COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,440 of 3,665

High Courts01 Jul 2011

Communidade of Quitol Vs The President, Fabrica of Betul Church, Betul, Quepem, Goa., Vinodkumar S. Gonsalia, P.O. Box No. 162, Barozan, Margao and Francisco Caitano Simoes, Quitol, Betul-Goa

Bombay High Court · (2011) 07 BOM CK 0033

High Courts01 Jul 2011Dismissed

Vishnu Keshav Sanap Vs Bhagwan Vithoba Ingale and Others

Bombay High Court · (2011) 5 ALLMR 623 : (2011) 6 BomCR 662

Maharashtra Land Revenue Code, 1966 — Section 257

High Courts30 Jun 2011Dismissed

Gaspar Francis Dulip Baptista Vs Lourdes Sharmila Mergulhao Baptista

Bombay High Court · (2011) 06 BOM CK 0189

Criminal Procedure Code, 1973 (CrPC) — Section 188Protection of Women From Domestic Violence Act, 2005 — Section 31

High Courts30 Jun 2011

Sanjay Chhagan Jadhav and Another Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 473

Penal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498

High Courts30 Jun 2011Dismissed

Mr. V.P. Patil Vs Mr. Justice N.D. Deshpande and Others

Bombay High Court · (2011) 6 BomCR 783

Constitution of India, 1950 — Article 217, 226Consumer Protection Act, 1986 — Section 16Maharashtra Universities Act, 1994 — Section 58(4)

High Courts30 Jun 2011Allowed

Union of India (UOI) Vs Sun Media Services

Bombay High Court · (2011) 5 BomCR 634 : (2011) 5 MhLj 749

Arbitration and Conciliation Act, 1996 — Section 31(7), 34Constitution of India, 1950 — Article 229Contract Act, 1872 — Section 32, 7, 8

High Courts30 Jun 2011Allowed

Manikrao Bhoge and Others Vs Shri Maheshkumar Vyas and Shri Mahadeorao Ugale

Bombay High Court · (2011) 6 BomCR 66 : (2011) 5 MhLj 345

Constitution of India, 1950 — Article 294Easements Act, 1882 — Section 12, 13, 15, 18

High Courts30 Jun 2011

Mr. Rohan Arlekar Vs The Sada Urban Co-operative Credit Society Ltd. and State of Goa

Bombay High Court · (2011) 06 BOM CK 0008

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts29 Jun 2011Dismissed

Commissioner of Central Excise, Goa Vs Nestle India Ltd.

Bombay High Court · (2012) 275 ELT 49

High Courts29 Jun 2011Allowed

Union of India Vs Indian Farmers Fertilizers

Bombay High Court · (2011) 7 ALLMR 701 : (2011) 6 BomCR 632 : (2011) 5 MhLj 78

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts29 Jun 2011

Akhil Dadra and Nagar Haveli Kamgar Sangh, Silvasa Vs Krantikari Kamgar Union, Mumbai and Others

Bombay High Court · (2011) 7 ALLMR 531 : (2011) 6 BomCR 180 : (2012) 135 FLR 8 : (2012) 3 LLJ 528 : (2011) 5 MhLj 88

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Bombay Trade Unions Regulations, 1927 — Section 3, 5, 8Constitution of India, 1950 — Article 226, 227, 258

High Courts29 Jun 2011Dismissed

Manikrao Salunke Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 113

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 8Penal Code, 1860 (IPC) — Section 161

High Courts29 Jun 2011Allowed

Nityanand Restaurant and Bar Vs The Regional Provident Fund Commissioner and Others

Bombay High Court · (2011) LLR 851

High Courts29 Jun 2011

Pratap Nagarik Sahakari Patsanstha Ltd. Vs The Collector, District Deputy Registrar Cooperative Societies and Gondia District Central Cooperative Bank Ltd.

Bombay High Court · (2011) 6 BomCR 750 : (2011) 6 MhLj 277

High Courts29 Jun 2011Allowed

Maharashtra Water Supply and Sewerage Board, Mumbai Vs Shripati Lakhu Mane

Bombay High Court · (2011) 7 ALLMR 415 : (2011) 6 MhLj 663

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 20 Rule 15, Order 20 Rule 16, Order 7 Rule 11(d)Contract Act, 1872 — Section 213

High Courts29 Jun 2011

Dattatraya Savlaram Ghadigaonkar since deceased through his LRs. Savita Dattatraya Ghadigaonkar and others Vs Satyapal Uttamchand Chaudhary Since deceased through his LRs. Vivek Satyapal Chaudhary and another

Bombay High Court · (2012) 1 BomCR 349 : (2011) 6 MhLj 500 : (2012) 1 RCR(Rent) 120

Bombay Municipal Corporation Act, 1888 — Section 394(1), 394ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 108, 12, 12(3), 13, 13(1)Civil Procedure Code, 1908 (CPC) — Section 115

High Courts29 Jun 2011

Union of India Vs K. Amishkumar Trading Pvt. Ltd.

Bombay High Court · (2011) 273 ELT 49

Central Excises and Salt Act, 1944 — Section 11ACustoms Act, 1962 — Section 12, 127, 127(1), 127B, 127B(1)

High Courts29 Jun 2011Dismissed

Mahavirchand Deoda and Another Vs Ashaykumar Parakh and Others

Bombay High Court · (2012) 1 ALLMR 556

Arbitration and Conciliation Act, 1996 — Section 17, 26, 26(1)(a), 9Criminal Procedure Code, 1973 (CrPC) — Section 149

High Courts29 Jun 2011

Fazalbhai Ibrahim Co. Ltd. Claimant Vs Land Acquisition Officer

Bombay High Court · (2012) 1 ALLMR 665 : (2012) 2 MhLj 536

Maharashtra Regional and Town Planning Act, 1966 — Section 11, 126, 48(1)

High Courts29 Jun 2011Dismissed

Sadique Hussain Sheikh Azim Qureshi Vs Divisional Caste Certificate Scrutiny Committee and another

Bombay High Court · (2012) 2 BomCR 799 : (2011) 5 MhLj 474