High Courts23 Dec 2009Allowed
Shri Felix D'' Souza Vs Village Panhayat of Morjim and Addl. Director of Panchayats-II
Bombay High Court · (2009) 12 BOM CK 0038
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 1 of 95
High Courts23 Dec 2009
Goa Tourism Development Corporation Ltd. Vs Shri Nandgopal Kudchadkar
Bombay High Court · (2009) 12 BOM CK 0037
High Courts22 Dec 2009Allowed
Pandurang Mahadeorao Ghongde Vs The Education Officer (Secondary) and Others
Bombay High Court · (2010) 3 BomCR 221
High Courts19 Dec 2009
GKN Sinter Metals Private Limited (formerly known as GKN Sinter Metals Limited) Vs Union of India (UOI) and The Dy. Commissioner of Customs
Bombay High Court · (2010) 112 BOMLR 529 : (2010) 172 ECR 89 : (2010) 249 ELT 481
Contempt of Courts Act, 1971 — Section 2Customs Act, 1962 — Section 142
High Courts19 Dec 2009
Lahu Lakma Bije Vs Kirtikumar Dayalji Kothari and Another
Bombay High Court · (2011) ACJ 591 : (2010) 1 MhLj 973 : (2010) 5 RCR(Civil) 539
Motor Vehicles Act, 1939 — Section 147, 95(1)
High Courts19 Dec 2009
Shri Hasmukh, Shri Aswin and Shri Vinod Seth Vs Ishwarchand Vasisthanarayanchand Jha and Others
Bombay High Court · (2010) CriLJ 1483
Companies (Court) Rules, 1959 — Rule 19(3)Companies Act, 1956 — Section 446, 446(1), 450, 450(1), 450(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts19 Dec 2009Allowed
Purushottam Bechare (President, Bombay Electric Workers Union) and others Vs Pravin N. Khanolkar and others
Bombay High Court · (2010) 125 FLR 214
Constitution of India, 1950 — Article 226
High Courts19 Dec 2009Allowed
Nilma S. Navalkar Vs Nipun I. Thakkar
Bombay High Court · (2010) 2 BomCR 110
Bombay Court Fees Act, 1959 — Article 7, 6Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts19 Dec 2009
Ambika Shikshan Sanstha Vs Hon''ble Presiding Officer, College and University Tribunal, Devidas Gulabrao Harde, The Nagpur University and The Regional Director, Rashtriya Adhyapak Shikshan Parishad, The National Council of Teacher Education
Bombay High Court · (2010) 2 ALLMR 141 : (2010) 1 BomCR 648 : (2010) 112 BOMLR 719 : (2010) 3 MhLj 211
Constitution of India, 1950 — Article 226, 227Maharashtra Universities Act, 1994 — Section 59, 82, 83, 84, 85Nagpur University Act, 1974 — Section 43
High Courts19 Dec 2009Allowed
R. Narasimhan Vs The State (C.B.I., A.C.B.)
Bombay High Court · (2009) 12 BOM CK 0026
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts19 Dec 2009Allowed
Central Bureau of Investigation Bank Securities and Fraud Cell Vs Shri Sham B. Bhatia and Others
Bombay High Court · (2010) 5 RCR(Criminal) 270
Criminal Law (Amendment) Act, 1952 — Section 6Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts19 Dec 2009
Dinesh Band (Presently in Jail) Vs State of Maharashtra The State of Maharashtra Vs Dinesh Ruprao Band
Bombay High Court · (2009) 12 BOM CK 0024
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364
High Courts18 Dec 2009Allowed
Novartis Vaccines and Diagnostics Inc. Vs Aventis Pharma Limited
Bombay High Court · (2010) 2 BomCR 317 : (2010) 5 RCR(Civil) 419
Arbitration and Conciliation Act, 1996 — Section 16, 9Bombay High Court (Original Side) Rules, 1980 — Rule 803ECivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Dec 2009Allowed
Rajesh Helge Vs Sau. Vimalaben and The Additional Collector
Bombay High Court · (2010) 3 BomCR 187
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Evidence Act, 1872 — Section 106
High Courts18 Dec 2009
Mrs. Tilotama Redkar @ Shakuntala Naik represented herein by her True and Lawful Attorney Mr. Nilesh Suresh Naik Vs Central Bank of India and Others
Bombay High Court · (2009) 12 BOM CK 0098
Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal Act, 1993 — Section 20
High Courts18 Dec 2009Dismissed
JSW Steel Ltd. Vs JFE Shoji Trade Corporation and Hampton Roads Testing Laboratories Inc.
Bombay High Court · (2010) 2 ALLMR 162 : (2010) 3 MhLj 165
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)
High Courts18 Dec 2009
Vidyut Enterprises, Manjuulaben Nagraj Jain and Parasmal Roopchand Shah Vs Popatlal Fulchand Sundesha and Others
Bombay High Court · (2010) 2 ALLMR 159 : (2010) 3 MhLj 134
High Courts18 Dec 2009
Azamtullah Sheikh, Range Forest Officer, Forest Development Corporation Ltd. (F.D.C.M.) Vs State of Maharashtra
Bombay High Court · (2009) 12 BOM CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125, 157, 197, 240Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts18 Dec 2009Allowed
Dagduba Kadam Vs The State of Maharashtra, The Additional Commissioner, Aurangabad Division and The Collector
Bombay High Court · (2010) 2 ALLMR 153 : (2010) 1 BomCR 760 : (2010) 3 MhLj 37
Constitution of India, 1950 — Article 14, 226, 227, 31Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 14, 15, 16
High Courts18 Dec 2009Dismissed
Smt. Surayya Shaheen Gous Mohiuddin Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 ALLMR 149 : (2010) 2 BomCR 820
Constitution of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 10