High Courts18 Nov 2011Dismissed
Alaknanda Cement Private Limited Vs Ultratech Cement Limited
Bombay High Court · (2012) 1 ALLMR 599 : (2012) 1 BomCR 519
Trade Marks Act, 1999 — Section 17, 17(1), 17(2), 27, 29
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,397 of 3,665
High Courts18 Nov 2011Dismissed
Special Land Acquisition Officer South Goa KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete-Goa and The Chief Engineer, Konkan Railway Corporation Ltd., Rawanfond, Margao, Goa Vs Roque Antonio Lourenco das Dores da Silva, (since deceased) Through his L.Rs. Mr. Savio da Silva; Mr. Movin Da Silva Roque Antonio Lourenco das Dores da Silva, (deceased) Vs Special Land Acquisition Officer South Goa KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete-Goa; and The Chief Engineer, Konkan Railway Corporation Ltd., Rawanfond, Margao, Goa
Bombay High Court · (2011) 11 BOM CK 0003
Land Acquisition Act, 1894 — Section 18, 4
High Courts17 Nov 2011Dismissed
Shri Udesh Naik Vs Shri Hondu Alias Navnath Yeshwant Naik
Bombay High Court · (2011) 11 BOM CK 0146
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Nov 2011Dismissed
Yousun Dada Patel (Dead) Through LRs (Shaikh Shabbir Yousuf Patel and Others) and Others Vs Laxman Prabhat Rodu Real Name Laxman Prabhat Adhane and Others
Bombay High Court · (2012) 2 BomCR 32
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5
High Courts17 Nov 2011
M/s. Sardessai Engineering Works, Naguesh Prasad, Madant, Cortalim, Goa and Shri Prakash B. Sardessai, Naguesh Prasad, Madant, Cortalim, Goa Vs The Consumer Grievance Redressal Forum (CGRF), Electricity Department, Government of Goa
Bombay High Court · (2011) 11 BOM CK 0118
High Courts17 Nov 2011
Patel Engineering Limited Vs United Real Estate and Builders Private Limited
Bombay High Court · (2012) 2 ALLMR 453 : (2012) 2 BomCR 147
High Courts17 Nov 2011
Shri Subhash Bhiku Navarat Vs Balkrishna Kashiram Shigvan
Bombay High Court · (2011) 11 BOM CK 0103
High Courts17 Nov 2011Dismissed
Champavati Shyam Naik Vs Smt. Umabai B. Parulekar,since deceased through Legal heirs
Bombay High Court · (2011) 11 BOM CK 0098
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Nov 2011Dismissed
Viraat Ispat Limited and another Vs Assistant Commissioner of Sales Tax and others
Bombay High Court · (2012) 2 ALLMR 456 : (2012) 114 BOMLR 164
Bombay Sales Tax Act, 1959 — Section 35, 38B, 38CConstitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(4), 13(6), 13(6)
High Courts17 Nov 2011Allowed
Vaishali Abhay Mandle and Others Vs Sakharam Vithal Mandle and Others
Bombay High Court · (2012) 2 ALLMR 228 : (2012) 2 BomCR 121 : (2012) 2 MhLj 956
Bombay Agricultural Debtors Relief Act, 1947 — Section 24Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 84CC, 85A
High Courts17 Nov 2011Allowed
Colgate-Palmolive (India) Ltd Colgate Palmolive Research Centre, Hiranandani Gardens, Main Road, Pawai, Mumbai - 400 076, The Managing Director, Colgate Palmolive Research Centre, Hiranandani Gardens, Main Road, Pawai, Mumbai - 400 076 and The Vice President (Sales) Colgate Palmolive Research Centre, Hiranandani Gardens, Main Road, Pawai, Mumbai - 400 076 Applicants by their Authorized Signatory Ameya Joshi Vs Rajendra
Bombay High Court · (2012) 2 ALLMR 225 : (2012) 2 BomCR 86
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts17 Nov 2011Dismissed
The Additional Commissioner of Sales Tax VATI, Mumbai Vs Kirloskar Oil Engine Ltd.
Bombay High Court · (2012) 114 BOMLR 155 : (2011) 46 VST 538
Bombay Sales Tax Act, 1959 — Section 36(3), 56, 57(1), 61Bombay Sales Tax Rules, 1959 — Rule 41DCentral Excises and Salt Act, 1944 — Section 35E(1)
High Courts17 Nov 2011Dismissed
Radiological and Imaging Association (State Chapter) Vs Union of India and Others
Bombay High Court · (2012) 2 BomCR 115 : (2012) 114 BOMLR 150 : (2012) 1 MhLj 935 : (2012) 1 RCR(Civil) 795 : (2012) 1 RCR(Civil) 795 : (2012) 1 RCR(Criminal) 22 : (2012) 1 RCR(Criminal) 22
Constitution of India, 1950 — Article 14, 19, 21
High Courts16 Nov 2011Dismissed
Snehlata Dayanand Salve Vs Prabhakar Nathuji Pandit (Master) and Another
Bombay High Court · (2012) 4 MhLj 190
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
High Courts16 Nov 2011
M/s. Silver Land Developers Pvt. Ltd. and Others Vs The Empowered Committee and Others
Bombay High Court · (2012) 249 CTR 255 : (2012) 343 ITR 439 : (2011) 203 TAXMAN 529
Constitution of India, 1950 — Article 226, 266Income Tax Act, 1961 — Section 80IA(1), 80IA(4)
High Courts16 Nov 2011
Rakesh Gulshanlal Sehgal and Another Vs M/s. Modern Products
Bombay High Court · (2012) 1 ALLMR 1 : (2012) 2 BomCR 749 : (2012) 1 MhLj 840
Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 28, 28(1), 28(2)Transfer of Property Act, 1882 — Section 100
High Courts16 Nov 2011
Shri Appu M. Shetty Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 BomCR 861 : (2012) 2 MhLj 629
Bombay Police Act, 1951 — Section 10(2), 110, 117, 131, 162Constitution of India, 1950 — Article 19(1), 21, 226, 227Keeping Places of Public Entertainment in Greater Bombay Rules, 1953 — Rule 10, 21A, 238, 24, 27
High Courts16 Nov 2011
Shri Antonio Francisco Ligorio Fernandes and his wife, Smt. Caetana Rosaria Antao Alias Rosy Fernandes and Others Vs Shri Inacio Filipe Fernandes and his wife and Others
Bombay High Court · (2011) 11 BOM CK 0006
Civil Procedure Code Amendment Act, 1999 — Section 115, 16, 7Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5, 16(1)General Clauses Act, 1897 — Section 6
High Courts15 Nov 2011Dismissed
Raghunath Dhondu Vani and Bajoriya Oil Refinary, Through Partner Shri Adit Bajoriya Vs Ilahi Babulal Mujavar
Bombay High Court · (2012) CriLJ 1345
Penal Code, 1860 (IPC) — Section 313, 408, 420
High Courts15 Nov 2011Dismissed
Moreshwar Ganapatrao Junghare Vs Union of India, Airports Authority of India and Sub Committee of Board of Airports Authority of India
Bombay High Court · (2012) 132 FLR 991 : (2012) 2 MhLj 776
Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003 — Regulation 29, 4(1), 5(28), 5(36), 5(4)Constitution of India, 1950 — Article 226