COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 4 of 88

High Courts11 Dec 2008

Amarnath Baijnath Gupta and Another Vs Mohini Organics Pvt. Ltd. and Another

Bombay High Court · (2010) 2 BC 140 : (2009) 3 BomCR 258 : (2009) CriLJ 995

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142, 145

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High Courts11 Dec 2008Dismissed

Pioneer Embroideries Ltd. Vs Prithvi Singh and Others

Bombay High Court · (2009) 2 MhLj 701

Industrial Disputes Act, 1947 — Section 10(1), 2P, 33A, 33C, 33C(2)

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High Courts11 Dec 2008Dismissed

Rajhans Narendra Raut and Others Vs State of Maharashtra and Others

Bombay High Court · (2009) 1 BomCR 596 : (2009) 2 MhLj 241

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High Courts11 Dec 2008Dismissed

Shri Tholu Gurco Gaonkar and his Wife and Smt. Rukmawati Thulu Gaonkar Vs Shri Ramesh Yeshwant Gayak and his Wife, Smt. Vasanti Ramesh Gayak, Smt. Pushpa Yeshwant Gayak and her Husband and Shri Babusso Gayak Since Deceased, Through Legal Heirs: (Mr. Kishor B. Kankonkar, Mr. Kiran B. Kankonkar and Smt. Shalan A. Hornekar, Daughter)

Bombay High Court · (2008) 12 BOM CK 0027

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

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High Courts11 Dec 2008Dismissed

Smt. Raquel Fernandes House No. 217, Loyola Wado, Utorda, Salcete-Goa Vs Smt. Leopoldina Mendonca Pereira (Since Deceased) Through her L.Rs. (Ivo Bernardo Pereira Mendonca and Others) and Shri Beraldo Telis House No. 217, Loyola Wado, Utorda, Salcete, Goa

Bombay High Court · (2008) 12 BOM CK 0026

Constitution of India, 1950 — Article 227

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High Courts11 Dec 2008Allowed

Indian National Shipowners Association Vs Union of India (UOI)

Bombay High Court · (2009) 222 CTR 234 : (2009) 13 STR 235 : (2009) 21 VST 60

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 265Finance Act, 1994 — Section 5(2), 64, 65, 65(105), 66

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High Courts11 Dec 2008Dismissed

A.M. Yusuf Vs Mumbai Municipal Corporation, Municipal Corporation established under Bombay Municipal Corporation, The Chief Engineer, Central Purchase Authority Dept. (CPA) and The State of Maharashtra, (Summons should be served on Ld. Govt. Pleader, High Court, OOCJ

Bombay High Court · (2009) 111 BOMLR 452

Bombay Municipal Corporation Act, 1888 — Section 520, 72Constitution of India, 1950 — Article 14, 162, 226

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High Courts11 Dec 2008

Shri Basaveshwar Cooperative Credit Society Ltd. Vs Jayant Shivpal Banchhode and Others

Bombay High Court · (2009) 4 BomCR 504 : (2008) 111 BOMLR 366 : (2009) CriLJ 3185 : (2009) 2 MhLj 216

Maharashtra Co-operative Societies Act, 1960 — Section 101, 91Specific Relief Act, 1963 — Section 41

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High Courts11 Dec 2008Allowed

Sesa Goa Limited and Others Vs State of Maharashtra and Another

Bombay High Court · (2008) 111 BOMLR 261 : (2009) 151 CompCas 358 : (2009) 89 SCL 169

Companies Act, 1956 — Section 2(36), 5, 63, 64, 65Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 319, 468, 472

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High Courts10 Dec 2008

Ramesh Gopinath Tidke Vs Divisional Controller

Bombay High Court · (2009) 4 BomCR 510 : (2009) 120 FLR 871 : (2009) 2 MhLj 394

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts10 Dec 2008Dismissed

CIT Vs Joe B. Fernandes

Bombay High Court · (2008) 12 BOM CK 0110

Income Tax Act, 1961 — Section 54F

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High Courts10 Dec 2008Dismissed

Abeda Iqbal Patel Vs Cormorant Investment Pvt. Ltd.

Bombay High Court · (2009) 3 BomCR 338 : (2009) 2 MhLj 446

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, Order 6 Rule 17, Order 8 Rule 5, 115Evidence Act, 1872 — Section 58

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High Courts10 Dec 2008Dismissed

Meena Suresh Mane Vs Suresh Gangaram Mane

Bombay High Court · (2009) 3 BomCR 495

Hindu Marriage Act, 1955 — Section 11, 13(1), 13(2), 5(1)Hindu Marriage and Divorce Rules, 1956 — Rule 5

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High Courts10 Dec 2008Allowed

Minoti Anand and Subal Anand Vs Subhash Anand, Gogi Anand and Aloo B. Tantra Minoti Anand, Gogi Anand and Subal Anand Vs Subhash Anand

Bombay High Court · AIR 2009 Bom 65 : (2008) 111 BOMLR 372 : (2009) 2 MhLj 251 : (2009) 3 RCR(Civil) 321

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 12, 9AFamily Courts Act, 1984 — Section 7Foreign Marriage Act, 1969 — Section 14, 17, 18, 18(2)

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High Courts10 Dec 2008Dismissed

Gaurishankar Govardhandas Todi Vs Evershine Homes Pvt. Ltd. and Another

Bombay High Court · (2009) 3 BomCR 330 : (2009) 2 MhLj 259

Specific Relief Act, 1963 — Section 16

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High Courts10 Dec 2008Dismissed

Sunflag Iron and Steel Mazdoor Sabha Vs Member, Industrial Court, Nagpur and others

Bombay High Court · (2009) 121 FLR 43

Bombay Industrial Relations Act, 1946 — Section 20, 23, 73A

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High Courts10 Dec 2008

Sunil Ramchandra Kedia Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 397

Maharashtra Agriculture Produce Marketing Committee (Development and Regulation) Act, 1963 — Section 51Maharashtra Agriculture Produce Marketing Committee (Development and Regulation) Rules, 1963 — Rule 43, 45, 45(1), 48, 50

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High Courts10 Dec 2008