High Courts25 Apr 2011Allowed
Umesh Bhagwan Patil Vs The Deputy Commissioner of Police and The State of Maharashtra
Bombay High Court · (2011) 04 BOM CK 0089
Bombay Police Act, 1951 — Section 51(1), 56, 59
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,455 of 3,665
High Courts25 Apr 2011Dismissed
Kailash Constructions Vs Vidarbha Irrigation Development Corporation and Others
Bombay High Court · (2011) 4 ALLMR 86 : (2011) 4 BC 489 : (2011) 4 BomCR 593 : (2011) 113 BOMLR 1588 : (2011) 4 MhLj 718
Constitution of India, 1950 — Article 226
High Courts25 Apr 2011
Yashwant Barku Donhe Vs Additional Commissioner and Others
Bombay High Court · (2011) 4 ALLMR 84 : (2011) 3 BomCR 689 : (2011) 4 MhLj 244
Land Acquisition Act, 1894 — Section 11, 36, 4, 48(1), 6
High Courts25 Apr 2011
Kotak Mahindra Bank Limited Vs Pharmaceutical Products of India Ltd.
Bombay High Court · (2011) 4 BomCR 733 : (2011) 113 BOMLR 1593 : (2011) 164 CompCas 359
High Courts25 Apr 2011Dismissed
United India Insurance Co. Ltd. Vs Smt. Vijaya Harish Bolar and Others Smt. Vijaya Harish Bolar and Another Vs Mohammad Ismail Bhagwan and Another
Bombay High Court · (2012) ACJ 1979 : (2011) 7 ALLMR 307 : (2011) 6 BomCR 417 : (2011) 4 MhLj 345
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 41 Rule 4Motor Vehicles Act, 1988 — Section 170, 173
High Courts25 Apr 2011Dismissed
M/s. Amit Transport Vs M/s. Tomar Roadways
Bombay High Court · (2011) 04 BOM CK 0003
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Apr 2011
Sundarlal Hari Rokade Vs Dnyan Prasarak Shikshan Sanstha, Head Master, Shri Bhumeshwar M. Kosarkar, Indira Krishi Madhyamik Vidyalaya and The Education Officer
Bombay High Court · (2011) 4 ALLMR 90
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1)
High Courts21 Apr 2011Dismissed
Shri Santosh Mahatme Vs Zilla Parishad, The President, The Deputy Chief Executive Officer, Zilla Parishad and Shri Ganesh Sitaramji Arekar
Bombay High Court · (2011) 3 ALLMR 875 : (2011) 4 BomCR 177 : (2011) 113 BOMLR 1681 : (2011) 4 MhLj 481
Constitution of India, 1950 — Article 226Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 111, 111(1), 111(11), 267A, 43
High Courts21 Apr 2011Dismissed
Aziz Ahmad Gulam Rasul Vs Akola Municipal Corporation and Iqbal Ahmad
Bombay High Court · (2011) 3 ALLMR 799 : (2011) 3 BomCR 705 : (2011) 113 BOMLR 1612 : (2011) 4 MhLj 409
Bombay Provincial Municipal Corporations Act, 1949 — Section 10(4), 16, 16(1), 2(29), 5Constitution of India, 1950 — Article 243(ZG)
High Courts21 Apr 2011
Shri Viswas Pandurang Mokal Vs Group Gram Panchayat Shihu and Others Vijay Ramchandra Katkar Vs Group Gram Panchayat Pali Gramvikas Adhikari and Others Shri Sandip Shankar Parab and Others Vs Vijay Ramchandra Katkar and Others
Bombay High Court · AIR 2012 Bom 40 : (2011) 3 ALLMR 778 : (2011) 3 BomCR 495 : (2011) 113 BOMLR 1650 : (2011) 3 MhLj 500
Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 11, 15(1), 17, 20, 21Bombay Village Panchayats Act, 1958 — Section 176, 176(2), 35, 35(1), 35(2)Constitution of India, 1950 — Article 226, 227
High Courts21 Apr 2011Allowed
Mohd. Farooque Yusuf Chaiwala and Others Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 1597 : (2011) 3 Crimes 307 : (2011) 8 RCR(Criminal) 2431
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 439B, 489A, 489B, 489C
High Courts21 Apr 2011
Smt. Shireen Sami Gadiali and Another Vs Spenta Co.op. Hsg. Soc. Ltd. and Others Shri Vasantrao Madhavrao Deshmane and Others Vs The Asst. Registrar, Co-operative Societies, Chandwad and Others
Bombay High Court · AIR 2011 Bom 398 : (2011) 3 ALLMR 766 : (2011) 3 BomCR 465 : (2011) 3 MhLj 486 : (2011) 5 RCR(Civil) 618
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 24, 25, 27, 7
High Courts21 Apr 2011Dismissed
Keshav Sangale and Rajendra Sangale Vs The State of Maharashtra The State of Maharashtra Vs Prayagbai Sangale and Sumanbai Sangale
Bombay High Court · (2011) 04 BOM CK 0065
Penal Code, 1860 (IPC) — Section 302, 307, 34, 506
High Courts21 Apr 2011Dismissed
Atul Kaple and Shabbir Valli Vs State of Maharashtra and Jayesh Dawda
Bombay High Court · (2011) 113 BOMLR 1549
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173, 173(8), 190Penal Code, 1860 (IPC) — Section 34, 418, 420
High Courts21 Apr 2011Allowed
Larsen and Toubro Limited Vs Union of India
Bombay High Court · (2011) 269 ELT 189
Customs Act, 1962 — Section 111
High Courts21 Apr 2011Dismissed
Niranjankumar Shah Vs Lal Zenda Coal Mines Majdoor Union (CITU) and Others
Bombay High Court · (2011) 3 ALLMR 889 : (2012) 1 BomCR 877 : (2011) 113 BOMLR 1715 : (2011) 4 MhLj 499
Trade Unions Act, 1926 — Section 2, 23(2), 28
High Courts21 Apr 2011Allowed
Babaji Shivram Clearing and Carriers Pvt. Ltd. Vs Union of India
Bombay High Court · (2011) 269 ELT 222
Customs House Agents Licensing Regulations, 2004 — Regulation 20(2)
High Courts20 Apr 2011
Imran Khan Sardar Khan Vs State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 815 : (2012) CriLJ 1367
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 300(1), 300(4)Maharashtra Prisons Manual, 1979 — Rule 26
High Courts20 Apr 2011
Pandit Gadari Vs The Deputy Commissioner (Administration), Women and Child Development, The Divisional Social Welfare Officer and The Superintendent, Government Shishu Sadan
Bombay High Court · (2011) 4 ALLMR 37 : (2011) 4 BomCR 646 : (2012) 132 FLR 28 : (2012) 3 LLJ 786 : (2011) 6 MhLj 318
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25F, 25G, 44
High Courts20 Apr 2011
Shri Manuel Do Rosario and Smt. Joanita Rosario, represented by their Duly Constituted Power of Attorney, Millie Marina do Rosario Vs Shri Nivratti Madhav Naik
Bombay High Court · (2011) 04 BOM CK 0110
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 74, 77