High Courts17 Dec 2008Dismissed
Shripati Dessai Vs The State of Goa Madhu Dessai Vs State of Goa (C.I.D., Crime Branch, Panaji, Goa) and Shripati Dessai
Bombay High Court · (2008) 12 BOM CK 0010
Penal Code, 1860 (IPC) — Section 120B, 302, 389
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 3 of 88
High Courts16 Dec 2008Dismissed
Torrent Pharmaceuticals Ltd. Vs Member, Industrial Court and Another
Bombay High Court · (2009) 3 BomCR 405 : (2009) 121 FLR 200 : (2009) 2 MhLj 331
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 7
High Courts16 Dec 2008Dismissed
Subhash Ratanlal Agrawal and Others Vs Naseem Begum Abdul Gaffar Khan and Another
Bombay High Court · AIR 2009 Bom 120 : (2009) 3 BomCR 395
Bombay Stamp Act, 1958 — Section 2, 2(5)
High Courts16 Dec 2008
Kuljinder Singh Ahluwalia Vs Sandeepkaur Ahluwalia and Others
Bombay High Court · (2009) 3 BomCR 418
Partnership Act, 1932 — Section 11, 12, 13, 14, 15Presidency Small Cause Courts Act, 1882 — Section 19
High Courts15 Dec 2008
Associated Cement Staff Union, Mumbai Vs State of Maharashtra and others
Bombay High Court · (2009) 122 FLR 140
Industrial Disputes Act, 1947 — Section 2(s)
High Courts15 Dec 2008
The Airport Authority of India Vs Aer Lingus Ltd. and others Aer Lingus Ltd. Vs The Airport Authority of India and another
Bombay High Court · (2008) 12 BOM CK 0114
High Courts15 Dec 2008Allowed
Agricultural Produce Market Committee Vs Shahnawaz Kasim Shaikh and Others
Bombay High Court · (2009) 4 BomCR 461
Bombay Court Fees Act, 1959 — Article 7, 4, 6, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 9A
High Courts15 Dec 2008Allowed
Maitabkhan Yakubkhan Pathan Vs Baburao Motiram Nandagaoli and Others
Bombay High Court · (2009) 4 BomCR 868 : (2009) 2 MhLj 354
High Courts15 Dec 2008Dismissed
Commissioner of Income Tax-15 Vs Plastika Enterprises
Bombay High Court · (2009) 180 TAXMAN 293
Income Tax Act, 1961 — Section 132, 158BE
High Courts15 Dec 2008
Hongkong Investment Co. Pvt. Ltd. Vs Alvaro Jose Elvino De Braganza and Another Hongkong Investment Company Pvt. Ltd. (In Liquidation) Vs Maria Lalita Braganza and Others
Bombay High Court · (2009) 3 BomCR 415
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 151, 52, 97Limitation Act, 1963 — Article 120, 137
High Courts15 Dec 2008
Mr. Guna Krishna Gauns and Mrs. Lakshimi Guno Gauns Vs Mr. Antonio Joao Braganza alias Antush Braganza and Others
Bombay High Court · (2009) 111 BOMLR 716
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 37, 38Specific Relief Act, 1963 — Section 34, 42
High Courts12 Dec 2008Dismissed
Smt. Lalita Sinai Cossambe, widow Vs Communidade of Poinguinim and Others
Bombay High Court · (2008) 12 BOM CK 0120
High Courts12 Dec 2008
People for Animals, through Mrs. Norma Alvares, Trustee, 826/2, Alto Porvorim,Bardez, Goa and Mrs. Norma Alvares Vs The State of Goa and others Mr. Vijay Samant Vs State of Goa, The Director,Department of Animal Husbandry and Veterinary Services Pashusanvardhan Bhavan, Panaji, Goa and The Inspector General of Police, Police Headquarters, Panaji, Goa
Bombay High Court · (2008) 12 BOM CK 0117
Prevention of Cruelty to Animals Act, 1960 — Section 11(i)
High Courts12 Dec 2008
P.K. Thilakan Vs Vitthal N. Shetty
Bombay High Court · (2008) 12 BOM CK 0097
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 53A
High Courts12 Dec 2008Dismissed
Smt. Maria Apolonia Dulcina Floripes Saldanha e Rebello and Others Vs Mrs. Rodolfina Barreto e Rebello and Others
Bombay High Court · (2008) 12 BOM CK 0080
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Dec 2008
Dockyard Employees Union Vs Mazgaon Dock Ltd., Rear Admiral Krishnan, Chairman and Managing Director Mazgaon Dock Ltd., Mr. R. Dayal, General Manager, Mazgaon Dock Ltd. and Mazgaon Godi Kamgar Sanghatana
Bombay High Court · (2009) 121 FLR 1068
Constitution of India, 1950 — Article 12, 14, 19, 226Industrial Disputes Act, 1947 — Section 18, 18(1), 2
High Courts12 Dec 2008Allowed
Kundalik Hindurao Patil Vs Gunda Hari Khot, since deceased by L. Rs. and Others
Bombay High Court · (2009) 3 BomCR 494
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts11 Dec 2008Dismissed
Shri Bala Atmaram Sahakari, Shri Ashok Atmaram Sahakari, Mrs. Vijaya A. Sahakari and Shri Madhav A. Sahakari Vs The Deputy Collector and S.D.O., Ponda Sub Division and The Executive Engineer, Works Division XV P.W.D.
Bombay High Court · (2009) 2 MhLj 804
Land Acquisition Act, 1894 — Section 4(1)
High Courts11 Dec 2008Dismissed
Lanco Infratech Limited Vs Mormugao Port Trust
Bombay High Court · (2009) 3 BomCR 353
Companies Act, 1956 — Section 4AConstitution of India, 1950 — Article 14, 19(1), 226
High Courts11 Dec 2008Dismissed
The Commissioner of Income Tax Vs Sesa Goa Ltd.
Bombay High Court · (2009) 111 BOMLR 443 : (2009) 221 CTR 590 : (2009) 316 ITR 399 : (2009) 177 TAXMAN 270
Income Tax Act, 1961 — Section 260A, 36, 36(1), 37