High Courts14 Sept 2011Dismissed
Shri Pradeep Vaikunth Kamat Vs Shri Vithal Shamba Shetye and Others
Bombay High Court · (2011) 09 BOM CK 0002
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,415 of 3,665
High Courts13 Sept 2011
Santosh Govardhan Bilawal and Govardhan Ratansing Bilawal Vs The State of Maharashtra and Kanchana Santosh Bilawal
Bombay High Court · (2012) BomCR(Cri) 715
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts13 Sept 2011
The State of Maharashtra Vs Maruti Ananta Bhosale
Bombay High Court · (2012) BomCR(Cri) 829
Criminal Procedure Code, 1973 (CrPC) — Section 292, 293Evidence Act, 1872 — Section 45, 74Penal Code, 1860 (IPC) — Section 323, 325, 504, 506
High Courts13 Sept 2011
Rima Singh @ Rima Shahi Vs The State of Maharashtra Th. Sr. Inspector of Police
Bombay High Court · (2012) BomCR(Cri) 848
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts12 Sept 2011
M. Ramesh Kumar, IAS (Retd.) Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 43 : (2012) 1 BomCR 602 : (2012) 1 MhLj 321
Administrative Tribunals (Procedure for appointment of Vice Chairman and Members) Rules, 2006 — Rule 3(2), 4, 5, 5(2), 6Constitution of India, 1950 — Article 226, 323A
High Courts12 Sept 2011Disposed Off
The Commissioner of Income Tax-Central Vs Templeton Asset Management (India) Pvt. Ltd.
Bombay High Court · (2012) 3 BomCR 406 : (2011) 245 CTR 386 : (2012) 340 ITR 279 : (2011) 202 TAXMAN 496
Income Tax Act, 1961 — Section 37(1)Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 — Regulation 52, 52(2), 52(6), 52(7)
High Courts12 Sept 2011
Rafia Sultana Vs The President Mohd. Osman, Madarse Noorul Uloom Edu. Society, Sow. Salma Begum and The Education Officer (Primary), Zilla Parishad
Bombay High Court · (2012) 1 BomCR 749 : (2012) 1 MhLj 128
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 15, 17, 19, 2Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts12 Sept 2011
Wainganga Bahu-uddeshiya Vikas Sanstha and Rajiv Gandhi Mahavidyalaya Vs Anil Gaikwad, Rashtrasant Tukdoji Maharaj Nagpur University and The Presiding Officer University and College Tribunal Diwakar Kamble Vs Wainganga-Bahu-uddheshiya Vikas Sanstha and Others
Bombay High Court · (2012) 3 BomCR 788
Criminal Procedure Code, 1973 (CrPC) — Section 145Maharashtra Universities Act, 1994 — Section 59, 81Telegraph Act, 1885 — Section 3(6)
High Courts12 Sept 2011
Mr. Raymond Apociano Rosario and Another Vs Mrs. Eusebia Esperance Rodrigues and 8 Another
Bombay High Court · (2011) 09 BOM CK 0038
High Courts09 Sept 2011Allowed
Asahai Infrastructure and Projects Ltd. Vs Asstt. Provident Funds Commissioner
Bombay High Court · (2011) 131 FLR 1091 : (2012) 2 LLJ 565 : (2011) LLR 1148
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 14B, 7(1), 7A
High Courts09 Sept 2011Dismissed
Shri Datta alias Dattaram Narayan Bhagat Vs Smt. Crecencia Tindade, (Deceased ) Through her legal representatives
Bombay High Court · (2011) 09 BOM CK 0135
Constitution of India, 1950 — Article 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2(p)
High Courts09 Sept 2011
C.P. Aminakutty alias Aminakutty, since deceased and Others Vs Govind Naik, Mohamad Ram Padasath Pandey and The New India Assurance Company Ltd.
Bombay High Court · (2011) 09 BOM CK 0079
Motor Vehicles Act, 1988 — Section 140
High Courts09 Sept 2011
Subhash Rajput Vs The State of Maharashtra and Godavari Marathwada Irrigation Development Corporation, Minor Irrigation Division
Bombay High Court · (2012) 1 ALLMR 42 : (2012) 3 BomCR 209 : (2012) 2 MhLj 395
Land Acquisition Act, 1894 — Section 4
High Courts09 Sept 2011
Special Land Acquisition Officer (S.I.P.) and Another Vs Xavier Miranda (since deceased) represented by LRs.
Bombay High Court · (2012) 4 BomCR 216 : (2012) 1 MhLj 639
Land Acquisition Act, 1894 — Section 18, 4
High Courts09 Sept 2011
Nandu D. Chhabria Vs State Bank of India and Others
Bombay High Court · (2012) 5 BomCR 791
Civil Procedure Code, 1908 (CPC) — Section 19, 19(2), 19(22), 2, 2(2)Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2(d), 2(g)
High Courts09 Sept 2011
Shri Krishna Shankar Sawant Subhedar rep by his Legal Representatives (Smt. Shrimati Krishna Sawant Subhedar and Shri Shankar Krishna Sawant Subhedar Vs Special Land Acquisition Officer
Bombay High Court · (2011) 09 BOM CK 0021
Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts08 Sept 2011Dismissed
Sarjerao Shahaji Kokare and Another Vs State of Maharashtra and Another
Bombay High Court · (2011) 09 BOM CK 0198
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts08 Sept 2011Dismissed
Sou. Jamuna Mahadeo Dalvi and Others Vs The State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 970
Constitution of India, 1950 — Article 243D
High Courts08 Sept 2011Dismissed
Gurmelsing Gajesing Nehra and Others Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 353
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Sept 2011Dismissed
Commissioner of Income Tax Vs Sandeep C. Dugad
Bombay High Court · (2012) 21 TAXMAN 508
Income Tax Act, 1961 — Section 132(1), 142(2A), 158BC