High Courts11 Mar 2010Dismissed
Vaidya Balram Kakpure Vs The Maharashtra University of Health Science and Others
Bombay High Court · (2010) 3 ALLMR 731 : (2010) 3 MhLj 368
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,574 of 3,665
High Courts11 Mar 2010
Shaikh Umer Hyder Phuleri Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 228Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 114, 302, 304, 324
High Courts11 Mar 2010Allowed
Tata Motors Limited Vs Dy. Regional Transport Officer and Others
Bombay High Court · (2010) 03 BOM CK 0084
Bombay Motor Vehicles Tax Act, 1958 — Section 3, 3(2)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 2, 28, 5, 5(1)Constitution of India, 1950 — Article 301
High Courts11 Mar 2010Dismissed
Ventura Securities Limited Vs Ms. Apeksha Rajendra Bothra of Mumbai Inhabitant
Bombay High Court · (2010) 03 BOM CK 0075
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Mar 2010Dismissed
Mr. Rajendra Kumar Bothra Vs Ventura Securities Limited
Bombay High Court · (2010) 112 BOMLR 1686
Arbitration and Conciliation Act, 1996 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 2010Dismissed
The Executive Engineer, Work Division XVII, P.W.D., Porvorim Vs Shri Pedro Gomes Viegas
Bombay High Court · (2010) 03 BOM CK 0014
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts10 Mar 2010
Kailas Wadekar, Subhash Wadekar, Subabai @ Subhadra Wadekar and Balu Wadekar Vs The State of Maharashtra
Bombay High Court · (2010) CriLJ 2752
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 428, 431Penal Code, 1860 (IPC) — Section 323, 34, 354, 452, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts10 Mar 2010
Shri Shantilal Dnyanu Jadhav Vs The Commissioner of Police
Bombay High Court · (2010) 3 MhLj 362
Constitution of India, 1950 — Article 311, 311(1), 311(2)
High Courts10 Mar 2010Dismissed
Shri Andrew Fernandes Vs Pandurang Datta Chodankar and Kadamba Transport Corporation
Bombay High Court · (2010) 5 BomCR 300
High Courts10 Mar 2010
Dr. Kirit Jayantilal Somaiya Vs Sanjay Dina Patil and Others
Bombay High Court · (2010) 3 ALLMR 756 : (2010) 5 BomCR 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 123, 123(1), 123(2), 77, 83
High Courts10 Mar 2010Dismissed
Shri Jose Olimpio Martins (Joe), Near Football ground, Caranzalem, Goa 403 002 Vs The State of Goa and Others
Bombay High Court · (2010) 03 BOM CK 0145
High Courts10 Mar 2010Dismissed
Lala Dagadu Kale Vs The Additional Commissioner, Nashik Division and Others
Bombay High Court · (2010) 3 ALLMR 6
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Maharashtra Land Revenue Code, 1966 — Section 2(31), 257, 258Mamlatdars Court Act, 1906 — Section 143, 25, 26, 5, 5(1)
High Courts10 Mar 2010Allowed
Nitin Mankar Vs Shri Vyankatesh Housing Agency and The State of Maharashtra
Bombay High Court · (2011) 8 RCR(Criminal) 2944
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 4, 68Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts10 Mar 2010Dismissed
Aakash _Laviesh Leisure Pvt. Ltd. and Another Vs The State of Maharashtra and Others
Bombay High Court · (2010) 6 BomCR 179
Bombay Public Trusts Act, 1950 — Section 22 , 36Bombay Stamp Act, 1958 — Article 25, 2Greater Bombay Development Control Rules, 1991 — Rule 18, 23
High Courts10 Mar 2010Allowed
Bapurao Mankar Vs Shri Vyankatesh Housing Agency and The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
High Courts10 Mar 2010
Juvenal H. Braganza Vs Deputy Collector (REV) and Land Acquisition Officer and The Director, Directorate of Touris
Bombay High Court · (2010) 03 BOM CK 0085
Land Acquisition Act, 1894 — Section 18
High Courts10 Mar 2010
Smt. Kalyan Madgaocar Vs Shri Dattaram Shiva Harmalkar (Since deceased represented by his legal heirs Smt. Sitabai Dattaram Harmalkar and Others) Shri Dattaram Shiva Harmalkar (Since deceased through his L.Rs. Smt. Sitabai Dattaram Harmalkar and Others) Vs Vivian Niwas Charitable Society, Smt. Kalyan Madgaonkar and Smt. Sidhali Shivanand Korgaonkar
Bombay High Court · (2010) 03 BOM CK 0048
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 320, 32M, 58(2)Land Acquisition Act, 1894 — Section 30
High Courts10 Mar 2010Dismissed
Sheshrao Umredkar Proprietor of Rakesh Enterprises Vs Shri H.K. Pande, Hari Industries and State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0038
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts10 Mar 2010
Maharashtra State Road Transport Corporation and Deputy General Manager (P.A. and I.R.), Maharashtra State Road Transport Corporation Vs Deepak Pandit
Bombay High Court · (2010) 125 FLR 920 : (2010) 3 LLJ 745
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 38, 47
High Courts09 Mar 2010
Union of India (UOI) Vs East and West Shipping Agency
Bombay High Court · (2010) 3 ALLMR 745 : (2010) 6 BomCR 846 : (2010) 112 BOMLR 1211 : (2010) 174 ECR 199 : (2010) 253 ELT 12
Civil Procedure Code, 1908 (CPC) — Section 11Customs Act, 1962 — Section 108, 127M, 130Penal Code, 1860 (IPC) — Section 193, 196, 228