COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,502 of 3,665

High Courts19 Nov 2010Allowed

Atmaram Vazirani and Others Vs Nagpur Municipal Corporation and The Executive Engineer (Projects) Nagpur Municipal Corporation

Bombay High Court · (2011) 1 ALLMR 740 : (2011) 2 BomCR 577

Constitution of India, 1950 — Article 14, 21, 227, 300A, 31(2)Land Acquisition Act, 1894 — Section 11(1), 49(1), 6, 7Maharashtra Regional and Town Planning Act, 1966 — Section 126(1), 18, 25, 26, 27

Read judgment

High Courts19 Nov 2010Allowed

Voltas Limited Vs Rolta India Limited

Bombay High Court · (2011) 113 BOMLR 393

Arbitration Act, 1940 — Section 33, 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 12, 13Civil Procedure Code, 1882 — Section 510

Read judgment

High Courts18 Nov 2010

Shri Haji Imam Ibrahim Khan, since deceased, through his legal heir, Shri Ibrahim Khan alias Anwar Khan Vs Shri Joao Jose Nepomociano Coelho (since deceased) by his legal repre- sentatives (Mrs. Clara D''Costa e Coelho and Others) and Others

Bombay High Court · (2010) 11 BOM CK 0131

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts18 Nov 2010

Haresh Suresh Deora Vs Union of India

Bombay High Court · (2011) 263 ELT 359

Read judgment

High Courts18 Nov 2010

Indo Pacific Software and Entertainment Ltd. Vs Nagpur Improvement Trust and Another

Bombay High Court · (2011) 2 ALLMR 223 : (2011) 2 ARBLR 354 : (2011) 3 BomCR 870 : (2011) 1 MhLj 869 : (2011) 6 RCR(Civil) 2698

Arbitration and Conciliation Act, 1996 — Section 11, 17, 21, 37(2), 9Contract Act, 1872 — Section 51Specific Relief Act, 1963 — Section 14(3), 41

Read judgment

High Courts18 Nov 2010Dismissed

Amit Rasiklal Shah Vs Sonal Amit Shah

Bombay High Court · (2011) 1 ALLMR 765 : (2011) 4 BomCR 712 : (2011) 2 DMC 695 : (2011) 1 MhLj 533

Income Tax Act, 1961 — Section 80C

Read judgment

High Courts18 Nov 2010

Shri. Haji Imam Ibrahim Khan and Shri Ibrahim Khan alias Anwar Khan Vs Shri Joao Jose Nepomociano Coelho and Others

Bombay High Court · (2010) 11 BOM CK 0087

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Land Revenue Code, 1968 — Section 201

Read judgment

High Courts18 Nov 2010

Digitek Krida Vikas Sanshodhan Va Shikshan Bahuuddeshiya Sanstha Vs The State of Maharashtra and Rashtrasanta Tukadoji Maharaj Nagpur University

Bombay High Court · (2011) 2 ALLMR 219 : (2011) 1 MhLj 793

Constitution of India, 1950 — Article 166(3), 226Maharashtra Universities Act, 1994 — Section 2(31), 82, 82(5), 83

Read judgment

High Courts18 Nov 2010Allowed

Mrs. Ludovina Margarida Elvira Dias Vs Deputy Collector and SDO and The Executive Engineer Deputy Collector and SDO and The Executive Engineer Vs Mrs. Ludovina Margarida Elvira Dias

Bombay High Court · (2010) 11 BOM CK 0040

Read judgment

High Courts18 Nov 2010Allowed

Addl. Dy. Collector and Land Acquisition Officer Vs Shyam Bhanudas Naik and Another

Bombay High Court · (2011) 6 BomCR 798 : (2011) 3 MhLj 575

Goa Land Use (Regulation) Act, 1991 — Section 2, 3Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18ALand Acquisition Act, 1894 — Section 18, 4

Read judgment

High Courts18 Nov 2010Dismissed

Shri D.S. Gaude and Others Vs Commissioner of Excise, Government of Goa, State of Goa and Smt. Rashmi Azgaonkar, Head Clerk (presently re-designated as Excise Inspector)

Bombay High Court · (2010) 11 BOM CK 0037

Read judgment

High Courts18 Nov 2010Allowed

Shri Nimba Bula Patil,@ Nimba Bula Bedse Vs The State of Maharashtra, Tahsildar, Sakri, Shri Ananda Sonu Kokani and Shri Pandit Shankar Patil

Bombay High Court · (2011) 1 BomCR 16 : (2011) 2 MhLj 533

Maharashtra Land Revenue Code, 1966 — Section 322, 36, 6Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 6(3)

Read judgment

High Courts18 Nov 2010Dismissed

Tata Industries Limited and Another Vs Grasim Industries Limited

Bombay High Court · (2011) 2 ARBLR 411 : (2011) 3 BomCR 326 : (2011) 1 MhLj 436

Arbitration and Conciliation Act, 1996 — Section 11(12), 11(6), 16, 16(2), 16(3)

Read judgment

High Courts18 Nov 2010

Commissioner of C. Ex. and Customs Vs Jaiprakash Bhartiya

Bombay High Court · (2011) 263 ELT 176

Read judgment

High Courts16 Nov 2010Dismissed

Shirish H. Garg Vs Nidhi S. Garg

Bombay High Court · (2011) 5 BomCR 372 : (2011) 1 DMC 317 : (2011) 1 MhLj 520

Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts16 Nov 2010Dismissed

Shri Sadashiv Ragho Kolambe and Others Vs Shri Sardar Khandu Tadvi, (since deceased through L.Rs. Guljar Sardar Tadvi and Others), The State of Maharashtra, Scrutiny Committee, Director of Tribal Research and Training Institute and The Member of the Maharashtra Revenue Tribunal

Bombay High Court · (2011) 1 ALLMR 771 : (2011) 1 BomCR 21

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 3(3)

Read judgment

High Courts16 Nov 2010

Mohd. Asif Mohd. Hanif Vs State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 4975 : (2011) 4 MhLj 738

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts16 Nov 2010Dismissed

Prof. Ramesh Chitnis (dead through L.R.), Mangesh Ramesh Chitnis Vs Shri Raghoba Dessai, Bus Driver, Kadamba Transport Corporation Ltd. and Others

Bombay High Court · (2011) 1 TAC 291

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts16 Nov 2010Dismissed

Vinay Container Services Pvt. Ltd., Vilas J. Khaire and Mrs. Aruna Vilas Khaire Vs Axis Bank

Bombay High Court · AIR 2011 Bom 37 : (2011) 2 ALLMR 893 : (2011) 4 BC 191 : (2011) 5 BomCR 322 : (2011) 100 CLA 510 : (2011) 1 MhLj 882

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(2), 17, 18(1)

Read judgment

High Courts16 Nov 2010Dismissed

Sharad Barjibhe Vs Forest Development Corporation of Maharashtra Ltd., Nasik Division, Divisional Manager Forest Development Corporation and The Industrial Court

Bombay High Court · (2011) 2 ALLMR 662 : (2011) 128 FLR 574 : (2011) 2 MhLj 582

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

Read judgment