High Courts05 Aug 2010
Communidade of Cortalim Vs Dy. Collector (L.A.) and The Administrative Officer, Daman and Diu Industrial Corporation
Bombay High Court · (2010) 5 BomCR 166
Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,537 of 3,665
High Courts05 Aug 2010
Government of Goa Vs Jaisu Shipping Co. Pvt. Ltd.
Bombay High Court · (2010) 5 BomCR 57 : (2011) 1 CivCC 290 : (2011) 7 RCR(Civil) 2617
Arbitration and Conciliation Act, 1996 — Section 37(1), 9Specific Relief Act, 1963 — Section 10, 14, 14(1), 14(3), 36
High Courts05 Aug 2010Allowed
Jay Shree Tea and Industries Vs Commissioner of Sales Tax and Others
Bombay High Court · (2011) 39 VST 581
Bombay Sales Tax Act, 1959 — Section 33(3), 35, 57Bombay Sales Tax Rules, 1959 — Rule 34Central Sales Tax Act, 1956 — Section 9(2)
High Courts05 Aug 2010Allowed
Guitabala Manohar Naik Parulekar and Others Vs Corporation of City of Panaji and Another
Bombay High Court · (2010) 5 BomCR 850
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts05 Aug 2010
M/s. Nova Shares and Securities and Another Vs Mr. Kucku Verghese and Anr
Bombay High Court · (2010) 08 BOM CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Aug 2010
Fakira Shamrao Sormare Vs The State of Maharashtra
Bombay High Court · (2010) 08 BOM CK 0182
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 482Penal Code, 1860 (IPC) — Section 498A
High Courts04 Aug 2010Dismissed
Smt. Bita Ramteke Vs Shri Nanaji Sitaram Shamkule
Bombay High Court · (2010) 08 BOM CK 0155
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 83(1)
High Courts04 Aug 2010Dismissed
Shri Sebastiao Paulo Fernandes Vs Smt. Filomena Fernandes
Bombay High Court · (2010) 5 BomCR 13
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1
High Courts04 Aug 2010Allowed
Purushottam Haribhau Pijgade and Gopal Laxmanrao Pajgade Vs Ambadas Sitaramji Pajgade, Haribhau Sitaramji Pajgade, Laxmanrao Sitaramji Pajgade and Raghunath Sitaramji Pajgade
Bombay High Court · (2010) 5 BomCR 476 : (2010) 112 BOMLR 3608
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts04 Aug 2010
Sai Shipping Company (P) Ltd. Vs Union of India (UOI), The Commissioner of Customs (Appeals) and The Asst. Commissioner of Customs
Bombay High Court · (2010) 6 BomCR 131
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116, 128, 129DD
High Courts04 Aug 2010Dismissed
Mohansing Uttamsing Tanwani and Others Vs The State of Maharashtra and Others etc. etc.
Bombay High Court · (2010) 5 BomCR 837
Bombay Municipal Corporation Act, 1888 — Section 314Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14
High Courts04 Aug 2010
Anil Nahate and Gajanan Rede Vs The State of Maharashtra and Yashoda Bahu Uddeshiya Shikshan Prasarak Mandal
Bombay High Court · (2010) 5 BomCR 569 : (2011) 1 MhLj 86
Constitution of India, 1950 — Article 21A, 51ARight of Children to Free and Compulsory Education Act, 2009 — Section 6
High Courts04 Aug 2010Allowed
Maizons Coastline Delopers Pvt. Ltd. and Others Vs Santan Jovito Monteiro and Others
Bombay High Court · (2010) 6 BomCR 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 3, 96
High Courts04 Aug 2010
Rostam Parvaresh Vs Union of India (UOI)
Bombay High Court · (2011) 183 ECR 51 : (2010) 259 ELT 342
Constitution of India, 1950 — Article 226
High Courts04 Aug 2010Dismissed
The Commissioner of Income Tax Vs M/s. Desai Real Estate Developers,Desai House,Khadpabandh, Ponda, Goa
Bombay High Court · (2010) 08 BOM CK 0022
Income Tax Act, 1961 — Section 260A, 69C
High Courts03 Aug 2010Allowed
Smt. Indubai Dube and Ku. Annapurna Dube Vs Sanjay Kawaduji Mowale, Yashwant Baburao Rode and The National Insurance Co. Ltd.
Bombay High Court · (2010) 5 BomCR 17
High Courts03 Aug 2010
Shri Sai Trading Company Vs Sangli Miraj and Kupwad City Municipal Corporation
Bombay High Court · (2010) 112 BOMLR 3417 : (2010) 4 CivCC 864
Arbitration and Conciliation Act, 1996 — Section 11, 2, 7
High Courts03 Aug 2010Allowed
Sau. Sangita Borawar and Others Vs Sou. Surekha Borawar and The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3595
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Penal Code, 1860 (IPC) — Section 109, 34, 494
High Courts03 Aug 2010Allowed
Mr. Joaquim Borges and Alfred Borges (deceased) now represented by his Wife Mrs. Luiza Borges Vs Mr. Pedro Dias
Bombay High Court · (2011) 1 ALLMR 334 : (2010) 5 BomCR 1 : (2011) 2 CivCC 214 : (2011) 2 MhLj 149
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Limitation Act, 1963 — Article 135, 136
High Courts03 Aug 2010Dismissed
Kachhi Properties Satara and Power of Attorney Salim Gaffar Kachhi Vs Ganpatrao Shankarao Kadam, Uttam Dinkar Kada and Bhalerao Dinkar Kadam Ravindra Shivram Sarode Vs Pandurang Shankar Gaikwad Suresh Janu Penkar and Chandrakant Janu Penkar Vs Jitendra Namdev Pednekar and Namdev Vishram Pednekar
Bombay High Court · (2010) 5 BomCR 43 : (2010) 112 BOMLR 3263 : (2010) 4 CivCC 890
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98Registration Act, 1908 — Section 18Transfer of Property Act, 1882 — Section 52