High Courts10 Aug 2011
Sonali Vs Maharashtra Animal and Fishery Sciences University
Bombay High Court · (2011) 5 ALLMR 587
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,424 of 3,665
High Courts10 Aug 2011Allowed
Nocil Limited (Erstwhile National Organic Chemical Industries Limited) Vs Regional Provident Fund Commissioner-II and another
Bombay High Court · (2011) 131 FLR 21 : (2012) 1 LLJ 600
Constitution of India, 1950 — Article 226, 227Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 15Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts10 Aug 2011Dismissed
Mahesh Thakkar @ Mahes Manubhai Gadhai Vs State of Maharashtra and Another
Bombay High Court · (2012) BomCR(Cri) 127
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471
High Courts10 Aug 2011Allowed
Devdatta Chandrakant Patil and Another Vs Thalkar Developers and Another
Bombay High Court · (2012) 1 ALLMR 318 : (2011) 6 BomCR 527 : (2011) 6 MhLj 322
High Courts10 Aug 2011
Mr. Felix Ohimain Evborokhai Vs State of Goa and Public Prosecutor, High Court, Panaji, Goa
Bombay High Court · (2011) 08 BOM CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(ii)(C), 22, 36, 36(2)
High Courts09 Aug 2011Allowed
Gulabrao Kadwe and Others Vs State of Maharashtra and Another
Bombay High Court · (2012) BomCR(Cri) 50
Penal Code, 1860 (IPC) — Section 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts09 Aug 2011Dismissed
Gajanan P. Lasure and Another Vs The Central Board of Film Certification and Others
Bombay High Court · (2012) 1 BomCR 127 : (2011) 113 BOMLR 3067
Cinematograph Act, 1952 — Section 3, 4, 5, 5A, 5BCinematograph Certification Rules, 1983 — Rule 41(4)Constitution of India, 1950 — Article 19(1), 19(2)
High Courts09 Aug 2011
Asagarali Abdul Hussain Bohari died through his L.Rs. (Zainabai Asgarali and Mr. Moizbhai Asgarali) Vs Subhash Zumbarlal Mutha and Others
Bombay High Court · (2012) 1 BomCR 694 : (2012) 1 MhLj 226
High Courts09 Aug 2011Dismissed
Smt. Gumfabai Dattalal Jaiswal and Pramod Dattalal Jaiswal Vs Suresh Laxminarayan Jaiswal and Dinesh Laxminarayan Jaiswal
Bombay High Court · (2012) 2 BomCR 233 : (2012) 1 MhLj 774
High Courts09 Aug 2011
Shri. Nandkishor Kanhyalal Agrawal Vs Dhule Municipal Corporation, The Administrator Dhule Municipal Corporation and Deputy Commissioner Dhule Municipal Corporation
Bombay High Court · (2012) 1 ALLMR 23 : (2011) 6 BomCR 840 : (2012) 1 MhLj 918
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 43 Rule 1, Order 9 Rule 13Limitation (Amendment) Act, 1999 — Section 115, 32(2)Limitation Act, 1963 — Section 14, 5
High Courts09 Aug 2011
Aurangabad Textile Mills Vs Abdul Khaliq and Another
Bombay High Court · (2012) 1 ALLMR 85 : (2012) 1 MhLj 884
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 20Land Acquisition Act, 1894 — Section 3(1), 3(2), 4, 4(1), 6Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2
High Courts09 Aug 2011
Jaitunabi Shekh Musa Vs Additional Commissioner and Others
Bombay High Court · (2012) 3 BomCR 387
Bombay Village Panchayats Act, 1958 — Section 14(1), 16(2)Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 2011
Mansaram Shaligram Sawalkar and Another Vs State of Maharashtra
Bombay High Court · (2011) 08 BOM CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 109, 376(g)
High Courts09 Aug 2011Dismissed
Vasant Ganu Patil Vs The Chancellor, University of Mumbai and Others Nitin Deshpande Vs Registrar, University of Mumbai and Others A.D. Sawant Vs The State of Maharashtra and Others
Bombay High Court · (2011) 5 ALLMR 848 : (2011) 113 BOMLR 2932
Maharashtra Universities Act, 1994 — Section 11, 12University Grants Commission Act, 1956 — Section 26Yashwantrao Chavan Maharashtra Open University Act, 1989 — Section 10(2), 13(2), 9
High Courts09 Aug 2011Dismissed
Maroti Vs Sau. Gangubai and Another
Bombay High Court · (2012) BomCR(Cri) 150 : (2012) 1 Crimes 78 : (2011) 3 DMC 483
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Protection of Women From Domestic Violence Act, 2005 — Section 10, 12, 26, 7
High Courts08 Aug 2011Dismissed
Rajendra Sitaram Bhoknal Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 98
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a), 22, 27, 8
High Courts08 Aug 2011Dismissed
Mr. Sadanand @ Bhui Chimulkar Vs State and Public Prosecutor High Court at Panaji
Bombay High Court · (2011) 08 BOM CK 0219
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 22(C), 36(2)
High Courts08 Aug 2011Dismissed
Pune Mahanagar Parivahan Mahamandal Limited Vs Sharad B. Bhade and another
Bombay High Court · (2011) 131 FLR 523
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts08 Aug 2011Dismissed
Kiran Baburao Vanjari and Others Vs M/s Goregaon Unnati CHS Ltd. and Others
Bombay High Court · (2012) 1 BomCR 172 : (2011) 6 MhLj 579
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(5)Maharashtra Housing and Area Development Act, 1976 — Section 95, 95A
High Courts08 Aug 2011Dismissed
The Commissioner of Income Tax Vs K. Raheja Corporation P. Limited
Bombay High Court · (2011) 08 BOM CK 0180
Income Tax Act, 1961 — Section 10(33), 14A