High Courts16 Dec 2009Dismissed
D.R. Patil Vs State of Maharashtra and Others
Bombay High Court · (2010) 2 ALLMR 190 : (2010) 1 BomCR 553 : (2010) 1 MhLj 765
Constitution of India, 1950 — Article 162, 226, 50
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 3 of 95
High Courts16 Dec 2009
Rajasthan Patrika Pvt Ltd. Vs Ajay Kumar Bihari and Another
Bombay High Court · (2010) 3 BomCR 184 : (2010) 1 MhLj 944
High Courts16 Dec 2009Dismissed
Asma Hussain Alleged to be Padma through her power of attorney, Abdul Latif Vs Sayyed Kamal Ahmad and Sayyed Ahmad Hussain
Bombay High Court · (2010) 1 ALLMR 636 : (2010) 1 BomCR 691
Evidence Act, 1872 — Section 3Succession Act, 1925 — Section 383
High Courts16 Dec 2009Allowed
Shakuntala Mundhe Vs The State of Maharashtra and ICICI Lombard General Insurance Co. Ltd.
Bombay High Court · (2010) 2 BomCR 747
Constitution of India, 1950 — Article 12, 226
High Courts16 Dec 2009Allowed
S.D. Shinde and Company Contractor "Shri Parvati" Vs The State of Maharashtra
Bombay High Court · (2009) 12 BOM CK 0045
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 20, 21, 34Maharashtra Civil services (Conduct) Rules, 1979 — Rule 16
High Courts16 Dec 2009Dismissed
Union of India (UOI) Vs Larsen and Toubro Limited
Bombay High Court · (2010) 2 ALLMR 197 : (2010) 2 BomCR 745
Contract Act, 1872 — Section 72Railways Act, 1989 — Section 71, 87
High Courts16 Dec 2009
Vaishali Vs The State of Maharashtra and The President, Motor Accident Claim Tribunal
Bombay High Court · (2009) 12 BOM CK 0033
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11, 16, 17, 17(3), 18
High Courts16 Dec 2009Dismissed
Atmaram Nagrale Vs Baliram Nagrale
Bombay High Court · (2010) 1 BomCR 716
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Dec 2009Allowed
Shri Irapa Kumbhar Vs State of Goa
Bombay High Court · (2010) CriLJ 1498
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Dec 2009
State Vs Mr. John Fernandes
Bombay High Court · (2009) 12 BOM CK 0145
Penal Code, 1860 (IPC) — Section 323, 354, 376, 504, 509
High Courts15 Dec 2009
Sitaldas K. Motwani Vs Director General of Income Tax (International Taxation), Joint Director of Income Tax (International Taxation), Commissioner of Income Tax (Judicial) and Union of India (UOI)
Bombay High Court · (2010) 228 CTR 373 : (2010) 323 ITR 223 : (2010) 187 TAXMAN 44
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115C, 119, 119(2), 142, 148
High Courts15 Dec 2009Dismissed
Bhartiya Buddha Dhamma Dyan Vidyalaya and The Principal, Bhadant Dharmkirti Jr. College of Science and Commerce Vs Presiding Officer, School Tribunal, Anandkumar Nilkanth Patil, The Deputy Director of Education and Shri Ramesh Suryawanshi
Bombay High Court · (2010) 2 ALLMR 204 : (2010) 126 FLR 464 : (2010) 3 MhLj 177
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 5(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9, 9(7), 9(9)
High Courts15 Dec 2009
Namdeo Tulshiram Daiwate and Others Vs Gurumajursingh Autarsingh Chhatwal, Mohd. Usman Mohd. Hanif and National Insurance Company Ltd.
Bombay High Court · (2011) ACJ 1341
Motor Vehicles Act, 1988 — Section 171, 173
High Courts15 Dec 2009
Usno Mukund Porob Colvalcar and Others Vs Shripad L. Shirodkar and Others
Bombay High Court · (2010) 2 BomCR 793
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 8A
High Courts15 Dec 2009Dismissed
Jayant Jagdale Vs The State of Maharashtra and Judiciary Department, Shashikant Nimbalker and Vishwas Jadhav
Bombay High Court · (2010) 2 ALLMR 208 : (2010) 3 BomCR 210
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 13, 14Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(3), 24(4), 24(5)
High Courts15 Dec 2009Dismissed
Education Officer (Secondary) Vs Pradeep Yadavrao Deshpande and Others
Bombay High Court · (2010) 2 BomCR 804
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(3)
High Courts15 Dec 2009Dismissed
Gulabrao Nagorao Ingole Vs Dwarkabai Gulabrao Ingole
Bombay High Court · (2010) CriLJ 1471
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 482
High Courts15 Dec 2009
Mr. Amin Tharani and Mr. Amin Tharani Vs Kotak Mahindra Prime Ltd. as Assignee of Tata Motors Ltd. Formerly Tata Finance Ltd. Kotak Mahindra Bank Ltd. A Banking Company Incorporated within the meaning of the Banking Regulation Act Vs Mr. Manish Shankarlal Bhatia, Proprietor of Manish Associates
Bombay High Court · (2009) 12 BOM CK 0060
Arbitration Act, 1940 — Article 37, 9Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Article 113
High Courts15 Dec 2009
Lalita Krishnaraj Parekh and Rakesh Krishnaraj Parekh both of Bombay, Hindu Inhabitant the wife and son respectively of the deceased and the executors named in the Will and both Vs Kirti Jagdish Mulani, of Hindu Inhabitant of Mumbai
Bombay High Court · (2010) 2 ALLMR 232 : (2010) 5 BomCR 364 : (2010) 1 MhLj 701
Evidence Act, 1872 — Section 69, 70, 90Succession Act, 1925 — Section 63
High Courts15 Dec 2009Dismissed
Pandurang and Another Vs Babulal
Bombay High Court · (2010) 3 BC 586
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 142, 20, 9