COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,539 of 3,665

High Courts30 Jul 2010Dismissed

National Organisation for Tobacco Eradication (NOTE) Vs Shri Keshu Ramsay and Others

Bombay High Court · (2011) CriLJ 508 : (2011) 8 RCR(Criminal) 338

Criminal Procedure Code, 1973 (CrPC) — Section 319Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution Act, 2003 — Section 22, 5 , 5(1)Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution Rules, 2004 — Rule 2(4)

High Courts30 Jul 2010

Gajanan Samadhan Lande Vs Sanjay Shyamrao Dhotre

Bombay High Court · (2011) 4 BomCR 765 : (2011) 2 MhLj 98

Constitution of India, 1950 — Article 102, 102(1), 191(1), 309, 314Contract Act, 1872 — Section 182Representation of the People Act, 1951 — Section 10, 100(1)

High Courts30 Jul 2010Allowed

Municipal Council, Rajura Vs Vibhavari Vithal Saraf (KU.), Nagpur and others

Bombay High Court · (2010) 127 FLR 433

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25F, 25G, 30

High Courts30 Jul 2010Dismissed

Shri Krishna Deu Sawal, Shri Anand Krishna Sawal and Others Vs Shri Mahadev Vithal Sawal and Shri Shakuntala Mahadev Sawal

Bombay High Court · (2010) 07 BOM CK 0030

High Courts30 Jul 2010Dismissed

Infiniti Retail Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 07 BOM CK 0004

Finance Act — Section 65(105)

High Courts30 Jul 2010In favour of Department

Yashashree Yogesh Naik vs Deputy Commissioner of Income Tax

Bombay High Court · (2010) 07 BOM CK 0001

Constitution of India, Article 14, Article 141, Article 39A -Code of Civil Procedure, 1908, Order XXXIII

High Courts29 Jul 2010

Dr. Shaheen, Dr. Imran and Adeba Vs The State of Maharashtra and Naseem Mamdani

Bombay High Court · (2010) 07 BOM CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 300, 302, 320, 482, 494Penal Code, 1860 (IPC) — Section 307, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

High Courts29 Jul 2010

Shri Sawaivir Sadassiva Rajendra Bassavaling Raje Wadiyar and Smt. Padmavati Raje Wadiyar (both deceased represented by their legal heirs. Smt. Umadevi Raje Wadiyar, Shri Bassavaling Sadashiva Rajendra Wadiyar Raje, Smt. Vasundhara Raje Wadiyar and Shri Madhuling Naguesh Rajendra Wadiyar) Vs Deputy Collector and S.D.O. L.A.O. and Ex. Engineer, Works Division XIV (NH), P.W.D.

Bombay High Court · (2010) 07 BOM CK 0167

Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

High Courts29 Jul 2010Allowed

Shri Ganpat R. Palni and Dnyneshwar Mandrekar Vs State of Goa and Others

Bombay High Court · (2010) 07 BOM CK 0127

Constitution of India, 1950 — Article 187, 226, 309Goa Legislature Secretariat (Recruitment and Conditions of Service) Rules, 1988 — Rule 4, 4(3), 7(1)

High Courts29 Jul 2010Dismissed

Prof. Shri Mansoor Kadri Vs The State of Maharashtra and Vishnu Katkar, Labour and Corporator

Bombay High Court · (2010) 07 BOM CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 504, 506

High Courts29 Jul 2010Dismissed

Ghanshyam Kisan Ukirade Vs Sou. Suman Krishna Pawar and Another

Bombay High Court · (2011) 1 BC 3 : (2011) 1 MhLj 465 : (2011) 7 RCR(Criminal) 1817

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts29 Jul 2010Allowed

Sau. Asha Sopan Maithane Vs Ramkrushna Punjaji Wanare and Others

Bombay High Court · (2011) 4 BomCR 637

Bombay Court Fees Act, 1959 — Section 40, 40(1), 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts29 Jul 2010

Mr. Shaikh Fateh Mohammed Mohd. Raza Vs Mr. Kamlesh Somnath Yadav and Others Kamlesh Yadav Vs Mahendra Jeetbahadur Pandey, Brihan Mumbai Municipal Corporation and The State Election Commission

Bombay High Court · (2011) 4 BomCR 261

Bombay Municipal Corporation Act, 1888 — Section 100(1), 28, 28F, 32, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 115Constitution of India, 1950 — Article 227

High Courts29 Jul 2010Dismissed

Shri Sharan P. Khanna Vs Oil and Natural Gas Corporation Ltd. and State of Maharashtra

Bombay High Court · (2010) 4 BC 139 : (2010) 5 BomCR 69 : (2010) CriLJ 4256 : (2012) 2 RCR(Criminal) 332

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 220, 220(1), 220(2), 220(3), 221(1)

High Courts29 Jul 2010Dismissed

The Commissioner of Customs (Import) Vs Vivencio Bartiloni Degollacion and Mohammed Ali Aboo Baker Shaikh

Bombay High Court · (2010) 112 BOMLR 3716 : (2010) 179 ECR 321 : (2010) 258 ELT 49

Customs Act, 1962 — Section 112, 124, 129D(1), 129D(4), 130

High Courts29 Jul 2010Allowed

Associated Constructions Vs Mormugoa Port Trust

Bombay High Court · (2010) 5 BomCR 100 : (2011) 7 RCR(Civil) 2524

Arbitration and Conciliation Act, 1996 — Section 11, 43(4)

High Courts29 Jul 2010Dismissed

Jain Shipping and Ship Builders Pvt. Ltd., Shop No.4 of Depak Mahal, Vasco Da Gama Vs Dr. Marian Jose Godinho,Majorda, Salcete, Goa

Bombay High Court · (2010) 07 BOM CK 0009

High Courts28 Jul 2010Dismissed

Wibro Construction Company Ltd. Vs Mrs. Nasia Nasir, Principal of Cambridge School, Varca, Salcete, Goa and State

Bombay High Court · (2010) 07 BOM CK 0188

Contract Act, 1872 — Section 25, 25(3)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts28 Jul 2010

Aditya Bahuddeshiya Sanstha and Aditya Ayurved College and Research Centre Vs The Union of India (UOI), Ministry of Health and Family Welfare, Department of AYUSH, Central Council of Indian Medicine (CCIM) and The State of Maharashtra, Medical Education and Drugs Department Mantralaya

Bombay High Court · (2010) 07 BOM CK 0119

Indian Medicine Central Council Act, 1970 — Section 13A, 14(2)

High Courts28 Jul 2010Dismissed

Ramnath Rambhau Gujar, Dead (through his legal representatives Smt Rukhminibai, Suraj Gujar, Neha and Dhiraj Gujar), Gajanan Rambhausa Gujar and Manohar Rambhausa Gujar Vs Shamrao Gopal Petkar, Saraswatibai Rambhausa Gujar, Ku Varsha and Smt Anjalitai Mankar

Bombay High Court · (2010) 112 BOMLR 3682 : (2011) 1 CivCC 553

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8, 8(2)