High Courts15 Jul 2011Dismissed
State of Goa and The Executive Engineer, W. D. VI, PWD, Fatorda, Margao, Goa Vs Shri Mono Mohandas Naik, House No. 132/A, Mazilwado, Benaulim, Salcete, Goa
Bombay High Court · (2011) 07 BOM CK 0221
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,434 of 3,665
High Courts15 Jul 2011
State of Goa and The Director of Sports and Youth Affairs, Panaji, Goa Vs Pedro R. Vaz, Mrs. Ezilda Menezes e Vaz, Mr. Oscar Ligorio Vaz and Mr. Rahul Floriano Vaz, All
Bombay High Court · (2011) 07 BOM CK 0199
High Courts15 Jul 2011
Hanmant Shankar Salunkhe Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 424 : (2011) CriLJ 4798
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Jul 2011
Ramesh Mahajan, Gopal Mahajan and Eknath Mahajan Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 2560
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 326, 34
High Courts15 Jul 2011
Puyvast Chartering B.V. and Puyvast Maritime India Ltd. Vs KEC International Ltd.
Bombay High Court · (2011) 07 BOM CK 0163
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 23, 28(3)
High Courts15 Jul 2011Allowed
Shabbirbhai Bookwala and Mustafa Sabbirbhai Bookwala Vs The State of Maharashtra and The Superintendent of Prison
Bombay High Court · (2012) BomCR(Cri) 170 : (2011) 113 BOMLR 2678
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22, 22(5), 226Customs Act, 1962 — Section 108
High Courts15 Jul 2011
Jayant Namdeorao Gohad Vs Prakash Manikrao Vighe, The Sub-Divisional Officer and The Mamlatdar (Tahsildar)
Bombay High Court · (2012) 1 ALLMR 220
Constitution of India, 1950 — Article 226, 227Mamlatdars Court Act, 1906 — Section 23, 5, 7
High Courts15 Jul 2011
Haribhau Dhole, Hirachand Dhole, Shewantabai Dhole and Gangabai Badwaik Vs State of Maharashtra, Rural Development Department, The Sub-Divisional Officer and Sati Anysaya Mata Sansthan
Bombay High Court · (2012) 2 BomCR 238 : (2011) 5 MhLj 126
Land Acquisition Act, 1894 — Section 4, 5A, 6(1)
High Courts15 Jul 2011
Suresh Jagannath Pati, Sunil Tukaram Meshram and Surprakash Shrawan Shirsat Vs State of Maharashtra and Madan Bodulal Bhargad
Bombay High Court · (2012) 2 BomCR 292 : (2011) 113 BOMLR 2585 : (2011) 5 MhLj 258
Bombay Provincial Municipal Corporations Act, 1949 — Section 19IA, 2(10), 20(5), 31A(2), 4
High Courts15 Jul 2011Dismissed
Ganeshshankar R. Upadhyay and another Vs Brahmaprakash S. Upadhyay and another
Bombay High Court · (2012) 2 BomCR 362 : (2011) 5 MhLj 747
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4(1), Order 32 Rule 6, Order 32 Rule 7
High Courts15 Jul 2011
The General Manager (Telecom) and The Divisional Engineer (Telecom) Vs Zarir Mawalwala, The Central Government Industrial Tribunal-cum-Labour Court and Shri Y.R. Bagade Zarir Mawalwala and Shri Y.R. Bagade Vs General Manager Telecom (Now Principal General Manger Telecom) and The Divisional Engineer Telecom
Bombay High Court · (2011) 130 FLR 1112 : (2012) 1 LLJ 488 : (2011) LLR 1020 : (2011) 6 MhLj 575 : (2012) 3 SLJ 377
Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 2011Dismissed
Aditya Birla Nuvo Limited, (Formerly known as Indian Rayon and Industries Limited) Vs The Deputy Director of Income Tax (International Taxation) and Union of India (UOI) New Cingular Wireless Services Inc. Vs The Deputy Director of Income Tax, Union of India (UOI) and Tata Industries Limited Tata Industries Limited Vs The Deputy Director of Income Tax, (International Taxation), The Additional Director of Income Tax, (International Taxation) and Union of India (UOI)
Bombay High Court · (2011) 113 BOMLR 2706 : (2012) 342 ITR 308 : (2011) 200 TAXMAN 437
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4Foreign Exchange Regulation Act, 1973 — Section 19(1), 29(1)Income Tax Act, 1961 — Section 10(23G), 148, 160, 160(1), 161
High Courts14 Jul 2011
Mr. Francisco Dias Vs Mrs. Francisca D''Souza
Bombay High Court · (2011) 07 BOM CK 0134
Constitution of India, 1950 — Article 227Protection of Women From Domestic Violence Act, 2005 — Section 12, 23
High Courts14 Jul 2011
Mrs. Maria Mauela E Da Silva e Mascarenhas Vs Town and Country Planning Board, North Goa Planning and Development Authority, The Conservation Committee and Mr. Aravin Gomes Pereira
Bombay High Court · (2011) 07 BOM CK 0133
Constitution of India, 1950 — Article 227
High Courts14 Jul 2011Dismissed
Subhrajit Saha Vs State of Maharashtra and Kaberi Saha @ Kaberi
Bombay High Court · (2011) 07 BOM CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 403Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 199, 211, 294, 34, 420
High Courts14 Jul 2011Allowed
United India Insurance Company Ltd. Vs Shobha Balkrishna Gaikwad and others
Bombay High Court · (2012) 2 BomCR 441 : (2011) 5 MhLj 940 : (2012) 1 TAC 372
Motor Vehicles Act, 1939 — Section 110A, 95, 95(1), 95(2)
High Courts14 Jul 2011Allowed
Gaimukh Deosthan Vs Yogesh Pande, Mrs. Meena Pande and Akshay Pande
Bombay High Court · (2012) 1 ALLMR 171 : (2012) 2 BomCR 363 : (2011) 4 CivCC 92 : (2011) 5 MhLj 156
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6
High Courts14 Jul 2011
Ravikumar Shrichandji Kalra and Others Vs Pradeep Singh Sunderlal Chouhan and Others
Bombay High Court · (2012) 1 ALLMR 170 : (2012) 1 CivCC 505 : (2011) 6 MhLj 515
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts14 Jul 2011Dismissed
Dr. Gokuldas Hulo Gaude Vs The Chief Secretary Government of Goa Secretariat, Panaji, Goa., The Dean, Goa Medical College, Bambolim Goa. and The Goa Public Service Commission
Bombay High Court · (2011) 07 BOM CK 0032