High Courts18 Oct 2010Allowed
Anant V. Sarmalkar Vs Mr. Anthony Pereira
Bombay High Court · (2010) 10 BOM CK 0050
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,510 of 3,665
High Courts18 Oct 2010Dismissed
Suresh G. Ramnani Vs Mrs. Aurelia Ana da Piedade Miranda alias Araiyo Alvares, SEFAA Vidyanagar, Aquem, Margao, Goa, (dead, rep. Through LRs) and Others
Bombay High Court · (2010) 10 BOM CK 0045
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts18 Oct 2010Dismissed
Narendra Gulabrao Zade Vs Shiocharan Ghashiram Gupta since deceased through L.Rs. (Radhabai Shivcharan Gupta and Anil Shivcharan Gupta)
Bombay High Court · (2011) 1 ALLMR 889 : (2011) 1 MhLj 839
High Courts15 Oct 2010
State of Maharashtra and Others Vs Sajjad Ali Mohammad Ali, Haidri (dead) by LRs. Smt. Zahara Bi and Others
Bombay High Court · (2011) 2 ALLMR 696 : (2011) 6 BomCR 878 : (2011) 2 MhLj 392
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2)Maharashtra Civil services (Conduct) Rules, 1979 — Rule 3, 4(2)Maharashtra Civil Services (Discipline and Appeal) Act — Section 10(5)
High Courts15 Oct 2010Allowed
State of Goa and The Executive Engineer, Works Division II, Public Works Department Vs Smt. Bindiya M. Verlekar
Bombay High Court · (2010) 10 BOM CK 0253
Land Acquisition Act, 1894 — Section 18, 4
High Courts15 Oct 2010Allowed
Special Land Acquisition Officer and Chief Engineer, Konkan Railway Corporation Ltd. Vs Manuela Faria Roadrigues
Bombay High Court · (2010) 10 BOM CK 0252
Land Acquisition Act, 1894 — Section 18, 4
High Courts15 Oct 2010
Shri Shivram Ganba Naik Gaonkar and Smt. Asha Kashinath Naik Gaonkar Vs Special Land Acquisition Officer, K.R.C.L. and The Chief Engineer, Konkan Railway Corporation Ltd. Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Shivram Ganba Naik Gaobnkar and Asha Kashinath Naik Gaonkar
Bombay High Court · (2010) 10 BOM CK 0228
Land Acquisition Act, 1894 — Section 18, 4
High Courts15 Oct 2010
United Shippers Limited Vs Tata Power Company Limited
Bombay High Court · (2010) 10 BOM CK 0182
Arbitration and Conciliation Act, 1996 — Section 11, 7(5)
High Courts15 Oct 2010Dismissed
Sriniwas Babulal Vs Ramakant Jaiswal
Bombay High Court · (2011) 1 ALLMR 315 : (2011) 2 BomCR 370 : (2011) 2 MhLj 156
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(2), 12(3), 15, 25Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Article 52, 66, 67
High Courts15 Oct 2010Allowed
Special Land Acquisition Officer and Chief Engineer, Konkan Railway Corporation Ltd. Vs Julia Pereira Andrade
Bombay High Court · (2010) 10 BOM CK 0156
Land Acquisition Act, 1894 — Section 23(1), 4(1)
High Courts15 Oct 2010Allowed
Dwaraka Bahu Uddeshiya Gramin Vikas Foundation and Shri Navnath Secondary School Vs Presiding Officer, School Tribunal, Amravati Division, Satishkumar Rambhau Jumade and The Education Officer (Secondary)
Bombay High Court · (2011) 2 ALLMR 693 : (2011) 1 MhLj 216
Civil Procedure Code, 1908 (CPC) — Section 114, 96Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 10(1), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A
High Courts15 Oct 2010Dismissed
Dilip Khasbage Vs Leeladhar Ganorkar, Dilip Durge and Ankush Durge
Bombay High Court · (2011) 2 ALLMR 688 : (2011) 2 BomCR 612 : (2011) 1 MhLj 969
Bombay Civil Courts Act, 1869 — Section 26Civil Procedure Code, 1882 — Order 20 Rule 19(2), Order 41 Rule 22, Order 8 Rule 6A(1), Order 8 Rule 6G, 13Constitution of India, 1950 — Article 226, 227
High Courts15 Oct 2010
Bhojraj Parate Vs Divisional Controller Maharashtra State Road Transport Corporation, Nagpur Division
Bombay High Court · (2011) 1 ALLMR 115 : (2011) 3 BomCR 378 : (2011) 129 FLR 305 : (2011) 1 MhLj 726
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts15 Oct 2010Dismissed
Mrs. Ana Colaco (since deceased through Legal representatives Mrs. Connie Pinto and Others) Vs Mr. Thomas Colaco (since deceased through Legal representatives Mrs. Delailah Colaco and Others)
Bombay High Court · (2010) 10 BOM CK 0107
Easements Act, 1882 — Section 13, 15
High Courts15 Oct 2010Dismissed
State of Maharashtra Vs Krushna Madavi
Bombay High Court · (2010) 10 BOM CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 390Penal Code, 1860 (IPC) — Section 302, 498A
High Courts15 Oct 2010
Mr. William Fernandes and Others Vs Mr. Francis Simon Cabral (since deceased through his legal representatives Mr. Nigel Crucifix Ralph Cabral and Mr. Osric Terence Cabral), Mrs. Ina Ivy Cabral and Willam''s Beach Retreat Pvt. Ltd.
Bombay High Court · (2010) 10 BOM CK 0090
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1Constitution of India, 1950 — Article 227
High Courts15 Oct 2010
Ku. Arti Warkhede Vs The Education Officer (Secondary) and Others
Bombay High Court · (2011) 129 FLR 261 : (2011) 1 MhLj 638
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 77.11, 77.9Secondary School Code — Section 3.2(5)
High Courts15 Oct 2010Allowed
Agrawal Minerals (Goa) Pvt. Ltd. Vs Deputy Collector (Dev) and Land Acquisition Officer and Chief Town Planner, Town and Country Planning Department Dy. Collector (Dev.) and Land Acquisition Officer and Chief Town Planner, Town and Country Planning Dept. Vs Agarwal Minerals (Goa) Private Ltd.
Bombay High Court · (2010) 10 BOM CK 0088
Land Acquisition Act, 1894 — Section 18, 4
High Courts15 Oct 2010Dismissed
Deputy Collector (L.A.) and Land Acquisition Officer and Executive Engineer, Works Division XXIII, P.W.D. Vs Shri Antonio Vieira Velho (since deceased) through LRs. (Shri Joe Velho, Mrs. Celina de Viera Velho e Almeida and Mr. Fernando Almeida)
Bombay High Court · (2010) 10 BOM CK 0049
Land Acquisition Act, 1894 — Section 18, 4
High Courts15 Oct 2010
Arti Vithalrao Warkhede Vs Education Officer (Secondary) and Others
Bombay High Court · (2011) 1 BomCR 37 : (2011) 129 FLR 261
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3.2(5), 5, 9(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12