High Courts11 Feb 2011Allowed
Abdul Jabbar and Others Vs The State of Maharashtra
Bombay High Court · (2012) 1 DMC 37
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 107, 304, 306, 34, 498
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,478 of 3,665
High Courts11 Feb 2011
Praveena Industries, a Proprietory concern of Shri Anthony Mendonca Vs Commissioner Labour and Employment, Government of Goa, The Mamlatdar of Quepem and Revenue Recovery Officer and Shri Shashikant Adel
Bombay High Court · (2011) 02 BOM CK 0062
Constitution of India, 1950 — Article 227
High Courts11 Feb 2011Allowed
State Bank of India Vs Shri Pramod Deshmukh, Shri Saurabh Deshmukh, Shri Pramod Deshmukh and Sau. Vrunda Deshmukh
Bombay High Court · (2011) 2 ALLMR 520 : (2012) 1 BC 314 : (2011) 4 BomCR 466 : (2011) 113 BOMLR 849 : (2011) 102 CLA 360 : (2011) 3 MhLj 71 : (2011) 8 RCR(Civil) 1260 : (2011) 106 SCL 497
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151, 9AMaharashtra Co-operative Societies Act, 1960 — Section 164, 91Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(8)
High Courts11 Feb 2011Dismissed
Sanjay Shriram Gondchar Vs The State of Maharashtra and The Superintendent
Bombay High Court · (2012) BomCR(Cri) 472 : (2011) CriLJ 2204 : (2011) 3 MhLj 124
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 392, 395, 397
High Courts10 Feb 2011Dismissed
Vasant Kheraj Bhanushali and Others Vs Goregaon Siddharth Nagar Sahakari Grih Nirman Sanstha Ltd. and Others
Bombay High Court · (2011) 2 ALLMR 540 : (2011) 3 BomCR 42 : (2011) 3 MhLj 433
Maharashtra Housing and Area Development Act, 1976 — Section 95A
High Courts10 Feb 2011Allowed
Radhakisan Khandagale and Kachru Khandagale Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 2612
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 107, 304(B), 306, 34, 498(A)
High Courts10 Feb 2011
Mrs. Anuradha Ashok Naik Vs Mr. Ashok Sagun Naik.
Bombay High Court · (2011) 2 BomCR 497 : (2011) 3 MhLj 586
Family Courts Act, 1984 — Section 14, 15
High Courts10 Feb 2011
The Managing Director Shree Panchaganga Sahakari Sakar Karkhana Ltd. Vs Kallappa Narasappa Sangale and Others Kallappa Narasappa Sangale and Others Vs The Managing Director Shree Panchaganga Sahakari Sakar Karkhana Ltd.
Bombay High Court · (2011) 7 ALLMR 120 : (2012) 1 BomCR 409 : (2011) 130 FLR 160 : (2012) 1 LLJ 225 : (2011) LLR 822 : (2011) 3 MhLj 183
Bombay Industrial Relations Act, 1946 — Section 84
High Courts10 Feb 2011Dismissed
Municipal Corporation of Greater Mumbai Vs Mr. Thomas Mathew, Mr. Jhonson Mathew and Mr. Sabastian Mathew
Bombay High Court · (2011) 02 BOM CK 0129
Mumbai Municipal Corporation Act, 1888 — Section 167, 314, 342, 351, 354A
High Courts10 Feb 2011Dismissed
Commissioner of Service Tax Vs WNS Global Service (P) Ltd.
Bombay High Court · (2011) 22 STR 609
CENVAT (Credit) Rules, 2004 — Rule 5
High Courts10 Feb 2011Allowed
Commissioner of Central Excise and Customs Vs Ahmednagar Forging Ltd.
Bombay High Court · (2011) 02 BOM CK 0117
Central Excises and Salt Act, 1944 — Section 11A, 11A(1A), 11A(2B), 11AA, 11AB
High Courts10 Feb 2011Dismissed
Vishwanath P. Mahadeshwar Vs Suryawanshi Balrup Thakur and Others
Bombay High Court · (2011) 02 BOM CK 0113
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A
High Courts10 Feb 2011
Shantilal Khushaldas Pvt. Ltd. Vs Smt. Radha Nandlal Karlo and Others
Bombay High Court · (2011) 02 BOM CK 0072
Constitution of India, 1950 — Article 227
High Courts10 Feb 2011
Krishna Babu Bhoir and Others Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 1813 : (2011) 2 Crimes 144
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135, 37(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 294, 313
High Courts10 Feb 2011Dismissed
Manik Solav Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 360Penal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 498A
High Courts10 Feb 2011
Shabbir Mohamed Ishaque Bagwan Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
High Courts10 Feb 2011Allowed
Smt. Jyotsna Metha and five others Vs Smt. Charu Joshi and six others
Bombay High Court · (2011) 02 BOM CK 0002
Constitution of India, 1950 — Article 227
High Courts09 Feb 2011Allowed
Shri Gopaldas Deosthan Vs State of Maharashtra and Chairman, Surplus Land Determination Tribunal
Bombay High Court · (2011) 2 ALLMR 877 : (2011) 2 BomCR 502 : (2011) 3 MhLj 50
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 47(2)
High Courts09 Feb 2011Allowed
Ganesh Gedam and Sau. Gangabai Gedam Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 845
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 Feb 2011Dismissed
The State of Maharashtra and Executive Engineer Vs Harshdeepsing Kisansingh Siddhu and Amrutkaur Kisansingh Siddhu Harshdeepsing Kisansingh Siddhu and Amrutkaur Kisansingh Siddhu Vs The State of Maharashtra and Executive Engineer
Bombay High Court · (2012) 1 BomCR 391 : (2011) 3 MhLj 631
Land Acquisition Act, 1894 — Section 23, 23(1A)(2), 28, 4