High Courts17 Jun 2010Dismissed
Sitaram Vs The State of Maharashtra
Bombay High Court · (2010) 06 BOM CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,553 of 3,665
High Courts17 Jun 2010Dismissed
The Commissioner of Income Tax Vs M/s. Zuari Industries Ltd. Jai Kissan, Bhavan, Zuarinagar, Goa
Bombay High Court · (2010) 06 BOM CK 0030
Income Tax Act, 1961 — Section 115WD, 115WE, 142, 143, 260A
High Courts17 Jun 2010
Communidade of Colvale Vs Seraphino Menezes, Mr. Raghunath Bhangle, Hindustan Petroleum Corporation Ltd. and Administrator of Communidades
Bombay High Court · (2010) 06 BOM CK 0025
High Courts17 Jun 2010
Shri Vito Guilherme Gomes, Through his Attorney Holder Shri Urban T. Gomes Vs The State of Goa and Others
Bombay High Court · (2010) 06 BOM CK 0012
High Courts16 Jun 2010Dismissed
Maharashtra State Road Transport Corporation Vs Vatchalabai Sheshrao Gunjkar and Others
Bombay High Court · (2010) 06 BOM CK 0164
Motor Vehicles Act, 1988 — Section 140
High Courts16 Jun 2010Dismissed
State Bank of India Vs Laxmikant Vithal Palekar and Others
Bombay High Court · (2010) 5 BomCR 708 : (2011) 128 FLR 317 : (2011) 2 LLJ 844 : (2011) LLR 133
Gratuity (Maharashtra) Rules, 1972 — Rule 7(5)Industrial Disputes Act, 1947 — Section 18, 18(1)Limitation Act, 1963 — Section 5
High Courts16 Jun 2010Dismissed
Jabber Kasamali Sheikh Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 2826 : (2010) CriLJ 4223 : (2011) 7 RCR(Criminal) 1872
Criminal Procedure Code, 1973 (CrPC) — Section 10, 12, 17, 17(3), 194Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
High Courts16 Jun 2010Allowed
Raj Mohammed Deshmukh an Indian Inhabitant and Samad Ismail Deshmukh at present in Nasik Central Prison Detenu Vs The State of Maharashtra and The Superintendent of Prison, Nashik Road Central Prison
Bombay High Court · (2010) 179 BOMLR 217 : (2010) CriLJ 4061 : (2010) 179 ECR 217
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 113, 2(39), 33
High Courts16 Jun 2010
Hanmant Bhagwat Melage Vs The State of Maharashtra, The Divisional Social Welfare Officer, Pune Division, The District Social Welfare Officer and Rajiv Smruti Bahu-Uddeshiya Sanstha
Bombay High Court · (2010) 127 FLR 255
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25A, 26, 27
High Courts16 Jun 2010Allowed
Amar Singh Thakur Vs Shri Tulshiram Ingle, Smt. Mangalabai Meshram and Shri Digamber Meshram
Bombay High Court · (2010) 6 BomCR 352
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1
High Courts16 Jun 2010Dismissed
Mukesh Zanaka Paserkar Vs State of Maharashtra and Others
Bombay High Court · (2010) 5 BomCR 174
Constitution of India, 1950 — Article 226, 227
High Courts16 Jun 2010Dismissed
CIT Vs Darius Pandole
Bombay High Court · (2011) 330 ITR 485
Income Tax Act, 1961 — Section 142(1), 143(3), 260A
High Courts16 Jun 2010Dismissed
Mr. Otto Jaime Hamilton P. De Souza and Mrs. Diana Rosa V.E. De Souza Vs Mr. Mohan G. Kurade and Mrs. Nila Mohan Kurade
Bombay High Court · (2010) 06 BOM CK 0011
High Courts15 Jun 2010Allowed
Damini Shipping Pvt. Ltd. Vs Union of India
Bombay High Court · (2017) 345 ELT 512
High Courts15 Jun 2010Dismissed
Prince Tours and Travels and Others Vs State of Maharashtra and Others
Bombay High Court · (2011) 3 BomCR 324
Motor Vehicles Act, 1988 — Section 39, 40, 41, 43, 66
High Courts15 Jun 2010Dismissed
Regional Director, Employees State Insurance Corporation Vs Kishinchand Chellaram
Bombay High Court · (2010) 127 FLR 85 : (2010) 4 LLJ 502
Employees State Insurance (Amendment) Act, 1966 — Section 2(9)Employees State Insurance Act, 1948 — Section 1(5), 2(12), 2(13), 2(17), 2(9)
High Courts15 Jun 2010
Corporation Bank Vs Mehta Gems and Others
Bombay High Court · (2010) 06 BOM CK 0114
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts15 Jun 2010
The State of Maharashtra Vs Baban Kisan Kulvade
Bombay High Court · (2010) 112 BOMLR 2849
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 428Evidence Act, 1872 — Section 106, 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts15 Jun 2010
Shabbir Abdul Rahman Shaikh Vs Parnerkar Nagari Sahakari Pathsanstha Maryadit
Bombay High Court · (2010) 4 BC 542 : (2011) 7 RCR(Criminal) 2153
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(2), 357(5), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jun 2010
Mehta Gem Tools Private Limited Vs Mrs. Aruna Arvind Parkar and Others
Bombay High Court · (2011) 128 FLR 223 : (2011) 2 LLJ 280
Industrial Disputes Act, 1947 — Section 18Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28