High Courts30 Nov 2010Dismissed
Minakshi Mahendra Pitroda Vs Kusumben Devchand Rathod and Others
Bombay High Court · (2011) 2 ALLMR 113 : (2011) 6 BomCR 824 : (2011) 3 MhLj 444
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,498 of 3,665
High Courts29 Nov 2010
Vinod Jinturkar Vs State of Maharashtra and Others
Bombay High Court · (2011) 128 FLR 618 : (2011) 2 LLJ 659 : (2011) LLR 343 : (2011) 1 MhLj 843
Gratuity Act, 1972 — Section 4(1), 4(6)
High Courts29 Nov 2010Allowed
Sankapaka Laxman Bhoomaiah @ Babu Vs Intelligence Officer, Narcotic Control Bureau and The State of Maharashtra
Bombay High Court · (2010) 11 BOM CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 452Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8
High Courts29 Nov 2010
Kamrujama Abdul Rashid Sayyed Vs State of Maharashtra
Bombay High Court · (2010) 11 BOM CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts29 Nov 2010Dismissed
Sayed Salam Gafoor Pirjade, Shaikh Babamiya Usman, Shaikh Ibrahim Abdulla and Shaikh Rafique Gulam Hussain Vs Shaikh Gulab Nabee Hussein, Hasan Abdul Choudhary and Abdul Karim Burhan
Bombay High Court · (2011) 6 BomCR 224 : (2011) 3 MhLj 174
Bombay Public Trusts Act, 1950 — Section 50A(2), 72Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts29 Nov 2010
Sudhir Vasant Karnataki Vs The State of Maharashtra, The Commissioner of Police, The Senior Inspector and Yeshwant v. Natu Mohideen Mohammed Sheik Dawood through its Power of Attorney Holder Mr. Rajesh Baxi Vs Russian Federation and The State of Maharashtra Chetna Properties Pvt. Ltd. Vs The State of Maharashtra
Bombay High Court · (2010) 11 BOM CK 0100
Civil Procedure Code, 1908 (CPC) — Section 105(D), 105(E), 105(F), 105(G), 105(H)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 141, 19(1)
High Courts29 Nov 2010Dismissed
Communidade de Provincia de Balli, through its attorney Rohidas Datta Faldessai Vs Kushali Govind Gaunkar, Nagu Puno Gaunkar, Narain Katu Gaonkar and Laximan Chimot Gaonkar
Bombay High Court · (2010) 11 BOM CK 0061
High Courts29 Nov 2010Dismissed
Communidade de Provincia de Bali through its attorney Rohidas Datta Falldessai Vs Panglo Bodko Gaunkar and Others
Bombay High Court · (2010) 11 BOM CK 0060
High Courts29 Nov 2010Dismissed
Ramchandra Kundalika Jadhav, Sau. Lata Ramchandra Jadhav, Sau. Subhadra Kundalika Jadhav and Shivaji Kundalika Jadhav Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 396 : (2011) 8 RCR(Criminal) 1531
Criminal Law (Amendment) Act, 1983 — Section 174, 176Criminal Procedure Code, 1973 (CrPC) — Section 198A, 313Evidence Act, 1872 — Section 113, 113A
High Courts29 Nov 2010
Mr. Manjit Singh Bali Vs Central Bureau of Investigation Shri Harsh Dalmia and Another Vs Central Bureau of Investigation and Another
Bombay High Court · (2010) 11 BOM CK 0044
Central Vigilance Commission Act, 2003 — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
High Courts29 Nov 2010
Shri Ashok Magan More Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 414
Penal Code, 1860 (IPC) — Section 307, 324
High Courts29 Nov 2010Allowed
Rajkamal Talkies and Others Vs The State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 126 : (2011) 5 BomCR 870 : (2011) 3 MhLj 302
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(1), 127(2), 149, 149(1)
High Courts26 Nov 2010
The New India Assurance Co. Ltd. Vs Shri Trivikram R. Kamat and Others
Bombay High Court · (2010) 11 BOM CK 0129
Motor Vehicles Act, 1988 — Section 140, 166
High Courts26 Nov 2010
Suresh Lachhmandas Raheja Vs Ferrani Hotels Pvt. Ltd. and Others Ferrani Hotels Pvt. Ltd. and Others Vs Suresh Lachhmandas Raheja
Bombay High Court · (2011) 2 ALLMR 190 : (2011) 2 MhLj 504
Bombay High Court (Original Side) Rules, 1980 — Rule 133, 441
High Courts26 Nov 2010Dismissed
Laxman Raghunath Galande, since deceased through L.Rs. and Vasant Laxman Galande Vs Smt. Shakuntala Shankarrao Kolse, Smt. Gayabai Narayan Sonawane, Smt. Indumati Vitthalrao Bankar and Smt. Savitrabai Radhakrishna Ghadge
Bombay High Court · (2011) 1 ALLMR 681 : (2011) 1 BomCR 595 : (2011) 2 MhLj 609
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(1), 31(2), 31(3), 32Constitution of India, 1950 — Article 227
High Courts26 Nov 2010Allowed
K. Raheja Corporation Private Limited and Ramesh Valecha, Shareholder, K. Raheja Corp. Pvt. Ltd. Vs The State of Goa and Others
Bombay High Court · (2011) 2 ALLMR 128 : (2010) 112 BOMLR 4729
Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 14, 151, 162, 166, 299Goa, Daman and Diu Industrial Development Act, 1965 — Section 14, 16, 2, 27, 28
High Courts26 Nov 2010Allowed
Shri Oswaldo Jose Coelho Velho Vs Government of Karnataka and The Director of Tourism Government of Karnataka and The Director of Tourism Vs Shri Oswaldo Jose Coelho Velho
Bombay High Court · (2010) 11 BOM CK 0105
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 3Transfer of Property Act, 1882 — Section 116
High Courts26 Nov 2010
Goa Industrial Development Corporation Vs Comunidade of Nagoa, through the Administrator, of Comunidades through its Attorney, Shri Antonio Bernardo Francisco Pereira and Dy. Collector and S.D.O. and L.A.O.
Bombay High Court · (2011) 113 BOMLR 648
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts26 Nov 2010Dismissed
Smt. Sheetal Prakash Pai nee Vijaya Bhangui Vs Dr. Prakash Ramnath Pai
Bombay High Court · (2010) 112 BOMLR 4943
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 41 Rule 31, Order 6 Rule 2, 100Limitation Act, 1963 — Article 60
High Courts26 Nov 2010Allowed
Amit Associates and Mr. A. Aziz A. Latif Vs Sanghi Bros. (Indore) Ltd.
Bombay High Court · (2010) 11 BOM CK 0089
Contract Act, 1872 — Section 73, 74