Bombay High Court Judgments

High Courts18 Oct 2011

Shri Mahabaleshwar Pandurang Halankar Vs Shri Damodar Pandurang Halankar and Others

Bombay High Court · (2012) 5 ALLMR 92

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 85, 85ACivil Procedure Code, 1908 (CPC) — Order 8 Rule 3

High Courts17 Oct 2011

Farooq Abdul Gani Surve Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 85

Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 126, 21Criminal Procedure Code, 1973 (CrPC) — Section 378, 390, 427, 437A, 441

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High Courts17 Oct 2011

Smt. Diana Rodrigues and Smt. Cascilda Rodrigues Vs Mr. Anton Xavier E. D'' Souza and his wife and Smt. Maggie A. X. D'' Souza

Bombay High Court · (2011) 10 BOM CK 0150

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High Courts17 Oct 2011

Deepak Dwarkaprasad Gupta and Another Vs M/s. Sitaram Enterprises

Bombay High Court · (2012) 2 ALLMR 178 : (2012) 5 BomCR 581 : (2012) 2 MhLj 881

Civil Procedure Code Amendment Act, 1999 — Order 20 Rule 1, Order 6 Rule 15, Order 6 Rule 15(3), Order 6 Rule 16, Order 6 Rule 17Civil Procedure Code Amendment Act, 2002 — Section 16, 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 102, 5

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High Courts17 Oct 2011Allowed

Raziyabee Sattar Vs Surrendra Sangle and New India Assurance Company Limited

Bombay High Court · (2013) 1 ACC 678 : (2013) ACJ 189 : (2012) 2 ALLMR 501 : (2012) 4 LLJ 164 : (2012) 3 MhLj 108

Workmens Compensation Act, 1923 — Section 2, 2(1), 30, 4, 4(1)

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High Courts17 Oct 2011Dismissed

Jet Airways (India) Limited and Sahara Airlines Limited (now known as ) "Jet Lite (India) Limited") Vs Mr. Subrata Roy Sahara, Indian Inhabitant and Others Jet Airways (India) Limited and Others Vs Sahara Airlines Limited (now known as ) "Jet Lite (India) Limited")

Bombay High Court · (2012) 1 ALLMR 563 : (2011) 113 BOMLR 3835

Arbitration Act, 1940 — Section 17, 20, 30, 39, 39Arbitration and Conciliation Act, 1996 — Section 19, 31(7), 32, 34, 36Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 11, Order 9 Rule 10, 100A, 104, 104(1)

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High Courts17 Oct 2011

Mr. Cosme Romaldo Silveira Vs Village Panchayat Chicalim and Mormugao Planning and Development Authority Commerce Centre Building Vasco Da Gama, Goa

Bombay High Court · (2012) 114 BOMLR 132

Development Authority (Development Plan) Regulations, 2000 — Regulation 3, 4Goa Village Panchayat Raj Act, 1994 — Section 178, 201A, 64, 66, 66(3)Goa, Daman and Diu Panchayats (Regulation of Buildings) Rules, 1971 — Rule 10, 12, 13, 14, 15

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High Courts17 Oct 2011Allowed

Vijay Gaikwad Vs Parasram Meshram

Bombay High Court · (2012) 2 ALLMR 339

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 96

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High Courts17 Oct 2011Dismissed

Parmanand Shamrao Potdukhe, Deleted, Abhay Shamrao Potdukhe and Smt. Shantabai Shantaram Potdukhe Vs Special Land Acquisition Officer, Thermal Power Station-II, Chandrapur, Municipal Council, Chandrapur and State of Maharashtra

Bombay High Court · (2012) 2 ALLMR 552

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11AMaharashtra Regional and Town Planning Act, 1966 — Section 10, 11A, 126, 4, 4(1)

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High Courts17 Oct 2011

Smt. Yashoda Sambhaji Sawant Vs Smt. Savitra Sambhaji Sawant

Bombay High Court · (2012) 1 ALLMR 103 : (2012) 5 BomCR 805 : (2012) 1 MhLj 869

Civil Procedure Code, 1908 (CPC) — Section 115, 141Succession Act, 1925 — Section 370, 371, 372, 373, 374

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High Courts17 Oct 2011

Royal Carbon Black (P) Limited and Another Vs Chief Commissioner of Custom, Mumbai and Others

Bombay High Court · (2013) 2 ALLMR 394 : (2012) 6 BomCR 474 : (2011) 113 BOMLR 3748 : (2012) 275 ELT 528

Constitution of India, 1950 — Article 226Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008 — Rule 12, 13, 13(1), 13(2), 14

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High Courts17 Oct 2011Dismissed

Yash Raj Films Private Limited Vs The Assistant Commissioner of Income Tax and another

Bombay High Court · (2012) 114 BOMLR 1 : (2012) 247 CTR 186 : (2012) 204 TAXMAN 386

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 147, 148, 40A(3)

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High Courts17 Oct 2011

Chandrama Tribuvan Singh Vs State of Maharashtra and Others

Bombay High Court · (2012) 133 FLR 1104

Industrial Disputes Act, 1947 — Section 33C(1)

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High Courts17 Oct 2011Dismissed

Bhausaheb Shivaramji @ Francis Ignati Bodhak Vs State of Maharashtra and Mr. Lawrence Joseph Palande

Bombay High Court · (2012) BomCR(Cri) 689

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Penal Code, 1860 (IPC) — Section 29, 463, 464, 465

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High Courts17 Oct 2011

Ramrao Joti Godase and Others Vs Kisan Joti Godase and Others

Bombay High Court · (2012) 4 ALLMR 360 : (2012) 2 BomCR 371 : (2012) 2 MhLj 741

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(4)Hindu Succession Act, 1956 — Section 6, 8

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High Courts17 Oct 2011

Orion Ropes Pvt. Ltd. Vs Yogesh Namdeo Mane and Others

Bombay High Court · (2012) 132 FLR 545

Limitation Act, 1963 — Section 21

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High Courts14 Oct 2011Allowed

Salim @ Raju Karamali Ansari and Dhaneshar @ Dharmesh Manilal Soni Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 780

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 135, 34, 392, 397, 461

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High Courts14 Oct 2011

Syed Muzaffaruddin Khan Mohd. Abdul Qayyum Petitioner Vs Mohd.Abdul Qadir Mohd. Abdul Mabood Deceased

Bombay High Court · (2012) BomCR(Cri) 375

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 195, 195(1), 340Penal Code, 1860 (IPC) — Section 419, 420, 467, 468

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High Courts14 Oct 2011

Ramesh Laxman Sonawane Vs Mrs Meenaxi Ramesh Sonawane

Bombay High Court · (2012) 1 ALLMR 267 : (2011) 6 BomCR 318 : (2011) 113 BOMLR 3578 : (2012) 1 CivCC 472 : (2011) 3 DMC 539 : (2012) 1 MhLj 43

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5, Order 8 Rule 3Hindu Marriage Act, 1955 — Section 13(1)

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High Courts14 Oct 2011Disposed Off

The Commissioner of Income Tax-4 Vs M/s. The Stock and Bond Trading Company

Bombay High Court · (2011) 10 BOM CK 0127

Income Tax Act, 1961 — Section 194J, 37, 37(1), 40

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