High Courts21 Oct 2011Dismissed
Kamal Kishor Singhaniya Vs Vimal Kishor Singhaniya and Others
Bombay High Court · (2012) 169 CompCas 117
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,401 of 3,665
High Courts21 Oct 2011
Shri Peter Godinho and wife Smt.Greata Godinho Vs Shri Cornelins D''Souza and The Oriental Insurance Co. Ltd. City Branch-I, Kulyadi Bldg. K.S. Rao Road, Hampankatta, Mangalore 575001, Pin 440628
Bombay High Court · (2011) 10 BOM CK 0047
Motor Vehicles Act, 1988 — Section 140, 166, 166(1)Succession Act, 1925 — Section 306
High Courts21 Oct 2011Dismissed
The Commissioner of Income Tax-I, Aayakar Bhawan, Civil Lines, Nagpur Vs M/s. Sunflag Iron and Steel Co. Ltd., 33, Mount Road, Sadar, Nagpur
Bombay High Court · (2011) 203 TAXMAN 1
Income Tax Act, 1961 — Section 115JB, 115JB(4), 260A, 31(I), 80HHC
High Courts21 Oct 2011Disposed Off
The Commissioner of Income Tax-4(3), Aayakar Bhavan, M.K. Road, Churchgate, Mumbai - 40020 Vs M/s. Kotak Securities Limited, 1st Floor, Bakthawar 229, Nariman Point, Mumbai - 400021
Bombay High Court · (2011) 113 BOMLR 4053 : (2011) 245 CTR 3 : (2012) 340 ITR 333 : (2011) 203 TAXMAN 86
Income Tax Act, 1961 — Section 194J, 40, 9(1)
High Courts21 Oct 2011Dismissed
M/s. P.N. Dhoot Investment Company Pvt. Ltd. Vs M/s. Goa Sintered Products Pvt. Ltd.
Bombay High Court · (2011) 10 BOM CK 0022
Contract Act, 1872 — Section 73
High Courts21 Oct 2011Dismissed
Shri Sandip Arjun Vazarkar Vs Shri Rajesh Madhukar Khautankar, Shri Yuvraj Shantaram Mayekar, Shri Rajesh Narayan Sawaikar and The Returning Officer for Bardez III and Joint Mamlatdar of Bardez III, Mapusa, Bardez, Goa
Bombay High Court · (2011) 10 BOM CK 0012
High Courts20 Oct 2011Dismissed
Indo European Breweries Ltd. Vs Income Tax Officer -4(2)(2), Mumbai and others
Bombay High Court · (2012) 247 CTR 540 : (2012) 343 ITR 195
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133(6), 143(3), 147, 148(1)
High Courts20 Oct 2011Dismissed
Shri Kumar S. Hadadare and Others Vs Shri Vishnu N. Lad (since deceased) through his Legal Heir - Hindurao V. Lad and Others
Bombay High Court · (2011) 10 BOM CK 0163
High Courts20 Oct 2011
M.N. Ranade Vs Bank of Maharashtra
Bombay High Court · (2012) 2 ALLMR 470 : (2012) 3 BomCR 385 : (2012) 114 BOMLR 147 : (2012) 1 MhLj 464 : (2012) 2 RCR(Rent) 180
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts20 Oct 2011
Shri Naresh chandra Agarwal and Shri Kedarnath P. Agarwal Vs Government of India,Ministry of Companies Affairs, Office of Registrar of Companies, Shri Sanjay kumar Gupta, Registrar of Companies
Bombay High Court · (2011) 113 BOMLR 4000
Companies Act, 1956 — Section 113(2), 25(1), 25(5), 25(6), 25(7)Company Regulations, 1956 — Regulation 18Criminal Procedure Code, 1973 (CrPC) — Section 325(1), 468, 469, 469(1), 482
High Courts20 Oct 2011
Central Bank of India Vs Cirilo Vales and Vijay Kumar Mehta
Bombay High Court · (2012) 2 BomCR 145 : (2012) 1 MhLj 367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 38 Rule 5
High Courts20 Oct 2011
Dr. Kabeer Umakumar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2011) 113 BOMLR 4066
Constitution of India, 1950 — Article 19
High Courts20 Oct 2011
Anil Dhongade, Vijay @ Anna Lingayat, Sandeep @ Sandy Karwande and Vilas Waghmare Vs The State of Maharashtra Satish Prakash Wagre Vs The State of Maharashtra Saurabh @ Banti Kamble Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 135
Arms Act, 1959 — Section 4(25)Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302
High Courts20 Oct 2011Allowed
Baliram Jogdand and Asmita Vs The State of Maharashtra and Saroj Bansode
Bombay High Court · (2012) BomCR(Cri) 571 : (2011) 113 BOMLR 4061
Criminal Procedure Code, 1973 (CrPC) — Section 209, 211, 212, 225, 226Penal Code, 1860 (IPC) — Section 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 2(1), 3
High Courts20 Oct 2011
Sunil Mulchand Jain Vs Smt. Purnima Prakash Kulkarni, Kum Ashvini Prakash Kulkarni, Kum. Vishakha Prakash Kulkarni
Bombay High Court · (2012) 2 ALLMR 752 : (2012) 2 BomCR 181 : (2012) 1 RCR(Rent) 373
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 16(1)Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 15(3)Transfer of Property Act, 1882 — Section 106
High Courts20 Oct 2011Dismissed
Mr. Niranjan Jadhav Vs State of Maharashtra and Abhudaya Cooperative Bank Ltd.
Bombay High Court · (2012) BomCR(Cri) 392
Constitution of India, 1950 — Article 21, 226, 227Penal Code, 1860 (IPC) — Section 34, 406, 420, 424
High Courts20 Oct 2011Dismissed
Prasad Shrikant Purohit (Lt. Col.) and Others Vs National Investigation Agency and Others
Bombay High Court · (2012) BomCR(Cri) 836 : (2012) CriLJ 2621
Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 227, 254, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 173, 173(2), 173(8)
High Courts20 Oct 2011
Lok Housing and Construction Limited Vs The Deputy Commissioner of Income Tax (OSD) Range-8(1) and others
Bombay High Court · (2012) 246 CTR 213 : (2012) 348 ITR 335
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 143(2), 147, 148, 173(3)
High Courts20 Oct 2011
Sitabai Narhari Rakshe @ Sitabai Gangaram Shete (since deceased) through her heirs and legal representatives (Smt. Janabai R. Bhondwe and Smt. Manabai R.Panmand Vs Hari Laxman Rakshe and Tukaram L. Rakshe
Bombay High Court · (2012) 4 BomCR 356 : (2011) 113 BOMLR 3992 : (2013) 1 DMC 280 : (2012) 1 MhLj 678
Hindu Succession Act, 1956 — Section 14, 14(1), 15(1), 2, 2(2)Hindu Widows Remarriage Act, 1856 — Section 2Hindu Womens Right to Property Act, 1937 — Section 3
High Courts20 Oct 2011Dismissed
Shri Omprakash Durgaprasad Sharma Indian Inhabitant Vs Dr. Madhav Vasant Velinkar, Shri Pramod Chandrashekhar Daundkar and Ms. Pranali Chandrashekhar Daundkar both the Respondents No. 2 and 3 i.e. Orig. Plaintiffs Nos. 2 and 3
Bombay High Court · (2012) 5 ALLMR 883 : (2012) 4 BomCR 298 : (2012) 2 RCR(Rent) 300
Bombay Rent Act, 1947 — Section 13(1)