High Courts16 Nov 2010Dismissed
Amit Gandhi Vs The Superintendent, Central Jail and Deputy Inspector General of Prisons
Bombay High Court · (2011) 3 MhLj 945
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,503 of 3,665
High Courts16 Nov 2010Dismissed
Durgaram Ramrao Chaudhary Vs State of Maharashtra and Others
Bombay High Court · (2011) CriLJ 1526
Arms Act, 1959 — Section 25, 3, 35Constitution of India, 1950 — Article 14, 21, 226Penal Code, 1860 (IPC) — Section 115, 302
High Courts16 Nov 2010
Shri Luis Lobo, Shri Antonio Lobo, Shri Fernando Lobo and Shri Mario Lobo Vs State of Goa and Goa Housing Board Deputy Collector and S.D.O.P and Goa Housing Board Vs Shri Luis Lobo, Shri Antonio Lobo, Shri Fernando Lobo and Shri Mario Lobo
Bombay High Court · (2010) 11 BOM CK 0013
High Courts16 Nov 2010Dismissed
M/s. Parsekar Associates, A Proprietary Concern of Shri Narahari Parsekar, F-1/11, St. Peter''s Building, Opp. Mapusa Clinic, Mapusa, Goa Vs The EDC Ltd. and State
Bombay High Court · (2010) 11 BOM CK 0012
Evidence Act, 1872 — Section 65(c)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts16 Nov 2010Allowed
Shri Vatavriksha Swami Maharaj Devasthan Vs State of Maharashtra and The Shop Inspector, Nagar Parishad
Bombay High Court · (2011) 1 ALLMR 768 : (2010) 4 APLJ 275 : (2011) 1 BomCR 618 : (2010) 112 BOMLR 4955 : (2011) 128 FLR 577 : (2011) 2 LLJ 616 : (2011) 1 MhLj 536
Bombay Public Trusts Act, 1950 — Section 50A(2)Bombay Shops and Establishments Act, 1948 — Section 2(4), 4(8), 7(1), 7(3)
High Courts15 Nov 2010
Santosh R. Prabhugaonkar Vs STATE and Menino Santan Fernandes
Bombay High Court · (2010) 11 BOM CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)(d)
High Courts15 Nov 2010Dismissed
Smt. S.B. Khandelwal Vs The State of Maharahstra and The Registrar General, High Court of Judicature at Bombay
Bombay High Court · (2011) 1 ALLMR 388 : (2010) 6 BomCR 878 : (2010) 112 BOMLR 4931 : (2011) 1 MhLj 469
Bombay Judicial Services Recruitment Rules, 1956 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 226, 233, 234, 235, 309
High Courts15 Nov 2010
Shaikh Isak Vs The State of Maharashtra and Raosaheb Rathod
Bombay High Court · (2011) 1 KLT 420
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts15 Nov 2010Dismissed
Kuldeep Kumar Sethee Vs R.S. Sharma, CMD, ONGC and Others
Bombay High Court · (2011) 2 ALLMR 234 : (2010) 6 BomCR 887 : (2010) 112 BOMLR 4631 : (2011) 3 MhLj 215
Constitution of India, 1950 — Article 226, 32Discipline and Appeal Rules, 1994 — Rule 14, 25, 25(3), 25(4), 3
High Courts15 Nov 2010Dismissed
Kishor Kamlakar Patil and Abhay Parshuram Bhagat Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4971
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 34, 392
High Courts15 Nov 2010Allowed
Shri Gajanan Baburao Palav Vs Shri Sharad Buvasheb Prabhu Desai and Others
Bombay High Court · (2010) 11 BOM CK 0036
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 120
High Courts15 Nov 2010Allowed
Wartsila India Limited Vs Janak Mathuradas and Others
Bombay High Court · (2011) 1 BomCR 600 : (2010) 112 BOMLR 4796 : (2010) 104 SCL 616
Companies Act, 1956 — Section 100, 101, 102, 103, 104Wealth Tax Act, 1957 — Section 7
High Courts15 Nov 2010Dismissed
The Assistant Engineer, Works Division IX, Sub-Division III, PWD/PHE, Government of Goa, The Executive Engineer, Works Division IX, Government of Goa and The Government of Goa Vs Mrs. Lidia Barbosa, represented by her Attorney Miss Celina Barboza since deceased represented by Legal heirs (Mr. Edgar Jose Narciso Barboza (son) and Others)
Bombay High Court · (2010) 11 BOM CK 0025
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 Nov 2010
Hanuman Lawande and Associates Vs Mr. Datta Gajanan Gaundolcar and Others
Bombay High Court · (2010) 6 BomCR 865 : (2010) 112 BOMLR 4852
High Courts01 Nov 2010Allowed
Mrs. Charu Kishor Mehta Vs State of Maharashtra and Addl. Commissioner of Police
Bombay High Court · (2010) 11 BOM CK 0098
Bombay Police Manual, 1959 — Rule 113(12)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)
High Courts29 Oct 2010Allowed
Venkatesh Trading Company Vs State of Maharashtra and Others
Bombay High Court · (2011) 6 BomCR 786
High Courts29 Oct 2010Allowed
S.B. Patole and Others Vs Fujitsu ICIM Ltd. and Others
Bombay High Court · (2011) 1 ALLMR 81 : (2011) 128 FLR 303 : (2011) 2 LLJ 219 : (2011) 2 MhLj 72
Industrial Disputes Act, 1947 — Section 2, 25FFF, 25OMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 29, 33
High Courts29 Oct 2010Dismissed
Shantabai Surwade Vs State of Maharashtra and Others
Bombay High Court · (2011) 1 ALLMR 27 : (2011) 3 BomCR 277 : (2011) 1 MhLj 910
Constitution of India, 1950 — Article 226Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3, 3(1), 5, 7Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(1), 3(5), 4, 4(1), 5
High Courts29 Oct 2010Allowed
The Director, IPSHEM, O.N.G.C Vs Dr. Rui Tito Vaz, Medical Practitioner since deceased through legal representatives (Smt. Kamala Tovar Dias e Vaz, Widow, Miss Svetlana Maria Vaz, Daughter and Miss Nafisa Fatima Maria Vaz, Daughter) and The Dy. Collector and S.D.O., Land acquisition Officer Dr. Rui Tito Vaz, Medical Practitioner since deceased through legal representatives (Smt. Kamala Tovar Dias e Vaz, Widow, Miss Svetlana Maria Vaz, Daughter and Miss Nafisa Fatima Maria Vaz, Daughter) Vs The Deputy Collector and S.D.O. Land acquisition Officer and The Director, IPSHEM, O.N.G.C.
Bombay High Court · (2010) 10 BOM CK 0257
Land Acquisition Act, 1894 — Section 18, 4
High Courts29 Oct 2010Dismissed
Smt. Veena and Suchit Naresh Seth by his mother and natural guardian Smt. Veena Seth Vs Seth Industries Limited and Others
Bombay High Court · (2011) 2 MhLj 226
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 16(3), 2(3)Civil Procedure Code, 1908 (CPC) — Section 21Easements Act, 1882 — Section 52