High Courts02 Jul 2010
Sudhir Hunge and Satish Pise and Others Vs The State of Maharashtra, The Rashtrasant Tukdoji Maharaj, Nagpur University and The Chintamani College of Science and Others
Bombay High Court · (2010) 07 BOM CK 0110
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,548 of 3,665
High Courts02 Jul 2010Dismissed
Agni Aero Sports Adventure Academy Private Limited and Mrs. Sapna Sharma Vs Indian Institute of Tropical Meteorology, Union of India (UOI) and Dr. Daniel Rosenfeld though the Program of Atmospheric Sciences Institute of Earth Sciences
Bombay High Court · (2010) 112 BOMLR 3192
Constitution of India, 1950 — Article 146, 226
High Courts02 Jul 2010
Rukhana Associates Vs E-Square Leisure Pvt. Ltd. (Erstwhile Ganatra Hotels Pvt. Ltd.)
Bombay High Court · (2010) 4 BomCR 484 : (2010) 4 CivCC 508
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(3A), Order 20 Rule 1, Order 20 Rule 2, 33
High Courts02 Jul 2010
Shri Suresh Pandav Vs The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 2821
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts02 Jul 2010
IBF Enviro 2 Systems Vs Commissioner of Sales Tax
Bombay High Court · (2010) 34 VST 284
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts02 Jul 2010Dismissed
Akbar Travels of India Pvt. Ltd. Vs The Income Tax Act Settlement Commission and Others
Bombay High Court · (2010) 236 CTR 37 : (2011) 332 ITR 572 : (2010) 192 TAXMAN 457
Income Tax Act, 1961 — Section 115J, 115JAA, 119, 132, 140A
High Courts02 Jul 2010
Shri Dattaram Krishnanath Pednekar, Smt. Manoramabai Dattaram Pednekar and represented by their duly constituted Attorney Shri Premanand Dattaram Pednekar and Smt. Savitri Gopal Pednekar represented by her duly constituted Attorney Shri Vallabh Gopal Pednekar Vs Shri Pandurang K. Pednekar and Others
Bombay High Court · (2010) 4 ALLMR 525 : (2010) 4 BomCR 481
Civil Procedure Code Amendment Act, 1976 — Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(3), Order 8 Rule 6A(4), Order 8 Rule 6G
High Courts01 Jul 2010
Ms. Cecelia Lisboa, Through her duly constituted attorney Mr. Krishna Ghat Vs The Director of Panchayats, with its office at Junta House, Panaji and others
Bombay High Court · (2010) 07 BOM CK 0201
High Courts01 Jul 2010Dismissed
Mary Martinha De Monte Furtado Vs Bosco Largos Cotta and Others
Bombay High Court · (2010) 4 BomCR 487 : (2011) 1 MhLj 611
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151
High Courts01 Jul 2010Dismissed
Deepak Chaturaji Tabhane Vs Smt. Sunanda Tanmane, Shekhar Laxman Tanmane and Smt. Chhaya Tanmane
Bombay High Court · (2010) 4 BomCR 499 : (2010) 112 BOMLR 3219
Bombay Civil Courts Act, 1869 — Section 26Civil Procedure Code, 1908 (CPC) — Section 115, 21, 96, 99Provincial Small Cause Courts Act, 1887 — Section 25
High Courts01 Jul 2010Allowed
The Saraswat Co-operative Bank Limited (Formerly Maratha Mandir Co-operative Bank Limited) A Co-operative Bank Limited Vs Madan S. Jha and Another and Ravindran Selvaraj
Bombay High Court · (2011) 1 BC 82 : (2010) 4 BomCR 503
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Multi-State Cooperative Societies Act, 2002 — Section 115Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 2
High Courts01 Jul 2010Allowed
Shri P.R. Shinde and Others Vs The State of Maharashtra and Others
Bombay High Court · (2010) 6 BomCR 213 : (2010) 112 BOMLR 3346 : (2011) 1 MhLj 48
High Courts01 Jul 2010
Garware Polyester Ltd. and Another Vs The State of Maharashtra and Others
Bombay High Court · (2010) 07 BOM CK 0088
High Courts01 Jul 2010Dismissed
Masina Hospital Vs Mrs. Sunanda Hari Kadam and Ganesh Hari Kadam (the legal heirs of Hari G. Kadam, a deceased workman)
Bombay High Court · (2010) 127 FLR 1003 : (2010) 4 LLJ 541
High Courts01 Jul 2010
The Communidade of Panchawadi Vs Special Land Acquisition Officer and Another
Bombay High Court · (2010) 07 BOM CK 0015
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28Land Acquisition Act, 1894 — Section 18
High Courts30 Jun 2010Disposed Off
Shri Joseph da Silva Vs The Assistant Commissioner of Income Tax, Circle - 2(1), Panaji, with its office at Ayakar Bhavan, Patto Plaza, Panaji-Goa
Bombay High Court · (2010) 06 BOM CK 0180
Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 156
High Courts30 Jun 2010Disposed Off
Shri Elvino De Souza Vs The Income Tax Officer, Ward -2 (2), Panaji-Goa and The Assistant Commissioner ofIncome Tax, Circle - 2(1), Panaji, with its office at Ayakar Bhavan, Patto Plaza, Panaji-Goa
Bombay High Court · (2010) 06 BOM CK 0179
Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 156
High Courts30 Jun 2010Dismissed
Kamal Lakhotia Vs Rajesh Parekh
Bombay High Court · (2010) 4 CivCC 915 : (2011) 3 RCR(Criminal) 236 : (2011) 3 RCR(Criminal) 236
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts30 Jun 2010Disposed Off
Smt. Dagny De Souza Vs Income Tax Officer
Bombay High Court · (2011) 242 CTR 176 : (2011) 198 TAXMAN 205
Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 156
High Courts30 Jun 2010
Communidade of Colvale, Colvale Goa Vs State of Goa and Deputy Collector and Land Acquisition Officer, Collectorate Building, Panaji Goa
Bombay High Court · (2010) 06 BOM CK 0166
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4(1)