COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,470 of 3,665

High Courts07 Mar 2011Dismissed

Azam Khan Pathan Vs The State of Maharashtra, Education Department, The Education Officer (Secondary) and Head Master Shri Nath High School

Bombay High Court · (2011) 7 ALLMR 562 : (2011) 4 BomCR 616 : (2011) 5 MhLj 255

Constitution of India, 1950 — Article 226Secondary School Code, 2006 — Rule 26, 26.3, 26.4

Read judgment

High Courts07 Mar 2011

Dyanoba Shendge Vs The State of Maharashtra

Bombay High Court · (2011) 4 ALLMR 627

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

Read judgment

High Courts07 Mar 2011Allowed

Shivram A. Galbe Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0208

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

Read judgment

High Courts07 Mar 2011Allowed

Madan Shendge Vs The State of Maharashtra and The Additional Commissioner

Bombay High Court · (2011) 4 ALLMR 675

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

Read judgment

High Courts07 Mar 2011Allowed

Tukaram Nakate Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0206

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

Read judgment

High Courts07 Mar 2011

Vasant Hindurao Patil Vs The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2518

Penal Code, 1860 (IPC) — Section 354, 376

Read judgment

High Courts07 Mar 2011Allowed

Madhavrao Karhale Vs The State of Maharashtra, The Divisional Commissioner, Aurangabad Division and The Surplus Land Determination Tribunal

Bombay High Court · (2011) 03 BOM CK 0197

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

Read judgment

High Courts07 Mar 2011Allowed

Ashok Rangrao Deshmukh Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 4 ALLMR 325

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

Read judgment

High Courts07 Mar 2011Allowed

Gangubai Kadam, (Deceaded) through her L.Rs. Smt. Kondabai Rakhunde Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0165

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

Read judgment

High Courts07 Mar 2011Allowed

Hanumansing Parihar (Deceaded) through his L.Rs. Smt. Subhadrabai Parihar Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0164

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

Read judgment

High Courts07 Mar 2011Allowed

Ansiram Gavane Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0163

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

Read judgment

High Courts07 Mar 2011Allowed

Ghanshyam Solunke Vs The State of Maharashtra, The Additional Commissioner, Aurangabad Division and The Surplus Land Determination Tribunal Majalgaon

Bombay High Court · (2011) 03 BOM CK 0162

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 21, 45(2)

Read judgment

High Courts07 Mar 2011

Bharat Pandurang Pawar and Others Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 507 : (2011) 113 BOMLR 1361 : (2011) 8 RCR(Criminal) 2444

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

Read judgment

High Courts07 Mar 2011Allowed

Shaikh Ahmed Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 4 BomCR 412

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 13(2), 17(1), 17(2), 21

Read judgment

High Courts07 Mar 2011Allowed

Balasaheb Bhaurao Muley Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0149

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

Read judgment

High Courts07 Mar 2011

Bhalwani Vividh Karyakari Seva Sahkari Society Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2011) 3 ALLMR 301 : (2012) 2 BomCR 448 : (2011) 3 MhLj 964

Read judgment

High Courts07 Mar 2011Dismissed

Shaikh Khaled Vs The State of Maharashtra

Bombay High Court · (2011) 2 Crimes 26

Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 353

Read judgment

High Courts07 Mar 2011Allowed

Sidram Solunke, deceased through his L.Rs. (Dnyaneshwar @ Nanasaheb Solunke and Digamber Solunke) Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0125

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

Read judgment

High Courts07 Mar 2011

Sundarrao Deshmukh, (Deceased) through his L.Rs Smt. Shantabai Deshmukh Vs The State of Maharashtra and The Additional Commissioner, Aurangabad Division

Bombay High Court · (2011) 03 BOM CK 0105

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

Read judgment

High Courts07 Mar 2011Dismissed

Shaikh Salim Vs The State of Maharashtra

Bombay High Court · (2011) 2 Crimes 19

Penal Code, 1860 (IPC) — Section 34, 393

Read judgment