High Courts06 Jul 2011Dismissed
Sunil Madhukar Gaikwad Vs Surendra Jangluji Meshram and Others
Bombay High Court · (2012) 1 BomCR 489
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,438 of 3,665
High Courts06 Jul 2011Dismissed
The Regional Provident Fund Commissioner, Mumbai Vs M/s. Syndicate Overseas Pvt. Ltd.
Bombay High Court · (2012) 133 FLR 537 : (2012) 2 LLJ 173 : (2011) LLR 953
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7BIndustrial Disputes Act, 1947 — Section 2
High Courts06 Jul 2011Dismissed
Jain Watch Industries, Private Limited, presently known as Cenzer Vs The Regional Provident Fund Commissioner, Enquiry Officer and Asst. Provident Fund Commissioner and Central Appellate Tribunal
Bombay High Court · (2012) 132 FLR 129
Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 7A
High Courts06 Jul 2011Allowed
Gajanan Mokalkar Vs Jagdeo Warankar and Madhukar Akhare
Bombay High Court · (2011) 5 BomCR 49
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23
High Courts06 Jul 2011Dismissed
Shri Ravindra Prakash Nikam Vs The Commissioner of Police, The State of Maharashtra and Union of India (UOI)
Bombay High Court · (2012) 1 MhLj 421
Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts06 Jul 2011
Mr. Okeke Nwabueze Nnabuike Vs State of Goa and Public Prosecutor
Bombay High Court · (2011) 07 BOM CK 0109
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 265B, 265C, 265DForeigners Act, 1946 — Section 14
High Courts06 Jul 2011Dismissed
Shankar Shinde (died) through his L.Rs. (Awantikabai Shinde and Others) Vs Gorakh Shinde and Others
Bombay High Court · (2012) 1 MhLj 104
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Limitation Act, 1963 — Section 14, 5
High Courts06 Jul 2011Dismissed
Rajkumar Shivhare Vs Union of India
Bombay High Court · (2011) 7 ALLMR 574 : (2011) 5 BomCR 497 : (2012) 114 BOMLR 753 : (2011) 105 CLA 147 : (2011) 273 ELT 75 : (2011) 5 MhLj 284
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3), 43, 43(1)Constitution of India, 1950 — Article 136, 226Foreign Exchange Management Act, 1999 — Section 13(2), 19, 3(C), 35
High Courts06 Jul 2011Dismissed
Bhamabai Shankar Barve and Others Vs Ranganath Ganpat Bankhele and Others
Bombay High Court · (2011) 7 ALLMR 596 : (2012) 2 BomCR 320 : (2011) 5 MhLj 299 : (2011) 4 TAC 436
Motor Vehicles Act, 1939 — Section 108, 166, 95, 95(1), 95(2)
High Courts06 Jul 2011
Tarachand Chandrasen @ Ramchandra Shinde and Another Vs Shakuntala Shankar Pimpalshende and Another
Bombay High Court · (2011) 6 BomCR 818
Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 2011
Textoplast Industries Vs Additional Commissioner of Customs
Bombay High Court · (2011) 272 ELT 513
Customs Act, 1962 — Section 111, 112, 113, 114, 114AForeign Exchange Regulation Act, 1973 — Section 50, 56, 68, 68(1), 68(2)
High Courts06 Jul 2011
Tata Communications Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2012) 113 SCL 387 : (2012) 25 STR 131
Constitution of India, 1950 — Article 226
High Courts05 Jul 2011
Rajendra Mohanlal Rathi Vs Smt. Shyamabai and Another
Bombay High Court · (2012) 1 ALLMR 127
Constitution of India, 1950 — Article 226, 227
High Courts05 Jul 2011
Anantrao Kulkarni Vs Vaishali Vaidya
Bombay High Court · (2012) 1 ALLMR 695 : (2012) 2 MhLj 61
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5
High Courts05 Jul 2011Dismissed
Ranisati Ginning Factory Vs Regional P.F. Commissioner and another
Bombay High Court · (2012) 2 BomCR 816 : (2012) 132 FLR 31 : (2011) 6 MhLj 132
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 7A
High Courts05 Jul 2011
Mr. Haroon Ebrahim Vs Mr. Ajit Sukhija and Others
Bombay High Court · (2011) 07 BOM CK 0223
Contract Act, 1872 — Section 25
High Courts05 Jul 2011Allowed
M/s. National Insurance Co. Ltd. Vs Maruti and others
Bombay High Court · (2012) ACJ 1635 : (2011) 131 FLR 562
Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 168
High Courts05 Jul 2011Dismissed
Sushama Sunil Shilam Vs Collector and Others
Bombay High Court · (2012) 1 ALLMR 132 : (2011) 6 BomCR 781 : (2012) 1 MhLj 941
Constitution of India, 1950 — Article 226, 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308
High Courts05 Jul 2011Allowed
Uddhav @ Madhukar Ramchandra Jadhav Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 193
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 169Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Jul 2011
Inderchand Zumerlal Mutha and Another Vs State of Maharashtra and Another
Bombay High Court · (2012) BomCR(Cri) 360
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173, 239, 482Penal Code, 1860 (IPC) — Section 109, 120B, 323, 34, 417