CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 5 of 95

High Courts10 Dec 2009

Shri Zhahid Ali S. Haque and Others Vs State of Maharashtra, [Summons to be served on the Learned Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of the Code of Civil Procedure, 1908] and Others

Bombay High Court · (2010) 2 ALLMR 667 : (2010) 2 BomCR 70 : (2010) 112 BOMLR 784

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 19Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 33, 35, 38
Read judgment
High Courts10 Dec 2009

Mr. Panchabhai Popotbhai Butani, Bhanubhai Ravjibhai Talaviya, Jitendra L. Chheda and Jay Enterprises and Others Vs The State of Maharashtra, Satyam Shelters Pvt. Ltd. and Others

Bombay High Court · (2010) 112 BOMLR 427 : (2010) CriLJ 2723 : (2010) 1 MhLj 421 : (2010) 3 RCR(Criminal) 261

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 155, 156, 156(1)Development Control Regulations for Greater Bombay, 1991 — Section 33(7)Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 467
Read judgment
High Courts10 Dec 2009

Shyamabai Joshi and Others Vs Madan Mohan Mandir Sanstha a Public Trust by Trustee Bhaiji Kanji Ganatra Shri Raimalbua Sanstha -Trust Vs Sumanbai Wankhade and Others

Bombay High Court · AIR 2010 Bom 88 : (2010) 1 ALLMR 648 : (2010) 1 BomCR 294 : (2011) 2 CHN 473 : (2011) 1 CTC 771 : (2010) 2 MhLj 476

Bombay Public Trusts Act, 1950 — Section 2(13), 2(20)Bombay Public Trusts Rules, 1951 — Rule 8Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 19(1)
Read judgment
High Courts08 Dec 2009

National Textile Corporation (Maharashtra North) Limited and Model Mills, previously Unit of National Textile Corporation (Maharashtra North), Limited Vs Central Board of Provident Fund, Employees Provident Fund Organization and Others Model Mills, a Unit of National Textile Corporation (Maharashtra North), Limited, a Subsidiary Company of the National Textile Corporation Limited Vs Assistant Provident Fund Commissioner, Provident Fund Organization, Recovery Officer, Provident Fund Organization and Rashtriya Mill Mazdoor Sangh

Bombay High Court · (2010) 2 ALLMR 283

Companies Act, 1956 — Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 14B, 17, 17(1)Income Tax Act, 1941 — Section 40
Read judgment