High Courts15 Sept 2010
Mohajam Sheikh Vs Bernard Miranda
Bombay High Court · (2010) 09 BOM CK 0212
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,523 of 3,665
High Courts15 Sept 2010
Shri Heriberto Francisco Maria D''Cunhaalias Heriberto D''Cunha (since deceased through his Legal representatives Josce Comenio Luis, Advocate, Niceta Luis Linhares and Eufrida Luis) Vs Shri Victor Luis Monteiro and Others
Bombay High Court · (2010) 09 BOM CK 0155
Evidence Act, 1872 — Section 64, 65Land Acquisition Act, 1894 — Section 51ARegistration Act, 1908 — Section 57, 57(5), 62
High Courts15 Sept 2010
GTS Pvt. Ltd. Vs Jena Enterprises, Mr. Soumit Jena, Proprietor of Jena Enterprises and Metal Scrap Trading Corporation Ltd.
Bombay High Court · (2010) 09 BOM CK 0154
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Allowed
Babruwan Venkatrao Jadhav Vs The State of Maharashtra and Others
Bombay High Court · (2011) 1 ALLMR 149 : (2012) 1 BomCR 862 : (2011) 2 MhLj 85
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 2010
Vadilal Nandlal Shah and Others Vs Ramesh Dharamdas Mehta and Others
Bombay High Court · (2011) 3 ALLMR 369 : (2011) 1 BomCR 692
Bombay Public Trusts Act, 1950 — Section 1(4), 50, 51, 92(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11, 50, 9, 92Constitution of India, 1950 — Article 25, 25(2), 26
High Courts15 Sept 2010
Jindal Drugs Limited and Shri. Krishan Jindal Vs The Union of India (UOI), The Joint Director General of Foreign Trade, The Deputy Director General of Foreign Trade and The Foreign Trade Development Officer
Bombay High Court · (2011) 6 BomCR 819 : (2011) 263 ELT 536
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts15 Sept 2010Allowed
Bhausaheb Baliram Kadam and Others Vs Ramkishan Baliram Kadam
Bombay High Court · (2010) 09 BOM CK 0082
Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
Lalit Kumar Modi Vs The Board of Control for Cricket in India, Mr. Chirayu Amin, Member Disciplinary Committee Alembic Limited, Mr. Arun Jaitley, Member Disciplinary Committee and Mr. Jyotiraditya Scindia, Member, Disciplinary Committee
Bombay High Court · (2011) 2 ALLMR 714
Arbitration and Conciliation Act, 1996 — Section 12, 13Board of Control for Cricket in India Regulations, 1994 — Regulation 6.2.4Board of Control for Cricket in India Rules — Rule 1
High Courts15 Sept 2010Dismissed
Shakuntala Jagdish Ghengat Vs Municipal Corporation
Bombay High Court · (2011) 1 ALLMR 151 : (2011) 2 BomCR 114 : (2010) 127 FLR 714 : (2011) 2 MhLj 32
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 1, 1(1), 139
High Courts15 Sept 2010Dismissed
R.R. Hi-Tech Engineering Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2010) 09 BOM CK 0005
Arbitration and Conciliation Act, 1996 — Section 20, 31, 31(1), 31(2), 31(3)
High Courts14 Sept 2010Dismissed
Commissioner of Central Excise Vs NRC Ltd.
Bombay High Court · (2010) 260 ELT 42
High Courts14 Sept 2010Dismissed
Sampatrao Hegde Vs The State of Goa
Bombay High Court · (2010) 09 BOM CK 0194
Penal Code, 1860 (IPC) — Section 354
High Courts14 Sept 2010Allowed
Land Acquisition Officer, PWD (Cell) and The Executive Engineer, W.D. II, P.W.D. Vs Shri Manuel da Horta Robeiro and Shri Luis Xavier Horta Robeiro
Bombay High Court · (2011) 1 BomCR 121 : (2011) 1 CivCC 121
Land Acquisition Act, 1894 — Section 18, 4
High Courts14 Sept 2010
United Spirits Limited Vs Paras Collins Distilleries Private Ltd., Andhra Pradesh Beverage Corporation Limited and Mr. Vijay Bhaskar Reddy of Hyderabad
Bombay High Court · (2011) 7 ALLMR 143 : (2011) 1 BomCR 97 : (2010) 112 BOMLR 4451
Arbitration and Conciliation Act, 1996 — Section 42, 7, 7(4), 9Civil Procedure Code, 1908 (CPC) — Section 148, 21, 99Suits Valuation Act, 1887 — Section 11
High Courts14 Sept 2010Dismissed
Thyssen Krupp Industries India Pvt. Limited. Vs S.D. Industries
Bombay High Court · (2011) 7 ALLMR 666 : (2010) 112 BOMLR 4353
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts13 Sept 2010
Prakashsinh Gangaram Marwadi and Another Vs State of Maharashtra
Bombay High Court · (2011) 2 MhLj 902
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 109, 34, 363, 366, 376
High Courts13 Sept 2010
Shri Natha Anant Banaulikar Vs Additional Director of Panchayats-I and Others
Bombay High Court · (2010) 09 BOM CK 0171
Goa Village Panchayat Raj Act, 1994 — Section 66(6), 66(7)
High Courts13 Sept 2010
Vinay Kaikini and Ajit Maneshwar Shetty Vs The Court Receiver, High Court
Bombay High Court · (2011) 2 BomCR 328 : (2010) 112 BOMLR 4282
Limitation Act, 1963 — Section 2, 22
High Courts13 Sept 2010Dismissed
Bagadia Builders and Developers Vs Defense Civilians Co-operative Housing Society (Proposed) and Others
Bombay High Court · (2011) 1 ALLMR 143 : (2011) 2 BomCR 636 : (2011) 6 RCR(Civil) 2849
Transfer of Property Act, 1882 — Section 52
High Courts13 Sept 2010Dismissed
Suresh R. Kandut and Another Vs Pfizer Limited
Bombay High Court · (2011) 7 ALLMR 65 : (2011) 1 BomCR 739 : (2011) 1 LLJ 769 : (2011) 1 MhLj 596
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) (Bombay Amendment) Act, 1957 — Section 2(A), 2(A)(1), 2A(2)