COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,436 of 3,665

High Courts12 Jul 2011Allowed

Gaurav Singhania Vs Matrix Agri Science Pvt. Ltd. and Others

Bombay High Court · (2012) 1 ALLMR 129 : (2012) 2 BC 632 : (2011) 6 BomCR 803 : (2012) 1 CivCC 97 : (2011) 6 MhLj 304

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Constitution of India, 1950 — Article 226, 227

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High Courts12 Jul 2011

Aniket Salunke Vs State of Maharashtra and others

Bombay High Court · (2012) 4 ALLMR 598 : (2012) 2 MhLj 417

Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 12, 12(1)Special Backward Category (Regulation of issuance and verification of ) Casts Verification Act, 2000 — Section 18(1)

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High Courts12 Jul 2011

Smt. Nalini alias Indira Waman Bhat and Shri Vinay Waman Bhat Represented by their constituted attorney Shri Ramkrishna N. Phal Dessai Vs Smt. Bharati Vassudev Bhat and Shri Ramkrishna alias Bhushan Vassudev Bhat

Bombay High Court · (2011) 07 BOM CK 0013

Constitution of India, 1950 — Article 227

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High Courts12 Jul 2011Allowed

Badi Masjid Trust and Mohmad Aslam Mohmad Ayub Vs State of Maharashtra and Others Shri Mohd Zuber Rahim Vs The State of Maharashtra, The City of Nagpur Corporation and The Commissioner of Police

Bombay High Court · (2011) 5 ALLMR 72 : (2012) 1 BomCR 304

Bombay Police Act, 1951 — Section 35City of Nagpur Corporation Act, 1948 — Section 266, 268, 269, 269(2), 269(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 86(3)

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High Courts11 Jul 2011

Vidarbha Cricket Association, Nagpur Vs Additional Commissioner, Nagpur and others

Bombay High Court · (2011) 7 ALLMR 448 : (2012) 2 BomCR 319 : (2011) 5 MhLj 755

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 35

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High Courts11 Jul 2011Dismissed

Vijay Vs Sukhdeorao and Another

Bombay High Court · (2012) 2 TAC 187

Maharashtra Motor Vehicles Act — Section 140, 166

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High Courts11 Jul 2011Dismissed

Bhavik K. Shah Vs Union of India (UOI) and Others

Bombay High Court · (2012) 1 BomCR 223 : (2011) 186 ECR 310 : (2011) 273 ELT 167 : (2011) 5 MhLj 730

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(2), 124

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High Courts11 Jul 2011

Shri Somayya alias Semappa Carlappa alias Carlappa Pujari Vs Smt. Seeta Carlappa alias Kallappa Pujari alias Sharma and Smt. Kasturi Carlappa alias Kallappa Pujari alias Mullimani

Bombay High Court · (2011) 07 BOM CK 0179

Constitution of India, 1950 — Article 227

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High Courts11 Jul 2011Dismissed

Shavak Burjorji Patell, since deceased, through his heirs and Legal representatives Farsheed Burjor Patell and Others Vs Jamshid Kersi Dalal and Others

Bombay High Court · (2012) 1 BomCR 381 : (2011) 113 BOMLR 2573 : (2011) 6 MhLj 548

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(2A), 69(3)Presidency Small Cause Courts Act, 1882 — Section 19

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High Courts11 Jul 2011Allowed

G.K. Pandey Vs Regional Director, International Airport Authority of India

Bombay High Court · (2012) 1 LLJ 299 : (2011) LLR 1055 : (2012) 3 SLJ 114

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11, 11AInternational Airport Authority of India (General Conditions of Service) Regulations, 1980 — Regulation 31(2)

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High Courts11 Jul 2011Dismissed

DIT (International Taxation) Vs Dun And Bradstreet Information Services India P. Ltd.

Bombay High Court · (2011) 338 ITR 95

Income Tax Act, 1961 — Section 195, 201

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High Courts11 Jul 2011Dismissed

Tukaram Ganpat Kale and Another Vs Ankush Kondiba Jadhav and Others

Bombay High Court · (2012) 1 BomCR 415

Constitution of India, 1950 — Article 226, 227Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 2(1), 3, 3(1)Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 2, 2(2), 2(4), 3, 4

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High Courts08 Jul 2011Dismissed

Habibkhan and others Vs Waman Rathod and others

Bombay High Court · (2012) 1 ALLMR 803 : (2012) 6 BomCR 379 : (2012) 2 MhLj 541

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75

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High Courts08 Jul 2011

Shri Maleshi Esvarappa Kadroli Vs Shri Sitaram V. R. Naik

Bombay High Court · (2011) 07 BOM CK 0192

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High Courts08 Jul 2011

Annapurna Land Developers Vs The State of Maharashtra, The Collector and The Estate Investment Company Pvt. Ltd.

Bombay High Court · (2011) 7 ALLMR 705 : (2011) 6 BomCR 141 : (2011) 5 MhLj 82

Bombay Stamp Act, 1958 — Section 33Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 247, 44

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High Courts08 Jul 2011

Datta Khalkonikar Vs Shriram Mandir Deosthan Trust, Wardha and Megh Reality and Developers Private Limited

Bombay High Court · (2011) 7 ALLMR 12 : (2011) 5 BomCR 849

Bombay Public Trusts Act, 1950 — Section 36, 36(1)Constitution of India, 1950 — Article 226, 227

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High Courts08 Jul 2011Dismissed

Shri Kesrinath Jagannath Patil and Others Vs The State of Maharashtra, The Collector, The Talathi, Bhayandar (West) and The Estate Investment Company Pvt. Ltd.

Bombay High Court · (2011) 6 BomCR 124

Bombay Stamp Act, 1958 — Section 33, 33(2)Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 247, 44

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High Courts08 Jul 2011Allowed

Mr. Shrikant Keshavrao Rakvi and Others Vs The State of Maharashtra, The Collector and The Estate Investment Co. Pvt. Ltd.

Bombay High Court · (2011) 6 BomCR 346

Bombay Stamp Act, 1958 — Section 33Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 247, 44

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High Courts08 Jul 2011

Smt. Bhanumati Harishchandra Bujad, through their Constituted Attorney. R.K. Enterprises Vs The State of Maharashtra, The Collector, The Talathi and The Estate Investment Co. Pvt. Ltd.

Bombay High Court · (2011) 7 ALLMR 1 : (2011) 6 BomCR 134 : (2011) 5 MhLj 63

Bombay Stamp Act, 1958 — Section 33(2)Constitution of India, 1950 — Article 226Salsette Estates (Land Revenue Exemption Abolition) Act, 1951 — Section 3

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High Courts08 Jul 2011Dismissed

Ritu Kishore Bhatia Vs The Senior Police Inspector and Others

Bombay High Court · (2011) 07 BOM CK 0148

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 311

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