COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,422 of 3,665

High Courts12 Aug 2011Allowed

Smt. Isabela Gama (deceased) represented by legal heirs Shri ShankerJaganath Kuttikar and Others Vs Special Land Acquisition Officer

Bombay High Court · (2012) 2 BomCR 823 : (2012) 1 MhLj 206

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

High Courts12 Aug 2011Allowed

Satnamsingh Gurudayal Singh Sodi Vs State of Maharashtra

Bombay High Court · (2011) 08 BOM CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 42(1), 42(2)

High Courts12 Aug 2011Dismissed

Communidade of Cortalim Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Communidade of Cortalim

Bombay High Court · (2012) 1 ALLMR 74

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

High Courts12 Aug 2011Allowed

Shalby Limited and Mrs. Darshani Vikram Shah, A shareholder of Shalby Hospitals Vs The State of Goa, Department of Health and Radiant Life Care Private Ltd.

Bombay High Court · (2011) 6 BomCR 866 : (2012) 1 MhLj 533

Constitution of India, 1950 — Article 19(1)

High Courts12 Aug 2011Allowed

Mrs. Else Pauline Loesh Geb Dorfeld Camara (deceased) and Shri Julio Acacio Camara, represented by his Duly constituted Attorney Shri Alan Acacio Camara represented by his duly constituted attorney Shri Alan Acacio Camara Vs Deputy Collector (LAO) and Land Acquisition Officer and The Chairman, Goa, Daman and Diu, Housing Board

Bombay High Court · (2012) 1 ALLMR 82

High Courts12 Aug 2011Dismissed

Vikas Motiram Ghodke Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 540

Penal Code, 1860 (IPC) — Section 354

High Courts12 Aug 2011

Ramsukh Jadiya Since deceased, through his legal representatives (Smt. Jamanabai Ramsukh Jadiya and Others), Sau. Sitabai Jadiya and Sau. Kamlabai Kundamalji Jadiya Vs Smt. Hangamabai Jain and Others

Bombay High Court · (2012) 1 ALLMR 227 : (2012) 2 BomCR 826 : (2011) 6 MhLj 307

Maharashtra Rent Control Act, 1999 — Section 16(1)

High Courts12 Aug 2011

Hasan Ali Khan Vs Union of India (UOI) and Another

Bombay High Court · (2012) BomCR(Cri) 807

Antiquities and Art Treasures Act, 1972 — Section 25Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)

High Courts12 Aug 2011

Bhagwan Trimbak Deokar and Others Vs Zilla Parishad

Bombay High Court · (2011) 5 ALLMR 635 : (2012) 2 BomCR 300 : (2011) 113 BOMLR 2959 : (2011) 131 FLR 444 : (2011) 131 FLR 443 : (2012) 2 LLJ 346 : (2011) 6 MhLj 366

Criminal Procedure Code, 1973 (CrPC) — Section 197, 22, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 39, 48(1), 50

High Courts12 Aug 2011Dismissed

Nandlal Shyamdas Vs State of Goa

Bombay High Court · (2011) 113 BOMLR 2998 : (2012) CriLJ 538

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(C), 21(C), 8(C)

High Courts12 Aug 2011Allowed

Dr. Jaiwant B. Sardessai through duly constituted power of attorney holder Shri Vijay Sardessai Vs Special Land Acquisition Officer (SIP) and The Executive Engineer, Works Division X, I.D.

Bombay High Court · (2012) 1 BomCR 52 : (2011) 6 MhLj 372

Goa Land Use (Regulation) Act, 1991 — Section 18, 23, 23(1A), 23(2), 28

High Courts12 Aug 2011Allowed

Francisco Barreto, (since deceased rep. by LR''s,) Mrs. Albertina Barreto e Pereira and Others Vs Deputy Collector and L.A.O. and The Margao Municipal Council

Bombay High Court · (2012) 1 ALLMR 37

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

High Courts12 Aug 2011

Ramesh Kamble Vs State of Maharashtra

Bombay High Court · (2011) 6 MhLj 927 : (2012) 2 RCR(Civil) 76 : (2012) 2 RCR(Criminal) 76

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 159, 17, 3, 32, 32(1)

High Courts12 Aug 2011

Shankar Raghunath Jog Vs Talaulicar and Sons Pvt. Ltd and Union of India (UOI) Ministry of Environment and Forest

Bombay High Court · (2011) 5 ALLMR 803 : (2012) 1 BomCR 658

Constitution of India, 1950 — Article 21Environment (Protection) Act, 1986 — Section 3, 3(2)Environment (Protection) Rules, 1986 — Rule 5

High Courts12 Aug 2011Allowed

Shri Cholu D. Rosar and Others Vs Special Land Acquisition Officer

Bombay High Court · (2011) 5 ALLMR 607 : (2012) 2 BomCR 476 : (2011) 6 MhLj 348

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

High Courts12 Aug 2011Dismissed

T.R. Ranka and ors Vs Chief Officer and Others

Bombay High Court · (2012) 1 BomCR 615

Constitution of India, 1950 — Article 226, 227Maharashtra Regional and Town Planning Act, 1966 — Section 53Municipalities Act, 1965 — Section 173, 173(1), 173(2), 173(3), 174

High Courts12 Aug 2011Dismissed

Fakir Ahmed Mohd. Shaikh Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 226 : (2012) 1 RCR(Criminal) 655 : (2012) 1 RCR(Criminal) 655

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 37(1), 50

High Courts11 Aug 2011Allowed

Popat Kacharu Kedar Vs Jyoti and Others

Bombay High Court · (2012) 4 TAC 304

Penal Code, 1860 (IPC) — Section 279, 304A

High Courts11 Aug 2011Dismissed

Anil Madhavdas Ahuja Vs Marvel Fragrances Pvt. Ltd. and Others

Bombay High Court · (2011) 5 BomCR 486 : (2011) 113 BOMLR 3142

Companies Act, 1956 — Section 397, 398, 399(4)

High Courts11 Aug 2011

The Income Tax Commissioner-LTU Vs Asian Paints Ltd.

Bombay High Court · (2011) 201 TAXMAN 179

Income Tax Act, 1961 — Section 244A, 244A(1)Income Tax Rules, 1962 — Rule 119A