High Courts26 Aug 2011Dismissed
Shrikrishna Vachista Handibag and others Vs Pandurang Ravalkar and others
Bombay High Court · (2012) 2 MhLj 642
Hindu Succession Act, 1956 — Section 14(1), 15, 15(1), 15(2), 16
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,419 of 3,665
High Courts26 Aug 2011Dismissed
The State of Maharashtra Vs Shivaji Maruti Wable and Others
Bombay High Court · (2013) ALLMR(Cri) 246
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts26 Aug 2011
Jaikrishna M. Kelvani and Others Vs State of Goa and Another
Bombay High Court · (2012) BomCR(Cri) 521
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1B), 14(2A), 14(A)
High Courts25 Aug 2011
Shrikant Saindane Vs State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 658 : (2012) 4 BomCR 293 : (2012) 1 MhLj 787
High Courts25 Aug 2011Dismissed
Shivprakash Seth, Vikas Seth, Anuradha Shiv Prakash Seth and Vibha Pradeep Anand Vs State of Maharashtra, Sicom Limited, The Debts Recovery Appellate Tribunal, Mumbai and The Debts Recovery Tribunal II, Mumbai
Bombay High Court · (2012) 3 ALLMR 369 : (2011) 113 BOMLR 3280 : (2012) 4 MhLj 263
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 128State Financial Corporations (Amendment) Act, 1985 — Section 31
High Courts25 Aug 2011
Ujwala Hiwale Vs The State of Maharashtra and Hirabai Ghodke
Bombay High Court · (2012) CriLJ 90
High Courts25 Aug 2011
Gajanan Deshpande Vs Smita Gajanan Deshpand
Bombay High Court · (2012) 1 ALLMR 138 : (2012) 2 BomCR 393 : (2011) 5 MhLj 936
Bombay High Court Special Marriage Rules, 1954 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 28
High Courts25 Aug 2011
Shri Prakash Balkrishna Naik Prataprao Sardessai and Smt. Jyoti Prakash Naik Prataprao Sardessai, both Vs Shri Surendra Balkrishna Naik Prataprao Sardessai and Smt. Puspha Surendra Naik Prataprao Sardessai
Bombay High Court · (2011) 08 BOM CK 0148
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Partition Act, 1893 — Section 3
High Courts25 Aug 2011Dismissed
Patel Engineering Ltd. Vs United Estate and Builders Pvt. Ltd.
Bombay High Court · (2011) 6 MhLj 571
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 2, Order 9 Rule 13
High Courts25 Aug 2011
Hindustan Unilever Ltd. Vs Hindustan Lever Kamgar Sangh
Bombay High Court · (2012) 3 BomCR 188 : (2012) 132 FLR 397 : (2012) 1 MhLj 85
Bombay Industrial Relations Act, 1946 — Section 119D, 73AConstitution of India, 1950 — Article 226, 227
High Courts25 Aug 2011
Tata Chemicals Ltd. Vs A.N. Chemicals and Another
Bombay High Court · (2011) 08 BOM CK 0082
Bombay High Court (Original Side) Rules, 1980 — Rule 222Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Aug 2011Allowed
Madhu Dharamji Ovhal Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 3268
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts25 Aug 2011Dismissed
Mahendra Uttamrao Kadam and others Vs M/s. Kacchi Properties, Satara
Bombay High Court · (2011) 7 ALLMR 386 : (2012) 3 BomCR 833 : (2011) 6 MhLj 623
Civil Procedure Code, 1908 (CPC) — Section 9ALimitation Act, 1963 — Section 14Partnership Act, 1932 — Section 59, 69, 69(2)
High Courts24 Aug 2011Dismissed
Esha Ekta Apartments CHS Ltd. Vs The Municipal Corporation of Mumbai and Another
Bombay High Court · (2011) 08 BOM CK 0201
Maharashtra Regional and Town Planning Act, 1966 — Section 47(1), 53(3)Mumbai Municipal Corporation Act, 1888 — Section 351, 354A
High Courts24 Aug 2011Dismissed
Kamal Durganand Pagi Vs Durganand alias Guru Pagi
Bombay High Court · (2011) 08 BOM CK 0126
Constitution of India, 1950 — Article 227
High Courts24 Aug 2011Allowed
V.R. K. Urban Co-operative Credit Society Limited Vs Mrs. Luisa Fernandes and State of Goa
Bombay High Court · (2012) 3 BC 310 : (2012) BomCR(Cri) 809
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Aug 2011Allowed
The Mapusa Urban Co-operative Bank of Goa Limited Vs Mr. Skoda Tadeo Do Rosario Cotta and Recovery/Sale Officer The Mapusa Urban Co-operative Bank of Goa Limited
Bombay High Court · (2011) 08 BOM CK 0124
Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34, 35
High Courts24 Aug 2011
Shri Heriberto Francisco Maria D''Cunha alias Heriberto D''Cunha, Bachelor, A.M.R.D. D''Cunha, landlord, Josce Luis, Niceta Luis Linhares and Eufrida Luis Vs Shri Victor Luis Monteiro and Others
Bombay High Court · (2012) 1 MhLj 474
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 31, 32, 33
High Courts23 Aug 2011Allowed
Government of Goa Vs Shri Balaji Rollings Pvt. Ltd.
Bombay High Court · (2011) 113 BOMLR 3226
High Courts23 Aug 2011Allowed
Government of Goa Vs Sunrise Electromelt Ltd.
Bombay High Court · (2011) 08 BOM CK 0154