High Courts08 Oct 2010
Special Land Acquisition Officer, KRCL and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Smt. Kamal Laxman Fal Dessai
Bombay High Court · (2010) 10 BOM CK 0227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,514 of 3,665
High Courts08 Oct 2010
Promoters and Builders Association of Pune Vs The State of Maharashtra and Others Kumudini Chandrakand Pethkar and Pethkar Projects Vs The State of Maharashtra and The Additional Collector
Bombay High Court · (2011) 1 BomCR 51
Bombay Minor Minerals Extraction Rules, 1955 — Rule 29Constitution of India, 1950 — Article 14, 19, 226, 31, 31A(1)Maharashtra Land Revenue Code, 1966 — Section 247, 44, 44(2), 48, 48(1)
High Courts08 Oct 2010
Gurudev Ganba Sinai Gaitonde Vs Special Land Acquisition Officer (N) and Another
Bombay High Court · (2011) 1 ALLMR 59 : (2011) 3 BomCR 272 : (2011) 2 MhLj 51
Evidence Act, 1872 — Section 74, 74(2), 76, 77Land Acquisition (Amendment) Act, 1984 — Section 51ALand Acquisition Act, 1894 — Section 18
High Courts08 Oct 2010Dismissed
Schering Corporation and United States of America and Fulfort (India) Limited Vs United Biotech (P.) Ltd. and Oscar Remedies Pvt. Ltd.
Bombay High Court · (2011) 1 BomCR 89
High Courts08 Oct 2010Dismissed
Mrs. Ursula Renha Rumaldina Soares and her husband and Mr. Dickson Octaviano Soares Vs Mrs. Fatima Conceisao Tony Colaco E Fernandes and her husband, Mr. Rosarinho Michael Fernandes, M/s. Homemakers and Mr. Stewart Nicolas D''Costa
Bombay High Court · (2010) 10 BOM CK 0175
Constitution of India, 1950 — Article 227
High Courts08 Oct 2010Dismissed
Mrs. Annu M. Gurunasinghani Vs Swami Shanti Prakash Education Board and Others
Bombay High Court · (2011) 1 BomCR 49 : (2011) 128 FLR 1114 : (2011) 1 MhLj 84
High Courts08 Oct 2010
Pepsico India Holdings Private Limited Vs Sangli Miraj Kupwad Municipal Corporation, The Deputy Commissioner and The Octroi Superintendent, Sangli Miraj Kupwad Municipal Corporation
Bombay High Court · (2011) 1 ALLMR 51 : (2010) 6 BomCR 549 : (2011) 1 MhLj 135
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(42)
High Courts07 Oct 2010
The Fabrica De Igreja Da Orlim, Church of St. Michael, Orlim, Salcete-Goa Through its Attorney Mr. Francisco Rodrigues Vs The State of Goa and Others
Bombay High Court · (2010) 10 BOM CK 0279
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 147, 147(3), 482
High Courts07 Oct 2010Allowed
Vinod Kumar Chaudhary Vs Kailash Kumar Chaudhary
Bombay High Court · (2011) 3 BomCR 839 : (2011) 1 MhLj 269
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 11Limitation Act, 1963 — Section 10, 12, 14, 16, 18
High Courts07 Oct 2010
Shri Rajaram Dada Tikule, Shri Dada Bhau Tikule and Shri Sopan Khandu Tikule Vs The State of Maharashtra
Bombay High Court · (2010) 10 BOM CK 0220
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts07 Oct 2010Dismissed
Mohammad Umar Hafij Vs The State of Maharashtra
Bombay High Court · (2010) 10 BOM CK 0200
Penal Code, 1860 (IPC) — Section 300, 302
High Courts07 Oct 2010Dismissed
Smt. Geeta Khandwekar Vs The Principal, Ramnagar Bharat Vidyalaya, The Principal, Bharat Mahila Junior College, M.C.V.C., Bharat Education Society and The Deputy Director of Vocational Education and Training Regional Office
Bombay High Court · (2011) 1 ALLMR 113 : (2011) 129 FLR 641 : (2011) 2 MhLj 35
Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 2010
Keshavrao Champatrao Khope Vs Election Returning Officer and Others
Bombay High Court · (2011) 1 ALLMR 19 : (2011) 2 BomCR 260 : (2011) 1 MhLj 238
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27
High Courts07 Oct 2010Dismissed
Shri Ramdeobaba Sarvajanik Samiti and Shri Ramdeobaba Kamla Nehru Engineering College Vs The Rashtrasant Tukdoji Maharaj Nagpur University and The Hon''ble Vice Chancellor, Rashtrasant Tukdoji Maharaj Nagpur University
Bombay High Court · (2011) 2 ALLMR 295 : (2011) 6 BomCR 768 : (2011) 1 MhLj 227
Maharashtra Universities Act, 1994 — Section 14(7), 14(8), 30, 34, 38
High Courts07 Oct 2010Allowed
Madhuvihar Cooperative Housing Society and Others Vs Jayantilal Investments, A Registered partnership firm, The Municipal Corporation of Greater Bombay and The Executive Engineer, Building Proposal (WS) Jayantilal Investments, A registered Partnership Firm Vs Madhuvihar Cooperative Housing Society and Others
Bombay High Court · (2010) 6 BomCR 517 : (2011) 1 MhLj 641
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 8, 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 16, 3
High Courts07 Oct 2010Dismissed
Chief Executive Officer Zilla Parishad Vs Miss Swati Arjun Ingale and Others
Bombay High Court · (2012) ACJ 659 : (2011) 3 BomCR 355 : (2011) 1 MhLj 529 : (2011) 6 RCR(Civil) 2837
Motor Vehicles Act, 1988 — Section 140, 163, 165(1), 166, 168(1)
High Courts07 Oct 2010Dismissed
Deputy Collector (LA) and Land Acquisition Officer and Another Vs Victoria Fernandes
Bombay High Court · (2011) 3 ALLMR 259 : (2011) 6 BomCR 775 : (2011) 3 MhLj 900
Land Acquisition Act, 1894 — Section 18, 4
High Courts07 Oct 2010Dismissed
Okwy Shedrack Akpuba Vs Union of India (UOI) and Shri Satish Kumar, Addl. Commissioner of Central Excise Raigad Commissionerate
Bombay High Court · (2011) 1 BomCR 776 : (2010) 181 ECR 217 : (2013) 293 ELT 193
Customs Act, 1962 — Section 108, 77Drugs and Cosmetics Rules, 1945 — Rule 2, 61, 61(1), 61(2)
High Courts07 Oct 2010Dismissed
Smt. Antonetta Da Silva (since deceased) Through her legal representatives and Jose D''Souza and Francisco D'' Souza Vs Shri Conceicao Aleixo da Silva and his wife and Others
Bombay High Court · (2010) 10 BOM CK 0056
Limitation Act, 1963 — Section 3
High Courts07 Oct 2010
Vidarbha Irrigation Development Corporation Vs Shri Kamlaji Balaji Jadhav, The State of Maharashtra and The Special Land Acquisition Officer
Bombay High Court · (2011) 3 BomCR 331 : (2011) 1 MhLj 231
Land Acquisition Act, 1894 — Section 18, 4