COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 10 of 95

High Courts24 Nov 2009Allowed

Smt. Sitabai Paunikar Vs Shri Vilas Saranjame

Bombay High Court · (2009) 11 BOM CK 0007

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 233, 243, 243(2), 254(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts23 Nov 2009

Shri Mahadeu Pandurang Arondekar and his wife and Smt. Parvato Mahadev Arondekar Vs Shri Rama Budhaji Naik Chipolkar

Bombay High Court · (2009) 11 BOM CK 0113

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, 99

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High Courts23 Nov 2009Dismissed

Geeta Kancha Tamang Vs State of Maharashtra

Bombay High Court · (2010) CriLJ 2755 : (2010) 5 RCR(Criminal) 290

Constitution of India, 1950 — Article 23Immoral Traffic (Prevention) Act, 1956 — Section 18, 6

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High Courts21 Nov 2009

Kartik and Another Vs HDFC Bank Ltd. and Another

Bombay High Court · (2010) 3 BC 296 : (2010) 2 Crimes 166 : (2011) 6 RCR(Criminal) 426

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 128Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Nov 2009

Andrea Alfredo Tonali Vs State of Goa

Bombay High Court · (2009) 11 BOM CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21

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High Courts21 Nov 2009Dismissed

Anil Kataria Vs Purshottam Kawane

Bombay High Court · (2010) CriLJ 1217 : (2010) 2 MhLj 466 : (2010) 2 RCR(Civil) 843

Bombay Money Lenders Act, 1946 — Section 10, 32B, 5Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Nov 2009

Vishnu Damodar Salonkar Vs S. Purandara Lakshmi Janardana Joisa

Bombay High Court · (2010) 2 ALLMR 372

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Specific Relief Act, 1963 — Section 6

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High Courts21 Nov 2009

The Commissioner of Income Tax-1 Vs The West Coast Paper Mills Ltd.

Bombay High Court · (2010) 229 CTR 239 : (2009) 319 ITR 390 : (2010) 1 MhLj 759

Income Tax Act, 1961 — Section 100, 114, 260A, 260A(7), 96

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High Courts21 Nov 2009Dismissed

Smt. Sunanda Jagannath Ruikar Vs State of Maharashtra, Tribal Development Department, Committee for Scrutiny and Verification of Tribe Claims, Syndicate Bank, Dy. General Manager and Executive Magistrate

Bombay High Court · (2010) 1 ALLMR 225 : (2010) 4 BomCR 388 : (2010) 1 MhLj 517

Constitution of India, 1950 — Article 226

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High Courts21 Nov 2009

Mr. Joaquim Anthony D''Souza Vs Mrs. Milinda Rosy D''Souza, Angie D''Souza, Anthea D''Souza and Abigail D''Souza, Minor through next friend, her mother

Bombay High Court · (2009) 11 BOM CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 125(5), 397

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High Courts21 Nov 2009

Dhanaykumar Chitriappa Bodale Vs The Managing Director, Maharashtra State Electricity Distribution Company Ltd., The General Manager, Disciplinary Action Cell, Maharashtra State Electricity Distribution Company Ltd., Chief Engineer (Nagpur Zone), Disciplinary Action Cell, Maharashtra State Electricity Distribution Company Ltd. and The Superintending Engineer, Maharashtra State Electricity Distribution Company Ltd.

Bombay High Court · (2009) 11 BOM CK 0062

Constitution of India, 1950 — Article 14Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 88, 90, 91

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High Courts21 Nov 2009

Sau. Sujata Vs The Akola Municipal Corporation and Others

Bombay High Court · (2010) 3 MhLj 230

Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 31, 31A, 31A(2), 33A(2)

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High Courts21 Nov 2009Dismissed

Karishnarao Kanhaiya Naidu and Others Vs Jeevraj Bhairavlal Agrawal and Others

Bombay High Court · (2009) 11 BOM CK 0049

Bombay Public Trusts Act, 1950 — Section 22(3), 22(30)Central Civil Services (Conduct) Rules, 1955 — Rule 4BConstitution of India, 1950 — Article 19, 19(1), 19(4), 33

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High Courts21 Nov 2009

Prashant Deshmukh and Vinayak @ Vitthal Ganeshrao Deshmukh Vs Hariprakashsingh, Munnidevi and New India Assurance Co. Ltd.

Bombay High Court · (2011) ACJ 594 : (2010) 1 ALLMR 768 : (2010) 4 BomCR 408 : (2010) 1 MhLj 968

Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts21 Nov 2009

Kannayya @ Kanna Vishnu Vidhate Vs The State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0046

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts21 Nov 2009

Aniruddha Pathak Vs State of Maharashtra

Bombay High Court · (2008) 2 ALD(Cri) 463

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 107, 116(3), 155(2), 156Human Trafficking Act, 2005 — Section 3, 4, 5, 6

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High Courts21 Nov 2009Allowed