High Courts17 Aug 2010Dismissed
Rambhau Talewar Vs Smt. S. Kamlabai Naidu and Others
Bombay High Court · (2010) 6 BomCR 126 : (2011) 1 MhLj 78
Evidence Act, 1872 — Section 101, 102
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,531 of 3,665
High Courts17 Aug 2010Dismissed
Balkrishna Khashaba Mohite Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3940
Penal Code, 1860 (IPC) — Section 302, 323, 324, 449
High Courts17 Aug 2010
Sopanrao Sathe, Chairman, Agricultural Produce Market Committee and Agricultural Produce Market Committee Vs State of Maharashtra and Others
Bombay High Court · (2011) 1 BomCR 186 : (2010) 112 BOMLR 3635 : (2011) 1 MhLj 739
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 44, 44(1), 58
High Courts17 Aug 2010
Shiva Trading Corporation and Others Vs Ashok Agarwal
Bombay High Court · (2010) 08 BOM CK 0081
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 50, Order 21 Rule 50(1), Order 21 Rule 50(2), Order 30 Rule 10Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 30
High Courts17 Aug 2010
Abdul Aziz Alisaheb Bharmar and Others through the Power of Attorney holder Shri Abdul Aziz Ali Saheb Bharmar Vs The State of Maharashtra and Additional Collector and Competent Authority under U.L.C. Act
Bombay High Court · (2010) 5 BomCR 515
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 10(5), 15, 20Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4, 5(2)
High Courts17 Aug 2010Dismissed
Shri Marshall Cardozo Vs State
Bombay High Court · (2010) 08 BOM CK 0012
Motor Vehicles Act, 1988 — Section 185Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts16 Aug 2010
Shri Laxmikant D. Naik Karmali, Shri Baskar D. Naik Karmali and Shri Narendra D. Naik Karmali Vs State of Goa and Executive Engineer, Works Division XVIII (Roads Central), P.W.D. Shri Laxmikant D. Naik Karmali and Shri Baskar D. Naik Karmali both sons of late Damu D. Naik Karmali Vs State of Goa and The Executive Engineer, Works Division VI, Public Works Department
Bombay High Court · (2010) 08 BOM CK 0205
Bombay Court Fees Act, 1959 — Section 20Constitution of India, 1950 — Article 254(2)Court Fees (Goa Amendment) Act, 1997 — Article 3
High Courts16 Aug 2010
Shri Jagdish Bhobe Vs State of Goa, The Village Panchayat of St. Andre, The Director of Panchayats and Mr. Andrew Pereira alias Mr. Andre Evaristo Antonio Pereira
Bombay High Court · (2010) 08 BOM CK 0204
Goa Village Panchayat Raj Act, 1994 — Section 12(1), 50(4), 50(5), 55(4), 66
High Courts16 Aug 2010
Jacinto Barreto Miranda Vs Special Land Acquisition Officer, Selaulim Irrigation Project, Water Resources Department, Chief Officer, Margao Municipal Council, Collector of South Goa and State of Goa
Bombay High Court · (2010) 08 BOM CK 0201
Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 11, 16, 18, 23, 23(1)
High Courts16 Aug 2010Allowed
The State of Maharashtra (at the instance of Controller of Rationing and Director of Civil Supplies) Vs Jayantilal Laxmichand and Sons
Bombay High Court · (2010) 08 BOM CK 0140
Essential Commodities Act, 1955 — Section 1, 2, 3, 3(1), 3(2)
High Courts16 Aug 2010
Shantinath S. Patil Vs State of Maharashtra
Bombay High Court · (2011) CriLJ 117 : (2011) 1 MhLj 371
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 24(1), 24(3)
High Courts16 Aug 2010
Dhananjay Gopalrao Bahergaonkar and Bliz Farma, MIDC Vs The State of Maharashtra and Akash Wadmare
Bombay High Court · (2010) 08 BOM CK 0111
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 320, 323, 504, 506
High Courts16 Aug 2010Dismissed
Union of India (UOI) Vs The Tata Ikron and Steel Company Limited
Bombay High Court · (2010) 5 BomCR 858
High Courts16 Aug 2010
Abdul Gaffar Tota Patel Vs The State of Maharashtra
Bombay High Court · (2010) 08 BOM CK 0102
Constitution of India, 1950 — Article 20(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2), 41, 41(1)
High Courts16 Aug 2010
Fr. Wellington Rodrigues (since deceased through legal representative) Vs Deputy Collector (Rev.) and Land Acquisition Officer and Chief Officer, Ponda Municipal Council
Bombay High Court · (2010) 08 BOM CK 0095
Land Acquisition Act, 1894 — Section 11, 18, 4(1)
High Courts16 Aug 2010Dismissed
Shri Vinayak Ladu Naik Vs Village Panchayat of Velsao-Pale-Issoricim and Maximo De Souza
Bombay High Court · (2010) 08 BOM CK 0092
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts16 Aug 2010
Mr. Prakash B. Sardessai Vs The Secretary, Ministry of Health, Government of Goa, Secretariat, Porvorim, Goa and others
Bombay High Court · (2010) 08 BOM CK 0023
High Courts13 Aug 2010
Themis Chemicals Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2011) 45 VST 64
High Courts13 Aug 2010Allowed
The Commissioner of Customs (Gen) Vs Tahkker Shipping Pvt. Ltd.
Bombay High Court · (2010) 08 BOM CK 0230
Central Excises and Salt Act, 1944 — Section 35A, 35B, 35EConstitution of India, 1950 — Article 14Customs Act, 1962 — Section 108, 128, 128(1), 128A, 128A(5)
High Courts13 Aug 2010Dismissed
The Union of India (UOI) Vs Smt. Surekha Limaye, Suraj Limaye and Ku. Sweta
Bombay High Court · (2011) ACJ 1845 : (2010) 6 BomCR 72 : (2011) 1 TAC 945
Railways Act, 1989 — Section 123, 124A