High Courts10 Feb 2010Dismissed
Zamir Khan Vs State
Bombay High Court · (2010) CriLJ 4044
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 304, 304A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,583 of 3,665
High Courts10 Feb 2010
Rohan Vaman Savaiker and Others Vs State and Others
Bombay High Court · (2010) CriLJ 2719 : (2011) 6 RCR(Criminal) 299
Criminal Procedure Code, 1973 (CrPC) — Section 133, 135
High Courts10 Feb 2010Allowed
Balkrishna Hiralal Wani Vs Income Tax Officer and Others
Bombay High Court · (2010) 230 CTR 243
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 2(13)
High Courts10 Feb 2010Dismissed
Areva T and D India Ltd. Vs Mr. R. Govindrajan and Others
Bombay High Court · (2010) 3 ALLMR 140 : (2010) 2 BomCR 535
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1Evidence Act, 1872 — Section 101, 102, 103, 106, 58Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2), 5, 7, 7(3)
High Courts10 Feb 2010Dismissed
Sanjay Gondchar Vs The State of Maharashtra
Bombay High Court · (2010) 02 BOM CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 375, 376, 506
High Courts10 Feb 2010
Pradosh Patil and Others Vs State of Maharashtra and The Divisional Commissioner, Nagpur Division
Bombay High Court · (2010) 02 BOM CK 0046
High Courts10 Feb 2010
The State of Maharashtra and Others Vs Sitaram Narayan Patil (since deceased through his L.Rs. Shri Pralhad Sitaram Patil and Others) and Others etc. etc.
Bombay High Court · (2010) 2 ALLMR 508 : (2010) 2 BomCR 366 : (2010) 112 BOMLR 652 : (2010) 2 MhLj 387 : (2010) 3 RCR(Civil) 383
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 110, 115, 141, 152Constitution of India, 1950 — Article 15, 226, 31Land Acquisition Act, 1894 — Section 11, 12, 13A, 15, 18
High Courts10 Feb 2010Dismissed
Smt. H.R. Irani Vs Life Insurance Corporation of India and Another
Bombay High Court · (2010) 2 ALLMR 532 : (2010) 4 BomCR 354 : (2010) 112 BOMLR 1057
Evidence Act, 1872 — Section 101, 106Municipal Corporation Act, 1888 — Section 351, 354APublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2), 5
High Courts10 Feb 2010Allowed
V. Rama Rao Vs Union of India (UOI)
Bombay High Court · (2010) 254 ELT 241
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 132, 135(1)
High Courts09 Feb 2010Dismissed
Bhurya @ Gulab Kale and Sau. Suman @ Gulab Kale (in Jail) Vs The State of Maharashtra
Bombay High Court · (2010) 02 BOM CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Feb 2010Dismissed
Kuldeep Umraosingh Ostwal and Another Vs Chandrakant N. Patel and Others
Bombay High Court · (2010) 112 BOMLR 1161 : (2010) 2 CivCC 414
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts09 Feb 2010Allowed
Tata Engineering and Locomotive Co. Ltd. Vs Commr. of C. Ex.
Bombay High Court · (2010) 256 ELT 56
Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 2, 35G, 35G(1)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 12A
High Courts09 Feb 2010Allowed
Kailash Laxman Khamkar Vs State of Maharashtra
Bombay High Court · (2010) CriLJ 3255 : (2010) 1 Crimes 792 : (2011) 7 RCR(Criminal) 548
Penal Code, 1860 (IPC) — Section 122, 313, 342, 366, 366A
High Courts09 Feb 2010Dismissed
Commissioner of Income Tax Vs Information Architects
Bombay High Court · (2010) 232 CTR 235 : (2010) 322 ITR 1 : (2010) 191 TAXMAN 415
Income Tax Act, 1961 — Section 148, 260A, 40, 40A, 80HHE
High Courts09 Feb 2010Dismissed
Jayawant Dattatraya Murtadak Vs Namdeo Dada Kolhe and Another
Bombay High Court · (2010) 5 BomCR 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 34, Order 21 Rule 34(4), 47
High Courts09 Feb 2010Allowed
Shantabai Patil and Others Vs Bhagwan Patil and Others
Bombay High Court · (2010) 4 BomCR 339 : (2011) 1 MhLj 481
Maharashtra Land Revenue Code, 1966 — Section 143, 143(1), 143(4), 143(5)
High Courts08 Feb 2010
Satyapal Katariya Vs Sanjay Kanjune and Others
Bombay High Court · (2010) 02 BOM CK 0145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, 10, 158Penal Code, 1860 (IPC) — Section 441, 447, 504, 506
High Courts08 Feb 2010
Azmatunnisa Abdul Khalique (Head Teacher in Usmania Urdu Primary School) Vs The State of Maharashtra and Others
Bombay High Court · (2010) 4 BomCR 380 : (2010) 3 MhLj 56 : (2010) 4 SLR 343
Constitution of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 62, 62C(3)
High Courts08 Feb 2010
Purity Techtextile (P) Ltd. Vs Assistant Commissioner of Income Tax and Another
Bombay High Court · (2010) 230 CTR 157 : (2010) 325 ITR 459 : (2010) 189 TAXMAN 21
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 149State Financial Corporations Act, 1951 — Section 29
High Courts08 Feb 2010
Mrs. D'' Souza Vs Mrs. Assumpta D''Souza
Bombay High Court · (2010) 02 BOM CK 0094
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 19, 19(1)