High Courts02 Feb 2010Dismissed
Abdul Aziz Abdul Rafique Kadri Vs Mohammad Yusuf Shaikh Hussain
Bombay High Court · (2010) 3 ALLMR 61 : (2010) 2 BomCR 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,585 of 3,665
High Courts02 Feb 2010Dismissed
Shri M. Ibrahim Vs Shri Gurudas H. Borkar and The State of Goa
Bombay High Court · (2010) 4 BC 482
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts02 Feb 2010Allowed
Smt. Shaila Pradeep Patil and Others Vs The State of Maharashtra, Sunil Dusane and Shri Sukhdeo Amrat Patil
Bombay High Court · (2010) 02 BOM CK 0034
Bombay Village Panchayats Act, 1958 — Section 178Penal Code, 1860 (IPC) — Section 192, 34, 415, 420, 463
High Courts01 Feb 2010Dismissed
The Secretary to Government, State of Maharashtra, P.W.D., Superintending Engineer, P.W.D, The Executive Engineer, P.W.D. Special Project, (Agricultural and Construction Division) and Deputy Engineer, P.W.D. Sub-division Vs Shri Baliram Kawaduji Shivarhuke
Bombay High Court · (2010) 3 BomCR 116 : (2010) 112 BOMLR 2142 : (2010) 125 FLR 204
Constitution of India, 1950 — Article 226, 227, 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32
High Courts01 Feb 2010Dismissed
Commissioner of Customs Vs Viraj Impex Ltd.
Bombay High Court · (2017) 346 ELT 188
High Courts01 Feb 2010
Satish Haribhau Sapate Vs President and Others
Bombay High Court · (2010) 5 BomCR 792
High Courts01 Feb 2010Dismissed
Mrs. Zainab Bte Yousuf and Tetsyo Hiryama, Japanese National Vs The State of Maharashtra and Union of India (UOI)
Bombay High Court · (2010) 112 BOMLR 632 : (2010) 1 Crimes 848 : (2011) 7 RCR(Criminal) 755
Constitution of India, 1950 — Article 21, 226, 37, 41
High Courts01 Feb 2010Allowed
Surendra Sribali Sahu Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 576
Criminal Procedure Code, 1973 (CrPC) — Section 221(5), 313Penal Code, 1860 (IPC) — Section 114, 149, 201, 302, 34
High Courts01 Feb 2010Dismissed
State of Maharashtra Vs Dhananjay Laxmanrao Bhagat, Pravin Laxmanrao Sulokar and Ritesh Raju Tadavi
Bombay High Court · (2010) 112 BOMLR 590 : (2010) CriLJ 1987
Penal Code, 1860 (IPC) — Section 304A
High Courts01 Feb 2010
Grasim Industries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2010) 112 BOMLR 738 : (2010) 229 CTR 347 : (2010) 321 ITR 92 : (2010) 188 TAXMAN 327
Income Tax Act, 1961 — Section 256(1), 263, 41(1), 80HHC(3)
High Courts29 Jan 2010Dismissed
Dashrath Narayan Shinde (deceased through Legal Heirs Miss Kalpana Dashrath Shinde) and Others Vs Laxman Gangaram Ghag (deceased through Legal Heirs Ravindra Laxman Ghag and Kishore Laxman Ghag) and Others
Bombay High Court · (2010) 3 ALLMR 149 : (2010) 3 BomCR 641
Transfer of Property Act, 1882 — Section 54, 9
High Courts29 Jan 2010Dismissed
Cimco Birla Ltd. Vs Rowena Lewis
Bombay High Court · (2010) 2 LLJ 806
High Courts29 Jan 2010Dismissed
State of Maharashtra Vs Ketan Enterprises and Another
Bombay High Court · (2010) 30 VST 356
Bombay Sales Tax Act, 1959 — Section 32, 33, 33(2), 35, 35(1)
High Courts29 Jan 2010Dismissed
The State of Maharashtra Vs Dr. Rajendra Jaiswal
Bombay High Court · (2010) CriLJ 3603
Penal Code, 1860 (IPC) — Section 304, 304A, 315, 337
High Courts29 Jan 2010
Bank of India Vs Shashank P. Ingle
Bombay High Court · (2010) 4 BC 258 : (2010) 3 BomCR 156
Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Contract Act, 1872 — Section 74
High Courts28 Jan 2010Dismissed
Bipinchandra Thombre, Sau. Sulochana Thombre and Nitin Chincholkar Vs The State of Maharashtra and Others Gaus Qureshi and Others Vs The State of Maharashtra and Others Venkat Hajare and Others Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 BomCR 656 : (2010) 112 BOMLR 1237
Constitution of India, 1950 — Article 14, 19(1), 243TMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 9A
High Courts28 Jan 2010Allowed
Shivappa Mallappa Isapure and Maharudra Mallappa Isapure (Deceased by his legal representatives Sonabai Maharudra Isapure) Vs Ganpat Mallappa Isapure, Shankar Mallappa Isapure, Sadashiv Mallappa Isapure and Smt. Chandrabai Mallappa Isapure
Bombay High Court · (2010) 2 ALLMR 804 : (2010) 2 BomCR 672
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 22
High Courts28 Jan 2010
Mr. Suresh Narvekar Vs State of Goa
Bombay High Court · (2010) 112 BOMLR 1265 : (2010) CriLJ 2007
Constitution of India, 1950 — Article 21Goa Childrens Act, 2003 — Section 2, 30, 35, 8(2)Penal Code, 1860 (IPC) — Section 304, 304A, 376, 435, 435A
High Courts28 Jan 2010
Shirish Harshavadan Shah Vs Deputy Director, E.D.
Bombay High Court · (2010) 254 ELT 259
High Courts28 Jan 2010Allowed
Ramkrishna Rajaram Raut and Others Vs Narayan Limbaji Raut and Others
Bombay High Court · (2010) 3 ALLMR 718 : (2010) 3 BomCR 668
Limitation Act, 1963 — Article 58, 10, 11, 12, 13