Bombay High Court Judgments

High Courts02 May 2011Dismissed

Khimji Virji Karia and Others Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2011) 4 ALLMR 14 : (2011) 4 BomCR 26 : (2011) 4 MhLj 362

Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 2(11)Maharashtra Regional and Town Planning Act, 1966 — Section 2(5), 2(7), 31(1), 52(1), 55

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High Courts02 May 2011

Dina Chetan Shah Vs Government of U.S.S.R. and State of Maharastra

Bombay High Court · (2011) 05 BOM CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 169, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 34, 429, 465, 467, 468

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High Courts02 May 2011

Shri Pratap Talreja Vs Shri Bhagwandas Matani

Bombay High Court · (2011) 4 BC 108

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 May 2011

Gorbatschow Wodka K.G. Vs John Distilleries Limited

Bombay High Court · (2011) 4 ALLMR 374 : (2011) 4 BomCR 1 : (2011) 4 MhLj 842

Trade Marks Act, 1999 — Section 19(1), 2, 27(2), 4

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High Courts30 Apr 2011

Raju Shamlal Dubay Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 782

Criminal Procedure Code, 1973 (CrPC) — Section 433A, 59Penal Code, 1860 (IPC) — Section 302

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High Courts30 Apr 2011Dismissed

Gulab Pund, Ramrao Pund and Vasanta Pund Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 377 : (2011) 2 Crimes 468

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37(1), 37(3)Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 341

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High Courts29 Apr 2011Allowed

Shri Topayo alias Topiyo Ganesh Khutkar and Another Vs Shri Gopal Laxman Gaonkar and Others

Bombay High Court · (2011) 4 TAC 580

Motor Vehicles Act, 1988 — Section 140

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High Courts29 Apr 2011Allowed

Shaikh Abdul Razak Vs Tulsappa Maliyappa Karur and Others

Bombay High Court · (2011) 4 TAC 557

Motor Vehicles Act, 1988 — Section 140

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High Courts29 Apr 2011Allowed

United India Insurance Co. Ltd. Vs Manohar Mahadeo Kaphale and another

Bombay High Court · (2012) ACJ 1880

Motor Vehicles Act, 1988 — Section 140

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High Courts29 Apr 2011Allowed

Ashok Kadam Vs Balaji Mugutkar, Swanand Co-operative Society, Bapurao Eknath Deshmukh and The Maharashtra State Co-operative Appellate Court

Bombay High Court · (2011) 4 ALLMR 57

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High Courts29 Apr 2011Dismissed

Kacharu Sonawane Vs The State of Maharashtra and Shri Ravindra Deshmukh

Bombay High Court · (2011) 3 DMC 201

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A

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High Courts29 Apr 2011Dismissed

Shri Namdeo Bhau Chavan Vs Smt. Shantabai Kundlika Chavan, Shri Mahadeo Vishnu Chavan, Shri Sahadeo Vishnu Chavan and Yahdeo Vishnu Chavan

Bombay High Court · (2011) 4 ALLMR 246 : (2011) 6 BomCR 614 : (2011) 4 MhLj 207

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 36A, 36A(2)Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Apr 2011Allowed

Mr. Rajesh M. Pamanai through his father and Constituted Attorney Mr. Menghraj Pamnani Vs State of Maharashtra and Others, Mr. Ronnie Netto and Mr. Devarajan Raman Mr. Rahul Gupta, Mr. Mukesh Gupta and Mr. Sanjeev Shah Vs Mr. Rajesh M. Pamnani through his father Menghraj Pamnani and The State of Maharashtra

Bombay High Court · AIR 2012 Bom 8 : (2011) 4 BC 237 : (2012) BomCR(Cri) 162 : (2011) 6 MhLj 159 : (2012) 1 RCR(Civil) 517 : (2012) 1 RCR(Civil) 517 : (2012) 1 RCR(Criminal) 324 : (2012) 1 RCR(Criminal) 324

Companies Act, 1956 — Section 2(24), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

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High Courts29 Apr 2011Allowed

Agar Distributors and Shri Siraj Amirali Soorani Vs Intellectural Property Appellate Board, Lakh Enterprises and Juzer M. Lakhwala

Bombay High Court · (2011) 4 ALLMR 403

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Trade and Merchandise Marks Act, 1958 — Section 11, 12, 18, 21(1), 9Trade and Merchandise Marks Rules, 1959 — Rule 51, 53, 54, 55

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High Courts29 Apr 2011Dismissed

Sudhakar Madhavrao Patil Vs Regional Transport Officer, Transport Commissioner and The State of Maharashtra

Bombay High Court · (2011) 4 ALLMR 59 : (2011) 3 BomCR 686 : (2011) 113 BOMLR 1618 : (2011) 6 MhLj 313 : (2011) 8 RCR(Civil) 1277

Bombay Motor Vehicles Tax Act, 1958 — Section 3, 3(2), 3(3)

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High Courts29 Apr 2011

Shiv Kumar Singh Dagdusingh Thakur Vs Smt. Malti

Bombay High Court · (2011) 4 ALLMR 366 : (2011) 4 BomCR 161 : (2011) 113 BOMLR 1621 : (2011) 3 CivCC 763 : (2011) 2 DMC 732 : (2011) 4 MhLj 827 : (2011) 8 RCR(Civil) 245

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2), 18(3), 19, 20Hindu Marriage Act, 1955 — Section 24

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High Courts29 Apr 2011Dismissed