High Courts13 Jan 2011
Indian Bank Vs Nagpur Municipal Corporation and Another
Bombay High Court · (2011) 3 ALLMR 101 : (2011) 5 BomCR 331 : (2011) 2 MhLj 306
City of Nagpur Corporation Act, 1948 — Section 154(1), 154(2), 155, 155(1), 156
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,487 of 3,665
High Courts13 Jan 2011
Eco Valley Farms and Foods Ltd. Vs Union of India
Bombay High Court · (2011) 270 ELT 383
Central Excise Rules, 2002 — Rule 25Central Excise Tariff Act, 1985 — Section 3
High Courts12 Jan 2011Dismissed
Commissioner of Customs (Import) Vs Elecon Engg. Co. Ltd.
Bombay High Court · (2011) 268 ELT 20
Project Import Regulations, 1986 — Regulation 7
High Courts12 Jan 2011
Mrs. Maria Manuela E. Da Silvae Vs Town and Country Planning Board and Aravin Gomes Pereira
Bombay High Court · (2011) 01 BOM CK 0070
Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 45
High Courts12 Jan 2011Dismissed
State of Maharashtra and at the instance of Shri B.R. Masal, Drugs Inspector Vs Sow. Ushatai Purushottam Kotalwar and Shri Laxminarayan Hiralal Loya
Bombay High Court · (2011) 01 BOM CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 360Essential Commodities Act, 1955 — Section 3, 7
High Courts12 Jan 2011
Shri Mahadev Sajro Shet Talpy, (Manohar Mahadev Talpy Son of deceased and Others) and Others Vs Shri Babaji Sagun Talpy (Sundare Babaji Talpy, Wife and Others), Shri Ladko Gopal Talpy (since deceased) represented by his legal heirs (Mrs. Mogru Ladko Talpy and Others) and Shri Shankar Gopal Talpy (Chandra S. Talpy and Others)
Bombay High Court · (2011) 113 BOMLR 352
High Courts12 Jan 2011
Vidarbha Irrigation Development Corporation Vs Gajanan Bondre, The State of Maharashtra and The Special Land Acquisition Officer
Bombay High Court · (2011) 01 BOM CK 0048
Land Acquisition Act, 1894 — Section 18, 4
High Courts12 Jan 2011Dismissed
Dr. Sau. Suryakanta Ramesh Ajmera Vs The State of Maharashtra, The Police Sub Inspector and Sahebrao Vitthal More
Bombay High Court · (2011) CriLJ 1803 : (2012) 1 Crimes 386 : (2011) 3 KLT 10 (SN) : (2011) 3 RCR(Criminal) 671 : (2011) 3 RCR(Criminal) 671
Civil Rights Act, 1964 — Section 7Penal Code, 1860 (IPC) — Section 504, 506
High Courts12 Jan 2011Allowed
Smt. Pushpabai Marotrao Paraskar and Narendra Marotrao Paraskar Vs The State of Maharashtra
Bombay High Court · (2011) 2 Crimes 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts12 Jan 2011Dismissed
Shri Prakash Sevantilal Vora Vs The State of Maharashtra and Others
Bombay High Court · AIR 2011 Bom 266 : (2011) 4 BC 613 : (2011) 4 CivCC 489 : (2011) CriLJ 2207
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243, 245, 311Evidence Act, 1872 — Section 45
High Courts11 Jan 2011Allowed
Maharashtra State Road Transport Kamgar Sanghatana and Another Vs The Maharashtra State Road Transport Corporation and Others
Bombay High Court · (2011) 7 ALLMR 649 : (2011) 129 FLR 771 : (2011) 2 MhLj 682
Constitution of India, 1950 — Article 22(1)
High Courts11 Jan 2011
Urban Concept, Lotus Ventures and Mr. Amit M. Suktankar Vs Mrs. Maria Zita Afanso and Mr. Christolker Pedrinha Po
Bombay High Court · (2011) 01 BOM CK 0143
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts11 Jan 2011Dismissed
Allauddin Bapubhai Mulla Vs Khanderao Ramrao Gaikwad since deceased represented though L.Rs. (Mrs. Chayadevi Khanderao Gaikwad, Ranjeetsingh Khanderao Gaikwad, Ajjetsingh Khanderao Gaikwad and Deepali Khanderao Gaikwad) and Others
Bombay High Court · (2011) 5 BomCR 631 : (2011) 2 MhLj 793
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227
High Courts11 Jan 2011
Mahadu Sonar Vs State of Maharashtra
Bombay High Court · (2011) CriLJ 1428
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 325, 335
High Courts11 Jan 2011Dismissed
Madanlal Pannalal Bhangadiya Vs Pralhad Narayan Atole Pralhad Narayan Atole Vs Chandulal Pannalal Bhangadiya
Bombay High Court · (2011) 2 BomCR 524
Penal Code, 1860 (IPC) — Section 447
High Courts10 Jan 2011Dismissed
Datta Shrawale, Sambha Dau Shrawale and Digamber Dau Shrawale Vs Namdeo Jalbaji Diwekar, Dead through L.Rs. (Gangabai Namdeo Divekar and Others)
Bombay High Court · (2011) 2 ALLMR 609 : (2011) 2 BomCR 530 : (2011) 3 CivCC 205 : (2011) 3 MhLj 162
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 90
High Courts10 Jan 2011
Jitendra Srivastava of Nashik Indian Inhabitant Vs National Horticultural Research and Development Foundation, U.B. Pandey Director, The National Horticultural Research and Development Foundation, National Agricultural Cooperative Marketing Federation of India Ltd. and Union of India (UOI)
Bombay High Court · (2011) 7 ALLMR 111 : (2011) 5 BomCR 693 : (2011) 3 MhLj 151 : (2011) 8 RCR(Civil) 2152
Constitution of India, 1950 — Article 12, 226, 311
High Courts10 Jan 2011Allowed
Mukesh Tiwari Vs Indian Oil Corporation Limited. and Others
Bombay High Court · (2011) 2 ALLMR 17 : (2011) 2 MhLj 337 : (2011) 8 RCR(Civil) 1067
Constitution of India, 1950 — Article 14
High Courts10 Jan 2011
Merwyn Anthony Fernandes Vs Brian Louis Sequeira and Jane Philomena Sequeira
Bombay High Court · (2011) 01 BOM CK 0083
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 7 Rule 14Constitution of India, 1950 — Article 227
High Courts10 Jan 2011
Shri Shailesh Gadekar through his sister Smt. Sheela Bameto Vs State of Goa and The Superintendent of Prison
Bombay High Court · (2011) 01 BOM CK 0078
Penal Code, 1860 (IPC) — Section 302