High Courts10 Aug 2010
Samir N. Bhojwani Vs Sunshine Projects Pvt. Ltd. and Another
Bombay High Court · (2010) 6 BomCR 134
Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,535 of 3,665
High Courts10 Aug 2010
B. Himmatlal Agrawal Vs Western Coalfields Limited and Shri Sudhir Manikrao Giradkar Station Officer (Mining)
Bombay High Court · (2010) 08 BOM CK 0116
High Courts10 Aug 2010
Viva Herba Pvt. Ltd. Vs The Union of India (UOI), Ministry of Finance Law and Justice, The Commissioner of Central Excise and Joint Commissioner of Central Excise
Bombay High Court · (2010) 260 ELT 168
Central Excise Rules, 2002 — Rule 26Central Excises and Salt Act, 1944 — Section 11AB, 11AC, 3, 4(4)Constitution of India, 1950 — Article 226
High Courts10 Aug 2010
Madhav Steel and R.J. Virwadia Partner of Madhav Steel Vs Union of India (UOI) and Commissioner of Central Excise, Customs and Service Tax, Raigad Commissionerate
Bombay High Court · (2010) 08 BOM CK 0069
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 35EE
High Courts10 Aug 2010
Airports Authority of India Vs Indian Airport Kamgar Union and Others
Bombay High Court · (2011) 3 BomCR 419 : (2011) 128 FLR 236 : (2011) 1 LLJ 211
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 2
High Courts09 Aug 2010Dismissed
Prabhakar Uike and Sanjay Narayanrao Wanikar Vs Bhaurao Pogale
Bombay High Court · (2011) 3 BomCR 343
Civil Procedure Code, 1908 (CPC) — Section 151, 94Specific Relief Act, 1963 — Section 6
High Courts09 Aug 2010
Shri Kashinath Betu Gawas Vs The Additional Deputy Collector/Land Acquisition Officer, Mapusa Sub-Division and Goa Daman and Diu Industrial Development Corporation
Bombay High Court · (2010) 08 BOM CK 0191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Goa Land Use (Regulation) Act, 1991 — Section 2Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts09 Aug 2010
Deputy Collector and S.D.O. and Executive Engineer W., P.W.D. Vs Bhikaji Sardessai and Others, (dead) through Lrs (Shri Raghunath B. Sardessai and Others)
Bombay High Court · (2010) 08 BOM CK 0190
Land Acquisition Act, 1894 — Section 11, 18, 4(1)
High Courts09 Aug 2010
Alpha and Omega Diagnostics India Ltd. Vs Asset Reconstruction Company (I) Ltd. and Others
Bombay High Court · (2011) 2 BC 34 : (2010) 6 BomCR 92 : (2010) 112 BOMLR 3577 : (2011) 100 CLA 493 : (2010) 160 CompCas 279 : (2011) 1 CompLJ 119
Companies Act, 1956 — Section 4AConstitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000 — Section 2, 3(1)
High Courts09 Aug 2010Allowed
Narayan Vighne and Others Vs State of Maharashtra Department of Co-operation, The Joint Director (Administration) Handlooms, Powerlooms and Textiles, The Amravati Growers'' Cooperative Spinning Mills Ltd. and Navalji Cotspin Limited
Bombay High Court · (2011) 1 ALLMR 244 : (2010) 112 BOMLR 4112 : (2011) 128 FLR 154 : (2011) 1 LLJ 16 : (2011) 1 MhLj 149
Industrial Disputes Act, 1947 — Section 25(O)Maharashtra Co-operative Societies Act, 1960 — Section 107, 107
High Courts09 Aug 2010Allowed
Shri Mohamed Saliah Vs Anna Dani Principal Secretary (Appeals and Security) Govt. of Maharashtra, Maharashtra Home Department, The Additional Chief Secretary (Home), The State of Maharashtra and Union of India (UOI)
Bombay High Court · (2010) 08 BOM CK 0137
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 226
High Courts09 Aug 2010
Hasan Geblya Padvi Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3395
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts09 Aug 2010
Maharashtra Suraksha Rakshan Aghadi a registered Trade Union Vs State of Maharashtra and New Bombay Park Hotel Pvt. Ltd.
Bombay High Court · (2010) 6 BomCR 112
Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 15(8), 2(1), 2(10), 22, 23
High Courts09 Aug 2010Dismissed
Gopal Asaram Sharma Vs The State of Maharashtra and Others
Bombay High Court · (2010) 5 BomCR 559
Constitution of India, 1950 — Article 265Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 108, 108A, 109, 109(2), 110
High Courts09 Aug 2010
Maharashtra State Road Transport Corporation Vs Triyambak Pandurang Gandale and Others
Bombay High Court · (2011) 7 ALLMR 70 : (2011) 6 BomCR 810 : (2010) 127 FLR 430 : (2011) 1 MhLj 723
High Courts09 Aug 2010
Thomson Press (India) Ltd. Vs Thomson Press Kamgar Sanghtana
Bombay High Court · (2011) 3 LLJ 207
High Courts09 Aug 2010Dismissed
Malaysian Airlines Vs The Union of India (UOI), The Joint Secretary, Government of India, The Commissioner of Customs (Appeals) and Deputy Commissioner of Customs Kenya Airways Ltd. Vs Union of India (UOI), Mr. K.P.P. Nair, Deputy Commissioner of Customs, Mr. D.S. Negi, The Commissioner of Customs (Appeals) and Dinesh Thakkar, Joint Secretary, Government of India
Bombay High Court · (2010) 6 BomCR 53 : (2010) 112 BOMLR 3505 : (2010) 180 ECR 4
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 129DD, 3Finance Act, 1979 — Section 10, 11, 12, 13, 139(1)
High Courts06 Aug 2010Dismissed
Mr. Nicolau Rosario Goes, Senior Citizen, Through his duly constituted Power of Attorney Mr. Joquim Goes Vs Mr. Joaquim Manuel Ires Gomes
Bombay High Court · (2010) 08 BOM CK 0242
Goa Land Revenue Code, 1968 — Section 97
High Courts06 Aug 2010
Board of Trustees of the Mormugao Port Trust Vs M/s South West Port Ltd. Formerly known as M/s. ABG Goa Port Ltd.
Bombay High Court · (2010) 08 BOM CK 0240
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts06 Aug 2010
Miss Chitra Rameshwar Shet Vs Manuel F.X. D''Souza and Another
Bombay High Court · (2011) 1 TAC 135
Motor Vehicles Act, 1988 — Section 166