High Courts28 Jan 2010Allowed
Shubhangi Anil Gawande and Another Vs Additional Collector and Others
Bombay High Court · (2010) 6 BomCR 343
Bombay Village Panchayats Act, 1958 — Section 36
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,586 of 3,665
High Courts28 Jan 2010Dismissed
Smt. Kusum Ulhas Desai and Shri Ulhas Desai Vs Shri Exaltation Santa Cruz Fernandes and Others
Bombay High Court · (2010) 01 BOM CK 0007
High Courts27 Jan 2010Dismissed
Commissioner of Customs (General), Mumbai Vs Rajan Virji and Co.
Bombay High Court · (2012) 283 ELT 354
Customs Act, 1962 — Section 129(1), 129A, 130
High Courts27 Jan 2010
Shriniwas Vs Zilla Parishad, Chandrapur and another
Bombay High Court · (2010) 125 FLR 927
High Courts27 Jan 2010Dismissed
Mr. Kanchan Chodankar Vs State
Bombay High Court · (2010) 01 BOM CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 2010
Shiv-Vani Oil and Gas Exploration Services Ltd. Vs C.C. (I)
Bombay High Court · (2010) 254 ELT 42
High Courts27 Jan 2010Dismissed
Dilip Vasant Sawant Vs The State of Maharashtra
Bombay High Court · (2010) 01 BOM CK 0072
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 498A
High Courts27 Jan 2010Allowed
Ranjit Hande, Executive Engineer, Public Works Department, Latur Division Vs The State of Maharashtra, The Dy. Superintendent of Police, The Police Inspector and Rohidas Kamble
Bombay High Court · (2010) 01 BOM CK 0048
Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts27 Jan 2010Dismissed
Commr. of Cus. (Preventive) Vs LKP Merchant Financing Ltd.
Bombay High Court · (2010) 254 ELT 615
Customs Act, 1962 — Section 120, 121, 130, 22(2)
High Courts27 Jan 2010
Commissioner of Customs (Import) Vs Wartsila India Ltd.
Bombay High Court · (2010) 254 ELT 406
High Courts26 Jan 2010Dismissed
Tirath Engineers Vs Union of India (UOI) and Another
Bombay High Court · (2010) 6 BomCR 346
Arbitration Act, 1940 — Section 34, 48English Arbitration Act, 1996 — Section 84(1)
High Courts25 Jan 2010Dismissed
Suraj Bhaskar Nikhar and Another Vs Chief General Manager (IR) Western Coal Fields Ltd. and Others
Bombay High Court · (2010) 2 BomCR 655
High Courts25 Jan 2010Allowed
Vishnupant Khaire Vs Kailash Madan
Bombay High Court · (2010) 4 BC 381 : (2010) 3 BomCR 644 : (2010) 112 BOMLR 564 : (2010) CriLJ 2166 : (2010) 3 MhLj 259 : (2011) 6 RCR(Criminal) 194
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 2Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 146
High Courts25 Jan 2010
Ku. Vijaya Deorao Nandanwar Vs The State of Maharashtra, Tribal Development Department, Vice-Chairman and Joint Commissioner, Scheduled Tribe Caste Certificate Scrutiny Committee and Chief Officer, Municipal Council
Bombay High Court · (2010) 3 ALLMR 202 : (2010) 2 BomCR 666 : (2010) 2 MhLj 424
High Courts25 Jan 2010Dismissed
Platinum Exports Vs Union of India (UOI)
Bombay High Court · (2010) 254 ELT 275
Customs Act, 1962 — Section 127(7)
High Courts25 Jan 2010Dismissed
Shital Baburao Chaudhary Vs State of Maharashtra and Others
Bombay High Court · (2010) 2 BomCR 738
Consumer Protection Act, 1986 — Section 16(1)(B)
High Courts25 Jan 2010Dismissed
Latesh Subhash Kadam Vs Neesha Latesh Kadam
Bombay High Court · (2010) 3 BomCR 625 : (2010) 2 CivCC 519
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts22 Jan 2010
National Insurance Co. Ltd. Vs Muktiyar Ismail Shaikh and Others
Bombay High Court · (2012) ACJ 511
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 285, 286, 304A, 337, 338
High Courts22 Jan 2010Dismissed
Anup Jagdish Agarwal Vs Nilkunj Lalit Shah and Others
Bombay High Court · (2010) 4 BC 181 : (2010) 3 BomCR 167 : (2010) 3 CivCC 330 : (2010) 3 RCR(Civil) 331 : (2010) 3 RCR(Civil) 310 : (2010) 3 RCR(Criminal) 331
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 14, 142, 29
High Courts22 Jan 2010Dismissed
VSP Acqua Mist Fire Private Limited Vs Maharashtra State Electricity Transmission Co. Limited and Others
Bombay High Court · (2010) 6 BomCR 414
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Bombay Reorganisation Act, 1960 — Section 41Constitution of India, 1950 — Article 143(1), 226(2)