High Courts26 Sept 2011
Ramrao Bhikaji Bodkhe Vs Mohammad Ashfaq
Bombay High Court · (2012) 4 MhLj 164
Criminal Procedure Code, 1973 (CrPC) — Section 203, 227, 245, 257, 258Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,411 of 3,665
High Courts23 Sept 2011Allowed
Surekha Sanjay Kharade and Others Vs District Deputy Registrar and Others
Bombay High Court · (2012) 1 ALLMR 385 : (2012) 4 BomCR 218 : (2012) 1 MhLj 943
Maharashtra Co-operative Societies Act, 1960 — Section 27(3A)Maharashtra Co-operative Societies Rules, 1961 — Rule 4, 56B(1)
High Courts23 Sept 2011
Special Land Acquisition Officer (N) and another Vs Augustin Luis Jose Fernandes (Since Deceased) through LRs. and another
Bombay High Court · (2012) 1 ALLMR 653 : (2012) 4 BomCR 389 : (2012) 2 MhLj 725
Land Acquisition Act, 1894 — Section 18, 4
High Courts23 Sept 2011
State of Goa and Another Vs Shri Joao Dias
Bombay High Court · (2012) 1 ALLMR 679 : (2012) 4 BomCR 804
Land Acquisition Act, 1894 — Section 18, 4
High Courts23 Sept 2011
Brentfield Travels Company Pvt. Ltd. Vs The Reserve Bank of India and Another
Bombay High Court · (2011) 110 SCL 150
Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 15
High Courts23 Sept 2011
Shri Ramesh Sukdow Bhandari and Others Vs Gangadhar Morto Naik Gaonkar (since deceased), represented by legal heirs (Smt. Nayana G.N. Gaunkar (Party No. 5) and Others) and Others
Bombay High Court · (2011) 09 BOM CK 0111
Land Acquisition Act, 1894 — Section 30, 4
High Courts23 Sept 2011
Oriental Insurance Company Ltd. Vs Shri Madhavrao Dattajirao Prabhu Dessai (since deceased) through his legal representatives (Sou. Prachee Arun Sirdesai and Others), Smt. Girjabai Madhavrao Prabhu Dessai, Mr. Mahesh Atmaram Palkar and Mr. Yusuf N. Shaikh
Bombay High Court · (2013) ACJ 1346 : (2012) 4 BomCR 725 : (2012) 1 MhLj 606 : (2012) 3 TAC 610
Motor Vehicles Act, 1988 — Section 170, 192, 192A, 39, 66
High Courts23 Sept 2011
Chandrakant G. Govekar and Others Vs The Deputy Collector (Rev) Land Acquisition Officer and The Director of Agriculture
Bombay High Court · (2012) 1 ALLMR 392 : (2012) 4 BomCR 193 : (2012) 2 MhLj 407
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts23 Sept 2011
Sunil Alias Pona Tolaram Pore (Varma) Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 430
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 360, 360(1), 562General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 307, 326, 34, 364
High Courts23 Sept 2011Dismissed
Halona Builders and Others Vs State of Goa and Others
Bombay High Court · (2012) 4 BomCR 759 : (2012) 281 ELT 385 : (2012) 1 MhLj 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Customs Act, 1962 — Section 126Goa, Daman and Diu Motor Vehicles Tax Act, 1974 — Section 15, 8, 8(2)
High Courts23 Sept 2011
Special Land Acquisition Officer (N) and Another Vs Augustino Sequeira
Bombay High Court · (2012) 4 BomCR 188 : (2012) 1 MhLj 685
Land Acquisition Act, 1894 — Section 18, 4
High Courts23 Sept 2011
Special Land Acquisition Officer (N) and Another Vs Dr. Francis Xavier D''Souza
Bombay High Court · (2012) 1 ALLMR 316
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts23 Sept 2011Dismissed
Rajaram Dadu Kabnure Vs Gunwanti Dhulappa Ketkale and Others
Bombay High Court · (2012) 1 MhLj 360
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 645Constitution of India, 1950 — Article 136
High Courts22 Sept 2011Dismissed
Additional Commissioner of Sales Tax, VAT III Vs B.G. Chitale
Bombay High Court · (2011) 45 VST 575
Bombay Sales Tax Act, 1959 — Section 41C
High Courts22 Sept 2011
Shri Manuel Colaco Vs Shri Antonio Colaco
Bombay High Court · (2011) 09 BOM CK 0179
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Sept 2011Dismissed
The Commissioner of Income Tax-25, Mumbai Vs Naishadh V. Vachharajani
Bombay High Court · (2011) 09 BOM CK 0171
High Courts22 Sept 2011
Mr. Mansoor Mulla Vs State of Goa by the Secretariat (Panchayat), Government of Goa, Mr. Mulla Hussain Muzawar and Village Panchayat of Curti
Bombay High Court · (2011) 09 BOM CK 0162
Constitution of India, 1950 — Article 226Goa Village Panchayat Raj Act, 1994 — Section 12(1)(d), 55(4), 57, 64Goa, Daman and Diu Village Panchayat (Regulation of Buildings) Rules, 1971 — Rule 13, 22, 29, 33
High Courts22 Sept 2011Dismissed
Sow. Dhanabai Dasare and Others Vs The State of Maharashtra and Smt. Rohini Govind Ladhe
Bombay High Court · (2012) BomCR(Cri) 725
Penal Code, 1860 (IPC) — Section 34, 420, 448, 468, 471
High Courts22 Sept 2011
Vijay Jagtap Vs Sau. Sindhubai Mohanrao Jagtap and Others
Bombay High Court · (2012) 3 BomCR 837
Bombay Court Fees Act, 1959 — Section 46Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 17
High Courts22 Sept 2011
Smt. Sushil Kaur Chhatwal, Gurbirsingh Chhatwal and Sathirsingh Chhatwal Vs Aurangabad Ginning and Pressing Factory Jaffar Gate and Municipal Corporation
Bombay High Court · (2012) 1 ALLMR 187 : (2012) 1 BomCR 836 : (2012) 2 MhLj 295
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)