COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,408 of 3,665

High Courts04 Oct 2011Dismissed

Sheikh Rashid Vs The State of Maharashtra

Bombay High Court · (2012) 114 BOMLR 4 : (2012) CriLJ 1352 : (2012) 1 DMC 200

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Evidence Act, 1872 — Section 118, 6Penal Code, 1860 (IPC) — Section 149, 302, 498A

High Courts04 Oct 2011Dismissed

M/s. Minar Exports Vs Enforcement Committee and Others

Bombay High Court · (2012) 114 BOMLR 443 : (2013) 290 ELT 337

Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 11(1), 11(2), 13, 3Foreign Trade (Regulation) Rules, 1993 — Rule 14

High Courts04 Oct 2011

Ganpati Dadu Mali Since deceased through heirs (Rakhmabai Ganpati Mali and Others) and Damodar Dadu Mali, All Vs The State of Maharashtra and Others

Bombay High Court · (2012) 3 BomCR 703 : (2012) 1 MhLj 341

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15A, 22, 31A, 32Constitution of India, 1950 — Article 227

High Courts04 Oct 2011

Dhunjibhoy Ice Factory Pvt. Ltd. and Fardun N. Mulla Parsi Inhabitant of Mumbai, Managing Director of Petitioner No. 1 company Vs The Municipal Corporation of Greater Mumbai (MMC) and The State of Maharashtra

Bombay High Court · (2011) 7 ALLMR 443 : (2011) 6 BomCR 344 : (2012) 114 BOMLR 781 : (2011) 6 MhLj 708

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 140

High Courts04 Oct 2011

Shobhabai Telure, Siddharth Telure and Aamarpali Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 765 : (2011) 6 BomCR 293 : (2011) 113 BOMLR 3566

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 16Succession Act, 1925 — Section 370

High Courts03 Oct 2011Allowed

The Board of Trustees of the Port of Bombay Vs Nav Bharat Trading Co. and Forbes Gokak Ltd.

Bombay High Court · (2012) 3 ALLMR 524 : (2011) 6 BomCR 290 : (2012) 1 MhLj 164

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5

High Courts03 Oct 2011Allowed

Shri Balkrishna Rama Kanekar (since deceased) through Shri Sadashiv B. Kanekar (since deceased) Smt. Shobha Sadashiv Kanekar and Others Vs Barkilo Gharo Saunto (deceased) heirs not brought on record. And Chandrakant Krishna Saunto (since deceased) through LR''s Smt. Rajani Chandrakant Sawant and Others

Bombay High Court · (2011) 10 BOM CK 0068

High Courts03 Oct 2011Dismissed

Tanaji Bhoite Vs The State of Maharashtra and Others

Bombay High Court · (2012) 114 BOMLR 261

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

High Courts03 Oct 2011Dismissed

Mrs. Maria Cynthia D''Souza e Nogeira Vs Mr. Joaquim Valadares, Mr. Marvyn Nogeira, Mrs. Agnes Nogueria and The Administrative Tribunal of Goa, Dr. D. Vaidhya Hospital, IIIrd floor, (Deleted) Market, Panaji Goa

Bombay High Court · (2011) 10 BOM CK 0011

Limitation Act, 1963 — Section 5

High Courts03 Oct 2011Dismissed

Harish Gokuldas Kalantry, Dinesh Gokuldas Kalantry and Kiran Gokuldas Kalantry Vs Deepak Manohar Patil, Rakhi Galaxy, Kannot Place, Town Centre, CIDCO, Aurangabad, Maharashtra and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 735

Penal Code, 1860 (IPC) — Section 34, 341, 406, 420, 467

High Courts03 Oct 2011

The Manager, Bajaj Allianz General Insurance Company Vs Mangala Shantaram Shevale and Others

Bombay High Court · (2012) 114 BOMLR 377

Motor Vehicles Act, 1988 — Section 149(2), 170, 2, 2(44), 2(46)

High Courts01 Oct 2011Allowed

Shri Shivaji Education Society, Amravati and Another Vs Maharashtra University of Health Sciences and Others

Bombay High Court · (2012) 2 ALLMR 345 : (2012) 1 MhLj 799

All India Council for Technical Education Act, 1987 — Section 10KIndian Medical Council Act, 1956 — Section 10AMaharashtra University of Health Sciences Act, 1998 — Section 64, 64(5), 65, 65(1), 81

High Courts30 Sept 2011

M/s Actiongroup Associates Vs Beml Limited

Bombay High Court · (2011) 09 BOM CK 0194

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)

High Courts30 Sept 2011Dismissed

Shreyash Khemuka Vs State of Maharashtra and others

Bombay High Court · (2011) 7 ALLMR 761 : (2012) 2 BomCR 368 : (2011) 6 MhLj 888

High Courts30 Sept 2011Allowed

The Executive Engineer, Works Division, XV, (NH) P.W. D., Ponda Goa and Land Acquisition Officer, P.W. D. (Cell), Altinho, Panaji Goa Vs Shri. Mahalsa Sausthan, Mardol, Ponda Goa

Bombay High Court · (2011) 09 BOM CK 0076

Land Acquisition Act, 1894 — Section 11, 18, 4

High Courts30 Sept 2011

Prakash Bankatlal Ostawal Vs The State of Maharashtra, Karyakari Sanchalak, Jai Mahesh Sakhar Karkhana Maryadit Pawarwadi, Jugalkishor Rampalji Lohiya and Dr. Ramprasadji Ganeshlalji Bajaj

Bombay High Court · (2011) 09 BOM CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 253, 254, 255

High Courts30 Sept 2011

Smt. Suraksha Vs Neeta and Others

Bombay High Court · (2012) 1 ALLMR 123 : (2012) 4 BomCR 764 : (2011) 113 BOMLR 3660 : (2012) 2 MhLj 334

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1)(B)Motor Vehicles Act, 1988 — Section 140, 166

High Courts30 Sept 2011Allowed

Networth Stock Broking Ltd. Vs Devanand Shah

Bombay High Court · (2011) 09 BOM CK 0064

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts30 Sept 2011

Satish Kundanlal Agarwal Vs The State of Maharashtra and Others

Bombay High Court · (2011) 113 BOMLR 3388

Constitution of India, 1950 — Article 14, 226, 254(1), 73

High Courts30 Sept 2011

Deputy Collector (SDO) Collectorate and Executive Engineer, Works Div. IX (PHE) Vs Shaikh Mohidin Shaik, Dawood and Hazirabi Shaik Mohidin and Others

Bombay High Court · (2011) 09 BOM CK 0062

Land Acquisition Act, 1894 — Section 18, 4