High Courts10 Dec 2010Dismissed
Maltya Michara Gavit Vs The State of Maharashtra and Ku. Kusba Gavit
Bombay High Court · (2010) 12 BOM CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 375, 376, 376(2), 376C
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,494 of 3,665
High Courts10 Dec 2010Dismissed
Sunil Vithal Shirke Vs The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 1557
Arms Act, 1959 — Section 25(3)Bombay Police Act, 1951 — Section 135, 37(1)Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 504
High Courts10 Dec 2010Dismissed
Deputy Collector(LA) and The Executive Engineer Vs Mrs. Alina Menezes Xavier
Bombay High Court · (2010) 12 BOM CK 0058
Land Acquisition Act, 1894 — Section 4(1)
High Courts10 Dec 2010Dismissed
Mundalik Jewellers and Another Vs Bhilaji Patil
Bombay High Court · (2011) 7 ALLMR 674 : (2011) 6 BomCR 612 : (2011) 3 MhLj 519
Bombay Money Lenders Act, 1946 — Section 10, 2, 2(9)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts10 Dec 2010
Carlos Noronha and Antonio Rodriques Vs Union of India (UOI), Ministry of Environment and Forest and Others
Bombay High Court · (2011) 1 ALLMR 589 : (2011) 2 BomCR 36 : (2011) 113 BOMLR 609
Daman and Diu Town and Country Planning Act, 1974 — Section 18, 66(2)Environment (Protection) Act, 1986 — Section 3(1), 3(2), 3(3)
High Courts09 Dec 2010
Mahindra and Mahindra Ltd. Vs Commr. of C. Ex.
Bombay High Court · (2011) 267 ELT 39 : (2011) 22 STR 151
High Courts09 Dec 2010Allowed
Shri Joaquim Paulo Furtado and Shri Fernando Furtado Vs The Land Acquisition Officer, PWD (Cell) and The Executive Engineer
Bombay High Court · (2011) 1 ALLMR 609 : (2011) 1 BomCR 558 : (2011) 2 MhLj 838
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts09 Dec 2010Dismissed
Deputy Collector (LA) and The Executive Engineer, Works Division Vs Motibai Mortu Naik, Shri Rajan Mortu Naik and Shri Sajan Mortu Naik
Bombay High Court · (2010) 12 BOM CK 0116
High Courts09 Dec 2010
M/s. Transocean Offshore International Ventures Ltd. Vs The Labour Enforcement Officer (Central) Ministry of Labour and Employment and Another
Bombay High Court · (2010) 12 BOM CK 0103
Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24, 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 204, 268(2)(a), 482
High Courts09 Dec 2010Allowed
Smt. Nalubai Narayan Shinde, Anil Narayan Shinde, Sanjay Narayan Shinde and Ganesh Narayan Shinde Vs Gopinath Dagdu Shinde
Bombay High Court · (2011) 1 ALLMR 100 : (2011) 3 BomCR 167 : (2011) 2 MhLj 991
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts09 Dec 2010Allowed
Haldiram Foods International Limited Vs City of Nagpur Corporation and The Revenue Inspector, Nagpur Municipal Corporation
Bombay High Court · (2011) 2 ALLMR 95 : (2011) 1 BomCR 551 : (2011) 1 MhLj 786
City of Nagpur Corporation Act, 1948 — Section 114, 119, 124, 125, 127Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 2010Allowed
Mr. Johnson Fernandes Vs Mrs. Maria Fernandes, Mr. Michael Fernandes and State
Bombay High Court · (2011) CriLJ 1504 : (2011) 2 Crimes 656
Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 2
High Courts09 Dec 2010Allowed
Shrikant Tukaram Borade Vs The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 1533
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
High Courts08 Dec 2010
The Commissioner of Central Excise Vs RPG Life Sciences Ltd.
Bombay High Court · (2011) 264 ELT 346
High Courts08 Dec 2010Allowed
Narsanna Naganna Arge Vs Assistant Registrar, Co-operative Societies, Returning Officer for election of Seva Sahakari Sanstha Maryadit, Yetale, Sayyana Bhojanna Sagamwar and Executive Magistrate, Biloli
Bombay High Court · (2011) 3 MhLj 211
High Courts08 Dec 2010Dismissed
Shriram City Union Finance Ltd. Vs Sudam Govind Satpute and Another
Bombay High Court · AIR 2011 Bom 303 : (2011) 3 CivCC 401 : (2011) 3 MhLj 954 : (2011) 7 RCR(Criminal) 590
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Dec 2010Dismissed
President, Best Workers'' Union and Another Vs General Manager and Others
Bombay High Court · (2011) 128 FLR 1080
Bombay Industrial Relations Act, 1946 — Section 78
High Courts08 Dec 2010Allowed
Chandrapal Khubiram Rajoriya Vs State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0023
Penal Code, 1860 (IPC) — Section 302, 323
High Courts08 Dec 2010Dismissed
Rasiklal Manikchand Dhariwal and Jagdish M. Joshi Vs Central Bureau of Investigation and The State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0015
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 173(8), 188
High Courts08 Dec 2010Dismissed
Purushottam Vyankatrao Dehedkar and Others Vs TheState of Maharashtra, High Power Committee of Freedom Fighter and The Collector
Bombay High Court · (2011) 2 ALLMR 101 : (2011) 1 BomCR 612 : (2011) 3 MhLj 237
Constitution of India, 1950 — Article 226