High Courts06 Sept 2011Dismissed
Arjun Machindra Puri Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 3208
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 176, 201, 302, 34, 498A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,417 of 3,665
High Courts06 Sept 2011Dismissed
Mallinath Gurusiddhappa Birajdar and Others Vs The State of Maharashtra, Laxmibai Siddharam Birajdar and Kasturabai Nagendra Birajdar
Bombay High Court · (2011) 09 BOM CK 0099
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts06 Sept 2011Allowed
Mr. Manuel Francis Colaco Vs Michael Pinto de Andrade and Others
Bombay High Court · (2011) 09 BOM CK 0098
High Courts06 Sept 2011Dismissed
Baburao Terkar Vs Pokhardas Khatnani, Died Through L.Rs. (Smt. Ambabai Pokhardas Khatnani, Prabhudas Khatnani, Rajkumar Khatnani and Ashokkumar Khatnani)
Bombay High Court · (2011) 5 BomCR 733 : (2012) 2 MhLj 203
High Courts06 Sept 2011Dismissed
Ashok Sahakari Sakhar Karkhana, Ltd. Vs The Regional Provident Funds
Bombay High Court · (2011) 5 BomCR 723 : (2011) 131 FLR 721 : (2012) 2 LLJ 67 : (2011) 6 MhLj 687
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts06 Sept 2011Dismissed
Rukhminibai Pratishthan Vs Ravindra Deoram Patil and Others
Bombay High Court · (2012) 1 BomCR 468 : (2012) 1 MhLj 752
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 21, 8, 9, 9(1), 9(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3(5), 3(6)
High Courts06 Sept 2011Dismissed
Vinod Ramchandra Dhakad Vs M.S.A. Khan and Another
Bombay High Court · (2011) 09 BOM CK 0040
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 29, 67, 8, 8(c)
High Courts06 Sept 2011Allowed
Western Coalfields Ltd. and Another Vs Rajesh and Another
Bombay High Court · (2012) 1 BC 395 : (2012) 1 MhLj 394
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Contract Act, 1872 — Section 126, 31, 32Penal Code, 1860 (IPC) — Section 34, 420, 468, 469, 470
High Courts06 Sept 2011
Sadanand Mahadev Kurdikar and others Vs Someshwar Devasthan of Curdi and others
Bombay High Court · (2012) 1 ALLMR 649 : (2012) 4 BomCR 855 : (2012) 2 MhLj 738
Evidence Act, 1872 — Section 110Land Acquisition Act, 1894 — Section 11, 18
High Courts05 Sept 2011
Lekhraj M. Solanki Vs Babu Vira Bhamaniya
Bombay High Court · (2012) 2 BomCR 669
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22
High Courts05 Sept 2011Disposed Off
Director of Income Tax (International Taxation) Vs Delta Air Lines Inc.
Bombay High Court · (2011) 245 CTR 16
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 234B, 234D
High Courts05 Sept 2011
Vidyut Metalics Employees Union Vs Vidyut Metalics Private Limited and others
Bombay High Court · (2011) 131 FLR 319 : (2012) 1 LLJ 592 : (2011) LLR 1262
Industrial Disputes (Bombay) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 12, 12(5), 18(1), 18(3), 2
High Courts05 Sept 2011
Skol Breweries Limited Vs Som Distilleries and Breweries Limited and Shaw Wallace and Company Limited
Bombay High Court · (2012) 1 BomCR 333 : (2011) 113 BOMLR 3257 : (2012) 49 PTC 231
Trade and Merchandise Marks Act, 1958 — Section 17Trade Marks Act, 1940 — Section 13
High Courts05 Sept 2011
Director of Income Tax (International Taxation) Vs May and Baker Limited
Bombay High Court · (2012) 345 ITR 87 : (2011) 202 TAXMAN 8
Income Tax Act, 1961 — Section 112, 112(1), 143(3), 148, 234B
High Courts02 Sept 2011Allowed
Bhau Ganpat Patil Vs Municipal Corporation of Greater Mumbai and Another
Bombay High Court · (2012) 133 FLR 415
Bombay Industrial Relations Act, 1946 — Section 78, 79, 84, 85Constitution of India, 1950 — Article 227
High Courts02 Sept 2011Allowed
United India Insurance Co. Ltd. Vs Vulcan Association and Others
Bombay High Court · (2012) 2 ALLMR 866 : (2012) 1 MhLj 687 : (2012) 2 RCR(Rent) 174
Bombay City Civil Court Act, 1948 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1)Constitution of India, 1950 — Article 133, 136
High Courts02 Sept 2011
Jawahar Premraj Mutha Vs Ramesh Premraj Mutha and Others
Bombay High Court · (2011) 5 BomCR 711 : (2012) 1 MhLj 590
Civil Procedure Code, 1908 (CPC) — Section 10Evidence Act, 1872 — Section 90Succession Act, 1925 — Section 372, 384(1), 388(2)
High Courts02 Sept 2011
American Express Bakery Vs Regional Provident Fund Commissioner
Bombay High Court · (2011) 131 FLR 1093 : (2012) 2 LLJ 425
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts02 Sept 2011Allowed
Suleman Oguk @ Soni Vs State of Maharashtra, Vide C.R. No.13/04 of Anti Narcotic Cell, C.B., C.I.D., Mumbai
Bombay High Court · (2012) BomCR(Cri) 234 : (2011) 113 BOMLR 3378
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50
High Courts02 Sept 2011
Jagdish @ Sagar Hari Choudhary Vs State of Maharashtra
Bombay High Court · (2011) 09 BOM CK 0042
Constitution of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)