COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,516 of 3,665

High Courts05 Oct 2010

Radheshyam Chandak Vs The District Judge and Sou. Medha Popalkar

Bombay High Court · (2010) 6 BomCR 5 : (2010) 112 BOMLR 4412 : (2011) 1 MhLj 399

Bombay Civil Courts Act, 1869 — Section 10, 12, 14, 21, 22Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1882 — Section 203, 24(4), 28(1), 7, 96

High Courts04 Oct 2010

Savita More Vs Divisional Controller Maharashtra State Road Transport Corporation and Others

Bombay High Court · (2011) 2 ALLMR 707 : (2011) 1 MhLj 903

High Courts04 Oct 2010Dismissed

Ladu Pandurang Korgaonkar Vs Gokuldas R. Sawant and Others

Bombay High Court · (2011) 1 BomCR 67

Motor Vehicles Act, 1988 — Section 166

High Courts04 Oct 2010Dismissed

Shridhar Moreshwar Thakur Vs State of Maharashtra and Others

Bombay High Court · (2010) 6 BomCR 17

High Courts04 Oct 2010Dismissed

Balasaheb Digambar Mane Vs The State of Maharashtra

Bombay High Court · (2010) 4 Crimes 273

Penal Code, 1860 (IPC) — Section 302, 498A

High Courts04 Oct 2010Dismissed

Mahesh Balasaheb Thakoor Vs The State of Maharashtra and Rajesh Pandurang Chaudhary

Bombay High Court · (2010) 112 BOMLR 4427 : (2011) CriLJ 1053 : (2011) 3 RCR(Criminal) 213 : (2011) 3 RCR(Criminal) 213

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307Penal Code, 1860 (IPC) — Section 201, 302, 364, 394

High Courts04 Oct 2010Dismissed

Anil Chandrakant Londhe Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 4233 : (2011) 8 RCR(Criminal) 1593

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts01 Oct 2010Allowed

State of Maharashtra and Another Vs Manoj Prabhakar Lohar

Bombay High Court · (2011) 2 ALLMR 309 : (2011) 1 MhLj 732

Criminal Procedure Code, 1973 (CrPC) — Section 197Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)Penal Code, 1860 (IPC) — Section 34, 342, 347, 364A, 385

High Courts01 Oct 2010Allowed

The State of Maharashtra and The Directorate General of Police Vs Manoj Prabhakar Lohar, Superintendent of Police, Under suspension

Bombay High Court · (2010) 112 BOMLR 4464

Criminal Procedure Code, 1973 (CrPC) — Section 197Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)Penal Code, 1860 (IPC) — Section 34, 342, 347, 364A, 385

High Courts01 Oct 2010Dismissed

Shri Jaysingh Maruti Shelke Vs Shri Ashok Raghunath Shelke (since deceased through his LRs.)

Bombay High Court · (2011) 1 ALLMR 112 : (2010) 6 BomCR 39 : (2011) 2 MhLj 30

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 3, 115, 47

High Courts01 Oct 2010Dismissed

Shri R.S. Mane Vs Government of Goa and The Principal, Government Polytechnic

Bombay High Court · (2010) 6 BomCR 30

High Courts01 Oct 2010

Shri Shaikh Barkatullah Hussein Vs Muslim Education Committee

Bombay High Court · (2010) 4 APLJ 61 : (2010) 6 BomCR 45 : (2010) 112 BOMLR 4504 : (2011) 129 FLR 310 : (2011) 1 MhLj 607

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)

High Courts01 Oct 2010Allowed

Baban Avle Vs The State of Maharashtra, Tribal Development Department, The Committee for Scrutiny and Verification of Tribe Claims, The Executive Magistrate and The Collector and District Magistrate

Bombay High Court · (2010) 6 BomCR 37

Constitution of India, 1950 — Article 226

High Courts01 Oct 2010

Kailas Namdeo Patil, Gurunath Chindhu @ Chandrakant Patil, Pandharinath Chindhu Patil and Namdeo Nana Patil Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 4545

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 34, 341, 392, 397

High Courts01 Oct 2010Allowed

Dy. Collector and S.D.O. Vs Antonio I.F. Barreto and Others

Bombay High Court · (2011) 6 BomCR 805

Land Acquisition Act, 1894 — Section 18, 23, 4, 51, 51(A)

High Courts01 Oct 2010Allowed

B.K. Gopakumar Vs National Film Development Corporation Ltd.

Bombay High Court · (2011) 1 BomCR 12

Arbitration and Conciliation Act, 1996 — Section 14, 15, 21, 32, 34

High Courts01 Oct 2010Dismissed

Kalpesh Hemantbhai Shah Vs Manhar Auto Stores

Bombay High Court · (2011) 1 ALLMR 104 : (2010) 6 BomCR 538 : (2010) 112 BOMLR 4565 : (2011) 2 MhLj 497

Bombay High Court (Appellate Side) Rules, 1960 — Rule 2BCivil Procedure Code Amendment Act, 1999 — Section 115Constitution of India, 1950 — Article 226, 227

High Courts01 Oct 2010

Dinesh Yadav (In Jail) Vs The State of Maharashtra The State of Maharashtra Vs Ajay alias Rajesh Sakhare

Bombay High Court · (2010) 10 BOM CK 0012

Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts01 Oct 2010

Kashinath Punjaji Shardol, Shivaji Yashwant Shardol, Yamaji Punjaji Shardol and Vijay Kashinath Shardol Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 4487 : (2011) 8 RCR(Criminal) 1770

Penal Code, 1860 (IPC) — Section 302, 304, 322, 324, 325

High Courts01 Oct 2010

Smt. Belarmina D''Souza alias Carmelina Belarmina D''Souza Vs Village Panchayat of Sodiem and Mr. Babi Pednekar

Bombay High Court · (2010) 6 BomCR 35

Constitution of India, 1950 — Article 227