High Courts15 Oct 2010Dismissed
Dy. Collector (L.A.) and Executive Engineer, W.D. VI, (Roads), PWD Vs Lourdina Conceicao Fetrnandes
Bombay High Court · (2010) 10 BOM CK 0036
Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,511 of 3,665
High Courts15 Oct 2010Allowed
Mr. Jose Cruz Dias Vs Dy. Collector (L.A.) and The Executive Engineer, Works Division-VI (Roads)
Bombay High Court · (2010) 10 BOM CK 0022
Land Acquisition Act, 1894 — Section 23(1), 4(1)
High Courts15 Oct 2010Dismissed
State of Goa and The Executive Engineer, Works Division XVIII (R), PWD Vs Smt. Indirabai Venkatesh Bhat Dhavalikar
Bombay High Court · (2010) 10 BOM CK 0009
Land Acquisition Act, 1894 — Section 18, 4
High Courts14 Oct 2010Dismissed
Ramchandra Vithoba Hande and Others Vs The State of Maharashtra and Others
Bombay High Court · (2011) 3 ALLMR 693 : (2011) 6 BomCR 203 : (2011) 4 MhLj 371
Land Acquisition Act, 1894 — Section 12(2), 18, 54
High Courts14 Oct 2010Dismissed
Shri Shankarrao Narayanrao Jadhav Vs The State of Maharashtra and Smt. Jayashree Katare
Bombay High Court · (2011) 1 ALLMR 628 : (2010) 4 APLJ 145 : (2011) 6 BomCR 792 : (2011) 1 MhLj 210
Constitution of India, 1950 — Article 226, 227Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3, 4, 4(4), 4(5), 6
High Courts14 Oct 2010
Twentieth Century for Film Corporation Vs Sohail Maklai Entertainment Pvt. Ltd. and Another
Bombay High Court · (2011) 1 BomCR 750 : (2010) 112 BOMLR 4216 : (2010) 44 PTC 647
Copyright Act, 1957 — Section 2
High Courts14 Oct 2010
AAP Entertainment Ltd. Vs Twentieth Century Fox Film Corporation and Another
Bombay High Court · (2010) 112 BOMLR 4214
High Court Original Side Rules, 1980 — Rule 147, 148
High Courts14 Oct 2010Dismissed
Special Land Acquisition Officer, Konkan Railway Corporation Limited and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Maria Coutinho e Gama and Others
Bombay High Court · (2010) 10 BOM CK 0188
Land Acquisition Act, 1894 — Section 23(1)
High Courts14 Oct 2010
Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Pandhari Shamba Dessai Pansulem (Since deceased represented by his legal heirs) (Smt. Shenvati Pandhari Naik Dessai, wife and Others)
Bombay High Court · (2010) 10 BOM CK 0171
High Courts14 Oct 2010
Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Mahadev Raghuvir Prabhudessai (Since deceased through his legal heirs) (Mr. Mukund Mahadev Prabhudessai and Others)
Bombay High Court · (2010) 10 BOM CK 0170
Land Acquisition Act, 1894 — Section 23(1)
High Courts14 Oct 2010Allowed
Shri Narayan Anant Poi Raiturcar (since deceased) by his legal representatives (Smt. Gopikabai Narayan Pai Raiturcar and Others) Vs Deputy Collector (L.A.) and The Executive Engineer, Works Division VI (R-S), P.W.D.
Bombay High Court · (2010) 10 BOM CK 0155
High Courts14 Oct 2010
Sudam Gopal Pednekar Vs Land Acquisition Officer, P.W.D., Cell and The Executive Engineer, W.D. XV (NH) Land Acquisition Officer, P.W.D. (Cell) and The Executive Engineer, W.D. XV (NH) Vs Shri. Sudan Gopal Pednekar
Bombay High Court · (2010) 10 BOM CK 0154
Land Acquisition Act, 1894 — Section 18, 4
High Courts14 Oct 2010Allowed
Dhanraj Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2011) 3 BomCR 361
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 9(10)
High Courts14 Oct 2010Allowed
State of Goa Vs Laxmikant D. Naik Karmali
Bombay High Court · (2010) 10 BOM CK 0137
Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 14, 14(3)
High Courts14 Oct 2010Dismissed
Tulip Star Hotels Limited Vs The Special Director of Enforcement
Bombay High Court · (2011) 1 ALLMR 69
Foreign Exchange Regulation Act, 1947 — Section 10, 10(1), 23(1)Foreign Exchange Regulation Act, 1973 — Section 6, 6(4), 6(5), 7, 7(4)
High Courts14 Oct 2010Dismissed
Deputy Collector and SDO and The Executive Engineer, W.D. XVIII (R.C.), P.W.D. Vs Smt. Gomati e Radha Tima Gaude and Others
Bombay High Court · (2010) 10 BOM CK 0120
Goa Land Use (Regulation) Act, 1991 — Section 2Land Acquisition Act, 1894 — Section 11
High Courts14 Oct 2010
Smt. Ratan Santosh Mayenkar and Others Vs Deputy Collector (Rev.) and L.A.O. and The Deputy Chief Executive Officer, Daman and Diu Industrial Development Corporation
Bombay High Court · (2010) 10 BOM CK 0054
Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1)
High Courts14 Oct 2010
Special Land Acquisition Officer, KRCL and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Shri Mohandas Bhicu Bhat Mohandas Bhiku Bhat Vs The Chief Engineer, Konkan Railway Corporation and Special Land Acquisition Officer, K.R.C.L.
Bombay High Court · (2010) 10 BOM CK 0010
Land Acquisition Act, 1894 — Section 23(1), 4(1)
High Courts13 Oct 2010Disposed Off
Commissioner of Central Excise Vs Viraj Alloys Ltd.
Bombay High Court · (2017) 346 ELT 192
High Courts13 Oct 2010Dismissed
Smt. Maria Candida Raimunda Fernandes Pereira, widow and Others Vs Smt. Ernestina Pereira alias Ernestina Abreu e Pereira, (since Deceased through legal heirs Mrs. Joanita Pereira, Mrs. Vera Pereira, Mr. Joseph Salema and Mr. Rosario Rebello) and Others
Bombay High Court · (2010) 10 BOM CK 0231
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5