COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,468 of 3,665

High Courts10 Mar 2011Dismissed

Ramkrishna Punjo Nehate, Since deceased by his Heirs and Legal Representatives (Hemant Ramkrishna Nehate) Vs Suryabhan Banaji Shinde, Vishwanath Banaji Shinde, Sharad Ramkrishna Nehate and Umakant Ramkrishna Nehate

Bombay High Court · (2011) 3 ALLMR 97 : (2011) 4 BomCR 183

High Courts10 Mar 2011Dismissed

Bhaurao Saluba Ekande and Jija Saluba Ekande Vs Punjabrao Rangrao Chavan and Dnyandeo Rangnath Sade

Bombay High Court · (2011) 4 ALLMR 212 : (2011) 4 BomCR 592

High Courts10 Mar 2011Allowed

Radheshyam S. Gupta Vs Cosmos Cooperative Bank Limited, Madhukar Shantaram Chande, Mr. Rajaram V. Hande and Mr. Abdul Rauf Mohammad Kazi

Bombay High Court · (2011) 7 ALLMR 766 : (2013) 1 ARBLR 261 : (2011) 6 BomCR 387 : (2011) 3 MhLj 798

Arbitration and Conciliation Act, 1996 — Section 34Multi-State Cooperative Societies Act, 2002 — Section 84, 85

High Courts10 Mar 2011Allowed

Anurat Jadhav Vs The State of Maharashtra, The Additional Commissioner, Aurangabad Division and Surplus Land Determination Tribunal

Bombay High Court · (2011) 3 ALLMR 636 : (2011) 6 BomCR 602 : (2011) 4 MhLj 477

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 21, 45(2)

High Courts10 Mar 2011

Dr. B.R. Ambedkar Shikshan Sanstha Vs State of Maharashtra, Department of Higher and Technical Education, Rashtrasant Tukdoji Maharaj Nagpur University, The Director College and University Development Corporation, Rashtrasant Tukdoji Maharaj and Vidya Vikas Shikshan Sanstha

Bombay High Court · (2011) 5 ALLMR 201 : (2011) 3 BomCR 762 : (2011) 6 MhLj 193

Maharashtra Universities Act, 1994 — Section 82, 82(5)

High Courts10 Mar 2011

Vilas Shamrao Goyar @ Chota Papa Vs The State of Maharashtra and The Sub Divisional Police Officer

Bombay High Court · (2011) 03 BOM CK 0075

Constitution of India, 1950 — Article 166, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 10, 12(1), 3(2), 3(3)

High Courts10 Mar 2011Dismissed

Sharad Murlidhar Shukla Vs Shankar Ramkrushna Lakade

Bombay High Court · (2011) 7 ALLMR 748 : (2011) 4 BomCR 440 : (2011) 3 MhLj 800

Civil Procedure Code Amendment Act, 1999 — Section 115Constitution of India, 1950 — Article 226, 227

High Courts10 Mar 2011Dismissed

Crompton Greaves Limited Vs S.B. Lokhande and others

Bombay High Court · (2011) 130 FLR 908

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25

High Courts09 Mar 2011Dismissed

Babasaheb Malba (Kadam) Vs Raosaheb Bandgar, (died), through legal representatives Prayagbai Bandgar and Others

Bombay High Court · (2011) 3 ALLMR 755 : (2011) 6 BomCR 451 : (2011) 113 BOMLR 1019 : (2011) 4 MhLj 699

Registration Act, 1908 — Section 17, 49

High Courts09 Mar 2011

Shri. Tukaram Harkal Vs The State of Maharashtra and The Addl. Commissioner

Bombay High Court · (2011) 03 BOM CK 0215

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 21, 45(2)

High Courts09 Mar 2011

Anil Kothari Vs C.B.I., EOW and The State of Maharashtra Union of India (UOI) Vs Ram Pratap Singh, Abid Ali @ Munna Bhai and The State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0199

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29(1), 42(1), 42(2), 8Penal Code, 1860 (IPC) — Section 116, 120, 120A, 120B, 302

High Courts09 Mar 2011Dismissed

Mr. Nanu Gaonkar alias Nanu Diukar Vs M/s. Modest Builder and Others

Bombay High Court · (2011) 03 BOM CK 0185

Constitution of India, 1950 — Article 227

High Courts09 Mar 2011

Shri Agostinho Francisco Antonio de Jesus Coreia Afonso and Smt. Marina De Conceicao Pinto Philips Correia Afonso both Vs Shri William D''Costa Through his Attorney Shri Rosaria Almeida and Others

Bombay High Court · (2011) 03 BOM CK 0183

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 11, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 5

High Courts09 Mar 2011

State of Goa Vs M/s Parwani Builders and Bank of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0178

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts09 Mar 2011Allowed

AER Lingus Ltd. Vs Airport Authority of India and Union of India Airports Authority of India Vs AER Lingus Ltd. and The Official Liquidator, the Liquidator of the East West Travel and Trade Links Ltd.

Bombay High Court · (2011) 03 BOM CK 0175

High Courts09 Mar 2011Allowed

Shri Saibaba Gramin Vikas Sanstha and Another Vs Rashtrasant Tukdoji Maharaj Nagpur University and Others

Bombay High Court · (2011) 6 BomCR 582 : (2011) 3 MhLj 790

Maharashtra Universities Act, 1994 — Section 57, 57(2), 63(1)

High Courts09 Mar 2011Allowed

Sudhakar Patil Vs The State of Maharashtra, Addl. Commissioner, Aurangabad Division and The Chairman of Surplus Lands Determination Tribunal

Bombay High Court · (2011) 5 BomCR 824 : (2011) 3 MhLj 891

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 45(2)

High Courts09 Mar 2011

Martand Ramchandra Lohkare Vs The State of Maharashtra

Bombay High Court · (2011) 03 BOM CK 0141

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 451, 506

High Courts09 Mar 2011Allowed

Dasrao Deshpande through his L.Rs. namely Shri Deepak Ratnglikar Vs The State of Maharashtra, Addl. Divisional Commissioner, Aurangabad Division and The Chairman, Surplus Land Determination Tribunal

Bombay High Court · (2011) 5 ALLMR 128

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 45(2)

High Courts09 Mar 2011

Shri Heriberto Francisco Maria D''Cunha alias Heriberto D''Cunha since deceased through his Legal representatives (Josce Luis, alias Josce Domenio Luis, Advocate, Niceta Luis Linhares, alias Niceta Luis e Linhares and Eufrida Luis) Vs Shri Victor Luis Monteiro and Others

Bombay High Court · (2011) 03 BOM CK 0091

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Constitution of India, 1950 — Article 226, 227