COURT ARCHIVE

Bombay High Court judgments, 2010

2,145 judgments · page 9 of 108

High Courts30 Nov 2010

Mr. Sonu Babu Pival and Mrs Kanta Sonu Pival Vs The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 376

High Courts30 Nov 2010

Shri Agostinho Francisco Antonio de Jesus Coreia Afonso and Smt. Marina de Conceicao Pinto Philips Correia Afonso through their Attorney, Smt. Liberata Miranda Vs Shri William D''Costa through his Attorney Shri Rosaria Almeida

Bombay High Court · (2010) 11 BOM CK 0027

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts30 Nov 2010

Smt. Ganga Narayan Naik alias Anita Raghunath Fal Dessai and Widow of Raghunath Fal Dessai, Shri Pradeep Fal Dessai and Miss Pranita Fal Dessai Vs The Additional Director of Panchayats-I, The Deputy Director of Panchayats, Village Panchayat of Loliem-Polem and Shri Alvito Maurcio Fernandes

Bombay High Court · (2010) 11 BOM CK 0018

Constitution of India, 1950 — Article 226, 227Goa Village Panchayat Raj Act, 1994 — Section 201(B), 66

High Courts30 Nov 2010

Shivaji Pawar Vs The State of Maharashtra and The Regional Selection Committee

Bombay High Court · (2011) 2 ALLMR 119 : (2011) 3 MhLj 268

High Courts30 Nov 2010Dismissed

Seema through her father Shri Suryakant Mitkari Vs The State of Maharashtra, Department of Social Welfare, Divisional Caste Scrutiny Verification Committee for SC.VJNT, OBC and SBC, The Sub Divisional Magistrate and The Directorate of Technical Education

Bombay High Court · (2010) 11 BOM CK 0015

Constitution of India, 1950 — Article 226

High Courts30 Nov 2010

Mrs Rita Maria Carvalho (since deceased) through legal heirs Shri Edward Carvalho Vs Leo Realtors and Others

Bombay High Court · (2010) 11 BOM CK 0014

Constitution of India, 1950 — Article 227

High Courts30 Nov 2010Dismissed

Comunidade of Cortalim Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railay Corporation Ltd. Special Land Acquisition Officer and The Chief Engineer, Konkan Railay Corporation Ltd. Vs Comunidade of Cortalim

Bombay High Court · (2010) 11 BOM CK 0011

Land Acquisition Act, 1894 — Section 11, 18, 4

High Courts30 Nov 2010Dismissed

Minakshi Mahendra Pitroda Vs Kusumben Devchand Rathod and Others

Bombay High Court · (2011) 2 ALLMR 113 : (2011) 6 BomCR 824 : (2011) 3 MhLj 444

High Courts29 Nov 2010

Vinod Jinturkar Vs State of Maharashtra and Others

Bombay High Court · (2011) 128 FLR 618 : (2011) 2 LLJ 659 : (2011) LLR 343 : (2011) 1 MhLj 843

Gratuity Act, 1972 — Section 4(1), 4(6)

High Courts29 Nov 2010Allowed

Sankapaka Laxman Bhoomaiah @ Babu Vs Intelligence Officer, Narcotic Control Bureau and The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 452Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8

High Courts29 Nov 2010

Kamrujama Abdul Rashid Sayyed Vs State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0123

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307

High Courts29 Nov 2010Dismissed

Sayed Salam Gafoor Pirjade, Shaikh Babamiya Usman, Shaikh Ibrahim Abdulla and Shaikh Rafique Gulam Hussain Vs Shaikh Gulab Nabee Hussein, Hasan Abdul Choudhary and Abdul Karim Burhan

Bombay High Court · (2011) 6 BomCR 224 : (2011) 3 MhLj 174

Bombay Public Trusts Act, 1950 — Section 50A(2), 72Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

High Courts29 Nov 2010

Sudhir Vasant Karnataki Vs The State of Maharashtra, The Commissioner of Police, The Senior Inspector and Yeshwant v. Natu Mohideen Mohammed Sheik Dawood through its Power of Attorney Holder Mr. Rajesh Baxi Vs Russian Federation and The State of Maharashtra Chetna Properties Pvt. Ltd. Vs The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0100

Civil Procedure Code, 1908 (CPC) — Section 105(D), 105(E), 105(F), 105(G), 105(H)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 141, 19(1)

High Courts29 Nov 2010Dismissed

Communidade de Provincia de Balli, through its attorney Rohidas Datta Faldessai Vs Kushali Govind Gaunkar, Nagu Puno Gaunkar, Narain Katu Gaonkar and Laximan Chimot Gaonkar

Bombay High Court · (2010) 11 BOM CK 0061

High Courts29 Nov 2010Dismissed

Communidade de Provincia de Bali through its attorney Rohidas Datta Falldessai Vs Panglo Bodko Gaunkar and Others

Bombay High Court · (2010) 11 BOM CK 0060

High Courts29 Nov 2010Dismissed

Ramchandra Kundalika Jadhav, Sau. Lata Ramchandra Jadhav, Sau. Subhadra Kundalika Jadhav and Shivaji Kundalika Jadhav Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 396 : (2011) 8 RCR(Criminal) 1531

Criminal Law (Amendment) Act, 1983 — Section 174, 176Criminal Procedure Code, 1973 (CrPC) — Section 198A, 313Evidence Act, 1872 — Section 113, 113A

High Courts29 Nov 2010

Mr. Manjit Singh Bali Vs Central Bureau of Investigation Shri Harsh Dalmia and Another Vs Central Bureau of Investigation and Another

Bombay High Court · (2010) 11 BOM CK 0044

Central Vigilance Commission Act, 2003 — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42

High Courts29 Nov 2010

Shri Ashok Magan More Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 414

Penal Code, 1860 (IPC) — Section 307, 324

High Courts29 Nov 2010Allowed

Rajkamal Talkies and Others Vs The State of Maharashtra and Others

Bombay High Court · (2011) 2 ALLMR 126 : (2011) 5 BomCR 870 : (2011) 3 MhLj 302

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(1), 127(2), 149, 149(1)

High Courts26 Nov 2010

The New India Assurance Co. Ltd. Vs Shri Trivikram R. Kamat and Others

Bombay High Court · (2010) 11 BOM CK 0129

Motor Vehicles Act, 1988 — Section 140, 166