COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,496 of 3,665

High Courts03 Dec 2010Dismissed

Machindra Hariba Mohite, Agrigulturist of Gaurgaon Vs State of Maharashtra

Bombay High Court · (2010) 12 BOM CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201, 302

High Courts03 Dec 2010Dismissed

Municipal Corporation of Greater Mumbai Vs Hindustan Construciton Company Ltd

Bombay High Court · (2010) 12 BOM CK 0082

Arbitration and Conciliation Act, 1996 — Section 34

High Courts03 Dec 2010Dismissed

Rajiv Banga Vs L and T Finance Company Limited and Another

Bombay High Court · (2011) CriLJ 1806 : (2011) 3 MhLj 421

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 313, 313(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts03 Dec 2010

Airwide Express Cargo Vs Union of India (UOI)

Bombay High Court · (2011) 3 BC 258 : (2011) 2 BomCR 280 : (2011) 2 MhLj 406

Constitution of India, 1950 — Article 226

High Courts03 Dec 2010Allowed

Thomson Press Kamgar Sanghatana Vs Thomson Press (India) Ltd. and Another

Bombay High Court · (2011) 3 LLJ 409

Industrial Disputes Act, 1947 — Section 10(1), 10(3), 12, 2(k), 24(1)

High Courts03 Dec 2010Allowed

Mrs. Mayuri Deshmukh Vs Hon''ble High Court of Judicature at Bombay and Another

Bombay High Court · (2010) 12 BOM CK 0022

Constitution of India, 1950 — Article 226, 236, 309Family Court (Recruitment and Service Conditions) Rules, 1990 — Rule 3, 3(B), 4Family Courts Act, 1984 — Section 23, 4, 4(4)

High Courts02 Dec 2010Allowed

The State of Maharashtra Vs Shrikrishna Jagannath Laskhare

Bombay High Court · (2011) 1 BomCR 569 : (2011) 129 FLR 264

Constitution of India, 1950 — Article 226, 227Maharashtra Civil Service (General Conditions of Service) Amendment Rules, 2008 — Rule 38, 38(2)

High Courts02 Dec 2010

Shri A.P. Braganza Vs Shri Sagar R. Chauhan, Shri Nitin B. Soni and National Insurance Co. Ltd.

Bombay High Court · (2010) 12 BOM CK 0138

High Courts02 Dec 2010Dismissed

Shri Ramesh Tarachand Dhelwan Vs The State of Maharashtra

Bombay High Court · (2011) 1 Crimes 218

Constitution of India, 1950 — Article 1, 2, 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 25

High Courts02 Dec 2010Dismissed

Ramu Appa Mahapatar Vs The State of Maharashtra

Bombay High Court · (2010) 12 BOM CK 0072

Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

High Courts02 Dec 2010Dismissed

Umesh Shantaram Khedekar Vs Peshotan Wadia and Others

Bombay High Court · (2010) 12 BOM CK 0062

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148

High Courts02 Dec 2010Dismissed

Mahatma Gandhi Krushak Shaikshanik Sanstha Vs Anant Bokde and Others

Bombay High Court · (2011) 2 MhLj 214

High Courts02 Dec 2010Dismissed

Ronnie Lawrence Fernandes Vs Smt. Hoshbanoo Aspi Irani and Another

Bombay High Court · (2011) 5 BomCR 352 : (2011) 2 CivCC 708 : (2011) 2 MhLj 800

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9

High Courts02 Dec 2010

Ramkrishna Shridhar Choube and Others and Smt. Kamtidevi Premnath Choube and Others Vs The Court Receiver and Others

Bombay High Court · (2011) 1 ALLMR 623 : (2011) 1 BomCR 286 : (2011) 2 CivCC 201 : (2011) 2 MhLj 473

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 3A

High Courts02 Dec 2010

Shri Shivdas Gopi Usapkar, Shri Swapnil Vilas Shirodkar and Mrs. Maria Charmaine Gonsalves Vs The Director, Directorate of Municipal Administration/Urban Development, The State of Goa and The State Election Commission Shri Roopesh R. Mahatme and Shri Durgadas V. Prabhu Vs State of Goa and Others

Bombay High Court · (2010) 12 BOM CK 0028

Goa, Daman and Diu Municipalities Act, 1968 — Section 10(1), 9

High Courts02 Dec 2010

Bharat Biotech International Ltd. Vs Directorate of Medical, Education and Research and Others

Bombay High Court · (2011) 1 ALLMR 668 : (2011) 3 BC 287 : (2011) 2 BomCR 235 : (2011) 113 BOMLR 782 : (2011) 2 MhLj 524

Constitution of India, 1950 — Article 14

High Courts02 Dec 2010

Smt. Nagama Shamu Dhotre and Others Vs Shri Chandrakant Sakharam Talgaonkar, Shri Rajendra Chandrakant Talgaonkar and The New India Insurance Co. Ltd.

Bombay High Court · (2010) 12 BOM CK 0006

Motor Vehicles Act, 1988 — Section 166

High Courts01 Dec 2010Dismissed

Kishor Shelar Vs Sheetal Kishor Shelar

Bombay High Court · (2011) 2 ALLMR 112 : (2011) 3 BomCR 830 : (2011) 3 CivCC 183 : (2011) 2 DMC 315 : (2011) 3 MhLj 247

High Courts01 Dec 2010Dismissed

Tiwsa Santra Bagayatdar Sahakari Sanstha Vs Resident Deputy Collector and Election Officer and Others

Bombay High Court · (2011) 2 ALLMR 643 : (2011) 3 BomCR 863 : (2011) 1 MhLj 614

High Courts01 Dec 2010Dismissed

Inteltek Automation Pvt. Ltd. and Others Vs Indusind Bank Ltd. and Another

Bombay High Court · (2011) 3 BC 326 : (2011) 1 BomCR 592 : (2010) 259 ELT 652 : (2011) 1 MhLj 935

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(5)