High Courts15 Jun 2010Dismissed
Mr. Seetaram Randale Vs Oil and Natural Gas Commission of (India) and The Regional Director, Oil and Natural Gas Commission, M.R.B.C.
Bombay High Court · (2010) 06 BOM CK 0061
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,554 of 3,665
High Courts15 Jun 2010Dismissed
Gelsing Pida Pawar Vs The State of Maharashtra
Bombay High Court · (2010) CriLJ 4097
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 324, 84
High Courts15 Jun 2010
Ashok Laxmanrao Shinde and Shatrughna Balbhimrao Jadhav Vs Govind Rama Bansode (Since deceased, through his legal heirs Chandrakant Govindrao Bansode and Others) and Others
Bombay High Court · (2010) 5 BomCR 704
High Courts15 Jun 2010Dismissed
Deusdado Antonio Xavier do Rosario Pompeia Valadares (since deceased represented by Legal heirs) and Others Vs Perpetua Valadares Lobo and Others
Bombay High Court · (2010) 5 BomCR 187
High Courts15 Jun 2010Dismissed
In Re: Jayantilal Khandwala and Sons Kaushik Shah Shares and Securities Pvt. Ltd.
Bombay High Court · (2010) 1 BC 530
Presidency Towns Insolvency Act, 1909 — Section 9, 9(4)
High Courts15 Jun 2010Dismissed
Shri Vasant Yeshwant Hegde, (since deceased) By his Legal Representatives Harshad V. Hegde, Dilip V. Hegde, Smt. Deepali D. Hegde, Samir V. Hegde, Smt. Neha N. Dangi, Ninad V. Dangi and Smt. Sarita V. Hegde Vs Shri Pundalik Gurudas Sinai Caro and his wife and Others
Bombay High Court · (2010) 06 BOM CK 0027
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Jun 2010Dismissed
Shri Sagar Sadashiv Kasture, Officer Scale since removed, Central Bank of India, Aranxeshwar Branch Vs Central Bank of India
Bombay High Court · (2010) 127 FLR 334 : (2011) 1 LLJ 170 : (2011) LLR 17
Central Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 15, 15(1)Constitution of India, 1950 — Article 226
High Courts15 Jun 2010Allowed
Khorshed E. Nagarwalla Vs Daryus Soley Panthakey
Bombay High Court · (2010) 6 BomCR 462 : (2010) 4 CivCC 282
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 12(3), 13(3)
High Courts15 Jun 2010
M/s. Globe Trotters International Vs Joseph Fernandes, Kristal Sands Beach Resorts and State of Goa
Bombay High Court · (2010) 06 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 192, 2(d), 391Limitation Act, 1963 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts14 Jun 2010
Palmira Cota E Dias (deceased) Vs Odette Irene Dias Rodrigues and Others
Bombay High Court · (2011) 5 BomCR 165 : (2011) 1 MhLj 592
Land Acquisition Act, 1894 — Section 30
High Courts14 Jun 2010Dismissed
Shri Ramniklal Dave Vs Sterling Agency and Another
Bombay High Court · (2011) 4 BomCR 200 : (2010) 126 FLR 1027 : (2010) 4 LLJ 402
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts14 Jun 2010Dismissed
The Commissioner of Income Tax Vs Tarun R. Tahiliani
Bombay High Court · (2010) 232 CTR 289 : (2010) 328 ITR 629 : (2010) 192 TAXMAN 231
Income Tax Act, 1961 — Section 260A, 80RRIndustrial Disputes Act, 1947 — Section 2
High Courts14 Jun 2010
Shri Sonu Mahadeo Chavan Vs Pune Municipal Transport
Bombay High Court · (2010) 126 FLR 1025 : (2011) 1 MhLj 589
High Courts14 Jun 2010Allowed
3i Infotech Limited Vs The Assistant Commissioner of Income Tax, The Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2010) 235 CTR 240 : (2010) 329 ITR 257 : (2010) 192 TAXMAN 137
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 139, 143(3), 147, 148
High Courts14 Jun 2010Dismissed
Shri Premchand Balaram Pardeshi Vs The State of Maharashtra and Others
Bombay High Court · (2010) 06 BOM CK 0058
Arms Act, 1959 — Section 25, 26, 3, 7Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 116, 120(B), 201, 302
High Courts14 Jun 2010Dismissed
Dr. Dashavatar Gopalkrishna Bade Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 2864 : (2010) CriLJ 4056 : (2011) 6 RCR(Criminal) 264
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228, 245, 482Penal Code, 1860 (IPC) — Section 304A
High Courts11 Jun 2010Dismissed
Bipincreandra Dubey and Another Vs Sant Kawarram Shikshan Parishad Gondia and Others
Bombay High Court · (2011) 3 BomCR 400 : (2011) 8 RCR(Civil) 2789
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6
High Courts11 Jun 2010Allowed
Shri Shriprakash Chandmal Bora and President of Shree Rangadas Swami Shikshan Vikas Mandal and Mr. Anil Mhatarba Viswhwasrao Head Master, Kamaljadevi Secondary and Higher Secondary Vidyalaya Vs Shri Mutyal Vilas Rambau
Bombay High Court · (2011) 5 ALLMR 115 : (2011) 6 MhLj 270 : (2010) 6 SLR 244
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 11(3)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10(2), 11, 13, 4A(1), 4A(4)
High Courts11 Jun 2010Allowed
Smt. Manda Ganesh Desai Detenu Vs The State of Maharashtra, Home Department (Special), Anna Dani the Principal Secretary to the Government of Maharashtra and The Superintendent of Prison
Bombay High Court · (2010) 06 BOM CK 0132
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 Courts11 Jun 2010Allowed
Abdul Razzaque Abdul Rahim Vs Head Inspector, Municipal Corporation of Gr. Mumbai, Market Department and Assistant Commissioner''s Office (Market)
Bombay High Court · (2010) 06 BOM CK 0128
Bombay Municipal Corporation Act, 1888 — Section 105BConstitution of India, 1950 — Article 226