High Courts30 Mar 2011
Shri Raju Bihari @ Rajesh Kumar Vs State of Goa, The Inspector General of Prisons and The Superintendent of Prisons
Bombay High Court · (2011) 03 BOM CK 0132
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,461 of 3,665
High Courts30 Mar 2011
Maharashtra Rajya Kapus Utpadak Panan Mahasangh Marayadit Vs Sheshrao Sanduji Jogdand
Bombay High Court · (2011) 4 ALLMR 305
High Courts30 Mar 2011
Nathmal Tannalal Janu and Madanlal Rampratap Jaju Vs Bansilal Chandulal Jaju and Charity Commissioner
Bombay High Court · (2011) 4 ALLMR 183 : (2011) 3 BomCR 745 : (2011) 3 MhLj 785
Bombay Public Trusts Act, 1950 — Section 2(13)Bombay Public Trusts Rules, 1951 — Rule 7A
High Courts30 Mar 2011Dismissed
Reliance Media Works Vs Commissioner of C. Ex., Mumbai-V
Bombay High Court · (2011) 270 ELT 328
High Courts29 Mar 2011
Edwin Mascarenhas Vs The Chief Town Planner and Others
Bombay High Court · (2011) 03 BOM CK 0191
High Courts29 Mar 2011
Shri Shahu Chhatrapati Shikshan Sanstha Vs State of Maharashtra and National Council for Teacher Education Western Regional Committee
Bombay High Court · (2011) 4 ALLMR 187 : (2011) 3 BomCR 782 : (2011) 3 MhLj 752
High Courts29 Mar 2011Allowed
Mr. Madhukar Swami Pallerala Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 797
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 50, 8
High Courts29 Mar 2011
Mr. Subhash Krishnan Vs State of Goa and The Superintendent, Central Jail
Bombay High Court · (2011) 03 BOM CK 0145
Penal Code, 1860 (IPC) — Section 302
High Courts29 Mar 2011Allowed
Sumita Pradipkumar Dixit Vs Smt. Pushpadevi G. Makharia and Others
Bombay High Court · (2011) 4 ALLMR 198 : (2011) 4 BomCR 339 : (2011) 113 BOMLR 1318 : (2011) 3 MhLj 755
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, 153, 16General Clauses Act, 1897 — Section 6
High Courts29 Mar 2011Dismissed
Ramchandra Ganpatrao Hande alias Handege Vs Vithalrao Hande and Others
Bombay High Court · (2011) 4 ALLMR 189 : (2011) 4 BomCR 326 : (2011) 113 BOMLR 1302 : (2011) 4 MhLj 50 : (2011) 8 RCR(Civil) 2369
Succession Act, 1925 — Section 211, 213, 216, 217
High Courts29 Mar 2011
Mr. Antonio F. do Rosario Vs The State of Goa
Bombay High Court · (2011) 03 BOM CK 0019
Constitution of India, 1950 — Article 226
High Courts28 Mar 2011Dismissed
Shri. Gopinath Morajkar Vs Mr. Pandurang Dabholkar and Another
Bombay High Court · (2011) 03 BOM CK 0173
High Courts28 Mar 2011Dismissed
Ghisalal C. Shah and Krystal Stone Exports Limited and Others Vs Official Assignee, High Court and G.C. Shah and Others etc. etc.
Bombay High Court · AIR 2011 Bom 126 : (2011) 4 BomCR 348 : (2011) 113 BOMLR 1394
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 14
High Courts28 Mar 2011
Shri Greesh Agarwal Vs National Buildings Construction Corporation Limited and Another
Bombay High Court · (2011) 03 BOM CK 0071
Arbitration and Conciliation Act, 1996 — Section 14, 15, 42
High Courts28 Mar 2011
Sahyadri Earthmovers Vs L and T Finance Limited and Another
Bombay High Court · (2011) 7 ALLMR 279 : (2011) 6 BomCR 393 : (2011) 4 MhLj 200
Arbitration and Conciliation Act, 1996 — Section 12, 13, 18, 19, 20Civil Procedure Code, 1908 (CPC) — Section 89
High Courts28 Mar 2011Dismissed
The Director of Education, State of Goa and The Headmistress, Government High School, Namoshin, Guirim, Bardez, Goa Vs Thomas A. Fernandes Employed at Government Higher Secondary School, Panaji, Goa
Bombay High Court · (2011) 03 BOM CK 0023
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts28 Mar 2011Dismissed
Mapusa Jana Jagruti Samiti Vs Kadamba Transport Corporation Limited and Others
Bombay High Court · (2011) 03 BOM CK 0007
Constitution of India, 1950 — Article 226
High Courts25 Mar 2011
Smt. Diana Brazilia Rodrigues and Shri Savio Rodrigues Vs Mr. Hari V. Chatim and Others
Bombay High Court · (2011) 03 BOM CK 0230
Constitution of India, 1950 — Article 227
High Courts25 Mar 2011
Bade Miya and Others Vs Mubin Ahmed Zahurislam
Bombay High Court · (2011) 3 ALLMR 540 : (2011) 113 BOMLR 1207 : (2011) 3 MhLj 813
Trade Marks Act, 1999 — Section 69(2)
High Courts25 Mar 2011Allowed
Major Yogesh Chandra Madhav Sayanakar and Shruti Kulkarni Vs The Chief of Army Staff Integrated Head Quarters (Army) Ministry of Defence and Others
Bombay High Court · (2011) 3 ALLMR 530 : (2011) 5 BomCR 679 : (2011) 113 BOMLR 2386 : (2011) 3 MhLj 620
Armed Forces Tribunals Act, 2007 — Section 14Army Act, 1950 — Section 21Army Rules, 1954 — Rule 16C, 19, 20, 21