High Courts24 Feb 2011Dismissed
Ms. Laxmi Anant Paranjpe Vs The State of Maharashtra and ILS Law College
Bombay High Court · (2011) 3 ALLMR 59 : (2011) 3 MhLj 67
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,474 of 3,665
High Courts24 Feb 2011
Ankush Gade and Others Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 324
High Courts24 Feb 2011Dismissed
Manohar Bodade Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(2), 2(1), 20
High Courts24 Feb 2011
Ajay Madhusudan Mukharjee and Kamlesh Khusal Rewar Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 792 : (2011) 2 Crimes 85
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts23 Feb 2011Allowed
Narayan Bansilal Vaishnav Vs Champatrao Tryambakrao Deshmukh, (dead through L. Rs. ), Smt. Shakuntalabai Deshmukh, Dr. Pravin Deshmukh and Pradeep Deshmukh
Bombay High Court · (2011) 3 ALLMR 198 : (2011) LLR 524
High Courts23 Feb 2011Allowed
Manohar Kamble Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 20, 7
High Courts23 Feb 2011
Ikram Suleman Qureshi Vs Mumbai Building Repairs and Reconstruction Board and Others
Bombay High Court · (2011) 3 ALLMR 61 : (2011) 5 BomCR 617 : (2011) 3 MhLj 936
Development Control Regulations for Greater Bombay, 1991 — Regulation 64(b)
High Courts23 Feb 2011Allowed
Anil Dhondiba Sabale and Madhukar Dhondiba Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 467
Penal Code, 1860 (IPC) — Section 304B, 34, 498A, 504
High Courts23 Feb 2011Allowed
World Sport Group (India) Private Limited Vs The Board of Control for Cricket in India
Bombay High Court · (2011) 3 ARBLR 256 : (2011) 4 BomCR 797 : (2011) 113 BOMLR 999
Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, 151Contract Act, 1872 — Section 17, 19
High Courts23 Feb 2011
Global Realtors and Arun Sadashiv Tirodkar and Others Vs Smt. Pramila Prakash Naik and Others
Bombay High Court · (2011) 02 BOM CK 0091
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11(d)
High Courts23 Feb 2011
Shri Atesham Ahmed Khan and Others Vs Lakadawala Developers Pvt. Ltd. and Others
Bombay High Court · (2011) 3 ALLMR 1 : (2011) 5 BomCR 192 : (2011) 3 MhLj 604
High Courts23 Feb 2011Dismissed
Jaisingh Wachu Rathod Vs Sau. Suman Rathod and Others
Bombay High Court · (2012) 1 DMC 273
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts22 Feb 2011Allowed
Vidarbha Irrigation Development Corporation Vs Ramesh Deshmukh and Others
Bombay High Court · (2011) 02 BOM CK 0104
High Courts22 Feb 2011
The Commissioner of Income Tax-II Vs Brahma Associates
Bombay High Court · (2011) 113 BOMLR 955 : (2011) 239 CTR 30 : (2011) 335 ITR 289 : (2011) 333 ITR 289 : (2011) 197 TAXMAN 459
Development Control Rules for Greater Mumbai, 1967 — Rule 1.1Development Control Rules for Pune Municipal Corporation, Pune, 1982 — Rule 13.6Income Tax Act, 1961 — Section 22, 54, 54F, 80IB(10)
High Courts22 Feb 2011
Shri Milagres Diogo Pereira since deceased through his legal heirs (Flora Pereirab, Diogo Pereirac and Elvis Pereira) Vs Communidade of Cacoda represented by Attorney Shri Madhu Rama Sawant and Smt. Rekha Borkar
Bombay High Court · (2011) 02 BOM CK 0025
Constitution of India, 1950 — Article 226, 227
High Courts22 Feb 2011Dismissed
Savitribai Waghmare and Another Vs Deorao Waghmare and Another
Bombay High Court · (2011) 4 ALLMR 302 : (2011) 6 BomCR 200 : (2011) 3 MhLj 794
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9
High Courts21 Feb 2011Allowed
Smt. Harsha Narayan Naik Vs The Director of Civil Supplies and Consumer Affairs, Government of Goa, Department of Civil Supplies and Consumer Affairs and State of Goa
Bombay High Court · (2011) 02 BOM CK 0173
Constitution of India, 1950 — Article 233, 234
High Courts21 Feb 2011
Ramesh Bhimraj Panhale Vs Kishor S. Chobe and The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0163
Limitation Act, 1963 — Article 19Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420
High Courts21 Feb 2011
Shri Keshav K. Parab Vs The Executive Engineer, Div. XIX (Bldg.), Bambolim Medical Project, The Dy. Director of Administration and The State of Goa
Bombay High Court · (2011) 5 BomCR 454
Industrial Disputes Act, 1947 — Section 9A
High Courts21 Feb 2011
Shri Devendra Raghuraj Deshprabhu and Shri Jitendra Raghuraj Deshprabhu Vs Rajendra Vassudeo Deshprabhu through heirs Vasudeo R. Deshprabhu and Nayantara R. Deshprabhu and Aparna R. Deshprabhu, house wife
Bombay High Court · (2011) 02 BOM CK 0148
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227