COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,499 of 3,665

High Courts26 Nov 2010Allowed

Communidade of Nagoa Vs Special Land Acquisition Officer and The Managing Director, Goa Industrial Development Corporation Goa Industrial Development Corporation Vs Communidade of Verna and Special Land Acquisition Officer, IDC

Bombay High Court · (2010) 11 BOM CK 0088

Land Acquisition Act, 1894 — Section 11, 18, 4

High Courts26 Nov 2010Allowed

Goa Industrial Development Corporation Vs Comunidade of Cortalim

Bombay High Court · (2010) 11 BOM CK 0067

Land Acquisition Act, 1894 — Section 11, 18, 4

High Courts26 Nov 2010Allowed

Communidade of Nagoa, through its Attorney Shri Antonio Pereira Vs Deputy Collector (L.A.) and The Administrative Officer, Goa, Daman and Diu Industrial Estate Corporation Deputy Collector (SDO) Sub-Division and The Executive Engineer, Works Division Vs Communidade of Nagoa Communidade of Verna, through its Attorney Shri Savio Correia Vs The Deputy Collector (SDO), Sub Division and The Executive Engineer, Works Div.

Bombay High Court · (2011) 5 BomCR 153 : (2011) 3 MhLj 253

Land Acquisition Act, 1894 — Section 11, 18, 4

High Courts26 Nov 2010Allowed

Shri John Sebastian Dias Vs Shri B. Abdul Kadar, Civil Contractor

Bombay High Court · (2010) 11 BOM CK 0059

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts26 Nov 2010Allowed

Vithal Jaidev Naik Vs Shri Teodorio D''Souza and Others

Bombay High Court · (2011) 1 TAC 402

Motor Vehicles Act, 1988 — Section 140

High Courts26 Nov 2010Allowed

Smt. Sharad Guno Naik Vs Shri Diwakar Narayan Gauns Dessai and The National Insurance Company Ltd.

Bombay High Court · (2010) 11 BOM CK 0057

High Courts26 Nov 2010Allowed

Gurumukhsingh Tak Vs State of Maharashtra and Others

Bombay High Court · (2010) 11 BOM CK 0052

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A

High Courts26 Nov 2010Allowed

Kai. Sahakar Maharshi Dagaji Ajba Patil Charitable Trust and Others Vs Shetkari Sahakari Sangh Ltd. and Others

Bombay High Court · (2011) 2 ALLMR 880

Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 30

High Courts26 Nov 2010

Neon Laboratories Pvt. Ltd. Vs Troikaa Pharma Limited, Union of India and Assistant Controller of Patents and Designs

Bombay High Court · (2011) 2 ALLMR 831 : (2011) 2 BomCR 54 : (2010) 112 BOMLR 4901 : (2011) 45 PTC 357

Patents (Amendment) Act, 2005 — Section 17, 18, 19, 20, 21Patents (Amendment) Rules, 2005 — Rule 55, 55(1)Patents Act, 1970 — Section 10, 11, 11(A), 11(B), 12

High Courts26 Nov 2010Allowed

Mudhaidevi Shikshan Prasarak Mandal Vs State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 54 : (2011) 1 MhLj 906

Constitution of India, 1950 — Article 141, 142

High Courts26 Nov 2010Allowed

Mrs. Charu Kishor Mehta and Vs State of Maharashtra and Another

Bombay High Court · (2011) CriLJ 1486 : (2011) 8 RCR(Criminal) 1516

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 34

High Courts26 Nov 2010Dismissed

Anand Tatyaba Kadam Vs State of Maharashtra and Another

Bombay High Court · (2011) CriLJ 1130

Criminal Procedure Code, 1973 (CrPC) — Section 294, 428Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 376, 376(2)

High Courts26 Nov 2010Allowed

Bhagwan Mahadeo Sathe Vs State and Another

Bombay High Court · (2012) BomCR(Cri) 545 : (2011) 8 RCR(Criminal) 1486

Prevention of Corruption Act, 1988 — Section 13(2), 13(i)(d), 13(ii), 19, 7

High Courts25 Nov 2010Dismissed

Satish D. Chaudhary and Others Vs NKGSB Coop. Bank Ltd. and Others

Bombay High Court · (2011) 2 ALLMR 195 : (2013) 1 ARBLR 199 : (2011) 4 BomCR 711 : (2011) 3 MhLj 451

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17

High Courts25 Nov 2010Dismissed

Candy Spirit Pvt. Ltd. F-3, Maria Julia Complex, C-Building, Fatorda, Goa Vs Reeves Mia, H. No. C5/124, Near Bombay High Court, Altinho - Panjim, Goa and State of Goa

Bombay High Court · (2010) 11 BOM CK 0114

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts25 Nov 2010Dismissed

Shri Ajit Kambli, Presently in the Judicial Custody, Through his Wife Smt. Ankita Kambli Vs State

Bombay High Court · (2010) 11 BOM CK 0113

Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts25 Nov 2010Dismissed

Prabhakar Patlola and Venkatesh Chanda Vs The State of Maharashtra

Bombay High Court · (2011) CriLJ 738 : (2011) 1 Crimes 514

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 420, 489A, 489B, 489C

High Courts25 Nov 2010

Videocon Industries Ltd. Vs The Commissioner of Customs

Bombay High Court · (2011) 263 ELT 28

Customs Act, 1962 — Section 129(C), 130, 130EForeign Exchange Management Act, 1999 — Section 35

High Courts25 Nov 2010Allowed

A.K. Jhingron, Chief Commercial Manager (Catering), Central Railway Vs State of Maharashtra and Another and P.S. Karmase, Labour Enforcement Officer

Bombay High Court · (2010) 11 BOM CK 0041

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 7Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 81(3), 82(2)

High Courts25 Nov 2010Allowed

Mr. Antonio Barreto and his Wife and Mrs. Milagrina Barreto Vs Mrs. Maria Savia Barreto

Bombay High Court · (2010) 11 BOM CK 0034

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227