CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,409 of 3,665

High Courts29 Sept 2011Dismissed

Gorakh Jaybhay Vs The Sub Divisional Officer and Others

Bombay High Court · (2012) 2 ALLMR 387 : (2012) 5 BomCR 753 : (2012) 2 MhLj 921

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32M, 32OBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 20Constitution of India, 1950 — Article 113, 227
Read judgment
High Courts29 Sept 2011

Suresh Behra Vs State

Bombay High Court · (2011) 09 BOM CK 0130

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
Read judgment
High Courts28 Sept 2011

Kamlesh Gandhi Vs Union Bank of India and others

Bombay High Court · (2011) 7 ALLMR 399 : (2012) 4 BomCR 184 : (2012) 114 BOMLR 773 : (2011) 6 MhLj 638

Banks and Financial Institutions Act, 1993 — Section 19, 19(6), 19(8)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 171
Read judgment
High Courts28 Sept 2011Allowed

Abedali Khan Vs Devidas Poghe

Bombay High Court · (2012) 2 BomCR 835 : (2012) 1 MhLj 466

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Section 2(3), 96(3)
Read judgment
High Courts28 Sept 2011

Kranti Junior Adhyapak Mahavidyalaya (D. Ed.) and Nandanvan Vidya Mandir Primary School Vs The State of Maharashtra, Education Department, The Education Officer (Primary), Zilla Parishad and Deepali Gundu Surwase

Bombay High Court · (2012) 3 BomCR 390 : (2012) 1 MhLj 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107Evidence Act, 1872 — Section 106Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 11(2), 4(6), 9
Read judgment