High Courts08 Sept 2011Allowed
Mohammed Gaus Ibrahim Shaikh Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 557 : (2011) 113 BOMLR 3274
Penal Code, 1860 (IPC) — Section 276(2), 376, 376(2), 511
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,416 of 3,665
High Courts08 Sept 2011Disposed Off
Goa Carbon Ltd. Vs The Deputy Commissioner of Income Tax
Bombay High Court · (2011) 09 BOM CK 0152
Income Tax Act, 1961 — Section 260A, 263(1), 80
High Courts08 Sept 2011
Mrs. Maria Catarina Sebastiana D''Souza through Legal Representatives ((a) Mrs. Bernadette Milred Sebastian D''Souza and her husband and Others Vs Mr. Sadanand Krishna Narvekar
Bombay High Court · (2011) 09 BOM CK 0147
Constitution of India, 1950 — Article 227
High Courts08 Sept 2011Dismissed
Vithal Sugar Manufacturing Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2012) 1 ALLMR 234 : (2012) 1 BomCR 291 : (2011) 45 VST 407
Constitution of India, 1950 — Article 226Maharashtra Purchase Tax on Sugarcane Act, 1962 — Section 1(3), 12B, 6(1), 6(4), 95Maharashtra Value Added Tax (Levy and Amendment) Act, 2005 — Section 2, 55, 55
High Courts08 Sept 2011Dismissed
Oil and Natural Gas Corporation Ltd. Vs Petroleum Employees Union and Others
Bombay High Court · (2012) 1 ALLMR 655 : (2012) 1 BomCR 772 : (2011) 113 BOMLR 3238 : (2012) 132 FLR 746 : (2012) 2 LLJ 505
Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts08 Sept 2011Allowed
Divisional Controller, Maharashtra State Road Transport Corporation, Yavatmal Vs Sheikh Iamal Sheikh Chand
Bombay High Court · (2012) 132 FLR 213 : (2011) 6 MhLj 669
High Courts08 Sept 2011Allowed
Bhaskar Janardhan Salunke Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 273
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 436, 504
High Courts08 Sept 2011
Anant Ramchandra Dakshindas Vs Divisional Joint Registrar and Others
Bombay High Court · (2012) 1 BomCR 68 : (2012) 1 MhLj 152
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 13(3), 14, 162, 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 152, 165, 83, 88
High Courts08 Sept 2011Dismissed
State of Maharashtra Vs Sidram Chandrashekar Karanje
Bombay High Court · (2012) 2 BomCR 570
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2011Allowed
Balaji Digambarrao Kotgire Vs Enquiry Authority Chief Manager, Disciplinary Action Department and Others
Bombay High Court · (2011) 6 MhLj 599
Oriental Bank of Commerce Officer employees (Discipline and Appeal) Regulations, 1982 — Regulation 3(1)Penal Code, 1860 (IPC) — Section 27, 294, 465, 468, 489A
High Courts07 Sept 2011
Borochemie (India) Pvt. Ltd. Vs Union of India
Bombay High Court · (2012) 1 ALLMR 99 : (2012) 276 ELT 489 : (2012) 1 MhLj 864
Central Excise Rules, 2002 — Rule 9, 9(1), 9(2), 9(3)CENVAT (Credit) Rules, 2004 — Rule 14Constitution of India, 1950 — Article 226
High Courts07 Sept 2011Dismissed
Abhijit Balkrishna Patil Vs State of Maharashtra and Others
Bombay High Court · (2012) 1 BomCR 144 : (2011) 113 BOMLR 3202 : (2012) 1 MhLj 98
Caste Certificates Validation Act, 2000 — Section 6(1)Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 9
High Courts07 Sept 2011
Tejus Proprietary Concern of Tejus Rohitkumar Kapadia Vs U.O.I.
Bombay High Court · (2012) 275 ELT 175
Customs Act, 1962 — Section 2(34)
High Courts07 Sept 2011Dismissed
The Agricultural Produce Market Committee Vs The Hon''ble Member, Industrial Court and Gunwant Kakade
Bombay High Court · (2012) 3 BomCR 849 : (2012) 135 FLR 1040 : (2012) 2 LLJ 463 : (2011) 5 MhLj 953
Factories Act, 1948 — Section 2(iv)Industrial Employment (Standing Orders) Act, 1946 — Section 2(e)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts07 Sept 2011Dismissed
Nilkanth Shelke Vs Darshan Churiwala
Bombay High Court · (2012) 276 ELT 179
Central Excises and Salt Act, 1944 — Section 13, 19, 20, 21, 21(2)Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts07 Sept 2011Dismissed
N.D. Construction, Nikhil Nupendra Jhaveri and Digamber Bhaskar Sapare Vs State of Maharashtra and Others Nusli N. Wadia and Others Vs The Charity Commissioner and Others
Bombay High Court · (2012) 1 ALLMR 831 : (2012) 1 BomCR 241 : (2011) 113 BOMLR 3314 : (2011) 6 MhLj 762
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(2)Bombay Public Trusts Rules, 1951 — Rule 24Transfer of Property Act, 1882 — Section 53A
High Courts06 Sept 2011
Sadashiv Sakharam Patil and Others Vs Chandrakant Gopal Desale and Others
Bombay High Court · (2011) 5 BomCR 726 : (2011) 113 BOMLR 3004 : (2012) 1 MhLj 197
Hindu Succession Act, 1956 — Section 6, 6(1), 8
High Courts06 Sept 2011Allowed
Bablya Vs The State of Maharashtra
Bombay High Court · (2011) 09 BOM CK 0145
Bombay Police Act, 1951 — Section 135, 37(1)Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts06 Sept 2011Allowed
Raju Balaram Gujrathi Vs State of Maharashtra
Bombay High Court · (2011) 09 BOM CK 0103
Penal Code, 1860 (IPC) — Section 302, 392, 394, 397, 449
High Courts06 Sept 2011Dismissed
Shivu Chandram Loni Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 158
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307