High Courts18 Aug 2011
The Commissioner of Sales Tax Vs Swastik Trading Company
Bombay High Court · (2011) 113 BOMLR 3305 : (2011) 44 VST 241
Maharashtra Value Added Tax Act, 2002 — Section 27
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,421 of 3,665
High Courts17 Aug 2011Dismissed
Basawesar Tambakhe Vs The Gram Panchayat, Sarpanch Gram Panchayat and The State of Maharasahtra
Bombay High Court · (2012) 2 BomCR 208 : (2011) 113 BOMLR 3214 : (2011) 5 MhLj 914
Constitution of India, 1950 — Article 226
High Courts17 Aug 2011Dismissed
Soni Jivram Jayram and Others Vs The Board of Trustees of the Port of Bombay, The State of Maharashtra and The Union of India (UOI)
Bombay High Court · (2012) 1 BomCR 828 : (2012) 1 MhLj 479
Constitution of India, 1950 — Article 14, 226
High Courts17 Aug 2011
Batliboi Limited Vs Municipal Corporation for Greater Bombay, Municipal Octroi Inspector and Assistant Assessor and Collector (Octroi)
Bombay High Court · (2011) 7 ALLMR 407 : (2012) 1 BomCR 859 : (2011) 6 MhLj 672
Bombay Municipal Corporation Act, 1888 — Section 478(1A), 478(1B)Constitution of India, 1950 — Article 226
High Courts17 Aug 2011Allowed
Banarasi Paper and Synthetics Pvt. Ltd. Vs Union of India
Bombay High Court · (2012) 276 ELT 471
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110A
High Courts17 Aug 2011Dismissed
Makjai Laboratories Pvt. Ltd. Vs Commissioner of Central Excise, Pune-II
Bombay High Court · (2012) 190 ECR 20 : (2011) 274 ELT 48
Central Excises and Salt Act, 1944 — Section 35, 35(1)Limitation Act, 1963 — Section 5
High Courts16 Aug 2011
Shri Jitendra Deshprabhu through Brother and Next Friend, Shri Devendra R. Deshprabhu Vs State
Bombay High Court · (2012) BomCR(Cri) 672
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 439Goa (Prevention of Illegal Mining, Transportation and Storage of Minerals) Rules, 2004 — Rule 7Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22
High Courts16 Aug 2011Allowed
Kashinath Bhikaji Badgujar Vs Abdul Rauf Abdul Hanif and Others
Bombay High Court · (2012) 1 ALLMR 201 : (2012) 2 BomCR 803 : (2011) 131 FLR 731 : (2012) 2 LLJ 470 : (2011) 5 MhLj 922 : (2012) 4 TAC 227
Industrial Disputes Act, 1947 — Section 10, 11, 3(1), 7
High Courts16 Aug 2011
The Nashik Merchants'' Coop.Bank Ltd. Nashik, a Multi State Scheduled Bank and Hukumchand Chunilal Bagmar, Chairman, The Nashik Merchants'' Co-op.Bank Ltd. Nashik, a Multi State Scheduled Bank Vs Madhukar Bhaurao Hingmire and P.W. Bhuyar
Bombay High Court · (2012) 1 BomCR 643 : (2011) 113 BOMLR 3289 : (2013) 136 FLR 730 : (2011) 131 FLR 441 : (2012) 2 LLJ 139 : (2013) LLR 364 : (2011) 6 MhLj 567
Industrial Disputes Act, 1947 — Section 2
High Courts16 Aug 2011
Shri Raosaheb D. Desai Vs Shri Giridharlal Mohanlal Gangani
Bombay High Court · (2012) 1 ALLMR 77 : (2012) 4 BomCR 871 : (2012) 2 MhLj 332
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3AConstitution of India, 1950 — Article 227
High Courts12 Aug 2011
Suresh Kakdya Nankar Vs Nahalchand Laloochand Pvt. Ltd. and Others
Bombay High Court · (2012) 2 BomCR 463
High Courts12 Aug 2011Allowed
Saraswat Co-Op. Bank Limited, Mumbai Vs Saraswat Co-Op. Bank Employees Union and others
Bombay High Court · (2011) 5 ALLMR 249 : (2011) 131 FLR 24 : (2012) 1 LLJ 655
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 80, 81Industrial Disputes Act, 1947 — Section 2, 25F, 25G
High Courts12 Aug 2011Dismissed
Bhau Vitthal Jagadale Vs The State of Maharashtra and Ranjana Suresh Kashid
Bombay High Court · (2012) BomCR(Cri) 823 : (2011) 113 BOMLR 3220
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 313, 374(2)Evidence Act, 1872 — Section 145, 157, 21, 25, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 2011
Ms. Lovina Pankaj Bhatia Vs Central Bureau of Investigation Special Crime Branch and State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 3192
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 107, 302, 306
High Courts12 Aug 2011
Shri Matanhy Saldanha Vs Shri Jitendar Deshprabhu and The Hon''ble Speaker
Bombay High Court · (2012) 1 BomCR 138
Constitution of India, 1950 — Article 188, 99
High Courts12 Aug 2011
Mr. Ashok Ganaba N. Gaonkar Vs The State of Goa and The Executive Engineer W.R.D. W.D.XI, Government of Goa
Bombay High Court · (2011) 5 ALLMR 596 : (2012) 2 BomCR 464 : (2011) 6 MhLj 363
Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition Act, 1894 — Section 11, 18, 2, 23, 24
High Courts12 Aug 2011Dismissed
Mr. Prakash B. Sardessai and Vishvesh B. Sardessai Vs The Secretary, Ministry of Health, Government of Goa, Secretariat and The Director, Directorate of Health Services Shri Francisco D''Souza, advocate and sitting MLA of Mapusa Goa Vs The State of Goa, The Department of Public Health Government of Goa and Radiant Lifecare P. Ltd.
Bombay High Court · (2012) 2 BomCR 219
Constitution of India, 1950 — Article 21
High Courts12 Aug 2011Dismissed
Shri Patrick Mirandaadel Vs Indian Overseas Bank and The General Manager, Personnel Administaration Department, Indian Overseas Bank
Bombay High Court · (2012) 1 BomCR 185 : (2011) 113 BOMLR 3248
Constitution of India, 1950 — Article 14, 16
High Courts12 Aug 2011Allowed
Shri Shrihari Kurade and Shri Vithal Jagannath Keni Vs Dy. Collector (LA) and The Executive Engineer (Planning) Goa Housing Board
Bombay High Court · (2011) 08 BOM CK 0153
Land Acquisition Act, 1894 — Section 18, 4
High Courts12 Aug 2011Dismissed
Shridhar Ramachandra Naik Gaunekar and Others Vs Deputy Collector and S.D.O. and Director of Fire Service, St. Inez Deputy Collector and S.D.O. and Director of Fire Service, St. Inez Vs Shridhar Ramachandra Naik Gaunekar and Others
Bombay High Court · (2012) 1 BomCR 169
Land Acquisition Act, 1894 — Section 11, 18, 4