High Courts03 Aug 2011Dismissed
Radhakisan Patol Vs The State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 465
Bombay Police Act, 1951 — Section 142, 56, 59, 60Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,427 of 3,665
High Courts03 Aug 2011
Mrs. Avan Cyrus Bhathena and Others Vs I.T.C. Ltd. and Others
Bombay High Court · (2011) 6 BomCR 529
Evidence Act, 1872 — Section 106, 88
High Courts03 Aug 2011Allowed
Akola Municipal Corporation Vs Vidarbha Urban Co-Operative Bank Ltd., Akola and others
Bombay High Court · (2011) 7 ALLMR 458 : (2011) 5 BomCR 833 : (2011) 5 MhLj 900
Constitution of India, 1950 — Article 226, 227
High Courts03 Aug 2011Dismissed
Harjeet Kaur Manmohan Singh Bawa Vs Arunkumar Chandulal Pobaru and Another
Bombay High Court · (2012) BomCR(Cri) 144
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Aug 2011Dismissed
Mrs. Kiran Nandkumar Acharya nee Kiran Somnath Naik Palang Vs Smt. Sushilabai Somnath Naik Palang
Bombay High Court · (2011) 08 BOM CK 0025
Limitation Act, 1963 — Section 5
High Courts02 Aug 2011Allowed
Bharat Petroleum Corporation Limited Vs Petroleum Workmen''s Union and Others
Bombay High Court · (2011) 131 FLR 352
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(3), 10(3), 2(q), 22
High Courts02 Aug 2011Dismissed
Rakesh Hatia and Another Vs Citifinance Consumer Pvt. Ltd.
Bombay High Court · (2012) 1 MhLj 750
Companies Act, 1956 — Section 4ADebts Recovery Tribunal Act, 1993 — Section 17, 17(1), 18, 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18
High Courts02 Aug 2011Dismissed
Commissioner of Income Tax Vs Life Insurance Corporation of India Limited
Bombay High Court · (2011) 245 CTR 391 : (2011) 338 ITR 212 : (2011) 201 TAXMAN 155
Income Tax Act, 1961 — Section 10(23AAB), 260A, 44Income Tax Rules, 1962 — Rule 2Insurance Act, 1938 — Section 64(VA)
High Courts02 Aug 2011Dismissed
Raya Gopal Moon Vs The State of Maharashtra
Bombay High Court · (2011) 08 BOM CK 0164
Penal Code, 1860 (IPC) — Section 380, 395
High Courts02 Aug 2011Dismissed
Edwin Mendonca, Landlord Vs Maria Blandina Almeida Baracho, (since deceased represented by heirs), (a) Fulgencio Antonio Coracao de Jesus Baracho, son and Others
Bombay High Court · (2011) 08 BOM CK 0149
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Aug 2011Dismissed
Gopichand Patil, Seetabai Patil, Menka Patil and Amit Patil Vs State of Maharashtra and Another
Bombay High Court · (2011) 08 BOM CK 0146
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 380, 401, 457
High Courts02 Aug 2011
Mr. Nerlon L.B. Albaquerque Vs State of Goa and Others
Bombay High Court · (2012) 1 ALLMR 128
High Courts02 Aug 2011
Damji Tingsa Pada Vs Superintendent and Others
Bombay High Court · (2012) BomCR(Cri) 167
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 302
High Courts02 Aug 2011
Yuvrani Hansa Devi Vs Zafar Farooq Vohra and Another
Bombay High Court · (2012) 1 BomCR 73 : (2012) 1 MhLj 302
Contract Act, 1872 — Section 54, 56, 62Negotiable Instruments Act, 1881 (NI) — Section 138Transfer of Property Act, 1882 — Section 53A
High Courts02 Aug 2011Dismissed
Sharifa Begum Lal Mohammed Shaikh Vs Khot Dongari Co-Op. Housing Society (Prop), Mumbai and another
Bombay High Court · (2011) 5 ALLMR 663 : (2012) 1 BomCR 689 : (2011) 5 MhLj 800
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 14, 14(1), 15(2), 18
High Courts02 Aug 2011Dismissed
Eknath Bayaji Gadkari Vs Bombay Municipal Corporation and Others
Bombay High Court · (2012) 1 BomCR 260 : (2011) 113 BOMLR 2816 : (2011) 6 MhLj 36
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 227Mumbai Municipal Corporation Act, 1888 — Section 28F, 28G, 28G(2A), 33, 33(1)
High Courts02 Aug 2011Dismissed
Kishore Deshpande Vs Sarang Patil
Bombay High Court · (2012) 1 ALLMR 131 : (2012) 3 BomCR 405 : (2012) 1 MhLj 934
Specific Relief Act, 1963 — Section 6
High Courts02 Aug 2011
Shri Jagdish Gajdhar Khetan and Others Vs The Divisional Joint Registrar, The Assistant Registrar, Cooperative Societies, Chandralok Gruha Nirman Sahakari Sanstha Ltd. and Narayanrao Deshmukh
Bombay High Court · (2011) 08 BOM CK 0063
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2011
Alphonsa English School, Pandharpur Vs Assistant Provident Fund Commissioner and another
Bombay High Court · (2012) 4 ALLMR 603 : (2012) 3 LLJ 775 : (2012) 2 MhLj 308
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7(1), 7A, 7A(2), 7A(3)Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts02 Aug 2011
Mr. Prakash G. Rao, House No.202, Saraswati Dham, Near 1st Water Tank, Behind Saibaba Temple, New Vaddem, Vasco-Da-Gama, Goa. At presently JC, Sub-Judicial Custody, Vasco Vs Shri Pedro Vincent Dias and State of Goa
Bombay High Court · (2011) 08 BOM CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138