Constitution of India, 1950 — Article 226, 227, 32Consumer Protection Act, 1986 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 105, 155, 163, 22, 23

Read judgment

High Courts22 Dec 2010

Gangajamuna @ Sangeeta Rajesh Dharap Vs The Senior Police Inspector and Others

Bombay High Court · (2010) 12 BOM CK 0044

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A

Read judgment

High Courts22 Dec 2010

Madan Bodulaji Bhargad and Others Vs Akola Municipal Corporation and Others

Bombay High Court · (2011) 5 BomCR 336 : (2011) 2 MhLj 302

Bombay Provincial Municipal Corporations Act, 1949 — Section 20, 31A, 31A(2)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts21 Dec 2010Allowed

Arun Asatkar Vs Member, Industrial Court and Others

Bombay High Court · (2011) 3 ALLMR 213 : (2011) 5 BomCR 172 : (2011) 129 FLR 234 : (2011) 3 LLJ 826 : (2011) 1 MhLj 862 : (2012) 3 SLJ 155

Constitution of India, 1950 — Article 10, 226, 227, 4Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2

Read judgment

High Courts21 Dec 2010

High Court on its own Motion Vs Mr. N.B. Deshmukh

Bombay High Court · (2011) 113 BOMLR 171 : (2011) 2 MhLj 273

Advocates Act, 1961 — Section 21 , 29 , 30 , 34(1)Contempt of Courts Act, 1971 — Section 12, 14, 2 , 23, 8Contract Act, 1872 — Section 46, 49, 49(1)

Read judgment

High Courts21 Dec 2010Dismissed

Prognosys Medical Systems Ltd. Vs Mumbai Municipal Corporation and Others

Bombay High Court · (2011) 113 BOMLR 105

Constitution of India, 1950 — Article 226

Read judgment

High Courts21 Dec 2010Dismissed

M.A. Azim Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2011) 3 ALLMR 219 : (2011) 113 BOMLR 301 : (2011) 130 FLR 502 : (2011) 3 LLJ 367 : (2011) 3 MhLj 648

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 25(F), 25(G), 25(N)

Read judgment

High Courts21 Dec 2010

Reshma Singh Vs State of Maharashtra and The Senior Inspector of Police, Anti Corruption Bureau

Bombay High Court · (2011) 113 BOMLR 127

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 258, 294, 309, 482Penal Code, 1860 (IPC) — Section 109

Read judgment

High Courts21 Dec 2010Dismissed

Kadamba Transport Corporation Ltd. Vs Shri Rosario Rodrigues and Others

Bombay High Court · (2010) 12 BOM CK 0026

Read judgment

High Courts21 Dec 2010

Hastrekha Mohanlal Borkar Vs Zilla Parishad and Others

Bombay High Court · (2011) 3 ALLMR 3 : (2011) 5 BomCR 359 : (2011) 2 MhLj 399

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts21 Dec 2010Allowed

Municipal Corporation of Brihanmumbai Vs Smt. Maniben Devraj Shah

Bombay High Court · (2010) 12 BOM CK 0002

Limitation Act, 1963 — Section 5Mumbai Municipal Corporation Act, 1888 — Section 298, 299, 314, 351, 354A

Read judgment

High Courts20 Dec 2010Dismissed

Pune Cantonment Board Vs Rakesh Motilal Sharma

Bombay High Court · (2011) 7 ALLMR 744 : (2011) 6 BomCR 670 : (2011) 3 MhLj 781

Cantonments Act, 1924 — Section 184, 185, 185(1), 256Constitution of India, 1950 — Article 227

Read judgment

High Courts20 Dec 2010Allowed

Mohanlal Soni Vs Mandakini Ramchandra Shah and Others

Bombay High Court · (2011) 3 ALLMR 112 : (2011) 3 BomCR 346 : (2011) 3 MhLj 194

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)General Clauses Act, 1897 — Section 27Maharashtra Rent Control Act, 1999 — Section 15

Read judgment

High Courts20 Dec 2010

Sulochana Vaz and Zoraida Vaz Vs State and Shri Francisco Aldolfo Alcantra Piedade Vaz

Bombay High Court · (2011) 2 Crimes 208

Penal Code, 1860 (IPC) — Section 34, 379Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240

Read judgment

High Courts20 Dec 2010Dismissed

New India Assurance Co. Ltd. Vs Kausalyabai Onkar Lahudkar and Others

Bombay High Court · (2011) ACJ 2352 : (2011) 1 ALLMR 567 : (2011) 3 BomCR 122 : (2011) 2 MhLj 797 : (2011) 6 RCR(Civil) 2659 : (2012) 1 TAC 319

Motor Vehicles Act, 1939 — Section 103A, 94, 95Sales of Goods Act, 1930 — Section 31

Read judgment

High Courts20 Dec 2010

Pacific Basin Ihx (UK) Ltd. Vs Ashapura Minechem Ltd.

Bombay High Court · (2011) 2 ARBLR 548 : (2011) 3 BomCR 199 : (2011) 113 BOMLR 74 : (2011) 6 RCR(Civil) 2887

Arbitration (Protocol and Convention) Act, 1937 — Section 2(4), 2(5)Arbitration Act, 1940 — Section 31, 31(4), 34Arbitration and Conciliation Act, 1996 — Section 34, 36, 42, 47, 48

Read judgment