COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,479 of 3,665

High Courts09 Feb 2011Dismissed

Mr. Dahaybhai Vallabhai Patel Vs Mr. Lalubhai Patel and Others

Bombay High Court · (2011) 7 ALLMR 134 : (2011) 3 MhLj 344

Limitation Act, 1963 — Section 29(2), 5Representation of the People Act, 1951 — Section 81, 82, 83, 84, 85

High Courts09 Feb 2011Dismissed

Shri S.D. Muley and Others Vs Jaihind Industries and Another

Bombay High Court · (2011) 7 ALLMR 126 : (2011) 129 FLR 929 : (2011) 3 LLJ 851 : (2011) 3 MhLj 299

Industrial Disputes Act, 1947 — Section 18(1), 2

High Courts09 Feb 2011

Commissioner of Central Excise and Customs Vs R.R. Omerbhay Pvt. Ltd. (formerly Elite Tradex Pvt. Ltd.)

Bombay High Court · (2011) 184 ECR 209 : (2011) 269 ELT 46

Central Excises and Salt Act, 1944 — Section 11A(1), 11A(2), 11A(2B), 11AB, 11AC

High Courts09 Feb 2011

The Commissioner of Custom and Central Excise Vs IFB Industries Ltd.

Bombay High Court · (2011) 185 ECR 28 : (2012) 283 ELT 500

Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 11AC

High Courts09 Feb 2011

Minoti Anand and Another Vs Subhash Anand and Others

Bombay High Court · AIR 2011 Bom 61 : (2011) 2 ALLMR 898 : (2011) 113 BOMLR 988 : (2011) 2 MhLj 812

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 4

High Courts09 Feb 2011

Union of India (UOI) Vs R.P. Shah, Civil Contractor R.P. Shah Vs Union of India (UOI) and Sanjeev Mittal, Co-Arbitrator and Chief Engineer

Bombay High Court · (2011) 7 ALLMR 109 : (2011) 3 MhLj 126

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73

High Courts09 Feb 2011

Mrs. Maria Filomena de Silva, Mr. Joao Minguel Cardoso and Mr. Cruz Sebastiao Cardozo Vs Mrs Julieta Imelda Siva Fernandes and Others

Bombay High Court · (2011) 02 BOM CK 0040

Constitution of India, 1950 — Article 227

High Courts09 Feb 2011

Shri Gajendra Purushottam Kalangutkar and Smt. Shubhada Gajendra Kalangutkar Vs Shri Anand Lingappa Murgodi, Smt. Rajashree Anand Murgodi and Smt. Archana P Herekar

Bombay High Court · (2011) 02 BOM CK 0029

Constitution of India, 1950 — Article 227

High Courts09 Feb 2011

Sanjay Surwase Vs The State of Maharashtra and Others

Bombay High Court · (2011) 2 ALLMR 545 : (2011) 5 BomCR 397 : (2011) 3 MhLj 826

Essential Commodities Act, 1955 — Section 3

High Courts08 Feb 2011Allowed

Andhashraddha Nirmulan Samity Maharashtra and Another Vs State of Maharashtra and Others

Bombay High Court · (2011) 02 BOM CK 0185

High Courts08 Feb 2011

Bernard F. D''Souza Vs The South Goa Planning and Development Authority

Bombay High Court · (2011) 02 BOM CK 0184

Constitution of India, 1950 — Article 227Goa Tax on Infrastructure Act, 2009 — Section 3(7)

High Courts08 Feb 2011Allowed

Mr. Vilas Raghunath Kurhade Vs State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 895 : (2011) 8 RCR(Criminal) 3027

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 122, 122(2)Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts08 Feb 2011Dismissed

State of Maharashtra Vs Chintal Maisayya and Others

Bombay High Court · (2011) 3 ALLMR 33 : (2011) 6 BomCR 129 : (2011) 3 MhLj 677

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 29, 41, 46Maharashtra Agricultural Lands (Lowering Ceiling on Holdings) (Declaration and Taking Possession of Surplus Land) Amendment Rules, 1975 — Rule 13

High Courts08 Feb 2011

Anant Kana Mhatre, since deceased through his heirs and L.Rs. (Shri Vijay Anant Mhatre and Others) Vs Mathibai Ladkya Janale, Smt. Kamlibai Dalvi, Shri Anant Vishnu Kane, since deceased through his legal heirs (Shri Vasant Anant Kane and Others) and Learned Member of Maharashtra Revenue Tribunal

Bombay High Court · (2011) 2 BomCR 490 : (2011) 113 BOMLR 809 : (2011) 2 MhLj 694

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(1), 31(3), 32Maharashtra Land Revenue Code, 1966 — Section 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1)

High Courts08 Feb 2011Dismissed

Ananda Sonji Wakode Vs Pandurang Shamrao Varilal

Bombay High Court · (2011) 3 ALLMR 39 : (2011) 3 BomCR 637 : (2011) 113 BOMLR 803 : (2011) 3 MhLj 61

Specific Relief Act, 1963 — Section 31, 38

High Courts08 Feb 2011

Shri Arun Sazu Sinai Nadkarni and Others Vs Shri Peregrino Carvalho and Smt. Cacilda Carvalho

Bombay High Court · (2011) 02 BOM CK 0070

Civil Procedure Code, 1908 (CPC) — Section 115, 152, 47Constitution of India, 1950 — Article 227

High Courts08 Feb 2011Allowed

Gangaram Borkar Vs State of Maharashtra

Bombay High Court · (2011) CriLJ 1811

Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts08 Feb 2011Dismissed

Bhanudas Maroti Hujdar, since deceased, through L.Rs (Smt. Sushilabai Bhanudas Hujdar and Others) Vs Baburao Maroti Hujdar, since deceased, through L.Rs (Sonabai Baburao Hujdar and Others)

Bombay High Court · (2011) 2 BomCR 499 : (2011) 4 MhLj 931

High Courts08 Feb 2011Dismissed

Land Acquisition Officer and The Director of Industries and Mines Vs Shri Manju Balkrishna Naik Gaonkar(dead) through legal heirs and Others

Bombay High Court · (2011) 02 BOM CK 0001

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

High Courts07 Feb 2011Allowed

Cable Corporation of India Ltd. Vs Union of India (UOI) and Another

Bombay High Court · (2011) 7 ALLMR 313 : (2011) 6 BomCR 654 : (2011) 129 FLR 563 : (2011) 4 LLJ 143 : (2011) LLR 380 : (2011) 4 MhLj 473

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q