High Courts15 Apr 2011Dismissed
Vassudev Narayn Raut (Deceased) and Another Vs Dhondu Tukaram Terekholkar and Another
Bombay High Court · (2011) 04 BOM CK 0129
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,457 of 3,665
High Courts15 Apr 2011
Mohammed Kasam Rajmani Shaikh Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 208 : (2011) 113 BOMLR 1521
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 428Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts15 Apr 2011Dismissed
Shivaji Pawar Vs The Secretary, Marathwada Shikshan Prasarak Mandal, The Principal, R.B. Attal College, The Registrar, Dr. Babasaheb Ambedkar Marathwada University and The Joint Director of Higher Education
Bombay High Court · (2011) 3 ALLMR 835 : (2011) 3 BomCR 729 : (2011) 113 BOMLR 1512
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 59University Grants Commission Act, 1956 — Section 14, 26
High Courts15 Apr 2011Allowed
Ashok Saha and Others Vs The State of Maharashtra and Others
Bombay High Court · (2011) 3 ALLMR 805 : (2011) 4 BomCR 260 : (2011) 4 MhLj 432
High Courts15 Apr 2011
Arif Mohd. Ghasswala Vs Shri R.V. Iyer and Others
Bombay High Court · (2011) 4 ALLMR 334 : (2012) 1 BomCR 239 : (2011) 4 MhLj 866
Banking Regulation Act, 1949 — Section 36Constitution of India, 1950 — Article 226
High Courts15 Apr 2011Allowed
Ramesh Rajmal Jain Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 1454
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 374Penal Code, 1860 (IPC) — Section 357, 396, 412, 414
High Courts15 Apr 2011Allowed
Shivkupa Builders and Developers Vs State of Maharashtra and Others
Bombay High Court · (2011) 4 ALLMR 120 : (2011) 5 BomCR 434
Development Control Rules for Greater Mumbai, 1967 — Rule 10Maharashtra Regional and Town Planning Act, 1966 — Section 151, 152, 44, 45, 45Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 12(1), 12(10), 13, 13(2), 2
High Courts15 Apr 2011
Sociedade Zarapkar and Parker Ltd. Vs Salgaocar Engineers Pvt. Ltd. and Six Others
Bombay High Court · (2011) 04 BOM CK 0018
High Courts15 Apr 2011Dismissed
Smt. Amita J. S. Kakodkar and Shri Jayant Kakodkar Vs Shri Nagraj Kale and Smt. Sadhana Nagraj Kale
Bombay High Court · (2011) 04 BOM CK 0001
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2Constitution of India, 1950 — Article 227
High Courts13 Apr 2011Allowed
Commr. of C. Ex., Goa Vs General Manager, Bharat Sanchar Nigam Ltd.
Bombay High Court · (2012) 277 ELT 59 : (2013) 29 STR 103
Central Excises and Salt Act, 1944 — Section 35G, 35G(2)Finance Act, 2009 — Section 108Income Tax Act, 1961 — Section 260A
High Courts13 Apr 2011Dismissed
Anil Dattatray Parah Vs Election Commissioner and Others
Bombay High Court · (2011) 5 ALLMR 90 : (2011) 4 BomCR 151
Constitution of India, 1950 — Article 164, 164(4), 190(3), 324Representation of the People Act, 1951 — Section 101, 147, 149, 150, 151
High Courts13 Apr 2011Allowed
Gautam Jagtap, Dnyandeo Warpe and Dinkar Warpe Vs The Assistant Registrar Co-operative Societies (Milk) and Others
Bombay High Court · (2011) 4 ALLMR 148 : (2011) 4 BomCR 147 : (2011) 113 BOMLR 1526
Maharashtra Co-operative Societies Act, 1960 — Section 23, 27(3A), 29, 30, 91
High Courts13 Apr 2011Allowed
Vidya Balakdas Khobragade Vs Balakdas Shriram Khobragade and Kavita Balakdas Khobragade
Bombay High Court · (2011) 04 BOM CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 199, 34, 464, 465, 466
High Courts13 Apr 2011Allowed
Ganeshsing Bisansing Bawari Vs The State of Maharashtra
Bombay High Court · (2011) 04 BOM CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34Wild Life (Protection) Act, 1972 — Section 39, 51, 51(2), 9
High Courts13 Apr 2011
Hiru B. Barot Vs IPCA Laboratories Limited and The Presiding Officer, Labour Court IPCA Laboratories Limited Vs Hiru Barot and The Presiding Officer, Labour Court
Bombay High Court · (2011) 4 ALLMR 141 : (2011) 3 BomCR 581 : (2011) 113 BOMLR 1386 : (2011) 129 FLR 1031 : (2011) 4 LLJ 11 : (2011) LLR 644
Industrial Disputes Act, 1947 — Section 10(4), 17B, 2
High Courts11 Apr 2011Dismissed
Shri Chandrakant Babu Naik and Smt. Savitri Vaman Naik; (since deceased) represented by her legal heir, (a) Sakoba Vaman Naik and Others Vs Shri Rohidas Sukdo Naik and his wife, Smt. Bhagirathi Rohidas Naik and Shri Sanjay Rohidas Naik
Bombay High Court · (2011) 04 BOM CK 0136
High Courts11 Apr 2011Dismissed
Willis Europe B.V. Vs Willis India Insurance Brokers (P) Ltd.
Bombay High Court · (2011) 3 BomCR 574 : (2011) 113 BOMLR 1842 : (2011) 107 SCL 232
Companies Act, 1956 — Section 433, 591, 591(1), 592, 599
High Courts11 Apr 2011Allowed
The Maharashtra State Cooperative Marketing Federation Ltd. Vs Baliraja Krushiseva Bijotpadak Va Vi tarak Sahakari Sanstha Ltd., Sadhu Mule, Chairman of Baliraja Krushiseva Bijotpadak Va Vi tarak Sahakari Sanstha Ltd. and Shankar Laxman Puri
Bombay High Court · (2011) 4 BC 291 : (2011) 113 BOMLR 1646 : (2011) 4 RCR(Civil) 152 : (2011) 4 RCR(Civil) 152 : (2011) 4 RCR(Criminal) 38
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 420
High Courts11 Apr 2011
Escorts Limited Vs Subhash Zambad and The Malkapur Urban Co-operative bank Ltd.
Bombay High Court · (2011) 4 BomCR 110
Arbitration Act, 1940 — Section 24Arbitration and Conciliation Act, 1996 — Section 11, 5, 7, 8, 8(1)
High Courts11 Apr 2011Allowed
Bisram Sanu Jambhekar Vs State of Maharashtra
Bombay High Court · (2011) 04 BOM CK 0061
Penal Code, 1860 (IPC) — Section 302