High Courts12 Aug 2010
Gajraj Babunandan Varma and Another Vs Igloo Cold Storage and Others
Bombay High Court · (2010) 127 FLR 327 : (2011) 1 LLJ 72
Industrial Disputes Act, 1947 — Section 25FFF, 25G, 25N
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,534 of 3,665
High Courts12 Aug 2010
Ashokkumar Satyanarayan Arya Vs The State of Maharashtra and Another
Bombay High Court · (2010) 08 BOM CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 31Maharashtra Open Prisons Rules, 1971 — Rule 4, 4(2), 7Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 8
High Courts12 Aug 2010
Bartolomeu Antonio Da Costa Vs State of Goa and The Executive Engineer, Works Division R-H, PWD
Bombay High Court · (2010) 08 BOM CK 0003
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 23(2)
High Courts11 Aug 2010Dismissed
Unity Infraprojects Ltd. Vs Labour Enforcement Officer (Central) and Others
Bombay High Court · (2011) 2 LLJ 18
High Courts11 Aug 2010Allowed
Rajendra Golait Vs Kalawati Yedme, Sanjay Yedme and The Manager, Reliance General Insurance Co. Ltd.
Bombay High Court · (2010) 6 BomCR 91
Motor Vehicles Act, 1939 — Section 140, 166
High Courts11 Aug 2010Dismissed
State of Kerala Vs Official Liquidator of Poysha Industrial Co. Ltd.
Bombay High Court · (2010) 158 CompCas 582
Bombay Sales Tax Act, 1959 — Section 38CCompanies Act, 1956 — Section 529, 529(1), 529A, 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2)
High Courts11 Aug 2010Allowed
Kisan Sayaji Shelke Vs Madhukar Mohan Deshpande, Ananda Krishna Mahakal, Dada Ananda Mahakal and Tejrao Ananda Mahakal
Bombay High Court · (2010) 6 BomCR 124
High Courts11 Aug 2010
Kotak Mahindra Bank Limited Vs J.B. Diamonds Limited
Bombay High Court · (2011) 1 BomCR 156 : (2010) 112 BOMLR 3954 : (2011) 163 CompCas 152 : (2011) 1 CompLJ 225 : (2010) 104 SCL 154
Contract Act, 1872 — Section 23Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 — Regulation 4Foreign Exchange Management Act, 1999 — Section 10(1), 2
High Courts11 Aug 2010
Subhash Narayan Koli @ Saindane and Others Vs The State of Maharashtra, In-Charge Police Station Officer, Bajarpeth Police Station and In-Charge Police Station Officer Shanipeth Police Station
Bombay High Court · (2010) 08 BOM CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 162Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 27, 8Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts11 Aug 2010Allowed
Vishwanath Pote Vs Raosaheb Sawde and Another
Bombay High Court · (2010) 1 BC 578
Criminal Procedure Code, 1973 (CrPC) — Section 201, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Aug 2010Allowed
Smt. Anita Thukral and Miss Prairna Thukral though her mother Smt. Anita Thukral Vs Shri Satbir Singh Thukral
Bombay High Court · (2011) 1 BomCR 107 : (2011) 2 DMC 590
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 25, 27(1)
High Courts11 Aug 2010
Smt. Tulsabai Avatade Vs Smt. Rajani Punyani and Gopichand Punyani
Bombay High Court · (2010) 5 BomCR 581
Civil Procedure Code, 1908 (CPC) — Section 100, 96Contract Act, 1872 — Section 65Limitation Act, 1963 — Article 113, 54
High Courts10 Aug 2010
Gyanchand, Virendrakumar and Kasturibai Vs Wamanrao Wamanrao Vs Gyanchand, Virendrakumar and Kasturibai
Bombay High Court · (2010) 08 BOM CK 0244
High Courts10 Aug 2010Dismissed
The Gokul Urban Co-operative Credit Society Ltd. Vs Mr. Abhijit Ratnakar Dessai, H.No. 223/1, Kasaylem, Tisk, Usgao, Goa
Bombay High Court · (2010) 08 BOM CK 0231
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Aug 2010
Hindustan Copper Ltd. Vs New India Assurance Co. Ltd.
Bombay High Court · (2010) 5 BomCR 575
Evidence Act, 1872 — Section 47, 62, 65Limitation Act, 1963 — Article 44
High Courts10 Aug 2010
Dr. Sudhakar Namdeorao Gumble Vs State of Maharashtra and The Commissioner, Animal Husbandry
Bombay High Court · (2010) 08 BOM CK 0162
High Courts10 Aug 2010Dismissed
Bank of Maharashtra Officers'' Association Vs Union of India (UOI) T.K. Kaushik and Others
Bombay High Court · (2010) 5 BomCR 527 : (2010) 112 BOMLR 3659
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9, 9(2), 9(3)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts10 Aug 2010Dismissed
Shikshan Prasarak Mandal Vs The State Information Commissioner, Shri Bhushan Keshaorao Tijare and The Joint Director of Education, Nagpur Division
Bombay High Court · (2011) 3 BomCR 463 : (2011) 3 RCR(Civil) 510 : (2011) 3 RCR(Civil) 510
Right to Information Act, 2005 — Section 2
High Courts10 Aug 2010Allowed
Sandip Devidas Thorat Vs The Principal Secretary (Appeals and Hearing), Home Department, State of Maharashtra and The Sub-Divisional Officer
Bombay High Court · (2010) 08 BOM CK 0159
Bombay Police Act, 1951 — Section 56(1), 60Constitution of India, 1950 — Article 227Environment (Protection) Act, 1986 — Section 15, 3
High Courts10 Aug 2010Dismissed
Hanumanta @ Mutu Harijan Vs State of Goa
Bombay High Court · (2010) 08 BOM CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 313Goa Childrens Act, 2003 — Section 2, 32, 8(2)Penal Code, 1860 (IPC) — Section 376