COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,439 of 3,665

High Courts04 Jul 2011Dismissed

Ramesh Natthuji Wasnik and Another Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 507 : (2012) 1 Crimes 301

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts04 Jul 2011

Kisanrao Bhamudre, Pundlik Bhamudre, Ganesh Bhamudre and Uttamrao Bhamudre Vs Balu Bhamudre

Bombay High Court · (2011) 7 ALLMR 713 : (2011) 6 BomCR 578 : (2011) 5 MhLj 147

High Courts04 Jul 2011Allowed

Man Singh Vs State of Goa

Bombay High Court · (2012) BomCR(Cri) 422

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 21, 22

High Courts04 Jul 2011Dismissed

Rajendra Pandurang Pagare and Sk. Anisoddhin Sk. Kamroddhin Vs The State of Maharashtra and Others

Bombay High Court · (2011) 4 BomCR 481

Administrative Tribunals Act, 1985 — Section 15, 28, 5(6)Constitution of India, 1950 — Article 14, 16, 226, 227, 309

High Courts04 Jul 2011Dismissed

Devendra Ganpatlal Chamedia, Sau. Prabhavati Sureshkumar Agrawal (Since deceased through L.Rs.) (Suresh Narayan Agrawal, Pravin Suresh Agrawal and Pankaj Suresh Agrawal) and Manoj Ganpatlal Chamediya Vs The Chief Officer and Competent Authority, Municipal Council and Prashik Navyuwak Smitee

Bombay High Court · (2011) 4 BomCR 709 : (2011) 6 MhLj 226

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 80Constitution of India, 1950 — Article 226, 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 10, 3, 4, 9

High Courts04 Jul 2011Disposed Off

The Commissioner of Income Tax Vs Raychem RPG Ltd.

Bombay High Court · (2011) 245 CTR 515 : (2012) 346 ITR 138

Income Tax Act, 1961 — Section 80HHC

High Courts02 Jul 2011

The Dy. Collector, (L.A.), South Goa, Collectorate Bldg., Margao and Director of Sports and Youth Affairs, Campal, Panaji-Goa Vs Pedro D''Costa, since deceased through his legal heirs, namely, Joaquim Herculano D''Costa, deceased through legal heirs ((a) Idalina Ubaldina Almeida e D''Costa (wife) and Others) and Others

Bombay High Court · (2011) 07 BOM CK 0191

Land Acquisition Act, 1894 — Section 4

High Courts01 Jul 2011

Central Bureau of Investigation (at The instance of Mr. N.S. Raju, PI, CBI) Vs Dilip Sudhakar Pendse, Nalini Properties Pvt. Ltd., Anuradha Dilip Pendse and State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 556

Criminal Procedure Code, 1973 (CrPC) — Section 17, 19, 29, 306(4), 306(5)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477A

High Courts01 Jul 2011

Balaji Impex Vs The Union of India (UOI) and Others

Bombay High Court · (2011) 4 BomCR 490 : (2011) 186 ECR 167 : (2012) 279 ELT 485

High Courts01 Jul 2011Dismissed

Mahadeo Yeshwant Kadam Vs Changdeo Yeshwant Kadam and others

Bombay High Court · (2011) 7 ALLMR 529 : (2012) 2 BomCR 213 : (2011) 5 MhLj 86

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

High Courts01 Jul 2011Dismissed

Subhash Cnunnilal Gandecha Vs Mehandibhai Musabhai Lakhani and Another

Bombay High Court · (2012) BomCR(Cri) 831

Constitution of India, 1950 — Article 136, 227Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 391, 391(1), 391(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Jul 2011Dismissed

The Deputy Collector (Rev) and Land Acquisition Officer and The Director, Director of Tourism Vs Shri Alex de Santo Tereza Fernandes Morod Wado State of Goa and The Director, Director of Tourism Vs Shri M.R. Chico

Bombay High Court · (2011) 7 ALLMR 446 : (2011) 4 BomCR 514 : (2011) 5 MhLj 725

High Courts01 Jul 2011Dismissed

Drums Food International Pvt. Ltd. Vs Euro Ice Cream and Another

Bombay High Court · (2011) 7 ALLMR 721 : (2011) 4 BomCR 691 : (2011) 113 BOMLR 2974 : (2011) 5 MhLj 166 : (2012) 49 PTC 224

Trade Marks Act, 1999 — Section 102, 11, 18, 18(1), 27

High Courts01 Jul 2011Dismissed

National Polymers and Others Vs Union of India (UOI) and Others

Bombay High Court · (2012) 1 BC 97 : (2011) 4 BomCR 503 : (2011) 8 RCR(Civil) 1081

Constitution of India, 1950 — Article 14, 226Foreign Trade (Development and Regulation) Act, 1992 — Section 15(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21

High Courts01 Jul 2011

Shonkh Technology International Ltd. Vs State Information Commission Maharashtra Konkan Region, Appellate Authority, Joint Transport Commissioner (Computer), Public Information Officer, Deputy Transport Commissioner and Shri Sanjay Bhole United Telecom Limited Vs State Information Commission Maharashtra Konkan Region and Others

Bombay High Court · (2011) 4 BomCR 495 : (2011) 113 BOMLR 2433 : (2011) 108 SCL 610

Central Motor Vehicles Rules, 1989 — Rule 2Right to Information Act, 2005 — Section 19(3), 2, 3, 4, 5

High Courts01 Jul 2011

The State of Maharashtra Vs Sk. Isaq Sk. Ahmed and Sk. Shamad Sk. Ahmed

Bombay High Court · (2011) 3 Crimes 544

Criminal Procedure Code, 1973 (CrPC) — Section 377(1), 377(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

High Courts01 Jul 2011Allowed

Madhavrao Zade Vs The State of Maharashtra and The Land Acquisition Officer, Waghadi Project

Bombay High Court · (2011) 4 BomCR 696 : (2012) 1 MhLj 792

Contempt of Courts Act, 1971 — Section 11Land Acquisition Act, 1894 — Section 18, 28AConstitution of India, 1950 — Article 226

High Courts01 Jul 2011

Chief Officer, Nagar Parishad, Yavatmal and another Vs Smt. Pratibha Pradip Gaikwad

Bombay High Court · (2011) 4 BomCR 690 : (2011) 131 FLR 94

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

High Courts01 Jul 2011Dismissed

Commissioner of Income Tax Vs Modest Maritime Services P. Ltd.

Bombay High Court · (2011) 338 ITR 64

Income Tax Act, 1961 — Section 41(1)

High Courts01 Jul 2011Dismissed

Shri Succoro Fernandes Vs State of Goa and Others

Bombay High Court · (2011) 07 BOM CK 0034