COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,515 of 3,665

High Courts06 Oct 2010Dismissed

Dy. Collector (S.D.O.) Sub-Divisional Officer and The Executive Engineer, P.W.D.(II) (R and B) Vs Fatima Flora Fermine Fortes e Gomes, Legal heir of late Andre Avelino Gomes

Bombay High Court · (2010) 10 BOM CK 0258

Land Acquisition Act, 1894 — Section 4(1)

High Courts06 Oct 2010Dismissed

Tulsiram Adku Marape and Another Vs State of Maharashtra and Others

Bombay High Court · (2011) 1 ALLMR 22 : (2011) 1 BomCR 638 : (2011) 1 MhLj 182

Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 247, 36, 36(1), 36(2), 36A

High Courts06 Oct 2010Allowed

Anita Balkrishna Barge Vs Balkrishna Sopan Barge

Bombay High Court · (2011) 3 BomCR 866 : (2011) 2 DMC 14 : (2011) 1 MhLj 518

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 9

High Courts06 Oct 2010Dismissed

Dharampal Chawale Vs Vimal Enterprises, Prop., Shahuraj Baburao Navtakke and Others

Bombay High Court · (2010) 10 BOM CK 0221

Criminal Procedure Code, 1973 (CrPC) — Section 386, 82, 83, 84, 85Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Oct 2010

Hindustan Lever Limited and Shri M.K. Sharma Vs Union of India (UOI) and Dr. M. Subramanyam, Deputy Secretary to the Government of India, Ministry of Finance, Department of Revenue

Bombay High Court · (2010) 181 ECR 8 : (2011) 264 ELT 173 : (2011) 24 STR 97

Central Excise Rules, 1944 — Rule 12ACentral Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 226

High Courts06 Oct 2010Allowed

Mr. Antoniio Joao Hermano de Souza (Deceased) and Smt. Flora de Almeida e Souza Since deceased through legal heirs (Mrs. Terezinha do Menino Jesus De Souza e Sa alias threza D''sa and her husband, Oswald Anselmo L. D''Sa, Lucio Neville Jude D''Souza and his Wife and Nadia de Souza) Vs Mr. Shriker Pandainath Naik Kurade, Smt. Bharati Shriker Naik Kurade and Royal Hotel

Bombay High Court · (2010) 10 BOM CK 0195

High Courts06 Oct 2010

Sima Hotels and Resorts Ltd. Vs Dugal Projects Development Co. Pvt. Ltd.

Bombay High Court · (2010) 10 BOM CK 0193

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11

High Courts06 Oct 2010

The Commissioner of Customs (General) Vs S.S. Clearing and Forwarding Agency Pvt. Ltd.

Bombay High Court · (2011) 263 ELT 353

Customs Act, 1962 — Section 112, 124, 144(2), 146, 146(1)Customs House Agents Licensing Regulations, 2004 — Regulation 13

High Courts06 Oct 2010

The Deputy Collector, South, Sub-division Vs Shri Francisco Barreto (represented by legal heirs Mrs. Albertina Rebello, Mrs. Silva Pereira, Mrs. Belina Pereira, Mrs. Maria Adelina Barreto)

Bombay High Court · (2010) 10 BOM CK 0168

High Courts06 Oct 2010Allowed

Sharad Bhagwat Joshi Vs Bhagwat Puroshottam Joshi and Others

Bombay High Court · (2010) 6 BomCR 1

Limitation Act, 1963 — Section 12, 5

High Courts06 Oct 2010Dismissed

Prakash Bhaurao Parmeshwar Vs The State of Maharashtra and Others

Bombay High Court · (2010) 6 BomCR 23

Constitution of India, 1950 — Article 14, 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26

High Courts06 Oct 2010

Harbhajan Sarabjeet and Associates Vs Maharashtra Krishna Valley Development Corporation and The Executive Director, Maharashtra Krishna Valley Development Corporation

Bombay High Court · (2011) 1 ARBLR 560 : (2010) 6 BomCR 20

Arbitration and Conciliation Act, 1996 — Section 11

High Courts06 Oct 2010

Maharashtra Certified Auditors Association (Regd.) and Shri. Dinesh A. Prabhu Vs The State of Maharashtra, The Commissioner for Cooperation and Registrar of Cooperative Societies, The Officer on Special Duty, Audit Board (ADF) and The Dairy Development Commissioner

Bombay High Court · (2011) 1 BomCR 145

Maharashtra Co-operative Societies Act, 1960 — Section 81, 81(1)

High Courts06 Oct 2010Allowed

The Commissioner of Customs (Imports) Vs Shri Ganji Mallaiah

Bombay High Court · (2010) 181 ECR 213 : (2010) 259 ELT 58

Customs Act, 1962 — Section 108, 111, 112, 130

High Courts06 Oct 2010

Shrimati Vishwanath Acharya (dead, represented by her legal representatives) Vs Special Land Acquisition Officer and Another

Bombay High Court · (2011) 1 ALLMR 293 : (2011) 1 BomCR 133 : (2011) 2 MhLj 118

Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(1)(A)

High Courts05 Oct 2010Dismissed

Sterling Coach Builders (P) Ltd. Vs Commr. of C. Ex.

Bombay High Court · (2010) 259 ELT 502

Central Excise Rules, 1944 — Rule 173G(2), 173Q

High Courts05 Oct 2010Allowed

Sureshchandra Doiphode Vs Uttam Jadhav, Died through L.rs. (Smt. Asha Jadhav, Sunil Jadhav, Anil Jadhav and Kunal Jadhav)

Bombay High Court · (2011) 1 BomCR 756 : (2010) 112 BOMLR 4509

High Courts05 Oct 2010

Ramesh Appa Rao Vs The Municipal Corporation for Greater Mumbai

Bombay High Court · (2011) 1 ALLMR 41 : (2011) 1 BomCR 69 : (2011) 1 MhLj 155

Development Control Rules for Greater Mumbai, 1967 — Rule 33(10)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 4(1), 4AMumbai Municipal Corporation Act, 1888 — Section 105B, 314, 394, 527

High Courts05 Oct 2010Allowed

The State of Maharashtra and The Additional Commissioner (Establishment), Sales Tax Vs Shri Deepak Babudas Vaishnav, Deputy Commissioner (Legal)

Bombay High Court · (2011) 1 ALLMR 65 : (2011) 1 BomCR 720 : (2011) 128 FLR 797 : (2011) 1 MhLj 185

Constitution of India, 1950 — Article 226, 227, 311Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 3

High Courts05 Oct 2010Dismissed

In Re: Mulji Narshi Shah Basantkumar Jain

Bombay High Court · (2011) 1 ALLMR 24 : (2010) 6 BomCR 32 : (2010) 112 BOMLR 4595 : (2011) 2 MhLj 164

Presidency Towns Insolvency Act, 1909 — Section 12(1), 17, 51, 91, 92Presidency Towns Insolvency Rules — Rule 28