COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,425 of 3,665

High Courts08 Aug 2011Allowed

Chandrabhagabai Nighut Vs State of Maharashtra and another

Bombay High Court · (2012) BomCR(Cri) 273 : (2012) 3 MhLj 337

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 498A, 504, 506

Read judgment

High Courts08 Aug 2011

Dr. Mrs. Simran Wadhwa Vs Dr. Navneet Wadhwa and Another

Bombay High Court · (2012) 2 ALLMR 318

Hindu Marriage Act, 1955 — Section 13(1)(ia)

Read judgment

High Courts08 Aug 2011Allowed

Dattatraya Laxman Shinde (Dr.) Vs Nana Raghunath Hire and others

Bombay High Court · (2013) ACJ 474 : (2011) 6 BomCR 553 : (2011) 5 MhLj 854 : (2011) 4 TAC 367

Motor Vehicles Act, 1988 — Section 163A

Read judgment

High Courts08 Aug 2011Dismissed

Khushalchand Bhairulal Varma Vs High Court of Judicature at Bombay and Others

Bombay High Court · (2011) 6 BomCR 542 : (2011) 113 BOMLR 3232

Constitution of India, 1950 — Article 226Maharashtra Judicial Service Rules, 2008 — Rule 2, 4, 6(3), 6(4), 6(5)Penal Code, 1860 (IPC) — Section 304, 324, 325, 326, 34

Read judgment

High Courts08 Aug 2011Dismissed

Asian Development Corporation, Mumbai and Others Vs Kavita Co-Op. Housing Society Ltd. Mumbai and Others

Bombay High Court · (2012) 1 BomCR 666 : (2011) 5 MhLj 757

Read judgment

High Courts08 Aug 2011Dismissed

Hindustan Unilever Limited (formerly known as Hindustan Lever Limited) Vs Ashique Chemicals, Aghin Chemicals and P.C. Thahir trading as Aghin Chemicals and Cosmetics

Bombay High Court · (2011) 6 BomCR 854 : (2011) 113 BOMLR 2833 : (2011) 5 MhLj 836 : (2011) 47 PTC 209

Civil Procedure Code, 1908 (CPC) — Section 20Trade and Merchandise Marks Act, 1958 — Section 62(2)Trade Marks Act, 1999 — Section 11(3), 12, 134, 159(5), 18

Read judgment

High Courts08 Aug 2011Dismissed

Lovosh Vissu Shet Verenkar Vs State of Goa and The Special Land Acquisition Officer(S)

Bombay High Court · (2011) 08 BOM CK 0038

Read judgment

High Courts08 Aug 2011Allowed

Parwatibai Sarode and others Vs Sajjankumar Saklecha and others

Bombay High Court · (2012) 5 BomCR 806 : (2012) 2 MhLj 367

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4Limitation Act, 1963 — Section 5

Read judgment

High Courts08 Aug 2011Dismissed

Godrej and Boyce Manufacturing Co. Ltd. and Another Vs The Municipal Corporation of Gr. Mumbai and Others

Bombay High Court · (2012) 1 BomCR 110 : (2011) 113 BOMLR 2981

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Aug 2011

Ramchandra Dagoji Rangari through L.Rs. (Smt. Lilabai Ramchandra and Others) Vs Vishwanath Champat Naik

Bombay High Court · (2011) 5 ALLMR 525 : (2011) 5 BomCR 254 : (2011) 5 MhLj 193

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 2Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts05 Aug 2011Dismissed

Santdas Chawla Vs Girdhari Bandbuche and The State of Maharashtra

Bombay High Court · (2012) 1 BC 276 : (2011) 6 BomCR 732 : (2011) 4 Crimes 498

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 9Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts05 Aug 2011

Subham Pande Vs Shri. Shashyank Pande, Anandrao Dhanjode, Nitin Madhukarrao Deshmukh and Others

Bombay High Court · (2011) 5 ALLMR 713

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts05 Aug 2011Allowed

Ruturaj Phand since minor, through his guardian Prakash Phand and Sanyuja, since minor through her guardian Kishor Navande Vs The State of Maharashtra, The Secretary, Maharashtra State Board of Secondary and Higher Secondary Education, Joint Director, Sports and Youth Service and The Maharashtra Badminton Association

Bombay High Court · (2011) 5 ALLMR 704 : (2012) 1 BomCR 685 : (2012) 1 MhLj 829

Read judgment

High Courts05 Aug 2011Dismissed

CIT Vs Templeton Asset Management (India) P. Ltd.

Bombay High Court · (2011) 337 ITR 541

Income Tax Act, 1961 — Section 132, 158BB, 158BB(4), 32(2)

Read judgment

High Courts05 Aug 2011

The Land Acquisition Officer, P.W.D. (Cell) and The Executive Engineer, W.D. II, P.W.D. Vs Shri Alvaro Mouzinho Alberto do Noronha Ferreira and Shri Antonio Luis Noronha Ferreira

Bombay High Court · (2012) 1 ALLMR 651 : (2012) 4 BomCR 296 : (2012) 2 MhLj 552

Read judgment

High Courts05 Aug 2011Dismissed

Karimkhan Vs State of Maharashtra and Nahid Akhtar

Bombay High Court · (2012) BomCR(Cri) 223 : (2012) 1 CivCC 488 : (2011) CriLJ 4793 : (2012) 3 Crimes 731 : (2011) 4 Crimes 425 : (2012) 1 DMC 9 : (2012) 1 JCC 764 : (2012) 1 MhLj 412

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 23

Read judgment

High Courts05 Aug 2011

All India Engineering Company Ltd. Vs Tripa Sales Organization

Bombay High Court · (2012) 1 ALLMR 78 : (2012) 1 BomCR 912 : (2011) 5 MhLj 952

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts05 Aug 2011

State of Maharashtra Vs Jagan Gagansingh Nepali @ Jagya and another and Sandhya Prafulla Patil

Bombay High Court · (2011) 5 MhLj 386

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Companies Act, 1956 — Section 56, 630Constitution of India, 1950 — Article 14, 19, 286, 43

Read judgment

High Courts05 Aug 2011Allowed

Faruqu Abdul Jahura and Others Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 158 : (2011) 4 Crimes 453

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 325

Read judgment

High Courts05 Aug 2011

State of Maharashtra Vs Suresh @ Bhaskar Dashrath Gawai

Bombay High Court · (2011) 08 BOM CK 0001

Penal Code, 1860 (IPC) — Section 376(g)

Read judgment