High Courts05 Mar 2010
United Motors (India) Ltd. Vs Pradeep Raghunath Rane
Bombay High Court · (2010) 125 FLR 237 : (2010) 2 LLJ 579
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,576 of 3,665
High Courts05 Mar 2010Dismissed
Shivaji Patole Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0074
Penal Code, 1860 (IPC) — Section 292, 323, 363, 376(1), 392
High Courts05 Mar 2010
Lok Shikshan Sanstha Vs Gajanan Dalal and The Education Officer (Primary), Zilla Parishad Gajanan Dalal Vs Lok Shikshan Sanstha
Bombay High Court · (2010) 03 BOM CK 0054
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(3), 10(4), 10(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2(1), 2(2), 28(5), 34, 36
High Courts05 Mar 2010
Shri Sheopurari Singh Vs Coal India Limited, Western Coalfields Ltd. and Shri B.N. Mishra, Dy. General Manager (V), Coal India Ltd.
Bombay High Court · (2010) 3 ALLMR 808 : (2010) 3 MhLj 381
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 29, 29(2), 29.2, 34, 34(1)Constitution of India, 1950 — Article 226, 227, 311, 311(2), 311(3)
High Courts05 Mar 2010Dismissed
Janrao Bhute, Ashok Bhute, Pandurang Dhawale and Sau. Rekha Bhute Vs State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0028
Criminal Procedure (Amendment) Act, 2008 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 173, 311, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Mar 2010
Smt. Vimal Ashok Thakre and Another Vs In-Charge, Police Station Officer, Nagpur and Others
Bombay High Court · (2011) CriLJ 139
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Mar 2010
Maitry Exports Private Limited Vs Jain Studio Limited
Bombay High Court · (2010) 03 BOM CK 0202
Arbitration and Conciliation Act, 1996 — Section 16, 2(1), 34, 42
High Courts04 Mar 2010Allowed
Ms. Kashmira Kale Vs Mr. Kishorekumar Mohan Kale
Bombay High Court · (2010) 3 ALLMR 226 : (2010) 2 BomCR 522 : (2010) 2 CivCC 398 : (2010) 2 DMC 854 : (2010) 3 RCR(Civil) 334
Civil Procedure Code, 1908 (CPC) — Section 13Hindu Marriage (Amendment) Act, 1956 — Section 1(2), 13(1)
High Courts04 Mar 2010Dismissed
The General Manager (P and A) Hindustan Petroleum Corporation Ltd. Vs The General Secretary, General Employees Association, List of Workmen (1-16) and Shri. A.A. Lad, Presiding Officer, (CGIT) No. 2
Bombay High Court · (2010) 2 BomCR 877 : (2010) 112 BOMLR 1379 : (2010) 4 LLJ 865
Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts04 Mar 2010
Rallis India Limited Vs Assistant Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2010) 232 CTR 143 : (2010) 323 ITR 54 : (2010) 190 TAXMAN 1
Income Tax Act, 1961 — Section 114JB, 115J, 115JA, 115JB, 115JB(2)
High Courts04 Mar 2010Dismissed
Shri Santosh Murari Gauncar Vs Shri Santosh Murari Gauncar and others
Bombay High Court · (2010) 03 BOM CK 0143
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 16(1)
High Courts04 Mar 2010
Ravi Mandalkar Vs Power Grid Corporation of India Limited
Bombay High Court · (2010) 03 BOM CK 0077
High Courts04 Mar 2010
Anil Radhakrishna Wani Vs Income Tax Officer, Commissioner of Income Tax and Union of India (UOI)
Bombay High Court · (2010) 3 BomCR 577 : (2010) 232 CTR 243 : (2010) 323 ITR 564
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 149(1)
High Courts04 Mar 2010
Fatima Domnic Barreto and Others Vs Balsu Ullhas Xetkar and Others
Bombay High Court · (2010) 2 BomCR 867 : (2011) 1 TAC 224
High Courts04 Mar 2010Allowed
Severn Trent Water Purification, Inc. Vs Chloro Controls India Private Ltd. and Others
Bombay High Court · (2010) 3 ALLMR 33 : (2010) 2 BomCR 712 : (2010) 112 BOMLR 2030
Arbitration Act, 1940 — Section 24Arbitration and Conciliation Act, 1996 — Section 44, 45, 5, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3
High Courts04 Mar 2010
Ann Menezes Vs Shahajan Mohammad
Bombay High Court · (2010) CriLJ 3592 : (2011) 1 Crimes 475 : (2011) 1 DMC 683 : (2010) 3 RCR(Criminal) 531
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 3
High Courts03 Mar 2010Dismissed
Datta Charandas Jivne Agesd, Vinayak Bapurao Maraskolhe and Siddarth Ramchandra Nagrale Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 1279
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 307, 34
High Courts03 Mar 2010Dismissed
Shri Harakchand Hirji Shah and Others Vs Vasudev Vaghji Relan and Another
Bombay High Court · (2010) 3 ALLMR 27 : (2010) 2 BomCR 868 : (2010) 112 BOMLR 1153
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts03 Mar 2010
Chief Engineer, Irrigation Department, Gosikhurd Project, Superintending Engineer and Executive Engineer, Chandrapur Medium Project Division No. 1 Vs Aashish Dabhade and State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0201
High Courts03 Mar 2010Allowed
Rajaram Mane Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0197
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52A, 55, 57