High Courts15 Dec 2009Allowed
Dilip Nigams Vs Prakash B. Bende
Bombay High Court · (2009) 12 BOM CK 0002
COURT ARCHIVE
Bombay High Court judgments, 2009
1,892 judgments · page 4 of 95
High Courts14 Dec 2009
Bandekar Brothers Private Limited Vs V.G. Quenim (Legal representatives Smt. Hemal Mohan Bose and Others) V.G. Quenim (Legal representatives Smt. Hemal Mohan Bose and Others) Vs Bandekar Brothers Private Limited
Bombay High Court · (2010) 1 BomCR 775
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 5, Order 39 Rule 7Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 2
High Courts14 Dec 2009
Smt. Ema Maria do Tomas Noronha de Menezes and Domingos Euclides Menezes Vs Jaime Alcantara Soares
Bombay High Court · (2010) 2 ALLMR 754 : (2010) 2 BomCR 780
Constitution of India, 1950 — Article 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 2, 2(1A), 7, 7A
High Courts14 Dec 2009
Bismilla Bee and Khajamiyan Vs Anwar
Bombay High Court · (2010) 1 ALLMR 889 : (2010) 2 BomCR 63 : (2011) 1 RCR(Rent) 174
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2)Maharashtra Rent Control Act, 1999 — Section 13(1), 13(2), 16, 16(1), 16(2)
High Courts14 Dec 2009Dismissed
Dattu Thakur Vs The State of Maharashtra and Others
Bombay High Court · (2010) 2 BomCR 789 : (2010) 2 MhLj 494
Constitution of India, 1950 — Article 226, 227Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 4
High Courts14 Dec 2009
Tata Motors Finance Limited Vs Bhagwan Das Auto Finance Ltd. and Another
Bombay High Court · (2011) 3 ALLMR 666
Arbitration Act, 1940 — Section 11, 9Arbitration and Conciliation Act, 1996 — Section 11, 2, 21, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts14 Dec 2009
The New India Assurance Co. Ltd. Vs Shweta Dilip Mehta and Others Shweta Dilip Mehta Vs Muralidhar Shankar Khare and Others
Bombay High Court · (2011) ACJ 489 : (2010) 2 ALLMR 222 : (2010) 3 MhLj 145
Motor Vehicles Act, 1988 — Section 163(A), 166, 168
High Courts14 Dec 2009
Shri Chandrashwar Shikshan Sanstha Vs Ramesh Dagdurao Deshmukh and Others
Bombay High Court · (2010) 2 ALLMR 218 : (2010) 3 MhLj 203 : (2010) 4 SLR 516
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 36(2), 37, 37(6)
High Courts14 Dec 2009Dismissed
Surendra Govind Naik Chodankar Vs Govind Bhiku Naik Chodankar (Deceased Bhiku Govind Naik Chodankar)
Bombay High Court · (2010) 2 BomCR 806
High Courts14 Dec 2009Dismissed
Commissioner of Income Tax Vs ICICI Prudential Life Insurance Co. Ltd.
Bombay High Court · (2010) 231 CTR 232
Income Tax Act, 1961 — Section 263
High Courts11 Dec 2009Dismissed
Ramkishor Jaiswal Proprietor of J.B. Resturant Vs State of Maharashtra, Department of Home and State Excise and The Superintendent, State Excise
Bombay High Court · (2010) 3 BomCR 200
Bombay Foreign Liquor Rules, 1953 — Rule 45, 45(1), 45(3), 45(4)Bombay Police Act, 1951 — Section 33, 33(4), 33(7)Bombay Police Rules — Rule 13(7), 13(A), 13A(3), 13A(4)
High Courts11 Dec 2009Dismissed
Shri John Fernandes represented herein by his Attorney Shri Eddi Floriano De Souza Tavares Vs The New India Assurance Co. Ltd.
Bombay High Court · (2009) 12 BOM CK 0063
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 41, Order 21 Rule 41(3)Constitution of India, 1950 — Article 227
High Courts11 Dec 2009Allowed
Smt. Kalpana Vilas Shinde, Kumar Vivek Vilas Shinde and Kumar Mandar Vilas shinde Vs Shri Jagadish Vishnu Avsarkar (Dead) Legal heir Smt. Shubhangi Jagadish Avsarkar and The National Insurance Co. Ltd.
Bombay High Court · (2011) ACJ 778 : (2010) 3 BomCR 824
High Courts11 Dec 2009
Amar Bhaskar Vernekar and Others Vs Empire Industries Ltd. and Others
Bombay High Court · (2010) 124 FLR 366 : (2010) 1 LLJ 832
Industrial Disputes Act, 1947 — Section 10
High Courts11 Dec 2009
M/s Shree Sagar Stevedores and Shri Jatin Shah Vs M/s Shri Kaustub Shipping Pvt. Ltd.
Bombay High Court · (2009) 12 BOM CK 0030
Easements Act, 1882 — Section 60(b)
High Courts10 Dec 2009Dismissed
Shri Maruti Keni (since deceased), represented by his legal representatives; Mrs Prema M. Keni,widow, expired on 3.11.2004 and represented by her L.Rs. hereinbelow and Others Vs Smt. Candida Baptista and Jose Pedro Fernandes (since deceased) through his legal representatives; Maria Piedade Fernandes and Others
Bombay High Court · (2009) 12 BOM CK 0144
Constitution of India, 1950 — Article 227
High Courts10 Dec 2009
Housabai Dhulaji Shinde and Others Vs Ashok Mahadeo Parlikar and Others
Bombay High Court · (2011) 4 BomCR 201
High Courts10 Dec 2009Dismissed
Ashwin S. Shah, carrying on business in the firm name and style "Shantinath Roadways" as sole proprietor, Harshad H. Shah, carrying on business in the firm name and style of New India Construction Co. as sole proprietor and Mrs. Sudha A. Shah, carrying on business in the firm name and style of Mahesh Kumar and Co. as sole proprietress Vs Municipal Corporation of Greater Bombay and Others Chirag Constructions Co., R.P.S. Infraprojects Pvt.Ltd. and Smt. Tarla R. Shah Indian Inhabitant (Orig. Respondent Proprietor of K.R. Construction) Vs Ashwin S. Shah, carrying on business in the firm name and style "Shantinath Roadways" as sole proprietor and Others
Bombay High Court · (2010) 1 BomCR 711
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts10 Dec 2009
Harish Vithal Kulkarni, Hindu and Shivanand Vishwanath Warty, Hindu, Indian Inhabitant Vs Pradeep Mahadev Sabnis and Sudha Mahadev Sabnis
Bombay High Court · AIR 2010 Bom 179 : (2010) 1 BomCR 1 : (2010) 1 MhLj 402
Civil Procedure Code Amendment Act, 1999 — Section 27, 3Civil Procedure Code Amendment Act, 2002 — Section 12Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(2)
High Courts10 Dec 2009
Laxmi Education Society, The Principal, Sir. M.V. College of Science and Commerce, Seth L.U. Jhaveri College of Arts and The Principal, Shri Chinai College of Commerce and Economics and Others Vs The State of Maharashtra and Others
Bombay High Court · (2010) 1 ALLMR 680 : (2010) 3 BomCR 390
Constitution of India, 1950 — Article 162, 19(1), 19(6), 226, 25Industrial Disputes Act, 1947 — Section 25FFFMaharashtra Educational Institutions (Management) Act, 1976 — Section 12, 3, 3(1), 3(3), 3(4)