COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,597 of 3,665

High Courts05 Dec 2009Dismissed

Shri Ganpat R. Palni and Dnyneshwar Mandrekar Vs State of Goa and Others

Bombay High Court · (2010) 1 BomCR 45

Constitution of India, 1950 — Article 187, 187(3), 311Goa Delegation of Financial Rules, 1997 — Rule 10Land Acquisition Act, 1894 — Section 4, 6, 7

High Courts05 Dec 2009Dismissed

Smt. Nikita Badkar Vs State of Goa and Others

Bombay High Court · (2010) 2 BomCR 814

Constitution of India, 1950 — Article 187, 187(3), 309Goa Legislature Secretariat (Recruitment and Conditions of Service) Rules, 1988 — Rule 3

High Courts05 Dec 2009Dismissed

Pandurang Vithal Kevne Vs Bharat Sanchar Nigam Ltd. (Telecom Factory), Mumbai and Another

Bombay High Court · (2010) 124 FLR 720

Industrial Disputes Act, 1947 — Section 10(1)(d)

High Courts05 Dec 2009

Acknur Constructions Pvt. Ltd. Vs Sweety Rajendra Agarwal and Others

Bombay High Court · (2010) 2 ALLMR 858 : (2010) 1 BomCR 15 : (2010) 112 BOMLR 844

Constitution of India, 1950 — Article 43

High Courts05 Dec 2009

Vilas Siddharth Sirsat Vs The State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0011

Bombay Police Act, 1951 — Section 56, 60

High Courts05 Dec 2009

Krushna Wasudeorao Ambekar and Others Vs State of Maharashtra and Others

Bombay High Court · (2010) 2 ALLMR 698 : (2010) 1 BomCR 110

High Courts05 Dec 2009Dismissed

Nijamuddin Abdul Aziz Khan and Another Vs Hemant Agencies Firm

Bombay High Court · (2010) 2 ALLMR 696 : (2010) 3 BomCR 687

High Courts04 Dec 2009

Mr. Ashok K. Parab, House No. 1154, Adan Wada, Madkai, Post Mardol, Goa, Sitakant K. Parab, F/3, Peace Heaven, B-Building, Near Corporation Bank, Alto Porvorim, Bardez, Goa, Chandrakant L. Parab, Tank, Revora, Bardez, Goa and Marshal Silveira, Bela Vista Wado, Sirsaim, Bardez, Goa Vs The State of Goa and The Administrator of Comunidades, Mapusa, Goa

Bombay High Court · (2009) 12 BOM CK 0146

Constitution of India, 1950 — Article 125(1), 183, 42

High Courts04 Dec 2009

Ajit Shankarrao Deshmukh and Others Vs Joint Charity Commissioner and Others

Bombay High Court · (2010) 2 ALLMR 250 : (2010) 1 BomCR 706

Bombay Public Trusts Act, 1950 — Section 2(18), 2(8), 41D, 41D(1), 41D(4)

High Courts04 Dec 2009

Infrastructure Leasing and Financial Services Ltd. Vs Vijaya V. Prabhu

Bombay High Court · AIR 2010 Bom 72 : (2010) 5 BomCR 251 : (2010) 112 BOMLR 355

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Contract Act, 1872 — Section 128

High Courts04 Dec 2009Allowed

Ravindra Singh Ahluwalia of Mumbai Indian Inhabitant, Director, Mukat Pipes Limited Vs Sandeep Kaur Ahluwalia of Mumbai India Inhabitant, Mukat Pipes Limited and Kuljinder Singh Ahluwalia of Mumbai Indian Inhabitant Director, Mukat Pipes Limited

Bombay High Court · (2010) 2 BomCR 79 : (2010) 154 CompCas 228

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 21, 37, 38Companies (Court) Rules, 1959 — Rule 6

High Courts04 Dec 2009

Chief Secretary, State of Goa, Secretariat Building, Porvorim, Bardez Goa, Conservator of Forest, Forest Department, Junta House, Panaji Goa and Range Forest Officer, Forest Office, Khairicate, Sanguem Goa Vs Mr. Minguel Francisco Fernandes and Mrs. Sandra Fernandes

Bombay High Court · (2009) 12 BOM CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Forest Act, 1927 — Section 3, 4

High Courts03 Dec 2009Dismissed

Union of India (UOI) Vs Cus. and C. Ex. Steel. Commission

Bombay High Court · (2010) 254 ELT 647

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Customs Act, 1962 — Section 127B

High Courts03 Dec 2009Dismissed

Pundalik Haribhau Chandekar Vs Jagdish Dadaji Bind

Bombay High Court · (2010) 2 ALLMR 260 : (2010) 1 BomCR 114 : (2010) 112 BOMLR 1013 : (2010) 3 MhLj 292

Bombay Court Fees Act, 1958 — Section 6(1)Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 33, 33(1), 33(2), 34, 34(1)

High Courts03 Dec 2009

Mohan Mankar and Madan Mankar Vs The State of Maharashtra and Smt. Rashmi Mankar

Bombay High Court · (2009) 12 BOM CK 0118

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13

High Courts03 Dec 2009Allowed

Nagoraoji Amrutrao Bhoyar and Others Vs The Commissioner and Director of Land Records and Others

Bombay High Court · (2010) 2 ALLMR 329 : (2010) 1 BomCR 98

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 20, 21, 21(3), 27, 31Maharashtra Regional and Town Planning Act, 1966 — Section 113, 40

High Courts03 Dec 2009Allowed

Pravin Dehankar, Madhukar Dehankar, Smt. Madhuri Dehankar and Sau. Kalpana Mahadule Vs The State of Maharashtra and Smt. Sarika Dehankar

Bombay High Court · (2009) 12 BOM CK 0080

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13(B), 13(I)

High Courts03 Dec 2009

Smt. Narmada Govind Kamble and etc. Vs State of Maharashtra

Bombay High Court · (2010) CriLJ 1220 : (2010) 7 RCR(Criminal) 110

Criminal Procedure Code, 1973 (CrPC) — Section 428Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 34, 366A, 368, 372, 373

High Courts03 Dec 2009Dismissed

Dilip Venilal Maniar an Indian inhabitant Vs Rameshbhai Venilal Maniar, an Indian inhabitant, Harshadrai Jagannath Maniar, Arbitrator, Kiranbhai Doshi, Arbitrator and Ramniklal Doshi, Arbitrator

Bombay High Court · (2009) 12 BOM CK 0040

Arbitration and Conciliation Act, 1996 — Section 34Succession Act, 1925 — Section 213

High Courts03 Dec 2009

Shaligram Ramaji Dhekale and Smt. Babybai Shaligram Dhekale Vs Ravindra Manikrao Khadse, Damodhar Gajananrao Ingole and Oriental Insurance Company Limited

Bombay High Court · (2010) 1 BomCR 55 : (2010) 3 MhLj 207

Motor Vehicles Act, 1988 — Section 163A