High Courts29 Sept 2010
Asim Jamaloddin Momin Vs The State of Maharashtra
Bombay High Court · (2010) 09 BOM CK 0023
Penal Code, 1860 (IPC) — Section 34, 420, 489A, 489B, 489C
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,518 of 3,665
High Courts29 Sept 2010Allowed
Shaikh Feroz Vs State of Maharashtra and Another
Bombay High Court · (2012) BomCR(Cri) 430
Penal Code, 1860 (IPC) — Section 363, 376
High Courts29 Sept 2010Dismissed
Commissioner of Income Tax Vs Salitho Ores Ltd.
Bombay High Court · (2010) 236 CTR 53 : (2012) 344 ITR 161 : (2010) 194 TAXMAN 410
Income tax Act, 1922 — Section 10(2)
High Courts28 Sept 2010
Commissioner of C. Ex., Thane-II Vs Barar Steel Pvt. Ltd.
Bombay High Court · (2011) 263 ELT 186
High Courts28 Sept 2010Dismissed
Commissioner of C. Ex. Vs Seven Seas Corporation
Bombay High Court · (2010) 09 BOM CK 0201
Central Excise Rules, 1944 — Rule 173(B), 173(C), 173(F), 173(G)(1), 173(Q)Central Excises and Salt Act, 1944 — Section 11(A)(B), 14, 3, 6Penal Code, 1860 (IPC) — Section 128, 193
High Courts28 Sept 2010Dismissed
Shiv Katare Vs The State of Maharashtra
Bombay High Court · (2010) 09 BOM CK 0184
Penal Code, 1860 (IPC) — Section 302
High Courts28 Sept 2010
Ganesh Raghunath Mamidwar Vs Devgiri Sahkari Sakhar Karkhana Ltd. and Regional Joint Director
Bombay High Court · (2011) 2 ALLMR 709 : (2011) 3 BomCR 826
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 9Industrial Disputes Act, 1947 — Section 2Limitation Act, 1963 — Article 7, 3
High Courts28 Sept 2010
Sachin Gajanan Shetye Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 132 : (2010) 4 Crimes 278
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Sept 2010Dismissed
Noel Dominic Pereira Vs Mrs. Pamela Ethel Kuhn and Others
Bombay High Court · AIR 2011 Bom 27 : (2011) 1 ALLMR 119 : (2011) 2 BomCR 627 : (2011) 2 CivCC 66 : (2011) 2 MhLj 115
Succession Act, 1925 — Section 24, 25, 26, 27, 37
High Courts28 Sept 2010Dismissed
M. and H. Enterprises Pvt. Ltd. Vs The Court Receiver, High Court and Others
Bombay High Court · (2010) 112 BOMLR 4495
Companies Act, 1956 — Section 529, 529A, 530Contract Act, 1872 — Section 70Customs Act, 1962 — Section 111, 68, 71, 72, 72(2)
High Courts28 Sept 2010Allowed
Milestone (Franki Stall) Vs Shri Mathew D''souza and Presiding Officer, Fifth Labour Court
Bombay High Court · (2011) 128 FLR 218 : (2011) 1 LLJ 876 : (2011) LLR 22
High Courts28 Sept 2010Dismissed
Mr. Aklak Ahmed Fakruddin Patel Vs State of Maharashtra
Bombay High Court · (2011) CriLJ 126 : (2010) 4 Crimes 279
Criminal Procedure Code, 1973 (CrPC) — Section 218, 220, 220(1), 220(3), 220(4)Dowry Prohibition Act, 1961 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2010Dismissed
The Administrator, Kalyan Municipal Corporation Vs Alka B. Bramhe and Another
Bombay High Court · (2011) 1 ALLMR 178 : (2010) 127 FLR 1061
Industrial Disputes Act, 1947 — Section 11A, 25F, 25G
High Courts28 Sept 2010Allowed
Shri Sudhir Vasant Karnataki Vs Shri Yashwant Vasudeo Natu, Sou. Sulbha Yashwant Natu, Dr. Dhananjay Yashwant Natu and Ft. Lt. Ajay Yashwant Natu
Bombay High Court · (2011) 1 ALLMR 121 : (2011) 1 BomCR 761
Transfer of Property Act, 1882 — Section 44
High Courts27 Sept 2010Dismissed
Manoj Sable and Others Vs State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 325 : (2011) 4 BomCR 680 : (2011) 1 MhLj 344
Constitution of India, 1950 — Article 226, 234Maharashtra Judicial Service Rules, 2008 — Rule 12, 12(1), 3(A), 5, 6
High Courts27 Sept 2010Allowed
Ashanand Ramji Fulekar Vs The State of Maharashtra
Bombay High Court · (2010) 09 BOM CK 0190
Industrial Disputes Act, 1947 — Section 5(2), 6, 6(1)Mahanagar Telephone Nigam Limited (Conduct, Discipline and Appeal) Rules, 1998 — Rule 32, 38Penal Code, 1860 (IPC) — Section 161, 164, 165
High Courts27 Sept 2010Dismissed
The Commissioner of Central Excise Vs Ultratech Cement and The Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench
Bombay High Court · (2010) 20 STR 589 : (2010) 29 STT 281
CENVAT (Credit) Rules, 2004 — Rule 16, 16(1), 2(1), 3, 9(5)Service Tax Credit Rules, 2002 — Rule 3(6)
High Courts27 Sept 2010Dismissed
Amit Suryakant Lunavat Vs Kotak Securities
Bombay High Court · (2011) 1 BomCR 206
Arbitration and Conciliation Act, 1996 — Section 31, 33, 33(1), 33(2), 33(4)Limitation Act, 1963 — Section 14, 5
High Courts27 Sept 2010
Mahalaxmi Dyeing and Ptg (I) Pvt. Ltd. Vs Union of India
Bombay High Court · (2011) 271 ELT 194
Central Excise Rules, 1944 — Rule 11B, 96ZQCentral Excises and Salt Act, 1944 — Section 35G, 3AHot Air Stenter Independent Textile Processors Annual Capacity Determination Rules, 1998 — Rule 3, 3(1), 3(4)
High Courts27 Sept 2010
Smt.Aruna Vimalkumar Garg and Smt. Sheela Trijuginath Gupta Vs Dani Sadan Cooperative Housing Society Ltd., Earth Builders and Brihan Mumbai Mahanagarpalika
Bombay High Court · (2011) 1 ALLMR 221 : (2011) 1 BomCR 364
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10