High Courts08 Dec 2010
The Commissioner of Central Excise Vs RPG Life Sciences Ltd.
Bombay High Court · (2011) 264 ELT 346
COURT ARCHIVE
Bombay High Court judgments, 2010
2,145 judgments · page 6 of 108
High Courts08 Dec 2010Allowed
Narsanna Naganna Arge Vs Assistant Registrar, Co-operative Societies, Returning Officer for election of Seva Sahakari Sanstha Maryadit, Yetale, Sayyana Bhojanna Sagamwar and Executive Magistrate, Biloli
Bombay High Court · (2011) 3 MhLj 211
High Courts08 Dec 2010Dismissed
Shriram City Union Finance Ltd. Vs Sudam Govind Satpute and Another
Bombay High Court · AIR 2011 Bom 303 : (2011) 3 CivCC 401 : (2011) 3 MhLj 954 : (2011) 7 RCR(Criminal) 590
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Dec 2010Dismissed
President, Best Workers'' Union and Another Vs General Manager and Others
Bombay High Court · (2011) 128 FLR 1080
Bombay Industrial Relations Act, 1946 — Section 78
High Courts08 Dec 2010Allowed
Chandrapal Khubiram Rajoriya Vs State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0023
Penal Code, 1860 (IPC) — Section 302, 323
High Courts08 Dec 2010Dismissed
Rasiklal Manikchand Dhariwal and Jagdish M. Joshi Vs Central Bureau of Investigation and The State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0015
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 173(8), 188
High Courts08 Dec 2010Dismissed
Purushottam Vyankatrao Dehedkar and Others Vs TheState of Maharashtra, High Power Committee of Freedom Fighter and The Collector
Bombay High Court · (2011) 2 ALLMR 101 : (2011) 1 BomCR 612 : (2011) 3 MhLj 237
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010Dismissed
Ajay and Another Vs High Court of Judicature Bombay
Bombay High Court · (2011) 128 FLR 934
Constitution of India, 1950 — Article 16
High Courts07 Dec 2010
Suman Shriram Kakad Vs State of Maharashtra and Another
Bombay High Court · (2011) 1 MhLj 766
Constitution of India, 1950 — Article 14, 226
High Courts07 Dec 2010Dismissed
Dhirendra Bahadur Shahi Vs Empire Industries Ltd. and Others
Bombay High Court · (2011) 128 FLR 367 : (2011) 2 LLJ 783 : (2011) LLR 125
High Courts07 Dec 2010Dismissed
Laxman Haraklal @ Uttam Dorik, Dnyaneshwar Haraklal @ Uttam Dorik, Amrut Haraklal @ Uttam Dorik and Rameshwar Haraklal @ Uttam Dorik Vs Ukhaji Zinga Mahajan
Bombay High Court · AIR 2011 Bom 159
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Negotiable Instruments Act, 1881 (NI) — Section 118Specific Relief Act, 1963 — Section 21(1), 22, 22(1)
High Courts07 Dec 2010Dismissed
Rajesh Bhalchandra Chalke Vs State of Maharashtra and Emco Dynatorq Pvt. Ltd. Nikhil Vasantlal Merchant, Manepanda Joyappa Subbaiah and Ashok Kumar Ram Gopal Doda Vs State of Maharashtra and Global Trade Finance Ltd.
Bombay High Court · (2011) 1 ALLMR 893 : (2011) 1 APLJ 43 : (2011) 2 BC 483 : (2011) 113 BOMLR 10 : (2011) 1 CivCC 397 : (2011) 1 MhLj 244 : (2011) 2 RCR(Civil) 108 : (2011) 2 RCR(Civil) 108 : (2011) 1 RCR(Criminal) 930 : (2011) 1 RCR(Criminal) 930 : (2011) 106 SCL 389
Companies Act, 1956 — Section 293Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 252, 262
High Courts07 Dec 2010Dismissed
Hanmant Ghodke Vs Chandrashekhar Malikarjunappa Bidwe
Bombay High Court · (2011) 2 ALLMR 108 : (2011) 1 BomCR 557 : (2011) 3 MhLj 245
High Courts07 Dec 2010Dismissed
The State of Maharashtra Vs Sou. Shobha Ganesh Gaikwad
Bombay High Court · (2010) 12 BOM CK 0083
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts07 Dec 2010Dismissed
Siemens Ltd. and Another Vs Mumbai Railway Vikas Corporation Ltd. and Another
Bombay High Court · (2011) 1 ALLMR 633 : (2011) 3 BC 343 : (2011) 2 MhLj 487
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010
Ganesh Tambave Vs The State of Maharashtra and Shri U.L. Chavan, Police Inspector, Police Vigilance Cell Officer
Bombay High Court · (2011) 2 ALLMR 109 : (2011) 1 BomCR 529 : (2011) 3 MhLj 273
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010Dismissed
Shri Wilfred Rozario Fernandes Vs The State of Maharashtra
Bombay High Court · (2011) 1 Crimes 193
Constitution of India, 1950 — Article 1, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 27
High Courts07 Dec 2010Dismissed
Madhav Dashrath Vahadane and Nivrutti Dashrath Vahadane Vs Sou. Shakuntalabai Shankarrao Kolse and Others
Bombay High Court · (2011) 1 ALLMR 614 : (2011) 1 BomCR 519 : (2011) 2 MhLj 895
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 23(P), 25(1), 25(2), 29Constitution of India, 1950 — Article 227
High Courts07 Dec 2010Allowed
Maruti Subrao Shinde Vs The State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0025
Constitution of India, 1950 — Article 311Prevention of Corruption Act, 1988 — Section 13, 7Revenue and Forest Department Recruitment Rules, 1984 — Rule 2A
High Courts06 Dec 2010
Sanjiv Shriram Barbade and Others Vs Kunbi Sahakari Bank Ltd. and Others
Bombay High Court · (2011) 2 LLJ 584
Bombay Industrial Relations Act, 1946 — Section 3(13)Industrial Disputes Act, 1947 — Section 2