COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,570 of 3,665
High Courts26 Mar 2010Dismissed
Devendra Chandrakant Gedam Vs Sushila Chandrakant Gedam
Bombay High Court · (2011) 1 BomCR 371 : (2011) 3 DMC 164
Evidence Act, 1872 — Section 126, 127, 128, 129
High Courts26 Mar 2010Dismissed
Chandrashekhar Patel Vs Navshakti Vidyalaya and Others
Bombay High Court · (2010) 3 BomCR 283
Constitution of India, 1950 — Article 14, 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 9, 9(7), 9(9)
High Courts25 Mar 2010
Shailaja Kamalakar Limaye and Others Vs Nilkanth Ganesh Pethe, Pethe Engineering and Construction Co., Pooja and Poonam Builders and The Municipal Corporation of Greater Bombay
Bombay High Court · (2010) 3 ALLMR 678 : (2011) 1 BomCR 353 : (2010) 112 BOMLR 1425
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 3, 3(2)
High Courts25 Mar 2010
Paramount Health Services (TPA) Pvt. Ltd. and Others Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2010) 112 BOMLR 1632 : (2011) 237 CTR 153 : (2011) 202 TAXMAN 288
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194J, 201(1), 201(1A)
High Courts25 Mar 2010Allowed
Sanjay Khandelwal Vs Smt. Sukhiyabai Gond and National Insurance Company Ltd.
Bombay High Court · (2012) ACJ 287 : (2010) 112 BOMLR 1894
Workmens Compensation Act, 1923 — Section 147(1)
High Courts25 Mar 2010Allowed
The Commissioner of Income Tax-3 Vs Indian Rayon and Industries Ltd.
Bombay High Court · (2010) 236 CTR 279 : (2011) 336 ITR 479
Income Tax Act, 1961 — Section 260A, 37(1), 37(2A), 40A(9), 41(1)Income Tax Rules, 1962 — Rule 6B
High Courts25 Mar 2010
Tata Press Employees Union Vs Tata Infomedia Ltd. and Another
Bombay High Court · (2010) 125 FLR 514 : (2010) 2 LLJ 847
Industrial Disputes Act, 1947 — Section 11A
High Courts25 Mar 2010Allowed
Raju Radakya Umbarsada and Sou. Taibai Babu Kakad Vs The State of Maharashtra and Tulshibai Umbarsad
Bombay High Court · (2010) 03 BOM CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34, 452
High Courts25 Mar 2010Allowed
Shiv Mandhukar Giri Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0112
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 408
High Courts25 Mar 2010Dismissed
Indoworth India Ltd. Vs Customs, Excise and Service Tax Appellate Tribunal and Commissioner of Customs and Central Excise
Bombay High Court · (2010) 112 BOMLR 2074 : (2010) 175 ECR 260 : (2010) 253 ELT 364 : (2011) 21 STR 688
Central Excises and Salt Act, 1944 — Section 35F, 35G, 35G(1)
High Courts25 Mar 2010Dismissed
Hanmant Nagnath Gavali (Bhosale) Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts25 Mar 2010
Shri Shriram Gangaram Gupta Alias Shri Shriram Gangaram Jaiswal Vs Veekay Builders Associates, Kanubhai Haribhai Suchak of Bombay, Vijaybhai Veljibhai Thakkar and Gordhandas V. Patel
Bombay High Court · (2011) 1 BomCR 771
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Specific Relief Act, 1963 — Section 16, 19(1), 20, 20(3)
High Courts24 Mar 2010Allowed
Nivrutti Biradar Vs Balikabai and Others
Bombay High Court · (2011) 1 BomCR 324 : (2010) 112 BOMLR 1988
Civil Procedure Code, 1908 (CPC) — Section 54Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(3)Limitation Act, 1963 — Article 60
High Courts23 Mar 2010Allowed
Best Food International Pvt. Ltd. Vs Navbharat International Ltd., Cargo Onboard M.V. Amnitees and Mohsen Line General Trading LLC
Bombay High Court · (2010) 3 ALLMR 693
Admiralty Courts Act, 1861 — Section 35, 6Civil Aviation Act, 1949 — Section 51Sales of Goods Act, 1930 — Section 30, 31
High Courts23 Mar 2010Allowed
Shri Ramdeobaba Kamla Nehru Abhiyantriki Mahavidyalaya Shikshaketar Karmachari Sanghatana Vs State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 1792
Constitution of India, 1950 — Article 226, 227Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984 — Rule 16Maharashtra Universities Act, 1994 — Section 81(1)
High Courts23 Mar 2010Dismissed
Sports and Leisure Apparel Ltd. Vs Bansi Mall Management Co. Pvt. Ltd. and Others
Bombay High Court · (2010) 03 BOM CK 0105
High Courts23 Mar 2010
Shri. Subhash Bhagwanta Nalawade, (At Present in Jail Custody) Vs The State of Maharashtra The State of Maharashtra Vs Shripati Rambhau Nalawade and Others
Bombay High Court · (2010) 112 BOMLR 1441
Criminal Procedure Code, 1973 (CrPC) — Section 154, 390Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 324
High Courts23 Mar 2010
Spacewood Furnishers Pvt. Ltd. Vs Designated Authority and Others
Bombay High Court · (2010) 112 BOMLR 2045 : (2010) 176 ECR 1
Constitution of India, 1950 — Article 14, 226, 323A, 323B, 323B(1)Customs Act, 1962 — Section 129, 129(5)Customs Tariff Act, 1975 — Section 9C
High Courts23 Mar 2010Allowed
Maharashtra Rajya Prathamik Shikshan Sangh Vs State of Maharashtra, Secretary, Department of School Education and Secretary, Rural Dept. and Water Conservation Dept.
Bombay High Court · (2010) 6 BomCR 808
Bombay Primary Education Rules, 1949 — Rule 70, 70(1)Constitution of India, 1950 — Article 226, 324, 324(6)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 261(2), 272