COURT ARCHIVE

Bombay High Court judgments, 2011

2,168 judgments · page 106 of 109

High Courts14 Jan 2011

Angad Mane, Rajendra Mane and Malanbai Mane Vs The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 209, 235, 313Penal Code, 1860 (IPC) — Section 302, 304, 304B, 306, 319

High Courts14 Jan 2011

Shri Deepak Gaonkar through Next friend Shri Naydade Antao Vs State

Bombay High Court · (2011) 01 BOM CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 390Penal Code, 1860 (IPC) — Section 279, 338

High Courts14 Jan 2011Allowed

Shri Caetano Remedio Dourado and Smt. Joana Ermina Dourado Vs Shri Digamber A. Naik and his Wife and Others

Bombay High Court · (2011) 01 BOM CK 0066

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

High Courts14 Jan 2011Allowed

Faijal Hamidkhan Noor Mohmad Shah (Pathan) Vs The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0061

Evidence Act, 1872 — Section 9

High Courts14 Jan 2011Dismissed

Narayan Ramchandra Bhokardankar Vs Sakharam Patilba Sonune, Sakharam Ramchandra Bhokardankar, Balkrishna Ramchandra Bhokardankar and Anant Ramchandra Bhokardankar

Bombay High Court · (2011) 2 ALLMR 606 : (2011) 4 BomCR 716 : (2011) 113 BOMLR 457 : (2011) 2 MhLj 388 : (2011) 8 RCR(Civil) 1076

High Courts14 Jan 2011

Indur Kartar Chhugani Vs Ms. Priya Sunil Dutt

Bombay High Court · (2011) 2 ALLMR 9 : (2011) 2 BomCR 12 : (2011) 3 CivCC 198 : (2012) 1 JCR 308 : (2011) 3 MhLj 266 : (2011) 8 RCR(Civil) 843

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 135

High Courts14 Jan 2011

Gulf Goans Hotels Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2011) 01 BOM CK 0027

Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 143(3), 264

High Courts13 Jan 2011Allowed

Appa Dadu Patil through his Power of Attorney Holder Dny Anu Dada Patil Vs State of Maharashtra and Another

Bombay High Court · (2011) 7 ALLMR 676 : (2011) 3 BomCR 64 : (2011) 2 MhLj 739

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 43, 84C

High Courts13 Jan 2011Dismissed

Nanasaheb @ Shankarrao Balasaheb Bhosale Vs Vinayak Aba Jagatap (since deceased represented through LRs.) Smt. Kisabai Vinayak Jagtap and Others

Bombay High Court · (2011) 4 ALLMR 280 : (2011) 3 BomCR 76 : (2011) 2 MhLj 746

Constitution of India, 1950 — Article 227Tenancy and Agricultural Lands Laws (Amendment) Act, 1964 — Section 29, 31, 33B, 43, 73A

High Courts13 Jan 2011Dismissed

Shri Jagannath Trimbak Labade Vs The State of Maharashtra and G.S. Patil

Bombay High Court · (2011) 01 BOM CK 0095

Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 107, 306, 498A

High Courts13 Jan 2011Allowed

Chandrakant Raghunath Parab, Kunjavihari Krishnaji Parab and Prabhakar Krishnaji Parab Vs State of Maharashtra and Others

Bombay High Court · (2011) 4 ALLMR 278 : (2011) 3 BomCR 98 : (2011) 2 MhLj 687

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 7Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 7, 7(2)

High Courts13 Jan 2011Dismissed

Shaikh Mehmood Shaikh Bibhan Vs The Authorized Officer, Narayan G. Mendon The Mogaveera Co-operative Bank Ltd. and Others

Bombay High Court · (2011) 2 ALLMR 11 : (2011) 3 BC 358 : (2011) 3 BomCR 66 : (2011) 4 CHN 319 : (2011) 4 MhLj 262

Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(4)

High Courts13 Jan 2011Dismissed

Late Shri Laxmanji Motghare Charitable Trust Vs Rashtra Sant Tukdoji Maharaj, Nagpur University, The State of Maharashtra and The National Council For Teachers Education

Bombay High Court · (2011) 2 ALLMR 14 : (2011) 2 BomCR 28 : (2011) 113 BOMLR 471 : (2011) 2 MhLj 333

Constitution of India, 1950 — Article 226

High Courts13 Jan 2011

Indian Bank Vs Nagpur Municipal Corporation and Another

Bombay High Court · (2011) 3 ALLMR 101 : (2011) 5 BomCR 331 : (2011) 2 MhLj 306

City of Nagpur Corporation Act, 1948 — Section 154(1), 154(2), 155, 155(1), 156

High Courts13 Jan 2011

Eco Valley Farms and Foods Ltd. Vs Union of India

Bombay High Court · (2011) 270 ELT 383

Central Excise Rules, 2002 — Rule 25Central Excise Tariff Act, 1985 — Section 3

High Courts12 Jan 2011Dismissed

Commissioner of Customs (Import) Vs Elecon Engg. Co. Ltd.

Bombay High Court · (2011) 268 ELT 20

Project Import Regulations, 1986 — Regulation 7

High Courts12 Jan 2011

Mrs. Maria Manuela E. Da Silvae Vs Town and Country Planning Board and Aravin Gomes Pereira

Bombay High Court · (2011) 01 BOM CK 0070

Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 45

High Courts12 Jan 2011Dismissed

State of Maharashtra and at the instance of Shri B.R. Masal, Drugs Inspector Vs Sow. Ushatai Purushottam Kotalwar and Shri Laxminarayan Hiralal Loya

Bombay High Court · (2011) 01 BOM CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 360Essential Commodities Act, 1955 — Section 3, 7

High Courts12 Jan 2011

Shri Mahadev Sajro Shet Talpy, (Manohar Mahadev Talpy Son of deceased and Others) and Others Vs Shri Babaji Sagun Talpy (Sundare Babaji Talpy, Wife and Others), Shri Ladko Gopal Talpy (since deceased) represented by his legal heirs (Mrs. Mogru Ladko Talpy and Others) and Shri Shankar Gopal Talpy (Chandra S. Talpy and Others)

Bombay High Court · (2011) 113 BOMLR 352

High Courts12 Jan 2011

Vidarbha Irrigation Development Corporation Vs Gajanan Bondre, The State of Maharashtra and The Special Land Acquisition Officer

Bombay High Court · (2011) 01 BOM CK 0048

Land Acquisition Act, 1894 — Section 18, 4