High Courts13 Apr 2010Allowed
State Vs Shri Rajesh Faldesai
Bombay High Court · (2010) 04 BOM CK 0117
Penal Code, 1860 (IPC) — Section 307, 34, 437
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,565 of 3,665
High Courts13 Apr 2010Dismissed
Kausabai Rajaram Waradkar and Others Vs Gayabai Gundaji Mogre and Others
Bombay High Court · (2010) 3 BomCR 517
High Courts13 Apr 2010Dismissed
State of Maharashtra Vs Pappu Suresh Salve @ Sunil Bharat Jadhav
Bombay High Court · (2010) 112 BOMLR 1900
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 25(A), 306, 307, 313, 366Evidence Act, 1872 — Section 27
High Courts13 Apr 2010
Mckinsey and Company Inc. Indian Operations/Branches (''Mckinsey India'') Vs Union of India (UOI), Ministry of Finance, Government of India, Deputy Director of Income Tax, (International Taxation) and Director of Income Tax (International Taxation)
Bombay High Court · (2010) 112 BOMLR 1981 : (2010) 231 CTR 430 : (2010) 323 ITR 544 : (2010) 192 TAXMAN 421
Income Tax Act, 1961 — Section 140(A), 195(1), 195(3), 195(5), 246(1)Income Tax Rules, 1962 — Rule 29B, 29B(1), 29B(2), 29B(4)
High Courts13 Apr 2010Dismissed
State of Maharashtra and The Dean, Sr. J.J. Group of Hospitals and Grant Medical College Vs Dr. Kavita Pravin Tilwani and Dr. (Mrs.) Rekha Gustad Daver, Professor and Head of Department of Gynaecology and Obstetrics, Grant Medical College and Sir J.J. Group of Hospitals
Bombay High Court · (2010) 4 BomCR 186 : (2010) 112 BOMLR 1636 : (2010) 5 SLR 673
Maharashtra Honorary Medical Officers (Recruitment and Conditions of Service) Rules, 1976 — Rule 8
High Courts13 Apr 2010
Bharat Gulabsing Thakur Vs State of Maharashtra, Tribal Development Department, Scheduled Tribe Certificate Scrutiny Committee, Konkan Division and Member Secretary, Brihanmumbai Municipal Corporation and Sub-Divisional Officer Mumbai Suburban District
Bombay High Court · (2010) 4 BomCR 316
Constitution of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 10, 12, 12(1), 12(2), 12(3)
High Courts13 Apr 2010Dismissed
Union of India (UOI) Vs Rajendra Bajaj
Bombay High Court · (2010) 253 ELT 165
High Courts13 Apr 2010Dismissed
Communidade of Pirla Vs Government of Goa by Forest Department and Others
Bombay High Court · (2010) 3 BomCR 548 : (2011) 1 CivCC 228
High Courts13 Apr 2010
Rajendra Bajaj Vs Union of India (UOI)
Bombay High Court · (2010) 253 ELT 357
Baggage Rules, 1994 — Rule 11
High Courts13 Apr 2010Allowed
Lenocio, John Raicar Vs Martinho, Francisco Rocha and Others
Bombay High Court · (2010) 5 BomCR 303
Goa Village Panchayat Raj Act, 1994 — Section 12, 12(1), 55, 55(4)
High Courts13 Apr 2010
Swaroopa Naik Vaigankar Vs Deepa Prakash Naik and Others
Bombay High Court · (2010) 3 BomCR 562
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137Supreme Court Rules, 1966 — Order 40
High Courts13 Apr 2010Dismissed
Hegde H.S.T. Vs Premier Automobiles Ltd. and Another
Bombay High Court · (2010) 125 FLR 941
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts13 Apr 2010Dismissed
M/s. Pooja Fortune Pvt. Ltd. Vs The Government of Goa and Another
Bombay High Court · (2010) 04 BOM CK 0004
High Courts12 Apr 2010Dismissed
Rasiklal Kantilal and Co. Vs The Board of Trustees of Port of Bombay, The Chairman, Bombay Port Trust, The Assistant Docks Manager, Bombay Port Trust and Union of India (UOI)
Bombay High Court · (2010) 4 BomCR 172 : (2010) 112 BOMLR 1731 : (2010) 175 ECR 176 : (2010) 254 ELT 740
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 149, 17, 30Major Port Trusts Act, 1963 — Section 101, 53
High Courts12 Apr 2010Disposed Off
Shri Jethmal Faujimal Soni Vs Income Tax Appellate Tribunal and Others
Bombay High Court · (2010) 231 CTR 332 : (2011) 335 ITR 96 : (2011) 333 ITR 96
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254(2A)
High Courts12 Apr 2010Dismissed
Mr. Laximon Gopal Dessai (since deceased) represented by his legal heirs: Mr. Gurudas Laxman Dessai and Others Vs Mr. Uttam Vithoba Naique Dessai
Bombay High Court · (2010) 04 BOM CK 0131
High Courts12 Apr 2010
Shri R. K. Chawla, Director of M/s Goa Food and Pharma(P) Ltd. and Smt. Neena Chawla Vs M/s Goa Antibiotics and Pharmaceuticals Ltd. and State of Goa
Bombay High Court · (2010) 04 BOM CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts12 Apr 2010Dismissed
Miss Thrity Sam Shroff Vs Mehroo Meherji Vakil of Bombay and Others
Bombay High Court · AIR 2010 Bom 170 : (2011) 1 BomCR 462 : (2010) 112 BOMLR 2582
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Maharashtra Rent Control Act, 1999 — Section 33, 7(15)Transfer of Property Act, 1882 — Section 111, 20(2)
High Courts12 Apr 2010Allowed
Bandu Gangaram Zade, Naresh Gangaram Zade and Ku. Vandana Gangaram Zade Vs Smt. Lilabai Gangaram Zade and Oriental Insurance Company
Bombay High Court · (2011) ACJ 2098 : (2010) 3 BomCR 490 : (2010) 4 CivCC 57
Motor Vehicles Act, 1988 — Section 140, 140(4), 166
High Courts12 Apr 2010
Bhagwan Rajaram Gholap and Others Vs State of Maharashtra and Others
Bombay High Court · (2010) 3 BomCR 481
Bombay Prohibition Act, 1949 — Section 139