COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,590 of 3,665

High Courts11 Jan 2010Dismissed

Kum. Shweta Kesarinath Shivdikar Vs State of Maharashtra and Others

Bombay High Court · (2010) 3 BomCR 804 : (2010) 2 MhLj 490

Births, Deaths and Marriages Registration Act, 1886 — Section 20, 27, 9Constitution of India, 1950 — Article 141, 142Evidence Act, 1872 — Section 114

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High Courts11 Jan 2010Dismissed

Anup Avinash Varadpande Vs Anusha Anup Varadpande

Bombay High Court · (2010) 2 ALLMR 618 : (2010) 2 BomCR 10 : (2010) 3 CivCC 142 : (2010) 2 DMC 3

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24

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High Courts11 Jan 2010Allowed

Gopalkrishna Ganpat Gulve (deceased through his L.Rs. Smt. Sindhu Gopalkrishna Gulve and Others) and Prabhakar Gangadhar Gulawe Vs Shobhachand Raychand Firodiya

Bombay High Court · (2010) 2 BomCR 691 : (2010) 3 MhLj 112

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts08 Jan 2010

Capt. S.C. Mathur & Anr Vs M/s. Elektronik Lab & Ors

Bombay High Court · (2010) 01 BOM CK 0131

Code Of Criminal Procedure, 1973 — Section 190, 200, 201, 202, 202(1), 202(2), 460, 461, 462, 463, 464, 465Negotiable Instruments Act, 1881 — Section 138Evidence Act, 1872 — Section 4

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High Courts08 Jan 2010Dismissed

Mohan Jagannath Salunke Vs The Chief Executive Officer, Zilla Parishad, The Commissioner, Nashik Division and The State of Maharashtra

Bombay High Court · (2010) 01 BOM CK 0089

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts08 Jan 2010Dismissed

Ganpat Nadekar (Now in Jail) Vs The State of Maharashtra

Bombay High Court · (2010) 1 Crimes 765

Penal Code, 1860 (IPC) — Section 354, 366

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High Courts08 Jan 2010Dismissed

Asarm Pawar Vs The Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2010) 2 BomCR 47

Industrial Disputes Act, 1947 — Section 11A

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High Courts08 Jan 2010Allowed

National Heart Centre and Hypertension Clinic Vs C.C. (General), I.G.I. Airport

Bombay High Court · (2010) 254 ELT 49

Customs Act, 1962 — Section 111(O), 112, 124, 125, 125(2)

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High Courts07 Jan 2010Allowed

Mohan Rocky Springwater Breweries Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 253 ELT 387

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High Courts07 Jan 2010Dismissed

The Executive Engineer, Palkhed Canal Division Vs Shri Pandharinath Chindu Kale

Bombay High Court · (2010) 2 BomCR 56 : (2010) 125 FLR 107 : (2010) 3 LLJ 564 : (2010) 2 MhLj 321 : (2010) 3 SLR 122

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F, 25J

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High Courts07 Jan 2010Dismissed

Sunil D. Thaware Vs State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 391

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 376

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High Courts07 Jan 2010

In Re: Europlast India Ltd.

Bombay High Court · (2010) 112 BOMLR 281 : (2010) 158 CompCas 390 : (2010) 99 SCL 91

Companies Act, 1956 — Section 192A, 193, 391, 391(4), 392Negotiable Instruments Act, 1881 (NI) — Section 138Transfer of Property Act, 1882 — Section 53

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High Courts07 Jan 2010

Kuppaiyandu Muthu Rajan Vs Dhanraj H. Rathod

Bombay High Court · (2011) 1 BC 598 : (2011) 7 RCR(Criminal) 1909

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Jan 2010

R.V. Bhasin Vs State of Maharashtra and Marine Drive Police Station Indian Union Muslim League and Others

Bombay High Court · (2010) 112 BOMLR 154 : (2012) CriLJ 1375 : (2012) 2 KLT 69 (SN) : (2010) 1 RCR(Criminal) 694

Bombay Police Act, 1951 — Section 59Constitution of India, 1950 — Article 19, 19(1), 19(2), 226Criminal Law (Amendment) Act, 1961 — Section 2, 4(1)

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High Courts06 Jan 2010

Western Coalfields Ltd. Vs Subhash Dhondopant Deshmukh and State of Maharashtra

Bombay High Court · (2010) 2 ALLMR 74 : (2010) 1 BomCR 642 : (2010) 3 MhLj 156

Land Acquisition Act, 1894 — Section 28A, 4

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High Courts06 Jan 2010Dismissed

The Commissioner of Income Tax-25 Vs Gopal Purohit

Bombay High Court · (2010) 228 CTR 582 : (2011) 336 ITR 287 : (2010) 188 TAXMAN 140

Income Tax Act, 1961 — Section 260A

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High Courts06 Jan 2010Allowed

The Home for Aged and Handicapped Vs The State of Maharashtra, Social Welfare, Cultural and Sports Department and The District Social Welfare Officer

Bombay High Court · (2010) 2 ALLMR 779 : (2010) 2 BomCR 35 : (2010) 112 BOMLR 748 : (2010) 2 MhLj 374 : (2010) 3 SLR 548

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 51, 56(4)

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High Courts06 Jan 2010Allowed

Dattatraya Layappa Koli (Since deceased by his heirs and dependents) (Smt. Meena Dattatraya Koli and Others) Vs Maharashtra State Electricity Distribution Company

Bombay High Court · (2010) 3 ALLMR 896 : (2010) 2 BomCR 51 : (2010) 2 MhLj 129

Workmens Compensation Act, 1923 — Section 4(A)(3)

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High Courts06 Jan 2010Dismissed

Janta Shikshan Prasarak Mandal Vs The Industrial Court, Smt. Chandrabai and Smt. Kamlabai Chaware

Bombay High Court · (2010) 2 BomCR 39 : (2010) 125 FLR 96 : (2010) 2 MhLj 289 : (2010) 3 SLR 527

Constitution of India, 1950 — Article 14, 226, 227Equal Remuneration Act, 1976 — Section 2, 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 4, 4(1)

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High Courts05 Jan 2010

Karan Dileep Nevatia Vs The Union of India (UOI), The State of Maharashtra and The Collector of Mumbai (City)

Bombay High Court · (2010) 2 ALLMR 81 : (2010) 1 BomCR 588 : (2010) 112 BOMLR 127 : (2010) 172 ECR 1

Bombay Prohibition Act, 1949 — Section 139(1), 143(2), 3, 58AConstitution of India, 1950 — Article 14, 19(1), 19(5), 226, 245General Clauses Act, 1897 — Section 3(29)

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