COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 11 of 95

High Courts20 Nov 2009Dismissed

E-City Media Private Limited a Private Limited Company Vs Sadhrta Retail Limited a Public Limited Company

Bombay High Court · (2010) 153 CompCas 326 : (2010) 1 CompLJ 28 : (2010) 97 SCL 142

Arbitration and Conciliation Act, 1996 — Section 34Companies Act, 1956 — Section 433, 434Contract Act, 1872 — Section 73, 74

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High Courts20 Nov 2009Dismissed

Supreme Steels Vs Shri D.H. Deshmukh and Dadarao Sarvaji Sukhdeve

Bombay High Court · (2010) 112 BOMLR 80 : (2010) 3 LLJ 326

Bombay Industrial Relations Act, 1946 — Section 78(1)(D)Industrial Disputes Act, 1947 — Section 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts20 Nov 2009Dismissed

Shri Prabhakar Gones Prabhu Navelkar, retired Government Servant and landlord and His wife, Smt. Usha Prabhakar Navelkar since deceased through her legal representatives (Amol Prabhakar Navelkar and his wife and Others), Shri Premanand Gones Prabhu Navelkar and his wife and Smt. Durga Premanand P. Navelkar Vs Shri Saradchandra Suria Prabhu Navelkar and his wife since deceased through his legal heirs (Shri Dr. Suryaji C.P. Navelkar and his wife and Others) and Others

Bombay High Court · (2009) 11 BOM CK 0112

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High Courts20 Nov 2009Dismissed

Baburao Kawale and Thakaji Tamkhane Vs N.R.B. Salary Earner Cooperative Credit Society Ltd., N.R. Bearing Employees Cooperative Society Ltd. and Vijay Mitkari

Bombay High Court · (2010) 112 BOMLR 107

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 9 Rule 4Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 94

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High Courts20 Nov 2009Dismissed

Sitaram Mokalkar (In Jail) Vs The State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0079

Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts20 Nov 2009

Omprakash Ganeshwar Pandey Vs Smt. Anurita Sen and State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 182(1), 200, 212(2), 219(1)Penal Code, 1860 (IPC) — Section 34, 403, 406, 465, 468

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High Courts20 Nov 2009Allowed

Dr. Narendra Patil and Dr. Asmita Vs State of Maharashtra

Bombay High Court · (2010) CriLJ 2762 : (2010) 2 Crimes 159 : (2011) 6 RCR(Criminal) 2149

Criminal Procedure Code, 1973 (CrPC) — Section 154, 197, 482Penal Code, 1860 (IPC) — Section 34, 353, 379, 506Protection of Civil Rights Act, 1955 — Section 5, 7, 7(1)

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High Courts20 Nov 2009

Mannalal Agrawal through Power of Attorney Holder Jagdish Joshi Vs Upendrakumar Saharia, Devendrakumar Shaharia and Umesh Saharia

Bombay High Court · (2009) 11 BOM CK 0076

Transfer of Property Act, 1882 — Section 52

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High Courts20 Nov 2009Dismissed

Mr. Minguel Caetano Francisco Afonso alias Miguel Afonso and his wife and Mrs. Maria Pia Isabel Perpetua D''silva Afonso Vs Mrs. Ana Anunciacao Fernandes alias Annie Coelho and Others

Bombay High Court · (2009) 11 BOM CK 0038

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High Courts20 Nov 2009Dismissed

Sow. Chhaya Vyankatrao Hajare and Others Vs The State of Maharashtra and Others

Bombay High Court · (2010) 2 MhLj 339

Bombay Village Panchayats Act, 1958 — Section 10, 3(14), 4, 4(2), 7(1)Constitution of India, 1950 — Article 243B, 243Q, 243RMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10(1), 3, 341(1A), 341A, 341A(1)

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High Courts20 Nov 2009

Omprakash Gangeshwar Pandey Vs Smt. Anurita Sen and State of Maharashtra

Bombay High Court · (2009) 11 BOM CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 182(1), 200, 212(2), 219(1)Penal Code, 1860 (IPC) — Section 34, 403, 406, 465, 468

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High Courts19 Nov 2009

Jayashree Narendra Katariya and Others Vs Somnath Damodhar Kale, Vinayak Dattatraya Wakchawre and United India Insurance Company Ltd. United India Insurance Company Ltd. Vs Jayshree Kataria and Others Somnath Damodhar Kale Vs Jayashree Narendra Katariya and Others

Bombay High Court · (2010) 2 BomCR 313 : (2010) 112 BOMLR 20

Motor Vehicles Act, 1939 — Section 95, 95(2)Motor Vehicles Act, 1988 — Section 116, 166Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427

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High Courts19 Nov 2009Allowed

Datar Switchgear Limited Vs Maharashtra State Electricity Board, Maharashtra State Distribution Company Limited and State of Maharashtra

Bombay High Court · (2010) 1 BomCR 757

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts19 Nov 2009

Prajakta Savarkar Shinde Vs The Union of India (UOI), Bhabha Atomic Research Centre and The Head, HRD, Bhabha Atomic Research Centre

Bombay High Court · (2010) 1 ALLMR 86 : (2010) 1 BomCR 829

Constitution of India, 1950 — Article 14, 21, 226

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High Courts19 Nov 2009Dismissed

Raosaheb Shinde and Ushabai Shinde Vs Sahebrao Shinde and Paras Patodi

Bombay High Court · (2010) 1 ALLMR 285 : (2010) 112 BOMLR 705 : (2010) 2 MhLj 273

Bombay Court Fees Act, 1959 — Section 6, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts19 Nov 2009

Deorao Navghare, Peoples for Animals (Society) Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 2756 : (2010) 4 Crimes 113

Maharashtra Animal Preservation Act, 1976 — Section 11, 5, 6, 7Prevention of Cruelty to Animals Act, 1960 — Section 11(1), 35(2)Transport of Animals Rules, 1978 — Rule 56

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High Courts19 Nov 2009Allowed

Dr. Prithi Paul Singh Sethi, Presto Exports Ltd., Multiex Marketing and Commission Ltd. and Vamshi Exports Ltd. Vs Twist Spin Industries, Shri Kiran Gokuldas Kalantary, Smt. Sudha Kiran Kalantary and Kalantary Textile Consultancy

Bombay High Court · (2010) 2 ALLMR 824 : (2010) 1 BomCR 787

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3)Penal Code, 1860 (IPC) — Section 201, 34, 409, 419, 420Specific Relief Act, 1963 — Section 20

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High Courts19 Nov 2009