High Courts20 Oct 2011
The Land Acquisition Officer, Panaji-Goa and The Director of Agriculture, Panaji-Goa Vs Shri Damodar Krishna Kamat Tarkar
Bombay High Court · (2011) 10 BOM CK 0016
Land Acquisition Act, 1894 — Section 18, 4(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,402 of 3,665
High Courts19 Oct 2011
M/s. Ravalnath Builders Vs Mrs. Sebastiano Escolastica Beatriz Nunes Mendonsa @ Beatriz Mendonca, represented by her constituted Attorney Mr. Savio Nunes
Bombay High Court · (2012) 2 BomCR 403 : (2012) 2 MhLj 292
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3), Order 16 Rule 20, Order 16 Rule 21, Order 18 Rule 17, Order 18 Rule 17A
High Courts19 Oct 2011
Ninad Sah. Gruharachana Sanstha Mydt. Vs Pune Municipal Corporation
Bombay High Court · (2012) 4 ALLMR 898 : (2012) 3 BomCR 669 : (2012) 2 MhLj 665
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(5), 253, 254, 260, 478Maharashtra Regional and Town Planning Act, 1966 — Section 18(1), 2(15), 2(19), 2(5), 2(7)
High Courts19 Oct 2011
Shri Umashankar Saraf, through his legal heirs (Smt. Mohinidevi Saraf and Others Vs The Official Liquidator of M/s. Rai Bahadur Shreeram Durgaprasad Company Limited (In Liquidation)
Bombay High Court · (2012) 2 BomCR 157 : (2011) 113 BOMLR 3826
Companies (Court) Rules, 1959 — Rule 262, 266, 6Companies Act, 1956 — Section 4, 483, 542, 543, 543(1)Limitation Act, 1963 — Section 10
High Courts19 Oct 2011Dismissed
Afsar Khan Vs Managing Director, S.T. Cooperative Bank Ltd. and Another
Bombay High Court · (2012) 132 FLR 914 : (2012) LLR 341
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts19 Oct 2011Dismissed
M/s. Indrayani Foods Ltd. Vs Pam-Pac Machines Pvt. Ltd.
Bombay High Court · (2012) 2 ALLMR 210 : (2012) 5 BomCR 763 : (2012) 1 MhLj 741
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 15, 16, 17Contract Act, 1872 — Section 23, 28
High Courts19 Oct 2011Dismissed
The State of Maharashtra The Secretary to the Government of Maharashtra Vs Smt. U.P. Adke and Another
Bombay High Court · (2012) 2 ALLMR 702 : (2012) 5 BomCR 441 : (2012) 1 MhLj 780
High Courts19 Oct 2011Dismissed
Ashok Ganapati Patil and Others Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 104
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
High Courts19 Oct 2011
Sadruddin Jivabhai Jafari, thr. his constituted power of attorney holder Shri Ishabhai Jivabhai Jafari Vs Jain Enterprises
Bombay High Court · (2012) 1 ALLMR 116 : (2012) 3 BomCR 779 : (2012) 2 MhLj 330
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, Order 9 Rule 13
High Courts19 Oct 2011
Subhash Samal Presently in Central Jail, Aguada, Sinquerim, Bardez, Goa Vs State of Goa
Bombay High Court · (2011) 10 BOM CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 16, 164, 313Oaths Act, 1969 — Section 4Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts19 Oct 2011
Union of India, Ministry of Defence, New Delhi, Senior Higher Administrative Staff Officer, HQ Maintenance Command (U) and The Commanding Officer, HQ Maintenance Command (U), Indian Air Force, Vayu Sena Nagar, Nagpur Vs Pramod Sadashiv Thakre
Bombay High Court · (2012) 2 ALLMR 468 : (2012) 1 MhLj 738
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts18 Oct 2011
Master Marine Services P. Ltd. Vs Commr. of Service Tax, Mumbai
Bombay High Court · (2012) 25 STR 227
Central Excises and Salt Act, 1944 — Section 35FFinance Act, 1994 — Section 73(1A), 75, 78, 80, 83
High Courts18 Oct 2011
Padmakar Vinayak Deshmukh, Shri Chandrashekhar Dadaji Bhende, Shri Laxman Pandurang Manwatkar and Shri Vijay Uttam Muley Vs Union of India and Others
Bombay High Court · (2012) 2 ALLMR 497
Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts18 Oct 2011
Shri Jose Bismark Silveira Vs Special Land Acquisition Officer and Konkan Railway Corporation Ltd.
Bombay High Court · (2011) 10 BOM CK 0151
High Courts18 Oct 2011
Ramakant Baburao Kendre Vs The State of Maharashtra and Vishwanath Babunath Nath
Bombay High Court · (2012) 1 ALLMR 349 : (2011) 113 BOMLR 3710 : (2012) 1 MhLj 951
Constitution of India, 1950 — Article 226, 227Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4, 5, 6
High Courts18 Oct 2011
Pradip S. Dixit Vs State of Maharashtra and Mr. Lalit More
Bombay High Court · (2012) BomCR(Cri) 461
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 139, 145
High Courts18 Oct 2011
Dudhnath @ Ajay Baburam Harijan Navjivan Gamdiay Road, Belantian Building, Mahalakshmi Station, Mumbai At present lodged at Nashik Road Central Prison, Nashik Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 372
Penal Code, 1860 (IPC) — Section 120B, 34, 342, 390, 392
High Courts18 Oct 2011Allowed
Shivaji Vasang Bagale Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 574 : (2011) 113 BOMLR 3804
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 313, 46, 51Evidence Act, 1872 — Section 25, 26, 27
High Courts18 Oct 2011
Hansa Bhaskar Dave and Rajesh Bhaskar Dave Vs Harihar Himmatlal Mehta
Bombay High Court · (2012) 1 ALLMR 4 : (2012) 5 BomCR 348 : (2012) 1 MhLj 730
Civil Procedure Code, 1908 (CPC) — Section 15, 151Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 29
High Courts18 Oct 2011
Mahableshwar Pandurang Halankar Vs Damodar Pandurang Halankar and Others
Bombay High Court · (2012) 5 BomCR 312
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3