High Courts22 Jun 2011Allowed
Deorao Tukaram Sawle Vs State of Maharashtra and Others
Bombay High Court · (2012) 1 BomCR 864
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,443 of 3,665
High Courts21 Jun 2011
Anwar @ Arvind Ramkrishna Mudbhatkal Vs Shehnaz Sani Shehnaz Sani Vs Dr. Anwar @ Arvind Ramkrishna Mudbhatkal
Bombay High Court · (2012) 3 BomCR 318 : (2012) 1 MhLj 245
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Hindu Marriage Act, 1955 — Section 13(1)Maharashtra Co-operative Societies Act, 1960 — Section 2(19), 27(1)
High Courts21 Jun 2011Allowed
Chandrakant Kashinath Somware and Shivraj Kashinath Somware Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 495
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 34, 436Probation of Offenders Act, 1958 — Section 3, 4
High Courts21 Jun 2011Allowed
Radhakisan Agrawal Vs Rampratap Agrawal, Registered Partnership Firm through its partner Ravidatta Rameshwarlal Agrawal and Others
Bombay High Court · (2011) 06 BOM CK 0146
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2011Dismissed
Shri Vilaschand Khedikar (Jain) (deceased), legal heirs (Shri Sujot Khedikar (Jain) and Shri Sujay Khedikar (Jain) Vs Shri Bhimchand Jain
Bombay High Court · (2011) 6 BomCR 81 : (2011) 4 MhLj 864
High Courts21 Jun 2011Allowed
Arihant Agrotech Vs Birla Cotsyn (I) Limited and Birla Cotsyn (I) Limited
Bombay High Court · (2011) 5 ALLMR 151 : (2011) 5 BomCR 479
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2011Dismissed
Deputy Conservator of Forest, Range Forest Officer, Gadchiroli Forest Division and Round Officer, Gadchiroli Range Vs Mohan Raghuvir Chavan
Bombay High Court · (2011) 131 FLR 90 : (2012) 2 LLJ 363
High Courts21 Jun 2011Dismissed
Babasaheb Borade Vs The Additional Divisional Commissioner, Aurangabad and Others
Bombay High Court · (2012) 1 ALLMR 722
Maharashtra Co-operative Societies Act, 1960 — Section 2(20), 73, 73(1AB), 73(AB), 73EA
High Courts21 Jun 2011Dismissed
ISMT Limited Vs Union of India (UOI) and Others
Bombay High Court · (2012) 1 BomCR 393 : (2011) 113 BOMLR 2284 : (2011) 270 ELT 19
Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 10, 11, 12, 14, 17Customs Tariff Act, 1975 — Section 9A, 9A(1), 9A(6)
High Courts21 Jun 2011Allowed
Maharashtra State Electricity Distribution Company Limited Vs Shree Steel Casting Private Limited and Consumer Grievance Redressal Forum, MSEDCL
Bombay High Court · (2011) 6 BomCR 456
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2011Dismissed
Kirtikumar Jawaharlal Shah Vs Union of India
Bombay High Court · (2012) 282 ELT 217
High Courts20 Jun 2011Allowed
Writer Safeguard Private Limited Vs Regional Provident Fund Commissioner-II and Assessing Officer and Others
Bombay High Court · (2011) 130 FLR 1097 : (2012) 2 LLJ 34 : (2011) LLR 1193
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 2, 7(0), 7(1), 7A
High Courts20 Jun 2011Dismissed
The Municipal Council, Bhadrawati Vs Arvind Bhusari
Bombay High Court · (2011) 6 BomCR 341 : (2011) 130 FLR 698 : (2011) 4 MhLj 815
Constitution of India, 1950 — Article 226, 227
High Courts20 Jun 2011Allowed
Mr. Mukund Venkatraman Divgikar Vs Sai Krupa Enterprises and Lalita Devendra Bakal
Bombay High Court · (2011) 7 ALLMR 30
Constitution of India, 1950 — Article 227
High Courts20 Jun 2011Dismissed
Anandt Hiraman Ghatole Vs Sau. Nirmala Dinesh Hazara, Sau. Sangeeta Raju Sonbarase and Shri Raju Madhavrao Sonbarase
Bombay High Court · (2012) BomCR(Cri) 528
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 34, 420, 468, 471, 500
High Courts20 Jun 2011Dismissed
Murlidhar Deosthan Bamarda Vs The Joint Charity Commissioner
Bombay High Court · (2011) 6 MhLj 268
Bombay Public Trusts Act, 1950 — Section 36(1)Constitution of India, 1950 — Article 226, 227
High Courts20 Jun 2011
Godfrey Philips India Ltd. Vs Union of India
Bombay High Court · (2012) 275 ELT 384
Central Excises and Salt Act, 1944 — Section 3AConstitution of India, 1950 — Article 226Pan Masala Packing Machine (Capacity Determination and Collection of Duty) Rules, 2008 — Rule 6, 6(2), 7(2), 8, 9
High Courts17 Jun 2011Allowed
Mrs. Myra Muriel Lobo e Paul Vs Shri Ramakant R. Harmalkar, Shri Dyaneshwar R. Harmalkar and Shri Avinash R. Harmalkar
Bombay High Court · (2011) 06 BOM CK 0188
Constitution of India, 1950 — Article 227
High Courts17 Jun 2011Allowed
Ek Lakh Khan and Others Vs District Deputy Registrar, Cooperative Societies Yavatmal and Others
Bombay High Court · (2011) 6 BomCR 351 : (2011) 113 BOMLR 2329 : (2011) 4 MhLj 770
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 14(3), 14(3)(A), 15, 15(3), 15A
High Courts17 Jun 2011Dismissed
Smt. Munni Dhanvat Vs State of Maharashtra and Child Welfare Committee
Bombay High Court · (2011) 06 BOM CK 0156
Immoral Traffic (Prevention) Act, 1956 — Section 15, 16, 17, 17(2), 3Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10A, 2, 2(1)