High Courts28 Sept 2011Dismissed
Antonetta Gomes and Others Vs Mrs. Angelina Colaco e Dias and Others
Bombay High Court · (2011) 09 BOM CK 0080
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 12, 28A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,410 of 3,665
High Courts28 Sept 2011Allowed
Laxman Maruti Kolathe Vs Baburao Mhasku Shendkar and Others
Bombay High Court · (2012) 2 ALLMR 873 : (2012) 3 BomCR 855 : (2012) 1 MhLj 388
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25A, 32F, 32F(1), 32F(1)(A), 32GConstitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts28 Sept 2011
Shri Nitin Himanshu Sinha, Shri Amit Sinha and Mr. Sajid Shaikh Vs Shri Pankaj Narayan Karva and Others
Bombay High Court · (2012) CriLJ 81
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 405, 482Penal Code, 1860 (IPC) — Section 34, 406
High Courts27 Sept 2011Dismissed
Shankar B. Mane and Others Vs Babu G. Mane and Others
Bombay High Court · (2012) 3 ALLMR 522 : (2012) 2 BomCR 831 : (2012) 1 MhLj 58
Bombay Hereditary Offices Act, 1874 — Section 4
High Courts27 Sept 2011Allowed
Savita Shelar Vs Shantaram Shelar
Bombay High Court · (2012) 1 ALLMR 664 : (2012) 2 MhLj 689
High Courts27 Sept 2011
Syed Naim Vs Samina Syed Naim, Syed Ayan and Syed Anam
Bombay High Court · (2012) BomCR(Cri) 741
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 362, 465Protection of Women From Domestic Violence Act, 2005 — Section 20
High Courts27 Sept 2011Allowed
Rajesh P. Thakkar Vs Kotak Mahindra Bank Ltd.
Bombay High Court · (2012) 3 BomCR 420 : (2012) 1 MhLj 119
Arbitration and Conciliation Act, 1996 — Section 34
High Courts27 Sept 2011
Bhausaheb Mokale, Gautam Mokale and Anna Mokale Vs Laxman Shankar Gaikwad
Bombay High Court · (2012) 3 BomCR 199 : (2012) 1 CivCC 533 : (2012) 1 MhLj 168
High Courts27 Sept 2011Dismissed
Mr. Raghunath R. Shingate Vs Jayant Gajanan Pathak and Others
Bombay High Court · (2012) 1 BomCR 301 : (2011) 6 MhLj 799
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 6(1), 6(3)
High Courts27 Sept 2011Allowed
Smt. Rekha Vinod Shivpuje and Saiganesh Shivpuje Vs The State of Maharashtra, Chief Executive Officer, Zilla Parishad and Education Officer (Primary), Zilla Parishad
Bombay High Court · (2012) 3 BomCR 878 : (2012) 1 MhLj 159
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 116(13)Penal Code, 1860 (IPC) — Section 306, 34
High Courts27 Sept 2011
Gopala Balu Kamble Vs State of Maharashtra
Bombay High Court · (2012) 2 BomCR 789 : (2012) 3 MhLj 346
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 431Penal Code, 1860 (IPC) — Section 302, 337, 386(1), 393(2), 452
High Courts27 Sept 2011Dismissed
Ansar Ali Yusuf Khan and Others Vs Union of India and Others
Bombay High Court · (2012) BomCR(Cri) 182
Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 29, 42, 43, 50
High Courts27 Sept 2011Allowed
Mr. Dattaprasad Ramvilas Lakhotia and Another Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 90
Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Sept 2011
The Divisional Forest Manager, Forest Development Corporation of Maharashtra Limited (Govt. of Maharashtra Enterprise) Vs Shri Vinayak Kurne The Divisional Forest Manager, FDCM Ltd. Vs Shri Vinayak Kurne and Others
Bombay High Court · (2011) 113 BOMLR 3457 : (2011) 6 MhLj 784
Constitution of India, 1950 — Article 14, 15, 16, 32, 38Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32, 44
High Courts26 Sept 2011Dismissed
Shri Conceicao Quadros alias Conceicao Dias (D) through Lrs. Vs Shri Salvador Quadros and Others
Bombay High Court · (2012) 4 ALLMR 650
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Sept 2011
Vijay Raghurama Shetty Vs Baun Foundation Trust and others
Bombay High Court · (2012) 2 ALLMR 482 : (2011) 6 MhLj 711
Bombay Public Trusts Act, 1950 — Section 17, 22, 50, 51, 80Bombay Public Trusts Rules, 1951 — Rule 5
High Courts26 Sept 2011Allowed
Union of India (UOI) Vs M.M. Rangari, Chargeman Grade-II and Others
Bombay High Court · (2012) 132 FLR 37 : (2012) 1 MhLj 635 : (2012) 3 SLJ 44
High Courts26 Sept 2011Dismissed
Shri Lilio Germano Fernandes Retired Vs Shri Madhukar P. Dessai, Mrs Jyoti S. Desai, Miss Meena Madhukar Raut Desai, Master Purshotam M. Raut Desai(expired) and Miss Ujwala M. Raut Desai and Others
Bombay High Court · (2011) 09 BOM CK 0081
Land Acquisition Act, 1894 — Section 11, 30
High Courts26 Sept 2011
Sumitrabai Waghmare Vs The State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 788
Constitution of India, 1950 — Article 226
High Courts26 Sept 2011Dismissed
Vasant Jinnappa Chougule and Another Vs State of Maharashtra and Others
Bombay High Court · (2012) 1 MhLj 292
Bombay Public Trusts Act, 1950 — Section 50A(1)