COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,598 of 3,665

High Courts03 Dec 2009Dismissed

Chandrakant Pise, Smt. Kamal Sadashiv Gaidhane, Smt. Laxmi Sujit Bagade and Rameshwar Rushiya Vs The Collector, The Municipal Council, Arvind Lodhi and Ujjwalkumar Wasudeorao Bagde

Bombay High Court · (2010) 1 BomCR 125 : (2010) 1 MhLj 268

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 15, Order 7 Rule 15(1), Order 7 Rule 15(2), Order 7 Rule 15(3), Order 7 Rule 15(4)Constitution of India, 1950 — Article 101(2), 122, 141, 191(2), 212Maharashtra Local Authority Members Disqualification Act, 1986 — Section 10, 3, 3(1), 7

High Courts03 Dec 2009

Bharat Petroleum Corporation Ltd. Vs Ramesh R. Passi and Another

Bombay High Court · (2010) 1 BomCR 686

Industrial Disputes Act, 1947 — Section 11A

High Courts03 Dec 2009

Yeshwant Bhaduji Ghuse Vs Vithobaji Laxman Ladekar

Bombay High Court · (2010) 2 ALLMR 694 : (2010) 3 BomCR 373

Civil Procedure Code Amendment Act, 1976 — Order 26 Rule 9Evidence Act, 1872 — Section 36, 83

High Courts02 Dec 2009Allowed

Mrs. X Vs Mr. Y

Bombay High Court · (2010) 1 CivCC 813 : (2011) 6 RCR(Criminal) 1805

Hindu Marriage Act, 1955 — Section 13(l)(b), 13(l)(ia), 13(l)(ib)

High Courts02 Dec 2009Dismissed

Dr. Anjali C. Dhamangaonkar Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2010) 2 ALLMR 332 : (2010) 1 BomCR 102 : (2010) 112 BOMLR 342 : (2010) 3 MhLj 220

Constitution of India, 1950 — Article 226, 227

High Courts02 Dec 2009Dismissed

Mohd. Izaz Abdul Rafique Vs Additional Commissioner and Others

Bombay High Court · (2010) 2 ALLMR 355 : (2010) 1 BomCR 77

Bombay Village Panchayats Act, 1958 — Section 182, 182(1), 182(4), 182(5)

High Courts02 Dec 2009

Rajendra @ Raju Netrapal Walmiki Vs The State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0075

Bombay Police Act, 1951 — Section 135, 37(1), 37(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 307, 394, 397, 398

High Courts02 Dec 2009Dismissed

Manoj Manwatkar Vs State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 209Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34

High Courts01 Dec 2009

The Commissioner of Income Tax Vs Mr. Salman Khan

Bombay High Court · (2009) 12 BOM CK 0147

Income Tax Act, 1961 — Section 143(2), 143(3), 147, 292B, 292BB

High Courts01 Dec 2009

Khatri Film Enterprises and Others Vs Vijay Cycle Stores and Others

Bombay High Court · (2010) 2 ALLMR 722 : (2010) 1 BomCR 71 : (2010) 112 BOMLR 1089

High Courts01 Dec 2009Allowed

Shrimant Murlidhar Magar and Ganpat Laxman Shinde Vs The State of Maharashtra

Bombay High Court · (2010) 1 ALLMR 883 : (2010) 1 BomCR 72

Constitution of India, 1950 — Article 14, 16, 226, 227Maharashtra Public Services (Subordinate) Selection Boards (Repeal) Act, 1984 — Section 4

High Courts01 Dec 2009

Ramesh Namdeorao Khedkar Vs The Secretary, Shriram Shikshan Sanstha, The Education Officer and Gajanan Onkar Chadhary, Assistant Teacher, Shriram Vidyalaya

Bombay High Court · (2009) 12 BOM CK 0076

Maharashtra Public Services (Subordinate) Selection Boards (Repeal) Act, 1984 — Section 9Penal Code, 1860 (IPC) — Section 294, 506

High Courts01 Dec 2009

The Maharashtra State Electricity Distribution Company Ltd. Vs Suryalaxmi Cotton Mills Ltd. and The Consumer Grievance Redressal Forum

Bombay High Court · (2010) 2 ALLMR 341 : (2010) 2 BomCR 101

Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 5Electricity Act, 2003 — Section 43, 43(1), 43(2), 45, 45(4)

High Courts01 Dec 2009

Manoj Bhimrao Wankhede, Sau. Veena Naik and Sau. Ramabai Wankhede Vs State of Maharashtra and Sau. Sandhya Manoj Wankhede

Bombay High Court · (2010) 1 DMC 316

Criminal Procedure Code, 1973 (CrPC) — Section 125, 149, 482Penal Code, 1860 (IPC) — Section 304B, 34, 420, 494, 498A

High Courts01 Dec 2009Dismissed

Vinod Panjabrao Patil Vs Indu Patil

Bombay High Court · (2010) 1 BomCR 81 : (2010) 3 RCR(Civil) 419 : (2010) 5 RCR(Criminal) 107

Criminal Procedure Code, 1973 (CrPC) — Section 125, 65, 74

High Courts01 Dec 2009Allowed

Ku. Shobha Gangaram Guhe (Shobha Babanrao Khandpasole) Vs Deputy Director of Education, Amravati Division, Education Officer, Presiding Officer School Tribunal and Prudential Education Society

Bombay High Court · (2009) 12 BOM CK 0029

Maharashtra Public Services (Subordinate) Selection Boards (Repeal) Act, 1984 — Section 9

High Courts01 Dec 2009Dismissed

Smt. Gangabai Itankar Vs Shri Buzurkar Ram Nandir Trust, Nagar Vikas Cooperative Housing Society Ltd. and The Presiding Officer, Maharashtra Revenue Tribunal

Bombay High Court · (2010) 1 BomCR 43 : (2011) 5 RCR(Civil) 82

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 19, 20, 54, 54(1)Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 — Section 20, 54

High Courts01 Dec 2009Dismissed

The Ahmednagar Municipal Council Vs Dullabhadas Haridas Patel and Others

Bombay High Court · (2010) CriLJ 2155 : (2010) 2 Crimes 175 : (2011) 6 RCR(Criminal) 1539

Prevention of Food Adulteration (Amendment) Rules, 1993 — Rule 47Prevention of Food Adulteration Act, 1954 — Section 14A, 19, 2, 23Prevention of Food Adulteration Rules, 1955 — Rule 14

High Courts30 Nov 2009

Haridas Kharbadkar and Others Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 3298

Criminal Procedure Code, 1973 (CrPC) — Section 237, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3, 3(1)

High Courts30 Nov 2009Dismissed

Sopan Suresh Sonavane and Ram Suresh Sonavane Vs The State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 307