High Courts23 Mar 2011Allowed
Dnyaneshwar Balu Patole and Santosh Mahadev Thorat Vs The State of Maharashtra
Bombay High Court · (2011) 03 BOM CK 0148
Evidence Act, 1872 — Section 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,463 of 3,665
High Courts23 Mar 2011
Jyotsna Manikal Bhandari and Shailesh Jaikumar Bhandari Vs Kesharchand Gulabchand and Others
Bombay High Court · (2011) 3 ALLMR 548 : (2011) 6 BomCR 630 : (2011) 4 MhLj 369
High Courts23 Mar 2011
Commissioner of Central Excise Vs Micro Inks Ltd. and Joint Secretary, Govt. of India, Department of Revenue
Bombay High Court · (2011) 270 ELT 360
Central Excise Rules, 1944 — Rule 57(1), 57F(1)Central Excise Rules, 2002 — Rule 18CENVAT (Credit) Rules, 2002 — Rule 3(1), 3(4), 3(5)
High Courts23 Mar 2011
Shri Mariano J.B. Fernandes Vs State of Goa and Directorate of Craftsmen Training Government of Goa
Bombay High Court · (2011) 03 BOM CK 0094
Constitution of India, 1950 — Article 309Goa Civil Services (Retirement) Rules, 2000 — Rule 3, 3(1)
High Courts23 Mar 2011Dismissed
Isibars Limited Vs Commerz Bank and Chairperson Debt Recovery Tribunal
Bombay High Court · (2011) 3 ALLMR 132 : (2011) 4 BC 278 : (2011) 6 BomCR 423 : (2011) 3 MhLj 894
Banking Regulation Act, 1949 — Section 5Maharashtra Rent Control Act, 1999 — Section 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 2
High Courts23 Mar 2011Dismissed
Mr. Ishpal Singh Kahai Vs Mrs. Ramanjeet Kahai
Bombay High Court · (2011) 3 ALLMR 353 : (2011) 4 BomCR 656 : (2011) 113 BOMLR 1234 : (2011) 3 CivCC 746 : (2011) 2 DMC 250 : (2011) 3 MhLj 849 : (2011) 3 RCR(Civil) 704 : (2011) 3 RCR(Civil) 704 : (2011) 3 RCR(Criminal) 474 : (2011) 3 RCR(Criminal) 474
Domestic Violence and Matrimonial Proceedings Act, 1976 — Section 1, 1(1), 1(10), 1(2), 1(3)Protection of Women From Domestic Violence Act, 2005 — Section 17(1), 2, 26, 3
High Courts23 Mar 2011Allowed
Arviva Industries (India) Ltd. Vs Union of India (UOI)
Bombay High Court · (2011) 267 ELT 599
Customs Act, 1962 — Section 27(2)
High Courts23 Mar 2011Dismissed
Skoda Auto India Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2011) 268 ELT 37
Customs Act, 1962 — Section 114ACustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2(2)
High Courts22 Mar 2011Allowed
Vivek Bhaiyasaheb Deshmukh and Mohd. Nadeem Mohd. Rashid Vs Returning Officer-cum-Collector, Election Officer-cum-Special Land Acquisition Officer and Shri Babasaheb Naik Kapus Utpadak Sahakari Sut Girni Maryadit, Pimpalgaon (Kanha)
Bombay High Court · (2011) 3 ALLMR 99 : (2011) 4 BomCR 415 : (2011) 4 MhLj 733
High Courts22 Mar 2011Allowed
Sunil Chavan Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 542
Penal Code, 1860 (IPC) — Section 186, 21, 323, 332, 353
High Courts22 Mar 2011Dismissed
Ashish Parikh Vs State of Maharashtra and Ashit Vinod Shah
Bombay High Court · AIR 2011 Bom 400 : (2012) 3 BC 29 : (2011) 3 BC 348 : (2011) 4 KLJ 4 : (2011) 4 RCR(Civil) 797 : (2011) 4 RCR(Criminal) 685
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Mar 2011
Chhotu @ Asif Istraeel Shaikh Vs The State of Maharashtra
Bombay High Court · (2011) 03 BOM CK 0218
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(l)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)Maharashtra Juvenile Justice (Care and Protection of Children) Amendment Rules, 2011 — Rule 8G, 8G(5)
High Courts22 Mar 2011Dismissed
Rameshwar Sarode Vs The State of Maharashtra and Others
Bombay High Court · (2011) 03 BOM CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts22 Mar 2011Dismissed
Vinod Kinger Vs SBI Global Factors Ltd. and State of Maharashtra
Bombay High Court · (2011) 3 BC 550 : (2011) 4 MhLj 282
Criminal Procedure Code, 1973 (CrPC) — Section 138, 178, 201, 202, 202(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 498A
High Courts22 Mar 2011Dismissed
Vinod Thakre Vs The State of Maharashtra
Bombay High Court · (2011) 03 BOM CK 0137
Penal Code, 1860 (IPC) — Section 307, 376
High Courts22 Mar 2011Dismissed
The State of Maharashtra at the instance of Shri R.D. Kokadwar, Food Inspector, Food and Drug Admn. Vs Bhausaheb Balaji Korde, Chairman, Bhima Gajaba Holgir, Vice Chairman, Dagadu Baban Kanawade, Secretary, Accused No. 4 and The Firm Lingeshwar Sahakari Dudh Vyavsaik Sanstha Ltd.
Bombay High Court · (2011) CriLJ 2739
Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16, 17, 20Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts22 Mar 2011Dismissed
Deepak Mallaji Atram Vs Sheikh Farid Sheikh Suleman
Bombay High Court · (2011) 03 BOM CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 203, 319, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts22 Mar 2011Dismissed
Shri Sheshrao Vs The State of Maharashtra and Others
Bombay High Court · (2011) 03 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts22 Mar 2011
Mr. Premanand S. Korgaonkar Vs The Board of Trustees of The Port of Mormugao
Bombay High Court · (2011) 03 BOM CK 0002
High Courts21 Mar 2011Dismissed
Yashwant Vaidya Vs The State of Maharashtra and Others
Bombay High Court · (2012) BomCR(Cri) 283 : (2011) 2 DMC 663
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A