High Courts25 Oct 2010
Miss Lalita Vallabhaneni Vs Major (Retd) Viren Anthony Thomas, Retd. Army Officer
Bombay High Court · (2010) 10 BOM CK 0082
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,507 of 3,665
High Courts25 Oct 2010
Ramchandra Estate Development and Investment Co. Pvt. Ltd. Vs The Joint Commissioner of Income Tax (Asst.) Sp. Range 26 and The Commissioner of Income Tax
Bombay High Court · (2010) 10 BOM CK 0030
High Courts22 Oct 2010
Smt. Shantabai Singhee, (since deceased by Lrs. Giriraj Shrinivasji Singhee and Dhanraj Shrinivasji Singhee) Vs The Akola District Central Co-operative Bank Ltd. and Others
Bombay High Court · (2010) 10 BOM CK 0250
High Courts22 Oct 2010
Euphoria Hotels Pvt. Limited Vs Ecco-Nirman Pvt. Ltd. and Axis Bank Ltd.
Bombay High Court · (2010) 10 BOM CK 0163
Arbitration and Conciliation Act, 1996 — Section 9
High Courts22 Oct 2010Allowed
Special Land Acquisition Officer, South Goa KRCL and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Rajanikant Pai Angle
Bombay High Court · (2010) 10 BOM CK 0115
High Courts22 Oct 2010
The Maharashtra Small Scale Industries Development Corporation Limited Vs Snehadeep Structures Pvt. Ltd.
Bombay High Court · (2011) 1 ALLMR 309 : (2010) 5 BomCR 371 : (2011) 1 MhLj 397
Arbitration and Conciliation Act, 1996 — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 7
High Courts22 Oct 2010
Diocesan Society of Education and Rosary Higher Secondary School Vs Administrative Tribunal, Constancio Fernandes and Directorate of Education, To the Director, Government of Goa
Bombay High Court · (2010) 10 BOM CK 0113
Constitution of India, 1950 — Article 310, 311Goa School Education Act, 1984 — Section 22(1)Goa School Education Rules, 1986 — Rule 94(1), 97, 97(2), 97(3)
High Courts22 Oct 2010
Mrs. Kavita Sandesh Patil Vs The Registrar, High Court, The Registrar (Legal) and The State of Maharashtra
Bombay High Court · (2011) 2 ALLMR 267 : (2010) 112 BOMLR 4895
Constitution of India, 1950 — Article 309Family Courts Act, 1984 — Section 4Maharashtra Civil Services (Declaration of Small Family) Rules, 2005 — Rule 3, 4, 5, 6
High Courts22 Oct 2010Allowed
Pawar Bhagwantrao Bhivrao Vs Shri. Swami Vivekanand Shikshan Sanstha and Others
Bombay High Court · (2011) 1 MhLj 307
High Courts22 Oct 2010Dismissed
Shri Pascoal Rodrigues Vs State and Dy. Collector and Sub Divisional Magistrate, Panaji, Goa
Bombay High Court · (2010) 10 BOM CK 0047
Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 2010Dismissed
Vinayak Bhise Vs The State of Maharashtra, The Search Committee for Recommending Eligible Names for the post of Vice-Chancellor, Registrar Shreemati Nathibai Damodar Thackersey Women''s University and Dr. Babasaheb Ambedkar Marathwada University
Bombay High Court · (2011) 1 ALLMR 833
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 12, 12(3), 12(3A)Maharashtra Universities Act, 2009 — Section 12, 12(3A), 12(3B)
High Courts21 Oct 2010
Mrs. Mamta Shetty, Satya Sai Co-operative Housing Society Ltd., Flat No. 2, 1st Floor, Village Taleigao, Panaji-Goa Vs Mrs. Khanbibi Laljee and others
Bombay High Court · (2010) 10 BOM CK 0278
High Courts21 Oct 2010Dismissed
Ms. Bharati Balkrishna Dhongade Vs State of Maharashtra and Others
Bombay High Court · (2010) 10 BOM CK 0277
Constitution of India, 1950 — Article 226
High Courts21 Oct 2010
Kausalyabai Kisan Chouhan Vs Sakharam Namdeo Gaikwad
Bombay High Court · (2011) 1 ALLMR 849 : (2011) 3 BomCR 37
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 227
High Courts21 Oct 2010Dismissed
Kishor Sandry Vs The State of Maharashtra and Shri V.B. Sable, Engineer, Maharashtra Jeevan Pradhikaram Mandal, Nagpur Division
Bombay High Court · (2011) 1 ALLMR 855
Constitution of India, 1950 — Article 226Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3(1), 4(4)
High Courts21 Oct 2010Dismissed
Mahatma Phule Krida Prasarak Mandal and The Head Master, Savitribai Phule Prashala Vs Smt. Sumati Tukaram Kashid alias Sumati Vijay Borade, The Education Officer and The Presiding Officer, Addl. School Tribunal
Bombay High Court · (2011) 2 ALLMR 674 : (2011) 1 BomCR 688 : (2011) 1 MhLj 303
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 15, 16
High Courts21 Oct 2010
State of Goa and The Director of Education, Government of Goa Vs Dev, Chandreshwar Bhutnath Devasthan, represented by its Attorney Shri Anand Ganesh Raut Dessai
Bombay High Court · (2010) 10 BOM CK 0213
Land Acquisition Act, 1894 — Section 18, 4
High Courts21 Oct 2010
Special Land Acquisition Officer and Executive Engineer, Works Division VI Vs Confire de Monte Peidade of Holy Spirit Church
Bombay High Court · (2010) 10 BOM CK 0212
Land Acquisition Act, 1894 — Section 18, 4
High Courts21 Oct 2010
Goa Carbon Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (2010) 112 BOMLR 4477 : (2011) 239 CTR 354 : (2011) 332 ITR 209 : (2010) 195 TAXMAN 1
Income Tax Act, 1961 — Section 141, 263, 263(1), 32(A), 80(J)
High Courts21 Oct 2010Dismissed
Harshal Suresh Rawate Vs The State of Maharashtra
Bombay High Court · (2010) 10 BOM CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 302, 380