High Courts17 Feb 2010Dismissed
Angel Broking Limited Vs Pushpa Jain
Bombay High Court · (2010) 02 BOM CK 0078
Arbitration and Conciliation Act, 1996 — Section 34
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,581 of 3,665
High Courts17 Feb 2010Dismissed
Shivaji @ Shiva Shrimant Sonawane Vs State of Maharashtra
Bombay High Court · (2010) 02 BOM CK 0068
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 326, 34, 452
High Courts17 Feb 2010
Bharatiya Bhavan Cooperative Housing Society Limited and Another Vs Smt. Krishna H. Bajaj and Others
Bombay High Court · (2010) 2 BomCR 587
Contract Act, 1872 — Section 15, 19, 2, 21, 23Hindu Womens Right to Property Act, 1937 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 22, 23
High Courts17 Feb 2010Dismissed
Neelam Dadasaheb Shewale Vs Dadasaheb Bandu Shewale
Bombay High Court · (2010) 2 ALLMR 529 : (2010) 2 BomCR 575 : (2010) 112 BOMLR 646 : (2010) 2 CivCC 759 : (2010) 1 DMC 344 : (2010) 3 RCR(Civil) 331
Bar Councils Act, 1926 — Section 8Bombay Pleaders Act, 1920 — Section 9Family Courts Act, 1984 — Section 13, 7
High Courts17 Feb 2010Allowed
Mrs. M.G. Khandagale Vs The State of Maharashtra and Others
Bombay High Court · (2010) 02 BOM CK 0016
Constitution of India, 1950 — Article 14, 15, 16, 226, 234Maharashtra Welfare Officers (Duties, Qualifications and Conditions of Service) Rules, 1966 — Rule 3(1)
High Courts17 Feb 2010
Maharashtra Housing and Area Development Authority Vs The Maharashtra State Human Rights Commission and Others
Bombay High Court · AIR 2010 Bom 104 : (2010) 3 ALLMR 186 : (2010) 2 BomCR 560 : (2010) 3 MhLj 44
Constitution of India, 1950 — Article 13(1), 17(1), 17(2), 19(1), 21Contract Act, 1872 — Section 2(a), 56, 7Land Acquisition Act, 1894 — Section 17(1A), 23(1)
High Courts17 Feb 2010
Bharati Naik Vs Ravi Ramnath Halarnkar and Another
Bombay High Court · (2011) 3 DMC 747
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 258Penal Code, 1860 (IPC) — Section 498A
High Courts16 Feb 2010
Adani Power Maharashtra Limited Vs The Superintending Engineer, Nagpur Region, Industries Energy and Labour Department and The Executive Engineer, Maharashtra State Electricity Distribution Company Limited, O and M Division
Bombay High Court · (2010) 2 ALLMR 581 : (2010) 4 BomCR 842 : (2010) 3 MhLj 71
Electricity Act, 2003 — Section 126, 127, 127(1), 127(3)
High Courts16 Feb 2010
The Divisional Controller, Maharashtra State Road Transport Corporation Vs Sambhaji Pawar
Bombay High Court · (2010) 126 FLR 525
Bombay State Transport Regulation — Regulation 16, 61Industrial Disputes Act, 1947 — Section 17B, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44, 59
High Courts16 Feb 2010Dismissed
VPK Urban Co-operative Credit Society Ltd. Vs Shaikh Recnoddin Mohammed and Another
Bombay High Court · (2010) 3 BC 562
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Feb 2010Dismissed
State of Maharashtra Vs Sheikh Ilias Sheikh Yusuf and Others
Bombay High Court · (2010) CriLJ 4038 : (2011) 6 RCR(Criminal) 258
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221, 221(1), 221(2), 300, 300(1)Explosive Substances Act, 1908 — Section 4, 5
High Courts16 Feb 2010Dismissed
The State of Maharashtra Vs Subhash Chikare
Bombay High Court · (2010) 02 BOM CK 0082
Penal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts16 Feb 2010Dismissed
Ramkrishna Urban Cooperative Credit Society Ltd. Vs Shri Rajendra Bhagchand Warma
Bombay High Court · (2010) 2 BC 481 : (2011) 6 RCR(Criminal) 2335
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Limitation Act, 1963 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts16 Feb 2010
Shyamrao Borghare Vs Narendramal Bafna, O/A Director, Coventry Spring Engineering Company Limited
Bombay High Court · (2010) 3 BC 633 : (2010) 3 CivCC 226
Criminal Procedure Code, 1973 (CrPC) — Section 397(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts16 Feb 2010Dismissed
The Commissioner of Income Tax Vs Lokmat Newspapers Pvt. Ltd.
Bombay High Court · (2010) 230 CTR 521 : (2010) 322 ITR 43 : (2010) 189 TAXMAN 370
Income Tax Act, 1961 — Section 260A, 28, 43, 43(5), 72(2)
High Courts16 Feb 2010
Ms. Adhyaatmam Bhamini Vs Mr. Jagdish Ambalal Shah
Bombay High Court · (2010) 02 BOM CK 0051
High Courts16 Feb 2010
The National Insurance Co. Ltd. Vs Dayanand Margeppa Pedde, Prakash Dhanraj Soniminde and Sudhakar Baburao Shinde
Bombay High Court · (2011) ACJ 1499 : (2010) 3 ALLMR 159 : (2010) 2 BomCR 627 : (2010) 112 BOMLR 677
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1)Motor Vehicles (Amendment) Act, 1994 — Section 147, 46Motor Vehicles Act, 1939 — Section 95, 95(1)
High Courts16 Feb 2010Dismissed
Dnyandeo P. Shinde Vs Mahindra and Mahindra and Another
Bombay High Court · (2010) 125 FLR 235 : (2010) 2 LLJ 577
High Courts15 Feb 2010
Mohammad Murtuza Mohammad Yusuf Vs Gulam Nabi Abdul Rehman and State of Maharashtra
Bombay High Court · (2010) 3 BC 545 : (2010) 3 CivCC 245
Evidence Act, 1872 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts15 Feb 2010Allowed
Madhusudan Govindrao Trivedi Vs UCO Bank and Others
Bombay High Court · (2010) 126 FLR 597 : (2010) 4 LLJ 143