High Courts21 Jan 2011
Shri Olivio Agnelo da Cruz Pinto Shri Barnabe F.X. Pinto Vs The Administrative Tribunal and Greenland Housing Cooperative Society
Bombay High Court · (2011) 01 BOM CK 0098
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 2011
2,168 judgments · page 104 of 109
High Courts21 Jan 2011Allowed
Sou. Rekha Damodar Joshi Vs The State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 799 : (2011) 5 BomCR 895 : (2011) 2 MhLj 786
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9, 9(4)
High Courts21 Jan 2011Allowed
Union of India (UOI) Vs Jay Construction
Bombay High Court · (2011) 3 BomCR 113
High Courts21 Jan 2011
United India Insurance Co. Ltd. Vs Smt. Jayashri Laxman Patil @ Laxmi Laxman Patil and Others
Bombay High Court · (2011) 2 TAC 24
Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 170
High Courts21 Jan 2011
Dr. Xiuba Shripad Amonkar Since deceased through Legal Heir Smt. Nayana Xiuba Amonkar Vs Deputy Collector and SDO and Executive Engineer
Bombay High Court · (2011) 01 BOM CK 0005
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts20 Jan 2011
Mr. Savio Fernandes, Mrs. Elvira D''Sa, Mr. Kishore Raut and Mr. Sandeep Gadekar Vs Mr. Dinesh Assotikar
Bombay High Court · (2011) 01 BOM CK 0120
Penal Code, 1860 (IPC) — Section 323, 34, 427, 447, 504
High Courts20 Jan 2011
Pedro Damiao Lazario Caeiro, Smt. Jamala Caeiro, through her duly constituted Attorney and Shri Gaudencio D''Silva, alias Gaudencio Conceicao D''Silva Vs Shri Caetano Fernandes, Smt. Pedrina Fernandes, Smt. Pascoela Fernandes and Shri Sadguru Shetye
Bombay High Court · (2011) 01 BOM CK 0108
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts20 Jan 2011Dismissed
Eravant Sadanand and Madhav Patil, Director of Sangmeshwar Foods and Fats Limited Vs Surendra Yambal, The Board of Directors of The peoples Co-operative Bank Ltd. (Shri Omprakash Deoda and Others) and Shri Rameshchandra Zawar
Bombay High Court · (2011) 2 BomCR 536
High Courts20 Jan 2011Dismissed
Smt. Vijaya Madhukar Desai, Mrs. Seeta Santaram Desai and Shri Anant Shantaram Desai Vs Shri Bharat Shantilal Mehta and Others
Bombay High Court · (2011) 4 ALLMR 283 : (2011) 3 BomCR 759 : (2011) 2 MhLj 768
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15
High Courts20 Jan 2011
K.S. Dhondy carrying on business in the Name and style of S.K. Dhondy and Co. As sole Proprietor at Dhondy Terrace Vs Her Majesty the Queen of Netherlands and Union of India (UOI)
Bombay High Court · (2011) 7 ALLMR 196 : (2011) 3 BomCR 231 : (2011) 3 MhLj 128 : (2011) 8 RCR(Civil) 2944
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 86Limitation Act, 1963 — Article 113
High Courts20 Jan 2011Dismissed
D.S. Mujumdar and K.M. Jain Vs Faizpur Municipal Council
Bombay High Court · (2011) 2 ALLMR 1 : (2011) 3 BC 366 : (2011) 3 BomCR 114 : (2011) 3 MhLj 320
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)
High Courts20 Jan 2011Allowed
Clarity Gold Pvt. Ltd. and Mrs. Ganga Devi Gupta Vs State Bank of India and Others
Bombay High Court · AIR 2011 Bom 42 : (2012) 3 BC 416 : (2011) 2 BomCR 780 : (2011) 113 BOMLR 293 : (2011) 101 CLA 366 : (2011) 165 CompCas 49 : (2011) 2 MhLj 778 : (2011) 106 SCL 219
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 3(1), 3(3), 3(4), 8(1), 8(2)
High Courts19 Jan 2011
Dilip Atmaram Rane Vs Larsen and Toubro Ltd. and another
Bombay High Court · (2011) 131 FLR 178 : (2012) 1 LLJ 623
Industrial Disputes Act, 1947 — Section 11A
High Courts19 Jan 2011
Mr. Alfred D''Silva Vs Village Panchayat of Cortalim Quelossim and Mr. Antonio Jose D''Silva
Bombay High Court · (2011) 01 BOM CK 0121
Goa Village Panchayat Raj Act, 1994 — Section 178
High Courts19 Jan 2011Dismissed
Smt. Vatsala Srinivasan Hindu, Inhabitant Vs Narisimha Raghunathan since deceased and Smt. Shyamala Raghunathan Hindu
Bombay High Court · (2011) 4 ALLMR 289 : (2011) 3 BomCR 78 : (2011) 113 BOMLR 668 : (2011) 2 MhLj 953
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 12 Rule 4, 151Succession Act, 1925 — Section 213, 220, 222, 223, 226
High Courts19 Jan 2011Dismissed
Manisha and Others Vs Darwha Agricultural Produce Market Committee Darwha Agricultural Produce Market Committee Vs Manisha and Others
Bombay High Court · (2011) 3 ALLMR 249 : (2011) 4 BomCR 407 : (2011) 130 FLR 162 : (2011) 3 MhLj 177
Bombay Civil Services Rules, 1959 — Rule 151, 152B
High Courts19 Jan 2011Dismissed
Surendra Digamber Juvekar Vs Devtirth CHS Ltd. and Others
Bombay High Court · (2011) 3 ALLMR 333 : (2011) 5 BomCR 377 : (2011) 3 MhLj 989
Maharashtra Co-operative Societies Act, 1960 — Section 152A, 79, 79(1), 79(2), 79(3)
High Courts19 Jan 2011Allowed
Shri Atchut Shirodkar Vs Dias Luis and Associates and Others
Bombay High Court · (2011) 113 BOMLR 273
Contract Act, 1872 — Section 29Partnership Act, 1932 — Section 69
High Courts19 Jan 2011Allowed
Siddarth Kamble Vs The State of Maharashtra
Bombay High Court · (2011) 2 Crimes 150
Penal Code, 1860 (IPC) — Section 107, 306