COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,437 of 3,665

High Courts08 Jul 2011Dismissed

Hirabai Annappa Halsawade Deceased By Her Legal Heirs Prabhu Rama Nule and others Vs Babgonda Mhadgonda Patil Since Deceased By Legal Heirs Dhondubai Babngonda Patil and Others

Bombay High Court · (2011) 7 ALLMR 405 : (2011) 6 MhLj 666

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 53A, 60

High Courts08 Jul 2011

Ammu Shah Rahamtulla Shah Vs The State of Maharashtra

Bombay High Court · (2011) 07 BOM CK 0102

High Courts08 Jul 2011Dismissed

Bhausaheb Kshirsagar Vs Laxman Kshirsagar and Others

Bombay High Court · (2012) BomCR(Cri) 523 : (2011) 3 DMC 811

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

High Courts08 Jul 2011

Shri Shaba Lokmu Velip Vs Shri Shaba Krishna Dessai, Shri Shanu Bodho Velip and Communidade of Provincia de Balli and South Zone Margao - Goa Shri Shanu Bodho Velip Vs Shri Shaba Lokmu Velip

Bombay High Court · (2011) 07 BOM CK 0035

Land Acquisition Act, 1894 — Section 30

High Courts08 Jul 2011

Rajen @ Vipul Kantilal Mota Vs Mrs. Sheetal Rajen @ Vipul Mota

Bombay High Court · (2011) 6 BomCR 3

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts08 Jul 2011Dismissed

Marmagoa Steel Ltd. and Another Vs State of Goa and Others

Bombay High Court · (2012) 1 BomCR 361

Constitution of India, 1950 — Article 141, 166(3), 226Electricity Act, 1910 — Section 23, 51AGeneral Clauses Act, 1897 — Section 21

High Courts07 Jul 2011

Shankar Appa Mali since deceased by his Heirs Sidram Shankar Mali and others Vs Ananda Mahadeo Mali and others

Bombay High Court · (2011) 5 MhLj 727

Consolidation Act, 1948 — Section 31A, 36A

High Courts07 Jul 2011Dismissed

Dr. Hugo Vicente do Perpetuo Socorro Andrade e Menezes, Medical Practitioner, Mrs. Maria Teresa Rita Cassia Correia Mesquita e Menezes, Analyst. (deceased) through LR''s, Marlene de Noronha Menezes, Silvia Elzira Menezes, Carlos Manuel Francisco Mesquita Menezes and Tito Jorge Mesquita Menezes Vs State and Others

Bombay High Court · (2011) 07 BOM CK 0198

Constitution of India, 1950 — Article 14

High Courts07 Jul 2011Dismissed

Lourdes Esmeralda C. Coutinho Vs Francisco Rosario D''Costa, Near Union High School, Sanguem Goa. ( Since deceased) represented by Lrs. (1(a) Smt. Colarina Luis D''Costa,widow ( Since deceased) represented by Lrs. and Others)

Bombay High Court · (2011) 07 BOM CK 0193

Land Acquisition Act, 1894 — Section 30

High Courts07 Jul 2011Dismissed

Manjuviranna Kantayya Rai Vs The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 2550

Arms Act, 1959 — Section 25, 27, 3(25), 39Criminal Procedure Code, 1973 (CrPC) — Section 164, 294Penal Code, 1860 (IPC) — Section 120, 120B, 302, 307

High Courts07 Jul 2011Dismissed

Shriniwas Ramdas Siwerwat Vs Shantaram Pandurang Deotale

Bombay High Court · (2012) 1 BC 428 : (2012) BomCR(Cri) 215 : (2011) 3 Crimes 158 : (2012) 1 MhLj 416

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts07 Jul 2011Allowed

Deepak Dashrath Chahande, Kamlakar Parmanand Borkar and Arvind Shamrao Kamdi Vs Civil Judge, Junior Division and Others

Bombay High Court · (2011) 5 ALLMR 54 : (2011) 5 BomCR 871 : (2011) 6 MhLj 29

Bombay Village Panchayats Act, 1958 — Section 15(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 2 Rule 2, Order 2 Rule 3, 141

High Courts07 Jul 2011

Dr. Shahid Rizwan Khan Vs Dr. Smt. Masoor Khan, Master Sufyaan and Baby Rumaisha

Bombay High Court · (2012) BomCR(Cri) 268 : (2011) 3 Crimes 689

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3), 482Family Courts Act, 1984 — Section 7(2)

High Courts07 Jul 2011Allowed

Assistant Provident Fund Commissioner Vs A.C.C. Nihan Castings Limited

Bombay High Court · (2012) 1 ALLMR 178 : (2011) 5 BomCR 502 : (2011) 131 FLR 209 : (2012) 1 LLJ 557 : (2011) 5 MhLj 230

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2AIndustrial Disputes Act, 1947 — Section 25E, 25G

High Courts07 Jul 2011Dismissed

Amrish Arora Vs Rameshkumar Sachdev

Bombay High Court · (2012) 1 ALLMR 119 : (2011) 5 BomCR 45 : (2011) 5 MhLj 884

High Courts07 Jul 2011Allowed

Nana Govind Bhadke since deceased through his heirs and LRs. Smt. Janabai Nana Bhadke and others Vs Shankar Govind Bhadke since deceased through his heirs and LRs. Laxman Shankar Bhadke and others

Bombay High Court · (2011) 6 BomCR 574 : (2011) 5 MhLj 947

Civil Procedure Code, 1908 (CPC) — Section 54

High Courts07 Jul 2011Allowed

Mrs. Ananta Vishwanathan Vs Shri Narayana Guru High School and others

Bombay High Court · (2011) 130 FLR 924 : (2012) 1 LLJ 350 : (2011) LLR 995

Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2, 2(A), 4, 7

High Courts07 Jul 2011Dismissed

Prabhakar Mahadeorao Bangre Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2012) 2 BomCR 360 : (2011) 131 FLR 449 : (2012) 1 LLJ 535 : (2011) 6 MhLj 378

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

High Courts07 Jul 2011Allowed

Dhondiba Nagoba Ladke Vs State of Maharashtra and Another

Bombay High Court · (2012) 2 BC 180 : (2012) BomCR(Cri) 504

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

High Courts07 Jul 2011Dismissed

Akola Zillah Dudh Utpadak Sangh Sahakari Sansthanacha Sangh Ltd. Vs Sheshrao Ramchandra Mhasaye and Another

Bombay High Court · (2011) 6 BomCR 669 : (2012) 133 FLR 5 : (2012) 1 LLJ 457 : (2011) LLR 1018

Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15(2)(3), 17(A), 29