High Courts18 Nov 2008Dismissed
Shri Agnelo Colaco Vs The Sarpanch, Village Panchayat of Cortalim, Quelossim, Cortalim, Goa and Shri Olencio Fernandes
Bombay High Court · (2008) 11 BOM CK 0081
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 9 of 88
High Courts18 Nov 2008Allowed
Tatya Vithoba Dethe, (since deceased through his heirs) Dnyanoba Tatya Dethe and Others Vs Madhavdas K. Maysurkar (since deceased through his heir), Ramchandra Krishnaji Sawant (since deceased through his heir) and Smt. Shantabai Ramchandra Sawant
Bombay High Court · (2009) 2 BomCR 114 : (2008) 111 BOMLR 123
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(11), 2(18), 2(6), 2(7A), 40
High Courts18 Nov 2008Allowed
Tatya Vithoba Dethe (since deceased through his heirs) Dnyanoba Tatya Dethe and Others Vs Madhavdas K. Maysurkar (since deceased through his heir), Ramchandra Krishnaji Sawant (since deceased through his heir) and Smt. Shantabai Ramchandra Sawant
Bombay High Court · (2009) 2 BomCR 114 : (2008) 111 BOMLR 123
Bombay Tenancy and Agricultural Lands Act, 1955 — Section 2(18), 2(7A), 40, 63, 64
High Courts18 Nov 2008Allowed
Nusrat Kamal Ansari and another Vs Divisional Controller, Maharashtra State Road Transport Corporation
Bombay High Court · (2009) 120 FLR 1084
Constitution of India, 1950 — Article 226
High Courts17 Nov 2008
Smt. Rabiya Khatun and Others Vs The M.S.R.T.C.
Bombay High Court · (2008) 119 FLR 1110
High Courts17 Nov 2008
Alcon Inc. and Alcon Laboratories (I) Pvt. Ltd. Vs Ajanta Pharma Limited
Bombay High Court · (2009) 39 PTC 489
High Courts17 Nov 2008
Salma Asgarali Makati and Others Vs Shabbir Shaikh Shamsuddin Pachorawal and Others
Bombay High Court · (2009) 2 BomCR 121
High Courts17 Nov 2008Allowed
Gal Offshore Services Ltd. (now the Great Eastern Shipping Company Ltd.) Vs The Commissioner of Income Tax
Bombay High Court · (2009) 221 CTR 448 : (2009) 309 ITR 125 : (2008) 175 TAXMAN 485
Finance Act, 1999 — Section 9(1)Income Tax Act, 1961 — Section 139(1), 143(3), 33AC, 33AC(1)
High Courts17 Nov 2008Dismissed
Shri Krishnanath Gopal Matodkar Vs CBI, ACB
Bombay High Court · (2008) 11 BOM CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts17 Nov 2008
Nav Vikas Shikshan Sanstha Vs Purushottam Dhawale, Head Master, Gramin Vikas Vidyalaya and The Education Officer (Sec)
Bombay High Court · (2008) 11 BOM CK 0049
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9
High Courts17 Nov 2008
Balu Baburao Mhatre Vs Bharat Kumar Motilal and Company
Bombay High Court · (2009) 2 LLJ 547
High Courts17 Nov 2008Allowed
Nishmukh Investments and Trading Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2009) 224 CTR 259 : (2009) 312 ITR 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 22(4), 23(2), 26A, 34(3)
High Courts15 Nov 2008
Shri Fati Laximan Raut deceased represented by Legal representatives (Smt. Satyawati Fati Raut, Shri Krishna Fati Raut and Shri Shivram Fati Raut) and Shri Mhartu Mahadev Raut) Vs Shri Arjun Babaji Raut, (deceased) represented by legal representatives (Smt. Subadri Arjun Raut (dead) and Others) and Others
Bombay High Court · (2008) 11 BOM CK 0031
Land Acquisition Act, 1894 — Section 30, 45Post Office Act, 1898 — Section 28, 29
High Courts14 Nov 2008Allowed
Rupsing Vs State of Maharashtra
Bombay High Court · (2009) 3 RCR(Criminal) 84
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)
High Courts14 Nov 2008Dismissed
Rajaram N.S. Bandekar and Company Pvt. Ltd. and Another Vs Oriental Insurance Company Ltd. and Another
Bombay High Court · (2009) 3 BomCR 852
Contract Act, 1872 — Section 151, 152Marine Insurance Act, 1963 — Section 19, 20, 20(1), 20(2), 20(3)
High Courts14 Nov 2008Dismissed
Gilda Finance and Investment Ltd. Vs Natenco Wind Power Pvt. Ltd.
Bombay High Court · (2009) 2 BomCR 129
Bombay Court Fees Act, 1959 — Section 6
High Courts14 Nov 2008Dismissed
Marathwada Gramin Bank Karmachari Sanghatana and Others Vs Management of Marathwada Gramin Bank and Others
Bombay High Court · (2008) 3 LLJ 713 : (2012) 2 MhLj 10
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(3)
High Courts14 Nov 2008
Goa Post and Telegraphs Credit Co-operative Society Limited Vs The Registrar of Co-operative Societies, State of Goa and The Goa Bharat Sanchar Nigam Staff Credit Co-operative Society Ltd.
Bombay High Court · (2009) 2 BomCR 179 : (2008) 111 BOMLR 10 : (2009) 2 MhLj 810
High Courts14 Nov 2008Dismissed
Shrikant Jain Vs The Secretary, Ministry of Coal and Others
Bombay High Court · (2009) 2 BomCR 174 : (2009) 120 FLR 1088 : (2009) 2 LLJ 577 : (2009) 2 MhLj 387
High Courts14 Nov 2008
Mr. Madhukar V. Khandeparkar (since deceased by Legal representatives, Manik Madhukar and Others) and Madhukar Khandeparkar Vs Administrative Tribunal and Others
Bombay High Court · (2008) 111 BOMLR 102
Civil Procedure Code, 1908 (CPC) — Section 115Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 25, 3