High Courts16 Mar 2011
Superintending Engineer and Another Vs Sukhdeo Ramchandra Dhakite
Bombay High Court · (2011) 3 BomCR 740 : (2011) 129 FLR 923 : (2011) 3 LLJ 812 : (2011) LLR 662
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,466 of 3,665
High Courts16 Mar 2011
State of Maharashtra Vs Prashant Shegaonkar
Bombay High Court · AIR 2011 Bom 100 : (2011) 3 ALLMR 581 : (2011) 4 BomCR 334 : (2011) 113 BOMLR 1184 : (2011) 4 MhLj 579
Bombay Stamp Act, 1958 — Section 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 85, Order 21 Rule 94, Order 46 Rule 7, 113Registration Act, 1908 — Section 17(2)
High Courts16 Mar 2011Dismissed
Commissioner of C. Ex. Vs Kisanveer Ssk Ltd.
Bombay High Court · (2011) 267 ELT 639
High Courts16 Mar 2011Dismissed
Smt. Rekha Vs Shivaji Bhimrao Sapate
Bombay High Court · (2011) 3 ALLMR 279 : (2011) 4 BC 304 : (2012) 1 BomCR 847 : (2011) 3 MhLj 914
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 21A
High Courts15 Mar 2011Allowed
Mrs. Kanchan Sunil Mansingani and Mrs. Sharmila Raj Thackery Vs The State of Maharashtra
Bombay High Court · (2011) 7 RCR(Criminal) 156
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts15 Mar 2011
Ramila Kilachand Vs Harsh Rajnikanth Kilachand and Others
Bombay High Court · (2011) 3 ALLMR 336
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 20 Rule 18, Order 7 Rule 6
High Courts15 Mar 2011Dismissed
Mohan Ranganathan Vs State of Maharashtra and The Senior Inspector of Police
Bombay High Court · (2011) CriLJ 2725
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154
High Courts15 Mar 2011
Mr. Ashley Fernandes and 9 Ors Vs The State of Goa and 10 Ors
Bombay High Court · (2011) 03 BOM CK 0020
Constitution of India, 1950 — Article 226
High Courts14 Mar 2011Dismissed
Praful Jain Vs Abdul Sameer and State of Maharashtra
Bombay High Court · (2011) 03 BOM CK 0248
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397Limitation Act, 1963 — Article 131, 5
High Courts14 Mar 2011Dismissed
Ramdas Motiramji Matode and Sitaram Bajiraoji Kantale Vs The Additional Commissioner and Others
Bombay High Court · (2011) 3 ALLMR 283 : (2011) 4 BomCR 619 : (2011) 3 MhLj 462
Bombay Village Panchayat (Sarpanch and UpaSarpanch) Election Rules, 1964 — Rule 10, 16Bombay Village Panchayats Act, 1960 — Section 33, 33(4)
High Courts14 Mar 2011Allowed
Kolhapuri Bandu Lakade Petitioner Vs Yallappa Chinappa Lakade, Decd., thru'' Pooja @ Poojari Y. Lakade and Others
Bombay High Court · (2011) 3 ALLMR 599 : (2011) 3 BomCR 807 : (2011) 3 MhLj 348
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75
High Courts14 Mar 2011
Avertano Antonio Jose Furtado, through Power of Attorney Mr. Francis Xavier Furtado (since deceased through his legal Representatives) and Others Vs State Bank of India, Ramona Furtado Machado and Mr. Agnelo Machado
Bombay High Court · (2011) 03 BOM CK 0204
Constitution of India, 1950 — Article 227
High Courts14 Mar 2011Dismissed
Mr Vincent Jerome Dias and Others Vs The Salsette Catholic Co-op. and Housing Society Ltd. and Others
Bombay High Court · AIR 2012 Bom 5 : (2011) 3 ALLMR 591 : (2011) 6 BomCR 664 : (2011) 4 MhLj 589
High Courts14 Mar 2011Allowed
Shri Eknath Shankarrao Pagar Vs Bar Council of India, Bar Council of Maharashtra and Goa and The Enrollment Committee Bar Council of Maharashtra and Goa
Bombay High Court · AIR 2012 Bom 1 : (2011) 3 ALLMR 596 : (2011) 3 BomCR 742 : (2011) 3 MhLj 329 : (2011) 8 RCR(Civil) 2433
Advocates Act, 1961 — Section 24(1), 24(2), 48A
High Courts14 Mar 2011
Shriram Munjaji Raut Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 1194
Criminal Procedure Code, 1973 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 193, 306, 34, 498A
High Courts14 Mar 2011
Mr. Jairam I. Dialani Vs State of Goa And Smt. Maria De Gama E Miranda State of Goa and The Captain of Ports, Government of Goa Vs Mr. Jairam I. Dialani
Bombay High Court · (2011) 03 BOM CK 0129
High Courts14 Mar 2011
Jayant Agro Chemicals Ltd. Vs Income Tax Officer and Others
Bombay High Court · (2011) 241 CTR 424
Income Tax Act, 1961 — Section 10B, 143(3), 147, 148
High Courts14 Mar 2011Allowed
Laxmibai Gajanan Makode and Ors Vs Gajanan Motiram Makode and Others
Bombay High Court · (2012) BomCR(Cri) 88
High Courts11 Mar 2011
Bhagwant Nivrutti Jadhav Vs State of Maharashtra
Bombay High Court · (2011) 4 Crimes 269 : (2011) 8 RCR(Criminal) 2332
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 165(1), 165(3), 166Electricity Act, 2003 — Section 115, 135, 139, 154(5)