High Courts30 Sept 2010Dismissed
Union of India (UOI) Vs Bendict D''souza
Bombay High Court · (2010) 259 ELT 506
Foreign Exchange Regulation Act, 1973 — Section 64(2), 8(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,517 of 3,665
High Courts30 Sept 2010
Mr. Edward Evan Pereira and Another Vs Mr. Goncalo Jose Agnelo and Another Shri Laxman Candolkar Vs The Village Panchayat of Candolim and Another
Bombay High Court · (2010) 09 BOM CK 0196
Constitution of India, 1950 — Article 132, 133, 134, 226, 227Goa, Daman and Diu (Administration) Act, 1962 — Section 7Government of India Act, 1935 — Section 107
High Courts30 Sept 2010Allowed
Pramela Madhav Yeshwant Vs Madhav Radhakishan Yeshwant
Bombay High Court · (2011) 1 BomCR 743
Hindu Marriage Act, 1955 — Section 23, 24
High Courts30 Sept 2010
Rajaram Keshav Dhobi and Nago Keshav Dhobi (dead) Vs Narayan Jairam Marathe Narayan Jairam Marathe Vs Rajaram Keshav Dhobi and Nago Keshav Dhobi (dead)
Bombay High Court · (2011) 2 MhLj 663 : (2011) 1 RCR(Rent) 506
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, 115
High Courts30 Sept 2010
Mohd. Osman and Hanifa Begum Vs Dr. Devid
Bombay High Court · (2011) 2 ALLMR 315 : (2011) 6 BomCR 777 : (2011) 3 CivCC 42 : (2011) 3 MhLj 227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 22 Rule 10Transfer of Property Act, 1882 — Section 50, 52
High Courts30 Sept 2010Dismissed
Ku. Gitanjali Yadav Vs State of Maharashtra, Medical Education and Drug Department, Director of Medical Education and Research Hospital, Mahatma Gandhi Institute of Medical Sciences and Maharashtra University of Health Sciences
Bombay High Court · (2011) 1 ALLMR 225 : (2011) 1 MhLj 268 : (2010) 3 SLR 546
High Courts30 Sept 2010
Shri Shrikant Vishnu Gaonker Vs Goa Meat Complex Ltd. and State of Goa
Bombay High Court · (2010) 09 BOM CK 0128
Companies Act, 1956 — Section 617
High Courts30 Sept 2010Dismissed
Deputy Collector and S.D.O. The Land Acquisition Officer and The Executive Engineer, Works Division-XVIII (Roads) PWD Vs Shri Germano Herculano Fernandes (since deceased through LRs. Smt. Maria Jeromila D''Costa (Wife), Johnson Bardy Fernandes (Son) and Simon Fernandes (Son))
Bombay High Court · (2010) 3 BomCR 103
Land Acquisition Act, 1894 — Section 4
High Courts30 Sept 2010Dismissed
Deputy Collector and S.D.O. and The Executive Engineer, Works Division VI (R and B), PWD Vs Shri Godwin Thiers Piedade Fernandes
Bombay High Court · (2010) 09 BOM CK 0117
Land Acquisition Act, 1894 — Section 4(1)
High Courts30 Sept 2010
Shri Joaquim Santana Misquita (since deceased through Legal heirs Smt. Alexinha Misquita and Others) Vs Cacora
Bombay High Court · (2010) 09 BOM CK 0116
Land Acquisition Act, 1894 — Section 11, 18, 30, 4
High Courts30 Sept 2010
Shri Joaquim Santana Misquita (Since deceased through Legal heirs Smt. Alexinha Misquita and Others) Vs Deputy Collector and S.D.O. and Land Acquisition Officer and The Director of Technical Education
Bombay High Court · (2010) 09 BOM CK 0115
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts30 Sept 2010
Smt. Suniti Ramakant Sinai Kakodkar (since deceased represented by her Legal Representatives Mr. Chandrashekar Ramakant Sinai Kakodkar and Others) Vs Deputy Collector and S.D.O. of Quepem and Land Acquisition Officer and Director of Technical Education
Bombay High Court · (2010) 09 BOM CK 0064
Land Acquisition Act, 1894 — Section 11, 18, 30, 4, 6
High Courts30 Sept 2010Dismissed
Bhikanth Shanu Naik Gaonkar Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Limited
Bombay High Court · (2010) 09 BOM CK 0049
Land Acquisition Act, 1894 — Section 18, 4
High Courts30 Sept 2010
Prem Power Construction (Pvt. Ltd.) Vs The Executive Engineer, Electricity, Div. III and Others
Bombay High Court · (2010) 09 BOM CK 0016
Central Sales Tax Act, 1956 — Section 8(4), 9(2)
High Courts30 Sept 2010Dismissed
Vijay Wani Vs National Seeds Corporation Ltd.
Bombay High Court · (2011) 1 ALLMR 362 : (2011) 2 MhLj 309
Constitution of India, 1950 — Article 226National Seeds Corporation Conduct, Discipline and Appeal Rules, 1992 — Rule 29(A), 30, 31, 33Seeds Act, 1966 — Section 1(3), 2, 2(11), 2(16), 2(3)
High Courts29 Sept 2010Allowed
Shri Arun Wadikar Vs Official Liquidator and Others
Bombay High Court · (2010) 09 BOM CK 0181
High Courts29 Sept 2010Allowed
Pandurang @ Ajab Deoman Gawai, Dilip Gawai, Sau Nirmalabai Pandurang Gawai and Sau Durga @ Radha Dhandre Vs The State of Maharashtra
Bombay High Court · (2010) 09 BOM CK 0166
Evidence Act, 1872 — Section 32, 80Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts29 Sept 2010
Dy. Collector and S.D.O. and L.A.O. and Executive Engineer Vs Dev Chandreshwar Bhutnath Devasthan, through its Attorney
Bombay High Court · (2010) 09 BOM CK 0114
Land Acquisition Act, 1894 — Section 30, 4(1)
High Courts29 Sept 2010
The Deputy Collector, (L.A.) and Land Acquisition Officer and The Director, Directorate of Transport Vs Smt. Salima Bi Hussain and Smt. Farida Bi Karola
Bombay High Court · (2010) 09 BOM CK 0113
High Courts29 Sept 2010
The Anup Engineering Limited and Shri V.R. Shah Vs The Union of India (UOI) and The Commissioner of Customs
Bombay High Court · (2011) 264 ELT 201
Customs Act, 1962 — Section 60, 61, 72, 72(1)Finance (No. 2) Act, 1998 — Section 86, 87, 88, 89, 90Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(2)