COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,540 of 3,665

High Courts28 Jul 2010Dismissed

Murlidhar Atmaram Wani Vs D.D. Shankarwar, Inspector of Police and Others

Bombay High Court · (2010) 112 BOMLR 3248

Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 323, 325

High Courts28 Jul 2010Dismissed

Deputy Collector (L.A.) and Land Acquisition Officer and The Director, Directorate of Transport Vs Shri Purushottam Sitaram Sinai Dessai (deceased) (through his L.Rs. Mrs. Ramabai Purushottam Dessai, Mrs. Shobha Shrikant Malkarnekar, Mrs. Neema Uday Moye and Mr. Uday Pandurang Moye all to be served through their Attorney Dr. Vasudeo Deshprabhu)

Bombay High Court · (2010) 07 BOM CK 0072

Land Acquisition Act, 1894 — Section 11, 18, 4

High Courts28 Jul 2010Dismissed

The Commissioner of Income Tax, Aayakar Bhavan, Patto Plaza, Panaji, Goa Vs Zuari Maroc Phosphates Private Limited, Zuarinagar, Goa

Bombay High Court · (2010) 07 BOM CK 0032

Income Tax Act, 1961 — Section 260A, 271(1)(c)

High Courts28 Jul 2010Dismissed

Radhaji Shripat Patil (Bhoknal) Vs State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 413 : (2012) 2 BomCR 365 : (2011) 6 MhLj 615

Bombay Public Trusts Act, 1950 — Section 36(1)

High Courts27 Jul 2010Dismissed

Shri Vishwajit P. Rane Vs State of Goa and The Police Inspector, Incharge of Old Goa Police Station, Old Goa, Ilhas, Goa (Shri Aires Rodrigues

Bombay High Court · (2010) 07 BOM CK 0203

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156, 2(d)

High Courts27 Jul 2010Dismissed

Shri Pradeep Janardhan Khaunte Vs Dayanand Narvekar and 12 others

Bombay High Court · (2010) 07 BOM CK 0184

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 154(1), 165Representation of the People Act, 1951 — Section 86

High Courts27 Jul 2010Dismissed

In Re: Vijaykumar Ramanlal Shah and Others Meenaben Vijaykumar Shah

Bombay High Court · (2011) 100 CLA 364

Companies Act, 1956 — Section 10F, 397, 398, 402, 404Constitution of India, 1950 — Article 10

High Courts27 Jul 2010Dismissed

Bholanath Ramjas Yadav Vs Kersi Jamshed Randeria and Slum Rehabilitation Authority Kersi Jamshed Randeria Vs Bholanath Ramjas Yadav and Slum Rehabilitation Authority

Bombay High Court · (2011) 3 BomCR 392 : (2010) 112 BOMLR 3375

Arbitration and Conciliation Act, 1996 — Section 5, 6, 8, 8(1), 8(2)Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 9ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11

High Courts27 Jul 2010

Anil Navnath Marathe, Driver Vs The State of Maharashtra and The Superintendent of Police (Rural)

Bombay High Court · (2011) 2 MhLj 903

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 22, 29, 60(3), 61

High Courts27 Jul 2010Dismissed

Shri Ramdas Bajirao Mohature Vs Shri Ramratan Tukaram Bondre and Smt. Yamunabai Titarmare

Bombay High Court · (2011) 3 BomCR 441

Specific Relief Act, 1963 — Section 16

High Courts27 Jul 2010

Subir Bankimchandra Roy, Jitendra Pravinsingh Raut and Ashish Ramsevak Shah Vs Sau. Asha Shrikant Patel and State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 3611

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 202Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)Penal Code, 1860 (IPC) — Section 107, 34, 403, 405, 406

High Courts27 Jul 2010Dismissed

National Insurance Company Limited Vs Vishnu Motiram Maske, Labour and Education and Abdul Majid Haji Sadique Dosani (Owner of Tata Spacio)

Bombay High Court · (2011) ACJ 2216 : (2011) 2 BomCR 286 : (2011) 1 TAC 950

Motor Vehicles Act, 1988 — Section 140(2), 147, 147(5), 149, 149(2)

High Courts27 Jul 2010Dismissed

Prabhakar Dadaji Darne Vs Sharad Darne

Bombay High Court · (2011) 3 BomCR 803

Succession Act, 1925 — Section 63

High Courts27 Jul 2010

Apoorva Nichale Vs Divisional Caste Certificate Scrutiny Committee No. 1, The Director, Medican Education and Research, Govt. of Maharashtra, CET Cell, The Dean, Govt. Medical College and Hospital and The Registrar, Maharashtra University of Health Sciences

Bombay High Court · (2011) 2 BomCR 824

Civil Procedure Code, 1908 (CPC) — Section 11Mumbai Primary Education Act, 1949 — Section 132(3), 48

High Courts27 Jul 2010

Sudha Madhusudan Lanjekar since deceased Ashok Madhusudan Lanjekar and Others Vs Shashikant Gajanan Pathare since deceased Anjali Shashikant Pathare and Others

Bombay High Court · (2012) 2 MhLj 153

Limitation Act, 1963 — Article 66

High Courts27 Jul 2010Dismissed

Shri Hiraman Vyankati Churad Vs Shri Rajesh Shahu

Bombay High Court · (2011) 3 BomCR 367 : (2011) 8 RCR(Civil) 2777

Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Co-operative Societies Act, 1960 — Section 91

High Courts27 Jul 2010

Vithal Fatangade and Another Vs State of Maharashtra and Others

Bombay High Court · (2011) 4 ALLMR 260 : (2011) 6 BomCR 829 : (2011) 2 MhLj 194

High Courts26 Jul 2010

Shri Krishnanath Baburao Naik Vs Dy. Collector (LAO) and The Chairman

Bombay High Court · (2010) 07 BOM CK 0115

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 11, 18, 23, 4

High Courts26 Jul 2010Dismissed

Santosh Deshmukh Vs Rambhau Deshmukh

Bombay High Court · (2010) 07 BOM CK 0087

High Courts23 Jul 2010

Mr. Gurudas Waman Naik Dalal alias Datta Waman Naik Dalal and Mrs. Sheela Datta Naik Dalal, both Vs Mrs. Laxmi Keshav Naik, alias Laxmi Rajaram Naik and Mr. Ganpat Keshav Naik alias Vinayak Rajaram Naik, both

Bombay High Court · (2010) 07 BOM CK 0205

Constitution of India, 1950 — Article 226, 227