High Courts22 Dec 2010
Gangajamuna @ Sangeeta Rajesh Dharap Vs The Senior Police Inspector and Others
Bombay High Court · (2010) 12 BOM CK 0044
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,491 of 3,665
High Courts22 Dec 2010
Madan Bodulaji Bhargad and Others Vs Akola Municipal Corporation and Others
Bombay High Court · (2011) 5 BomCR 336 : (2011) 2 MhLj 302
Bombay Provincial Municipal Corporations Act, 1949 — Section 20, 31A, 31A(2)Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 2010Allowed
Arun Asatkar Vs Member, Industrial Court and Others
Bombay High Court · (2011) 3 ALLMR 213 : (2011) 5 BomCR 172 : (2011) 129 FLR 234 : (2011) 3 LLJ 826 : (2011) 1 MhLj 862 : (2012) 3 SLJ 155
Constitution of India, 1950 — Article 10, 226, 227, 4Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
High Courts21 Dec 2010
High Court on its own Motion Vs Mr. N.B. Deshmukh
Bombay High Court · (2011) 113 BOMLR 171 : (2011) 2 MhLj 273
Advocates Act, 1961 — Section 21 , 29 , 30 , 34(1)Contempt of Courts Act, 1971 — Section 12, 14, 2 , 23, 8Contract Act, 1872 — Section 46, 49, 49(1)
High Courts21 Dec 2010Dismissed
Prognosys Medical Systems Ltd. Vs Mumbai Municipal Corporation and Others
Bombay High Court · (2011) 113 BOMLR 105
Constitution of India, 1950 — Article 226
High Courts21 Dec 2010Dismissed
M.A. Azim Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2011) 3 ALLMR 219 : (2011) 113 BOMLR 301 : (2011) 130 FLR 502 : (2011) 3 LLJ 367 : (2011) 3 MhLj 648
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 25(F), 25(G), 25(N)
High Courts21 Dec 2010
Reshma Singh Vs State of Maharashtra and The Senior Inspector of Police, Anti Corruption Bureau
Bombay High Court · (2011) 113 BOMLR 127
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 258, 294, 309, 482Penal Code, 1860 (IPC) — Section 109
High Courts21 Dec 2010Dismissed
Kadamba Transport Corporation Ltd. Vs Shri Rosario Rodrigues and Others
Bombay High Court · (2010) 12 BOM CK 0026
High Courts21 Dec 2010
Hastrekha Mohanlal Borkar Vs Zilla Parishad and Others
Bombay High Court · (2011) 3 ALLMR 3 : (2011) 5 BomCR 359 : (2011) 2 MhLj 399
Constitution of India, 1950 — Article 14, 16
High Courts21 Dec 2010Allowed
Municipal Corporation of Brihanmumbai Vs Smt. Maniben Devraj Shah
Bombay High Court · (2010) 12 BOM CK 0002
Limitation Act, 1963 — Section 5Mumbai Municipal Corporation Act, 1888 — Section 298, 299, 314, 351, 354A
High Courts20 Dec 2010Dismissed
Pune Cantonment Board Vs Rakesh Motilal Sharma
Bombay High Court · (2011) 7 ALLMR 744 : (2011) 6 BomCR 670 : (2011) 3 MhLj 781
Cantonments Act, 1924 — Section 184, 185, 185(1), 256Constitution of India, 1950 — Article 227
High Courts20 Dec 2010Allowed
Mohanlal Soni Vs Mandakini Ramchandra Shah and Others
Bombay High Court · (2011) 3 ALLMR 112 : (2011) 3 BomCR 346 : (2011) 3 MhLj 194
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)General Clauses Act, 1897 — Section 27Maharashtra Rent Control Act, 1999 — Section 15
High Courts20 Dec 2010
Sulochana Vaz and Zoraida Vaz Vs State and Shri Francisco Aldolfo Alcantra Piedade Vaz
Bombay High Court · (2011) 2 Crimes 208
Penal Code, 1860 (IPC) — Section 34, 379Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240
High Courts20 Dec 2010Dismissed
New India Assurance Co. Ltd. Vs Kausalyabai Onkar Lahudkar and Others
Bombay High Court · (2011) ACJ 2352 : (2011) 1 ALLMR 567 : (2011) 3 BomCR 122 : (2011) 2 MhLj 797 : (2011) 6 RCR(Civil) 2659 : (2012) 1 TAC 319
Motor Vehicles Act, 1939 — Section 103A, 94, 95Sales of Goods Act, 1930 — Section 31
High Courts20 Dec 2010
Pacific Basin Ihx (UK) Ltd. Vs Ashapura Minechem Ltd.
Bombay High Court · (2011) 2 ARBLR 548 : (2011) 3 BomCR 199 : (2011) 113 BOMLR 74 : (2011) 6 RCR(Civil) 2887
Arbitration (Protocol and Convention) Act, 1937 — Section 2(4), 2(5)Arbitration Act, 1940 — Section 31, 31(4), 34Arbitration and Conciliation Act, 1996 — Section 34, 36, 42, 47, 48
High Courts20 Dec 2010Dismissed
Baban Dange Vs The State of Maharashtra
Bombay High Court · (2011) 113 BOMLR 601
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Dec 2010
Navnath Raghunath Somwanshi Vs Padmashree Dr. Vithalrao Vikhe Patil Foundation, The Principal Padmashree Dr. Vithalrao Vikhe Patil Foundation''s Polytechnic and Joint Director of Technical Education, Regional Directorate
Bombay High Court · (2011) 6 BomCR 239 : (2011) 3 MhLj 262
Constitution of India, 1950 — Article 19(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25(A), 26(1)
High Courts20 Dec 2010Allowed
Prime Securities Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2011) 243 CTR 229 : (2011) 335 ITR 464 : (2011) 333 ITR 464
Constitution of India, 1950 — Article 14Finance Act, 1987 — Section 139(9), 140, 143, 208, 209
High Courts20 Dec 2010Dismissed
Smt. Laxmibai Zawar Vs The Jalgaon Merchant Co-operative Bank Ltd. and Others
Bombay High Court · (2011) 3 ALLMR 209 : (2011) 3 BC 583 : (2011) 3 BomCR 236 : (2011) 3 MhLj 428
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 62Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts20 Dec 2010Dismissed
World Sport Group (India) Pvt. Ltd. Vs The Board of Control for Cricket in India
Bombay High Court · (2011) 113 BOMLR 723
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 17, 19