High Courts13 Aug 2010
Khurana Constructions Vs IOT Infrastructure and Energy Services Ltd. and Another
Bombay High Court · (2010) 08 BOM CK 0196
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(8)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,532 of 3,665
High Courts13 Aug 2010Allowed
Satish Bhole Vs State of Maharashtra and The Jalgaon Municipal Corporation Murlidhar Phalak Died through Legal heirs (Bharti Satish Bhole and Others) Vs State of Maharashtra, The Jalgaon Municipal Corporation, The Collector and The Director of Town Planning
Bombay High Court · (2011) 1 BomCR 293
Bombay Town Planning Act, 1915 — Section 53, 54, 55Bombay Town Planning Act, 1954 — Section 89(1), 89(2), 90Evidence Act, 1872 — Section 114
High Courts13 Aug 2010Dismissed
Shri Efigenio Dias and Shri Josinho Dias represented by his duly constituted P/Attorney Shri Efigenio Dias Vs Shri Malaquias D''Costa (since deceased) (Rosita barreto), Smt. Maria Lourence D''Costa and Miss Rececca D''Costa
Bombay High Court · (2010) 5 BomCR 818
Easements Act, 1882 — Section 15, 23, 4Goa, Daman and Diu (Administration) Act, 1962 — Section 5
High Courts13 Aug 2010
John Fernandes Vs Sanjeev Loliencar, Bassir Ahmad and National Insurance Company Ltd.
Bombay High Court · (2010) 08 BOM CK 0163
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts13 Aug 2010Allowed
Shri Suresh Krishnaji Lakudkar Vs State of Maharashtra and The Superintendent of State Excise
Bombay High Court · (2010) 112 BOMLR 3737
Bombay Prohibition Act, 1949 — Section 137(2), 138, 142, 49Maharashtra Country Liquor Rules, 1973 — Rule 24(2A), 24(3)Privilege Fee Rules, 1954 — Rule 4
High Courts13 Aug 2010
Price Waterhouse and Co. and Ms. Sharmila Karve, Partner, Price Waterhouse and Co. Vs Securities and Exchange Board of India and Whole Time Member Mr. M.S. Sahoo, Securities and Exchange Board of India
Bombay High Court · (2011) 2 BomCR 173 : (2010) 112 BOMLR 3871 : (2011) 100 CLA 402 : (2010) 160 CompCas 324 : (2010) 103 SCL 96
Chartered Accountants Act, 1949 — Section 20, 21A, 24A, 8Companies Act, 1956 — Section 227, 55AConstitution of India, 1950 — Article 129, 133, 142(2), 19(1), 19(6)
High Courts13 Aug 2010
V.T. Seth and Another Vs Videocon Industries Ltd.
Bombay High Court · (2010) 08 BOM CK 0147
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Industrial Disputes Act, 1947 — Section 2Presidency Towns Insolvency Act, 1909 — Section 9(2)
High Courts13 Aug 2010
Gomati @ Radha T. Gaude and Others Vs The Deputy Collector and S.D.O. Ponda Sub-Division and The Executive Engineer, Division XVIII (Roads) P.W.D.
Bombay High Court · (2010) 08 BOM CK 0127
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts13 Aug 2010Dismissed
Madhukar G. Wagh Vs Union of India (UOI) and Union Public Service Commission
Bombay High Court · (2011) 2 ALLMR 729 : (2010) 112 BOMLR 3620 : (2011) 1 LLJ 359 : (2011) 3 MhLj 686
Constitution of India, 1950 — Article 226, 227, 311(2), 320
High Courts13 Aug 2010
Charansing @ Chnya Kadewale Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3690
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 313
High Courts13 Aug 2010Dismissed
Dy. Collector (L.A.) and The Executive Engineer, Division XVIII (Roads-Central), P.W.D. Vs Shri Laxmikant Damu Audi
Bombay High Court · (2010) 08 BOM CK 0093
Land Acquisition Act, 1894 — Section 4(1)
High Courts13 Aug 2010Dismissed
Smt. Ramkuwar Pallod deceased through L.Rs. (Shri Somnath Ramkishan Pallod and Others) and Dwarkabai Onkardas Somani deceased through L.Rs. (Subhashchandra Onkardas Somani and Others) Vs Shri Krushnanath Sajan Belhekar and Shri Kashinath Sajan Belhekar
Bombay High Court · (2010) 08 BOM CK 0072
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 25, 29, 31Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts13 Aug 2010Dismissed
Shabeer Mohamad Aenapure Vs Bhairao Shripad Natekar
Bombay High Court · (2010) 6 BomCR 109
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)
High Courts13 Aug 2010Dismissed
Gurudas B. Velip Vs Gopal Malu Gaokar and Others
Bombay High Court · (2010) 6 BomCR 122
High Courts13 Aug 2010Dismissed
Raju Kisan Mane Vs State of Maharashtra
Bombay High Court · (2010) 08 BOM CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Aug 2010Dismissed
Suresh Bhalchandra Shetye Vs Anil Vasant Pednekar and Others
Bombay High Court · (2011) 7 ALLMR 619 : (2011) 1 BomCR 251 : (2011) 1 MLJ 387
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 4Evidence Act, 1872 — Section 92Limitation Act, 1963 — Article 58, 65, 27
High Courts13 Aug 2010
The Special Land Acquisition Officer, Salaulim Irrigation Project, Water Resources Department and The Executive Engineer, Works Division VI (R and B), P.W.D. Vs Shri Durga Bhiku Nadkarni, Smt. Milan Durga Nadkarni, Shri Govind Bhiku Nadkarni and Smt. Sushma Govind Nadkarni
Bombay High Court · (2010) 08 BOM CK 0032
Land Acquisition Act, 1894 — Section 11, 18, 4(1)
High Courts13 Aug 2010Dismissed
Joaquim Xavier Fernandes (since deceased) Through his legal heirs 1(a) Carlos Fernandes, Mariazinha Fernandes Pedro Fernandes, Seaman Vs Maria Carmina Coutinho (Deceased) and Others
Bombay High Court · (2010) 08 BOM CK 0021
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Aug 2010
Mr. Francisco Xavier Ralfo Pereira and others Vs Mr. Jose Antonio Pereira
Bombay High Court · (2010) 08 BOM CK 0015
High Courts13 Aug 2010
Mr. Anotnio Jose Francisco Da Costa Vs Mrs. Espiciosa Da Costa
Bombay High Court · (2010) 08 BOM CK 0014