High Courts07 Feb 2011
Mazania of Temple of Shri Morzai Devi and Others Vs Shri Baburao Vithal Gurov and Others
Bombay High Court · (2011) 02 BOM CK 0050
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,480 of 3,665
High Courts07 Feb 2011Dismissed
Sadanand @ Bhui Chimulkar through next friend Smt. Sweta Sadanand and Puja Chimulkar Vs State of Goa
Bombay High Court · (2011) 02 BOM CK 0038
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 22(c), 36(A)(4), 37
High Courts07 Feb 2011
Multi Commodity Exchange of India Limited Vs Central Electricity Regulatory Commission and Others
Bombay High Court · (2011) 2 ALLMR 389 : (2011) 2 BomCR 449 : (2011) 113 BOMLR 531 : (2011) ELR 1
Bombay Agricultural Produce Markets Act, 1939 — Section 26Constitution of India, 1950 — Article 13, 14, 226, 246, 246(1)Electricity Act, 2003 — Section 159, 160, 164, 173, 174
High Courts07 Feb 2011Dismissed
Deputy Collector, S.D.O, Sub-Division, Margao-Goa and Executive Engineer, W.D. VI, P.W.D. Fatorda, Margao-Goa Vs Mrs. Sebastiana Antao e Cardozo
Bombay High Court · (2011) 02 BOM CK 0007
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts04 Feb 2011Allowed
Murlidhar Haribhau Nimje and Others Vs Bhagwan Jambhule and Others
Bombay High Court · (2011) 2 ALLMR 558 : (2011) 2 BomCR 511 : (2011) 3 MhLj 766
Bombay Public Trusts Act, 1950 — Section 41D, 50A
High Courts04 Feb 2011Dismissed
Rohidas Datta Fal Dessai Vs Sherifin Bi Shaikh Gafar, Bendordem, Quepem-Goa and Others
Bombay High Court · (2011) 02 BOM CK 0130
Land Acquisition Act, 1894 — Section 11, 30, 4
High Courts04 Feb 2011Allowed
Dr. Smt. Usha Sarwade Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 630 : (2011) 8 RCR(Criminal) 2491
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 20, 7
High Courts04 Feb 2011Dismissed
Shri Sagar Sharma and Shri Vishal Sharma Vs The Additional Commissioner of Income Tax, The Tax Recovery Officer and Union of India (UOI)
Bombay High Court · (2011) 239 CTR 169 : (2011) 336 ITR 611 : (2011) 198 TAXMAN 209
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 159(4), 159(5), 20, 6Income Tax Rules, 1962 — Rule 11, 11(3), 11(4), 11(5), 11(6)
High Courts04 Feb 2011
High Court on its own motion Vs Pradeep Pandurang Suryawanshi, Police Inspector
Bombay High Court · (2011) 02 BOM CK 0037
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 176(1A)
High Courts04 Feb 2011
Smt. Laura Alfonso Fernandes, Smt. Milena Fernandes Dias and Shri Bonaficio Dias Vs Smt. Maria Associano Quiteria Santiago and Shri Peter Francis Fernandes
Bombay High Court · (2011) 02 BOM CK 0034
High Courts04 Feb 2011Dismissed
Amit Mishra Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0032
Penal Code, 1860 (IPC) — Section 302, 397
High Courts04 Feb 2011Allowed
Shri Laxman Gangaram Mehar, since deceased through his Heirs and Legal representatives (Sou. Kalawati Laxman Meher, Sou. Vandna Vinod Mahajan, Shri Sunil Laxman Meher and Sou. Kumudini Dinkar Vaidya), Sou Kalawti Laxman Mehar, Kumari Vandana Laxman Meher and Kumar Sunil Laxman Meher Vs Kulwantsingh Harneksingh Sardar, Ranjitsing Amrutising Gill and The New India Assurance Company Ltd.
Bombay High Court · (2011) 7 ALLMR 285 : (2011) 6 BomCR 608 : (2011) 4 MhLj 211
High Courts04 Feb 2011Dismissed
Shri Shankar Laximan Kanolkar and Shri Shivanand Laximan Kanolkar Vs Shri Prabhakar Naguesh Azgaonkar and Others
Bombay High Court · (2011) 02 BOM CK 0006
High Courts03 Feb 2011Allowed
Manchak Pawar Vs The State of Maharashtra, The Vividh Karyakari Seva Sahakari Society Ltd. and Smt. Simadevi Anant Mule
Bombay High Court · (2011) 2 ALLMR 561 : (2011) 3 BomCR 812 : (2011) 3 MhLj 833
Bombay Village Panchayats Act, 1958 — Section 88(3C)Constitution of India, 1950 — Article 226, 227, 329Gujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 18, 18(3), 18(4), 23, 56A
High Courts03 Feb 2011
Smt. Minaxi D. Naik, Upper Division Clerk, Chief Electrical Engineer, Electrical Division III Vs Electrical Engineer, Government of Goa, Electricity Department and State of Goa
Bombay High Court · (2011) 02 BOM CK 0178
High Courts03 Feb 2011Dismissed
Sabaji Tukaram Rane (Since deceased ) represented through the legal heirs, Smt. Laxmi Sabaji Rane and Chintamani Sabaji Rane through his natural guardian Smt. Laxmi S. Rane. Vs Gopal Waman Rane and Krishnaji Waman Rane
Bombay High Court · (2011) 2 ALLMR 572 : (2011) 2 BomCR 528 : (2011) 3 MhLj 169
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Feb 2011Dismissed
Apcotex Industries Ltd. (formerly known as Acotex Lattices Ltd.) Vs Union of India and Customs Excise Service Tax Appellate Tribunal
Bombay High Court · (2011) 02 BOM CK 0138
High Courts03 Feb 2011
Mr. Prakash B. Sardessai and Mr. Vishwesh Sardessai Vs The Secretary, Ministry of Health, Government of Goa, Secretariat, Porvorim, Goa and Others
Bombay High Court · (2011) 02 BOM CK 0128
Constitution of India, 1950 — Article 21
High Courts03 Feb 2011Allowed
Commissioner of C. EX. and CUS. Vs Wipro Ltd.
Bombay High Court · (2011) 269 ELT 490
Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11AB, 11AC
High Courts03 Feb 2011
Shine Enterprises Vs Shri Dattaram Narayan Marathe and Darshana Dattaram Marathe
Bombay High Court · (2011) 2 BomCR 505
Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 56