High Courts27 Jan 2011
The Governor of Goa and Others Vs Shri T.P. Abdulla, P.W.D. Contractor
Bombay High Court · (2011) 01 BOM CK 0139
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,483 of 3,665
High Courts27 Jan 2011Allowed
Ujwala Anil Thakare, Hirabai Yuvraj Thakare and Sunita Namdeo Wagh Vs The State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 796 : (2011) 4 BomCR 686 : (2011) 3 MhLj 588
Bombay Village Panchayats Act, 1958 — Section 145, 145(1)AConstitution of India, 1950 — Article 226, 227
High Courts27 Jan 2011
Mrs. Lucilee D''Souza Vs Union of India (UOI), The Goa Coastal Zone Management Authority and Ravindra Jana, Mainam Bhatti
Bombay High Court · (2011) 01 BOM CK 0037
High Courts27 Jan 2011
Mrs. Atluri Padma Venkateshwara Rao Vs P.I. Pawar and Others
Bombay High Court · (2011) CriLJ 1439 : (2011) 3 RCR(Criminal) 284 : (2011) 3 RCR(Criminal) 284
High Courts27 Jan 2011
Smt. Premavati Krishna Naik and Others Vs Shri Vinayak Govind Kamat
Bombay High Court · (2011) 01 BOM CK 0021
Constitution of India, 1950 — Article 227
High Courts25 Jan 2011Allowed
Sudhakar Vardhe Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0151
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Jan 2011
Smt. Anita Y. Naik Vs The Speaker, Goa Legislative Assembly and Others
Bombay High Court · (2011) 01 BOM CK 0138
Central Civil Services (Conduct) Rules, 1964 — Rule 18
High Courts25 Jan 2011Dismissed
Smt. Shewantabai Bhagat Vs Arun Bhagat and State of Maharashtra and Talathi
Bombay High Court · (2011) 2 ALLMR 812 : (2011) 5 BomCR 605 : (2011) 3 MhLj 136
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 213(1), 213(2), 45, 47, 57
High Courts25 Jan 2011Dismissed
Nimbadas Jagtap Since deceased, by his L.Rs. (Vilas Jagtap, Dilip Jagtap, Kamlakar Jagtap and Ashok Jagtap) and Dwarkadas Jagtap Vs Ramkrushna Narkhede and The State of Maharashtra
Bombay High Court · (2011) 2 ALLMR 589 : (2011) 3 BomCR 643 : (2011) 3 MhLj 558
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 32(1), 32(G)Limitation Act, 1963 — Section 5
High Courts25 Jan 2011
Shivaji Pawar Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0051
Constitution of India, 1950 — Article 142Probation of Offenders Act, 1958 — Section 3, 4
High Courts24 Jan 2011Dismissed
Gyanchand Verma Vs Sudhakar B. Pujari, Senior Police Inspector, The State of Maharashtra and The Director General, Anti Corruption Bureau
Bombay High Court · (2011) 113 BOMLR 489 : (2011) 6 MhLj 904
Commissions of Inquiry Act, 1952 — Section 8BConstitution of India, 1950 — Article 14, 142, 21, 226, 32Criminal Law Act, 1967 — Section 2(4), 205, 4, 8B
High Courts24 Jan 2011
Unichem Laboratories Ltd. Vs Ipca Laboratories Ltd. and Another
Bombay High Court · (2011) 45 PTC 488
Trade Marks Act, 1999 — Section 11, 11(1), 20(1)
High Courts24 Jan 2011
Mr. G. Laxminarayan Vs Sesa Goa Limited and Mr. B.D. Hanuman Singh
Bombay High Court · (2011) 01 BOM CK 0112
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
High Courts24 Jan 2011
Mr. Sajal Kumar Mitra and Others Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 2744
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 441(1), 441(2), 445
High Courts24 Jan 2011Allowed
Ujwala Bhujade Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 1791
Penal Code, 1860 (IPC) — Section 302, 309
High Courts24 Jan 2011Allowed
Hanuman Jadhav and Bhagwan Jadhav Vs State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 150, 164Evidence Act, 1872 — Section 24, 25, 26, 27, 30Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Jan 2011Allowed
Mumbai Cricket Association Vs Pramod G. Shinde
Bombay High Court · (2011) 7 ALLMR 678 : (2011) 3 BomCR 52 : (2011) 113 BOMLR 331 : (2011) 129 FLR 179 : (2012) 1 LLJ 398 : (2011) LLR 386 : (2011) 5 MhLj 36
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2), 33(3)Industrial Employment (Standing Orders) Act, 1946 — Section 10A
High Courts24 Jan 2011
Shaikh Baba Vs The State of Maharashtra
Bombay High Court · (2011) 01 BOM CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts24 Jan 2011
Shri Sagar Anandrao Chalake and Another Vs Shri Ilahi Adam Kalavant and Others
Bombay High Court · (2011) 2 ALLMR 594 : (2011) 2 BomCR 805 : (2011) 3 MhLj 552
Civil Procedure Code, 1908 (CPC) — Section 9AIndustrial Township Act, 1965 — Section 16(1), 44, 44(1), 55(A)
High Courts24 Jan 2011
Sudhir Annaji Choudhary, Bhujangrao Shankarrao Choudhary, Dinkar Raghunath Choudhary and Ukunda Deorao Gotmare Vs State of Maharashtra Dinesh Uttamrao Deshmukh Vs Shantaram Ramraoji Khandal and Others State of Maharashtra Vs Shantaram Ramraoji Khandal and Others
Bombay High Court · (2011) 113 BOMLR 429
Bombay Police Act, 1951 — Section 37Penal Code, 1860 (IPC) — Section 120B, 135, 141, 148, 149