COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,486 of 3,665

High Courts17 Jan 2011Dismissed

Kashinath Shitole, (since died), through Original Legal representatives (Smt. Muktabai Shitole, Chandrakant Shitole, Dattatraya Shitole, Haribai Magar) Vs Vaijinath Shinde

Bombay High Court · (2011) 2 ALLMR 4 : (2011) 2 BomCR 31 : (2011) 113 BOMLR 324 : (2011) 3 MhLj 309

Maharashtra Co-operative Societies Act, 1960 — Section 47, 47(2), 47(3), 48

High Courts17 Jan 2011

Shri Laxman S. Gaonkar, (deceased) represents by his legal heirs (Shri Shankar Laxman Gaonkar and Others) Vs Smt. Pramila Kanta Naik, Smt. Laxmi Satchit Potekar and Shri Satchit Bhiku Potekar

Bombay High Court · (2011) 113 BOMLR 475

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Goa Land Revenue Code, 1968 — Section 184, 21(2), 40(2), 41

High Courts17 Jan 2011Allowed

Vidarbha Irrigation Development Corporation Vs Ajabrao Gulabrao Deshmukh, Subhashrao Gulabrao Deshmukh and State of Maharashtra

Bombay High Court · (2011) 5 ALLMR 99

High Courts17 Jan 2011Dismissed

Abaji Shripatrao Tekale and Another Vs State of Maharashtra

Bombay High Court · (2011) CriLJ 2195 : (2011) 3 RCR(Criminal) 595 : (2011) 8 RCR(Criminal) 595 : (2011) 3 RCR(Criminal) 595

Criminal Procedure Code, 1973 (CrPC) — Section 360Evidence Act, 1872 — Section 134Protection of Civil Rights Act, 1955 — Section 4

High Courts14 Jan 2011Dismissed

Ana Maria Fernandes and Anicete Fernandes Both Vs Epitacio Pais Goankarwado

Bombay High Court · (2011) 01 BOM CK 0145

Land Acquisition Act, 1894 — Section 11, 30

High Courts14 Jan 2011Allowed

Hindustan Petroleum Corporation Ltd. Vs Punj Lloyd Ltd. and Another

Bombay High Court · (2011) 2 BomCR 799

Arbitration and Conciliation Act, 1996 — Section 34Central Excises and Salt Act, 1944 — Section 38Customs Act, 1962 — Section 25

High Courts14 Jan 2011Allowed

Indian Oil Corporation Ltd. Vs Kadbrotee Engineering Industries

Bombay High Court · (2012) 4 ALLMR 836 : (2011) 3 BomCR 145 : (2011) 2 MhLj 659

Arbitration and Conciliation Act, 1996 — Section 19, 34

High Courts14 Jan 2011

Angad Mane, Rajendra Mane and Malanbai Mane Vs The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 209, 235, 313Penal Code, 1860 (IPC) — Section 302, 304, 304B, 306, 319

High Courts14 Jan 2011

Shri Deepak Gaonkar through Next friend Shri Naydade Antao Vs State

Bombay High Court · (2011) 01 BOM CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 390Penal Code, 1860 (IPC) — Section 279, 338

High Courts14 Jan 2011Allowed

Shri Caetano Remedio Dourado and Smt. Joana Ermina Dourado Vs Shri Digamber A. Naik and his Wife and Others

Bombay High Court · (2011) 01 BOM CK 0066

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

High Courts14 Jan 2011Allowed

Faijal Hamidkhan Noor Mohmad Shah (Pathan) Vs The State of Maharashtra

Bombay High Court · (2011) 01 BOM CK 0061

Evidence Act, 1872 — Section 9

High Courts14 Jan 2011Dismissed

Narayan Ramchandra Bhokardankar Vs Sakharam Patilba Sonune, Sakharam Ramchandra Bhokardankar, Balkrishna Ramchandra Bhokardankar and Anant Ramchandra Bhokardankar

Bombay High Court · (2011) 2 ALLMR 606 : (2011) 4 BomCR 716 : (2011) 113 BOMLR 457 : (2011) 2 MhLj 388 : (2011) 8 RCR(Civil) 1076

High Courts14 Jan 2011

Indur Kartar Chhugani Vs Ms. Priya Sunil Dutt

Bombay High Court · (2011) 2 ALLMR 9 : (2011) 2 BomCR 12 : (2011) 3 CivCC 198 : (2012) 1 JCR 308 : (2011) 3 MhLj 266 : (2011) 8 RCR(Civil) 843

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 135

High Courts14 Jan 2011

Gulf Goans Hotels Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2011) 01 BOM CK 0027

Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 143(3), 264

High Courts13 Jan 2011Allowed

Appa Dadu Patil through his Power of Attorney Holder Dny Anu Dada Patil Vs State of Maharashtra and Another

Bombay High Court · (2011) 7 ALLMR 676 : (2011) 3 BomCR 64 : (2011) 2 MhLj 739

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 43, 84C

High Courts13 Jan 2011Dismissed

Nanasaheb @ Shankarrao Balasaheb Bhosale Vs Vinayak Aba Jagatap (since deceased represented through LRs.) Smt. Kisabai Vinayak Jagtap and Others

Bombay High Court · (2011) 4 ALLMR 280 : (2011) 3 BomCR 76 : (2011) 2 MhLj 746

Constitution of India, 1950 — Article 227Tenancy and Agricultural Lands Laws (Amendment) Act, 1964 — Section 29, 31, 33B, 43, 73A

High Courts13 Jan 2011Dismissed

Shri Jagannath Trimbak Labade Vs The State of Maharashtra and G.S. Patil

Bombay High Court · (2011) 01 BOM CK 0095

Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 107, 306, 498A

High Courts13 Jan 2011Allowed

Chandrakant Raghunath Parab, Kunjavihari Krishnaji Parab and Prabhakar Krishnaji Parab Vs State of Maharashtra and Others

Bombay High Court · (2011) 4 ALLMR 278 : (2011) 3 BomCR 98 : (2011) 2 MhLj 687

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 7Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 7, 7(2)

High Courts13 Jan 2011Dismissed

Shaikh Mehmood Shaikh Bibhan Vs The Authorized Officer, Narayan G. Mendon The Mogaveera Co-operative Bank Ltd. and Others

Bombay High Court · (2011) 2 ALLMR 11 : (2011) 3 BC 358 : (2011) 3 BomCR 66 : (2011) 4 CHN 319 : (2011) 4 MhLj 262

Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(4)

High Courts13 Jan 2011Dismissed

Late Shri Laxmanji Motghare Charitable Trust Vs Rashtra Sant Tukdoji Maharaj, Nagpur University, The State of Maharashtra and The National Council For Teachers Education

Bombay High Court · (2011) 2 ALLMR 14 : (2011) 2 BomCR 28 : (2011) 113 BOMLR 471 : (2011) 2 MhLj 333

Constitution of India, 1950 — Article 226