High Courts21 Sept 2010
Narendra Tarachand Agrawal Vs The State of Maharashtra and Others
Bombay High Court · (2011) 3 BomCR 868 : (2011) 1 MhLj 220
Land Acquisition Act, 1894 — Section 11, 23, 4, 4(1), 5A
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,521 of 3,665
High Courts21 Sept 2010Dismissed
Commissioner of Central Excise and Others Vs Goodwill Electricals, Md. Anwr Khatri and R.K. Vidyalaya
Bombay High Court · (2010) 259 ELT 529
Central Excise Rules, 1944 — Rule 209ACentral Excises and Salt Act, 1944 — Section 14
High Courts21 Sept 2010
Durgashankar Ghanshyam Agrawal Vs State of Maharashtra and State Transport Authority
Bombay High Court · (2011) 1 ALLMR 125 : (2011) 4 BomCR 758 : (2011) 2 MhLj 48
High Courts20 Sept 2010
Jyoti Madhukar Thakur Vs State of Maharashtra and Others
Bombay High Court · (2011) 7 ALLMR 640 : (2011) 5 BomCR 161 : (2011) 2 MhLj 558
High Courts20 Sept 2010
Annapurna Engineering Corpn. Vs Asstt. Commr. of C. Ex., DIV.-I
Bombay High Court · (2010) 259 ELT 505 : (2011) 22 STR 577
High Courts20 Sept 2010Dismissed
Shri Thomas Pinto Vs Shri Sebastian Cardozo
Bombay High Court · (2010) 09 BOM CK 0195
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Sept 2010Allowed
Danny Denzongpa (Alias Tshering Pintso) Vs Commissioner of Income Tax, Income Tax Officer and Union of India (UOI)
Bombay High Court · (2010) 235 CTR 449 : (2012) 344 ITR 166 : (2010) 194 TAXMAN 415
Finance Act, 2008 — Section 10(26AAA)Income Tax Act, 1961 — Section 143(1), 264, 264(6)
High Courts20 Sept 2010
The State of Maharashtra (At the instance of Senior Inspector of Police) Vs Prataprao @ Mahesh Baban Bhosale and Others Shri Dinkar Tukaram Pawar Vs State of Maharashtra
Bombay High Court · (2010) 09 BOM CK 0163
Bombay Police Act, 1951 — Section 3, 4Constitution of India, 1950 — Article 142, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 158, 159
High Courts20 Sept 2010Dismissed
Deputy Collector (L.A.) and The Executive Engineer, W.D. XXV (Roads), PWD Vs Shri Gopalkrishna Sanvlo, Rajadhyaksha through his Constitute Attorney, Shri Manjunsthdas Kamat, Advocate
Bombay High Court · (2010) 09 BOM CK 0141
Land Acquisition Act, 1894 — Section 18, 4
High Courts20 Sept 2010Dismissed
Mytimasters Engineering Pvt. Ltd. Vs Hexagon Metrology S.P.A. and Another
Bombay High Court · (2011) 2 BomCR 380 : (2010) 112 BOMLR 4396
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Contract Act, 1872 — Section 23, 28, 3, 4Evidence Act, 1872 — Section 91
High Courts20 Sept 2010Allowed
Bombay Mercantile Co-op Bank Ltd. Vs The Central Board of Direct Taxes Ministry of Finance, Government of India, Commissioner of IncomeTax-I and Income Tax Officer
Bombay High Court · (2010) 156 CTR 236 : (2011) 332 ITR 87 : (2010) 195 TAXMAN 106
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2), 271, 44AB
High Courts20 Sept 2010Dismissed
Sulana Santimano Vs Graciano Cottages and Others
Bombay High Court · (2010) 09 BOM CK 0057
Arbitration and Conciliation Act, 1996 — Section 8Partnership Act, 1932 — Section 19, 22
High Courts20 Sept 2010
Trade-Wings Limited and Others Vs State of Maharashtra and Dwarkanath Boppanna, Director of Tulip Star Leisure and Health Resorts
Bombay High Court · (2011) 3 MhLj 407
Constitution of India, 1950 — Article 21, 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 182(1), 190Information Technology Act, 2000 — Section 66, 85
High Courts20 Sept 2010
Pralhad Kishor Bondre Vs Ramkrishna Shikshan Prasarak Sansthan, The Head Master, Swami Vivekanand Vidyalaya and The Education Officer, Zilla Parishad (Secondary)
Bombay High Court · (2011) 3 ALLMR 696 : (2011) 1 BomCR 23 : (2011) 1 MhLj 166
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(5), 29, 36, 37
High Courts17 Sept 2010Dismissed
M/s. Disha Constructions Vs State of Goa and The Executive Engineer Works Division V Public Works Department Panaji, Goa
Bombay High Court · (2010) 09 BOM CK 0209
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15(2), 5
High Courts17 Sept 2010
Harshad Gawade Vs The State of Maharashtra and Others
Bombay High Court · (2010) 09 BOM CK 0191
Constitution of India, 1950 — Article 14, 226
High Courts17 Sept 2010Dismissed
Salim Abdul Razak Baig Vs State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 3013
Arms Act, 1959 — Section 25(1B), 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 100(7), 107, 51Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 2010Allowed
Shri Nandkumar Rajaram Parve, Junior Grade Clerk, Home Department Vs The State of Maharashtra and The Director General of Police
Bombay High Court · (2010) 09 BOM CK 0105
Penal Code, 1860 (IPC) — Section 304B, 34, 498
High Courts17 Sept 2010Allowed
MSM Satellite (Singapore) Pte Ltd. Vs World Sport Group (Mauritius) Limited
Bombay High Court · (2010) 112 BOMLR 4292
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(5), 34, 34(2)Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 23, 28
High Courts17 Sept 2010Allowed
Mr. Kamlakant Roghuvir Sinai Bonsule ((since deceased) represented by his legal representatives Mrs. Sufal R. Porabhu, Mr. Vishnu K. Bhonsule and Mr. Ashok K. Bhonsule and Miss Sushma K. Bhonsule) Vs Mr. Anthony Macarenhas
Bombay High Court · (2011) 2 ALLMR 808 : (2011) 1 BomCR 666
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 13