High Courts21 Feb 2011Dismissed
State of Goa Vs Smt. Sapana @ Savita Naik
Bombay High Court · (2011) 1 Crimes 726
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 392
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,475 of 3,665
High Courts21 Feb 2011Allowed
The Executive Engineer, Public Works Department Vs Namdeo Govindrao Nandurkar
Bombay High Court · (2011) 4 ALLMR 611 : (2011) 129 FLR 1037 : (2011) 4 MhLj 33
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 10, 12, 25F, 25G
High Courts21 Feb 2011
Anant Chintaman Oze since deceased through his heirs (Dilip Anant Oze and Pushpakant alias Pushpasheel Anant Oze) and Kashinath Chintaman Oze represented by their Constituted Attorney Kuntilal Chandmal Muthiyan Vs Laxman Mahadu Nigrose and Maharashtra Revenue Tribunal
Bombay High Court · (2011) 3 ALLMR 56 : (2011) 6 BomCR 462 : (2011) 3 MhLj 324
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 227
High Courts21 Feb 2011Dismissed
Vijay Chauragade Vs Hindustan Petroleum Corporation Limited and Union of India (UOI)
Bombay High Court · (2011) 3 ALLMR 192 : (2011) 3 MhLj 822
Constitution of India, 1950 — Article 14
High Courts21 Feb 2011Allowed
Kamlesh Dashrath Dethe and Others Vs State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 2557
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 144, 148, 149, 302
High Courts21 Feb 2011
Mr. Sucorro Fernandes Vs Mr. Menino Jose Crasto and Mrs. Adelina Crasto
Bombay High Court · (2011) 4 BomCR 501
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts21 Feb 2011Allowed
Mahendra Baliram Kamble Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 796 : (2011) 2 DMC 428
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Feb 2011Dismissed
Ashok Sahebrao Borude Vs The State of Maharashtra
Bombay High Court · (2011) 2 Crimes 367
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 309
High Courts21 Feb 2011
Smt. Premalata Subhash Nabaria Vs Shri Paras Shantilal Kankaria
Bombay High Court · (2011) 02 BOM CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 2, 239, 244, 245, 245(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 403, 423
High Courts21 Feb 2011Dismissed
United India Insurance Company Ltd. Vs Manojkumar Parmeshwar Mahato and Another
Bombay High Court · (2011) 2 TAC 754
Workmens Compensation Act, 1923 — Section 30
High Courts21 Feb 2011
Mahavir Steel Industries (P) Ltd., Pune and Another Vs Pune Workers Union, Pune and Another
Bombay High Court · (2011) 130 FLR 1103 : (2012) 1 LLJ 342 : (2012) 3 SLJ 73
Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25F, 25G, 25HMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
High Courts21 Feb 2011
Mr. Albert Wilson De Joao Vs State and Public Prosecutor, High Court of Bombay at Goa
Bombay High Court · (2011) 02 BOM CK 0003
Penal Code, 1860 (IPC) — Section 328, 376
High Courts18 Feb 2011Allowed
Shri Sudhesh Heramb Dalvi, Proprietor of Shravani Real Estates Vs CCI Limited
Bombay High Court · (2011) 02 BOM CK 0175
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 39 Rule 1
High Courts18 Feb 2011
Videocon International Ltd. and Mr. Maheshwar V. Kasbekar Vs Union of India (UOI), Joint Secretary, Government of India, Ministry of Commerce, The Chief Controller of Imports and Exports and The Joint Chief Controller of Imports and Exports
Bombay High Court · (2011) 113 BOMLR 906 : (2011) 184 ECR 196
Imports and Exports (Control) Act, 1947 — Section 4, 6, 7
High Courts18 Feb 2011Dismissed
The State of Maharashtra and The Special Land Acquisition Officer, B and C Vs Narmadabai Kalyankar
Bombay High Court · (2011) 3 ALLMR 657 : (2011) 4 BomCR 622 : (2011) 5 MhLj 734
Land Acquisition Act, 1894 — Section 12(2), 18, 4, 4(1), 6
High Courts18 Feb 2011
Tarkeshwar Goraknath Pandey Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 569
Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts18 Feb 2011Dismissed
Smt. Manoramabai Limaye, since deceased through legal heirs and legal representatives (Shri Arun Vishwanath Limaye and Shri Waman Vishwanath Limaye) and Shri Waman Vishwanath Limaye Vs Smt. Pramila Vijay Phansalkar Smt. Pramila Vijay Phansalkar Vs Smt. Manoramabai Limaye, since deceased through legal heirs and legal representatives (Shri Arun Vishwanath Limaye and Shri Waman Vishwanath Limaye) and Shri Waman Vishwanath Limaye
Bombay High Court · (2011) 7 ALLMR 292 : (2011) 6 BomCR 389 : (2011) 2 RCR(Rent) 517
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 26Constitution of India, 1950 — Article 227
High Courts18 Feb 2011Dismissed
The State of Maharashtra and The Special Land Acquisition Officer Vs Uttam Uttarwar
Bombay High Court · (2011) 4 ALLMR 317
Land Acquisition Act, 1894 — Section 12(2), 18, 4, 4(1), 6
High Courts18 Feb 2011Dismissed
Sow Laxmibai Savant Vs The State of Maharashtra
Bombay High Court · (2011) 2 Crimes 750
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 366A, 376
High Courts18 Feb 2011Allowed
Jankiram Pandharinath Thorat Vs The Akot Municipal Council, Akot
Bombay High Court · (2011) 2 ALLMR 792 : (2011) 2 BomCR 487 : (2011) 130 FLR 427 : (2011) 3 MhLj 702
Central Provinces and Berar Municipalities Act, 1922 — Section 186(2)(5)Limitation Act, 1963 — Section 14, 14(1)Maharashtra Municipalities Act, 1965 — Section 79(3)