High Courts20 Jul 2011
Baliram Khandare and Others Vs Additional Commissioner and Others
Bombay High Court · (2012) 2 BomCR 475 : (2011) 6 MhLj 316
Bombay Village Panchayats Act, 1958 — Section 35(3B), 35(3C)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,433 of 3,665
High Courts20 Jul 2011
Santosh Patait Vs The State of Maharashtra and Narhari Komatwar
Bombay High Court · (2012) 1 BC 524 : (2012) BomCR(Cri) 499
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts19 Jul 2011Dismissed
Spentex Industries Ltd. Vs Member, Industrial Court Judge, Second Labour Court
Bombay High Court · (2012) 1 ALLMR 249 : (2012) 3 BomCR 409 : (2011) 131 FLR 843 : (2012) 1 LLJ 750 : (2012) 1 MhLj 161
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 30(2), 33
High Courts19 Jul 2011
Khatijabi Rajkotwala Vs Abdul Rauf and Others
Bombay High Court · (2012) 3 BomCR 383 : (2012) 1 MhLj 461
Maharashtra Land Revenue Code, 1966 — Section 247
High Courts19 Jul 2011
Euroflax Industries and Anuj Mittal Vs Union of India (UOI) and The Textile Commissioner and Director General of Foreign Trade
Bombay High Court · (2011) 07 BOM CK 0151
Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts19 Jul 2011
Harish Alimchandani Vs Brijlal Nenwani and Others
Bombay High Court · (2011) 07 BOM CK 0140
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Jul 2011Allowed
Rajendra Brijkishore Jaiswal Vs The State of Maharashtra
Bombay High Court · (2011) 07 BOM CK 0136
High Courts19 Jul 2011
Viveck Goenka, Chairman and Managing Director of The Indian Express limited Vs Raju Rangari, Badruddin K. Khwaja, DGM, Space Marketing of The Indian Express limited and State of Maharashtra
Bombay High Court · (2011) 07 BOM CK 0135
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 48, 48(1)
High Courts19 Jul 2011
Narayan Madhavrao Pole Vs Sumanbai Napte
Bombay High Court · (2012) 1 ALLMR 214 : (2012) 3 BomCR 422 : (2012) 1 MhLj 316
High Courts19 Jul 2011Allowed
Harish Gaba Vs Smt. Monica Harish Gaba
Bombay High Court · (2012) 1 ALLMR 232
Hindu Marriage Act, 1955 — Section 13(1), 24, 9
High Courts19 Jul 2011
Dr. Balabhai Nanavati Hospital and Nanavati Hospital Research Centre Vs Union of India (UOI) and Others
Bombay High Court · (2011) 113 BOMLR 2965 : (2011) 187 ECR 30 : (2012) 275 ELT 22
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 25Income Tax Act, 1961 — Section 80G
High Courts19 Jul 2011
Satchi Development Company Pvt. Ltd. Vs Karishma Mahtani @ Vijayalakshmi Shyamsunder Advani and Kalawati Advani
Bombay High Court · (2012) 1 BomCR 849
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts18 Jul 2011Dismissed
Chota Gondia Education Society and another Vs Dilip Kathane and another
Bombay High Court · (2012) 132 FLR 460 : (2011) 6 MhLj 595
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 9
High Courts18 Jul 2011
KSB Pumps Ltd. Vs Commissioner of Central Excise, Pune-I
Bombay High Court · (2011) 24 STR 642
Central Excises and Salt Act, 1944 — Section 35F, 35GCENVAT (Credit) Rules, 2004 — Rule 2(1)
High Courts18 Jul 2011Dismissed
V.P. Patil Vs The State of Maharashtra and Others Mr. S. Balakrishnan Vs The State of Maharashtra and Others Ketan K. Tirodkar Vs The State via Home Principal Secretary and Another
Bombay High Court · (2011) 113 BOMLR 2604
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 307, 323, 34, 504
High Courts18 Jul 2011
Mr. Marto Dias Vs The Sarpanch/Secretary Village Panchayat Cortalim and Mr. Robertina D''Souza
Bombay High Court · (2011) 07 BOM CK 0167
Constitution of India, 1950 — Article 227Goa Village Panchayat Raj Act, 1994 — Section 201(B)
High Courts18 Jul 2011
Nihilent Technologies Private Limited Vs The Dy. Commissioner of Income Tax, The Commissioner of Income Tax - II and Union of India (UOI)
Bombay High Court · (2011) 243 CTR 77
Income Tax Act, 1961 — Section 143(3), 147, 148, 79
High Courts18 Jul 2011
Sheshrao Trimbakro Patil and Others Vs Trimbakrao Shrirangrao Bhise and Others
Bombay High Court · (2012) 1 ALLMR 716 : (2012) 2 MhLj 196
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1), 7
High Courts18 Jul 2011Allowed
Alka Agrawal Vs Maharashtra State Electricity Board and others
Bombay High Court · (2012) 1 ALLMR 173 : (2012) 2 MhLj 217
Electricity Act, 2003 — Section 126, 127, 135, 138
High Courts15 Jul 2011Dismissed
Balu Bhausaheb Kothule Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 258
Penal Code, 1860 (IPC) — Section 323, 354, 376, 504, 506