High Courts24 Nov 2011
Gopal Changu Patil Vs Hasuram Mahadu Patiland others
Bombay High Court · (2012) 2 ALLMR 201 : (2012) 5 BomCR 279 : (2012) 3 MhLj 236
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,395 of 3,665
High Courts24 Nov 2011
Dr. Rita Sakharam Paravde Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 781 : (2012) 3 MhLj 296
High Courts24 Nov 2011Dismissed
Vithal @ Vithoba Gorakh Shinde Vs Sangram Narsing Panchal
Bombay High Court · (2012) 3 BC 151 : (2012) BomCR(Cri) 53
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
High Courts23 Nov 2011
Orange City Alloys Pvt. Ltd. Vs Commr. of Cus. and C. Ex., Nagpur
Bombay High Court · (2012) 281 ELT 363
Central Excises and Salt Act, 1944 — Section 11A(1), 11AC, 35G
High Courts23 Nov 2011Dismissed
Sunil Naik Vs Union of India Ministry of Housing and Urban Poverty Alleviation, Nirman Bhavan, New Delhi and Others
Bombay High Court · (2011) 11 BOM CK 0148
High Courts23 Nov 2011
Mr. Shaik Amiruddin Vs Corporation of City of Panaji and Chief Secretary, Government of Goa, Secretariat, Alto Porvorim, Bardez-Goa
Bombay High Court · (2011) 11 BOM CK 0147
Constitution of India, 1950 — Article 226, 227
High Courts23 Nov 2011Dismissed
Chaudhary Transport Vs Hindustan Petroleum Corporation Ltd.
Bombay High Court · (2012) 6 BomCR 415 : (2012) 2 MhLj 646
Arbitration and Conciliation Act, 1996 — Section 19, 31, 4, 5Bombay Sales Tax Act, 1959 — Section 39, 39(1)Limitation Act, 1963 — Article 59, 3, 3(1)
High Courts23 Nov 2011
Kanuram Birua,Presently in Central Jail, Aguada, Sinquerim, Bardez, Goa Vs State of Goa and The Public Prosecutor, Panaji, Goa
Bombay High Court · (2012) BomCR(Cri) 680
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 293, 300, 302, 304, 307
High Courts23 Nov 2011
Shri Madhukar V. Wagh Vs The Chief Executive Officer, Education Dept. (Primary) Z.P., Raigad, Alibag and Another Smt. Anita Raosaheb Nagargoge Vs The Secretary, Shikshan Sewak District Selection Committee, RaigadAlibag and Others
Bombay High Court · (2012) 2 ALLMR 197 : (2012) 2 MhLj 795
Constitution of India, 1950 — Article 14, 226Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 35(3)
High Courts23 Nov 2011Dismissed
Jotiram Shiva Patil and Others Vs Dwarkabai Yashwant Mardane and Others
Bombay High Court · (2012) 1 ALLMR 644 : (2012) 4 BomCR 190 : (2012) 2 MhLj 660
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 17, Order 7 Rule 1Constitution of India, 1950 — Article 227
High Courts23 Nov 2011Allowed
Ramarai Rammilan Rai Owner of Missile Restaurant and Bar, situated at Gate No. 2, Bhagat Singh Road, Goregaon (W), Mumbai 400104 Vs State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 251 : (2012) 5 BomCR 264 : (2012) 2 MhLj 849
Bombay Police Act, 1951 — Section 110, 117, 131, 162, 2(10)Constitution of India, 1950 — Article 226, 227Keeping Places of Public Entertainment in Greater Bombay Rules, 1953 — Rule 1, 2, 21, 21A, 24
High Courts22 Nov 2011Dismissed
Ms. Shah Jayshree Manilal Pushpaben Vs The State of Maharashtra
Bombay High Court · (2012) 2 BomCR 770 : (2012) 2 MhLj 554
Constitution of India, 1950 — Article 226
High Courts22 Nov 2011
Kimplas Trenton Fittings Ltd. B-29, MIDC, Ambad, Nasik Vs Asstt. Commissioner of Income Tax Circle - 10(3), Mumbai and Others
Bombay High Court · (2012) 340 ITR 299 : (2012) 204 TAXMAN 63
Income Tax Act, 1961 — Section 115JB, 142(1), 143(2), 143(3), 147
High Courts22 Nov 2011
International Asset Reconstruction Company Pvt. Ltd. Vs The Registrar, Debts Recovery Tribunal-I, Mumbai and Another
Bombay High Court · (2012) 2 ALLMR 149 : (2012) 4 BC 72 : (2012) 2 BomCR 93 : (2012) 2 MhLj 305
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 19(2), 19(24), 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5(17)
High Courts22 Nov 2011Allowed
Madhukar Motiram Manohare Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 761
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482
High Courts22 Nov 2011Dismissed
Sau. Mandabai Ashokrao Tingne and Sau. Leela Satpute Vs Mohammad Muntajim Md. Jainuddin Mullaji and Others
Bombay High Court · (2012) 2 ALLMR 155 : (2012) 2 MhLj 866
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts22 Nov 2011
Shri Tirthdas B. Mansinghani Prop of Hotel Sunshine Punjab Vs State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 507 : (2012) 3 MhLj 358
High Courts22 Nov 2011
Vodafone Essar Ltd. Plaintiffs Vs Raju Sud
Bombay High Court · (2012) 2 ALLMR 901 : (2012) 2 BC 141 : (2012) 4 BomCR 155
Evidence Act, 1872 — Section 65, 65A, 65BInformation Technology Act, 2000 — Section 2Telegraph Rules, 1951 — Rule 439
High Courts22 Nov 2011
Gorakh Mahadev Survase and Others Vs Narayan Balu Dhombe since deceased through his legal heirs
Bombay High Court · (2012) 2 ALLMR 508 : (2012) 5 BomCR 452 : (2012) 2 MhLj 215
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts22 Nov 2011
Shri D.R. Bondre Vs The State of Maharashtra and Others
Bombay High Court · (2011) 11 BOM CK 0061
Constitution of India, 1950 — Article 226, 227