COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,591 of 3,665

High Courts05 Jan 2010Dismissed

Abdul Aziz Lokhandwala Vs Nasir Ali and Others

Bombay High Court · (2010) 3 BC 455 : (2011) 2 CivCC 68 : (2010) 1 Crimes 694 : (2010) 5 RCR(Criminal) 262

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395

Read judgment

High Courts05 Jan 2010

Sub-Area Manager and Another Vs General Manager and Others

Bombay High Court · (2010) 5 BomCR 469

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, 79, 80Constitution of India, 1950 — Article 131, 300, 77Limitation Act, 1963 — Section 21

Read judgment

High Courts05 Jan 2010

Mrs. Charu K. Mehta Vs Chetan P. Mehta, The Charity Commissioner, Maharashtra State and The State of Maharashtra

Bombay High Court · (2010) 2 ALLMR 99 : (2010) 1 BomCR 605 : (2010) 2 MhLj 433

Bombay Public Trusts Act, 1950 — Section 41DBombay Public Trusts Rules, 1951 — Rule 36Constitution of India, 1950 — Article 136, 226, 227

Read judgment

High Courts05 Jan 2010

Chandrashekhar @ Akshya @ Balya Bapurao Telegaonkar Vs The State of Maharashtra

Bombay High Court · (2011) 1 MhLj 1021

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts05 Jan 2010

Shivshahi Punarvasan Prakalp Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2010) 112 BOMLR 396

Read judgment

High Courts05 Jan 2010

Shri Achyut Madhavrao Dhore Vs The State of Maharashtra

Bombay High Court · (2010) 01 BOM CK 0035

Maharashtra Prison (Mumbai Furlough and Parol) Rules, 1959 — Rule 4(4)Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts05 Jan 2010

Agricultural Produce Market Committee and Another Vs Nagnath Jyotiram Ghodke (since deceased) by his heirs and legal representatives

Bombay High Court · (2010) 2 BomCR 21 : (2010) 125 FLR 594 : (2010) 3 LLJ 522 : (2010) 3 SLR 158

Industrial Disputes Act, 1947 — Section 10, 12(5), 33C(2)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 10(1), 29(2), 30A(3), 30A(4), 4(1)

Read judgment

High Courts04 Jan 2010

State of Maharashtra and Another Vs Prabhakar Shivaji Wankhede and Others

Bombay High Court · (2010) 2 ALLMR 136 : (2010) 1 BomCR 641

Read judgment

High Courts04 Jan 2010

Rukminirama Steel Rollings Pvt. Ltd. and Shri B. Raghavendra, Managing Director, Rukminirama Steel Rollings Pvt. Ltd. Vs The Chief Electrical Engineer Electricity Department, Government of Goa, The State of Goa and The Director, Mines and Industries, Government of Goa

Bombay High Court · (2010) 01 BOM CK 0063

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8

Read judgment

High Courts04 Jan 2010Dismissed

Della Developers Private Limited Vs Noble Organics Private Limited and Noble Paints Private Limited

Bombay High Court · (2010) 2 ALLMR 127 : (2010) 2 BomCR 13

Arbitration and Conciliation Act, 1996 — Section 17, 37Specific Relief Act, 1963 — Section 14, 14(1), 14(3)

Read judgment

High Courts04 Jan 2010

Dinesh Jagannath Khandelwal Vs Kundanlal, Smt. Ranibai, Rajesh and Nandlal

Bombay High Court · (2010) 2 ALLMR 588 : (2010) 1 BomCR 728

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts04 Jan 2010Allowed

Balkrishna Nafde and Others Vs The State of Maharashtra and Others

Bombay High Court · (2010) 1 BomCR 626 : (2010) 112 BOMLR 1131 : (2010) 3 MhLj 117

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18, 18(3), 18(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts04 Jan 2010Allowed

Shri Sahadeo Sindhu Sanas and Smt. Draupada Sahadeo Sanas Vs Union of India (UOI)

Bombay High Court · (2011) ACJ 799 : AIR 2010 Bom 67 : (2010) 2 ALLMR 631 : (2010) 2 BomCR 43 : (2010) 2 MhLj 418 : (2011) 7 RCR(Civil) 193

Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1989 — Section 123, 124, 124A

Read judgment

High Courts23 Dec 2009Allowed

Shri Felix D'' Souza Vs Village Panhayat of Morjim and Addl. Director of Panchayats-II

Bombay High Court · (2009) 12 BOM CK 0038

Read judgment

High Courts23 Dec 2009

Goa Tourism Development Corporation Ltd. Vs Shri Nandgopal Kudchadkar

Bombay High Court · (2009) 12 BOM CK 0037

Read judgment

High Courts22 Dec 2009Allowed

Pandurang Mahadeorao Ghongde Vs The Education Officer (Secondary) and Others

Bombay High Court · (2010) 3 BomCR 221

Read judgment

High Courts19 Dec 2009

GKN Sinter Metals Private Limited (formerly known as GKN Sinter Metals Limited) Vs Union of India (UOI) and The Dy. Commissioner of Customs

Bombay High Court · (2010) 112 BOMLR 529 : (2010) 172 ECR 89 : (2010) 249 ELT 481

Contempt of Courts Act, 1971 — Section 2Customs Act, 1962 — Section 142

Read judgment

High Courts19 Dec 2009

Lahu Lakma Bije Vs Kirtikumar Dayalji Kothari and Another

Bombay High Court · (2011) ACJ 591 : (2010) 1 MhLj 973 : (2010) 5 RCR(Civil) 539

Motor Vehicles Act, 1939 — Section 147, 95(1)

Read judgment

High Courts19 Dec 2009

Shri Hasmukh, Shri Aswin and Shri Vinod Seth Vs Ishwarchand Vasisthanarayanchand Jha and Others

Bombay High Court · (2010) CriLJ 1483

Companies (Court) Rules, 1959 — Rule 19(3)Companies Act, 1956 — Section 446, 446(1), 450, 450(1), 450(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

Read judgment

High Courts19 Dec 2009Allowed

Purushottam Bechare (President, Bombay Electric Workers Union) and others Vs Pravin N. Khanolkar and others

Bombay High Court · (2010) 125 FLR 214

Constitution of India, 1950 — Article 226

Read judgment