COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,414 of 3,665

High Courts16 Sept 2011

M/s. Namco Industries pvt. Ltd. Vs The State of Maharashtra and others

Bombay High Court · (2012) 4 ALLMR 250 : (2011) 113 BOMLR 3479 : (2011) ELR 1794

Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 181, 43, 43(1), 45, 50Maharashtra Electricity Regulatory Commission (Electricity Supply Code and other conditions of supply) Regulations, 2005 — Regulation 10, 10.1, 10.5, 3, 4

High Courts16 Sept 2011

Rajkumar Sampatraoji Kuthe Vs State of Maharashtra and Others

Bombay High Court · (2012) 1 BomCR 804 : (2012) 1 MhLj 299

Civil Procedure Code Amendment Act, 1999 — Section 32Civil Procedure Code Amendment Act, 2002 — Section 16Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, 16(1)

High Courts16 Sept 2011Dismissed

Vilas Shankar Bhilare Vs State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 733

Penal Code, 1860 (IPC) — Section 302

High Courts15 Sept 2011Dismissed

Mr. Mahadev Parsekar, (Since expired ) Through His Legal Heirs (Mr. Pritam Mahadev Parsekar and Others) and Mrs. Champa M. Parsekar, Service, Mrs. Ramila Mahadev Parsekar and Mr. Mahesh Mahadev Parsekar Vs Eduardo Simao D''Costa @ Edward S. D''Costa and His Wife and Mrs. Priscila D''Costa

Bombay High Court · (2011) 09 BOM CK 0180

Constitution of India, 1950 — Article 227

High Courts15 Sept 2011

Sheikh Abdullah Vs Dr. Husnaara Parveen

Bombay High Court · (2012) 3 BomCR 287 : (2012) 1 DMC 849 : (2012) 1 MhLj 174

Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 294, 34, 496, 506

High Courts15 Sept 2011

Mangilal Jagrupji Jain Vs Shri Bharat Shankarlal Dhakad (HUF) and Others

Bombay High Court · (2012) 1 BomCR 426 : (2012) 1 CivCC 840 : (2012) 1 MhLj 587

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Partnership Act, 1932 — Section 69(2)

High Courts15 Sept 2011

Purushottam Bhagwat Vs The State of Maharashtra and J.U. Deshpande

Bombay High Court · (2012) 2 ALLMR 322 : (2012) 3 BomCR 442

Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 3(4), 4, 4(1), 4(4)

High Courts15 Sept 2011

Gopal Padmanaba Chari Vs Communidade of Quitol and Teodoes L. Fernandes, Attorney of Salvador Dias

Bombay High Court · (2011) 09 BOM CK 0095

Land Acquisition Act, 1894 — Section 30, 4

High Courts15 Sept 2011

State of Goa and The Executive Engineer Vs The Communidade of Nagoa

Bombay High Court · (2011) 09 BOM CK 0091

Land Acquisition Act, 1894 — Section 18, 4

High Courts15 Sept 2011

The Paper Products Ltd. Vs Venkataramana Food Specialties Ltd.

Bombay High Court · (2011) 7 ALLMR 765 : (2012) 2 BomCR 434 : (2011) 6 MhLj 643

High Courts15 Sept 2011

Additional Commissioner of Sales Tax, Vat III, Mumbai Vs Ankit International

Bombay High Court · (2011) 46 VST 1

Central Excise Rules, 1944 — Rule 96ZQ(5)Central Excises and Salt Act, 1944 — Section 11A(2), 11ACEntry Tax Act, 1976 — Section 7, 7(5)

High Courts14 Sept 2011

Cummins India Ltd. Vs Commissioner of Central Excise, Pune

Bombay High Court · (2012) 279 ELT 5

CENVAT (Credit) Rules, 2004 — Rule 6, 6(1), 6(2), 6(3), 6(4)

High Courts14 Sept 2011

River Valley Residents Welfare Association Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2011) 09 BOM CK 0184

High Courts14 Sept 2011Allowed

Uday Madhavdas Thakersey and Others Vs State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 732 : (2012) 1 BomCR 668 : (2011) 6 MhLj 647

Bombay Public Trusts Act, 1950 — Section 36, 36(1)Constitution of India, 1950 — Article 226, 227Development Control Regulations for Greater Bombay, 1991 — Regulation 33(7)

High Courts14 Sept 2011

Delta Logistics Vs Union of India (UOI) and Others

Bombay High Court · (2012) 1 ALLMR 237 : (2012) 1 BomCR 283 : (2012) 276 ELT 314

Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 2004 — Regulation 20, 22(7)Customs, Central Excise and Service Tax Appellate Tribunal Act — Section 129(1), 129A

High Courts14 Sept 2011

Dhanaji Kashinath Shendkar Vs Khemchand S. Chawla and others

Bombay High Court · (2012) 1 ALLMR 804 : (2012) 3 BomCR 633 : (2011) 6 MhLj 629

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 7(9)

High Courts14 Sept 2011Dismissed

Shri Ramakant R. Harmalkar ( Since Deceased ) (a. Smt. Sudha R. Harmalkar and Others), Shri Dyaneshwar R. Harmalkar and Shri Avinash R. Harmalkar Vs Mrs. Myra Muriel Lobo e Paul

Bombay High Court · (2011) 09 BOM CK 0035

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 43 Rule 1, Order 43 Rule 1(r), 104Constitution of India, 1950 — Article 227

High Courts14 Sept 2011Allowed

Basavraj Chanmalappa Kapse Vs Khalil Imran Shaikh

Bombay High Court · (2011) 6 BomCR 521

Constitution of India, 1950 — Article 227

High Courts14 Sept 2011Dismissed

Jaydev Pandhari Malik and Others Vs Shri Datta Antu Porob Gaunkar and Others

Bombay High Court · (2011) 09 BOM CK 0013

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts14 Sept 2011Dismissed

Mrs. Sweta Laxman Shetgaoncar Vs Mr. Ratnakar Sahadev Shetgaoncar, Mrs. Nita Ratnakar Shetgaoncar

Bombay High Court · (2011) 09 BOM CK 0011

Transfer of Property Act, 1882 — Section 52