High Courts20 Dec 2010Dismissed
Baban Dange Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 601
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Bombay High Court judgments, 2010
2,145 judgments · page 3 of 108
High Courts20 Dec 2010
Navnath Raghunath Somwanshi Vs Padmashree Dr. Vithalrao Vikhe Patil Foundation, The Principal Padmashree Dr. Vithalrao Vikhe Patil Foundation''s Polytechnic and Joint Director of Technical Education, Regional Directorate
Bombay High Court · (2011) 6 BomCR 239 : (2011) 3 MhLj 262
Constitution of India, 1950 — Article 19(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25(A), 26(1)
High Courts20 Dec 2010Allowed
Prime Securities Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2011) 243 CTR 229 : (2011) 335 ITR 464 : (2011) 333 ITR 464
Constitution of India, 1950 — Article 14Finance Act, 1987 — Section 139(9), 140, 143, 208, 209
High Courts20 Dec 2010Dismissed
Smt. Laxmibai Zawar Vs The Jalgaon Merchant Co-operative Bank Ltd. and Others
Bombay High Court · (2011) 3 ALLMR 209 : (2011) 3 BC 583 : (2011) 3 BomCR 236 : (2011) 3 MhLj 428
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 62Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts20 Dec 2010Dismissed
World Sport Group (India) Pvt. Ltd. Vs The Board of Control for Cricket in India
Bombay High Court · (2011) 113 BOMLR 723
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 17, 19
High Courts16 Dec 2010
Shri James P. Faria and Another Vs Shri Gopal Krishna Govind Savoikar (Deceased) and Others
Bombay High Court · (2010) 12 BOM CK 0151
Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 136, 227
High Courts16 Dec 2010Allowed
VIP Industries Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2011) 264 ELT 24 : (2011) 30 STT 405
Central Excises and Salt Act, 1944 — Section 10, 35(G), 35(G)(2), 35(G)(3), 35(G)(9)Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 215
High Courts16 Dec 2010Dismissed
Managing Director, Goa Industrial Development Corporation, EDC Complex, Patto Plaza,Panaji-Goa Vs Panta Rama Gaonkar, House No.840, Soliem, Kakoda-Goa and Others
Bombay High Court · (2010) 12 BOM CK 0108
High Courts16 Dec 2010Dismissed
Star India Private Ltd. formerly known as News Television India Pvt. Ltd. and Shri Ajay K. Sharma being the Director of the 1st Petitioner Company Vs Union of India (UOI) and The Assistant Director, Enforcement Directorate
Bombay High Court · (2011) 1 ALLMR 555 : (2011) 3 BomCR 126 : (2011) 100 CLA 374 : (2011) 264 ELT 353 : (2011) 105 SCL 216
Adjudication Proceedings and Appeal Rules, 1974 — Rule 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 199, 200
High Courts16 Dec 2010Allowed
The Commissioner of Central Excise and Custom Vs Gujchem Distillers India Ltd.
Bombay High Court · (2011) 183 ECR 195 : (2011) 270 ELT 338
Central Excise Rules, 1944 — Rule 140, 173(Q)(1), 223(B), 226, 47Central Excises and Salt Act, 1944 — Section 34
High Courts16 Dec 2010
Bilquis Zakiuddin Bandookwala and Others Vs Shehnaz Shabbir Bandukwala
Bombay High Court · (2011) 1 ALLMR 550 : (2011) 1 MhLj 963
Evidence Act, 1872 — Section 68, 71Special Marriage Act, 1954 — Section 21Succession Act, 1925 — Section 213, 213(2), 29, 29(1), 30
High Courts16 Dec 2010Dismissed
The State of Maharashtra Vs Sanjay Eknath Ingle and Raju @ Rajesh Eknath Ingle Bahinabai Bajar Vs The State of Maharashtra and Raju @ Rajesh Eknath Ingle
Bombay High Court · (2011) 113 BOMLR 345
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Dec 2010Dismissed
Souren Chander Alimchandani Vs Chander Rupchand Alimchandani, Nirmala Chander Alimchandani and Abhin Chander Alimchandani
Bombay High Court · (2011) 2 ARBLR 402 : (2011) 3 BomCR 219 : (2011) 6 RCR(Civil) 2676
Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(7), 45, 8
High Courts16 Dec 2010
V.M. Salgaoncar and Brothers Pvt. Ltd. Vs The Deputy Collector (LA) and The Administrative Officer Daman and Diu Industrial Development Corporation
Bombay High Court · (2010) 12 BOM CK 0017
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts15 Dec 2010
Shri Ulhas Nimba Choudhari and Chandrakumar Nimba Chaudhari Vs Sardar Khandu Tadvi B/H and Guljar Sardar Tadvi (Died through L.Rs. Hamid Guljar Tadvi and Others) and Others
Bombay High Court · (2011) 3 ALLMR 206 : (2011) 6 BomCR 812 : (2011) 3 MhLj 296
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 6
High Courts15 Dec 2010Allowed
State of Maharashtra Vs Sunil Borkar
Bombay High Court · (2010) 12 BOM CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Dec 2010
Capt. Lance Irwin Lobo Vs State of Goa and The Excise Commissioner, Government of Goa
Bombay High Court · (2010) 12 BOM CK 0112
High Courts15 Dec 2010
Shri Jainath Pal Vs Chief Officer, Mormugao Municipal Council and Others
Bombay High Court · (2010) 12 BOM CK 0111
Constitution of India, 1950 — Article 226Goa Excise Duty Act, 1964 — Section 15
High Courts15 Dec 2010Dismissed
Balu Vasant Sonawane Vs The State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0093
Penal Code, 1860 (IPC) — Section 302
High Courts15 Dec 2010Dismissed
Ferani Hotels Pvt. Ltd. Vs Nusli Neville Wadia
Bombay High Court · (2011) 1 ALLMR 511 : (2011) 113 BOMLR 33
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1, Order 3 Rule 4Contract Act, 1872 — Section 201, 56Hindu Succession Act, 1956 — Section 14