High Courts23 Aug 2010
Shri Ganesh Govind Satarkar alias Gaunekar, presently in jail Vs Shri Sunil Thukral and State
Bombay High Court · (2010) 08 BOM CK 0166
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,530 of 3,665
High Courts23 Aug 2010Dismissed
Shri Santosh Naik Vs State of Goa
Bombay High Court · (2010) 08 BOM CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Aug 2010Dismissed
United India Insurance Co. Ltd. Vs Smt. Roopali Nitin Rao and Others
Bombay High Court · (2011) 1 TAC 155
High Courts23 Aug 2010Allowed
Francisco Rodrigues and Another Vs Angelica Rebello
Bombay High Court · (2010) 6 BomCR 69
High Courts18 Aug 2010Dismissed
Shri Francisco do Carmo Fernandes Vs Mrs. Malena Pereira and Others
Bombay High Court · (2010) 08 BOM CK 0232
Penal Code, 1860 (IPC) — Section 499, 500
High Courts18 Aug 2010
Vilas Baliram Sawant constituted Attorney Mr. Bhaskar Sakharam Vs Smt. Mayuri Y. Shah Sole Proprietress of Marco Plast Corporation and The State of Maharashtra
Bombay High Court · (2010) 1 BC 644 : (2011) 1 CivCC 647 : (2011) 1 MhLj 777 : (2011) 2 RCR(Civil) 459 : (2011) 2 RCR(Civil) 459 : (2011) 2 RCR(Criminal) 14 : (2011) 2 RCR(Criminal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Aug 2010Dismissed
Sau. Mangala Dilip Davkhar Vs Sau. Ranjana Rajendra Vadnere
Bombay High Court · (2011) 2 BomCR 858
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Transfer of Property Act, 1882 — Section 53A
High Courts18 Aug 2010Allowed
Jayanti Shantaram Gaonkar Vs Shri Shantaram Raghu Gaonkar
Bombay High Court · (2010) 08 BOM CK 0195
Constitution of India, 1950 — Article 141, 142Hindu Marriage Act, 1955 — Section 13, 13B
High Courts18 Aug 2010Allowed
Shivraj Gandge Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 122 : (2011) 7 RCR(Criminal) 2167
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 438, 438(1), 438(2)Evidence Act, 1872 — Section 27
High Courts18 Aug 2010
Aamir Khan Productions Private Limited and Aamir Hussain Khan Vs Union of India (UOI), The Competition Commission of India and The Director General Competition Commission of India
Bombay High Court · (2011) 1 BomCR 802 : (2010) 112 BOMLR 3778 : (2010) 4 CompLJ 580 : (2010) 102 SCL 457
Competition Act, 2002 — Section 14(1), 18, 19, 19(1), 26(1)Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 13(1), 14, 30, 31, 33
High Courts18 Aug 2010Dismissed
Ravindra Shantaram Sawant Vs The State of Maharashtra and Another
Bombay High Court · (2010) 112 BOMLR 3702 : (2010) CriLJ 4251 : (2011) 1 RCR(Criminal) 590 : (2011) 1 RCR(Criminal) 590
Arms Act, 1959 — Section 25(1B), 27Constitution of India, 1950 — Article 14, 161, 21, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 433, 433A
High Courts18 Aug 2010
Valmik Chiman Bhavar Vs S.P. Nere and Others
Bombay High Court · (2011) 3 BomCR 433
Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts18 Aug 2010
Azrencar Tubes, Shri Sandeep Venkatesh Azrencar and Shri Pradeep Venkatesh Azrencar Vs Classic Extrusions Pvt. Ltd. and Shri Ramnath Govind Kare
Bombay High Court · (2010) 08 BOM CK 0099
Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 34
High Courts18 Aug 2010
Smt. Nilima Mithel Tar Vs Eknath Mukund Naik and Others
Bombay High Court · (2011) 1 TAC 122
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts18 Aug 2010
Mrs. Maria Celsa Gomes Vs Smt. Maria Amalia Pereira (Dec.) through her heirs: (Ms. Kusum Kharangate and Others) and Ms. Maria Erta Tereza Gomes Mrs. Maria Erta Tereza Gomes Vs Smt. Maria Amalia Pereira (Deceased) through her heirs: (Ms. Kusum Kharangate and Others) and Mrs. Maria Celsa Gomes
Bombay High Court · (2010) 08 BOM CK 0097
Land Acquisition Act, 1894 — Section 11, 30, 4
High Courts18 Aug 2010Dismissed
Smt. Rosalie Roy Vs Balasaheb Bapurao Tupe and Another
Bombay High Court · (2011) 3 BomCR 224 : (2011) 1 CivCC 204
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts18 Aug 2010Allowed
Kirloskar Copeland Ltd., Satara Vs Chhaburao Anandrao Sawashe and others
Bombay High Court · (2010) 127 FLR 667
Industrial Disputes Act, 1947 — Section 2, 2(oo), 25, 25F, 25FF
High Courts18 Aug 2010Dismissed
Ku. Nikita Vs Rashtrasant Tukdoji Maharaj Nagpur University and Priyadarshini Institute of Engineering and Technology Ku. Sonam Vs Rashtrasant Tukdoji Maharaj Nagpur University and G.H. Raisoni College of Engineering Ku. Smruti Vs Rashtrasant Tukdoji Maharaj Nagpur University and Kavi Kulguru Institute of Technology and Science Ku. Purva Vs Rashtrasant Tukdoji Maharaj Nagpur University and Yashwantrao Chavan College of Engineering
Bombay High Court · (2010) 08 BOM CK 0030
High Courts18 Aug 2010Allowed
Narayan Bandekar and Sons Pvt. Ltd. Vs Commr. of Cus. and C. Ex
Bombay High Court · (2011) 183 ECR 55 : (2010) 259 ELT 362
Customs Act, 1962 — Section 16(1)(a), 17, 39, 50, 51
High Courts17 Aug 2010
Uddhavrao Sarkale, Markand Sarkale and Sau. Anandibai Sarkale Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 1058
Criminal Procedure Code, 1973 (CrPC) — Section 313Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 229A, 34