High Courts14 Nov 2011Dismissed
Mr. Ernesto Caetano Lobo Vs Mrs. Maria Angelina Rebello E VAZ
Bombay High Court · (2011) 11 BOM CK 0002
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,399 of 3,665
High Courts11 Nov 2011Dismissed
Special Land Acquisition Officer South Goa, K.R.C.L. Amey Guest House,Davorlim Road, P.O. NavelimSalcete - Goa and The Chief Engineer Konkan Railway Corporation Ltd. Rawanfond, Margao Goa. Vs Shri Teofilo Coutinho, C/o. Sande Coutinho, Millanwado, Cuncolim Salcete, Goa
Bombay High Court · (2011) 11 BOM CK 0128
Land Acquisition Act, 1984 — Section 18, 4
High Courts11 Nov 2011Allowed
Bombay Latex and Dispensions Pvt. Ltd. and Others Vs Jethalla Amritlal Doshi (deleted) and Others
Bombay High Court · (2012) 1 ALLMR 672 : (2012) 2 BomCR 190
High Courts11 Nov 2011Dismissed
State of Goa and The Executive Engineer, W.D. VI, P.W. D. Fatorda, Margao Vs Smt. Serafina Emedian Sacramanta Fernandes Smt. Serafina Emedian Sacramanta Fernandes Vs Dy. Collector (L.A.) Margao, Goa; and The Executive Engineer, W.D. VI, P.W. D. Fatorda, Margao, Goa.
Bombay High Court · (2011) 11 BOM CK 0089
Land Acquisition Act, 1894 — Section 18, 4
High Courts11 Nov 2011
Indian Oil Corporation Ltd. Vs The Nagpur Municipal Corporation, Nagpur and The State of Maharashtra
Bombay High Court · (2012) 1 BomCR 526
City of Nagpur Corporation Act, 1948 — Section 114(1), 119, 124, 128, 129Constitution of India, 1950 — Article 125, 265Employees State Insurance Act, 1948 — Section 84(3), 85B
High Courts11 Nov 2011
Manik Kisanrao Dongre, Gangadhar Haribhau Patil and Kashinath Shivba Khillare Vs The Managing Director, Mahatma Fuley, Backward Class Development Corporation, Mumbai and Others
Bombay High Court · (2012) 1 ALLMR 325
Extract of Employment Service Rules, 1983 — Rule 15
High Courts11 Nov 2011Dismissed
Jairaj Devidas and others Vs Hirabai Shinwar Jadhav and others
Bombay High Court · (2012) 2 BomCR 386
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(G), 32(M)Constitution of India, 1950 — Article 227
High Courts11 Nov 2011
Vitthal Pandurang Pawar, Ramesh Kaluram Kharat, Ravindra alias Raju Parashuram alias Prasadrao Gaikwad (ABATED) and Rajendra alias Fakira Wagh Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 743
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 201, 34, 420, 465Prevention of Corruption Act, 1947 — Section 19(3), 5, 5(1), 5(2), 6
High Courts09 Nov 2011
Hemantkumar Sadashivrao Meshram Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 852 : (2012) 2 BomCR 101
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25(A)
High Courts09 Nov 2011
M/s. Orange City Alloys Pvt. Ltd. (formerly M/s. Saggu Castings Pvt. Ltd.) Vs Commissioner of Central Excise, Nagpur
Bombay High Court · (2011) 7 ALLMR 391 : (2011) 6 BomCR 465 : (2011) 113 BOMLR 3722 : (2011) 6 MhLj 909 : (2013) 29 STR 625
Central Excise Rules, 2002 — Rule 25Central Excises and Salt Act, 1944 — Section 11A(1), 11AB, 11AC
High Courts09 Nov 2011
ICICI Bank Ltd. Vs Dy. Commissioner of Income Tax Circle 3(1) and Another
Bombay High Court · (2012) 114 BOMLR 119 : (2012) 246 CTR 292 : (2012) 204 TAXMAN 65
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23G), 143(3), 147, 148, 251
High Courts09 Nov 2011Allowed
Chintaman Sitaram Kedari Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 60 : (2012) 114 BOMLR 141
Constitution of India, 1950 — Article 14, 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 433, 433APenal Code, 1860 (IPC) — Section 149, 302, 452
High Courts09 Nov 2011
Shivaji Vishnu Kshirsagar and Ors Vs Sayaji Vitthal Kshirsagar and Another
Bombay High Court · (2012) 1 ALLMR 320 : (2012) 2 BomCR 136 : (2012) 1 MhLj 860
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, Order 41 Rule 27, 151Constitution of India, 1950 — Article 226
High Courts09 Nov 2011
Lt. Col. Prasad Shrikant Purohit Vs The State of Maharashtra and Nisar Ahmed Haji Sayed Bilal
Bombay High Court · (2011) 113 BOMLR 3964
Arms Act, 1959 — Section 25, 3, 5Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 196
High Courts09 Nov 2011
Anil Vishwanath Pathwe, Convict No. 14796, presently lodged at Yerwada Central Prison, Circle I/6, Yerwada, Pune 411 006 Vs D.I.G. Prison, Western Region, Pune and State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 219
Parole and Furlough Rules, 1959 — Rule 10, 6Penal Code, 1860 (IPC) — Section 302, 498
High Courts09 Nov 2011
M/s. Elegant Capitals Private Limited Vs In Cablenet (Andhra) Limited
Bombay High Court · (2012) 1 ALLMR 305 : (2012) 2 BC 759 : (2011) 6 BomCR 686 : (2011) 113 BOMLR 4044 : (2012) 1 MhLj 962
Companies Act, 1956 — Section 10F, 397, 398Contract Act, 1872 — Section 176Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Nov 2011Dismissed
Kishore Kamlakar Patil and Abhay Parshuram Bhagat Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 67
Bombay High Court (Appellate Side) Rules, 1960 — Rule 31, 8Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 377, 378, 386
High Courts09 Nov 2011
Orange City Alloys Pvt. Ltd. Vs Commissioner of C. Ex., Nagpur
Bombay High Court · (2012) 280 ELT 343
Central Excises and Salt Act, 1944 — Section 11A(1), 11AC
High Courts09 Nov 2011
K. D. Sadhale Vs The State of Goa and Others
Bombay High Court · (2011) 11 BOM CK 0013
High Courts09 Nov 2011
Indian Newspaper Society Vs Income Tax Officer (TDS) (3) 4 and Another
Bombay High Court · (2012) 247 CTR 193 : (2011) 339 ITR 365
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 11, 12A, 12AA, 133A, 139A