COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,454 of 3,665

High Courts28 Apr 2011

Mamlatdar of Sanguem Vs Shri Subhash Shirodkar (since deceased) through his legal heirs (Smt. Shaileja Subhash Shet Shirodkar and Others)

Bombay High Court · (2011) 04 BOM CK 0022

Constitution of India, 1950 — Article 227Goa, Daman and Diu Land Revenue Code, 1968 — Section 40

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High Courts28 Apr 2011

Maharashtra Gandhi Smarak Nidhi Vs Gandhi Smarak Nidhi (Central) and Hon''ble Charity Commissioner (Joint)

Bombay High Court · (2011) 7 ALLMR 316 : (2011) 6 BomCR 657 : (2011) 4 MhLj 295

Bombay Public Trusts Act, 1950 — Section 19, 70(A), 72(1), 72(4)Bombay Public Trusts Rules, 1951 — Rule 7, 7AMaharashtra Land Revenue Code, 1966 — Section 257

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High Courts28 Apr 2011

Vishwamber Vithal Kanekar, (since deceased), through legal heir Milind Madgut Vs Umakant K. Kanekar and Others

Bombay High Court · (2011) 04 BOM CK 0006

Land Acquisition Act, 1894 — Section 30

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High Courts27 Apr 2011

Shri Umakant B. Kenkre, (since deceased) through Legal Heirs, (Smt. Durgabai U. Kenkre and Others) and Smt. Ashalata R. Kuvelkar Vs Communidade of Priol and Shri Demu Nuno Gavde, (since deceased) through Legal Heirs (Shri Tukaram Demu Gaude and Others)

Bombay High Court · (2011) 04 BOM CK 0084

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 7 Rule 14Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 74

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High Courts27 Apr 2011

Sk. Naser Vs Sk. Babu and Jakaullah Khan

Bombay High Court · (2011) 4 ALLMR 82

Constitution of India, 1950 — Article 227, 266Specific Relief Act, 1963 — Section 15

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High Courts27 Apr 2011

Sunil Supadu Mahajan Vs Manoj Dayaram Choudhari and The Jalgaon City Municipal Corporation

Bombay High Court · (2011) 4 ALLMR 68 : (2011) 4 BomCR 41 : (2011) 113 BOMLR 1631 : (2011) 4 MhLj 630

Maharashtra Land Revenue Code, 1966 — Section 6Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 5, 9Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 6, 7, 7(4), 7(6), 8

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High Courts27 Apr 2011Dismissed

Anandrao Madhavrao Shinde Vs The Maharashtra State Electricity Distribution Company Limited

Bombay High Court · (2011) 113 BOMLR 1541 : (2011) 3 Crimes 34

Criminal Procedure Code, 1973 (CrPC) — Section 357

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High Courts27 Apr 2011

Murlidhar Manwani Vs Shri Sharangdhar Lohar

Bombay High Court · (2011) 113 BOMLR 1608

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Apr 2011Dismissed

Khalil Ahmed Shaikh Mannu Chaudhary Vs Election Commissioner of India and Others

Bombay High Court · AIR 2012 Bom 7 : (2011) 7 ALLMR 324

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 100, 117, 122, 30, 31

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High Courts27 Apr 2011

M/s. Sesa Goa Limited and Mr. Raghav J. Parrikar Shareholder of M/s. Sesa Goa Limited Vs State of Goa, The Goa Coastal Zone Management Authority and Khemlo Sawant

Bombay High Court · (2011) 04 BOM CK 0013

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High Courts27 Apr 2011Allowed

Akash Universal Ltd. Vs Union of India

Bombay High Court · (2011) 269 ELT 13

Foreign Trade (Development and Regulation) Act, 1992 — Section 5 , 6, 8

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High Courts26 Apr 2011Dismissed

Surat Goods Transport P. Ltd. and Others Vs Total Logistics India Pvt. Ltd.and Others

Bombay High Court · (2011) 4 ALLMR 671 : (2012) 2 BomCR 406 : (2011) 5 MhLj 53 : (2011) 47 PTC 386

Trade Marks Act, 1999 — Section 34, 48

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High Courts26 Apr 2011Allowed

Baburao Madhavrao Munnemanik Vs Vishwajit Pratapsing Pardesh and The State of Maharashtra

Bombay High Court · (2011) 4 RCR(Civil) 154

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 243(2)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Apr 2011

Mr. Gajanan Shankar Sawant, Mr. Krishnanath Shankar Sawant and Mr. Dilesh Rawalnath Sawant Vs Mrs. Kanti Uttam Naik and Others

Bombay High Court · (2011) 04 BOM CK 0095

Constitution of India, 1950 — Article 227

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High Courts26 Apr 2011Allowed

Ravindra Ghule Vs The State of Maharashtra and Others

Bombay High Court · (2011) 04 BOM CK 0062

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High Courts26 Apr 2011

Shri Naguesh S. Verlekar Vs Shri Rajiv Mathew

Bombay High Court · (2011) 04 BOM CK 0048

Constitution of India, 1950 — Article 227

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High Courts26 Apr 2011Dismissed

Shri. Balcrisna Shivram Naik Gaonkar Vs Spl. L. ACQ. Officer S.I.P.I.D. Complex Margao and Another Mrs. Seema Bhiso Naik Gaonkar Vs Spl. Land ACQ. Officer and Another

Bombay High Court · (2011) 04 BOM CK 0017

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 132, 133, 136Land Acquisition Act, 1894 — Section 18, 26, 28A, 54

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High Courts26 Apr 2011