COURT ARCHIVE

Bombay High Court judgments, 2010

2,145 judgments · page 105 of 108

High Courts15 Jan 2010Dismissed

The State of Maharashtra Vs Anilkumar Jinabhai Patel and Darshan Anilkumar Patel

Bombay High Court · (2010) 01 BOM CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 169, 227, 245Essential Commodities Act, 1955 — Section 10, 11, 12, 13, 14

High Courts15 Jan 2010

Mohammed Parvez Zulfikar Qureshi Vs The State of Maharashtra

Bombay High Court · (2010) 01 BOM CK 0042

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 19

High Courts15 Jan 2010Dismissed

Shimnit Utsch India Private Ltd. Vs State and Officer-in-Charge of Panaji Police Station, Panaji Goa

Bombay High Court · (2010) 01 BOM CK 0001

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 34, 418, 420

High Courts14 Jan 2010

Noopur Developers Vs Himanshu V. Ganatra and Others

Bombay High Court · (2010) 2 ALLMR 791 : (2010) 3 BomCR 145

Development Control Rules for Greater Mumbai, 1967 — Rule 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 12, 3, 3(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 21(1)

High Courts14 Jan 2010Dismissed

Mahendra Jain Vs Vivek Jagtap, Suresh Jain and The State of Maharashtra

Bombay High Court · (2010) 3 RCR(Criminal) 246

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 197, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 24, 25, 34, 4, 463

High Courts14 Jan 2010

Manohar Kashinath Vyawahare Vs Dattatraya Pitale and Dhanshree Pitale

Bombay High Court · (2010) 2 ALLMR 273 : (2010) 2 BomCR 662 : (2010) 2 MhLj 365

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 4

High Courts14 Jan 2010Allowed

Shivaji Vs Sau. Alka Bhabad @ Bhawad and Kiran Bhawad

Bombay High Court · (2011) 6 RCR(Criminal) 2540

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 488

High Courts14 Jan 2010

Matoshri Cashew Nuts Vs Shri Mohammad Abdul Kadar

Bombay High Court · (2010) 112 BOMLR 544 : (2010) 4 CivCC 359 : (2011) 7 RCR(Criminal) 1954

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts13 Jan 2010Dismissed

Anurag Sites Vs W.M.I. Cranes Limited, A Public Limited Company

Bombay High Court · (2010) 2 BomCR 27

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Article 116, 22Partnership Act, 1932 — Section 69

High Courts13 Jan 2010

Gupta Dyeing and Printing Mills Vs Commissioner of Customs

Bombay High Court · (2010) 254 ELT 265

Customs Act, 1962 — Section 111, 113, 113(4), 114, 130(1)Finance Act, 2003 — Section 113

High Courts13 Jan 2010Dismissed

Shri Manoj Markas Thorat Vs The State of Maharashtra and Another

Bombay High Court · (2010) 1 Crimes 749 : (2011) 7 RCR(Criminal) 603

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)

High Courts13 Jan 2010Dismissed

Trimbak Patil Madge Vs The Additional Divisional Commissioner, Aurangabad Division and Others

Bombay High Court · (2010) 2 BomCR 681

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Maharashtra Co-operative Societies Act, 1960 — Section 144(1), 144(2), 144(3), 144(4), 144(5)Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 74, 74(1), 74(2), 76

High Courts13 Jan 2010

Hindustan Petroleum Corporation Limited Vs The Union of India (UOI), Ministry of Law and Justice and The Commissioner of Central Excise-II

Bombay High Court · (2010) 112 BOMLR 1275 : (2010) 173 ECR 14 : (2010) 250 ELT 212

Constitution of India, 1950 — Article 141

High Courts13 Jan 2010Disposed Off

The Commissioner of Income Tax Vs Rachna Udhog

Bombay High Court · (2010) 112 BOMLR 1086 : (2010) 230 CTR 72

Income Tax Act, 1961 — Section 80IB

High Courts13 Jan 2010Allowed

Shri Ramkhilawan Gupta (since dead by L.Rs.), Madanlal Gupta, Makhanlal Gupta, Mishrilal Gupta and Shri Bhimrao Bhadange, Retired Assistant Foreman, Mechanical Department Model Mills Vs Model Mills, Unit of National Textile Corporation

Bombay High Court · (2010) 2 ALLMR 621 : (2010) 125 FLR 100 : (2010) 2 MhLj 279

Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 33C2

High Courts13 Jan 2010Dismissed

Sarita Narendra Shahu and Others Vs Public Co-operative Housing Society Ltd.

Bombay High Court · (2010) 6 BomCR 376 : (2010) 2 CivCC 271

High Courts13 Jan 2010Dismissed

Vishwanath A. Khatal Vs Voltas Ltd.

Bombay High Court · (2010) 125 FLR 602

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

High Courts13 Jan 2010

S. Gopalkrishnan (Capt.) Vs Collector, Chennai and others

Bombay High Court · (2010) 125 FLR 600

High Courts12 Jan 2010

West Coast Paper Mills Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2010) 6 BomCR 421 : (2010) 3 LLJ 800

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 14, 4, 5

High Courts12 Jan 2010Dismissed

Smt. Nanda Nandanwar represented through PAO Dharam Nandanwar Vs Nandkishor Thaokar

Bombay High Court · (2010) 2 CivCC 288 : (2010) 1 Crimes 708 : (2010) 3 MhLj 268 : (2011) 7 RCR(Criminal) 697

Bombay Money Lenders Act, 1946 — Section 10, 10(1)Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 114