High Courts22 Nov 2011Allowed
Sau. Kasabai Kondke Vs Sau. Chandrabhagabai Kondke and Others
Bombay High Court · (2012) BomCR(Cri) 707
Criminal Procedure Code, 1973 (CrPC) — Section 202, 239, 256Penal Code, 1860 (IPC) — Section 34, 379, 427, 447, 504
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,396 of 3,665
High Courts22 Nov 2011Allowed
Mr. Peter D'' Souza Vs Mr. Wright William George and Others
Bombay High Court · (2012) 2 TAC 174
Motor Vehicles Act, 1988 — Section 170
High Courts22 Nov 2011
UTO Nederland B.V. and Another Vs Tilaknagar Industries Ltd.
Bombay High Court · (2012) 49 PTC 249
Trade and Merchandise Marks Act, 1958 — Section 2, 38, 41
High Courts22 Nov 2011Dismissed
Vimla L. Rajani, Maya Harichand Makhija Vs Asha Kanayalal Bajaj And Deutsche Bombay School Educational Institution
Bombay High Court · (2012) 4 ALLMR 718 : (2012) 6 BomCR 367 : (2012) 2 MhLj 683
Succession Act, 1925 — Section 224, 247, 248, 255, 257
High Courts21 Nov 2011
The New India Assurance Company Limited Vs Sitaram Devidayal Jaiswal and others
Bombay High Court · (2012) ACJ 2647 : (2012) 2 ALLMR 429 : (2012) 5 BomCR 285 : (2012) 2 MhLj 710 : (2012) 2 TAC 156
Maharashtra Motor Vehicles Rules, 1989 — Rule 259, 260, 260(1), 260(2)Motor Vehicles Act, 1988 — Section 149, 158, 158(4), 158(6), 166
High Courts21 Nov 2011Dismissed
Antonio Santana Vaz, (Deceased), represented through his legal Heirs John Francisco Vaz and Others Vs Shri Ernesto Caetano Lobo, (since deceased through Lrs) (Shri Ivo Lobo, Shri Issac-E-Lobo, Miss Swizel Lobo and Miss Senia Lobo and Others
Bombay High Court · (2011) 11 BOM CK 0149
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Nov 2011
Mr. Chandru P. Jethwani Vs Union of India and Others
Bombay High Court · (2012) 1 ALLMR 783 : (2012) 276 ELT 440 : (2012) 2 MhLj 191
Constitution of India, 1950 — Article 226
High Courts21 Nov 2011Allowed
M/s International Tractors Ltd. Vs Harivansh Agencies
Bombay High Court · (2012) BomCR(Cri) 778
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482Penal Code, 1860 (IPC) — Section 34, 403, 409, 420
High Courts21 Nov 2011Dismissed
Ajay Bhute and Ramesh Bhute Vs M/s Jai Matadi Electronics
Bombay High Court · (2012) 2 BC 449 : (2012) BomCR(Cri) 767
Criminal Procedure Code, 1973 (CrPC) — Section 220Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts21 Nov 2011
Smt. Padmabai Dhakulkar Vs State
Bombay High Court · (2012) 3 ALLMR 360
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4
High Courts21 Nov 2011Allowed
Narmadabai Baburao Harde Vs Sau. Meera Pankaj Bhujadi and Business and Sau. Jayashree Subhash Tupe
Bombay High Court · (2012) 2 ALLMR 214 : (2012) 2 BomCR 98 : (2012) 2 MhLj 862
High Courts21 Nov 2011
Netcore Solutions Pvt.Ltd. and Others Vs M/s Pinnacle Teleservices Pvt. Ltd. and The State of Maharashtra
Bombay High Court · (2012) 1 BC 540 : (2012) BomCR(Cri) 788 : (2012) 3 MhLj 724
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2011
Anil Chhabildas Chaudhari and Ashok @ Aau Pitambar Chaudhari Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 406
Companies Act, 1956 — Section 267Criminal Procedure Code, 1973 (CrPC) — Section 389Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1)
High Courts18 Nov 2011Dismissed
The Commissioner of Income Tax-1, Mumbai Vs M/s. Chika Overseas Pvt. Ltd.
Bombay High Court · (2012) 114 BOMLR 161 : (2012) 247 CTR 134 : (2012) 209 TAXMAN 456
Income Tax Act, 1961 — Section 143(3), 156, 220(1), 220(2)
High Courts18 Nov 2011Dismissed
The Executive Engineer, Works Division, XXI,(PHE), PWD, Fatorda, Margao Vs Mrs. Maria Parras D''Cruz Behind Municipality Margao, Goa, Shri Novil Parras D''Cruz Behind Municipality, House No. 184/185, Margao, Goa(Nephew of the deceased) and Mrs. Tina Parras D''Cruz Mrs. Maria Parras D''Cruz(now deceased) Through her L.Rs : Shri Novel Parras D''Cruz and Mrs. Tina Parras D''Cruz Vs The Executive Engineer, Works Division, XXI, Public Works Department, Government of Goa, Fatorda, Margao, Goa
Bombay High Court · (2011) 11 BOM CK 0115
Land Acquisition Act, 1894 — Section 18, 4
High Courts18 Nov 2011
Shri Ramesh K. Shetty Proprietor of Ramesh Bar and Restaurant situated at Plot No.105/25 Sector 23, Turbhe, Navi Mumbai Vs State of Maharashtra and The Hon''ble Principal Secretary (Home), Govt. of Maharashtra, Mantralaya Mumbai
Bombay High Court · (2012) 2 BomCR 397 : (2012) 3 MhLj 67
Bombay Police Act, 1951 — Section 110, 117, 33Places of Public Entertainment Rules, 1971 — Rule 35
High Courts18 Nov 2011Allowed
Shri Richard Diniz Vs Shri Chandrakant Nitu Sawant Dessai and The Oriental Insurance Co. Ltd.
Bombay High Court · (2011) 11 BOM CK 0047
High Courts18 Nov 2011Dismissed
Paiku Chindhu Supare (dead) through L. Rs. and Another Vs Narayandas Chandumal (dead) through L. Rs. and Others
Bombay High Court · (2012) 2 ALLMR 232 : (2012) 3 MhLj 227
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 16, 17, 19Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102, 49, 60, 61, 68
High Courts18 Nov 2011
M/s. Buildtech Engineers 33, Jai Jawan Co-op. Hsg. Soc., Sector 17, Vashi, New Mumbai Vs Mahadeo Bandu Sonawane and Others
Bombay High Court · (2012) 2 MhLj 784
High Courts18 Nov 2011
The Deputy Collector and S. D. O., Ponda, Goa and The Executive Engineer, Division XVIII(R), PWD, Ponda, Goa Vs Shri Venkatesh R.N. Khauvate (Expired), Shri Padmanabh R.N. Khauvate, Smt. Sunita Padnabha Khauvate, Shri Sandeep Padnabha Khauvate and Smt. Shreya Sandeep Khauvate
Bombay High Court · (2011) 11 BOM CK 0038
Land Acquisition Act, 1894 — Section 18, 4(1)