COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,398 of 3,665

High Courts15 Nov 2011Dismissed

Abha Chawla Mohanty Vs The Oriental Insurance Co. Ltd. and Others

Bombay High Court · (2012) 1 ALLMR 757

Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 18, 18(1), 18(2), 25, 25(6)Right to Information Act, 2005 — Section 8, 9

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High Courts15 Nov 2011

M/s. Modern Anitasha Electonics. Prop. Harish Bajomal Bijlani Vs The Cosmos Co-operative Bank Ltd. and Sudhir Bhikaji Dhavale

Bombay High Court · (2012) 2 ALLMR 188 : (2012) 2 BomCR 89 : (2012) 2 MhLj 678

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 1(1), 10, 11, 12Constitution of India, 1950 — Article 226, 227, 228, 323A, 323B

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High Courts15 Nov 2011Allowed

Dhammadip Bhaurao Mankar Vs Union of India, Western Coalfields Ltd., Coal Estate, Civil Lines, Nagpur and The President, Handicapped Medical Board, Shri Vasantrao Naik Govt. medical College and Hospital, Yeotmal

Bombay High Court · (2012) 2 ALLMR 320 : (2012) 2 BomCR 134 : (2012) 133 FLR 124 : (2012) 1 MhLj 785

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 34, 36, 38

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High Courts15 Nov 2011

M/s. Aronda Properties Pvt. Ltd. Vs Tree Officer and Ranje Forest Officer, Sawantwadi, Dist. Sindhudurg, Deputy Forest Conservator, Sawantwadi and State of Maharashtra

Bombay High Court · (2012) 2 ALLMR 450 : (2012) 2 BomCR 99

Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 4, 6

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High Courts15 Nov 2011Disposed Off

The Commissioner of Income Tax - 9, Aayakar Bhavan, Maharshi Karve Road, Mumbai - 400020 Vs M/s. Jyoti Plastic Works Private Limited, 94, Bombay Talkies Compound, Malad East, Mumbai - 400064

Bombay High Court · (2011) 245 CTR 378 : (2011) 339 ITR 491 : (2011) 203 TAXMAN 546

Factories Act, 1948 — Section 2(L)Income Tax Act, 1961 — Section 143(3), 147, 2, 80IA, 80IB

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High Courts15 Nov 2011

Yuvraj Vithu Sutar Vs Dinkar Lahu Sutar Dinkar Lahu Sutar Vs Bajirao Vithu Sutar and Others

Bombay High Court · (2012) 2 ALLMR 505 : (2012) 2 BomCR 119 : (2012) 2 MhLj 174

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High Courts15 Nov 2011Dismissed

Director of Income Tax (International Taxation) Vs Xelo Pty. Ltd.

Bombay High Court · (2011) 203 TAXMAN 475

Income Tax Act, 1961 — Section 195

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High Courts15 Nov 2011Disposed Off

Commissioner of Income Tax-9 Vs Jyoti Plastic Works (P.) Ltd.

Bombay High Court · (2011) 16 TAXMAN 172

Factories Act, 1948 — Section 2(L)Income Tax Act, 1961 — Section 143(3), 147, 2, 80IA, 80IB

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High Courts15 Nov 2011Dismissed

Sakuma Exports Ltd. Vs Louis Drefus Commodities Suisse S.A.

Bombay High Court · (2012) 2 ALLMR 607 : (2012) 1 ARBLR 498 : (2012) 1 BomCR 547 : (2012) 3 MhLj 94

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 2(2), 34Constitution of India, 1950 — Article 23

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High Courts15 Nov 2011Dismissed

Shree Vindhya Paper Mills Ltd. Vs Stressed Assets Stabilization Fund and Others

Bombay High Court · (2012) 2 ALLMR 761 : (2013) 1 BC 386 : (2012) 2 BomCR 141 : (2012) 3 MhLj 401

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(9), 17, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 9

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High Courts14 Nov 2011Dismissed

Mrs. Kalyani A. Shetty of Hotel Anand Punjab Vs State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 396 : (2012) 2 BomCR 658 : (2012) 2 MhLj 162

Bombay Police Act, 1951 — Section 110, 131, 162, 170, 2(10)Constitution of India, 1950 — Article 226, 227Keeping Places of Public Entertainment in Greater Bombay Rules, 1953 — Rule 21, 21(A), 27, 28A, 6

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High Courts14 Nov 2011

Commissioner of Income Tax Vs Jaihind Co-Operative Housing Society Ltd.

