High Courts03 Feb 2011
Shri Vikas Bhagat Vs Goa Coastal Zone Management Authority and Others
Bombay High Court · (2011) 02 BOM CK 0013
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,481 of 3,665
High Courts03 Feb 2011
Mishrilal Ramjivan Sarda, since deceased through L.Rs. (Satyanarayan Mishrilal Sarda and Leelavati Rameshwar Rathi) Vs Sidaramappa Kashinath Lingshetti
Bombay High Court · (2011) 7 ALLMR 130 : (2011) 3 MhLj 336
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15Constitution of India, 1950 — Article 227
High Courts02 Feb 2011
Dilip Madhukar Jadhav Vs The State of Maharashtra and Another
Bombay High Court · (2011) 02 BOM CK 0172
Arms Act, 1959 — Section 25(1B), 27(1), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Evidence Act, 1872 — Section 27
High Courts02 Feb 2011
M.R.F. Limited, E.M. Mathai, George Ninan and S. B. Naik Vs Goa M.R.F. Employees Union and State of Goa Mr. E. M. Mathai, Mr. George Ninan, Mr. S. B. Naik All represented by the duly constituted Power of Attorney Holder Mr. Michael Gracias General Manager, MRF Limited Vs Goa M.R.F. Employees Union, M.R.F. Limited and State of Goa
Bombay High Court · (2011) 02 BOM CK 0149
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 468, 470, 473Representation of the People Act, 1951 — Section 135
High Courts02 Feb 2011Dismissed
Communidade of Calangute Vs The State of Goa and Others
Bombay High Court · (2011) 02 BOM CK 0127
Constitution of India, 1950 — Article 129, 215, 226Contempt of Courts Act, 1971 — Section 20Goa, Daman And Diu Agricultural Tenancy Act, 1964 — Section 18C, 18K
High Courts02 Feb 2011Allowed
Smt. E.S.S. Almeida Vs The Director General, Council of Scientific and Industrial Research (CSIR) and The Director, National Institute of Oceanography
Bombay High Court · (2011) 02 BOM CK 0110
High Courts02 Feb 2011
Prahlad Bansi Adsul and Others Vs The State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 574 : (2011) 2 BomCR 446 : (2011) 2 MhLj 651
Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 35, 35(1), 4(1), 4(3)
High Courts02 Feb 2011
State of Maharashtra Vs Haribhau alias Bhausaheb Dinkar, Raju alias Rajendra Bhiwrao Shirawale, Vitthal Baburao Shinde and Subhash Raghunath Pawar Maruti Ramchandra Gholap Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 583
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Penal Code, 1860 (IPC) — Section 141, 142, 143, 147, 148
High Courts02 Feb 2011Allowed
Vijay Surushe and Indubai Surushe Vs State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0056
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304B, 316, 34, 498A
High Courts02 Feb 2011Dismissed
Krupa Zubin Vs Maharashtra Electricity Regulatory Commission and Another
Bombay High Court · (2011) 2 ALLMR 567 : (2011) 2 BomCR 510 : (2011) ELR 502 : (2011) 2 MhLj 457
Electricity Act, 2003 — Section 126, 127, 61, 62
High Courts02 Feb 2011
United India Insurance Co. Ltd. Vs Smt. Ratna Popat Patil and Mr. Prakash Shivram Patil
Bombay High Court · (2012) ACJ 1315 : (2011) 2 ALLMR 789 : (2011) 2 BomCR 711 : (2011) 3 MhLj 582 : (2011) 1 TAC 798
Motor Vehicles Act, 1988 — Section 149(2), 168
High Courts02 Feb 2011
The Commissioner of Central Excise Vs GTC Industries Ltd.
Bombay High Court · (2011) 184 ECR 322 : (2011) 266 ELT 160
High Courts01 Feb 2011Dismissed
Indrakumar Patodia Vs Income Tax Officer
Bombay High Court · (2011) 238 CTR 437 : (2012) 211 TAXMAN 38
High Courts01 Feb 2011
Shri Harishchandra Panglo Gaunkar and Others Vs Shri Shambu Dacu Salelkar and Others
Bombay High Court · (2011) 02 BOM CK 0132
High Courts01 Feb 2011Dismissed
Vasudev Tanaji Narvekar Vs Larsen and Toubro Ltd. and Another
Bombay High Court · (2011) 129 FLR 164 : (2011) 3 LLJ 248 : (2011) LLR 395
High Courts01 Feb 2011Allowed
Elite Edifices Pvt. Ltd. Company Vs Raj-Gruha Co-operative Housing Society Ltd. and Others
Bombay High Court · AIR 2011 Bom 409 : (2011) 7 ALLMR 220 : (2012) 2 BomCR 409 : (2011) 4 CHN 322 : (2011) 3 MhLj 749 : (2011) 8 RCR(Civil) 2174
Civil Procedure Code, 1908 (CPC) — Section 92Transfer of Property Act, 1882 — Section 52
High Courts01 Feb 2011Allowed
Smt. Archana Patil, Anjali, Ayushi @ Bobay and Bhushankumar @ Minutu Patil Vs Shri K. Venkata Krishna Reddy, Divisional Manager, National Insurance Co. Ltd., Waman Patil and Smt. Malabai Patil
Bombay High Court · (2011) 3 ALLMR 44 : (2011) 2 BomCR 515 : (2011) 3 MhLj 601
High Courts01 Feb 2011Dismissed
Sheshrao Suryawanshi Vs The State of Maharashtra
Bombay High Court · (2011) 02 BOM CK 0039
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts01 Feb 2011
Abdul Sajed Vs The State of Maharashtra and The Superintendent of Police Abdul Rauf Khan @ Khalil Khan Vs The State of Maharashtra and The Commissioner of Police
Bombay High Court · (2011) 113 BOMLR 688
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 182(B), 34, 384, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 13(5)
High Courts01 Feb 2011
Mrs. Varsha A. Maheshwari, proprietor of Parijat Enterprises Vs Bhushan Steel Limited
Bombay High Court · AIR 2011 Bom 58 : (2011) 2 ALLMR 744 : (2011) 2 BomCR 507 : (2011) 3 CivCC 474 : (2011) 3 MhLj 666
Advocates Act, 1961 — Section 32Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1