High Courts28 Jan 2011Dismissed
Sangeeta Ashok Sanap Vs State of Maharashtra and Another
Bombay High Court · (2011) CriLJ 2206 : (2011) 3 KLT 32 (SN)
Immoral Traffic (Prevention) Act, 1956 — Section 18, 18(1), 18(4)
COURT ARCHIVE
Bombay High Court judgments, 2011
2,168 judgments · page 102 of 109
High Courts28 Jan 2011
Lokhandwala Infrastructure Pvt Ltd. and Aliasgar M. Lokhandwala, Indian Inhabitant, a shareholder and Director of Petitioner No. 1 Vs State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 856 : (2011) 3 BomCR 240 : (2011) 3 MhLj 469
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 72
High Courts28 Jan 2011Dismissed
Solutions Advertising Vs Thane Municipal Corporation and Others
Bombay High Court · (2011) 5 ALLMR 191 : (2011) 2 ARBLR 439 : (2011) 3 BomCR 652 : (2011) 4 MhLj 899 : (2011) 6 RCR(Civil) 823
Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 18, 9Bombay Provincial Municipal Corporations Act, 1949 — Section 346, 352, 353, 355, 357
High Courts28 Jan 2011Dismissed
Simpreet Singh and Another Vs Union of India (UOI) and Others
Bombay High Court · (2011) 5 ALLMR 206 : (2011) 3 BomCR 832
Urban Land (Ceiling and Regulation) Act, 1976 — Section 22, 37(1), 37(2)
High Courts28 Jan 2011Dismissed
Pandurang Shinde Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0047
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 322, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts28 Jan 2011
Govind Rangrao Birajdar and Shrimant Birajdar Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 504
High Courts28 Jan 2011Dismissed
Kedabai Shantaram Jadhav Vs Kiran Patil and The District Collector
Bombay High Court · (2011) 2 ALLMR 824 : (2011) 2 BomCR 517 : (2011) 3 MhLj 523
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 464
High Courts28 Jan 2011Dismissed
Mrs. Sushila Umesh Karn and Mr. Umesh Karn Vs Mrs. Natasha D''Souza and Mr. Marlon D''Souza
Bombay High Court · (2011) 01 BOM CK 0010
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts28 Jan 2011Dismissed
DSL Enterprises Pvt. Ltd. Vs Commr. of C. Ex. and Cus.
Bombay High Court · (2011) 267 ELT 465
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 25, 25(1)
High Courts28 Jan 2011
Shri Narayan Uttam Poi Kakode Vs Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete, Goa - 403707 and The Chief Engineer, Konkan Railway Corporation Ltd., 4th Floor Souza Towers, Church Square, Panaji, Goa - 403001
Bombay High Court · (2011) 01 BOM CK 0003
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28
High Courts27 Jan 2011
The Governor of Goa and Others Vs Shri T.P. Abdulla, P.W.D. Contractor
Bombay High Court · (2011) 01 BOM CK 0139
High Courts27 Jan 2011Allowed
Ujwala Anil Thakare, Hirabai Yuvraj Thakare and Sunita Namdeo Wagh Vs The State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 796 : (2011) 4 BomCR 686 : (2011) 3 MhLj 588
Bombay Village Panchayats Act, 1958 — Section 145, 145(1)AConstitution of India, 1950 — Article 226, 227
High Courts27 Jan 2011Allowed
Bhagirathibai Gajanan Jadhav Vs Shivdas Pralhad Mane, Sitabai Nanasaheb Chavan and Latabai Madhukar Javale (since deceased) represented through (Madhukar Jawale, Santosh Madhukar Jawale, Sachin Madhukar Jawale and Manisha Madhukar Jawale)
Bombay High Court · (2011) 3 BomCR 68 : (2011) 2 MhLj 679
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 80Specific Relief Act, 1963 — Section 20
High Courts27 Jan 2011
Mrs. Lucilee D''Souza Vs Union of India (UOI), The Goa Coastal Zone Management Authority and Ravindra Jana, Mainam Bhatti
Bombay High Court · (2011) 01 BOM CK 0037
High Courts27 Jan 2011
Mrs. Atluri Padma Venkateshwara Rao Vs P.I. Pawar and Others
Bombay High Court · (2011) CriLJ 1439 : (2011) 3 RCR(Criminal) 284 : (2011) 3 RCR(Criminal) 284
High Courts27 Jan 2011
Smt. Premavati Krishna Naik and Others Vs Shri Vinayak Govind Kamat
Bombay High Court · (2011) 01 BOM CK 0021
Constitution of India, 1950 — Article 227
High Courts25 Jan 2011Allowed
Sudhakar Vardhe Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0151
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Jan 2011
Smt. Anita Y. Naik Vs The Speaker, Goa Legislative Assembly and Others
Bombay High Court · (2011) 01 BOM CK 0138
Central Civil Services (Conduct) Rules, 1964 — Rule 18
High Courts25 Jan 2011Dismissed
Smt. Shewantabai Bhagat Vs Arun Bhagat and State of Maharashtra and Talathi
Bombay High Court · (2011) 2 ALLMR 812 : (2011) 5 BomCR 605 : (2011) 3 MhLj 136
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 213(1), 213(2), 45, 47, 57
High Courts25 Jan 2011Dismissed
Nimbadas Jagtap Since deceased, by his L.Rs. (Vilas Jagtap, Dilip Jagtap, Kamlakar Jagtap and Ashok Jagtap) and Dwarkadas Jagtap Vs Ramkrushna Narkhede and The State of Maharashtra
Bombay High Court · (2011) 2 ALLMR 589 : (2011) 3 BomCR 643 : (2011) 3 MhLj 558
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 32(1), 32(G)Limitation Act, 1963 — Section 5