Bombay High Court Judgments

High Courts30 Nov 2011Dismissed

Kapoorchand Durgaprasad Gupta Vs The Municipal Corporation of Brihan Mumbai and The State of Maharashtra

Bombay High Court · (2012) 6 BomCR 315 : (2012) 114 BOMLR 234 : (2012) 2 MhLj 869

Bombay Municipal Corporation (Amendment) Act, 1952 — Section 5AConstitution of India, 1950 — Article 123, 14, 15, 15(1), 15(3)

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High Courts30 Nov 2011Allowed

Parle Tilak Vidyalaya Association Vs University of Bombay and Another

Bombay High Court · (2011) 11 BOM CK 0105

Maharashtra Universities Act, 1994 — Section 57(4)

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High Courts30 Nov 2011

Salim Khan Saheb Khan and Others Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 704

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

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High Courts30 Nov 2011Dismissed

Ms. Eva Drdakova, Consul General of the Czech Republic and The Consulate General of the Czech Republic Vs M/s. Khemka Exports Private Ltd.

Bombay High Court · (2012) 1 ALLMR 727 : (2012) 2 BomCR 634 : (2012) 114 BOMLR 67

Bombay Rent Act, 1947 — Section 13(1), 6Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 115, 86, 86(1)Constitution of India, 1950 — Article 1, 22, 30, 31, 31(1)

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High Courts30 Nov 2011Allowed

Ingram Micro India Ltd. (Formerly known as Tech Pacific India Ltd.) Vs Deputy Commissioner of Income Tax, Central Range and Another

Bombay High Court · (2012) 247 CTR 262 : (2012) 347 ITR 221 : (2012) 208 TAXMAN 172

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 149, 149(3), 153, 160(1)

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High Courts30 Nov 2011

Suresh Subhashrao Bhoyer Vs Manohar Bhagat and Others

Bombay High Court · (2012) 5 ALLMR 230 : (2012) 6 BomCR 371 : (2012) 4 MhLj 214

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 3(10)

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High Courts29 Nov 2011

Shaikh Gulab Shaikh Ahmed and Ambadas Kale Vs The State of Maharashtra and Others

Bombay High Court · (2011) 11 BOM CK 0139

Banking Regulation Act, 1949 — Section 2, 2(1), 5, 56(1)Constitution of India, 1950 — Article 226, 227Income Tax (Certificate Proceedings) Rules, 1962 — Rule 57, 6, 66

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High Courts29 Nov 2011

Birla Sun Life Insurance Co. Ltd. and Another Vs The Regional Provident Fund Commissioner-I (Ministry of Labour and Employment, Government of India) and Others

Bombay High Court · (2012) 132 FLR 284 : (2012) LLR 392

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17

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High Courts29 Nov 2011

Pune Municipal Corporation Vs The State of Maharashtra and others

Bombay High Court · (2012) 2 ALLMR 699 : (2012) 2 BomCR 466

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1AUrban Land (Ceiling and Regulation) Act, 1976 — Section 34

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High Courts29 Nov 2011

Cyber Info systems and Technologies Pvt. Ltd. Vs The State of Maharashtra and Another

Bombay High Court · (2011) 11 BOM CK 0049

Companies Act, 1956 — Section 529A

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High Courts29 Nov 2011Dismissed

State of Maharashtra and Others Vs Dipak Pandurang Sawarkar

Bombay High Court · (2012) 2 ALLMR 156 : (2012) 1 MhLj 767

Central Provinces and Berar Municipalities Act, 1922 — Section 38(1)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 133, 14, 226, 227, 311

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High Courts29 Nov 2011Allowed

Devidas Koli Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 307 : (2012) BomCR(Cri) 649

Constitution of India, 1950 — Article 1, 13, 14, 2, 3Penal Code, 1860 (IPC) — Section 307, 324, 376, 506, 509

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High Courts29 Nov 2011Allowed

Indian Oil Corporation Limited Vs Vijay Alsi, The Additional Collector and The Resident Deputy Collector and House Rent Controller, Akola

Bombay High Court · (2012) 2 ALLMR 164 : (2012) 3 MhLj 415

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High Courts29 Nov 2011Dismissed

Sitaram Dhadve Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 785

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts29 Nov 2011