High Courts28 Oct 2010Dismissed
Mr. Anthony Rebello Vs Mr. Nirmal Braganza (deleted by order dated 22/09/2010.) and others
Bombay High Court · (2010) 10 BOM CK 0256
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,505 of 3,665
High Courts28 Oct 2010
Nandbodhi Magaswargiya Grahak Sahakari Sanstha Vs Leelabai Palaskar and Others
Bombay High Court · (2011) 2 ALLMR 244 : (2011) 3 MhLj 393
Civil Procedure Code, 1908 (CPC) — Section 59A, 9, 9AEssential Commodities Act, 1955 — Section 3, 3(1), 3(2), 6Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4, 6
High Courts28 Oct 2010
Ramchandra Krushnarao Pitale Vs Scientific Co-operative Housing Society Ltd. and Others
Bombay High Court · (2011) 4 BomCR 851 : (2011) 2 MhLj 178
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 2010Dismissed
Reliance Infrastructure Limited and Reliance Infrastructure and Consultants Limited and Shri Surendra R. Khot Vs Maharashtra State Road Development Corporation Limited and Others
Bombay High Court · (2011) 3 ALLMR 682 : (2011) 3 BomCR 349 : (2010) 112 BOMLR 4670 : (2011) 1 MhLj 443
Constitution of India, 1950 — Article 226
High Courts28 Oct 2010
Anjanabai A. Pendhare Vs The State of Maharashtra
Bombay High Court · (2010) 10 BOM CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts28 Oct 2010Dismissed
Balu Dharma Shendge Vs State of Maharashtra
Bombay High Court · (2010) 10 BOM CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Oct 2010
Appasheb Chede Vs The State of Maharashtra
Bombay High Court · (2012) 1 BomCR 458 : (2011) 3 MhLj 208
Land Acquisition Act, 1894 — Section 4
High Courts28 Oct 2010
Sweet Home Co-Operative Housing Society Ltd. Vs Himanshu Khurana
Bombay High Court · (2011) 3 BomCR 168 : (2011) 1 CivCC 612 : (2011) 1 MhLj 494
Bombay Rent Act, 1947 — Section 28Maharashtra Co-operative Societies Act, 1960 — Section 163, 91Specific Relief Act, 1963 — Section 6, 6(1), 9
High Courts28 Oct 2010Dismissed
Chandrakant Ratilal Mehta Vs Chandrakant Kerba Ganjewar
Bombay High Court · (2011) 4 ALLMR 340 : (2011) 4 BomCR 864 : (2011) 2 MhLj 822
Civil Procedure Code, 1908 (CPC) — Section 115, 152, 47Constitution of India, 1950 — Article 226, 227Presidency Towns Insolvency Act, 1909 — Section 17, 21(1), 23(1), 37, 45(3)
High Courts28 Oct 2010Dismissed
The National Insurance Company, Div. No. 10, Flat No. 101-106,N-1, BMC House, Cannought Platau New Delhi Vs Shri Jano Vithu Kharat
Bombay High Court · (2010) 10 BOM CK 0057
Employees State Insurance Act, 1948 — Section 2(8), 53Motor Vehicles Act, 1988 — Section 140, 144
High Courts28 Oct 2010Dismissed
Deepak @ Oharilal Joshi and Others Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4620
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts28 Oct 2010Dismissed
Ramesh Shelke (Prop. of the firm Swati Kirana and General Stores) Vs Bhaskar Pradhan, Service
Bombay High Court · (2011) 2 ALLMR 258 : (2010) 112 BOMLR 4644 : (2011) 3 MhLj 452
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(4)
High Courts28 Oct 2010Dismissed
M/s. M.C. Shah Prop. Shri Manukant Chhanalal Shaba, Represented by his Power of attorney, Mr. Rameshchandra Ishwarilal Joshi Vs Mr. Azad Ramoliya (NRE) and Mr. Dhirubhai Dhanjibhai Patel
Bombay High Court · (2010) 10 BOM CK 0046
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Oct 2010
The Sate of Maharashtra Vs Rajesh alias Akashsingh Sakhare and Dinesh Yadao Dinesh Yadao, At present accused in Nagpur Jail Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4601
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 364A
High Courts28 Oct 2010Dismissed
Shri Kashinath Shetye and Others Vs Shri Nirmal Braganza, Chief Electrial Engineer and Shri Umeshchandra Joshi Under Secretary Personnel I
Bombay High Court · (2010) 10 BOM CK 0002
High Courts27 Oct 2010
Welspun Maxsteel Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 260 ELT 524
High Courts27 Oct 2010
Ashok Ingale Vs State of Maharashtra and Others
Bombay High Court · (2011) 4 ALLMR 272 : (2011) 5 BomCR 349 : (2011) 2 MhLj 410
High Courts27 Oct 2010Dismissed
Kadamba Transport Corporation Ltd. Vs Shri Datta Mahadev Naik and Others
Bombay High Court · (2010) 10 BOM CK 0259
Motor Vehicles Act, 1988 — Section 140
High Courts27 Oct 2010
Beniram Shriram Wani, (Deceased through hsi L.Rs. Jagannath Beniram Wani) Vs Ramchandra Nathalal Gujarathi and Others
Bombay High Court · (2011) 5 BomCR 827
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 31
High Courts27 Oct 2010Allowed
AVG Impex Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 260 ELT 173