COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,559 of 3,665

High Courts05 May 2010

Bin K. Kuriakose and Others Vs The Commissioner Municipal Corporation of Gr. Mumbai and Others

Bombay High Court · (2010) 4 BomCR 154

Constitution of India, 1950 — Article 226Disaster Management Act, 2005 — Section 14(1), 2, 25(1), 25(2), 25(4)

High Courts05 May 2010Dismissed

M.E. Infra-Projects (Pvt.) Ltd. and Mr. Piyush Mehta Director of the M.E. Infra-Projects (Pvt.) Ltd. Vs Mumbai Municipal Corporation, The Additional Municipal Commissioner (City), The Chief Engineer (Roads, Traffic and Bridges) and Deputy Chief Engineer (Roads) City

Bombay High Court · (2010) 05 BOM CK 0053

Constitution of India, 1950 — Article 226, 227

High Courts05 May 2010Allowed

Dinesh Vs The State of Maharashtra (Copy to be served on Public Prosecutor)

Bombay High Court · (2010) 05 BOM CK 0047

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 406

High Courts05 May 2010Dismissed

Anil Ganpat Lohar Vs The State of Maharashtra, Higher Education Department, North Maharashtra University and The Controller of Examination, North Maharashtra University

Bombay High Court · (2010) 4 BomCR 81

Maharashtra Universities Act, 1994 — Section 108, 24, 44, 9, 9(5)

High Courts05 May 2010

Inventure Growth and Securities Limited Vs The Income Tax Appellate Tribunal Mumbai Bench - ''J'', The Deputy Commissioner of Income Tax, (Inv), The Assistant Commissioner of Income Tax, (Inv) and Union of India (UOI)

Bombay High Court · (2010) 233 CTR 172 : (2010) 195 TAXMAN 195

Constitution of India, 1950 — Article 226

High Courts05 May 2010

Grasim Industries Ltd. and Others Vs S.M. Mishra, Commissioner of Income Tax and Others

Bombay High Court · (2011) 242 CTR 166 : (2011) 332 ITR 276 : (2011) 199 TAXMAN 184

Income Tax Act, 1961 — Section 246, 4, 5, 5(1), 5(2)

High Courts05 May 2010Dismissed

National Insurance Co. Ltd. Vs Mr. Premsingh Rathod and Mrs. Kamalavva P. Rathod

Bombay High Court · (2010) 05 BOM CK 0008

Motor Vehicles Act, 1988 — Section 147

High Courts05 May 2010Dismissed

ICICI Bank Ltd. and 0rs. Vs State of Maharashtra and Another

Bombay High Court · (2011) 2 LLJ 46

Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 3(3)

High Courts05 May 2010

Chaudhary Abdul Majid Shahadat and Others Vs Smt. Shenaz Abdulla Shahadat and Others

Bombay High Court · (2010) 4 BomCR 31

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts05 May 2010Allowed

Maroti Jairam Kadam Vs Mahadu Govind Kadam and Others

Bombay High Court · (2011) 1 BomCR 442

High Courts04 May 2010Allowed

Ramratan Sunwani Vs Smt. Maya Sunwani

Bombay High Court · (2010) 3 BomCR 856 : (2011) 1 DMC 440

Penal Code, 1860 (IPC) — Section 498A

High Courts04 May 2010Dismissed

Shri Subhash Awchat Vs National Insurance Company and HDFC Bank Ltd.

Bombay High Court · (2011) ACJ 2230 : (2010) 3 BomCR 843

Contract Act, 1872 — Section 25, 65Motor Vehicles Act, 1988 — Section 140, 147(5), 149(1), 166

High Courts04 May 2010Dismissed

Ismailkhan Chandkhan Navgaonkar since deceased through legal heirs Zaitunbi Khan and Others Vs Kazi Ataulla and Kazi Inayatulla

Bombay High Court · (2010) 5 BomCR 728

High Courts04 May 2010Allowed

R.K. Jewellers and N.B. Exports Vs Union of India (UOI), Deputy/Assistant Direct of Enforcement Directorate and Special Director of Enforcement

Bombay High Court · (2010) 6 BomCR 822 : (2010) 101 SCL 204

Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 163, 172, 176Foreign Exchange Management (Encashment of Draft, Cheque, Instrument and Payment of Interest) Rules, 2000 — Rule 8

High Courts04 May 2010

R.B. Upadhyay Vs State Commission for Consumer Disputes, Vodafone Essar Ltd. and State of Maharashtra

Bombay High Court · AIR 2010 Bom 139 : (2010) 6 BomCR 241

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A , 51Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 11(1), 13(3A), 13(3B), 17, 18

High Courts04 May 2010

Bilpower Ltd. Vs The Union of India (UOI) and Others

Bombay High Court · (2010) 177 ECR 187 : (2010) 254 ELT 30

Central Excise Rules, 2002 — Rule 8(1)CENVAT (Credit) Rules, 2004 — Rule 3(4)Constitution of India, 1950 — Article 226

High Courts04 May 2010Dismissed

Mr. Joao C. Pereira alias Joe Pereira Vs State of Goa and Shri Harish Vinayak Madkaikar

Bombay High Court · (2010) 05 BOM CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 167, 192, 197, 197(1)(b), 218Penal Code, 1860 (IPC) — Section 116, 119, 167, 192, 193

High Courts03 May 2010Allowed

Jamsing Hulya Barela (Present in Jail) Vs The State of Maharashtra

Bombay High Court · (2010) 2 Crimes 433 : (2011) 8 RCR(Criminal) 2912

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts03 May 2010Dismissed

Tops Security Ltd. and Another Vs S.P. Aspingekar, Inspector, Security Guard Board and Another

Bombay High Court · (2011) 2 LLJ 135

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14AMaharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 2(3), 27, 3, 41(2)

High Courts03 May 2010Dismissed

Mangala Bhivaji Lad Vs Dhondiba Rambhau Aher

Bombay High Court · AIR 2010 Bom 122 : (2010) 3 BomCR 827

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)