COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,536 of 3,665

High Courts06 Aug 2010

Rangdas Swami Shikshan Vikas Mandal and Others Vs Mutyal Vilas Rambau and Others

Bombay High Court · (2012) 1 BomCR 484

Constitution of India, 1950 — Article 136, 141, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 37, 37(1), 37(4), 37(6)

High Courts06 Aug 2010Dismissed

Rajesh V. Choudhary Vs Kshitij R. Torak and Others

Bombay High Court · (2010) 08 BOM CK 0220

Arbitration and Conciliation Act, 1996 — Section 11, 2, 34, 7, 7(1)Penal Code, 1860 (IPC) — Section 191, 192

High Courts06 Aug 2010

Caitano J.D.F.S.R. Mendonca and his wife and Smt. Gertrudes D.J. Silva Vs Dr. Shashikant Shirsat and Ponda Municipal Council

Bombay High Court · (2010) 08 BOM CK 0151

High Courts06 Aug 2010Allowed

Reserve Bank of India Vs Shri Imran Ashraf Furniturewala, Chairman and Others

Bombay High Court · (2010) 08 BOM CK 0141

Banking Regulation Act, 1949 — Section 29, 29(2), 30, 30(1), 30(3)Bombay High Court (Appellate Side) Rules, 1960 — Rule 14Constitution of India, 1950 — Article 136, 227

High Courts06 Aug 2010

Vijaya Bank Vs Smt. Sharmila Shrikant Alornekar and Mr. Darshan Yashwant Halarnekar

Bombay High Court · (2010) 08 BOM CK 0132

High Courts06 Aug 2010Dismissed

Mr. Surendra Budhaji Borkar Vs Mr. Narayan Tatu Rane Falshiyewadi

Bombay High Court · (2010) 6 BomCR 137 : (2010) 112 BOMLR 3471

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Limitation Act, 1963 — Section 29(2), 5Representation of the People Act, 1951 — Section 67, 67A, 79, 81, 82

High Courts06 Aug 2010Allowed

Lalsing Sutarya Pawara Vs The State of Maharashtra

Bombay High Court · (2010) 08 BOM CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302

High Courts06 Aug 2010Dismissed

Dr. Rakesh Ramteke Vs Rashtrasant Tukdoji Maharaj Nagpur University, Rashtrasant Tukdoji Maharaj Nagpur University and Principal Secretary, Government of Maharashtra, Higher and Technical Education Department

Bombay High Court · (2010) 08 BOM CK 0074

High Courts06 Aug 2010Dismissed

The State of Maharashtra Vs Gramdevi Kalbhairav Sansthan and Others

Bombay High Court · (2010) 6 BomCR 107

High Courts06 Aug 2010

Vaijnath Karpure died through L.R. (Jijabai Karpure and Others) and Satyabhamabai Jagtap Vs Mahadeo Mote

Bombay High Court · (2010) 5 BomCR 860

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 145, 17, 18, 19, 20

High Courts05 Aug 2010Allowed

Nagnath Pandhari Mekale Vs State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 176

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20(b)(i), 42, 50, 8(c)

High Courts05 Aug 2010Dismissed

Mr. Radha Mohan Lakhotia Vs The Deputy Director, PMLA, Department of Revenue

Bombay High Court · (2010) 5 BomCR 625

Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 23, 27, 36(1)Prevention of Money-Laundering Act, 2002 — Section 2, 24, 3, 3, 4

High Courts05 Aug 2010Allowed

Smt. Vandana Shedge and Others Vs Narayan Dinkar Jadhav and Another

Bombay High Court · (2011) ACJ 2315 : (2011) 2 BomCR 257

High Courts05 Aug 2010Dismissed

Abhay Raje and Others Vs Shrikant Bhalerao and Others

Bombay High Court · (2010) 5 BomCR 854

Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 11, 15, 2, 2(1), 3Telegraph Act, 1885 — Section 7(B)

High Courts05 Aug 2010Allowed

Girish Naik Vs The State of Maharashtra

Bombay High Court · (2011) 1 DMC 595 : (2011) 8 RCR(Criminal) 1680

Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 302, 304B, 498A

High Courts05 Aug 2010

Shri Andrew Alvares and Mr. Leonardo Lobo, Social Worker/Senior Citizen and President of Citizens Forum for Public Consciousness (Vasco) Vs State of Goa and Others

Bombay High Court · (2010) 5 BomCR 479

Constitution of India, 1950 — Article 226Rules of Business of the Government of Goa, 1991 — Rule 6(1)

High Courts05 Aug 2010Allowed

Goa Shipyard Workers'' Union Vs Union of India (UOI), Ministry of Labour, The Assistant Labour Commissioner (Central), Government of India and Goa Shipyard Limited

Bombay High Court · (2010) 5 BomCR 472

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 12(5), 18(1), 18(3), 2(p)

High Courts05 Aug 2010Dismissed

Chatrapati Coop. Sugar Factory Ltd. Vs Amit Thepade

Bombay High Court · (2010) 112 BOMLR 3686

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 204Limitation Act, 1963 — Article 131, 5

High Courts05 Aug 2010

Shri Gurudas Budho Velip Vs Shri Premanand Krishna Anvekar

Bombay High Court · (2011) 2 BC 67

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts05 Aug 2010

Gracinda Braganza and Others Vs Special Land Acquisition Officer (N) Irrigation Department and The Executive Engineer, Works Division VI, Irrigation Department Special Land Acquisition Officer (N) Irrigation Department and The Executive Engineer, Works Division VI, Irrigation Department Vs Gracinda Braganza and Others

Bombay High Court · (2010) 5 BomCR 76

Land Acquisition Act, 1894 — Section 18, 4