COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,493 of 3,665

High Courts14 Dec 2010Allowed

Farrukh Mehmood Khan and Another Vs Maharashtra State Wakf Board and Others

Bombay High Court · (2011) 3 ALLMR 116 : (2011) 5 BomCR 836 : (2011) 3 MhLj 700

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Waqf Act, 1995 — Section 54, 54(4), 89

High Courts14 Dec 2010Allowed

Bapurao Bapmare Vs The State of Maharashtra, Surplus Land Determination Tribunal, The Additional Commissioner, Division and The Maharashtra Revenue Tribunal

Bombay High Court · (2011) 1 ALLMR 570 : (2011) 5 BomCR 847 : (2011) 2 MhLj 737

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 27, 45(2)

High Courts14 Dec 2010Allowed

Sayyed Firoz Sayyed Ismail Vs The State of Maharashtra

Bombay High Court · (2010) 12 BOM CK 0067

Penal Code, 1860 (IPC) — Section 201, 211, 302, 34, 498(A)

High Courts14 Dec 2010Dismissed

National Insurance Co. Ltd. Vs Smt. Nazmin Khan, Mast. Sultan Khan, Shri Shaikh Nisar and Shri Shaikh Abdul Kadar

Bombay High Court · (2010) 12 BOM CK 0057

Motor Vehicles Act, 1988 — Section 181, 3Penal Code, 1860 (IPC) — Section 279, 337

High Courts14 Dec 2010Allowed

Board of Control for Cricket in India Vs Jaipur IPL Cricket Private Limited

Bombay High Court · (2011) 113 BOMLR 148

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 17, 33

High Courts13 Dec 2010Dismissed

Dinoo Baji Todiwalla and Others Vs The State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 72 : (2011) 3 BomCR 160 : (2011) 1 MhLj 974

Constitution of India, 1950 — Article 226Maharashtra Apartment Ownership Act, 1970 — Section 14, 4, 5, 5(2), 6Maharashtra Housing and Area Development Act, 1976 — Section 33(8), 88(3)

High Courts13 Dec 2010

Mr. Ravi Devshibhai Patel Vs Deputy Collector (L.A.) and The Executive Engineer (Planning), Goa Housing Board

Bombay High Court · (2010) 12 BOM CK 0136

High Courts13 Dec 2010Dismissed

Mr. Krishna Gopal Gupta and Mrs. Veena Krishna Gupta Vs Mrs. Radhika Gupta and The State

Bombay High Court · (2010) 12 BOM CK 0135

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 141, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts13 Dec 2010

Parmanand Aggarwal Vs Ashok Underlal and The State of Maharashtra

Bombay High Court · AIR 2012 Bom 11

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts13 Dec 2010Allowed

MIAECT Pvt. Ltd. Vs Hindustan Computers and Others

Bombay High Court · (2011) 1 ALLMR 583 : (2011) 1 MhLj 991

Constitution of India, 1950 — Article 14, 226

High Courts13 Dec 2010Dismissed

Vinayak Ratnagiri Gosavi Chief Promoter, Rangnath Swami Sahakari Griha and Shri Tryambak Shivram Gosavi Vs The State of Maharashtra

Bombay High Court · (2011) 1 ALLMR 572 : (2011) 1 BomCR 564 : (2011) 2 MhLj 740

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84(C)(3)(4)

High Courts13 Dec 2010Dismissed

Shri Gurunath Pandurang Mote Vs Shri Rajdendra Vasudev Deshprabhu (since deceased) Through his Legal heirs, (Smt. Aparna Rajendra Deshprabhu, Shri Vaudev Rajendra Deshprabhu, Miss Nayantara Rajendra Deshprabhu and (Dr.) Mrs. Pavitra Vassudev Deshprabhu) and Shri Daji Pandu Naik (since deceased) Through his Legal heirs (Smt. Saraswati Daji Naik, Sri Manohar Daji Naik, Smt. Sundari Manohar Naik and Shri Pandurang Daji Naik

Bombay High Court · (2010) 12 BOM CK 0097

Constitution of India, 1950 — Article 226, 227

High Courts13 Dec 2010Allowed

State Vs Aires Rodrigues

Bombay High Court · (2011) CriLJ 1507 : (2011) 3 RCR(Criminal) 321 : (2011) 3 RCR(Criminal) 321

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 300, 397(1), 399, 482Penal Code, 1860 (IPC) — Section 143, 149, 448, 504, 506

High Courts13 Dec 2010Dismissed

Cricket Association of Bihar Vs The Board of Control for Cricket in India, Mr. N. Srinivasan, Honorary Secretary, Board of Control for Cricket in India, Jharkhand State Cricket Association and Mr. Amitabh Chowdhary

Bombay High Court · (2011) 113 BOMLR 110

High Courts13 Dec 2010Dismissed

Savita Jyotiba Dembalkar Vs State of Maharashtra

Bombay High Court · (2010) 12 BOM CK 0041

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

High Courts13 Dec 2010

Maharashtra State Veterinary Council Vs The State of Maharashtra and Others

Bombay High Court · (2011) 3 ALLMR 670 : (2011) 4 BomCR 750 : (2011) 2 MhLj 196

Evidence Act, 1872 — Section 45Veterinary Council Act, 1984 — Section 15, 23, 24, 25, 26

High Courts10 Dec 2010

The State of Maharashtra Vs Babu alias Ravindra Suresh Kamble Babu alias Ravindra Suresh Kamble (Kolhapur Central Jail) Vs The State of Maharashtra

Bombay High Court · (2011) 113 BOMLR 196

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 307, 363, 364

High Courts10 Dec 2010Allowed

Swapna Sadanand Ayare Vs Vaishali Dilip Tanwani and Another

Bombay High Court · (2011) 3 ALLMR 231 : (2011) 2 DMC 856

Penal Code, 1860 (IPC) — Section 307

High Courts10 Dec 2010

Shri Ramrao Venkatrao Rane Vs Shri Sanjay Rane and Shri Rama Yeshwant Kotkar

Bombay High Court · (2010) 12 BOM CK 0086

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 30, 4

High Courts10 Dec 2010

Ms. Rachana Mohite Vs Mr. Anil Mohite @ Anil B. G. Rao and The Learned Civil Judge

Bombay High Court · (2010) 12 BOM CK 0073

Hindu Marriage Act, 1955 — Section 13(1), 13(B)