High Courts25 Jan 2011
Shivaji Pawar Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0051
Constitution of India, 1950 — Article 142Probation of Offenders Act, 1958 — Section 3, 4
COURT ARCHIVE
Bombay High Court judgments, 2011
2,168 judgments · page 103 of 109
High Courts24 Jan 2011Dismissed
Gyanchand Verma Vs Sudhakar B. Pujari, Senior Police Inspector, The State of Maharashtra and The Director General, Anti Corruption Bureau
Bombay High Court · (2011) 113 BOMLR 489 : (2011) 6 MhLj 904
Commissions of Inquiry Act, 1952 — Section 8BConstitution of India, 1950 — Article 14, 142, 21, 226, 32Criminal Law Act, 1967 — Section 2(4), 205, 4, 8B
High Courts24 Jan 2011
Unichem Laboratories Ltd. Vs Ipca Laboratories Ltd. and Another
Bombay High Court · (2011) 45 PTC 488
Trade Marks Act, 1999 — Section 11, 11(1), 20(1)
High Courts24 Jan 2011
Mr. G. Laxminarayan Vs Sesa Goa Limited and Mr. B.D. Hanuman Singh
Bombay High Court · (2011) 01 BOM CK 0112
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
High Courts24 Jan 2011
Mr. Sajal Kumar Mitra and Others Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 2744
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 441(1), 441(2), 445
High Courts24 Jan 2011Allowed
Ujwala Bhujade Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 1791
Penal Code, 1860 (IPC) — Section 302, 309
High Courts24 Jan 2011Allowed
Hanuman Jadhav and Bhagwan Jadhav Vs State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 150, 164Evidence Act, 1872 — Section 24, 25, 26, 27, 30Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Jan 2011Allowed
Mumbai Cricket Association Vs Pramod G. Shinde
Bombay High Court · (2011) 7 ALLMR 678 : (2011) 3 BomCR 52 : (2011) 113 BOMLR 331 : (2011) 129 FLR 179 : (2012) 1 LLJ 398 : (2011) LLR 386 : (2011) 5 MhLj 36
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2), 33(3)Industrial Employment (Standing Orders) Act, 1946 — Section 10A
High Courts24 Jan 2011
Shaikh Baba Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts24 Jan 2011
Shri Sagar Anandrao Chalake and Another Vs Shri Ilahi Adam Kalavant and Others
Bombay High Court · (2011) 2 ALLMR 594 : (2011) 2 BomCR 805 : (2011) 3 MhLj 552
Civil Procedure Code, 1908 (CPC) — Section 9AIndustrial Township Act, 1965 — Section 16(1), 44, 44(1), 55(A)
High Courts24 Jan 2011
Sudhir Annaji Choudhary, Bhujangrao Shankarrao Choudhary, Dinkar Raghunath Choudhary and Ukunda Deorao Gotmare Vs State of Maharashtra Dinesh Uttamrao Deshmukh Vs Shantaram Ramraoji Khandal and Others State of Maharashtra Vs Shantaram Ramraoji Khandal and Others
Bombay High Court · (2011) 113 BOMLR 429
Bombay Police Act, 1951 — Section 37Penal Code, 1860 (IPC) — Section 120B, 135, 141, 148, 149
High Courts24 Jan 2011
Smt. Jyoti Rajnikant Vs Assistant Commissioner of Income-tx and Others
Bombay High Court · (2011) 332 ITR 229 : (2011) 201 TAXMAN 146
Income Tax Act, 1961 — Section 147, 148, 151, 28
High Courts24 Jan 2011
Yash Raj Films P. Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2011) 332 ITR 428 : (2012) 204 TAXMAN 26
Income Tax Act, 1961 — Section 143(3), 147, 148, 149(1), 36(1)
High Courts22 Jan 2011
Mahindra Sintered Products Ltd. Vs Bharatiya Kamgar Sena and Mr. S.S. Hirurkar, Member Industrial Court Shri RajaramVilas Shendkar and Shri Hanumant Sopan More Vs Mahindra Sintered Products Ltd. and Member, Industrial Court
Bombay High Court · (2011) 7 ALLMR 95 : (2011) 130 FLR 229 : (2011) 4 LLJ 134 : (2011) 3 MhLj 103
Constitution of India, 1950 — Article 227
High Courts21 Jan 2011Dismissed
Vitthal P. Chopade Vs The Collector and Others
Bombay High Court · (2011) 2 ALLMR 869 : (2011) 4 BomCR 663 : (2011) 2 MhLj 749
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55
High Courts21 Jan 2011
Union of India (UOI) Vs Arctic India and Shri K.P. Nair, The Sole Arbitrator, C.E.
Bombay High Court · (2011) 5 ALLMR 186 : (2011) 3 BomCR 647
Arbitration and Conciliation Act, 1996 — Section 16, 31(7), 34Contract Act, 1872 — Section 32, 7, 8
High Courts21 Jan 2011
The State of Maharashtra Vs Kashiram Nathu Mohite and Others
Bombay High Court · (2011) 2 ALLMR 599 : (2011) 1 APLJ 148 : (2011) 2 BomCR 793 : (2011) 2 MhLj 708
Constitution of India, 1950 — Article 14, 300(A)Land Acquisition Act, 1894 — Section 11, 12(2), 18, 25, 28
High Courts21 Jan 2011Allowed
Ramprasad Vishwanath Gupta Vs Prakash Ganpat Kadam and Another
Bombay High Court · (2011) CriLJ 1796
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 176(1A)Penal Code, 1860 (IPC) — Section 120B, 302
High Courts21 Jan 2011Allowed
The Shipping Corporation of India Ltd. Vs Ratanji Somabhai Tandel
Bombay High Court · (2012) ACJ 1930 : (2011) 7 ALLMR 128 : (2011) 6 BomCR 567 : (2011) 129 FLR 926 : (2011) 4 LLJ 204 : (2011) 3 MhLj 293
Workmens Compensation Act, 1923 — Section 10, 3(5)
High Courts21 Jan 2011Allowed
Shri Jaidev Datta Pangam, (since deceased) through his Legal Representative: Shri Devidas Jaidev Pangam Vs Special Land Acquisition Officer, Irrigation Department and Executive Engineer
Bombay High Court · (2011) 01 BOM CK 0116
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 300(A), 32Evidence Act, 1872 — Section 101, 102