COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,473 of 3,665

High Courts01 Mar 2011Dismissed

Uttam Kahane Vs Chandramohan Hangekar, G.B. Nannor and S.M. Supekar

Bombay High Court · (2012) BomCR(Cri) 217

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48, 48(1)Penal Code, 1860 (IPC) — Section 21

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High Courts01 Mar 2011Dismissed

Land Acquisition Officer, PWD (Cell), Panaji and The Executive Engineer, W.D. VI, P.W.D., Fatorda, Margao Vs Shri Martinho Wilson das Chagas e Silva

Bombay High Court · (2011) 03 BOM CK 0012

Land Acquisition Act, 1894 — Section 11, 18, 4

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High Courts01 Mar 2011Dismissed

Dr. Armando De Silva and Others Vs Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete, Goa-403707, The Chief Engineer, Konkan Railway Corporation Ltd. 4th Floor Souza Towers, Church Square, Panaji, Goa-403001, Michael de Silva and Suzette de Silva

Bombay High Court · (2011) 03 BOM CK 0009

Land Acquisition Act, 1894 — Section 11, 18, 19, 23, 24

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High Courts28 Feb 2011Allowed

Ashok Bandu Kakade Vs The State of Maharashtra

Bombay High Court · (2011) 1 Crimes 738

Criminal Procedure Code, 1973 (CrPC) — Section 164(2)Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 324

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High Courts28 Feb 2011Dismissed

Bhima Sontakke Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 560 : (2011) 8 RCR(Criminal) 2344

Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 34, 363, 366, 376

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High Courts28 Feb 2011Allowed

Sushma Rameshwar Ubale Vs Rameshwar Keshao Ubale

Bombay High Court · (2011) 2 ALLMR 727 : (2011) 6 BomCR 138 : (2011) 3 MhLj 579

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13(1)

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High Courts28 Feb 2011Allowed

Tops Security Ltd. Vs A.K. Agarwal, Authority Under Minimum Wages Act, 1948 and Others

Bombay High Court · (2011) 130 FLR 374 : (2012) 1 LLJ 211 : (2012) LLR 265 : (2012) 3 SLJ 99

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High Courts28 Feb 2011Dismissed

Hussain Mahmood Siraji Vs Sayed Ali Akbar Rizvi and Others

Bombay High Court · (2012) BomCR(Cri) 271

Criminal Procedure Code, 1973 (CrPC) — Section 372

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High Courts28 Feb 2011

Sanjaykumar Jain Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 455 : (2011) 2 Crimes 69

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 323, 324, 34, 427, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts28 Feb 2011

Executive Engineer, Works Division VI (R.S.) P.W.D., Fatorda, Margao and Deputy Collector (LA) MPT, Mormugao Goa Vs Communidade of Cortalim

Bombay High Court · (2011) 02 BOM CK 0005

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High Courts25 Feb 2011

Smt. Samina Siddiqui and Others Vs Sk. Saleem and Others

Bombay High Court · (2012) ACJ 1197 : (2011) 2 ALLMR 803 : (2011) 4 BomCR 625 : (2011) 3 MhLj 610 : (2011) 2 TAC 558

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High Courts25 Feb 2011Dismissed

Dashrath Pujari Vs The Municipal Council and The State of Maharashtra

Bombay High Court · (2011) 3 ALLMR 78 : (2011) 5 BomCR 854 : (2011) 3 MhLj 846

Bombay Government Premises (Eviction) Act, 1955 — Section 4, 4(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 92

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High Courts25 Feb 2011Allowed

National Insurance Co. Ltd. Vs Bruno Baltazar Saldanha and others

Bombay High Court · (2012) ACJ 2253 : (2011) 3 TAC 469

Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts25 Feb 2011Allowed

Mansingh Baburao Garud Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 235

Criminal Procedure Code, 1973 (CrPC) — Section 320(5)Penal Code, 1860 (IPC) — Section 354, 376, 451, 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts25 Feb 2011Dismissed

Hidayatali Sayyed Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2011) 3 ALLMR 195 : (2012) 1 BomCR 236 : (2011) 129 FLR 767 : (2011) LLR 521 : (2011) 2 MhLj 949

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts25 Feb 2011

Saraswat Cooperative Bank Ltd. Vs Fariruddin Quereshi N. and Others

Bombay High Court · (2013) 1 ARBLR 129 : (2012) 1 BomCR 902

Arbitration and Conciliation Act, 1996 — Section 34, 35, 36, 37, 7Bombay Court Fees Act, 1959 — Article 1, 13, 3, 3ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 6, Order 2 Rule 3, Order 41 Rule 1, 100

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High Courts25 Feb 2011Allowed