COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,599 of 3,665

High Courts30 Nov 2009Allowed

Chhatrapati Shahu Education Society and The Principal, Akot Krishi Vidyalaya and Junior College Vs Ramkrishna Savarkar and The Deputy Director of Education

Bombay High Court · (2010) 5 SLR 66

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2), 5(4), 5(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(7), 9(9)

High Courts30 Nov 2009Dismissed

Kashinath Jairam Shetye Vs The State of Goa and The Chief Electrical Engineer, Department of Electricity, Government of Goa

Bombay High Court · (2009) 11 BOM CK 0063

High Courts30 Nov 2009

Anand Lakshmi Enterprises Vs Vasant Balu Mhatre of Raigad and Others

Bombay High Court · (2009) 11 BOM CK 0058

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Article 58

High Courts30 Nov 2009Allowed

Mr. Caetano Rosario Furtado alias Mr. Jacob Furtado Vs Secretary/Sarpanch, Village Panchayat of Cana-Benaulim, Deputy Director of Panchayat and Additional Director of Panchayat-I

Bombay High Court · (2009) 11 BOM CK 0045

High Courts30 Nov 2009Dismissed

Mohd. Farroque Vs State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 273, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 498, 498A

High Courts27 Nov 2009Dismissed

Dhananjay Deodhar Vs The State of Maharashtra and Kulvant Kumar K. Chand, Joint Director Intelligence Bureau

Bombay High Court · (2009) 11 BOM CK 0125

Arms Act, 1959 — Section 30Bombay Police Act, 1951 — Section 131, 33Bombay Prohibition Act, 1949 — Section 146A, 77A, 81, 84, 95

High Courts27 Nov 2009Dismissed

Mr. Allan S.F. Falerio Vs State of Goa and Mr. Augustine P. Mascarenhas Captain of Ports Captain of Ports Department

Bombay High Court · (2010) 2 ALLMR 738 : (2010) 112 BOMLR 7

Civil Procedure Code, 1908 (CPC) — Section 80Inland Vessels Act, 1917 — Section 20(4)Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998 — Rule 10, 10(2)

High Courts27 Nov 2009Dismissed

Govind Ganesh Vs R.R. Mirokhe and Another

Bombay High Court · (2010) CriLJ 2721 : (2011) 6 RCR(Criminal) 2147

Criminal Procedure Code, 1973 (CrPC) — Section 272

High Courts27 Nov 2009Dismissed

Syed Abrar Hussain Vs State of Maharashtra and Mohammad Shahmir Khan

Bombay High Court · (2010) 5 RCR(Criminal) 299

Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Penal Code, 1860 (IPC) — Section 499, 500

High Courts27 Nov 2009Dismissed

Pawankumar Kewat, Radheshyam Kewat and Vijay Jadhav Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 1973

Arms Act, 1959 — Section 3, 3(25)Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 342, 365, 394, 397

High Courts27 Nov 2009Dismissed

P.S. Srinivasan Vs State of Maharashtra and Another

Bombay High Court · (2010) 2 BC 337 : (2011) 6 RCR(Criminal) 1852

Companies Act, 1956 — Section 2(24), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

High Courts27 Nov 2009Dismissed

Samadhan Thakre Vs State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 248, 313, 326(3), 461, 482Essential Commodities Act, 1955 — Section 3, 3(7), 7Penal Code, 1860 (IPC) — Section 34, 407, 409, 411, 414

High Courts27 Nov 2009

Union Bank of India Vs Union Bank of India Employees Union and Shri S.S. Hirurkar, Industrial Tribunal

Bombay High Court · (2010) 2 LLJ 692

High Courts26 Nov 2009

Dattatraya Mahadeo Sukhthankar Vs Securities and Exchange Board of India and Another

Bombay High Court · (2009) 11 BOM CK 0163

Companies Act, 1956 — Section 63, 63(1), 68Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471

High Courts26 Nov 2009Dismissed

Bhatu Patil and Ramkrishna Patil Vs The State of Maharashtra and Sau. Chhaya Patil

Bombay High Court · (2009) 11 BOM CK 0137

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36, 36(10), 36(11), 36(12), 36(13)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13, 13(1), 13(2)

High Courts26 Nov 2009Dismissed

Kotak Mahindra Bank Ltd. Vs Sharma Crane Service and Shree Transport Service

Bombay High Court · (2010) 5 BomCR 390 : (2010) 1 MhLj 814

Arbitration and Conciliation Act, 1996 — Section 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 34

High Courts26 Nov 2009

Mohan Sirsat and Balasaheb Sirsat Vs The Collector, The State of Maharashtra and Godawari Marathwada Patbandhare Vikas Mahamandal

Bombay High Court · (2009) 11 BOM CK 0033

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 4, 6

High Courts26 Nov 2009Allowed

Deepak Vs The Chief Personal Manager, Central Railway and The Divisional Railway Personal Manager, Nagpur Division, Central Railway

Bombay High Court · (2009) 11 BOM CK 0019

Constitution of India, 1950 — Article 14Railway Establishment Manual, Vol. II — Rule 224, 319, 323

High Courts25 Nov 2009Allowed

Municipal Corporation of Greater Mumbai Vs The BEST Workers Union and Mr. Bhau Ganpat Patil, Bus Conductor

Bombay High Court · (2010) 1 MhLj 756

Bombay Industrial Relations Act, 1946 — Section 78, 79

High Courts25 Nov 2009Dismissed

Shri Sadguru Dnyan Prasarak Shikshan Sanstha and The Head Master, Linga High School Vs Presiding Officer, School Tribunal, Amravati Division, Shankar Balaji Wankhede and Education Officer (Secondary) Zilla Parishad

Bombay High Court · (2009) 11 BOM CK 0129

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(4), 5(5)