COURT ARCHIVE

Bombay High Court judgments, 2010

2,145 judgments · page 8 of 108

High Courts02 Dec 2010

Ramkrishna Shridhar Choube and Others and Smt. Kamtidevi Premnath Choube and Others Vs The Court Receiver and Others

Bombay High Court · (2011) 1 ALLMR 623 : (2011) 1 BomCR 286 : (2011) 2 CivCC 201 : (2011) 2 MhLj 473

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 3A

High Courts02 Dec 2010

Shri Shivdas Gopi Usapkar, Shri Swapnil Vilas Shirodkar and Mrs. Maria Charmaine Gonsalves Vs The Director, Directorate of Municipal Administration/Urban Development, The State of Goa and The State Election Commission Shri Roopesh R. Mahatme and Shri Durgadas V. Prabhu Vs State of Goa and Others

Bombay High Court · (2010) 12 BOM CK 0028

Goa, Daman and Diu Municipalities Act, 1968 — Section 10(1), 9

High Courts02 Dec 2010

Bharat Biotech International Ltd. Vs Directorate of Medical, Education and Research and Others

Bombay High Court · (2011) 1 ALLMR 668 : (2011) 3 BC 287 : (2011) 2 BomCR 235 : (2011) 113 BOMLR 782 : (2011) 2 MhLj 524

Constitution of India, 1950 — Article 14

High Courts02 Dec 2010

Smt. Nagama Shamu Dhotre and Others Vs Shri Chandrakant Sakharam Talgaonkar, Shri Rajendra Chandrakant Talgaonkar and The New India Insurance Co. Ltd.

Bombay High Court · (2010) 12 BOM CK 0006

Motor Vehicles Act, 1988 — Section 166

High Courts01 Dec 2010Dismissed

Kishor Shelar Vs Sheetal Kishor Shelar

Bombay High Court · (2011) 2 ALLMR 112 : (2011) 3 BomCR 830 : (2011) 3 CivCC 183 : (2011) 2 DMC 315 : (2011) 3 MhLj 247

High Courts01 Dec 2010Dismissed

Tiwsa Santra Bagayatdar Sahakari Sanstha Vs Resident Deputy Collector and Election Officer and Others

Bombay High Court · (2011) 2 ALLMR 643 : (2011) 3 BomCR 863 : (2011) 1 MhLj 614

High Courts01 Dec 2010Dismissed

Inteltek Automation Pvt. Ltd. and Others Vs Indusind Bank Ltd. and Another

Bombay High Court · (2011) 3 BC 326 : (2011) 1 BomCR 592 : (2010) 259 ELT 652 : (2011) 1 MhLj 935

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(5)

High Courts01 Dec 2010Dismissed

Gondu Ramu Pandit, deceased through L.heir and Dr. J.G. Pandit, deceased by his legal heirs (Rahul Jawaharlal Pandit, Sau. Indira Balkrishna Mohane, Sau Surekha Sahebrao Patil and Smt. Mandodari Jawaharlal Pandit) Vs Hasan Nathu Tadvi and Others

Bombay High Court · (2011) 1 ALLMR 676 : (2011) 1 BomCR 1 : (2011) 2 MhLj 720

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 3(1), 3(3), 6

High Courts01 Dec 2010Dismissed

Kum. Varsha Vs The State of Maharashtra, Tribal Development Department, The Scheduled Tribe Caste Certificate Verification Committee Aurangabad Division and The Sub Divisional Officer

Bombay High Court · (2011) 1 BomCR 277 : (2011) 3 MhLj 332

Constitution of India, 1950 — Article 226

High Courts01 Dec 2010

Pee Tee Extrusion Products Pvt. Ltd. Vs Commr. of C. Ex.

Bombay High Court · (2011) 266 ELT 43

High Courts01 Dec 2010Allowed

Rajaram Kadam and Others Vs The Joint Charity Commissioner, The Deputy Charity Commissioner and Apparao Gaikwad

Bombay High Court · (2011) 1 ALLMR 679 : (2011) 1 BomCR 9 : (2011) 2 MhLj 759

High Courts01 Dec 2010Dismissed

Land Acquisition Officer and The Executive Engineer Works Div.II, P.W.D. Vs Zuari Real Estate Co. Pvt. Ltd.

Bombay High Court · (2010) 12 BOM CK 0066

Land Acquisition Act, 1894 — Section 4(1)

High Courts01 Dec 2010

Chandrika Chunilal Shah Vs Orbit Finances Pvt. Ltd. and Others

Bombay High Court · (2011) 4 ALLMR 275 : (2011) 2 BomCR 771 : (2011) 1 MhLj 898

Bombay Court Fees Act, 1959 — Section 18, 6(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Suits Valuation Act, 1887 — Section 8

High Courts01 Dec 2010

Smt. Leela Bhagwansingh Advani, Shri Anil Bhagwansingh Advani and Smt. Aruna Bhagwansingh Advani Vs Union of India (UOI) and The Special Land Acquisition Officer Smt. Leela Bhagwansingh Advani and Others Vs Union of India (UOI)

Bombay High Court · (2011) 1 BomCR 858 : (2011) 2 MhLj 414

Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 18, 23(2), 28, 34, 48(1)

High Courts30 Nov 2010Allowed

The State of Maharashtra and The Sub- Divisional Forest Officer Vs Rama Rangnath Tambe and The Presiding Officer, Labour Court

Bombay High Court · (2011) 3 ALLMR 239 : (2011) 130 FLR 171 : (2011) 3 MhLj 304

Industrial Disputes Act, 1947 — Section 2, 25(F)

High Courts30 Nov 2010

Tukaram Govind Yadav Vs State of Maharashtra Smt. Parvati Shankar Yadav Vs Shri Tukaram Govind Yadav and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 427 : (2011) CriLJ 1501 : (2011) 8 RCR(Criminal) 1568

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 354, 376, 511

High Courts30 Nov 2010Allowed

The State of Maharashtra and The Sub- Divisional Forest Officer Vs Sadashiv Maroti Doke and The Presiding Officer, Labour Court

Bombay High Court · (2011) 2 ALLMR 121 : (2011) 128 FLR 610 : (2011) 2 LLJ 456

Industrial Disputes Act, 1947 — Section 2, 25

High Courts30 Nov 2010

Babu Appa Dongre and Krishna alias Sadashiv Appa Dongre Vs State of Maharashtra and Smt. Changunabai Govind Dongre

Bombay High Court · (2010) 11 BOM CK 0055

Penal Code, 1860 (IPC) — Section 307, 308, 323, 325, 34

High Courts30 Nov 2010Dismissed

Special Land Acquisition Officer and Chief Engineer, Konkan Railway Corporation Ltd Vs Smt. Pedrina Fernandes

Bombay High Court · (2010) 11 BOM CK 0053

Land Acquisition Act, 1894 — Section 4(1)

High Courts30 Nov 2010

Bhaskar Maruti Thube and Anant Chandrakant Sonavane Vs The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0045

Penal Code, 1860 (IPC) — Section 34, 409, 465, 467, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6