High Courts08 Sept 2010
The River Princess Hatao Manch Vs The State of Goa and Others
Bombay High Court · (2010) 6 BomCR 283
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,525 of 3,665
High Courts08 Sept 2010Dismissed
Smt. Durgavati Ramparvesh Sharma Vs State of Maharashtra State of Maharashtra Vs Ravishankar Ramparvesh Thakur, Ashok kumar Kusheshwar Thakur and Smt. Durgavati Ramparvesh Sharma
Bombay High Court · (2011) 8 RCR(Criminal) 1542
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Sept 2010Dismissed
Shri Devdatta N. Dhond Vs Shri Bernard Pereira through Attorney Fernande Afonso
Bombay High Court · (2010) 6 BomCR 658
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 23
High Courts08 Sept 2010
V.K. Industrial Corporation Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 259 ELT 660 : (2011) 2 MhLj 479
Constitution of India, 1950 — Article 226
High Courts07 Sept 2010
Shri Sadguru Shikshan Prasarak Mandal and Others Vs The State of Maharashtra and The Director of Education and Others
Bombay High Court · (2011) 2 BomCR 322
Constitution of India, 1950 — Article 19(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 12, 12(1), 12(2), 18, 19Right of Children to Free and Compulsory Education Rules, 2010 — Rule 106, 107, 107(1), 2.1, 2.10
High Courts07 Sept 2010
Shri Anant S. Patil, Junior Programmer, Department of Computer Science, S.P. Chowgule College Vs State of Goa, Goa University and The Principal, Smt. Parvatibai Chowgule College of Arts and Science
Bombay High Court · (2010) 09 BOM CK 0170
High Courts07 Sept 2010
The State of Maharashtra Vs Kamlakar Tanaji Shinde Kamlakar Tanaji Shinde Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4071
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 46Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 307, 364, 376(2)
High Courts07 Sept 2010
Subodh Prasad Urf Anil Chotu Jagdish Mahato Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4184 : (2011) CriLJ 1515 : (2011) 2 MhLj 374 : (2011) 8 RCR(Criminal) 1547
Bombay Prisoners (Furlough and Parole) Rules, 1959 — Rule 14(5A), 17, 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 21, 226, 350Criminal Procedure Code, 1973 (CrPC) — Section 421, 446
High Courts07 Sept 2010Allowed
Deepakrao Yadavrao Gudadhe Vs Prashant Premsing Kachwe
Bombay High Court · (2011) 1 MhLj 355
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts07 Sept 2010
Nagpur Timber Merchants Association and Shri Atri Timber Mart Vs State of Maharashtra and Others
Bombay High Court · (2011) 1 ALLMR 130 : (2011) 1 MhLj 297
Bombay Stamp Act, 1958 — Section 76, 76(1), 76(2)Stamp Act, 1899 — Section 9
High Courts07 Sept 2010Allowed
Pramod Chaudhari Vs State of Maharashtra and Others
Bombay High Court · (2011) 130 FLR 223 : (2011) 3 MhLj 111
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts06 Sept 2010Allowed
Ralhan Developers a Sole Proprietary Concern of Pramod Kumar Rajkumar Ralhan Vs Goyal Properties and Estates (Pvt.) Ltd. and Others
Bombay High Court · (2010) 6 BomCR 286
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12(1), 2
High Courts06 Sept 2010Dismissed
IND Synergy Ltd. and Others Vs Clearwater Capital Partners Fund III Pvt. Ltd. and Another
Bombay High Court · (2011) 7 ALLMR 157 : (2011) 1 BomCR 168
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3Income Tax Act, 1961 — Section 201, 201(1), 201(1A), 220, 220(2)
High Courts06 Sept 2010Dismissed
Atul Mandale Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4148 : (2011) 8 RCR(Criminal) 1600
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 506, 511
High Courts06 Sept 2010Allowed
Little and Co. and Another Vs Estate Officer and Others
Bombay High Court · (2011) 1 BomCR 180 : (2011) 1 RCR(Rent) 133
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 5(2), 5A, 5A(1)
High Courts06 Sept 2010
Anurag Intex (Chem) Pvt. Ltd. Vs Meta Mines and Minerals (P) Ltd. (formerly Vaidehi Engineering Pvt. Ltd.) Near Upasnagar, Post Zuarinagar, Goa and Public Prosecutor, State of Goa, Panaji-Goa
Bombay High Court · (2010) 09 BOM CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 138, 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts06 Sept 2010Allowed
Rajman Shrikrishna Morya Vs Marshal Security Pvt. Ltd.
Bombay High Court · (2011) 2 LLJ 9 : (2011) LLR 25
Industrial Disputes Act, 1947 — Section 19, 2
High Courts03 Sept 2010Dismissed
Shaikh Mohammed Hassan (Deceased) Through LR''S, 1(a) Smt. Zohra Shaikh and 1(b) Shri Shaikh Masud Hassan Vs Shri Naracinv Ramakant Sankov Ramakanat Sankov, Shri Dattaraj Ramakanat Sankov and Shri Shaikh Abdul Kadar
Bombay High Court · (2010) 09 BOM CK 0211
Constitution of India, 1950 — Article 227
High Courts03 Sept 2010
Melba Lima Brito and Another Vs Government of Goa and Another
Bombay High Court · (2011) 2 ALLMR 864 : (2011) 6 BomCR 745 : (2011) 3 MhLj 596
Civil Procedure Code, 1908 (CPC) — Section 9Electricity Act, 1910 — Section 12, 19, 51, 52Evidence Act, 1872 — Section 106
High Courts03 Sept 2010Dismissed
Rajarambapu Patil Sahakari Sakhar Karkhana Limited and Babanrao Shivaling Patil Vs State of Maharashtra and Sales Tax Officer
Bombay High Court · (2011) 37 VST 299
Bombay Sales Tax Act, 1959 — Section 2, 2(29), 41, 41(1)