COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,541 of 3,665

High Courts23 Jul 2010

Arunkumar Devane Vs Chinnubhai Chimanlal and Co. and Another

Bombay High Court · (2011) 1 MhLj 451 : (2011) 8 RCR(Criminal) 3063

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 357(2), 374, 421Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Jul 2010Dismissed

Ganesh @ Premnath Dattu Deore Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 4376 : (2011) 7 RCR(Criminal) 1812

Contempt of Courts Act, 1971 — Section 2

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High Courts23 Jul 2010

Adarsha Sukshikshit Berojgar Sahakari Sanstha Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2011) 1 BomCR 833 : (2010) 112 BOMLR 3128

Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 340Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 189, 193, 194, 195A, 92

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High Courts23 Jul 2010Allowed

Dharam Gumladu Vs The state of Maharashtra

Bombay High Court · (2010) 07 BOM CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 436

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High Courts23 Jul 2010

Adhiraj Amar Kannhaiyalal Sarin Director of Bunge India Private Limited and Others Vs State of Maharashtra at the instance of Food Inspector Sandeep S. Deore, Food Inspector, Nagpur Division

Bombay High Court · (2010) 112 BOMLR 3366 : (2011) CriLJ 12697 : (2011) 2 Crimes 701 : (2011) 1 MhLj 769

Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 14A, 16Prevention of Food Adulteration Rules, 1955 — Rule 32, 53

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High Courts23 Jul 2010Dismissed

Chinnaji Bhimayya Nalboga Vs Nanaji Sitaram Shamkule

Bombay High Court · (2012) 2 BomCR 801 : (2011) 1 MhLj 287

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High Courts23 Jul 2010Dismissed

Khairulla Hasanali Pathan Vs Godrej and Boyce Mfg. Co. Ltd.

Bombay High Court · (2011) 1 LLJ 223

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High Courts22 Jul 2010

Deputy Collector and S.D.O. and Goa Housing Board Vs Shri Vassudev Laxman Pednekar since deceased represented by his legal heirs (Sushila Vassudev Pednekar, Shri Sunil Vassudev Pednekar, Miss Deepa Vassudev Pednekar and Master Rushikesh Vassudev Pednekar)

Bombay High Court · (2010) 07 BOM CK 0194

Land Acquisition Act, 1894 — Section 11, 18, 23, 4

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High Courts22 Jul 2010Allowed

M/s Maizons Coastline Developers Private Limited Vs Mr. Santan Jovito Monteiro and Mrs. Joy Monteiro

Bombay High Court · (2010) 07 BOM CK 0187

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High Courts22 Jul 2010Dismissed

Eknath More (Bhil) Vs The State of Maharashtra

Bombay High Court · (2010) 07 BOM CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts22 Jul 2010

Roshan Uttam Rai, Mahesh C. Kadakia, Amar M. Kadakia and Mrs. Vaishali A. Kadakia Vs Somnath Shivnath Badade, Schedule Tribe Cast Scrutiny Committee and The State of Maharashtra, Secretary, Tribal Welfare, Mantralaya

Bombay High Court · (2010) 07 BOM CK 0118

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High Courts22 Jul 2010Allowed

Tejram, Laxman Hazare and Ramu Hazare Vs State of Maharashtra and Jagdish Limje

Bombay High Court · (2010) 112 BOMLR 3160

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 106, 106(2), 106(3), 12, 14Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151, 2(14)Contempt of Courts Act, 1971 — Section 10, 12, 19, 2

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High Courts22 Jul 2010Dismissed

Ambarish Rangshahi Patnigere and Others Vs The State of Maharashtra Mr. Ramakant Mhatre Vs Mr. Ambarish Rangshahi Patnigere and Others

Bombay High Court · (2010) 112 BOMLR 3144 : (2011) CriLJ 515 : (2012) 1 MhLj 900

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(8), 302, 306Penal Code, 1860 (IPC) — Section 326, 409, 420, 465, 467Special Courts Act, 1979 — Section 11(1), 19(2)

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High Courts22 Jul 2010

Bhartiya Vidya Bhavan and Bhavanis Bhagwandas Purohit Vidya Mandir Vs Presiding Officer, School Tribunal, Sanjay Sukhdeo Bombatkar, Assistant Teacher (Terminated) and State of Maharashtra

Bombay High Court · (2010) 07 BOM CK 0075

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 3(1), 9Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 2(25), 2(6), 2(6A)

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High Courts22 Jul 2010

Managing Director, Goa IDC Vs Communidade of Nagoa and Another

Bombay High Court · (2010) 5 BomCR 143

Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1)

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High Courts22 Jul 2010Dismissed

Shri Jaidev @ Rajubhai @ J.D. Ramji Mishra Vs Shri D. Shivananadan Commissioner of Police, The State of Maharashtra and The Superintendent, Thane Central Prison

Bombay High Court · (2010) 07 BOM CK 0034

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 37(1)Constitution of India, 1950 — Article 226

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High Courts22 Jul 2010

The Sankhali Citizens Development Forum Vs The State of Goa and 7 Others

Bombay High Court · (2010) 07 BOM CK 0028

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High Courts21 Jul 2010Allowed

Dinesh Doshi Vs Commissioner of Police, The State of Maharashtra and The Superindent

Bombay High Court · (2010) 07 BOM CK 0157

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)Penal Code, 1860 (IPC) — Section 109, 302, 34, 354, 363

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High Courts21 Jul 2010Allowed

Mohammed Shakur Javed Ali Shaikh Vs The State of Maharashtra

Bombay High Court · (2010) 4 Crimes 1

Penal Code, 1860 (IPC) — Section 34, 376, 452

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High Courts21 Jul 2010Dismissed

Haribhau Rewasekar, Cultivator Dead through his Legal representatives (Smt. Sulochanabai and Others) Vs Shri Swami Narayan Mandir by Wahiwatdar Kishorbhau Mohanlal Soni

Bombay High Court · (2011) 1 BomCR 423 : (2010) 112 BOMLR 3386

Bombay General Clauses Act, 1904 — Section 7Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Easements Act, 1882 — Section 60

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