High Courts07 Mar 2011
Anant Nathu Mankar, Sou. Alka Anant Mankar and Pandurang Keshav Jhunjarrao Vs State of Maharashtra
Bombay High Court · (2011) CriLJ 2713 : (2011) 2 Crimes 50
Penal Code, 1860 (IPC) — Section 307, 326, 34, 504, 506
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,471 of 3,665
High Courts07 Mar 2011
Balwant Gadhave Vs The State of Maharashtra
Bombay High Court · (2011) 03 BOM CK 0092
Bombay Police Act, 1951 — Section 135, 37(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts07 Mar 2011
Rajendra Shaintilal Mistry Vs Ajanta Printpack Industries, Mahendra Keshav Mahakal and Ravindra Keshav Mahakal
Bombay High Court · (2011) 3 Crimes 501
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Mar 2011
R.P. Gautam Vs The Oil and Natural Gas Corporation Ltd. and The Board of Directors, Oil and Natural Gas Corporation Ltd. (ONGC)
Bombay High Court · (2011) 113 BOMLR 925
Central Vigilance Commission Act, 2003 — Section 8(1)Constitution of India, 1950 — Article 226Oil and Natural Gas Corporation (Conduct Discipline and Appeal) Rules, 1994 — Rule 34, 36, 36(2), 37, 38
High Courts07 Mar 2011Dismissed
Shri Salil Anupendra Chaturvedi Vs State of Maharashtra and Another The State of Maharashtra Vs Shri Salil Anupendra Chaturvedi
Bombay High Court · (2011) 03 BOM CK 0072
Bombay Police Act, 1951 — Section 2, 3, 4Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 36
High Courts07 Mar 2011Allowed
Munjaji Khupse and Others Vs The State of Maharashtra, The Additional Commissioner and The Chairman, Surplus Land Determination Tribunal
Bombay High Court · (2011) 4 ALLMR 219
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 21, 45(2), 6
High Courts07 Mar 2011Dismissed
Masaji Thoke Vs The State of Maharashtra
Bombay High Court · (2011) 3 ALLMR 161 : (2011) 3 BomCR 633 : (2011) 113 BOMLR 1070
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts07 Mar 2011
Wills India Insurance Brokers Pvt. Ltd. and Others Vs Insurance Regulatory and Development Authority, established under the provisions of the Insurance Regulatory and development Act, 1999 and Others
Bombay High Court · (2011) 3 ALLMR 117 : (2012) 1 BomCR 204 : (2011) 113 BOMLR 1115 : (2012) 114 SCL 225
Civil Procedure Code, 1908 (CPC) — Section 86(3)Constitution of India, 1950 — Article 19(1), 226, 226(2)Insurance Regulatory and Development Authority (Insurance Brokers) Regulations, 2002 — Regulation 13, 14(1), 15, 23, 34
High Courts04 Mar 2011Dismissed
Shri Prabhakar Ganapat Patil, Shri Balu DhakuDhadawe and Shri Anant Gangaram Patil Vs Kohinoor Mills an Unit of N.T.C. Ltd. and Shri J.P. Limaye
Bombay High Court · (2011) 3 ALLMR 65 : (2011) 4 LLJ 579 : (2011) 3 MhLj 917
Bombay Industrial Relations Act, 1946 — Section 3(13), 35, 35(1), 35(5), 36(3)Constitution of India, 1950 — Article 226
High Courts04 Mar 2011
Shri Coleto Remedio Simoes Vs Shri Santan Lobo, Domingo Cursino Simoes alias Corciano Simoes (Mrs. Saheeda Simoes e Gonsalves, Mr. Clifford Gonsalves, Mrs. Natasha Simoes e Rodrigues, Mr. Charles Rodrigues and Mr. Ryan John Simoes, Mrs. Evelyn D''Mello e Simoes), The Conservator of Forests (Conservation), Forest Department and The Deputy Collector and SDO
Bombay High Court · (2011) 03 BOM CK 0229
Preservation of Trees Act, 1984 — Section 12A
High Courts04 Mar 2011
Additional Commissioner of Sales Tax Vs Bunge India Pvt. Ltd.
Bombay High Court · (2011) 39 VST 213
High Courts04 Mar 2011
Chandrasen Chauhan Assistant Police Sub Inspector Vs The State of Maharashtra The Police Inspector Anti Corruption Bureau Beed
Bombay High Court · (2011) 1 Crimes 707
Criminal Procedure Code, 1973 (CrPC) — Section 107, 152, 313Prevention of Corruption Act, 1988 — Section 12(1), 13, 13(1), 13(2), 20
High Courts04 Mar 2011Dismissed
Kiran Kumar K. Khanda Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 2748
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 34, 439(1), 489A, 489B, 489C
High Courts04 Mar 2011
Commissioner of Sales Tax Vs Cadila Healthcare Limited
Bombay High Court · (2011) 39 VST 302
Maharashtra Value Added Tax Act, 2002 — Section 56(1)
High Courts04 Mar 2011Allowed
Mohan Vishwanath Mulay Vs Shamrao Raghunathrao Karyakarte
Bombay High Court · (2011) 7 ALLMR 691 : (2011) 3 BomCR 765 : (2011) 3 MhLj 662
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)
High Courts04 Mar 2011
Smt. Alka Chandewar Vs Sovind Nathuji Chandewar
Bombay High Court · (2011) 03 BOM CK 0014
Arbitration and Conciliation Act, 1996 — Section 11
High Courts04 Mar 2011Dismissed
Dy. Collector (L.A.), South Goa, Margao and The Executive Engineer, WD-XXV (R and B), PWD, Fatorda, Margao Vs Communidade of Cavelossim, Represented by Attorney, Shri Mathew Rodrigues
Bombay High Court · (2011) 03 BOM CK 0013
Land Acquisition Act, 1894 — Section 11, 18, 23, 30, 4
High Courts03 Mar 2011
The State of Maharashtra Vs Tatyaba Bajirao Jadhav, Bhausaheb Bajirao Jadhav, Sominath Tatyaba Jadhav and Babasaheb Natha Jadhav Gangadhar @ Bhaurao Thorat Vs Tatyaba Jadhav and Others
Bombay High Court · (2011) CriLJ 2717 : (2011) 8 RCR(Criminal) 2395
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 451
High Courts03 Mar 2011Allowed
Bhanudas Wani Vs Maharashtra State Electricity Board
Bombay High Court · (2011) 03 BOM CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Electricity Act, 2003 — Section 135
High Courts03 Mar 2011Allowed
Santosh Datta Chitalkar Vs Maharashtra State Electricity Board and State of Maharashtra
Bombay High Court · (2011) 1 Crimes 702
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Electricity Act, 2003 — Section 135