COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,552 of 3,665

High Courts21 Jun 2010

Shrimati Shripad Prabhu Dindibagkar Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd. Vs Shrimati Shripad Prabhu Dindibagkar

Bombay High Court · (2010) 06 BOM CK 0036

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

High Courts21 Jun 2010Dismissed

New India Assurance Co. Ltd. Vs Daulat Rambhau Sidam and Another

Bombay High Court · (2011) 3 BomCR 409 : (2010) 4 CivCC 585

Motor Vehicles Act, 1988 — Section 140, 140(4), 166, 92A

High Courts21 Jun 2010

Mr. Marvin S. Gonsalves and Others Vs The State of Goa and Others

Bombay High Court · (2010) 06 BOM CK 0029

High Courts21 Jun 2010Disposed Off

Commr. of Central Excise Vs Techno Economic Services Pvt. Ltd.

Bombay High Court · (2010) 20 STR 707

Income Tax Act, 1961 — Section 268

High Courts21 Jun 2010Dismissed

Mr. Francisco Xavier Pacheco Alias Mickky Pacheco Vs The State of Goa

Bombay High Court · (2010) 06 BOM CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 201, 304, 306, 309

High Courts18 Jun 2010Allowed

Qamber Jeevaji Sk. Hatim Jeevaji and Others Vs State of Maharashtra and Others

Bombay High Court · (2011) 3 BomCR 299

Army Act, 1950 — Section 19Army Rules, 1954 — Rule 14, 14(2), 14(7)Constitution of India, 1950 — Article 226, 227, 233, 32

High Courts18 Jun 2010Dismissed

Amravati Nagar Vachanalaya Vs State of Maharashtra and Others

Bombay High Court · (2010) 127 FLR 81 : (2010) 4 LLJ 553

Bombay Shops and Establishments Act, 1948 — Section 2(4), 2(8), 24Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 1(3), 5

High Courts18 Jun 2010Dismissed

Chhabubhai Balkrishna Sutar and Another Vs Panchan Ladha Savala Decd. Thru'' Kuvarbai P. Savala and Others

Bombay High Court · (2010) 112 BOMLR 2780

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Limitation Act, 1963 — Article 110, 56, 57, 58, 65

High Courts18 Jun 2010

The Commissioner of Income Tax Vs Pfizer Ltd.

Bombay High Court · (2010) 233 CTR 521 : (2011) 330 ITR 62

Income Tax Act, 1961 — Section 260A, 28, 29, 30, 31Industrial Disputes Act, 1947 — Section 25(F)

High Courts18 Jun 2010

Estate Cooperative Housing Society Limited Vs The State of Maharashtra

Bombay High Court · (2010) 6 BomCR 230

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 20, 34, 6(1)

High Courts18 Jun 2010Allowed

Jaihind Khale Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2872 : (2010) 2 DMC 758

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 34, 498A

High Courts18 Jun 2010Dismissed

D.K. Enterprises Vs Pimpri Chinchwad Municipal Council, Regional Manager of Central Warehouse Corporation and Commissioner of Customs

Bombay High Court · (2010) 5 BomCR 195 : (2010) 112 BOMLR 2805 : (2010) 179 ECR 136 : (2011) 273 ELT 170

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(2), 128, 149(1), 453Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 340

High Courts18 Jun 2010Allowed

Bharat Vithal Sakhare Vs Shankuntalabai Pulate and Chandrabhaga Dhokane

Bombay High Court · (2010) 5 BomCR 695

Hindu Succession Act, 1956 — Section 23

High Courts18 Jun 2010Dismissed

Shriram Avatade Vs Ramrao Udaji Khadase

Bombay High Court · (2010) 5 BomCR 672 : (2011) 1 CivCC 525

Evidence Act, 1872 — Section 91, 92, 92(1)

High Courts18 Jun 2010Allowed

Dinkar Uttamrao Patil and Pundlik Raoji Pawar Vs The State of Maharashtra and Popatrao Kautik Sonawane

Bombay High Court · (2010) 5 BomCR 183

Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 45, 45(2), 45(3), 50Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1)

High Courts18 Jun 2010Allowed

Hindustan Petroleum Corporation Limited Vs The Deputy Commissioner Income Tax 1(1) and Another

Bombay High Court · (2010) 112 BOMLR 2818 : (2011) 238 CTR 28 : (2010) 328 ITR 534 : (2010) 192 TAXMAN 178

Income Tax Act, 1961 — Section 142(1), 143, 143(3), 147, 148

High Courts18 Jun 2010

Commissioner of Sales Tax Vs Kolsite Industries

Bombay High Court · (2013) 61 VST 23

Bombay Sales Tax Act, 1959 — Section 2(29)Central Sales Tax Act, 1956 — Section 2, 2(h)

High Courts17 Jun 2010

Abdul Karim Sadruddin Makandar Vs The Chairman/Secretary, Talimi Adara-E-Mubarakya and Others

Bombay High Court · (2010) 127 FLR 446 : (2011) 1 SLR 406

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4A

High Courts17 Jun 2010Allowed

Ruchi Soya Industries Ltd. Vs The State of Maharahtra, Madan Oil and Fat Pvt. Ltd., Shri Nirbhay Kumar Mahawar and Mrs. Urmila Mahawar

Bombay High Court · (2011) 1 RCR(Criminal) 81

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts17 Jun 2010

Smt. Dumaina Fernandes and Fiona Fernandes Vs Shri Razik B. Pereira, Smt. Fermina Fernandes and United India Insurance Company Ltd.

Bombay High Court · (2012) ACJ 349

Motor Vehicles Act, 1988 — Section 163A, 166, 168