COURT ARCHIVE

Bombay High Court judgments, 2011

2,168 judgments · page 108 of 109

High Courts07 Jan 2011Dismissed

Glorio Rosario Furtado, Smt. Serolina Velho e Furtado and Others Vs The Cathedral Chapter of the Archidiocese of Goa and Daman also known as Cabido do Se Primacial de Goa represented by Mons. Agapito Lourenco Original Respondent No. 1 and Others

Bombay High Court · (2011) 01 BOM CK 0134

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts07 Jan 2011Dismissed

Smt. Ashwini Kavlekar Vs The State of Goa and Mrs. Mira Shamba Kavlekar

Bombay High Court · (2011) 01 BOM CK 0130

Constitution of India, 1950 — Article 226, 227

High Courts07 Jan 2011

Keshao Narayan Wankhede Vs Namdeo Deoman Bambai and Others

Bombay High Court · (2011) 2 ALLMR 615 : (2011) 4 BomCR 832 : (2011) 2 MhLj 403

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100

High Courts07 Jan 2011Dismissed

Jayantrao Amrutrao Patil and Vilas Patingrao Patil Vs The State of Maharashtra and Others

Bombay High Court · (2011) 2 BomCR 27

Maharashtra Co-operative Societies Act, 1960 — Section 27(3A)Maharashtra Co-operative Societies Rules, 1961 — Rule 56B(1), 57B(1)

High Courts07 Jan 2011

Amruta Deshmukh and Anil Deshmukh Vs The State of Maharashtra

Bombay High Court · (2011) CriLJ 1147

Penal Code, 1860 (IPC) — Section 307, 324, 34

High Courts07 Jan 2011

Sk. Khaja Age Vs The State of Maharashtra and Mohammed khan

Bombay High Court · (2011) CriLJ 1150

Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 134

High Courts07 Jan 2011

The Managing Director, Goa IDC Vs Shri Shrikant R. Bhatikar, Power of Attorney of Late Shri Raia Porobo Bhatikar and Others

Bombay High Court · (2011) 01 BOM CK 0076

Land Acquisition Act, 1894 — Section 18

High Courts07 Jan 2011Dismissed

Ivory Properties and Hotels Pvt. Ltd. Vs Nusli Neville Wadia

Bombay High Court · (2011) 2 ARBLR 479 : (2011) 2 BomCR 559

Arbitration Act, 1940 — Section 20(4), 8(1)Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 8Contract Act, 1872 — Section 23, 28

High Courts07 Jan 2011Allowed

Shunk Corrugators Pvt. Ltd. and Others Vs The Bharat Coop. Bank (Mumbai) Ltd.

Bombay High Court · (2011) 7 ALLMR 78 : (2011) 2 ARBLR 11 : (2011) 2 BomCR 19 : (2011) 1 MhLj 981

Penal Code, 1860 (IPC) — Section 302

High Courts07 Jan 2011Dismissed

Mr. Kashinath Jairam Shetye and Others Vs The Police Inspector and Another

Bombay High Court · (2011) 01 BOM CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 409, 421, 423, 431Prevention of Corruption Act, 1988 — Section 10, 12

High Courts06 Jan 2011

Cuffe Parade Residents Association Vs State of Maharashtra and Others

Bombay High Court · (2011) 2 BomCR 569 : (2011) 1 MhLj 984

Constitution of India, 1950 — Article 14, 21A, 226

High Courts06 Jan 2011Dismissed

Entertainment Society of Goa Vs Ritza Wine Pvt. Ltd. and Others

Bombay High Court · (2012) 1 BC 367

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts06 Jan 2011Dismissed

Raj Darshan Ventures Vs Joint Charity Commissioner and Others

Bombay High Court · (2011) 2 ALLMR 767 : (2011) 5 BomCR 791 : (2011) 3 MhLj 531

Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(2)Constitution of India, 1950 — Article 226, 227

High Courts06 Jan 2011Allowed

Dy. Collector (L.A.) and The Executive Engineer W.D. VI (R and B), PWD Vs Shri Abhay Naik, Madhav S. Naik, Sanjay S. Naik and Deepak S. Naik and his wifes and Others

Bombay High Court · (2011) 01 BOM CK 0113

Land Acquisition Act, 1894 — Section 4

High Courts06 Jan 2011Allowed

Shakuntalabai Joshi and Manoj Joshi Vs The State of Maharashtra

Bombay High Court · (2011) CriLJ 1819 : (2011) 3 MhLj 947

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 159, 160, 80Penal Code, 1860 (IPC) — Section 302, 307, 32

High Courts06 Jan 2011

Amol Joshi and Others Vs Deorao Bhongade and Others Deorao Bhongade, Vinayak Bhongade, Anandrao Bhongade and Vithalrao Bhongade Vs Charansingh Mathuria and Others

Bombay High Court · (2011) 01 BOM CK 0043

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 15, Order 21 Rule 16Registration Act, 1866 — Section 17, 17(1), 17(2), 18, 49Specific Relief Act, 1963 — Section 15

High Courts06 Jan 2011Dismissed

Shivnath Mundada and Others Vs Ramdayal Surajmal Rathi and Others

Bombay High Court · (2011) 3 ALLMR 84 : (2011) 2 BomCR 21 : (2011) 3 MhLj 860

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

High Courts06 Jan 2011

Municipal Corporation of City of Nagpur and Another Vs Yashwantrao

Bombay High Court · (2011) 2 ALLMR 787 : (2011) 4 BomCR 815 : (2011) 2 MhLj 421

High Courts06 Jan 2011Dismissed

Ekta Supreme Corporation Vs Vimla Kapoor and Others

Bombay High Court · (2011) 3 BomCR 89

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Limitation Act, 1963 — Article 67Maharashtra Co-operative Societies Act, 1960 — Section 91, 94(3)

High Courts05 Jan 2011

Ramchandra Vasudeo Patankar, Prabhakar Vasudeo Patankar, deceased through his legal heirs (Mr. Dhananjay Prabhakar Patankar, Mrs. Jayashri Shripad Mahajani, Mrs. Manjushri Hemant Soman and Mrs. Maya Prakash Abhyankar) and Narayan Moreshwar Patankar Vs Mukund Dattatraya Desai

Bombay High Court · (2011) 01 BOM CK 0136

Constitution of India, 1950 — Article 227Houses Rates Control Act, 1947 — Section 13(1)