High Courts07 Dec 2010Dismissed
Ajay and Another Vs High Court of Judicature Bombay
Bombay High Court · (2011) 128 FLR 934
Constitution of India, 1950 — Article 16
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,495 of 3,665
High Courts07 Dec 2010
Suman Shriram Kakad Vs State of Maharashtra and Another
Bombay High Court · (2011) 1 MhLj 766
Constitution of India, 1950 — Article 14, 226
High Courts07 Dec 2010Dismissed
Dhirendra Bahadur Shahi Vs Empire Industries Ltd. and Others
Bombay High Court · (2011) 128 FLR 367 : (2011) 2 LLJ 783 : (2011) LLR 125
High Courts07 Dec 2010Dismissed
Laxman Haraklal @ Uttam Dorik, Dnyaneshwar Haraklal @ Uttam Dorik, Amrut Haraklal @ Uttam Dorik and Rameshwar Haraklal @ Uttam Dorik Vs Ukhaji Zinga Mahajan
Bombay High Court · AIR 2011 Bom 159
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Negotiable Instruments Act, 1881 (NI) — Section 118Specific Relief Act, 1963 — Section 21(1), 22, 22(1)
High Courts07 Dec 2010Dismissed
Rajesh Bhalchandra Chalke Vs State of Maharashtra and Emco Dynatorq Pvt. Ltd. Nikhil Vasantlal Merchant, Manepanda Joyappa Subbaiah and Ashok Kumar Ram Gopal Doda Vs State of Maharashtra and Global Trade Finance Ltd.
Bombay High Court · (2011) 1 ALLMR 893 : (2011) 1 APLJ 43 : (2011) 2 BC 483 : (2011) 113 BOMLR 10 : (2011) 1 CivCC 397 : (2011) 1 MhLj 244 : (2011) 2 RCR(Civil) 108 : (2011) 2 RCR(Civil) 108 : (2011) 1 RCR(Criminal) 930 : (2011) 1 RCR(Criminal) 930 : (2011) 106 SCL 389
Companies Act, 1956 — Section 293Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 252, 262
High Courts07 Dec 2010Dismissed
Hanmant Ghodke Vs Chandrashekhar Malikarjunappa Bidwe
Bombay High Court · (2011) 2 ALLMR 108 : (2011) 1 BomCR 557 : (2011) 3 MhLj 245
High Courts07 Dec 2010Dismissed
The State of Maharashtra Vs Sou. Shobha Ganesh Gaikwad
Bombay High Court · (2010) 12 BOM CK 0083
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts07 Dec 2010Dismissed
Siemens Ltd. and Another Vs Mumbai Railway Vikas Corporation Ltd. and Another
Bombay High Court · (2011) 1 ALLMR 633 : (2011) 3 BC 343 : (2011) 2 MhLj 487
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010
Ganesh Tambave Vs The State of Maharashtra and Shri U.L. Chavan, Police Inspector, Police Vigilance Cell Officer
Bombay High Court · (2011) 2 ALLMR 109 : (2011) 1 BomCR 529 : (2011) 3 MhLj 273
Constitution of India, 1950 — Article 226
High Courts07 Dec 2010Dismissed
Shri Wilfred Rozario Fernandes Vs The State of Maharashtra
Bombay High Court · (2011) 1 Crimes 193
Constitution of India, 1950 — Article 1, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 27
High Courts07 Dec 2010Dismissed
Madhav Dashrath Vahadane and Nivrutti Dashrath Vahadane Vs Sou. Shakuntalabai Shankarrao Kolse and Others
Bombay High Court · (2011) 1 ALLMR 614 : (2011) 1 BomCR 519 : (2011) 2 MhLj 895
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 23(P), 25(1), 25(2), 29Constitution of India, 1950 — Article 227
High Courts07 Dec 2010Allowed
Maruti Subrao Shinde Vs The State of Maharashtra
Bombay High Court · (2010) 12 BOM CK 0025
Constitution of India, 1950 — Article 311Prevention of Corruption Act, 1988 — Section 13, 7Revenue and Forest Department Recruitment Rules, 1984 — Rule 2A
High Courts06 Dec 2010
Sanjiv Shriram Barbade and Others Vs Kunbi Sahakari Bank Ltd. and Others
Bombay High Court · (2011) 2 LLJ 584
Bombay Industrial Relations Act, 1946 — Section 3(13)Industrial Disputes Act, 1947 — Section 2
High Courts06 Dec 2010Dismissed
Chaitanya Prakash Audichya Vs The Central Bureau of Investigation, Anti Corruption Bureau
Bombay High Court · (2010) 12 BOM CK 0122
Central Civil Services (Conduct) Rules, 1964 — Rule 3(2)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
High Courts06 Dec 2010
Shri Shaik Abdul Rahim Vs The Chief Officer, Curchorem-Cacora Municipal Council and The Goa State Pollution Control Board
Bombay High Court · (2010) 12 BOM CK 0121
High Courts06 Dec 2010
Inez Ludovina Da Costa Vs The Chief Officer, Curchorem-Cacora Municipal Council and The Goa State Pollution Control Board
Bombay High Court · (2010) 12 BOM CK 0120
High Courts06 Dec 2010Dismissed
Reliance Energy Ltd. Vs Yadayya Giri and Others
Bombay High Court · (2011) 1 ALLMR 636 : (2011) 1 BomCR 576 : (2011) 113 BOMLR 93 : (2011) 129 FLR 396 : (2011) 4 LLJ 428 : (2011) 1 MhLj 998
Industrial Disputes Act, 1947 — Section 2, 25(F)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(1)
High Courts06 Dec 2010Dismissed
Gomantak Marathi Shikshan Parishad Vs The State of Goa and Others
Bombay High Court · (2010) 12 BOM CK 0007
High Courts06 Dec 2010Dismissed
Shri Yessu Mahadev Naik, Smt. Kamal Yessu Naik and Miss Sharmila Yessu Naik Vs Shri Santolin Mories Francisc Mories and Others
Bombay High Court · (2010) 12 BOM CK 0004
High Courts03 Dec 2010Dismissed
Fakhruddin (Died), through his legal representatives Mustafa Ambawala Vs The Union of India (UOI) and Others
Bombay High Court · (2011) 1 ALLMR 648 : (2011) 1 BomCR 259 : (2011) 113 BOMLR 355 : (2011) 2 MhLj 858
Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 3, 591, 617Constitution of India, 1950 — Article 226