Dhaddha Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 28
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 109, 406, 409
High Courts01 Dec 2011
Rajendra Kondiba Darekar and Others Vs General Manager, The Saraswat Co-Op. Bank Ltd. and Others
Bombay High Court · (2012) 132 FLR 282
High Courts30 Nov 2011Dismissed
Santosh @ Gotu Lalji and Another Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 265
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 366, 376(2)(g)
High Courts30 Nov 2011Dismissed
Mahatma Gandhi Taluka Shikshan Mandal Vs Smt. Mankarnabai D. Deshpande (since deceased) through her legal heirs and Others
Bombay High Court · (2012) 2 ALLMR 585 : (2012) 3 MhLj 122
Constitution of India, 1950 — Article 129, 215Contempt of Courts (Bombay High Court) Rules, 1975 — Rule 19Contempt of Courts Act, 1971 — Section 15, 17, 20
High Courts30 Nov 2011Dismissed
Imtiyaz A. Rahiman Inamdar Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 754 : (2012) 114 BOMLR 254
Penal Code, 1860 (IPC) — Section 302, 304, 304(II), 304I