High Courts01 Feb 2011
Linesh Chandrakant Satope Vs Golden Liquor Agencies, Mumbai
Bombay High Court · (2011) 3 LLJ 701
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,482 of 3,665
High Courts31 Jan 2011Allowed
Hansraj Rahangdale, since deceased through L.Rs. (Smt. Puja Rahangdale, Vivek Rahangdale and Ku. Diksha Rahangdale) and Others Vs Giridhar Rahangdale Since died through L.Rs. (Dinesh Giridhar Rahangdale and Others) and The State of Maharashtra
Bombay High Court · (2011) 3 ALLMR 81 : (2011) 2 BomCR 566 : (2011) 3 MhLj 616
High Courts31 Jan 2011Dismissed
State Vs Ian Joseph Salazar
Bombay High Court · (2011) 01 BOM CK 0144
Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts31 Jan 2011
Skoda Auto India Pvt. Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2011) 01 BOM CK 0137
Bombay Motor Vehicles Tax Act, 1958 — Section 20Bombay Village Panchayats Act, 1958 — Section 124, 124(1), 124(5), 124(6), 125Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts31 Jan 2011Allowed
Smt. Usha Arjun Kavade, Kum. Aaditya Arjun Kavade, Kum. Swapnil Arjun Kavade and Shri Dashrath Mahadeo Kavade Vs Shri Tahil Chand Shaikh, New India Assurance Co. Ltd. and Shri Sajan Janardan Waghmare
Bombay High Court · (2011) 7 ALLMR 209 : (2011) 2 TAC 584
High Courts31 Jan 2011Dismissed
Suresh Kumar U. Jain @ Sanjay Srinath Rana Vs The State of Maharashtra and The Union of India (UOI)
Bombay High Court · (2011) 8 RCR(Criminal) 2325
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 2
High Courts31 Jan 2011Dismissed
Kolhapur District Central Co-operative Bank Ltd. Vs State of Maharashtra and Others Doulat Shetkari Sahakari Sakhar Karkhana Ltd. Vs Kolhapur District Central Co-operative Bank Ltd. and Others Garden Court Distilleries Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 881 : (2011) 4 BomCR 834 : (2011) 113 BOMLR 569 : (2012) 134 FLR 149 : (2011) 3 MhLj 634
Companies Act, 1956 — Section 529, 529AConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 172, 173, 174, 175, 176
High Courts31 Jan 2011
Paresh Shetgaonkar, Advocate Indian national Vs Chairman, Board of Trustees of the Port Mormugao, Assistant Engineer, PHE Division Public Works Division, Chief Engineer, Irrigation Department, Water Resources Division and State of Goa
Bombay High Court · (2011) 01 BOM CK 0028
High Courts31 Jan 2011
Bombay Presidency Golf Club Ltd. Vs Income Tax Officer and Others
Bombay High Court · (2011) 332 ITR 226 : (2011) 201 TAXMAN 144
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 151(1)
High Courts28 Jan 2011
Mrs. Havovi Kersi Sethna Vs Mr. Kersi Gustad Sethna
Bombay High Court · AIR 2011 Bom 283 : (2011) 2 ALLMR 577 : (2011) 3 BomCR 100 : (2011) 113 BOMLR 479 : (2011) 3 CivCC 356 : (2011) 3 MhLj 564
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 7 Rule 14, Order 8 Rule 1AConstitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts28 Jan 2011Dismissed
Sangeeta Ashok Sanap Vs State of Maharashtra and Another
Bombay High Court · (2011) CriLJ 2206 : (2011) 3 KLT 32 (SN)
Immoral Traffic (Prevention) Act, 1956 — Section 18, 18(1), 18(4)
High Courts28 Jan 2011
Lokhandwala Infrastructure Pvt Ltd. and Aliasgar M. Lokhandwala, Indian Inhabitant, a shareholder and Director of Petitioner No. 1 Vs State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 856 : (2011) 3 BomCR 240 : (2011) 3 MhLj 469
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 72
High Courts28 Jan 2011Dismissed
Solutions Advertising Vs Thane Municipal Corporation and Others
Bombay High Court · (2011) 5 ALLMR 191 : (2011) 2 ARBLR 439 : (2011) 3 BomCR 652 : (2011) 4 MhLj 899 : (2011) 6 RCR(Civil) 823
Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 18, 9Bombay Provincial Municipal Corporations Act, 1949 — Section 346, 352, 353, 355, 357
High Courts28 Jan 2011Dismissed
Simpreet Singh and Another Vs Union of India (UOI) and Others
Bombay High Court · (2011) 5 ALLMR 206 : (2011) 3 BomCR 832
Urban Land (Ceiling and Regulation) Act, 1976 — Section 22, 37(1), 37(2)
High Courts28 Jan 2011Dismissed
Pandurang Shinde Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0047
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 322, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts28 Jan 2011
Govind Rangrao Birajdar and Shrimant Birajdar Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 504
High Courts28 Jan 2011Dismissed
Kedabai Shantaram Jadhav Vs Kiran Patil and The District Collector
Bombay High Court · (2011) 2 ALLMR 824 : (2011) 2 BomCR 517 : (2011) 3 MhLj 523
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 464
High Courts28 Jan 2011Dismissed
Mrs. Sushila Umesh Karn and Mr. Umesh Karn Vs Mrs. Natasha D''Souza and Mr. Marlon D''Souza
Bombay High Court · (2011) 01 BOM CK 0010
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts28 Jan 2011Dismissed
DSL Enterprises Pvt. Ltd. Vs Commr. of C. Ex. and Cus.
Bombay High Court · (2011) 267 ELT 465
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 25, 25(1)
High Courts28 Jan 2011
Shri Narayan Uttam Poi Kakode Vs Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete, Goa - 403707 and The Chief Engineer, Konkan Railway Corporation Ltd., 4th Floor Souza Towers, Church Square, Panaji, Goa - 403001
Bombay High Court · (2011) 01 BOM CK 0003
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28