High Courts14 Jul 2010
Bank of Baroda Vs J.K. Chemicals and Others
Bombay High Court · (2011) 1 BomCR 335
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 47, 73
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,544 of 3,665
High Courts14 Jul 2010
Central Bureau of Investigation Vs Pradeep Balchandra Sawant and State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3102
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 268, 319, 392Evidence Act, 1872 — Section 10, 6Maharashtra Control of Organised Crime Act, 1999 — Section 12, 2(1), 24, 3, 3(2)
High Courts14 Jul 2010
Central Bureau of Investigation Vs Sakru Mahagu Binjewar (Original Accused No. 2) and Others Shatrughna Dhande, Vishwanath Dhande, Ramu Dhande and Shishupal Dhande Vs The Central Bureau of Investigation Central Bureau of Investigation, Special Crime Branch Vs Gopal Sakru Binjewar and Shishupal Vishwanath Dhande
Bombay High Court · (2010) 112 BOMLR 3527
Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts14 Jul 2010Dismissed
Satyavati Ramprasad Ruia and Ajaykant Ramprasad Ruia Vs The Municipal Corporation of Brihan Mumbai and Maker Chamber V Premises Cooperative Housing Society Limited
Bombay High Court · (2010) 6 BomCR 589
Bombay Provincial Municipal Corporations Act, 1949 — Section 178(6), 188, 189(5), 189(6), 217Civil Procedure Code, 1908 (CPC) — Section 96
High Courts14 Jul 2010
Group Grampanchayat Vs Sunanda Shamrao Bandishti and Others
Bombay High Court · (2011) 5 BomCR 162 : (2011) 2 MhLj 424
High Courts14 Jul 2010Allowed
Pravinkumar Gosalia Vs Special Land Acquisition Officer and Another
Bombay High Court · (2010) 5 BomCR 152
Land Acquisition Act, 1894 — Section 10, 12(2), 18, 18(1), 18(2)
High Courts14 Jul 2010
Central Bureau of Investigation Vs Vashitha Rambhau Andhale and State of Maharashtra
Bombay High Court · (2010) 07 BOM CK 0012
Constitution of India, 1950 — Article 225, 372Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 378Evidence Act, 1872 — Section 10
High Courts13 Jul 2010
Shri Shamsundar Yashwant More Vs The State of Maharashtra and Others
Bombay High Court · (2010) 127 FLR 90 : (2010) 6 SLR 289
Constitution of India, 1950 — Article 226
High Courts13 Jul 2010
Vishwanath Bhalerao and Changdeo Bhalerao Vs Usha Kasbe
Bombay High Court · (2011) 3 BomCR 322 : (2011) 1 MhLj 603
Constitution of India, 1950 — Article 226, 227Mamlatdars Court Act, 1906 — Section 10, 22(2), 26, 29, 5
High Courts13 Jul 2010Dismissed
Raymond Limited Vs Raymond Pharmaceuticals Pvt. Ltd.
Bombay High Court · (2010) 5 BomCR 658 : (2010) 112 BOMLR 2945 : (2010) 44 PTC 25
Companies Act, 1956 — Section 20, 22Trade Marks Act, 1999 — Section 135, 158, 159, 28, 28(1)
High Courts13 Jul 2010
Mrs. Vijaylaxmi R. Neurekar Vs Mr. Daulatrao Yeshwantrao Chowgule
Bombay High Court · (2010) 07 BOM CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Jul 2010Allowed
Smt. Sarita Gopalkumar Chand Vs Madgu Ramteke, Gopichand Ramteke and Bhimrao Ramteke
Bombay High Court · (2010) 07 BOM CK 0024
Transfer of Property Act, 1882 — Section 52
High Courts13 Jul 2010
Mohammad Javed Abdul Wahid Shaikh Vs The State of Maharashtra
Bombay High Court · (2011) CriLJ 1066 : (2011) 3 RCR(Criminal) 345
Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 16, 2(1), 7Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)
High Courts12 Jul 2010Allowed
Smt Anjali Bhimjiyani, Ku Priyanka, Prashant Bhimjiyani through their next friend Smt Anjali Arvindkumar Bhimjiyani and Kanchanben Bhimjiyani Vs Union of India (UOI)
Bombay High Court · (2010) 07 BOM CK 0129
High Courts12 Jul 2010Dismissed
Vasant Babanrao Palkandwar Vs Vishuddha Vidyalaya and Others
Bombay High Court · (2011) 2 BomCR 750 : (2011) 1 SLR 429
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2
High Courts12 Jul 2010
Arviva Industries (India) Ltd. Vs Vikas M. Tulsian and Others
Bombay High Court · (2010) 5 BomCR 85 : (2010) 5 BomCR 84 : (2010) 44 PTC 462
High Courts12 Jul 2010Dismissed
Anant Deshmukh Vs State of Maharashtra, Ministry of Co-operation and Others
Bombay High Court · (2011) 3 BomCR 459 : (2011) 3 BOMLR 459 : (2010) 112 BOMLR 3314
Maharashtra Co-operative Societies Act, 1960 — Section 12(1), 154, 2(2)Maharashtra Co-operative Societies Rules, 1961 — Rule 10, 10(1), 10(6)(A)
High Courts12 Jul 2010Dismissed
Shankar @ Satyanna Malayya Gopi Vs The State of Maharashtra
Bombay High Court · (2010) 07 BOM CK 0041
Penal Code, 1860 (IPC) — Section 307, 34
High Courts09 Jul 2010
Bansilal S. Kabra Vs Global Trade Finance Ltd & Anr
Bombay High Court · (2010) 07 BOM CK 0206
Code Of Criminal Procedure, 1973 — Section 4, 4(2), 141, 156, 190, 192, 200, 202, 202(1), 203, 460, 461, 465, 482Negotiable Instruments Act, 1881 — Section 118, 138, 139, 140, 141, 142, 143, 144, 145, 146, 147
High Courts09 Jul 2010Allowed
Sahebrao Dashrathrao Patole Vs State of Maharashtra and Others
Bombay High Court · (2011) 3 BomCR 359
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1D)