COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,485 of 3,665

High Courts20 Jan 2011Allowed

Clarity Gold Pvt. Ltd. and Mrs. Ganga Devi Gupta Vs State Bank of India and Others

Bombay High Court · AIR 2011 Bom 42 : (2012) 3 BC 416 : (2011) 2 BomCR 780 : (2011) 113 BOMLR 293 : (2011) 101 CLA 366 : (2011) 165 CompCas 49 : (2011) 2 MhLj 778 : (2011) 106 SCL 219

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 3(1), 3(3), 3(4), 8(1), 8(2)

High Courts19 Jan 2011

Dilip Atmaram Rane Vs Larsen and Toubro Ltd. and another

Bombay High Court · (2011) 131 FLR 178 : (2012) 1 LLJ 623

Industrial Disputes Act, 1947 — Section 11A

High Courts19 Jan 2011

Mr. Alfred D''Silva Vs Village Panchayat of Cortalim Quelossim and Mr. Antonio Jose D''Silva

Bombay High Court · (2011) 01 BOM CK 0121

Goa Village Panchayat Raj Act, 1994 — Section 178

High Courts19 Jan 2011Dismissed

Smt. Vatsala Srinivasan Hindu, Inhabitant Vs Narisimha Raghunathan since deceased and Smt. Shyamala Raghunathan Hindu

Bombay High Court · (2011) 4 ALLMR 289 : (2011) 3 BomCR 78 : (2011) 113 BOMLR 668 : (2011) 2 MhLj 953

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 12 Rule 4, 151Succession Act, 1925 — Section 213, 220, 222, 223, 226

High Courts19 Jan 2011Dismissed

Manisha and Others Vs Darwha Agricultural Produce Market Committee Darwha Agricultural Produce Market Committee Vs Manisha and Others

Bombay High Court · (2011) 3 ALLMR 249 : (2011) 4 BomCR 407 : (2011) 130 FLR 162 : (2011) 3 MhLj 177

Bombay Civil Services Rules, 1959 — Rule 151, 152B

High Courts19 Jan 2011Dismissed

Surendra Digamber Juvekar Vs Devtirth CHS Ltd. and Others

Bombay High Court · (2011) 3 ALLMR 333 : (2011) 5 BomCR 377 : (2011) 3 MhLj 989

Maharashtra Co-operative Societies Act, 1960 — Section 152A, 79, 79(1), 79(2), 79(3)

High Courts19 Jan 2011Allowed

Shri Atchut Shirodkar Vs Dias Luis and Associates and Others

Bombay High Court · (2011) 113 BOMLR 273

Contract Act, 1872 — Section 29Partnership Act, 1932 — Section 69

High Courts19 Jan 2011Allowed

Siddarth Kamble Vs The State of Maharashtra

Bombay High Court · (2011) 2 Crimes 150

Penal Code, 1860 (IPC) — Section 107, 306

High Courts18 Jan 2011Dismissed

Sharad Vasant Sawant Vs Ashok Laxman Patel, V.S. Rajvarman and The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120(B), 34, 406, 415, 418

High Courts18 Jan 2011

The Tata Power Co. Limited and Others Vs Government of Maharashtra and Others

Bombay High Court · (2011) 3 BomCR 290 : (2011) 113 BOMLR 371 : (2011) ELR 38

Electricity Act, 2003 — Section 108, 11, 11(1), 23, 37Electricity Regulatory Commission Act, 1998 — Section 60

High Courts18 Jan 2011

Commissioner Vs Mr. Foquirappa Dodamani

Bombay High Court · (2011) 01 BOM CK 0088

Industrial Disputes Act, 1947 — Section 33C

High Courts18 Jan 2011

Shaikh Abdul Naeem Vs The State of Maharashtra

Bombay High Court · (2011) 8 RCR(Criminal) 2287

Bombay Police Act, 1951 — Section 68

High Courts18 Jan 2011Dismissed

Shaikh Chand Vs The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307

High Courts18 Jan 2011Dismissed

Shri Ramchandra Arjun Pednekar and Smt. Chaya Ramchandra Pednekar deceased by her legal representatives (Shri Arjun Ramchandra Pednekar and Others) Vs Smt. Sushma Pandurang Pednekar, Shri Sudesh Pandurang Pednekar, Ramchandra Shankar Pednekar and Shri Uttam Shankar Pednekar

Bombay High Court · (2011) 01 BOM CK 0060

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 15

High Courts18 Jan 2011

Commissioner Vs Mr. Custodio D''Souza

Bombay High Court · (2011) 01 BOM CK 0042

Industrial Disputes Act, 1947 — Section 33C

High Courts17 Jan 2011Dismissed

Dhanappa Balappa Sawale (deceased) through Legal Heirs (Murgendra Dhanappa Sawale and Others) Vs Gurulingeshwar Devasthan Gurulinga Swami and Devru Swami, Hire Math

Bombay High Court · (2011) 4 ALLMR 285 : (2011) 3 BomCR 109 : (2011) 2 MhLj 874

Bombay Public Trusts Act, 1950 — Section 22A, 72Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32R, 88BConstitution of India, 1950 — Article 227

High Courts17 Jan 2011

Sanjay Babubheri Shah Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 228

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e)Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 6, 7

High Courts17 Jan 2011

Shri S.A. Ravi Vs State

Bombay High Court · (2011) 01 BOM CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 374, 375, 428Penal Code, 1860 (IPC) — Section 120(b), 420, 467, 468, 471

High Courts17 Jan 2011

Smt. Shobha R. Kalangutkar Vs State of Goa and Giridhar Devsekar

Bombay High Court · (2011) 01 BOM CK 0074

High Courts17 Jan 2011

Empreiteiros Gerais Pvt. Ltd. Vs State of Goa and Mrs. Maria Julia D''Cunha e Fernandes

Bombay High Court · (2011) 01 BOM CK 0059

Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 47(A)