COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,460 of 3,665

High Courts05 Apr 2011Dismissed

C.C.E. and C., Aurangabad Vs CTR Manufacturing Industries

Bombay High Court · (2011) 270 ELT 31 : (2013) 20 GSTR 281

Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 1996 — Rule 7Customs Act, 1962 — Section 114A, 28, 28(1), 28AB

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High Courts01 Apr 2011

Sk. Imam @ Babu Vs State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2339

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 498A, 504, 506

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High Courts01 Apr 2011Dismissed

Manohar Keshavrao Khandate Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 184

Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 302

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High Courts01 Apr 2011Dismissed

Poonam Raosaheb Nirmal Vs University of Pune and Another

Bombay High Court · (2012) 2 BomCR 217

Council of Architecture (Minimum Standards of Architectural Education) Regulations, 1983 — Regulation 3, 7

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High Courts01 Apr 2011

Maidan Bacchav Samiti and Shri Milind Shantilal Patel Vs Ramchandra Padmakar Vaidya Hall Trust and Others

Bombay High Court · (2011) 3 ALLMR 497 : (2011) 3 BomCR 1 : (2011) 113 BOMLR 1280

Maharashtra Regional and Town Planning Act, 1966 — Section 113(1), 12, 125, 126, 127

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High Courts01 Apr 2011Dismissed

The State of Maharashtra Vs Bhagwat Naroji Chavan, Dnyaneshwar Naroji Chavan and Sakharam Jogdand

Bombay High Court · (2011) 113 BOMLR 1349

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 324, 326, 34, 504, 506

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High Courts01 Apr 2011

Kailas Shivaji Ahireage, Government Servant, Horticulture Dept. Vs The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 1244

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

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High Courts01 Apr 2011Dismissed

Pune Chapter of Cost Accountants Vs The Union of India, The Institute of Cost and Works Accountants of India and The Western India Regional Council of ICWAI

Bombay High Court · (2011) 4 ALLMR 336 : (2011) 5 BomCR 429 : (2011) 113 BOMLR 1439 : (2011) 4 MhLj 221 : (2011) 8 RCR(Civil) 1140 : (2011) 198 TAXMAN 217

Constitution of India, 1950 — Article 14

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High Courts01 Apr 2011

Sangita Gosavi and Ajinkya Gosavi Vs Arjun Gosavi and The State of Maharashtra

Bombay High Court · AIR 2011 Bom 406 : (2011) 8 RCR(Criminal) 2279

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482

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High Courts01 Apr 2011

Shri Ismail Baig and Others Vs Smt. Amina Bi and Others

Bombay High Court · (2011) 1 BomCR 769

Constitution of India, 1950 — Article 227

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High Courts01 Apr 2011Dismissed

Mr. Pralhad Shantwan Randive (since deceased,) represented through the legal representatives (Raman Pralhad Randive and Others) Vs Smt. Munnabhai Girdharilal Dixit (since deceased) represented through the Legal representatives (Ramprasad Girdharilal Dixit (since deceased) and Others

Bombay High Court · (2011) 7 ALLMR 297 : (2011) 4 BomCR 759

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(8)Constitution of India, 1950 — Article 227

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High Courts31 Mar 2011Dismissed

Shri. Agostinho Da Costa and Another Vs Shri Antonio Santana Feranndes and Another

Bombay High Court · (2011) 03 BOM CK 0189

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6

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High Courts31 Mar 2011

Geetika S. Gupta Vs Commissioner of C. EX., Mumbai-V

Bombay High Court · (2011) 269 ELT 59

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High Courts31 Mar 2011Dismissed

Mr. Lawrence Dias and Mrs. Luiza Dias Vs Smt. Bhagyashri Pandurang Mahadeshwar and Shri Sanjay Yeshwant Nayak

Bombay High Court · (2011) 03 BOM CK 0180

Civil Procedure Code, 1908 (CPC) — Section 3A

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High Courts31 Mar 2011

Shri Rajendra Murlidhar Gorawade Vs Smt. Kai. Wanabai Mankoji Dhone Trust and Another

Bombay High Court · (2011) 3 ALLMR 760 : (2011) 4 BomCR 417 : (2011) 4 MhLj 374 : (2011) 2 RCR(Rent) 521

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

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High Courts31 Mar 2011Dismissed

Narayan Maruti Waghmode Vs The State of Maharashtra The State of Maharashtra Vs Narayan Maruti Waghmode and Others

Bombay High Court · (2012) BomCR(Cri) 158 : (2011) 113 BOMLR 1292 : (2011) 8 RCR(Criminal) 2370

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 28, 34, 489A, 489B

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High Courts31 Mar 2011

Shrirampur Municipal Council Vs Shri V.K. Barde, Member, Industrial Tribunal and Others

Bombay High Court · (2011) 4 ALLMR 384 : (2011) 4 BomCR 272 : (2011) 4 MhLj 875

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 12(5), 7A

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High Courts31 Mar 2011Dismissed

Commissioner of Income Tax Vs S.K. Banerjee J.V. Transport Plaza

Bombay High Court · (2011) 241 CTR 152 : (2011) 335 ITR 259

Income Tax Act, 1961 — Section 143(2), 68

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High Courts31 Mar 2011Dismissed

Sheikh Hussain @ Sheikh Lakhan Sheikh Ibrahim Vs State of Maharashtra and Sub Divisional Magistrate

Bombay High Court · (2011) 03 BOM CK 0042

Bombay Police Act, 1951 — Section 56, 58Penal Code, 1860 (IPC) — Section 307

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High Courts31 Mar 2011

Sahebrao Kharat and Bagwan Tamijabee Shaikh Ahmed Vs The Collector, Jalna and Others

Bombay High Court · (2011) 3 ALLMR 512 : (2011) 4 BomCR 354 : (2011) 2 MhLj 639

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 45Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 2(1), 3, 3(1), 6

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