COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,476 of 3,665

High Courts18 Feb 2011

Smt. Mariam Bi Khan Vs Revision Authority (Central Government), Government of India, Ministry of Mines and The Government of Goa

Bombay High Court · (2011) 02 BOM CK 0060

Constitution of India, 1950 — Article 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

Read judgment

High Courts18 Feb 2011Allowed

Kalpana Narayanrao Kadam (Dr.) Vs Godavari Manor Charitable Trust and Others

Bombay High Court · (2012) 2 BomCR 792

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(2), 2(9)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 13, 17, 17B

Read judgment

High Courts18 Feb 2011

Konkan Railway Corporation Ltd. Vs Konkan Railway Region (Urban) Co-operative Credit Society Limited, V. R. Malgi Foundation Tust

Bombay High Court · (2011) 02 BOM CK 0014

Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4

Read judgment

High Courts17 Feb 2011

Smt. Chaya Jagan Kale Vs The State of Maharashtra and Jai Santoshi Ma Mahila Bachat Gat.

Bombay High Court · (2011) 4 BomCR 423 : (2011) 113 BOMLR 946

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 5

Read judgment

High Courts17 Feb 2011Dismissed

Shri Radhelal Jaiswal (Deceased) through Shri Prakash Jaiswal Vs Sheshrao Lad and The State of Maharashtra

Bombay High Court · (2011) CriLJ 2233 : (2011) 2 Crimes 444

Penal Code, 1860 (IPC) — Section 21, 379, 427, 499, 500

Read judgment

High Courts17 Feb 2011

Shri Digambar Ganpat Korde, Prop: Sahayandry Krishi Kendra Vs Shri Vinayakrao Anandrao Gawande and The State of Maharashtra

Bombay High Court · (2011) 02 BOM CK 0166

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts17 Feb 2011Allowed

Mahesh Shivram Puthran Vs The Commissioner of Police, Senior Police Inspector, Director General of Police and State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 1158

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 142, 154, 173(2), 4, 4(2)Maharashtra Regional and Town Planning Act, 1966 — Section 43, 44, 45, 47, 52

Read judgment

High Courts17 Feb 2011

Mrs. Jacqueline Pereira Vs Diniz C.T. Demello

Bombay High Court · (2011) 02 BOM CK 0150

Constitution of India, 1950 — Article 227

Read judgment

High Courts17 Feb 2011Allowed

Union of India (UOI) Vs Jagdish Singh and Another and Others

Bombay High Court · (2011) 113 BOMLR 881 : (2011) CriLJ 2601

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Evidence Act, 1872 — Section 105, 67, 76(1), 8, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 22, 24, 27(A)

Read judgment

High Courts17 Feb 2011Dismissed

Ajay Kumar Madanlal Bajla Vs Mrs. Neha Vishal Bajla and Others

Bombay High Court · (2011) 3 ALLMR 303 : (2011) 5 BomCR 640 : (2011) 3 CivCC 631 : (2011) 2 DMC 789 : (2011) 4 MhLj 808 : (2011) 3 RCR(Civil) 636 : (2011) 3 RCR(Civil) 636 : (2011) 3 RCR(Criminal) 469 : (2011) 3 RCR(Criminal) 469

Evidence Act, 1872 — Section 106Family Courts Act, 1984 — Section 17, 19, 19(1), 7(1)Income Tax Act, 1961 — Section 24, 80

Read judgment

High Courts17 Feb 2011

Sharda Motor Industries Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2011) 113 BOMLR 1179 : (2011) 184 ECR 223 : (2011) 267 ELT 634 : (2012) 34 STT 500 : (2011) 39 VST 282 : (2010) 39 VST 282

Central Excise Rules, 2002 — Rule 12Constitution of India, 1950 — Article 226Service Tax Rules, 1994 — Rule 10

Read judgment

High Courts17 Feb 2011Dismissed

Murali Luderkar Vs Shubham Murali Luderkar and The State of Maharashtra

Bombay High Court · (2011) 02 BOM CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19

Read judgment

High Courts17 Feb 2011Allowed

Arun Wahane Vs The State of Maharashtra

Bombay High Court · (2011) CriLJ 2220

Criminal Procedure Code, 1973 (CrPC) — Section 215, 216, 216(4), 217, 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts17 Feb 2011