High Courts21 Apr 2010Dismissed
Akram Khan Sirajulhaq Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 1859
Criminal Procedure Code, 1973 (CrPC) — Section 172, 25A, 293, 313, 374Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,563 of 3,665
High Courts21 Apr 2010Allowed
The Commissioner of Income Tax Vs Vidyut Corporation
Bombay High Court · (2011) 237 CTR 433
Income Tax Act, 1961 — Section 143(3), 147, 260A, 80IB, 80IB(1)
High Courts21 Apr 2010Allowed
Nayana Jaikisan Tekwani and Another Vs State of Maharashtra and Another
Bombay High Court · (2010) CriLJ 4094
Penal Code, 1860 (IPC) — Section 34, 499, 500, 504
High Courts21 Apr 2010
Vijendra B. Singh Vs Uma Vijendra Singh
Bombay High Court · AIR 2010 Bom 131 : (2011) 1 BomCR 383 : (2010) 112 BOMLR 2216 : (2010) 3 CivCC 669 : (2011) 2 RCR(Civil) 430 : (2011) 2 RCR(Civil) 430
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 21 Rule 33Family Courts Act, 1984 — Section 10, 18, 18(3)Hindu Marriage Act, 1955 — Section 13(1A), 21, 24, 25, 9
High Courts21 Apr 2010Allowed
Seth Bankatlal Maloo (S.B.M.) Industries Pvt. Ltd. Vs Superintendent Engineer (NRC) M.S.E.D.C.L. and The Executive Engineer, C.C.O. and M., Division II
Bombay High Court · (2010) 4 BomCR 716 : (2010) 112 BOMLR 2127
Constitution of India, 1950 — Article 226, 227
High Courts21 Apr 2010Dismissed
Radhika Property Developers Pvt. Ltd. Vs Ahuna T.P.Z.A. Cooperative Housing Ltd. and Others
Bombay High Court · (2011) 2 ALLMR 356 : (2011) 1 BomCR 444
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7, 7A
High Courts20 Apr 2010Allowed
Dattatray Namdeo Patil Vs Ram Namdeo Patil and Others
Bombay High Court · (2010) 04 BOM CK 0166
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2
High Courts20 Apr 2010Dismissed
Sau. Manda R. Thaore Vs Sh. Ramaji Ghanshyam Thaore
Bombay High Court · (2010) 04 BOM CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Apr 2010Dismissed
Raosaheb Pandharinath Kamble and Others Vs Shaila Raosaheb Kamble and Others
Bombay High Court · (2010) CriLJ 3596 : (2011) 1 Crimes 441 : (2011) 1 DMC 13 : (2011) 1 RCR(Civil) 148 : (2011) 1 RCR(Civil) 148 : (2011) 1 RCR(Criminal) 36
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22Protection of Women From Domestic Violence Rules, 2006 — Rule 6
High Courts20 Apr 2010
New India Assurance Co. Ltd. Vs Sushilabai and Others
Bombay High Court · (2011) ACJ 1728
High Courts20 Apr 2010
Harsha Nitin Kokate Vs The Saraswat Coop. Bank Ltd. and Others
Bombay High Court · (2010) 112 BOMLR 2014 : (2010) 159 CompCas 221 : (2010) 3 CompLJ 508 : (2010) 101 SCL 145
Bombay Municipal Corporation Act, 1888 — Section 220ACompanies Act, 1956 — Section 109AInsurance Act, 1938 — Section 39
High Courts20 Apr 2010
Sunil Mantri Realty Limited Vs Maharashtra State Textile Corporation Limited
Bombay High Court · (2010) 6 BomCR 731 : (2010) 112 BOMLR 1935
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 74Specific Relief Act, 1963 — Section 14(3), 34
High Courts20 Apr 2010Dismissed
Rashtriya Chemical Fertilizers Ltd. and Mr. K.C. Prakash, Company Secretary of Rashtriya Chemical Fertilizers Ltd. Vs J.S. Ocean Liner Pte. Ltd. and Others
Bombay High Court · (2010) 6 BomCR 402 : (2010) 112 BOMLR 1994
Arbitration Act, 1940 — Section 23, 28Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 13, 14Arbitration and Conciliation Rules, 1996 — Rule 21
High Courts20 Apr 2010
Rajmal Lakhichand and Ishwarlal Shankarlal Lalwani Vs The Commissioner of and Customs
Bombay High Court · (2010) 112 BOMLR 1776 : (2010) 175 ECR 159
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111, 111(3), 112, 118, 119
High Courts20 Apr 2010Dismissed
Rahul Ashok Sonalkar Vs Union of India (UOI) and Others
Bombay High Court · (2010) 5 BomCR 803
High Courts20 Apr 2010
Devesh Pathrikar, Dattabhau Pathrikar and Meher Pathrikar Vs The State of Maharashtra
Bombay High Court · (2010) CriLJ 3560
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 482Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts19 Apr 2010
Rangnath Bhagwanta Pawar Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 2114
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 24, 25, 26, 27, 27
High Courts19 Apr 2010Disposed Off
Commissioner of Income Tax Vs Swani Spice Mills (P.) Ltd.
Bombay High Court · (2011) 12 TAXMAN 432
Income Tax Act, 1961 — Section 14, 260A, 28, 4, 44D
High Courts19 Apr 2010Dismissed
Chittranjan Wasnik Vs Managing Director, Vasantrao Naik Vimukt Jati and Nomadic Tribe Development Corpn. (Ltd.) and Another
Bombay High Court · (2011) 1 LLJ 63
Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 28Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts19 Apr 2010
Commissioner of Income Tax Vs Swani Spice Mills P. Ltd.
Bombay High Court · (2011) 332 ITR 288 : (2011) 201 TAXMAN 81
Income Tax Act, 1961 — Section 260A, 28, 29, 30, 31