COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,412 of 3,665

High Courts22 Sept 2011

Ajay Aggarwal Vs Mohit Aneja

Bombay High Court · (2012) 1 BomCR 158

High Courts22 Sept 2011

The Jalna People''s Co-operative Bank Ltd. and Nandkishore Vs The State of Maharashtra and The Divisional Joint Registrar

Bombay High Court · (2012) 1 BomCR 126 : (2012) 1 MhLj 61

Constitution of India, 1950 — Article 227

High Courts22 Sept 2011

Marshalls Enterprise India Pvt. Ltd. and Others Vs State of Maharashtra and Another

Bombay High Court · (2011) 45 VST 551

Maharashtra Value Added Tax Act, 2002 — Section 10(10)

High Courts22 Sept 2011

Saregama India Limited (previously known as Gramophone Company of India Limited) Vs Mahal Pictures Private Limited

Bombay High Court · (2012) 3 BomCR 412 : (2011) 113 BOMLR 3472 : (2012) 1 MhLj 63

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20Copyright Act, 1957 — Section 54, 55, 62Trade Marks Act, 1999 — Section 134(2), 62(2)

High Courts22 Sept 2011Dismissed

Additional Commissioner of Sales Tax, Vat III, Mumbai Vs Desan Agro Tech Ltd.

Bombay High Court · (2012) 47 VST 530

High Courts22 Sept 2011

Metafield Coil Pvt. Ltd. Vs Nikivik Tube Industries Pvt. Ltd.

Bombay High Court · (2012) 1 MhLj 289

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2

High Courts21 Sept 2011Dismissed

Mr. Alberto Vas and Others Vs Mrs. Maria Rosa Joanita Cruz e Costa Femandes and Others

Bombay High Court · (2012) 1 ALLMR 196

High Courts21 Sept 2011Dismissed

Esjay International Pvt. Ltd., Mumbai and another Vs Union of India and others

Bombay High Court · (2011) 7 ALLMR 376 : (2011) 6 MhLj 750

Constitution of India, 1950 — Article 226

High Courts21 Sept 2011

Pix Transmissions Limited Vs State of Maharashtra and Maharashtra General Kamgar Union

Bombay High Court · (2012) 3 BomCR 428 : (2012) 2 LLJ 647 : (2012) 1 MhLj 182

Constitution of India, 1950 — Article 141, 226, 227Contract Act, 1872 — Section 23Industrial Disputes (Bombay) Rules, 1957 — Rule 11, 3, 4

High Courts21 Sept 2011

Shri Tajoddin Imam Hussain Shiledar Vs The State and Administrative Tribunal

Bombay High Court · (2011) 09 BOM CK 0161

High Courts21 Sept 2011

Shaikh Yusuf Bhai Chawala and Others Vs State of Maharashtra and Others Shaikh Yusuf Bhai Chawala, Shaikh Ismail M.F. Potia and Shaikh Mansoor Bhai M.J. Terai Vs State of Maharashtra, Maharashtra State Board of Wakfs, The Charity Commissioner and The Settlement Commissioner and Director of Land Records

Bombay High Court · (2012) 1 ALLMR 9 : (2012) 1 BomCR 736 : (2011) 6 MhLj 691

Waqf Act, 1954 — Section 99Waqf Act, 1995 — Section 106, 13, 13(2), 14, 14(1)

High Courts21 Sept 2011

Maroti Sadmake Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 474

Penal Code, 1860 (IPC) — Section 375, 376, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

High Courts21 Sept 2011

The Balasaheb Satbhai Merchant Coop Bank Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 841

Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 437(1), 497Penal Code, 1860 (IPC) — Section 120B, 326, 405, 406, 409

High Courts21 Sept 2011Allowed

Meena Ramesh Lulla and Others Vs Shri Omprakash A. Alreja and Others

Bombay High Court · (2011) 09 BOM CK 0142

Bombay High Court (Original Side) Rules, 1980 — Rule 84Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(1), Order 7 Rule 10A, Order 7 Rule 9, Order 8 Rule 1, Order 9 Rule 2

High Courts21 Sept 2011

Vijay Gokul Mhaske Vs The State of Maharashtra and The Superintendent

Bombay High Court · (2012) BomCR(Cri) 429

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)

High Courts21 Sept 2011

Sparrow Technologies Pvt. Ltd. Vs Mr. Ravinder P. Kumar

Bombay High Court · (2011) 09 BOM CK 0109

High Courts21 Sept 2011

Appellants: Mr. James Fernandes Vs Mr. Joawquim Jose Fernandes, Alias Joasinho Fernandes

Bombay High Court · (2011) 09 BOM CK 0089

High Courts21 Sept 2011

Niraj Vikas Pabale and Others Vs The Tahsildar and Others

Bombay High Court · (2011) 113 BOMLR 3530

Bombay High Court (Appellate Side) Rules, 1960 — Rule 2A, 3, 7Bombay Village Panchayats Act, 1958 — Section 137, 142, 176, 176(2), 177Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7

High Courts21 Sept 2011Dismissed

Ramesh Waswani Vs YusufbhaI Mukhtar Amir Varawalla

Bombay High Court · (2012) 3 BomCR 205

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 16(2), 34

High Courts21 Sept 2011Dismissed

Victor Fernandes and Others Vs Raghav Bahl of Noida and Others

Bombay High Court · (2011) 09 BOM CK 0055