High Courts07 Jul 2010Allowed
Dinesh Nagindas Shah Vs Pankaj Aluminium Industries (P.) Ltd.
Bombay High Court · (2010) 6 BomCR 167 : (2010) 102 SCL 161
Companies Act, 1956 — Section 10(F), 108, 108(1), 111, 111(11)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,546 of 3,665
High Courts07 Jul 2010Dismissed
Ravindra Raghuvir Gawas Indian National agriculturist Vs The Additional Deputy Collector Mapusa Sub-Division and Goa Industrial Development Corporation
Bombay High Court · (2010) 07 BOM CK 0121
Agricultural Tenancy Act, 1964 — Section 18, 3, 4Daman and Diu Land Use Act, 1991 — Section 3Goa Land Use (Regulation) Act, 1991 — Section 2
High Courts07 Jul 2010
Faijan Rizvan Khan and Rafiq Madar Khan Vs The State of Maharashtra
Bombay High Court · (2010) 07 BOM CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 292Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 34, 489A, 489B, 489C, 489D
High Courts07 Jul 2010
Tata Communications Limited Vs Union of India (UOI)
Bombay High Court · (2010) 6 BomCR 208
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 7 Rule 11, 151, 9ALimitation Act, 1963 — Section 14Telecom Regulatory Authority of India Act, 1997 — Section 14, 15, 16, 2, 27
High Courts07 Jul 2010Allowed
Smt. Mumtajbi Vs Rahimtulla Rasul (Dead. Through LRs) (Shri Sheikh Babbu, Shri Abdulla, Shri Gaffar and Shri Ayub)
Bombay High Court · (2010) 07 BOM CK 0103
High Courts07 Jul 2010
Communidade of Shiroda Vs Asst. Director of Industries and Mines and Special Land Acquisition Officer (IDC) and Managing Director, Goa Daman and Diu Industrial Development Corporation
Bombay High Court · (2010) 07 BOM CK 0052
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28
High Courts07 Jul 2010Dismissed
Mehndi Virani Vs State of Maharashtra and Others
Bombay High Court · (2011) CriLJ 526 : (2011) 1 Crimes 472 : (2011) 8 RCR(Criminal) 377
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437, 437(3), 438, 439Penal Code, 1860 (IPC) — Section 34, 420, 467, 468
High Courts07 Jul 2010Allowed
Vijay Bhale Vs Godavari Garments Ltd. and Another
Bombay High Court · (2011) 2 MhLj 983
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 3, 8(2), 8(20)
High Courts06 Jul 2010Dismissed
Jaishree Bajaj Vs State of Maharashtra and Another
Bombay High Court · (2011) 3 MhLj 418
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45, 73
High Courts06 Jul 2010Dismissed
Commissioner of Customs (Exports) Vs Sudarshan Cargo Pvt. Ltd.
Bombay High Court · (2010) 258 ELT 197
Customs Act, 1962 — Section 125
High Courts06 Jul 2010Dismissed
Shubhada Phansekar Vs Travel Corp (India) Ltd. and Others
Bombay High Court · (2011) 4 BomCR 756 : (2010) 126 FLR 840 : (2010) 4 LLJ 635 : (2011) 1 SLR 373
High Courts06 Jul 2010Allowed
State Vs Pandurang Gaonkar
Bombay High Court · (2010) 07 BOM CK 0148
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 107, 151, 320, 324, 326
High Courts06 Jul 2010
Trimurti Ispat Limited Vs Commissioner of Central Excise and Customs
Bombay High Court · (2010) 258 ELT 17
Central Excises and Salt Act, 1944 — Section 11AB, 35F, 35G
High Courts06 Jul 2010Allowed
Maharashtra Lok Kamgar Sanghatana Vs Ballarpur Industries Limited
Bombay High Court · (2010) 112 BOMLR 3225 : (2011) 128 FLR 885 : (2011) 1 LLJ 123 : (2011) 1 MhLj 93
Bombay General Clauses Act, 1904 — Section 7Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 60Bombay Industrial Relations Act, 1946 — Section 123A, 2(5)
High Courts06 Jul 2010Dismissed
Gautam Ahire Vs The State of Maharashtra
Bombay High Court · (2010) CriLJ 4073
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 86
High Courts06 Jul 2010
Shivananda Basavanappa Konapure Vs Vishwanath Tatya Koli and Another
Bombay High Court · (2011) 1 TAC 442
High Courts06 Jul 2010Dismissed
Shri Michael Mendonsa Vs The State of Goa and Anr
Bombay High Court · (2010) 07 BOM CK 0026
Land Acquisition Act, 1894 — Section 4, 6
High Courts06 Jul 2010Dismissed
Riya Travels and Tours (I) Pvt. Ltd. Vs Union of India
Bombay High Court · (2011) 24 STR 544 : (2012) 47 VST 401
Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 76, 83
High Courts05 Jul 2010
Mr. Luis Souza Vs Shri K.P. Siwach and Another
Bombay High Court · (2010) 07 BOM CK 0204
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jul 2010Allowed
Videsh Karmalkar Vs State
Bombay High Court · (2011) CriLJ 734 : (2011) 8 RCR(Criminal) 575
Criminal Procedure Code, 1973 (CrPC) — Section 223Goa Childrens Act, 2003 — Section 28, 30, 31, 31(1), 31(2)Penal Code, 1860 (IPC) — Section 195, 228