High Courts30 Aug 2010Allowed
Smt. Yeshodi Chandru Naik housewife and her husband and Shri Chandru Satu Naik Vs Shri Gurunath Raghuvir Shetye and Others
Bombay High Court · (2010) 08 BOM CK 0065
Constitution of India, 1950 — Article 4, 5
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,528 of 3,665
High Courts30 Aug 2010Dismissed
Century Textiles and Industries Ltd. Vs Oriental Fire and General Insurance Co. Ltd., New India Assurance Co. Ltd., National Insurance Co. Ltd. and United India Fire and General Insurance Co. Ltd.
Bombay High Court · (2011) 3 BomCR 401 : (2011) 1 MhLj 540
High Courts30 Aug 2010
Commissioner of C. Ex. Vs Trimurti Ispat Ltd.
Bombay High Court · (2010) 259 ELT 686
Central Excise Rules, 1944 — Rule 173(Q), 57(1)(4), 57(1)(5)
High Courts27 Aug 2010
Hardcastle Waud Manufacturing Company Limited Vs The Official Liquidator, High Court, Bombay of Enamelled Wires Limited (in Liquidation) and Canara Bank, Asset Recovery Management Branch
Bombay High Court · (2010) 112 BOMLR 4472 : (2011) 163 CompCas 421 : (2010) 104 SCL 593
High Courts27 Aug 2010Dismissed
Mr. Siddhakumar D. Amonkar Vs The Madgaum Urban Co-operative Bank Ltd. Head Office at : "Varsha", Aquem Alto Margao-Goa, 403601
Bombay High Court · (2010) 08 BOM CK 0221
Constitution of India, 1950 — Article 12, 226
High Courts27 Aug 2010Allowed
Shri Vijay Rama Satvi and Sau. Sitabai Rama Satvi Vs The State of Maharashtra The State of Maharashtra Vs Vijay Rama Satvi and Another
Bombay High Court · (2010) 112 BOMLR 4131
Penal Code, 1860 (IPC) — Section 107, 306, 34, 498(A)
High Courts27 Aug 2010Dismissed
Dhyaneshwar Mahadeo Ambure Vs The State of Maharashtra and Anil Yashwant Padhen
Bombay High Court · (2010) 08 BOM CK 0202
High Courts27 Aug 2010
Arjun Waghmare and Babruwan Waghmare Vs The State of Maharashtra
Bombay High Court · (2011) 2 BomCR 866
High Courts27 Aug 2010
Malanbee Vs The State of Maharashtra and Executive Engineer, Medium Project Section
Bombay High Court · (2010) 08 BOM CK 0075
Land Acquisition Act, 1894 — Section 4
High Courts27 Aug 2010
State of Goa and The Executive Engineer, Works Division XII, PWD Vs Smt. Lidia Barbosa (since deceased through LR''s Mr. Edgar Jose Narciso Barboza and his wife (Miss Maria Hortencia Lia Barbosa, Mrs. Maria Lorraine Carlotta Barbosa and Mr. Ainsley Dick) and Others)
Bombay High Court · (2010) 08 BOM CK 0068
Land Acquisition Act, 1894 — Section 18, 4
High Courts27 Aug 2010
Laxmibai Parke and Others Vs The State of Maharashtra and The Regional Officer, Maharashtra Industrial Development Corporation
Bombay High Court · (2011) 5 BomCR 347 : (2011) 1 MhLj 500
Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)Maharashtra Industrial Development Act, 1961 — Section 12(2), 32(1), 32(2)
High Courts27 Aug 2010Dismissed
The State of Maharashtra Vs Rajendragiri Vikramgiri Gosawi, Clerk Tax Recovery Department, Thane Municipal Corporation
Bombay High Court · (2010) 08 BOM CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts26 Aug 2010Dismissed
State of Goa Vs Dr. Proto Fernandes (since deceased represented by legal representative Dr. Fernando Fernandes)
Bombay High Court · (2010) 08 BOM CK 0211
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts26 Aug 2010Dismissed
Shri Aleixo Manuel Fancisco Rodolf D''Silva alias Aleixo Manuel D''Silva alias Alex D''Silva Vs United India Insurance Company Ltd.
Bombay High Court · (2010) 08 BOM CK 0210
Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 147, 149
High Courts26 Aug 2010Allowed
Tukaram M. Dharpawar (since deceased through his legal heirs and representatives Pravin Tukaram Dharpawar and Others) Vs Bombay Municipal Corporation
Bombay High Court · (2011) 5 BomCR 375 : (2010) 127 FLR 666 : (2011) 1 LLJ 33 : (2011) 1 MhLj 617
High Courts26 Aug 2010Allowed
Deputy Collector, North Goa Division and Director of Agriculture Vs Sunita M. Tar and Madhukar Datta Tar
Bombay High Court · (2010) 08 BOM CK 0188
Land Acquisition Act, 1894 — Section 18, 30, 4, 6
High Courts26 Aug 2010
Sanwal Coal Carriers Vs Western Coalfields Limited
Bombay High Court · (2011) 3 ALLMR 716
Arbitration and Conciliation Act, 1996 — Section 11, 34, 37, 5, 9Constitution of India, 1950 — Article 136, 141, 226, 227Presidency Towns Insolvency Act, 1909 — Section 9(2)
High Courts26 Aug 2010
Birla Cotsyn (India) Ltd. Vs Tarachand Sharma, The Labour Court and The Member, Industrial Court
Bombay High Court · (2011) 2 BomCR 871 : (2010) 112 BOMLR 3975 : (2011) 128 FLR 226 : (2011) 1 LLJ 39
Bombay Industrial Relations Act, 1946 — Section 3(13), 3(39)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2), 42, 44
High Courts26 Aug 2010Dismissed
Suresh alias Sudesh Foll Dessai Vs Suresh and Others
Bombay High Court · (2011) 1 TAC 110
Motor Vehicles Act, 1988 — Section 166
High Courts26 Aug 2010
Shri Joaquim Marian Sebastiao carvalho Vs Smt. Manjula Rajiv Pai Raikar and Her Husband, Shri Rajiv Pai Raikar, Administrtive Tribunal, Goa Panaji- Goa and Rent Controller and Deputy Collector, At Collectorate, Margao-Goa
Bombay High Court · (2010) 08 BOM CK 0008