High Courts13 Oct 2010
Pandurang Sakharam Patil Vs Nanded Parsi Anjuman Trust
Bombay High Court · (2011) 1 BomCR 764 : (2011) 1 MhLj 524
Bombay Public Trusts Act, 1950 — Section 2(10), 2(4), 50, 51
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,512 of 3,665
High Courts13 Oct 2010
Menino Salvador da Cruz Leitao Vs Dy. Collector and S.D.O. and The Executive Engineer, W.C.(VI), (R and B), P.W.D. Deputy Collector and S.D.O. and The Executive Engineer, W.D. VI, (R and B), P.W.D. Vs Menino Salvador da Cruz Leitao
Bombay High Court · (2010) 10 BOM CK 0174
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Land Acquisition Act, 1894 — Section 4(1)
High Courts13 Oct 2010Allowed
Mr. Manish Umak, Shri Satya Sai Baba Sahakari Gruha Sanstha Vs Maharashtra State Board of Technical Education and The Principal, Vidarbha Youth Welfare Society''s Polytechnic
Bombay High Court · (2010) 10 BOM CK 0162
High Courts13 Oct 2010Dismissed
Land Acquisition Officer, PWD, (Cell) and The Superintendent of Police Vs Shri Haridas Maruti Kamat and Others
Bombay High Court · (2010) 10 BOM CK 0121
Land Acquisition Act, 1894 — Section 24, 4(1), 54
High Courts13 Oct 2010Allowed
Commissioner of C. Ex. Vs CEGAT
Bombay High Court · (2010) 259 ELT 677
Central Excise Rules, 1944 — Rule 57(B), 57(F)(2), 57(J)
High Courts13 Oct 2010Allowed
The State of Maharashtra Vs Sampat Babso Kale and Tarabai Dhanaji Dhaigude
Bombay High Court · (2010) 112 BOMLR 4257
Criminal Procedure Code, 1973 (CrPC) — Section 294, 379, 423, 423(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 409A, 498
High Courts13 Oct 2010Allowed
Anjuman Taraqqui-E-Taleem and The Head Master, Haji N.M. Sayyed Urdu High School Vs The State of Maharashtra and The Education Officer (Secondary), Zilla Parishad
Bombay High Court · (2011) 3 ALLMR 689 : (2011) 2 BomCR 376 : (2011) 2 MhLj 592
Constitution of India, 1950 — Article 226
High Courts13 Oct 2010Allowed
Goa State Co-operative Housing Finance and Federation Ltd. Liquidator for Alabhya Co-operative Housing Society Vs Shri Michael Lobo, Mrs. Natalin M. Lobo
Bombay High Court · (2010) 10 BOM CK 0058
Contract Act, 1872 — Section 23Maharashtra Co-operative Societies Act, 1960 — Section 103, 103(1), 105, 107, 116
High Courts13 Oct 2010
Shri Kashinath Betu Gawas (since deceased) through legal heirs (Shri Manohar Kahsinath Gawas, son and Others) Vs National Insurance Company Limited and Shri Prabhakar Sham Devidas
Bombay High Court · (2011) 2 BomCR 600
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts13 Oct 2010Dismissed
Union of India (UOI) Vs Shri Suresh L. Raheja and Others
Bombay High Court · (2011) 267 ELT 487
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 104, 108, 111, 111(1), 112
High Courts13 Oct 2010Dismissed
Shri Bhimrao Pundalik Bhalerao Vs The United Western Bank Ltd., Body Corporate ( now IDBI Bank)
Bombay High Court · (2011) 1 ALLMR 79 : (2011) 2 BomCR 575 : (2011) 2 MhLj 46 : (2000) 2 RCR(Criminal) 358
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 6 Rule 12(2), Order 6 Rule 14, Order 6 Rule 14(1), Order 6 Rule 14(2)
High Courts12 Oct 2010
Commissioner of C. Ex. Vs Ispat Industries Ltd.
Bombay High Court · (2010) 259 ELT 662
Central Excise Rules, 2002 — Rule 7(4)Central Excises and Salt Act, 1944 — Section 11(A)(B)(2B)
High Courts12 Oct 2010
Shri Prabhakar Sakharam Vaigankar Vs Rev. Fr. J.L. Fernandes, President, Our Lady of Mount Carmel Church and Mr. Prabhakar Hari Naik (since deceased represented by his legal heirs Mrs. Lata Prabhakar Naik, Mr. Suresh Prabhakar Naik and Mrs. Anuja Suresh Naik)
Bombay High Court · (2010) 10 BOM CK 0232
High Courts12 Oct 2010Dismissed
The State of Maharashtra and Others Vs Ajay Bhimrao Pawar, Pradeep Vijayrao Kapadne, Manoj Oman Kokani and Pankaj Ramesh Nagare
Bombay High Court · (2011) 1 BomCR 524 : (2011) 1 MhLj 503
Constitution of India, 1950 — Article 226, 227
High Courts12 Oct 2010Allowed
Slugs India Ltd. Vs Commissioner of C. Ex.
Bombay High Court · (2011) 265 ELT 30
Central Excises and Salt Act, 1944 — Section 35F
High Courts12 Oct 2010Allowed
Dr. Saroja Dharmapal Patil Vs The State of Maharashtra and Husain Tahersab Shaikh
Bombay High Court · (2011) CriLJ 1060 : (2011) 3 RCR(Criminal) 227 : (2011) 3 RCR(Criminal) 227
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304(A), 370, 88, 92
High Courts12 Oct 2010Allowed
Vilas Yeshwant Mitkar Vs The State of Maharashtra and Others
Bombay High Court · (2010) 4 Crimes 495
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts12 Oct 2010
Amit H. Jhaveri of Mumbai and Brader Incorporated Vs Bank of Baroda and Union of India (UOI)
Bombay High Court · AIR 2011 Bom 11 : (2011) 3 BC 272 : (2011) 2 BomCR 415 : (2011) 1 MhLj 55
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2, 31
High Courts12 Oct 2010
Hasmukh K. Rawal Vs Union of India (UOI) and The Special Director, Enforcement
Bombay High Court · (2011) 2 BomCR 601 : (2010) 160 CompCas 17 : (2011) 263 ELT 345 : (2011) 1 MhLj 199 : (2010) 104 SCL 143
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 10F, 209(2), 209A, 228
High Courts12 Oct 2010Allowed
Sau. Dhanshree Shekhar Hirve Vs Shekhar Vasantrao Hirve and Another
Bombay High Court · (2010) 10 BOM CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 34, 420