COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 10 of 88

High Courts14 Nov 2008

Vakrangee Softwares Limited, Dinesh Nandwana and Mrs. Jyoti Dinesh Nandwana Vs Central Bank of India, Nariman Point Branch

Bombay High Court · (2009) 1 BomCR 657

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2, Order 7 Rule 10, 10, 151Constitution of India, 1950 — Article 141, 142Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000 — Section 19(10), 19(11), 19(8), 19(9)

High Courts14 Nov 2008Dismissed

Dr. Percy Rutton Kavasmaneck Vs Gharda Chemicals Ltd.

Bombay High Court · (2012) 106 CLA 208 : (2011) 166 CompCas 292 : (2009) 96 SCL 515

Companies Act, 1956 — Section 153C, 162, 189(2), 205, 293Companies Act, 1985 — Section 459(1)

High Courts14 Nov 2008Dismissed

Universal Twin Labs Vs Ranbaxy Laboratories Limited

Bombay High Court · (2008) 11 BOM CK 0015

Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A

High Courts14 Nov 2008Dismissed

Bhujang Nathuji Daf and Another Vs Ramkrishna Daulat Daf and Others

Bombay High Court · (2009) 2 BomCR 165

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 2(2)Evidence Act, 1872 — Section 137Land Acquisition Act, 1894 — Section 18

High Courts14 Nov 2008Allowed

Shivsagar Veg. Restaurant Vs Asstt. Commissioner of Income Tax, 24(2) and Another

Bombay High Court · (2009) 2 BomCR 153 : (2008) 111 BOMLR 243 : (2008) 220 CTR 563 : (2008) 232 ELT 780 : (2009) 317 ITR 433 : (2009) 13 STR 11 : (2009) 176 TAXMAN 260

High Courts12 Nov 2008

Arjun Bajirao Kale Vs State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0077

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts12 Nov 2008Dismissed

Arvind Deochand Mehta and Others Vs Genu Tukaram Bhoir died by his L.Rs. and Others

Bombay High Court · (2009) 3 BomCR 858

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 32, 32(1)

High Courts11 Nov 2008

IRCON International Ltd. Vs R.S. Jiwani

Bombay High Court · (2009) 3 BomCR 446 : (2009) 2 MhLj 758

Arbitration Act, 1940 — Section 15Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(2)(iv)

High Courts11 Nov 2008

Sayyed I.H.A. Vs Best Undertaking

Bombay High Court · (2009) 2 LLJ 471

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6)

High Courts11 Nov 2008Dismissed

State of Goa Vs Smt. Thereza Gzorio Saldanha

Bombay High Court · (2008) 11 BOM CK 0036

High Courts11 Nov 2008

Tikaram Ragho Choudhary (Since deceased by his Heirs Sumanbai Pralhad Firke and Vijaya Sudhakar Narkhede) and Others Vs Shaikh Gaffar Shaikh Bismillah and Sugrabi

Bombay High Court · (2009) 2 BomCR 176 : (2008) 111 BOMLR 96 : (2011) 1 RCR(Civil) 51 : (2011) 1 RCR(Civil) 51

Guardians and Wards Act, 1890 — Section 27, 7Limitation Act, 1963 — Article 8

High Courts11 Nov 2008Allowed

Municipal Council Vs Bhartiya Nagar Parishad Kamgar Sangh and Another

Bombay High Court · (2009) 2 BomCR 170

Constitution of India, 1950 — Article 14, 226, 227

High Courts10 Nov 2008

Anita Nagindas Parekh and Others Vs Anil C. Pinto (Dr.)

Bombay High Court · (2009) 2 BomCR 183

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A

High Courts10 Nov 2008

Jinraj Paper Udyog Vs Dinesh Associates and Another

Bombay High Court · (2009) 2 BomCR 81

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 133, 136, 14, 144, 41Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 188, 201, 378(4)

High Courts10 Nov 2008Allowed

Parashram Vithoba Ubhedal Vs Rashadbee Rajmohmad Shaikh and Others

Bombay High Court · (2009) 2 BomCR 159

Specific Relief Act, 1963 — Section 20, 20(2)

High Courts10 Nov 2008

Arun P. Goradia Vs Manish Jaisukhalal Shah and Others

Bombay High Court · (2009) 2 BomCR 130 : (2009) 2 CivCC 30

Specific Relief Act, 1963 — Section 14, 14(1), 14(3)

High Courts10 Nov 2008Dismissed

Ramchandra Sitaram Kale (Deceased) (Smt. Lata Kale and Sharaddha through her mother natural guardian) Vs The Maharashtra State Road Transport Corporation

Bombay High Court · (2009) 1 BomCR 645 : (2008) 111 BOMLR 84 : (2009) 120 FLR 100 : (2009) 2 LLJ 686

Employees State Insurance Act, 1948 — Section 73, 73(1), 73(2)

High Courts10 Nov 2008Dismissed

Pramod Tatte Vs Joint Director of Health Services (Leprosy), Raj Bahadur Mill, Asstt. Director, Leprosy, Health Services and Medical Officer, Leprosy Control Unit

Bombay High Court · (2009) 120 FLR 348

High Courts10 Nov 2008Dismissed

Sanjeev Indravadan Dani Vs Mrs. Rupal Sanjeev Dani

Bombay High Court · (2009) 1 BomCR 648 : (2008) 111 BOMLR 79 : (2009) 2 CivCC 91 : (2009) 2 MhLj 129 : (2009) 1 RCR(Civil) 777

Civil Procedure Code, 1908 (CPC) — Section 23, 24, 25Hindu Marriage Act, 1955 — Section 10, 13, 21A, 21A(1), 21A(2)

High Courts10 Nov 2008Allowed

Ratilal Lalji Vs Kuvarben Patel and Others

Bombay High Court · (2009) 2 BomCR 124 : (2008) 111 BOMLR 89

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Article 123