High Courts28 Apr 2010
Harihar Diwakar Choube, Ashok Diwakar Choube (Smt. Nutan Choube and Dhananjay Ashok Choube) and Sanjay Ashok Choube Vs Govind Diwakar Choube and Others
Bombay High Court · (2010) 04 BOM CK 0142
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,561 of 3,665
High Courts28 Apr 2010
Mr. Prakash M. Parab Vs State of Goa and others
Bombay High Court · (2010) 04 BOM CK 0133
High Courts28 Apr 2010
Shri Hondu alias Navnath Yeshwant Naik Vs Shri Udesh Naik
Bombay High Court · (2010) 04 BOM CK 0118
High Courts28 Apr 2010Dismissed
Shri Manohar Ganesh Gaonkar, Shri Eknath Manohar Gaonkar and Shri Dividas Manohar Gaonkar Vs Shri Anthony Mascarenhas
Bombay High Court · (2010) 04 BOM CK 0111
High Courts28 Apr 2010
Ms. Shubhangi Narayanrao Yadav and Others Vs Shivaji University and Another
Bombay High Court · (2010) 04 BOM CK 0106
Constitution of India, 1950 — Article 14, 226Shivaji University Rules — Rule 5, 6
High Courts28 Apr 2010
Smt. Isarat Masood Vs Jhaverilal Umershi
Bombay High Court · (2010) 04 BOM CK 0103
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)
High Courts28 Apr 2010Dismissed
Satish Ramchandra Bavbande Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 1913
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 363, 364, 366, 404
High Courts28 Apr 2010
Larsen and Toubro Ltd. and Another Vs The Assistant Commissioner of Income Tax (TDS) and Others
Bombay High Court · (2010) 232 CTR 295 : (2010) 326 ITR 514 : (2010) 190 TAXMAN 373
Income Tax Act, 1961 — Section 194C, 195, 195(1), 197, 197(1)Income Tax Rules, 1962 — Rule 28(1), 28AA, 28AA(1), 29B
High Courts28 Apr 2010Dismissed
Narishala Society Vs Parmanand Bhimandas Talreja and Another
Bombay High Court · (2010) 04 BOM CK 0066
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 29(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 105, Order 21 Rule 99
High Courts28 Apr 2010
Damaji Sakharam Chivande (Since deceased by L.Rs.) (Jayawantabi Chivande and Others) Vs Mainabai Awale, Santosh Sakharam Awale, Vijay Sakharam Awale and Ranjana Awale, Minor through her mother
Bombay High Court · (2011) 2 BomCR 367
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts28 Apr 2010
Prakash Bapurao Hote Vs The State of Maharashtra, The Maharashtra State Electricity Transmission Company Limited, Human Resources Department and Maharashtra State Electricity Board holding Company Dr. Sanjay Shrikrishna Kulkarni Vs Maharashtra State Electricity Transmission Company Limited, The Managing Director, Maharashtra State Electricity Transmission Company Limited and The State of Maharashtra
Bombay High Court · (2011) 4 BomCR 255
Constitution of India, 1950 — Article 14, 16
High Courts28 Apr 2010Allowed
Sanghvi Electronics Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (2010) 254 ELT 206
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 124
High Courts28 Apr 2010Dismissed
Municipal Corporation Vs Dinanath Ganesh Shende
Bombay High Court · (2011) 128 FLR 1073
Bombay Industrial Relations Act, 1946 — Section 42(4)Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts28 Apr 2010
In Re: The state of Goa and The Central Pollution Control Board, New Delhi
Bombay High Court · (2010) 04 BOM CK 0010
High Courts27 Apr 2010Allowed
Shri Shivaji High School and Junior College and Shri Shivaji Shikshan Sanstha Vs Raju Gadekar and Presiding Officer, School Tribunal, Amravati Division
Bombay High Court · (2010) 6 BomCR 819
Constitution of India, 1950 — Article 141, 142
High Courts27 Apr 2010
Jamshedpur Utilities and Services Company Limited and Prakash Chandra Shukla, General Manager, Water Services Division, Jamshedpur Utilities and Services Company Limited Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 BomCR 646
Constitution of India, 1950 — Article 12, 14, 19(1), 226, 329Contract Act, 1872 — Section 7(2)Finance Act, 1994 — Section 65
High Courts27 Apr 2010Allowed
Middle Income Group Co-operative Society Limited Vs L and T Bombay Developers Private Limited, Bombay Dyeing and Manufacturing Co. Limited and L and T Urban Infrastructure Limited
Bombay High Court · (2010) 5 BomCR 757 : (2010) 112 BOMLR 2097
Companies Act, 1956 — Section 9
High Courts27 Apr 2010Allowed
Chemoil Adani Pvt. Ltd. Vs M.V. Hansa Sonderburg, Hansa Sonderburg Shipping Corp. and Hull and Hatch Logistics LLC
Bombay High Court · (2010) 112 BOMLR 2056
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Apr 2010Disposed Off
Pannalal Silk Mills P. Ltd. Vs Commissioner of Gift-Tax
Bombay High Court · (2011) 338 ITR 1
High Courts27 Apr 2010Allowed
Anwar Khan Iqbal Khan Vs State of Maharashtra
Bombay High Court · (2010) CriLJ 3597
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(1), 417Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)