Bombay High Court · (2013) 259 CTR 498 : (2012) 349 ITR 537

Income Tax Act, 1961 — Section 143(1), 147, 148

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High Courts14 Nov 2011Dismissed

Dinesh Vasantrai Bhuta Vs Mrs. Vasantben Harvilas Jani

Bombay High Court · (2012) 2 ALLMR 489 : (2012) 2 BomCR 123 : (2012) 2 MhLj 939 : (2012) 1 RCR(Rent) 366

Bombay Rent Act, 1947 — Section 28Evidence Act, 1872 — Section 62, 63, 64, 65, 66

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High Courts14 Nov 2011

Shri Tukaram Kana Joshi and Others Vs M.I.D.C. and Another

Bombay High Court · (2011) 11 BOM CK 0124

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

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High Courts14 Nov 2011Dismissed

M/s. Sea Poly Plast India Pvt. Ltd. and Others Vs Union of India and Others

Bombay High Court · (2012) 1 ALLMR 631 : (2012) 2 BomCR 139 : (2012) 114 BOMLR 2 : (2012) 2 MhLj 690

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(8), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1)

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High Courts14 Nov 2011

Smt. Yamunabai Dhankude, Sou. Kondabai Baburao Sakore, Shri Dashrath Chabaji Dhankude and Shri Ramdas Chabaji Dhankude Vs Shri Raosaheb Mohanlal Chimanlal Maniyar Trust

Bombay High Court · (2012) 1 ALLMR 622 : (2012) 2 BomCR 203 : (2012) 114 BOMLR 9 : (2012) 2 MhLj 55

Bombay Public Trusts Act, 1950 — Section 1(4), 2(10), 2(3), 2(4), 50Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100, 2(2)

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High Courts14 Nov 2011

Public Information Officer Joint Secretary to the Governor Raj Bhavan, Donapaula, Goa and Secretary to Governor First Appellate Authority, Raj Bhavan, Donapaula, Goa Vs Shri. Manohar Parrikar Leader of Opposition, Goa State Assembly Complex, Porvorim, Bardez, Goa and Goa State Information Commissioner, Ground Floor, Shram Shakti Bhavan, Patto Plaza, Panaji, Goa Special Secretary to the Government of Goa Vs State Chief Information Commissioner, State of Goa and Advocate A. Rodrigues

Bombay High Court · (2012) 2 ALLMR 510 : (2012) 1 BomCR 558 : (2011) 113 BOMLR 3939 : (2012) 1 RCR(Civil) 358

Constitution of India, 1950 — Article 102, 103, 123, 153, 159Right to Information Act, 2005 — Section 15, 15(1), 15(2), 15(3), 15(4)

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High Courts14 Nov 2011Allowed

Rameshwar Gaikwad Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 236

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A

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High Courts14 Nov 2011Dismissed

Mahendrakumar Harmansingh Siriya Vs The Hon''ble Chief Justice, High Court of Judicature at Bombay and Others

Bombay High Court · (2012) 2 ALLMR 182 : (2012) 2 BomCR 95 : (2012) 2 MhLj 598

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)Maharashtra Judicial Service Rules, 2008 — Rule 19

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High Courts14 Nov 2011

Smt. Shubhangi Nandakishor Gaidhani, Kumari Mansi Nandkishor Gaidhani and Kumari Monika Nandkishor Gaidhani Vs Shri Damodar Govind Gaidhani and Others

Bombay High Court · (2012) 2 ALLMR 330 : (2012) 2 BomCR 83 : (2012) 2 MhLj 170

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

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