Bombay High Court Judgments

High Courts16 Dec 2010

Shri James P. Faria and Another Vs Shri Gopal Krishna Govind Savoikar (Deceased) and Others

Bombay High Court · (2010) 12 BOM CK 0151

Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 136, 227

High Courts16 Dec 2010Allowed

VIP Industries Ltd. Vs The Commissioner of Central Excise

Bombay High Court · (2011) 264 ELT 24 : (2011) 30 STT 405

Central Excises and Salt Act, 1944 — Section 10, 35(G), 35(G)(2), 35(G)(3), 35(G)(9)Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 215

Read judgment

High Courts16 Dec 2010Dismissed

Managing Director, Goa Industrial Development Corporation, EDC Complex, Patto Plaza,Panaji-Goa Vs Panta Rama Gaonkar, House No.840, Soliem, Kakoda-Goa and Others

Bombay High Court · (2010) 12 BOM CK 0108

Read judgment

High Courts16 Dec 2010Dismissed

Star India Private Ltd. formerly known as News Television India Pvt. Ltd. and Shri Ajay K. Sharma being the Director of the 1st Petitioner Company Vs Union of India (UOI) and The Assistant Director, Enforcement Directorate

Bombay High Court · (2011) 1 ALLMR 555 : (2011) 3 BomCR 126 : (2011) 100 CLA 374 : (2011) 264 ELT 353 : (2011) 105 SCL 216

Adjudication Proceedings and Appeal Rules, 1974 — Rule 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 199, 200

Read judgment

High Courts16 Dec 2010Allowed

The Commissioner of Central Excise and Custom Vs Gujchem Distillers India Ltd.

Bombay High Court · (2011) 183 ECR 195 : (2011) 270 ELT 338

Central Excise Rules, 1944 — Rule 140, 173(Q)(1), 223(B), 226, 47Central Excises and Salt Act, 1944 — Section 34

Read judgment

High Courts16 Dec 2010

Bilquis Zakiuddin Bandookwala and Others Vs Shehnaz Shabbir Bandukwala

Bombay High Court · (2011) 1 ALLMR 550 : (2011) 1 MhLj 963

Evidence Act, 1872 — Section 68, 71Special Marriage Act, 1954 — Section 21Succession Act, 1925 — Section 213, 213(2), 29, 29(1), 30

Read judgment

High Courts16 Dec 2010Dismissed

The State of Maharashtra Vs Sanjay Eknath Ingle and Raju @ Rajesh Eknath Ingle Bahinabai Bajar Vs The State of Maharashtra and Raju @ Rajesh Eknath Ingle

Bombay High Court · (2011) 113 BOMLR 345

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts16 Dec 2010Dismissed

Souren Chander Alimchandani Vs Chander Rupchand Alimchandani, Nirmala Chander Alimchandani and Abhin Chander Alimchandani

Bombay High Court · (2011) 2 ARBLR 402 : (2011) 3 BomCR 219 : (2011) 6 RCR(Civil) 2676

Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(7), 45, 8

Read judgment

High Courts16 Dec 2010

V.M. Salgaoncar and Brothers Pvt. Ltd. Vs The Deputy Collector (LA) and The Administrative Officer Daman and Diu Industrial Development Corporation

Bombay High Court · (2010) 12 BOM CK 0017

Land Acquisition Act, 1894 — Section 18, 4(1)

Read judgment

High Courts15 Dec 2010

Shri Ulhas Nimba Choudhari and Chandrakumar Nimba Chaudhari Vs Sardar Khandu Tadvi B/H and Guljar Sardar Tadvi (Died through L.Rs. Hamid Guljar Tadvi and Others) and Others

Bombay High Court · (2011) 3 ALLMR 206 : (2011) 6 BomCR 812 : (2011) 3 MhLj 296

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 6

Read judgment

High Courts15 Dec 2010Allowed

State of Maharashtra Vs Sunil Borkar

Bombay High Court · (2010) 12 BOM CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts15 Dec 2010

Capt. Lance Irwin Lobo Vs State of Goa and The Excise Commissioner, Government of Goa

Bombay High Court · (2010) 12 BOM CK 0112

Read judgment

High Courts15 Dec 2010

Shri Jainath Pal Vs Chief Officer, Mormugao Municipal Council and Others

Bombay High Court · (2010) 12 BOM CK 0111

Constitution of India, 1950 — Article 226Goa Excise Duty Act, 1964 — Section 15

Read judgment

High Courts15 Dec 2010Dismissed

Balu Vasant Sonawane Vs The State of Maharashtra

Bombay High Court · (2010) 12 BOM CK 0093

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts15 Dec 2010Dismissed

Ferani Hotels Pvt. Ltd. Vs Nusli Neville Wadia

Bombay High Court · (2011) 1 ALLMR 511 : (2011) 113 BOMLR 33

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1, Order 3 Rule 4Contract Act, 1872 — Section 201, 56Hindu Succession Act, 1956 — Section 14

Read judgment

High Courts15 Dec 2010Dismissed