High Courts13 Dec 2010Dismissed
Savita Jyotiba Dembalkar Vs State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 2010
2,145 judgments · page 5 of 108
High Courts13 Dec 2010
Maharashtra State Veterinary Council Vs The State of Maharashtra and Others
Bombay High Court · (2011) 3 ALLMR 670 : (2011) 4 BomCR 750 : (2011) 2 MhLj 196
Evidence Act, 1872 — Section 45Veterinary Council Act, 1984 — Section 15, 23, 24, 25, 26
High Courts10 Dec 2010
The State of Maharashtra Vs Babu alias Ravindra Suresh Kamble Babu alias Ravindra Suresh Kamble (Kolhapur Central Jail) Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 196
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 307, 363, 364
High Courts10 Dec 2010Allowed
Swapna Sadanand Ayare Vs Vaishali Dilip Tanwani and Another
Bombay High Court · (2011) 3 ALLMR 231 : (2011) 2 DMC 856
Penal Code, 1860 (IPC) — Section 307
High Courts10 Dec 2010
Shri Ramrao Venkatrao Rane Vs Shri Sanjay Rane and Shri Rama Yeshwant Kotkar
Bombay High Court · (2010) 12 BOM CK 0086
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 30, 4
High Courts10 Dec 2010
Ms. Rachana Mohite Vs Mr. Anil Mohite @ Anil B. G. Rao and The Learned Civil Judge
Bombay High Court · (2010) 12 BOM CK 0073
Hindu Marriage Act, 1955 — Section 13(1), 13(B)
High Courts10 Dec 2010Dismissed
Maltya Michara Gavit Vs The State of Maharashtra and Ku. Kusba Gavit
Bombay High Court · (2010) 12 BOM CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 375, 376, 376(2), 376C
High Courts10 Dec 2010Dismissed
Sunil Vithal Shirke Vs The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 1557
Arms Act, 1959 — Section 25(3)Bombay Police Act, 1951 — Section 135, 37(1)Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 504
High Courts10 Dec 2010Dismissed
Deputy Collector(LA) and The Executive Engineer Vs Mrs. Alina Menezes Xavier
Bombay High Court · (2010) 12 BOM CK 0058
Land Acquisition Act, 1894 — Section 4(1)
High Courts10 Dec 2010Dismissed
Mundalik Jewellers and Another Vs Bhilaji Patil
Bombay High Court · (2011) 7 ALLMR 674 : (2011) 6 BomCR 612 : (2011) 3 MhLj 519
Bombay Money Lenders Act, 1946 — Section 10, 2, 2(9)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts10 Dec 2010
Carlos Noronha and Antonio Rodriques Vs Union of India (UOI), Ministry of Environment and Forest and Others
Bombay High Court · (2011) 1 ALLMR 589 : (2011) 2 BomCR 36 : (2011) 113 BOMLR 609
Daman and Diu Town and Country Planning Act, 1974 — Section 18, 66(2)Environment (Protection) Act, 1986 — Section 3(1), 3(2), 3(3)
High Courts09 Dec 2010
Mahindra and Mahindra Ltd. Vs Commr. of C. Ex.
Bombay High Court · (2011) 267 ELT 39 : (2011) 22 STR 151
High Courts09 Dec 2010Allowed
Shri Joaquim Paulo Furtado and Shri Fernando Furtado Vs The Land Acquisition Officer, PWD (Cell) and The Executive Engineer
Bombay High Court · (2011) 1 ALLMR 609 : (2011) 1 BomCR 558 : (2011) 2 MhLj 838
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts09 Dec 2010Dismissed
Deputy Collector (LA) and The Executive Engineer, Works Division Vs Motibai Mortu Naik, Shri Rajan Mortu Naik and Shri Sajan Mortu Naik
Bombay High Court · (2010) 12 BOM CK 0116
High Courts09 Dec 2010
M/s. Transocean Offshore International Ventures Ltd. Vs The Labour Enforcement Officer (Central) Ministry of Labour and Employment and Another
Bombay High Court · (2010) 12 BOM CK 0103
Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24, 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 204, 268(2)(a), 482
High Courts09 Dec 2010Allowed
Smt. Nalubai Narayan Shinde, Anil Narayan Shinde, Sanjay Narayan Shinde and Ganesh Narayan Shinde Vs Gopinath Dagdu Shinde
Bombay High Court · (2011) 1 ALLMR 100 : (2011) 3 BomCR 167 : (2011) 2 MhLj 991
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts09 Dec 2010Allowed
Haldiram Foods International Limited Vs City of Nagpur Corporation and The Revenue Inspector, Nagpur Municipal Corporation
Bombay High Court · (2011) 2 ALLMR 95 : (2011) 1 BomCR 551 : (2011) 1 MhLj 786
City of Nagpur Corporation Act, 1948 — Section 114, 119, 124, 125, 127Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 2010Allowed
Mr. Johnson Fernandes Vs Mrs. Maria Fernandes, Mr. Michael Fernandes and State
Bombay High Court · (2011) CriLJ 1504 : (2011) 2 Crimes 656
Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 2
High Courts09 Dec 2010Allowed
Shrikant Tukaram Borade Vs The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 1533
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts08 Dec 2010
State Bank of India Vs Smt. Jigishaben B. Sanghavi and Others
Bombay High Court · (2011) 4 ALLMR 262 : (2011) 2 BC 139 : (2011) 3 BomCR 187 : (2011) 113 BOMLR 678 : (2011) 2 MhLj 342
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 133(1), 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 34