High Courts28 Nov 2011Dismissed
Alhaj Ezaj Hasan Vs Smt Shabana Anjum
Bombay High Court · (2012) BomCR(Cri) 676 : (2012) 3 MhLj 343
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,394 of 3,665
High Courts28 Nov 2011Dismissed
Ramratan Sunwani Vs Smt Maya Sunwani and Ku Payal, being minor, through her natural guardian-mother, applicant no. 1
Bombay High Court · (2013) ALLMR(Cri) 45 : (2012) BomCR(Cri) 693 : (2012) 1 DMC 589
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts28 Nov 2011
Bharat Vishnu Rade Vs Gopal Khushal Kolhe
Bombay High Court · (2012) 4 ALLMR 392 : (2012) 2 BomCR 645 : (2012) 4 MhLj 526
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts28 Nov 2011
Rev. Bathuel Ramchandra Tiwade Vs Rev.Dn. Albert Dattoba Londhe and Others
Bombay High Court · (2011) 11 BOM CK 0009
Bombay Public Trusts Act, 1950 — Section 35, 35(1), 36, 36A, 41E
High Courts25 Nov 2011Allowed
Mr. Sudhakar Govind Rave Vs Maharashtra Agro Industries Development Corporation Ltd. (MAIDC Ltd.)
Bombay High Court · (2012) 2 ALLMR 194 : (2012) 2 BomCR 357 : (2012) 132 FLR 756 : (2012) 2 MhLj 656
Constitution of India, 1950 — Article 226Payment of Gratuity (Central) Rules, 1972 — Rule 10
High Courts25 Nov 2011
Pallet Hotels (I), Pvt. Ltd. Vs Director of Urban Development, First Appellate Authority, Directorate of Municipal Administration, Government of Goa and Shri Babdhagit Nadaf
Bombay High Court · (2011) 11 BOM CK 0143
Right to Information Act, 2005 — Section 11
High Courts25 Nov 2011
Sou. Alka Vijayrao More Vs The Collector, Pune and Others
Bombay High Court · (2012) 2 ALLMR 932 : (2012) 5 BomCR 553
Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 40, 40(4), 40(5), 56A(32), 76
High Courts25 Nov 2011
Ashish Jagdishprasad Sharma Vs The State of Maharashtra, The Police Station Incharge Police Station, Gondi and Bhanudas Wamanrao Pimple Police Constable, Office of Superintendent of Police, Jalna
Bombay High Court · (2011) 11 BOM CK 0140
High Courts25 Nov 2011
Sayeed Shamshul Hasan Vs Mumbai Housing and Area Development Board and The State of Maharashtra
Bombay High Court · (2012) 1 ALLMR 785 : (2012) 3 BomCR 388 : (2012) 2 MhLj 464
High Courts25 Nov 2011Dismissed
Mrs. Sangita Balasaheb Kokare and Others Vs Alka Vijayrao More and Others
Bombay High Court · (2012) 2 ALLMR 185 : (2012) 2 MhLj 891
Maharashtra Co-operative Societies Act, 1960 — Section 144T, 144W, 73BBB, 73GMaharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 75
High Courts25 Nov 2011Allowed
Shri Shivaji Education Society, Pusad, Washim Road, Pusad, District Yavatmal and Shri Shivaji Junior College Chatari, Tahsil Umarkhed, District Yavatmal Vs The Presiding Officer, School Tribunal, Amravati, District Amravati, The Deputy Director of Vocational Education and Training, Amravati and Vishwambhar Garud
Bombay High Court · (2012) 2 ALLMR 152 : (2012) 4 BomCR 147 : (2012) 1 MhLj 439
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9
High Courts25 Nov 2011Dismissed
Rajendra Jonko Vs The Superintendent of Police, Central Bureau of Investigation and The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 172 : (2012) CriLJ 937
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 161, 165, 302, 304B
High Courts25 Nov 2011
Shri Dhiresh Hanmantrao Deshmukh Vs Sou. Shital Dhiresh Deshmukh
Bombay High Court · (2012) 5 BomCR 578 : (2012) 2 MhLj 959
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 6 Rule 17
High Courts25 Nov 2011
Shankar Keshav Chopde (deceased) through L.Rs. Vs Shri Dnyanu Babu Shinde (deceased) through L.Rs.
Bombay High Court · (2012) 2 ALLMR 275 : (2012) 2 BomCR 627 : (2012) 1 MhLj 915
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43(B), 70, 76, 9
High Courts25 Nov 2011Dismissed
Shri Balkrishna Shivram Naik Gaonkar and Others Vs State of Goa and Others
Bombay High Court · (2011) 11 BOM CK 0055
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 41, 42, 43
High Courts25 Nov 2011Dismissed
Starlite Lighting Ltd. Vs The Shipping Corporation of India Limited
Bombay High Court · (2011) 11 BOM CK 0054
Arbitration Act, 1940 — Section 31Arbitration and Conciliation Act, 1996 — Section 31, 34Contract Act, 1872 — Section 62
High Courts25 Nov 2011Dismissed
Sau. Shilpa Aade, Ashwin Aade and Manish Potpose Vs State of Maharashtra and Miss. Mina Jogi
Bombay High Court · (2012) BomCR(Cri) 709 : (2012) 2 MhLj 768
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 111, 116(3), 151Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts25 Nov 2011Allowed
Dnyanoba Dagadu Harpale Vs Maya Baban Harpale and Another
Bombay High Court · (2012) 2 ALLMR 481
High Courts24 Nov 2011
A.K. Construction Vs CESTAT
Bombay High Court · (2012) 282 ELT 204
Finance Act — Section 86
High Courts24 Nov 2011
Smt. Maria Wolfango D''Silva Since deceased through her L/R. Shri Antonio S.C. Pereira Vs Shri Datta Lamgaonkar and Others
Bombay High Court · (2011) 11 BOM CK 0132