High Courts03 Aug 2010Dismissed
Dilip Yerewad Vs The State of Maharashtra, Tribe Dev. Department, The Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division and The Deputy Conservator of Forests
Bombay High Court · (2010) 112 BOMLR 3605
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,538 of 3,665
High Courts03 Aug 2010
The Commissioner of Customs (Import) Vs Sea Bulk Offshore LLC as Owners of the supply vessel M.V. Sea Bulk Toota
Bombay High Court · (2010) 260 ELT 397
Customs Act, 1962 — Section 102(2), 111, 115, 120, 120(2)
High Courts03 Aug 2010Allowed
Shri Nasir Maqbul Shaikh Vs Commissioner of Police and The State of Maharashtra
Bombay High Court · (2010) 08 BOM CK 0070
Constitution of India, 1950 — Article 22(5)
High Courts03 Aug 2010
The State of Maharashtra and The Superintending Agriculture Officer, Nasik Division Vs Shri Bhaskar Bhikaji Wagh, Driver, Agriculture Department Shri Bhaskar Bhikaji Wagh, Driver, Agriculture Department Vs The State of Maharashtra and The Superintending Agriculture Officer, Nasik Division
Bombay High Court · (2011) 1 ALLMR 242 : (2010) 6 BomCR 149
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304(A)
High Courts02 Aug 2010
Shrinath Maruti Reddy and Others Vs State of Maharashtra and Others
Bombay High Court · (2011) 1 ALLMR 240 : (2011) 2 MhLj 154
High Courts02 Aug 2010Allowed
Mr. Gladstone S.C. Almeida, (Expired) (Deleted) and Others Vs Special Land Acquisition Officer and Deputy Conservator of Forests, Wild Life Division
Bombay High Court · (2010) 08 BOM CK 0186
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 11, 18, 4(1)
High Courts02 Aug 2010Dismissed
Sanjay Dhapse Vs The State of Maharashtra and The Police Inspector
Bombay High Court · (2010) 08 BOM CK 0184
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts02 Aug 2010
Mohd. Iliyas Sk. Omar Kirmani Vs The State of Maharashtra, The Principal Secretary, Home Department and The Commissioner of Police, Aurangabad Division
Bombay High Court · (2011) 2 MhLj 358
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226, 227Private Security Agencies (Regulation) Act, 2005 — Section 14, 6, 7, 7(1), 7(4)
High Courts02 Aug 2010Allowed
Ashok Mankar Vs Rajendra Bhausaheb Mulak Anil Sole Vs Rajendra Bhausaheb Mulak and Ashok Mankar
Bombay High Court · (2010) 5 BomCR 104
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4), Order 6 Rule 17, Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 38, 39, 39(2), 39(4), 39(5)Representation of the People Act, 1951 — Section 100, 100(1), 117, 123, 123(1)
High Courts02 Aug 2010Dismissed
Datta Gaikwad Vs The State of Maharashtra
Bombay High Court · (2010) 08 BOM CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 498A
High Courts02 Aug 2010
Maharashtra Public Service Commission and Others Vs Rajendra C. Kadam and Others etc. etc.
Bombay High Court · (2010) 5 BomCR 24 : (2010) 112 BOMLR 3480
Bombay Police Act, 1951 — Section 133, 2, 2(6), 25(2), 3
High Courts02 Aug 2010Allowed
Mahesh Shribas Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3140 : (2010) CriLJ 4380 : (2011) 1 RCR(Criminal) 305 : (2011) 1 RCR(Criminal) 305
Constitution of India, 1950 — Article 20(3), 21Evidence Act, 1872 — Section 24 , 25, 26, 27Penal Code, 1860 (IPC) — Section 34, 409, 419, 420, 467
High Courts02 Aug 2010Dismissed
Smt. Sumedha Chitpur Vs State of Maharashtra and Krishnakumar Kulkarni
Bombay High Court · AIR 2012 Bom 9 : (2010) 5 BomCR 18 : (2012) 1 CivCC 766 : (2012) 1 RCR(Civil) 639 : (2012) 1 RCR(Civil) 639 : (2012) 1 RCR(Criminal) 385 : (2012) 1 RCR(Criminal) 385
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 219, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Aug 2010
Bheemacharya Balacharya Varakhedakar Vs Executive Officer, Shree Vithal Rukhminhee Mandir Samiti and Others
Bombay High Court · (2010) 08 BOM CK 0118
High Courts02 Aug 2010Dismissed
Shanti Devi Halwai and Ramchandra Halwai Vs State and Others
Bombay High Court · (2010) 08 BOM CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3), 497Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 143, 147, 149, 380, 427
High Courts02 Aug 2010
Dr. Ashok M. Bhat and Another Vs Harichand Nagpal and Another
Bombay High Court · (2010) 6 BomCR 142 : (2010) 112 BOMLR 3677 : (2011) 1 CivCC 145
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 16 Rule 21, Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 4(3)
High Courts30 Jul 2010Dismissed
Putzmeister Concrete Pumps Gmbh Max-Eyth Strasselo, D-72631 Aichtal, Germany Vs Putzmeister India Pvt. Ltd.115, Kamat Towers, Patto Plaza, Panaji, Goa (India) 403 001
Bombay High Court · (2010) 07 BOM CK 0198
Companies Act, 1956 — Section 433, 434Contract Act, 1872 — Section 140, 145
High Courts30 Jul 2010
Liladhar Narkhede Vs Central Bureau of Investigation and The State of Maharashtra
Bombay High Court · (2010) 07 BOM CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts30 Jul 2010Dismissed
Sunil Gopalrao Khedikar Vs Education Officer (Secondary) and Others
Bombay High Court · (2011) 3 BomCR 431
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts30 Jul 2010Dismissed
Shri Hareshkumar Kanhayalal Gujarathi through its General Power of Attorney holder - Govind Dayal Gujarathi Vs Eknath Chendu Mahajan, Jagannath Chendu Mahajan since died through his legal heirs, Baliram Chendu Mahajan and Dayaram Chendu Mahajan
Bombay High Court · (2011) 3 BomCR 260 : (2011) 1 MhLj 483
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2, 2(11), 2(11A), 2(20)Majority Act, 1875 — Section 3