High Courts06 May 2011Dismissed
Shri Mukund A. Vaidya and Shri Shaikh Mahmood Vs State of Goa and Goa University
Bombay High Court · (2011) 05 BOM CK 0035
Goa, Daman and Diu Reorganisation Act, 1987 — Section 60
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,450 of 3,665
High Courts06 May 2011
Shri Ashok Madhusudhan Ganapatye Vs State of Goa and The Goa Engineering College, Government of Goa
Bombay High Court · (2011) 05 BOM CK 0034
High Courts06 May 2011Dismissed
R.B. Shreeram Religious and Charitable Trust and Others Vs The Nagpur Improvement Trust and Others
Bombay High Court · (2011) 4 BomCR 516
Civil Procedure Code, 1908 (CPC) — Section 9AEasements Act, 1882 — Section 52Maharashtra Regional and Town Planning Act, 1966 — Section 37
High Courts06 May 2011Dismissed
The State of Maharashtra Vs Rahul Ramchandra Taru
Bombay High Court · (2011) 05 BOM CK 0026
Arms Act, 1959 — Section 25, 3Maharashtra Control of Organised Crime Act, 1999 — Section 12, 2, 2(1), 3Penal Code, 1860 (IPC) — Section 109, 120B, 143, 147, 148
High Courts06 May 2011Allowed
Ram Vishwanath Salunke Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 2109 : (2011) 8 RCR(Criminal) 2570
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 374(2), 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
High Courts06 May 2011
Dhanusingh Naik (Pawar) alias Comrade B.B. Naik and Others Vs The State of Maharashtra and Panchayat Samiti
Bombay High Court · (2011) 4 ALLMR 7 : (2011) 6 BomCR 48 : (2011) 113 BOMLR 1851 : (2011) 4 MhLj 661 : (2011) 8 RCR(Civil) 2451
Constitution of India, 1950 — Article 226Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 60Maharashtra Zilla Parishads (Councilors) and Panchayat Samitis (Members) (Resignation) Rules, 1962 — Rule 2, 3, 3(1), 4, 4(1)
High Courts06 May 2011
Dr. Monica Matani Vs State of Maharashtra and Others
Bombay High Court · (2011) 4 ALLMR 307 : (2011) 4 BomCR 533
Constitution of India, 1950 — Article 19(6)
High Courts06 May 2011
Shantaram Tande and Others Vs Dipak Gaikwad and Others etc. etc.
Bombay High Court · (2011) ALLMR(Cri) 3473 : (2012) 2 BC 510 : (2012) BomCR(Cri) 768 : (2012) 2 MhLj 398
Criminal Procedure (Amendment) Act, 2008 — Section 372, 5Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 May 2011Dismissed
Manohar Dhonde Vs Shankar Dhondge and The Returning Officer
Bombay High Court · AIR 2012 Bom 24 : (2011) 4 ALLMR 747 : (2011) 5 MhLj 419
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100, 100(1), 101, 103, 117
High Courts06 May 2011Dismissed
Hotel Priya Vs State of Maharashtra and Others
Bombay High Court · (2012) 3 BomCR 860
Bombay Police Act, 1951 — Section 110, 162, 162(1), 28, 33Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts06 May 2011Dismissed
Mr. Ram Kaliandas Daryanani Vs Mandovi Realtors Private Limited
Bombay High Court · (2011) 05 BOM CK 0008
Constitution of India, 1950 — Article 227
High Courts06 May 2011Dismissed
Sayed Ismail Vs Imambee and Others
Bombay High Court · (2011) 05 BOM CK 0006
Registration Act, 1908 — Section 17, 17(1)(d), 49
High Courts06 May 2011
Mr. Suresh G. Ramnani Vs Mrs. Aurelia Ana da Piedade Miranda alias Araiyo Alvares, SEFAA Vidyanagar, Aquem, Margao-Goa ( expired, rep. by L.R.''s), Ian Karl Alvares and C/o. Mario Alvares, SEFAA Vidyanagar, Aquem, Margao, Goa and Others
Bombay High Court · (2011) 05 BOM CK 0003
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14, 5
High Courts05 May 2011
Camilo Pereira Vs Government of Goa and another
Bombay High Court · (2011) 7 ALLMR 553 : (2012) 2 BomCR 468 : (2011) 5 MhLj 120
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts05 May 2011
Shrichand Vishandas Raheja and Asha Shrichand Raheja and Another Vs Purshotam Vishandas Raheja
Bombay High Court · (2011) 4 ALLMR 242 : (2011) 4 MhLj 230
Bombay High Court (Original Side) Rules, 1980 — Rule 401, 402
High Courts05 May 2011Allowed
Radha Krshna Films Ltd. Vs Jyoti Film Distributors Pvt. Ltd. and Motion Pictures Association
Bombay High Court · (2011) 4 ALLMR 633 : (2011) 5 BomCR 391 : (2011) 113 BOMLR 2028
Arbitration and Conciliation Act, 1996 — Section 16, 34, 37Civil Procedure Code, 1908 (CPC) — Section 19Constitution of India, 1950 — Article 31
High Courts05 May 2011Dismissed
Khandoba Prasanna Sakhar Karkhana Limited and Swapnil Bhingardeve, Managing Director of the Petitioner No. 1 Vs Union of India (UOI) and Others
Bombay High Court · (2011) 5 BomCR 104 : (2011) 113 BOMLR 1886 : (2011) 8 RCR(Civil) 948
Constitution of India, 1950 — Article 226, 227Industrial Licensing Rules, 1952 — Rule 19A(2)Industries (Development and Regulation) Act, 1951 — Section 29B(1)
High Courts05 May 2011Dismissed
B.Y. Chavan and Another Vs Association of Tenants of the Bombay Catholic Housing Society and Others
Bombay High Court · (2011) 5 ALLMR 815 : (2011) 5 BomCR 133 : (2011) 113 BOMLR 1771 : (2011) 4 MhLj 935
Civil Procedure Code, 1908 (CPC) — Section 30, 80Maharashtra Co-operative Societies Act, 1960 — Section 163, 164, 17, 18, 18(1)
High Courts05 May 2011
Sou. Shantibai Jadhav Vs Vitthal Ramchandra Jadhav
Bombay High Court · (2011) 7 ALLMR 289 : (2012) 1 BomCR 634 : (2011) 4 MhLj 196
High Courts05 May 2011Allowed
Yuvraj Dattatraya Patil and Others Vs Regional Joint Director (Sugar) Kolhapur Region, Sadashivrao Mandlik Kagal Taluka Sahakari Sakhar Karkhana Ltd. and State of Maharashtra
Bombay High Court · (2011) 4 ALLMR 51 : (2012) 1 BomCR 625 : (2011) 113 BOMLR 2242 : (2011) 4 MhLj 325