High Courts26 Aug 2010Allowed
Gulshanbi Ayubsha Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 4107
Penal Code, 1860 (IPC) — Section 302, 34
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Bombay High Court judgments
73,288 judgments · page 1,529 of 3,665
High Courts26 Aug 2010
Nandlal Baviskar, Parshuram Baviskar and Sanjay Baviskar Vs The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 1859
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts25 Aug 2010Dismissed
Commissioner of Customs (EP) Vs Paras Industries
Bombay High Court · (2010) 112 BOMLR 4861 : (2010) 182 ECR 41 : (2010) 257 ELT 481
Customs Act, 1962 — Section 11, 111, 112Trade and Merchandise Marks Act, 1958 — Section 117
High Courts25 Aug 2010Dismissed
Smt. Sunita Shyam Naik, Shri Samir S. Naik and his wife and Mrs. Smita Samir Naik Vs Shri Abhinay Jairam Desai and his wife and Smt. Arti Abhinay Desai
Bombay High Court · (2010) 08 BOM CK 0172
Constitution of India, 1950 — Article 227
High Courts25 Aug 2010Disposed Off
Shri Atchut Upendra Raikar Vs Surya Upendra Raikar (since deceased represented through his legal representatives Smt. Premabai S. Raikar and Others) and Others
Bombay High Court · (2010) 08 BOM CK 0125
High Courts25 Aug 2010
Vanita Dilip Chawla Vs Fresh Meals India Private Ltd. and Others
Bombay High Court · (2010) 112 BOMLR 4165 : (2010) 44 PTC 655
Trade Marks Act, 1999 — Section 33, 34, 51, 91, 93
High Courts24 Aug 2010Dismissed
Natthusingh Bundel Vs State of Maharashtra and Manoj Ratanlal Agrawal
Bombay High Court · (2010) 08 BOM CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 392
High Courts24 Aug 2010
Naresh Ramkrushnaji Chikankar Vs State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 1866
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts24 Aug 2010Dismissed
Singh Shamsher Rambahal Vs The Election Commissioner and Others
Bombay High Court · (2011) 2 BomCR 266 : (2010) 112 BOMLR 3902 : (2011) 1 MhLj 620
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94AHigh Court (Original Side) Rules — Rule 365
High Courts24 Aug 2010Allowed
The Commissioner of Central Excise Vs Cable Corporation of India Ltd.
Bombay High Court · (2010) 08 BOM CK 0084
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 4
High Courts24 Aug 2010Dismissed
The Commissioner of Central Excise and Custom Vs Alok Enterprises
Bombay High Court · (2010) 259 ELT 333 : (2010) 28 STT 479
Central Excise Rules, 1944 — Rule 12, 173Q, 57A, 57G(1), 57I
High Courts24 Aug 2010
Rajkumar Forge Limited and Mr. Rajkumar Shankarrao Kothawale Vs The Union of India (UOI) and Service Tax Appellate Tribunal, West Zonal Bench
Bombay High Court · (2010) 08 BOM CK 0078
Central Excise Rules, 1944 — Rule 57F(3)Central Excises and Salt Act, 1944 — Section 11A, 11A(1)Constitution of India, 1950 — Article 226
High Courts24 Aug 2010
Bombay Dyeing and Manufacturing Co. Ltd. Vs Mehar Karan Singh
Bombay High Court · (2010) 112 BOMLR 3759
Contract Act, 1872 — Section 27
High Courts24 Aug 2010
Mrs. Jovita Olga Ignesia Mascarenhas e Coutinho Vs Mr. Rajan Maria Coutinho and State of Goa
Bombay High Court · (2011) 3 CivCC 529 : (2011) CriLJ 754 : (2011) 1 DMC 257 : (2011) 8 RCR(Criminal) 594
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 19(1), 19(8)
High Courts24 Aug 2010
Mr. Subhash Desai Vs Board of Control for Cricket in India
Bombay High Court · (2010) 08 BOM CK 0057
Bombay Entertainments Duty Act, 1923 — Section 3(1)Constitution of India, 1950 — Article 12, 19, 58(2)Penal Code, 1860 (IPC) — Section 51
High Courts24 Aug 2010
Mohammad Izabul Shaikh Presently serving sentence of life imprisonment, Central Prison Vs The State of Maharashtra, The Inspector General of Prison Maharashtra State and The Superintendent
Bombay High Court · (2010) CriLJ 4739 : (2011) 1 JCR 453 : (2011) 7 RCR(Criminal) 1963
Transfer of Prisoners Act, 1950 — Section 3
High Courts24 Aug 2010
Satish Nanote and Sau. Sarita Santosh Rathod Vs State of Maharashtra, Department of Water Supply and Sanitation, Executive Engineer, Rural Water Supply Department, Block Development Officer and Secretary Pravin Ganorkar and Manda Dadmal Vs State of Maharashtra, Department of Water Supply and Sanitation, The Chief Executive Officer and The Sub-Divisional Engineer, Rural Water Supply Sau. Sangeeta Tekam and Sandeep Aswale Vs The State of Maharashtra and Zilla Parishad
Bombay High Court · (2011) 1 ALLMR 237
Bombay Village Panchayats Act, 1958 — Section 164, 3(9), 49, 49(1), 49(2)Constitution of India, 1950 — Article 243A
High Courts23 Aug 2010
Shri Babaji Dharmu Naik and Others Vs Shri Vasudev Savlo Naik and Others
Bombay High Court · (2010) 08 BOM CK 0208
High Courts23 Aug 2010Dismissed
Shri Shankar Babani Halarnkar Vs Smt. Sharayu Kauthankar (since dec. through L.Rs.) and Others
Bombay High Court · (2010) 6 BomCR 105
Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 20, 39, 8AGoa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977 — Rule 14(4), 14(5), 14(7), 14(8), 14(9)