COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,542 of 3,665

High Courts21 Jul 2010

Jaikishan Kanjiwani Vs Kumar Matching Centre

Bombay High Court · (2011) 3 BC 128 : (2011) CriLJ 134 : (2010) 4 MhLj 432 : (2012) 1 RCR(Civil) 780 : (2011) 4 RCR(Criminal) 602

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143, 143(1)

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High Courts21 Jul 2010

Shri Vishwajit P. Rane Vs State of Goa and Shri Aires Rodrigues, Advocate

Bombay High Court · (2011) CriLJ 1289

Constitution of India, 1950 — Article 226, 254, 363Criminal Law (Amendment) Act, 1932 — Section 10, 10(1), 10(1), 31Criminal Procedure Code, 1973 (CrPC) — Section 1(3), 154, 155, 155(2), 2

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High Courts20 Jul 2010Allowed

Joseph Vilangadan Vs Phenomenal Health Care Services Ltd. and Another

Bombay High Court · (2011) 1 ALLMR 709 : (2011) 2 BC 471 : (2011) CriLJ 531

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

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High Courts20 Jul 2010Allowed

Rajesh @ Raju Jadhav Vs Shobhatai Jadhav, Amol Jadhav and Nikita

Bombay High Court · (2010) 07 BOM CK 0165

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts20 Jul 2010

Fayyaz Khayyum Qureshi Vs The State of Maharashtra

Bombay High Court · (2010) 07 BOM CK 0164

Penal Code, 1860 (IPC) — Section 380, 385, 386, 457

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High Courts20 Jul 2010

Claudio Michael D''Souza Vs Secretary (Panchayats) Government of Goa and Others

Bombay High Court · (2010) 5 BomCR 93

Goa Village Panchayat Raj Act, 1994 — Section 173(2), 178, 178(1), 178(2), 4Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 308(1)

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High Courts20 Jul 2010

Pradeep Vishwasrao Gawande Vs Vishwasrao Ramchandra Gawande

Bombay High Court · (2011) 1 BomCR 343

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High Courts20 Jul 2010Dismissed

Ankush Malhari Kamble Vs Gramoday Samittee, Kurduwadi and others

Bombay High Court · (2010) 127 FLR 792

Constitution of India, 1950 — Article 226, 227

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High Courts20 Jul 2010

Special Land Acquisition Officer (N) and Another Vs Krishnabai Abasaheb Rane (deceased) through LRs. and Others

Bombay High Court · (2010) 5 BomCR 134 : (2011) 1 MhLj 278

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

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High Courts20 Jul 2010Dismissed

Shri Kashinath Shetye and 12 Others Vs Legislature Secretariat of Goa and Another

Bombay High Court · (2010) 07 BOM CK 0029

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High Courts20 Jul 2010Dismissed

Mr. Vinod Kudalkar and Others Vs State

Bombay High Court · (2010) 4 Crimes 8

Penal Code, 1860 (IPC) — Section 143, 147, 149, 304A, 323Probation of Offenders Act, 1958 — Section 11, 4

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High Courts20 Jul 2010Dismissed

Shri Yeshwant Toraskar Vs State of Goa and Others

Bombay High Court · (2010) 07 BOM CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts20 Jul 2010Dismissed

Shri Hakim Singh Chahar Vs Shri Krishna Vaigankar and State

Bombay High Court · (2010) 07 BOM CK 0006

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Jul 2010Dismissed

Mr. Inacio Fernandes Vs Mrs. Carol B. Fernandes and State of Goa

Bombay High Court · (2010) 07 BOM CK 0003

Negotiable Instruments Act, 1881 (NI) — Section 138, 146

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High Courts19 Jul 2010

A.H. Mistry and Co. Vs Awadh Narayan Singh Shiv Nayak Singh and Others

Bombay High Court · (2010) 6 BomCR 469

Contract Act, 1872 — Section 18Evidence Act, 1872 — Section 91Urban Land (Ceiling and Regulation) Act, 1976 — Section 16, 27, 6

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High Courts19 Jul 2010

The State of Maharashtra Vs Pragyasinh Chandrapalsinh Thakur and Others The State of Maharashtra Vs Lt. Colonel Prasad Shrikant Purohit Shri Ajay Eknath Rahirkar Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2925

Arms Act, 1959 — Section 25, 25(1), 25(3), 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190, 196, 200Explosive Substances Act, 1908 — Section 3, 4, 5, 6

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High Courts19 Jul 2010